A. H. JOSHI, RAVINDRA V. GHUGE

108 recorded High Court judgment(s) · 2013–2013

Courts

Bombay High Court

108

Disposed off/Dismissed for default	31
Dismissed/Rule Discharged	27
Withdrawn	23
Admitted/Allowed/Granted/Rule Absolute	20
Rejected at Admission stage	4
(unspecified)	2
DISMISSED	1

KEDARNATH RAMDAYAL BANG AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-12-13)
ASHWINI SHIVSHANKAR KULKARNI v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-13)
SHAIKH KHALEELULLAH SHAIKH BARKATULLA AND OTHERS v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-13)
SAYYAD RAFIQ SAYYAD LAL v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-13)
MADHUKAR BHIKAJI PATIL v. UNION OF INDIA AND ORS — Bombay High Court (2013-12-12)
KIRAN VAIJNATH WAHULE v. THE STATE OF MAH AND ORS — Bombay High Court (2013-12-12)
MADHUKAR BHIKAJI PATIL v. THE UNION OF INDIA AND ORS — Bombay High Court (2013-12-12)
SHAIKH ZAFAR SHAIKH AKBAR v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-12)
LOKHANDE CHANDRAKALA SATISH v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-11)
RAMESH RAMBHAU KOLHE v. THE STATE OF MAHARASHTRA AND OTHERS — Bombay High Court (2013-12-11)