COURT ARCHIVE

Bombay High Court judgments, 2015

3,391 judgments · page 8 of 170

High Courts21 Nov 2015

Pimpri Chinchwad new Town Development Authority, Nigadi and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 ABR 224 : (2016) 1 BomCR 686

Land Acquisition Act, 1894 - Section 11, 16, 3, 36, 4Maharashtra Regional and Town Planning Act, 1966 - Section 113Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24

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High Courts20 Nov 2015Dismissed

Sanjay Gajanan Chivate Vs Ramesh Yadu Kadam and Others

Bombay High Court · (2016) 1 BomCR(Cri) 495 : (2016) CriLJ 814

Criminal Procedure Code, 1973 (CrPC) - Section 161, 162, 2(h), 294, 313Evidence Act, 1872 - Section 25, 60Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 17, 17(4)(C), 17(A), 17(c), 19(4)

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High Courts20 Nov 2015Partly Allowed

Balgonda Daulata Patil and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 BomCR(Cri) 482

Criminal Procedure Code, 1973 (CrPC) - Section 209, 294Penal Code, 1860 (IPC) - Section 120B, 120-B, 201, 302, 304

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High Courts20 Nov 2015Allowed

Faim and Others Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 459

Evidence Act, 1872 - Section 27, 59, 63, 65, 65APenal Code, 1860 (IPC) - Section 120B, 302

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High Courts19 Nov 2015

Happy Home Co-operative Housing Society Ltd. Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 ALLMR 374 : (2016) 2 BomCR 462

Constitution of India, 1950 - Article 14, 243-ZH(b), 43-BMaharashtra Co-operative Societies Act, 1960 - Section 1, 2, 2(19), 2(20), 2(27)

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High Courts19 Nov 2015Allowed

Makhanlal Vs The State of Maharashtra

Bombay High Court · (2015) 11 BOM CK 0012

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High Courts19 Nov 2015Allowed

Saraswati Rajnikant Mayekar Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 ALLMR 390 : (2016) 1 BomCR 749 : (2016) 1 MhLj 66

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High Courts19 Nov 2015Dismissed

The New India Assurance Co. Ltd. Vs Vibhavari R. Fadte and Others

Bombay High Court · (2016) 1 BomCR 254

Motor Vehicles Act, 1988 - Section 66

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High Courts19 Nov 2015Dismissed

State of Goa and Others Vs Jose Maria Martins and Others

Bombay High Court · (2015) 11 BOM CK 0003

Land Acquisition Act, 1894 - Section 18, 4, 6

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High Courts18 Nov 2015

Suresh Anant Kamat Vs The State of Goa and Others

Bombay High Court · (2015) 11 BOM CK 0051

Goa Ground Water Regulation Act, 2002 - Section 10, 11, 12, 13, 14

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High Courts18 Nov 2015Dismissed

Master Sagar Prakash Chhabria Vs The Board of Control for Cricket in India and Others

Bombay High Court · (2016) 1 ABR 216 : (2016) 1 MhLj 352

Constitution of India, 1950 - Article 14, 21, 226

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High Courts18 Nov 2015Dismissed

B. Ganga Transport and Sai Trade Link Joint Venture Vs Western Coalfields Limited, Coal Estate and Others

Bombay High Court · (2015) 11 BOM CK 0013

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High Courts18 Nov 2015Allowed

Indus Towers Limited Vs Ashatai

Bombay High Court · (2016) 1 ABR 274 : (2016) 1 BomCR 746

Arbitration and Conciliation Act, 1996 - Section 7, 7(1), 7(2), 7(3), 7(4)Civil Procedure Code, 1908 (CPC) - Order 7 Rule 10

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High Courts18 Nov 2015Dismissed

Sau. Ashadevi and Others Vs State of Maharashtra and Others

Bombay High Court · (2016) ALLMR(Cri) 507 : (2016) 1 BomCR(Cri) 444

Criminal Procedure Code, 1973 (CrPC) - Section 173, 397, 401, 482Penal Code, 1860 (IPC) - Section 109, 201, 302, 34

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High Courts17 Nov 2015

Lucille D''souza and Others Vs Union of India and Others

Bombay High Court · (2016) 1 BomCR 79

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High Courts16 Nov 2015Dismissed

Iqlak Fakir Mohammad Shaikh Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 451

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, 302, 380

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High Courts16 Nov 2015

Sangita Banshiram Jajage and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 ABR 76 : (2016) LabIC 358

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High Courts09 Nov 2015

Komal Sanghvi Vs Falgesh Sanghvi

Bombay High Court · (2015) 11 BOM CK 0043

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High Courts30 Oct 2015Dismissed

Royal Sundaram Alliance Insurance Co. Ltd. Vs Madhu and Others

Bombay High Court · (2015) 10 BOM CK 0187

Employees Compensation Act, 1923 - Section 10, 10(1), 2(1)(d), 30, 4Succession Act, 1925 - Section 30, 306

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High Courts30 Oct 2015Disposed Off

Freedom Firm Vs Commissioner of Police, Pune and Others

Bombay High Court · (2015) 10 BOM CK 0175

Constitution of India, 1950 - Article 23(1)Criminal Procedure Code, 1973 (CrPC) - Section 164Immoral Traffic (Prevention) Act, 1956 - Section 13, 17, 18

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