LexB.H. MARLAPALLE, U.D. SALVI
752 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 752 |
Disposal nature
| OTHERS DISPOSED OFF | 374 |
| Disposed Off | 102 |
| Allowed | 71 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 49 |
| Rejected | 49 |
| Dismissed | 18 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 9 |
| Allowed To be withdrawn | 8 |
Recent judgments
- SIDHARAM DATTU PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- SIDHARAM DATTU PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- ABDUL AZIZ LAIS MOHAMMED KHAN v. ANANDRAO DAJI MORE, P.S.I. and ANR. — Bombay High Court (2011-08-12)
- LAXMAN NAVJYA KATKARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- BANDU SHINGRE GURUJI v. SHRI.J.B.D'SOUZA and ORS. — Bombay High Court (2011-08-12)
- ASHOK HANUMANTA KAJARI v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- KANCHAN KRISHNA BAPADEKAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- MUKTABAI BABAN MALI v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-11)
- YADUBANSH R. SINGH v. UNION OF INDIA AND ORS — Bombay High Court (2011-08-11)
- SANTOSH NARAYAN DESHMUKH v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-11)