LexA.M. KHANWILKAR, U.D. SALVI
377 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 377 |
Disposal nature
| OTHERS DISPOSED OFF | 270 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 33 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 19 |
| TRIAL BE EXPEDITED | 15 |
| (unspecified) | 9 |
| OTHER DISPOSED OFF | 8 |
| APPEAL DISMISSED/CONFIRMED | 6 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 4 |
Recent judgments
- PRAVIN DHONDIRAM CHORGE AND ORS v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-01-31)
- RASIKLAL MANIKCHAND DHARIWAL v. CENTRAL BUREAU OF INVESTIGATION AND ANR. — Bombay High Court (2010-12-08)
- RASIKLAL MANIKCHAND DHARIWAL v. CENTRAL BUREAU OF INVESTIGATION AND ANR. — Bombay High Court (2010-12-08)
- JAYESH PRATAP DOSHI v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2010-11-25)
- SACHIN RAMA BHOJANE and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)
- SACHIN RAMA BHOJANE and ANR. v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)
- MANOHAR SIDRAM UKARANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)
- DHONDAPPA BHIMRAO NAKATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)
- DHONDAPPA BHIMRAO NAKATE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)
- MANOHAR SIDRAM UKARANDE v. THE STATE OF MAHARASHTRA — Bombay High Court (2010-10-18)