LexU.D. SALVI
232 recorded High Court judgment(s) · 2009–2011
Open in Lexace · Search this judge's casesCourts
| Bombay High Court | 232 |
Disposal nature
| OTHERS DISPOSED OFF | 168 |
| Disposed Off | 20 |
| ALLOWED TO BE WITHDRAWN AT ADMISSION STAGE | 9 |
| Allowed | 9 |
| REJECTED FOR NOT REMOVING OFFICE OBJECTIONS | 8 |
| OTHER DISPOSED OFF | 4 |
| PARTLY ALLOWED PARTLY DISMISSED | 3 |
| DISMISSED FOR NON-PROSECUTION/DEFAULT AT ADMISSION STAGE | 2 |
Recent judgments
- AJAYKUMAR SANTOSH KESARWANI AND ORS v. RASHMI AJAYKUMRA KESARWANI AND ANR — Bombay High Court (2011-12-23)
- PREETAM LILADHAR NAMDEO v. UNION OF INDIA AND ANR. — Bombay High Court (2011-06-16)
- BRAHMARAJ BAHADUR SINGH v. JAYWANT SUKUR VAITHY — Bombay High Court (2011-04-21)
- VIJAY SANGHVI v. MAHESH UDANI AND ANR — Bombay High Court (2011-04-21)
- MD. KAMIL MD. SHAHBUDDIN v. UNION OF INDIA NARCOTICS CONTROL BUREAU AND ANR. — Bombay High Court (2011-04-21)
- THE C.B.I. ANTI CORRUPTION BRANCH v. ASHOK KUMAR PURWAR S/O GAYAPRASAD PURWAR AND ORS — Bombay High Court (2011-04-21)
- KANCHAN PARSHURAM PARCHANDE W/O PARSHURAM MAHADEO PARCHANDE SINCE DECEASED v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-21)
- BRAHMARAJ BAHADUR SINGH v. JAYWANT SUKUR VAITHY AND ANR — Bombay High Court (2011-04-21)
- KANCHAN PARSHURAM PARCHANDE W/O PARSHURAM MAHADEO PARCHANDE SINCE DECEASED v. THE STATE OF MAHARASHTRA — Bombay High Court (2011-04-21)
- CHANDANMAL JASRAJ PARMAR v. SUNIL D. SATAM AND ANR — Bombay High Court (2011-04-21)