A.R. JOSHI

267 recorded High Court judgment(s) · 2009–2015

Courts

Bombay High Court

267

ALLOWED	70
OTHERS DISPOSED OFF	62
DISMISSED	47
DISMISSED FOR NON-PROSECUTION/DEFAULT	32
ALLOWED TO BE WITHDRAWN	32
Admitted/Allwd/Granted/Rule Absolute	5
REJECTED	5
ABATED-	3

KHAMLA AUTOMOBILES PVT LTD THROUGH ITS MANAGING DIRECTOR PRAFULKUMAR REWATKAR v. DR. ANIL M DEO — Bombay High Court (2015-02-12)
SMT BASANTIDEVI A MUNDADA v. PREMKUMAR S/O LAKHMICHAND JETHANI — Bombay High Court (2015-02-12)
BABURAO @ SHARAD S/O MAHADEORAO KSHIRSAGAR v. THE STATE OF MAH. THRU PSO — Bombay High Court (2015-02-11)
SAU.SHAILA W/O MORESHWAR DARWARKAR v. RAMESH DEORAOJI DARWARKAR and 2 OTHERS — Bombay High Court (2015-02-11)
MANOHAR RAMCHANDRA TAPARE v. STATE OF MAH. THRU P.S.O. — Bombay High Court (2015-02-11)
SANGEETA W/O PRAMOD CHIKATE v. PRAMOD @ PRAVIN S/O DASHRATH CHIKATE AND 13 OTHS — Bombay High Court (2015-02-10)
SHRI BALBIRSINGH RENU AND ANOTHER v. STATE OF MAH. THR. ADDITIONAL LABOUR COMMISSIONER, BHOSLA CHAMBERS AND ANOTHER — Bombay High Court (2015-02-10)
SHIVAJI VITHOBAJI CHAUHAN v. STATE OF MAH. THRU CID NANDED and 4 ORS. — Bombay High Court (2015-02-09)
BHIMRAO LAXMAN SOMKUWAR v. VASANTRAO S/O NOT KNOWN DHUMAL and 2 ORS. — Bombay High Court (2015-02-06)
MANIKRAO S/O BHAIYAJI DHOBLE v. KU. BHIMA D/O MANIKRAO DHOBLE — Bombay High Court (2015-02-04)