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High Court of Bombay
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Hon'ble Former Justices
341. MR. S.U. Kamdar
342. MR. S.P. Kukday
343. MR. S.R. Dongaonkar
344. MR. S.C. Bora
345. MR. A.A. KUMBHAKONI
346. Mr. J. N. PATEL
347. Mr. F. I. REBELLO
348. Mr. V. C. DAGA
349. Mr. A. P. DESHPANDE
350. Mr. R. S. MOHITE
351. Mr. N. A. BRITTO
352. Mr. V. R. KINGAONKAR
353. Mr. P. R. BORKAR
354. Mr. C. L. PANGARKAR
355. Mr. N. D. DESHPANDE
356. Smt. R.P. DESAI
357. Mr. B. H. MARLAPALLE
358. Smt. N. N. MHATRE
359. Mr. D. B. BHOSALE
360. Mr. J. H. BHATIA
361. Mr. D. K. DESHMUKH
362. Mr. D. G. Karnik
363. Mr. P. B. MAJMUDAR
364. Mr. G.S. GODBOLE
365. Mr. A. V. POTDAR
366. Mr. S. A. BOBDE
367. Mr. D. D. SINHA
368. Mr. M. N. GILANI
369. Mr. U. D. SALVI
370. Mr. A. M. KHANWILKAR
371. Mr. S. P. DAVARE
372. Mr. J. P. DEVADHAR
373. Mr. S. B. DESHMUKH
374. Mr. A. P. LAVANDE
375. Mr. R. C. CHAVAN
376. Dr. D. Y. CHANDRACHUD
377. Mr. A. H. JOSHI
378. Mr. R. Y. GANOO
379. Mr. K. U. CHANDIWAL
380. Mr. S. J. VAZIFDAR
381. Mr. P. D. KODE
382. Mr. U. V. BAKRE
383. Mr. P. V. HARDAS
384. Mr. M .L. TAHALIYANI
385. Mr. A. P. BHANGALE
386. Smt. R. S. DALVI
387. Mr. A. R. JOSHI
388. Mr. A. B. CHAUDHARI
389. Mr. M.T. JOSHI
390. Mr. A.M. THIPSAY
391. Mr. A.I.S. CHEEMA
392. Mr. A.V. NIRGUDE
393. Smt. R. P. SONDURBALDOTA
394. Mr. V. M. KANADE
395. Mr. F. M. REIS
396. Mr. ANOOP V. MOHTA
397. I. K. JAIN
398. Smt.VASANTI A. NAIK
399. Smt. V. K. TAHILRAMANI
400. Shri. SANGITRAO S. PATIL
401. Shri. SHANTANU SHARADCHANDRA KEMKAR
402. Shri. R. M. SAVANT
403. Shri. K. L. WADANE
404. DR. (Mrs.) SHALINI SHASHANK PHANSALKAR-JOSHI
405. Shri. A. S. OKA
406. Shri. B. R. GAVAI
407. Mrs. MRIDULA BHATKAR
408. Shri. S. K. KOTWAL
409. Shri. A. M. DHAVALE
410. Shri. R. M. BORDE
411. Shri. A. D. UPADHYE
412. Shri. R. G. KETKAR
413. Shri. INDRAJIT MAHANTY
414. Shri. PUKHRAJ RAJMAL BORA
415. Shri. AKIL KURESHI
416. Shri. M.S. SANKLECHA
417. Shri. P.N. DESHMUKH
418. Shri. S. C. DHARMADHIKARI
419. Shri. R. V. MORE
420. Shri. S. M. GAVHANE
421. Shri. K. K. SONAWANE
422. Shri. A.M. BADAR
423. KUM. NUTAN D. SARDESSAI
424. M. G. GIRATKAR
425. R. K. DESHPANDE
426. V.L. ACHLIYA
427. T.V. NALAWADE
428. Z.A. HAQ
429. B. U. DEBADWAR
430. SURESH CHANDRAKANT GUPTE
431. MRS. SWAPNA SANJIV JOSHI
432. KAMALKISHOR KAPOORCHANDJI TATED
433. SUNIL P. DESHMUKH
434. SHRI. UJJAL BHUYAN
435. SMT. PUSHPA VIRENDRA GANEDIWALA
436. SURENDRA PANDHARINATH TAVADE
437. SHAHRUKH JIMI KATHAWALLA
438. VISHWAS KASHINATHRAO JADHAV
439. V. M. DESHPANDE
440. Smt. SADHANA SANJAY JADHAV
441. SAMBHAJI SHIWAJI SHINDE
442. A. A. SAYED
443. A. K. MENON
444. VIRENDRASINGH GYANSINGH BISHT
445. M. G. SEWLIKAR
446. PRASANNA B. VARALE
447. SHRIKANT DATTATRAY KULKARNI
448. CHANDRAKANT VASANT BHADANG
449. SANDEEP KASHINATH SHINDE
450. SANJAY VIJAYKUMAR GANGAPURWALA
451. DHIRAJ SINGH THAKUR
452. ROHIT BABAN DEO
453. SUNIL B. SHUKRE
454. Smt. ANUJA PRABHUDESSAI, J.

