R. G. AVACHAT, R. M. JOSHI

320 recorded High Court judgment(s) · 2022–2024

Courts

Bombay High Court

320

DISPOSED OFF	158
APPLICATION ALLOWED	100
Withdrawn	28
DISMISSED	20
DELAY CONDONATED/REJECTED.	6
APPEAL ALLOWED/REVERSED	2
ABATED	2
Admitted/Allowed/Granted/Rule Absolute	2

MOHAMMAD YUSUF MOHAMMAD ABDUL HAK v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
SAHEBRAO SUDAM DIVIKAR v. THE STATE OF MAHARASHTRA AND ANOTHER — Bombay High Court (2024-01-19)
GANGADHAR IRANNA KARNE AND OTHERS v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
BHARAT S/O. SAMBHAJI MUDDENWAD v. THE STATE OF MAHARASHTRA — Bombay High Court (2024-01-19)
BALAJI GANGADHAR KOPANBAYANE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-10-25)
MADHUKAR S/O. ANURATH @ ANIRUDDHA BASTAPURE v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-04-21)
ASHOK S/O. LAKHANLAL SURA v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-04-21)
MANOJ S/O. PRABHAKAR LOHAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-04-21)
SUBHASH BHAIDAS BARELA v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-04-21)
SYED SARFARAZ S/O ABDUL KADAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2023-03-23)