U. D. SALVI

1,020 recorded High Court judgment(s) · 2011–2013

Courts

Bombay High Court

1020

DISPOSED OFF	430
Disposed off/Dismissed for default	159
REJECTED /DISPOSED OF AT ADMISSION STAGE(EXCEPT APPEAL)	100
LEAVE TO APPEAL GRANTED/REFUSED	89
DISMISSED	67
DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE	37
APPLICATION ALLOWED	37
RULE ABSOLUTE	31

JAYAWANT S/O RAMCHANDRA SALVE v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2013-02-08)
DEEPAK DEVIDAS CHAVAN v. STATE OF MAH and ORS — Bombay High Court (2013-02-07)
SHRIGOPAL RAMVILAS SARDA v. SUNILA WAMAN RANADE and ANR — Bombay High Court (2013-02-06)
SITARAM MANSUB BHAVAR and ORS v. BHAMABAI KASHINATH JADHAV and ANR — Bombay High Court (2013-02-06)
SUNIL KALYANMAL BHARUKA v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-02-06)
MEER AZMAT ALI MEER AKBAR ALI v. ASAGARI BEGAM KHADIRODDIN PATHAN AND ORS — Bombay High Court (2013-02-06)
SHAIKH HARUN SHAIKH HISAMODDIN v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-02-06)
SK JALAL SK KHAIRUDDIN v. THE STATE OF MAH and ANR — Bombay High Court (2013-02-06)
SUBHASH PANNALAL AGRAWAL v. STATE OF MAH and ANR — Bombay High Court (2013-02-05)
MOHAMMAD BASITODDIN KHALILODDIN SIDDIQUI AND ORS v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2013-02-05)