High Courts22 Dec 2018Disposed Off
Shraddha Jagdish Acharekar Vs Mamta Mahipath Surve And Ors.
Bombay High Court · (2018) 12 BOM CK 0058
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments, 2018
1,998 judgments · page 2 of 100
High Courts21 Dec 2018Allowed
Dinesh Kashiram Mange Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 12 BOM CK 0159
Special Courts (Trial Of Offences Relating To Transactions in Securities) Act, 1992 — Section 3(2)Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 420, 468, 471Code of Criminal Procedure, 1973 — Section 28, 397, 482
High Courts21 Dec 2018Allowed
Al Waffi Agro Food Company Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 12 BOM CK 0158
Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 15, 226, 267, 268, 308Maharashtra Regional and Town Planning Act, 1966 — Section 44, 47
High Courts21 Dec 2018Dismissed
Raju Deorao Bhurse Vs State Of Maharashtra Thru P.S.O.
Bombay High Court · (2018) 12 BOM CK 0104
Indian Penal Code, 1860 — Section 375, 376
High Courts21 Dec 2018Dismissed
Prabhu @ Prabhakar Abaji Khedekar Vs State Of MaharashtraThr.Pso Gadchiroli
Bombay High Court · (2018) 12 BOM CK 0103
Indian Penal Code, 1860 — Section 376, 376(1)
High Courts21 Dec 2018
Manoj @ Lalya S/O. Vasantrao Atram And Others (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Police Station Ghatanji Dist. Yavatmal
Bombay High Court · (2018) 12 BOM CK 0102
Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 363, 364Code of Criminal Procedur, 1973 — Section 169, 313, 354(5), 366Evidence Act, 1872 — Section 27, 65(B)
High Courts21 Dec 2018Disposed Off
K. P. Power Pvt. Ltd. & Anr. Vs State Of Maharashtra & Ors
Bombay High Court · (2018) 12 BOM CK 0080
Constitution of India, 1950 — Article 14, 16Electricity Supply Act, 1948 — Section 5, 44
High Courts21 Dec 2018Disposed Off
Cyfuture India Private Limited Vs Hindustan Petroleum Corporation Limited And Anr
Bombay High Court · (2018) 12 BOM CK 0079
Constitution of India, 1950 — Article 226
High Courts21 Dec 2018
Shernaz Faroukh Lawyer & Anr Vs Manek Dara Sukhadwalla & Ors.
Bombay High Court · (2018) 12 BOM CK 0078
Indian Penal Code, 1860 — Section 191, 192, 193, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 215, 307, 320, 320(2), 321, 463, 464, 467, 471, 475, 476Code Of Criminal Procedure, 1973 — Section 195, 311, 340, 340(3)(a)Code Of Civil Procedure, 1908 — Order 16 Rule 14, Order 38 Rule 5, Order 38 Rule 6, Section 2(11), 30, 30(b), 94(c), 151
High Courts21 Dec 2018Allowed
Prakash Vithalrao Kavthekar And Ors. Vs Bajrang Manohar Sonavane And Ors.
Bombay High Court · (2018) 12 BOM CK 0064
Constitution of India, 1950 — Article 226, 227Maharashtra Public Trust Act, 1950 — Section 36Maharashtra Local Authorities Members Disqualification Act, 1986 — Section 3, 7
High Courts21 Dec 2018Disposed Off
Ranjanwedi Shikshan Trust And Ors Vs 1a. Ashok Govind Naidu And Ors
Bombay High Court · (2018) 12 BOM CK 0063
Constitution of India, 1950 — Article 226, 227Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 Sec 13(1)(l), Sec 13(1)(g), Sec 13(1)(f)Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts21 Dec 2018Allowed
Smt. Mangal Ganpat Doifode Vs Bajrang Manohar Sonavane And Ors.
Bombay High Court · (2018) 12 BOM CK 0062
Constitution of India, 1950 — Article 226, 227Maharashtra Public Trust Act, 1950 — Section 36Maharashtra Local Authorities Members Disqualification Act, 1986 — Section 3, 7
High Courts20 Dec 2018Dismissed
Ruben Franco, son of Vincent Franco Vs State Through Calangute Police Station, Section, Calangute Goa
Bombay High Court · (2018) 12 BOM CK 0141
Code of Criminal Procedure, 1973 — Section 227, 228, 482Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 324, 427
High Courts20 Dec 2018Dismissed
Mr. Basilio Fernandes Vs Shri Pandurang Alias Pritam Yeshwant Malgaonkar
Bombay High Court · (2018) 12 BOM CK 0140
Code of Civil Procedure, 1908 — Order 26 Rule 9, Order 41 Rule 27, Section 75, 99, 100
High Courts20 Dec 2018Dismissed
Ravi S/O. Ramdas Aher Vs State Of Maharashtra
Bombay High Court · (2018) 12 BOM CK 0130
Maharashtra Police Act, 1951 — Section 56, 59
High Courts20 Dec 2018Dismissed
State Of Maharashtra Vs Suryabhan Govindrao Hulle & Ors
Bombay High Court · (2018) 12 BOM CK 0129
Indian Penal Code, 1860 — Section 34, 97, 98, 99, 100, 100(1), 147, 148, 149, 302, 307, 323, 324, 447Evidence Act, 1872 — Section 3, 27, 114, 145Code of Criminal Procedure, 1973 — Section 313
High Courts20 Dec 2018Dismissed
Aminabee Abdul Wahab Malik Vs State Of Maharashtra And Another
Bombay High Court · (2018) 12 BOM CK 0115
Maharashtra Regional and Town Planning Act, 1966 — Section 49, 127Constitution of India, 1950 — Article 142, 226
High Courts20 Dec 2018Allowed
Pushpa Vishal Ghuge Vs Chief Area Manager Aurangabad Area Office Indian Oil Corp Ltd. And Anr
Bombay High Court · (2018) 12 BOM CK 0114
Constitution of India, 1950 — Article 14
High Courts20 Dec 2018Dismissed
Nirmala Vijaykumar Thakur Vs Union Of India And Others
Bombay High Court · (2018) 12 BOM CK 0113
Constitution of India, 1950 — Article 226
High Courts20 Dec 2018
Chagan Trimbak Lokhande Vs Dattatraya Krushna Patil And Others
Bombay High Court · (2018) 12 BOM CK 0112
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33