LexA.R. JOSHI, D.B. BHOSALE
179 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 179 |
Disposal nature
| OTHERS DISPOSED OFF | 103 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 62 |
| TRIAL BE EXPEDITED | 6 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 5 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 2 |
| (unspecified) | 1 |
Recent judgments
- APARNA ANIL PURANIK v. PANKAJ JANARDHAN MHATRE AND ORS — Bombay High Court (2011-11-30)
- RAHUL ULHAS PISE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-07)
- PANDURANG SHRIDHAR VADANE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-07)
- RAHUL ULHAS PISE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-07)
- AMOL RAMCHANDRA PAWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-07)
- PRASHANT LAXMAN GONDHALI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-06)
- PRAKASH PRABHUDAS GOKANI v. THE SENIOR POLICE INSPECTOR AND ORS — Bombay High Court (2010-05-06)
- LAXMAN HASHYA GONDHALI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-06)
- MAJID UMAR HASIR SHAIKH v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-06)
- SUNIL TANDON v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-06)