Mr. D. B. BHOSALE




B.A.(Hons),LL.B.

Justice Shri. Dilip Bhosale hails from Satara District, Maharashtra. He did his schooling and college education in Mumbai. He joined the Bar in June 1980 and since then he was practicing in the High Court at Bombay till his elevation as Judge of this Court. During the last 20 years he has appeared in many important cases.

During all these years he enjoyed different positions at the Bar. He was first elected to the Bar Council of Maharashtra and Goa in 1985. He was the youngest member of a State Bar Council in the country. He go elected to the Stat bar Council for three consecutive terms. For the third term he was elected with the record votes. He was elected as its Vice-Chairman in 1987-88 and as Chairman in 1993-94. In April 1998 he was elected as member to the Bar Council of India representing the State of Maharashtra and goa and became its elected Vice-Chairman in April 2000 for a period of two years. Mr. Bhosale was a President of one of the most prestigious and old Bar Association of the High Court, Advocates Association of Western India for a period of two years 1997-98 and 1998-99. He was nominated as a memeber of Legal Education Committee, constituted under the Advocates Act in 1998. He was also memeber of the General Council, National Law School,, Bangalore since 1998 till his elevation. He has been a Trustee on one of the oldest Law libraries in the High Courts namely Kirtikar Law Library since 1992.

As a member of the Bar Council of India and State Bar Council, he worked very hard and did his best for the betterment of the legal fraternity. His role will be remembered in restoring the right to vote to all Lawyers in Bar Council election, abolition of pre-enrolment training to the Law graduates, abolition of controversial postal ballot system, in expediting the appointments of JMFC, C.J.J.D. and solving the problems of Bar Associations in general. During his tenure as the Chairman of the State Bar Council, the Council started holding inter-collegiate moot court and elocution competitions of the final year law students and issuance of Identity Cards to the Lawyers. The State Bar Council under his Chairmanship had organized State Lawyers Conference at Bombay in 1993, which was inaugurated by the then Chief Justice of India, Mr. Justice Ventakachaliah.

He had the honour to be a member of the delegation representing lawyers in India, in the Commonwealth Lawyers Conference held between 14th-17th September, 1999, at Kaula Lampur, Malaysia. He was entrusted with the responsibility of attending the Bar Leaders Conference organised by the International Bar Association held on 15th and 16th September 2000, representing Lawyers of India. He also led the delegation of the Indian Lawyers to the International Lawyers Conference of I.B.A. between 17th to 22nd September 2000 followed by Bar Leaders Conference at Amsterdam, Holland.

He was Assistant Government Pleader and Assistant Public Prosecutor in the High Court during 1986-1991. He was appointed as Senior Counsel in the High Court at Bombay by Government of India in 1998. He was also appointed as a Special Counsel in the High Court by the Government of Maharashtra in 2000. He was engaged by the Government of Maharashtra as a Special Counsel in several matters. He also represented Maharashtra State Farming Corporation. Maharashtra State Marketing Federation, Maharashtra State Cotton Growers Marketing Federation, all Government Corporations in their cases in the High Court, Bombay. He was a standing Counsel for a number of educational institutions, sugar factories, District Central Cooperative Bank, Municipal Corporations and Councils and various Cooperative Societies and Trusts.

He was one of the most popular members of the Bar, who enjoyed different positions at different level in the profession and outside profession. He took a lead in presenting the proposal to the State Government to set up Law School in the State of Maharashtra on the pattern of Bangalore National Law School. His parents and maternal grandparents were freedom fighters. He is son of Babasaheb Bhosale, Bar-at-Law, former Chief Minister, Maharashtra and nephew of Prof. Shivarjirao Bhosale, former Vice-Chancellor of Marathwada University, Maharashtra.

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