LexD.B. BHOSALE, A.R. JOSHI
180 recorded High Court judgment(s) · 2010–2010
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 180 |
Disposal nature
| OTHERS DISPOSED OFF | 115 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 57 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 3 |
| (unspecified) | 2 |
| RULE ABSOLUTE | 1 |
| OTHER DISPOSED OFF | 1 |
| TRIAL BE EXPEDITED | 1 |
Recent judgments
- M/S. MILLINOARE REALTY v. THE ADDITIONAL COMMISSIONER OF POLICE AND ORS — Bombay High Court (2010-05-07)
- PANDURANG SHRIDHAR VADANE v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-07)
- SANJAY DALMIA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-05-07)
- BHANUDAS RANOBA TELE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-06)
- NAZIR MOHAMMED HANIF KARIGAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-05-06)
- VITHABAI VASANT PATIL v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-05-06)
- NAZIR MOHAMMED HANIF KARIGAR v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2010-05-06)
- BHASKAR PARASRAM PACHARE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-05)
- SUNIL KUMAR S/O SHYAMRAJ SINGH v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-05-05)
- NISHAT ARA SALIM QADRI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-05-05)