RETIRED JUDGE, . R.S. DALVI

24 recorded High Court judgment(s) · 2005–2009

Courts

Disposal nature

Recent judgments

• ASHOK KUMAR S. VINCHURKAR v. 1. THE UNION OF INDIA AND OTHERS — Bombay High Court (2009-09-25)
• KISHOR SURESH KUMBHAR v. THE STATE OF MAHARASHTRA — Bombay High Court (2009-08-20)
• THE DEPUTY CONSERVATOR OF FORESTS SAWANTWADI FOREST DIVISION AND ORS. v. GOVIND GANGARAM SAWANT AND ORS. — Bombay High Court (2008-09-14)
• THE DEPUTY CONSERVATOR OF FORESTS SAWANTWADI FOREST DIVISION AND ORS. v. GOVIND GANGARAM SAWANT AND ORS. — Bombay High Court (2008-09-14)
• UTTAM RAMCHANDRA SANAP v. SHAKUNTALA UTTAM SANAP — Bombay High Court (2006-12-21)
• SHAKUNTALA UTTAM SANAP v. UTTAM RAMCHANDRA SANAP — Bombay High Court (2006-12-21)
• DAYANAND KESHAV KAMBLE v. SANGHAMITRA DAYANAND KAMBLE — Bombay High Court (2006-12-19)
• SHARAD SIDRAMAPPA DASARI v. TULJARAM TIPANNA DASARI and ORS. — Bombay High Court (2006-12-11)
• SHARAD SIDRAMAPPA DASARI v. TULJARAM TIPANNA DASARI and ORS. — Bombay High Court (2006-12-11)
• VIJAY TUKARAM RAUNDAL v. MADHURA VIJAY RAUNDAL — Bombay High Court (2006-12-11)