LexBILAL NAZKI, A.R. JOSHI
1,044 recorded High Court judgment(s) · 2008–2009
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 1044 |
Disposal nature
| OTHERS DISPOSED OFF | 814 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 78 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 24 |
| APPEAL ALLOWED/REVERSED | 23 |
| DISPOSED OFF | 16 |
| OTHER DISPOSED OFF | 12 |
| (unspecified) | 12 |
| RULE ABSOLUTE | 11 |
Recent judgments
- SUGHRABAI SADRUDDIN CHUNARA v. THE UNION OF INDIA AND ORS. — Bombay High Court (2009-11-09)
- SMT KISABAI TULSIRAM LOKHANDE v. STATE OF MAHARASHTRA — Bombay High Court (2009-11-04)
- SMT KISABAI TULSIRAM LOKHANDE v. STATE OF MAHARASHTRA — Bombay High Court (2009-11-04)
- RAKESH RAMANARAYAN MISHRA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-10-16)
- RANJEET DATTATRAYA SHINGARE v. THE STATE OF MAHRASHTRA AND ORS — Bombay High Court (2009-10-16)
- ABDUL SATTAR MOHAMED SHAIKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-10-16)
- LIYAKAT HUSSAIN SHAHA v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-10-16)
- AJIT MADHUKAR BORKAR AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2009-10-16)
- MADAN VYANKATESH DAMALE v. THE OFFICER-IN-CHARGE AND POLICE INSPECTOR ALIBAG POLICE STATIION AND ORS — Bombay High Court (2009-10-16)
- DEVCHAND PUNAJI SUKTE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-10-16)