LexU.D. SALVI, B.H. MARLAPALLE
741 recorded High Court judgment(s) · 2010–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 741 |
Disposal nature
| OTHERS DISPOSED OFF | 335 |
| Disposed Off | 107 |
| Allowed | 79 |
| Rejected | 61 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 37 |
| Dismissed | 18 |
| Allowed To be withdrawn | 16 |
| APPEAL DISMISSED/CONFIRMED | 14 |
Recent judgments
- SHAMBHU SHARAN SAXENA v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-12)
- DEEPPESH KANTILAL ZAVERI v. THE UNION OF INDIA and ORS. — Bombay High Court (2011-08-12)
- DATTATRAYA TUKARAM CHOUGULE v. SUNITA DATTATRAY CHOUGULE and ANR. — Bombay High Court (2011-08-12)
- AVINASH TUKARAM SANAS v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-12)
- BHAU VITTHAL JAGADALE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2011-08-12)
- BHAU VITTHAL JAGADALE v. THE STATE OF MAHARASHTRA and ANR. — Bombay High Court (2011-08-12)
- THE STATE OF MAHARASHTRA v. BHUPAT NARAYAN KERASIA @ BHUPAT NARAYAN AHIR AND ORS — Bombay High Court (2011-08-12)
- DATTATRAYA TUKARAM CHOUGULE v. SUNITA DATTATRAY CHOUGULE and ANR. — Bombay High Court (2011-08-12)
- GERALD MARTIN COELHO v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-08-11)
- SITA PREMCHANDRA KANOJIYA v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-08-11)