U.D. SALVI, D.B. BHOSALE

60 recorded High Court judgment(s) · 2011–2011

Courts

Bombay High Court

Disposed Off	30
(unspecified)	17
Dissmiss For Default/Non-Prosecution	6
Rule Discharged	3
Dismissed	2
DISPOSED OFF	1
Dismissed for non-complying conditional Order	1

DIVISIONAL RAILWAY MANAGER v. MRS. PRABHAVATI RAMGARIB B. — Bombay High Court (2011-05-06)
DIVISIONAL RAILWAY MANAGER, WESTERN RAILWAY, v. MRS. RADHABAI (W/O MR. RUPAMAL T) — Bombay High Court (2011-05-06)
HOTEL PRIYA v. STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-05-06)
VISHWAS NAMDEO MALI v. THE STATE OF MAHARASHTRA AND ORS. — Bombay High Court (2011-05-05)
DNYANESHWAR SHANKER DALVI v. JASLOK HOSPITAL AND ORS. — Bombay High Court (2011-05-05)
THE COSMOS CO-OP. BANK LTD. and ANR. v. THE STATE OF MAHARASHTRA and ORS. — Bombay High Court (2011-05-05)
GANPATLAL BHOLRAMJI JAIN v. STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-05-05)
SATLINGAPPA SAIDAPPA PARAMSHETTI AND ORS v. THE STATE OF MAHARASHTRA AND ORS — Bombay High Court (2011-05-05)
MODERN EDUCATION SOCIETY AND ANR. v. ASHOK PANDURANG KALE AND ORS. — Bombay High Court (2011-05-04)
TAHKANDAS VIRUMAL MULCHANDANI v. THE DIVISIONAL JOINT REGISTRAR AND ORS — Bombay High Court (2011-05-04)