M.T. JOSHI

12,289 recorded High Court judgment(s) · 2011–2017

Courts

Bombay High Court

12289

DISPOSED OFF	3876
Disposed off/Dismissed for default	2986
Admitted/Allowed/Granted/Rule Absolute	2342
APPLICATION ALLOWED	1031
Dismissed/Rule Discharged	464
DISMISSED	464
ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE	246
Admitted/Allwd/Granted/Rule Absolute	140

HAGCHANDI HIROMAL DUSEJA (SINCE DECD.THR.L/H) 1. SHRI. LACHMANDAS BHAGCHAN DUSEJA AND ORS. v. 1. RAMESH KAKUMAL KARIA (SINCE DECD.THR.L/H)1A) SMT. SUNITA RAMESH KARIA AND ORS — Bombay High Court (2017-07-28)
SAGAR @ CHANYA ASHOK BEG v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-04-25)
SHIVRAJ S/O. PRABHAKAR NAWALE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-25)
CHARANSING S/O. HARISING BAWARE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-22)
MAHESH S/O. GORAKSHNATH KATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-22)
RAJU S/O. NILAMAN RATHOD v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-22)
VISHAL S/O. SOMNATH PURI v. UNION OF INDIA AND ANR. — Bombay High Court (2016-04-22)
SHRIRAM SHANKAR JADHAV v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-22)
ASHOK DADASAHEB TUWAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-04-22)
MANOJ S/O DEVMAN KUCHE v. RAJU S/O NILAMAN RATHOD AND ANR — Bombay High Court (2016-04-22)