A. R. JOSHI

465 recorded High Court judgment(s) · 2011–2014

Courts

Bombay High Court

465

DISPOSED OFF	103
DISMISSED	64
Allowed	51
Disposed of	45
APPLICATION ALLOWED	45
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	42
Dismissed	23
RULE ABSOLUTE	18

THE STATE OF GOA THROUGH DIRECTOR OF SETTLEMENTS AND LAND RECORDS AND ANR., v. SHRI. NAGUESH GAD — Bombay High Court (2014-08-14)
VALLABH VARAK v. SURENDRA NAIK — Bombay High Court (2014-08-14)
PRABHAKAR MAHADEV MATHKAR v. THE STATE OF GOA THR. POLICE INSPECTOR — Bombay High Court (2014-08-14)
SHRI. AMITKUMAR SHIRODKAR v. SMT. RIYA @ ROOSHALI SHIRODKAR AND 3 ORS., — Bombay High Court (2014-08-13)
MOHAMMAD ABDUL KHAN v. STATE OF GOA THR. PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2014-08-13)
VIRENDRA KUMAR KASHYAP v. RAJU B. CHAUHAN — Bombay High Court (2014-08-13)
MOHAMMAD ABDUL KHAN v. STATE OF GOA THR. PUBLIC PROSECUTOR AND ANR., — Bombay High Court (2014-08-13)
GOVT. OF GOA THROUGH CHIEF SECRETARY AND ANR., v. SHRI BENEDITO D'SOUZA (SINCE DEC.) THROUGH L.RS. — Bombay High Court (2014-08-13)
SMT. ANJANI GHANASHAM DESSAI v. SHRI DIGAMBER DATTU DESSAI AND 3 ORS., — Bombay High Court (2014-08-13)
SHRI CHAITANYA PRAKASH AUDICHYA v. STATE/CBI/GOA BY ITS PUBLIC PROSECUTOR — Bombay High Court (2014-08-12)