LexA.M. KHANWILKAR, A.R. JOSHI
1,222 recorded High Court judgment(s) · 2011–2013
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1222 |
Disposal nature
| OTHERS DISPOSED OFF | 810 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 129 |
| (unspecified) | 66 |
| Disposed Off | 42 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 34 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 33 |
| TRIAL BE EXPEDITED | 17 |
| RULE ABSOLUTE | 16 |
Recent judgments
- NINAD MARUTRAO JADHAV(ORIG.RESPONDENT IN FCA) v. SWATI NINAD JADHAV — Bombay High Court (2013-03-14)
- INDUR K. CHHUGANI v. PUNJAB NATIONAL BANK AND ORS — Bombay High Court (2012-12-13)
- DELOITTE TOUCHE TOHMATSU INDIA PRIVATE LIMITED v. UNION OF INDIA AND ORS — Bombay High Court (2012-12-13)
- INDUR KARTAR CHHUGANI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2012-09-27)
- Vijay Tarun Mandal v. The Sr Inspector of Police and Ors — Bombay High Court (2012-09-20)
- REZA ABDULLATIF SABOONCHI AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-09-14)
- NOORIA Y. HAVELIWALA v. THE STATE OF MAHARASHTRA — Bombay High Court (2012-09-14)
- SHANTA PRAKASH SHEWALE v. THE PRINCIPAL SECRETARY AND ORS — Bombay High Court (2012-08-24)
- MAYA AJIT SATAM v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-24)
- GULBRAO KRUSHNA TATE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2012-08-17)