COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 4 of 100

High Courts18 Dec 2018Dismissed

Apurva Natvar Parikh & Co. Private Limited Vs State of Maharashtra and others

Bombay High Court · (2018) 12 BOM CK 0084

Constitution Of India, 1950 — Article 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 2(2), 33(1)(b), 37(1AA)(c), 126(1)(b), 126(1)(c), 126(1)(a), 126(1)Maharashtra Regional and Town Planning Act, 1966 — Section 22

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High Courts18 Dec 2018Disposed Off

Chandbibi Zaidi Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0071

Passport Act 1967 — Section 6(2)(f), 10(3)(b), 10(3)(e), 22(a)

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High Courts18 Dec 2018Disposed Off

Shri Abbas Nawaj Shaikh . Vs State Of Maharashtr

Bombay High Court · (2018) 12 BOM CK 0070

Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106

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High Courts18 Dec 2018Dismissed

Ramesh Kashinath Patange And Ors. Vs Sanjiva Padmanabha Bhat And Anr.

Bombay High Court · (2018) 12 BOM CK 0049

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 41 Rule 27, Section 115

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High Courts18 Dec 2018Disposed Off

Mr. Rajesh Madhukar Pandit And Ors Vs Nashik Municipal Corporation And Ors

Bombay High Court · (2018) 12 BOM CK 0048

Constitution of India, 1950 — Article 12, 21, 25, 48A, 51A(g)Land Acquisition Act, 1894 — Section 4(1)Water (Prevention and Control of Pollution) Act, 1974 — Section 2(e), 2(j), 17, 17(l)(i), 17(1)(l)(i), 45A, 49

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High Courts17 Dec 2018Dismissed

Pramila Prabhakar Arlekar, Vs Mrs. Antonieta Adelina Temudo

Bombay High Court · (2018) 12 BOM CK 0138

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 5, 8A, 31(2)

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High Courts17 Dec 2018Disposed Off

Sunil Rajendra Fawade Vs State Of Maharashtra And Others

Bombay High Court · (2018) 12 BOM CK 0123

Constitution of India, 1950 — Article 21AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1981 — Rule 9

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High Courts17 Dec 2018Dismissed

Babasaheb Dhondiba Kute Vs Radha Vithoba Barde

Bombay High Court · (2018) 12 BOM CK 0122

Constitution of India, 1950 — Article 14, 21, 31A, 31A(1)(b), 31C, 38, 39, 46Maharashtra Land Revenue Code, 1966 — Section 36ASpecific Performance Act, 1963 — Section 20

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High Courts17 Dec 2018Dismissed

Atul Vasantrao Parmarthi Vs Sau. Pallavi Atul Parmarthi

Bombay High Court · (2018) 12 BOM CK 0108

Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 24

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High Courts17 Dec 2018Dismissed

Ritesh S/O. Vitthalrao Aswar Vs State Of Maharashtra Thr. P.S.O., P.S. Parshivani

Bombay High Court · (2018) 12 BOM CK 0107

Indian Penal Code, 1860 — Section 376

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High Courts17 Dec 2018Disposed Off

Jaya Talakshi Chheda Vs Tanuja Jayantilal Bhagat And 2 Ors

Bombay High Court · (2018) 12 BOM CK 0086

Indian Penal Code, 1860 — 304Hindu Succession Act, 1956 Sec 25

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High Courts14 Dec 2018Allowed

Punj Lloyd Ltd Vs IOT Infrastructure And Energy Services Ltd

Bombay High Court · (2018) 12 BOM CK 0155

Arbitration and Conciliation Act, 1996 — Section 9Indian Contract Act, 1872 — Section 34(2A), 73, 74

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High Courts14 Dec 2018Dismissed

Indira Krishanan Karippara And Anr. Vs Mr. Chandran Shetty And Anr

Bombay High Court · (2018) 12 BOM CK 0142

Code of Civil Procedure, 1908 — Order 1 Rule 10(2)

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High Courts14 Dec 2018Dismissed

Shaikh Azhar @ Shahrukh S/O. Shaikh Shikur Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0131

Indian Penal Code, 1860 — Section 34, 376(2)(i), 376(2)(n), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(5)Protection of Children from Sexual Offences Act, 2012 — Section 4

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High Courts14 Dec 2018Allowed