LexK.U. CHANDIWAL, M.T. JOSHI
206 recorded High Court judgment(s) · 2012–2014
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 206 |
Disposal nature
| DISPOSED OFF | 151 |
| DISMISSED | 25 |
| APPLICATION ALLOWED | 10 |
| Disposed off/Dismissed for default | 9 |
| RULE ABSOLUTE | 4 |
| APPEAL ALLOWED/REVERSED | 2 |
| REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL) | 2 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 2 |
Recent judgments
- NILESH NATTHU NERKAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2014-04-02)
- HEMANT YESHWANT DHAGE v. MINISTER OF HOME APPEARS GOVERNMENT OF INDIA, NEW DELHI AND OTHERS — Bombay High Court (2013-11-29)
- AJAY BHASKAR KATEKAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-11-29)
- DR.SANDEEP RAMDAS BHAJIBHAKARE v. AMRUTA AVINASH AKOLKAR — Bombay High Court (2013-11-29)
- GULAB DEORAO RATHOD AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-29)
- SHRIKANT HANMANT BIJARGI, C.NO.4565 v. THE STATE OF MAHARASHTRA — Bombay High Court (2013-11-29)
- SUMIT ARVIND KULKARNI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-11-29)
- DR.SANDEEP RAMDAS BHAJIBHAKARE v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2013-11-29)
- LIMBAJI BALBHIM PAUL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-11-28)
- TUSHAR MAHENDRAKUMAR JAIN v. BALU SULBA GHADGE AND ANOTHER — Bombay High Court (2013-11-28)