LexA. H. JOSHI, A.V. NIRGUDE
257 recorded High Court judgment(s) · 2011–2012
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 257 |
Disposal nature
| DISPOSED OFF | 105 |
| DISMISSED | 55 |
| APPLICATION ALLOWED | 24 |
| LEAVE TO APPEAL GRANTED/REFUSED | 20 |
| APPEAL DISMISSED/CONFIRMED | 14 |
| RULE ABSOLUTE | 8 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 7 |
| Disposed off/Dismissed for default | 7 |
Recent judgments
- RAKESH OMPRAKASH AGRAWAL v. THE STATE OF MAH AND ORS — Bombay High Court (2012-10-03)
- MAHARASHTRA TOUR AND TRAVELS AND BUS OWNERS ASSOCIATION THROUGH GEN SECRETARY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-09-05)
- RAKESH OMPRAKASH AGRAWAL v. STATE OF MAH and ORS — Bombay High Court (2012-08-17)
- ANITA RAKESH AGRAWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- KACHRU NARAYAN WADE v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-08-17)
- MAHARASHTRA TOUR AND TRAVELS AND BUS OWNERS ASSOCIATION THROUGH GEN SECRETARY v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-08-17)
- RAKESH OMPRAKARSH AGRAWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- KAILAS JAGANNATHRAO KHARJULE v. THE STATE OF MAH AND ORS — Bombay High Court (2012-08-17)
- RAKESH OMPRAKASH AGRAWAL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)
- THE STATE OF MAH v. MUKUND RAJENDRA PAWAR — Bombay High Court (2012-08-16)