Virtual Justice Clock    Screen Reader    A--  A-  A   A+ A++    A   A 
High Court of Bombay
« Back
Hon'ble Former Justices
361. Mr. D. K. DESHMUKH
362. Mr. D. G. Karnik
363. Mr. P. B. MAJMUDAR
364. Mr. G.S. GODBOLE
365. Mr. A. V. POTDAR
366. Mr. S. A. BOBDE
367. Mr. D. D. SINHA
368. Mr. M. N. GILANI
369. Mr. U. D. SALVI
370. Mr. A. M. KHANWILKAR
371. Mr. S. P. DAVARE
372. Mr. J. P. DEVADHAR
373. Mr. S. B. DESHMUKH
374. Mr. A. P. LAVANDE
375. Mr. R. C. CHAVAN
376. Dr. D. Y. CHANDRACHUD
377. Mr. A. H. JOSHI
378. Mr. R. Y. GANOO
379. Mr. K. U. CHANDIWAL
380. Mr. S. J. VAZIFDAR
381. Mr. P. D. KODE
382. Mr. U. V. BAKRE
383. Mr. P. V. HARDAS
384. Mr. M .L. TAHALIYANI
385. Mr. A. P. BHANGALE
386. Smt. R. S. DALVI
387. Mr. A. R. JOSHI
388. Mr. A. B. CHAUDHARI
389. Mr. M.T. JOSHI
390. Mr. A.M. THIPSAY
391. Mr. A.I.S. CHEEMA
392. Mr. A.V. NIRGUDE
393. Smt. R. P. SONDURBALDOTA
394. Mr. V. M. KANADE
395. Mr. F. M. REIS
396. Mr. ANOOP V. MOHTA
397. I. K. JAIN
398. Smt.VASANTI A. NAIK
399. Smt. V. K. TAHILRAMANI
400. Shri. SANGITRAO S. PATIL
401. Shri. SHANTANU SHARADCHANDRA KEMKAR
402. Shri. R. M. SAVANT
403. Shri. K. L. WADANE
404. DR. (Mrs.) SHALINI SHASHANK PHANSALKAR-JOSHI
405. Shri. A. S. OKA
406. Shri. B. R. GAVAI
407. Mrs. MRIDULA BHATKAR
408. Shri. S. K. KOTWAL
409. Shri. A. M. DHAVALE
410. Shri. R. M. BORDE
411. Shri. A. D. UPADHYE
412. Shri. R. G. KETKAR
413. Shri. INDRAJIT MAHANTY
414. Shri. PUKHRAJ RAJMAL BORA
415. Shri. AKIL KURESHI
416. Shri. M.S. SANKLECHA
417. Shri. P.N. DESHMUKH
418. Shri. S. C. DHARMADHIKARI
419. Shri. R. V. MORE
420. Shri. S. M. GAVHANE
421. Shri. K. K. SONAWANE
422. Shri. A.M. BADAR
423. KUM. NUTAN D. SARDESSAI
424. M. G. GIRATKAR
425. R. K. DESHPANDE
426. V.L. ACHLIYA
427. T.V. NALAWADE
428. Z.A. HAQ
429. B. U. DEBADWAR
430. SURESH CHANDRAKANT GUPTE
431. MRS. SWAPNA SANJIV JOSHI
432. KAMALKISHOR KAPOORCHANDJI TATED
433. SUNIL P. DESHMUKH
434. SHRI. UJJAL BHUYAN
435. SMT. PUSHPA VIRENDRA GANEDIWALA
436. SURENDRA PANDHARINATH TAVADE
437. SHAHRUKH JIMI KATHAWALLA
438. VISHWAS KASHINATHRAO JADHAV
439. V. M. DESHPANDE
440. Smt. SADHANA SANJAY JADHAV
441. SAMBHAJI SHIWAJI SHINDE
442. A. A. SAYED
443. A. K. MENON
444. VIRENDRASINGH GYANSINGH BISHT
445. M. G. SEWLIKAR
446. PRASANNA B. VARALE
447. SHRIKANT DATTATRAY KULKARNI
448. CHANDRAKANT VASANT BHADANG
449. SANDEEP KASHINATH SHINDE
450. SANJAY VIJAYKUMAR GANGAPURWALA
451. DHIRAJ SINGH THAKUR
452. ROHIT BABAN DEO
453. SUNIL B. SHUKRE
454. Smt. ANUJA PRABHUDESSAI, J.

Mr. U. D. SALVI




M.Sc.,LL.B.

Born on 26th February, 1951 at Girgaon, Mumbai. Completed his formal education with M.Sc. LL.B. from Bombay University in 1976. Enrolled as an Advocate in March, 1977. Served as part time Lecturer in Mercantile Law for two years at Thane. Practised extensively in Civil and Criminal Law under the guidance of Senior Advocate Mr. R. D. Ovalekar at District Thane and was elected as a Joint Secretary and later on as a Secretary of the Bar Association, Thane, District Thane, for two consecutive terms. Worked as Additional Government Pleader and Public Prosecutor, District Thane and was a Notary Public till the appointment as City Civil and Additional Sessions Judge, Mumbai, in 1993. Served as Member-Secretary, District Legal Aid and Advice Committee, at District Thane during his tenure as Additional Government Pleader and Public Prosecutor at Thane.

For a substantial period of his tenure as City Civil and Additional Sessions Judge. Mumbai, was obliged to work as the Special Judge under The Prevention Of Corruption Act, 1988, The Narcotics Drugs and Psychotropic Substances Act, 1985, The Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989, The Suppression of Unlawful Acts Against Safety of Maritime Navigation and Fixed Platforms on Continental Shelf Acts, 2002, and was privileged to try sensitive CBI cases, such as Telgi Scam cases, Bilkis Bano case through newly introduced Video Conferencing facility. Served as the Principal District Judge, Solapur in 2008-2009. Elevated to the Bench on 10th February, 2009.

Disclaimer

Although every effort has been made to provide complete and accurate information on this website, the possibility of some errors and mistakes, cannot be ruled out. Visitors to the site are requested to cross check the information with the authorities concerned or consult the relevant record. The information made available here is not meant for legal evidence. Neither the High Court of Bombay nor National Informatics Centre (NIC) would be responsible for any data inaccuracy or delay in the updation of the data on the website.