LexA.H. JOSHI
1,677 recorded High Court judgment(s) · 2009–2023
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1677 |
Disposal nature
| OTHERS DISPOSED OFF | 437 |
| ANTICIPATORY BAIL GRANTED | 256 |
| APPEAL CONFIRMED | 216 |
| Disposed Off | 161 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 141 |
| ANTICIPATORY BAIL REJECTED | 114 |
| Allowed | 90 |
| Dismissed | 56 |
Recent judgments
- RUKMINI @ RAKHMABAI SAPKAL v. TANAJI KRISHAN BHOSALE AND ANR. — Bombay High Court (2023-02-28)
- RUKMINI @ RAKHMABAI SAPKAL v. TANAJI KRISHAN BHOSALE AND ANR. — Bombay High Court (2023-02-28)
- MR. SHEKHAR N. SHETTY AND ANR v. MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANR — Bombay High Court (2013-11-20)
- K. R. MALHOTRA v. DR. KISHORE S. HARBADA AND ANR — Bombay High Court (2013-10-29)
- ANANTA LUKA DALVI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- PRALHAD SADASHIV SHIRTODE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- PRALHAD SADASHIV SHIRTODE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- JUBER AHMED SIDDIQUI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- SHASHIKANT ASHOK KHUNE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)
- SHASHIKANT ASHOK KHUNE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-10-29)