V.A. NAIK, A.I.S. CHEEMA

822 recorded High Court judgment(s) · 2015–2015

Courts

Bombay High Court

822

Dispossed Off/Dismiss for Default	377
Dismissed/Rule Discharged	189
Admitted/Allwd/Granted/Rule Absolute	138
Withdrawn	107
Rejected at Admission Stage	8
C.A. Disposed off	2
Compromised.	1

KU. MEENAKSHI D/O. DASHRATHJI FUKTE v. REGIONAL COMMISSIONER. SOCIAL WELFARE OFFICER DEPT., AMRAVATI DIVISION, AND OTHERS — Bombay High Court (2015-10-30)
SHRAVAN S/O. MAHADU PADSENEKUN, AND OTHERS v. THE STATE OF MAHA. THROUGH SECRETARY, EDUCATION DEPT., MUMBAI, AND OTHERS — Bombay High Court (2015-10-30)
SMT. SINDHU W/D. LATE ARVIND KOTHEKAR v. THE DIVISIONAL RAILWAY MANAGER, CENTRAL RAILWAY, NAGPUR AND OTHERS — Bombay High Court (2015-10-30)
ARVIND S/O KRUSHNARAO WAGHMARE v. THE COLLECTOR, NAGPUR AND OTHERS — Bombay High Court (2015-10-30)
TULSHIRAM S/O DOGGI PUNGATI v. STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPTT. OF REVENUE, MUMBAI AND OTHERS — Bombay High Court (2015-10-29)
SHYAMAL SANJAY BODADKAR AND ANOTHER v. STATE OF MAHA., THROUGH THE SECRETARY, STATE EXCISE DEPT. AND OTHERS — Bombay High Court (2015-10-29)
LEELADHAR GANPATRAO NIPANE v. SCHEDULE TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, ADIVASI VIKAS BHAVAN, NAGPUR AND ANOTHER — Bombay High Court (2015-10-29)
ANSAR AHMED SK. AMIR v. THE NAGAR PARISHAD, THROUGH ITS CHIEF OFFICER, BULDHANA — Bombay High Court (2015-10-29)
KU. MADHURI RUPSINGH BAGADI v. DIVISIONAL CASTE CERTIFICATE SCRUTINY COMMITTEE NO.III, THROUGH ITS CHAIRMAN, NAGPUR AND 2 OTHERS — Bombay High Court (2015-10-29)
BAPURAO S/O SHANKARRAO SATANGE (HEAD MASTER, KESHAORAO LANDE MADHYAMIK VIDYALAYA, BENODA) v. THE EDUCATION OFFICER (SEC.) Z.P. AMRAVATI AND 2 OTEHRS — Bombay High Court (2015-10-29)