LexA. H. JOSHI, U. D. SALVI
405 recorded High Court judgment(s) · 2012–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 405 |
Disposal nature
| DISMISSED | 122 |
| DISPOSED OFF | 119 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 72 |
| APPLICATION ALLOWED | 23 |
| RULE ABSOLUTE | 18 |
| RULE DISCHARGED | 15 |
| APPEAL DISMISSED/CONFIRMED | 12 |
| APPEAL ALLOWED/REVERSED | 7 |
Recent judgments
- RAGHUNATH RAMNATH ZOLEKAR v. THE STATE OF MAH — Bombay High Court (2013-02-04)
- RAMRAO MOHANIRAJ DENGALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-02-04)
- RAMAKANT RAMRAO DENGALE AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-02-04)
- SUDHAKAR GANGARAM MULEY AND ORS v. THE STATE OF MAH AND ANR — Bombay High Court (2012-11-21)
- GANESH MAHARU ZOPE AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
- WAMAN DAWAJI BHALERAO AND ORS v. THE STATE OF MAH AND ORS — Bombay High Court (2012-11-06)
- SHAIKH SALIMKL SHAIKH WALI AND ANR v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2012-11-06)
- NIPUN MAHENDRA GARG AND ANR v. THE STATE OF MAH AND ANR — Bombay High Court (2012-11-06)
- SHRIGONDA TALUKA SAKHAR KAMGAR UNION AHMEDNAGAR AND ORS v. BHAUSAHEB NANA KATORE AN DORS — Bombay High Court (2012-11-06)
- SK NIJAM SK IMAN AND ORS v. THE STATE OF MAH AND ANR — Bombay High Court (2012-11-06)