A. H. JOSHI

2,250 recorded High Court judgment(s) · 1998–2013

Courts

Bombay High Court

2250

Dismissed/Rule Discharged	293
ALLOWED	255
DISMISSED	254
DISPOSED OFF	248
APPLICATION ALLOWED	226
REJECTED	199
OTHERS DISPOSED OFF	181
Dispossed Off/Dismiss for Default	149

RATAN KHATRYA PADAVI v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-20)
VASANT GANESHRAO PATIL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-11-13)
GOPAL ONKAR CHAVHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-02-28)
KALPANA RAMESHWAR ZALKE v. PRAKASH GORAKHNATH ZALKE AND ANR — Bombay High Court (2013-02-15)
SYED IRFAN AMER ALI v. SHIVCHARAN KANHAIYYALAL DHANDHORE AND ANOTHER — Bombay High Court (2013-02-12)
ABARAO UTTAM AAGLAVE v. THE STATE OF MAH — Bombay High Court (2013-01-29)
SHIVCHARAN KANHAIYYALAL DHANDHORE v. THE STATE OF MAH — Bombay High Court (2013-01-29)
BALIRAM KONDIBA TATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-12-20)
SHETKARI SAHAKARI SANGH LIMITED KOPARGAON v. PHULCHAND BABURAO KUNDARE — Bombay High Court (2012-12-14)
ANSARI MUHAMMAD ISMAIL MEHDI HASAN v. ANSARI VAKIL AHMED HAJILAL MUHAMMAD AND ANR — Bombay High Court (2012-12-14)