A. I. S. CHEEMA

1,626 recorded High Court judgment(s) · 2012–2018

Courts

Bombay High Court

1626

DISPOSED OFF	1116
Disposed off/Dismissed for default	197
APPLICATION ALLOWED	57
DISMISSED	47
Rejected at Admission stage	36
Admitted/Allowed/Granted/Rule Absolute	34
Dismissed/Rule Discharged	25
APPEAL ALLOWED/REVERSED	25

UMAKANT GIRDHARRAO SHIRURE v. BALASAHEB GYNOBA GAIKWAD — Bombay High Court (2018-02-03)
BHAGWAN LAXMAN RAKSHE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-20)
MOHAMMAD HANIF ISMAIL KHAN AJMERI AND ANR. v. THE STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2016-09-20)
MAROTI @ BANAJI S/O ANANDRAO ZALKE v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-20)
THE STATE OF MAH v. YURAJ YESAJI JODGAN and ORS — Bombay High Court (2016-09-20)
SHAIKH FAROOQ SHAIKH AMIR BAGWAN v. SHAIKH RAFIQ SHAIKH AYYUB AND ANOTHER — Bombay High Court (2016-09-19)
SAMADHAN NIMBA PATIL v. THE STATE OF MAHARASHTRA AND ANR — Bombay High Court (2016-09-16)
SUPADU @ BAPU KAUTIK PATIL v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-08)
PINNYA @ AJINATH AMBADAS AVHAL v. STATE OF MAHA — Bombay High Court (2016-09-07)
VIJAY NAGOJI PRADHAN v. THE STATE OF MAHARASHTRA — Bombay High Court (2016-09-07)