LexA.R. JOSHI
3,717 recorded High Court judgment(s) · 2008–2015
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 3717 |
Disposal nature
| OTHERS DISPOSED OFF | 1584 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 502 |
| BAIL GRANTED | 434 |
| ANTICIPATARY BAIL GRANTED/REJECTED. | 223 |
| BAIL REJECTED | 206 |
| REJECTED /DISPOSED AT ADM.STAGE(EXCEPT APPEAL) BAIL GR./REJ. | 179 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 81 |
| (unspecified) | 75 |
Recent judgments
- KAMLABEN AMRUTLAL MAHYAVANSHI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2015-12-18)
- DILIP @ PANDU HIRALAL RAJPUT AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-18)
- SHANKAR ZAPA PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-17)
- ARUN GANPATI LONDHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-16)
- RIYAZ UL MOHAMMED MUFIJUDDIN AHMED v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-16)
- S. D. SHETHIA AND CO. PRIVATE LIMITED v. NITIN DESAI AND ORS — Bombay High Court (2015-12-16)
- ANIRUDHA @ MAHESH ASHOK KAMBLE v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-16)
- ANKUSH BHAU PASALKAR AND ANR v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-15)
- SHREYAS SURESH JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2015-12-15)
- RAJKUMAR RAMCHANDRA IGAWE v. THE SUPERINTENDENT OF POLICE AND ANR — Bombay High Court (2015-12-14)