High Courts13 Dec 2018Disposed Off
Gujarat Co-Operative Milk Marketing Federation Ltd. Vs Hindustan Unilever Ltd. And 3 Ors
Bombay High Court · (2018) 12 BOM CK 0148
Constitution of India, 1950 — Article (19)(1)(a), 19(1)(g)
COURT ARCHIVE
Bombay High Court judgments, 2018
1,998 judgments · page 5 of 100
High Courts13 Dec 2018Dismissed
Mr. Shyamrao Vithoba Pillare Vs State Of Maharashtra Thr. P.S.O., P.S. Gadchiroli
Bombay High Court · (2018) 12 BOM CK 0110
Indian Penal Code, 1860 — Section 294, 332, 353, 354B, 506, 509Code of Criminal Procedure, 1973 — Section 216, 309, 323, 482
High Courts13 Dec 2018Disposed Off
ICICI Lombard General Insurance Co. Ltd. Vs Sarjerao Pataloji Kshirsagare And Anr
Bombay High Court · (2018) 12 BOM CK 0051
Motor Vehicles Act, 1988 — Section 147, 147(4), 166
High Courts13 Dec 2018Disposed Off
Maharashtra Public Service Commission Vs Sunil Santosh Pawar and Another
Bombay High Court · (2018) 12 BOM CK 0047
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 16(3), 16(4), 16(4A), 16(4B), 46, 309, 335
High Courts12 Dec 2018Dismissed
Hussain Rasulsab Shaikh Vs Ravi S/O. Narayan Gaikwad And Others
Bombay High Court · (2018) 12 BOM CK 0133
Indian Penal Code, 1860 — Section 302, 306, 323, 325, 341, 354D, 420, 504, 506Code of Criminal Procedure, 1973 — Section 436, 439(2)
High Courts12 Dec 2018Dismissed
Ravi S/O. Narayan Gaikwad And Others Vs State Of Maharashtra
Bombay High Court · (2018) 12 BOM CK 0132
Indian Penal Code, 1860 — Section 302, 306, 323, 325, 341, 354D, 420, 504, 506Code of Criminal Procedure, 1973 — Section 436, 439(2)
High Courts12 Dec 2018Dismissed
Mr. Kadir Yakoob Patrawala And 3 Others Vs Mrs. Mehfuza Wd/O Yakoob Patrawala And 4 Others
Bombay High Court · (2018) 12 BOM CK 0089
Arbitration and Conciliation Act, 1996 — Section 34
High Courts12 Dec 2018Disposed Off
Shri. Dhulaji Shrimant Kharat Vs State Of Maharashtra Through Principal Secretary, Irrigation Dept. And Ors.
Bombay High Court · (2018) 12 BOM CK 0053
Constitution of India, 1950 mdash; Article 226, 227
High Courts12 Dec 2018Disposed Off
Shri. Anil Balu Aavhad Vs Sau. Prerana Anil Aavhad
Bombay High Court · (2018) 12 BOM CK 0052
Hindu Marriage Act, 1955 — Secton 13B, 13B(1), 13B(2), 14
High Courts12 Dec 2018Dismissed
Dr. Pravin Balisingh Raghuvanshi Vs Sant Gadgebaba Amravati University, Amravati Through Its Registrar And Others
Bombay High Court · (2018) 12 BOM CK 0035
Maharashtra Universities Act, 1994 — Section 10, 24Maharashtra Public Universities Act, 2016 — Section 2(4), 2(7), 9(3)(b), 15(2), 26(4), 26(5), 28, 28(2)(d), 28(5), 29(2)(a) to 29(2)(za), 30, 30(4), 30(4)(f), 30(4)(g), 30(4)(h), 30(4)(i), 31, 34(2), 34(4)(a), 36(2)(b), 36(2), 37(2)(a), 37(2)(b), 37(2)(c), 146(1), 146(4), 146(5), 146(6)
High Courts12 Dec 2018Allowed
Kishore S/O Uttamrao Gajbhiye Vs Election Commission Of India Through Chief Election Commissioner, New Delhi (Deleted) And Others
Bombay High Court · (2018) 12 BOM CK 0034
Representation of the People Act, 1951 — Section 81, 82, 83, 86, 100, 100(1), 100(1)(a), 100(1)(b), 100(1)(c), 100(1)(d), 101, 117, 123, 123(3), 123(3A)Conduct of Elections Rules, 1961 — Rule 94, 94ACode of Civil Procedure, 1908 — Order 6 Rule 15, Order 7 Rule 11, Order 7 Rule 11(a)
High Courts11 Dec 2018Dismissed
Reach Cargo (Movers) Pvt.Ltd. & Ors Vs Global Asia Venture Company
Bombay High Court · (2018) 12 BOM CK 0156
Arbitration and Conciliation Act, 1996 — Section 4, 4(b), 16, 16(5), 34Indian Contract Act, 1872 — Section 23
High Courts11 Dec 2018Disposed off
Maruti Shrishailya Hale And Others Vs Commissioner, Sangli Miraj Kupwad Corporation And Others
Bombay High Court · (2018) 12 BOM CK 0153
Maharashtra Police Act, 1950 — Section 44Maharashtra Municipal Corporations Act, 1949 — Section 450AMotor Vehicles Act, 1988 — Section 140
High Courts11 Dec 2018Dismissed
Lawrence Dias, Vs State of Goa
Bombay High Court · (2018) 12 BOM CK 0137
Code of Criminal Procedure, 1973 — Section 311, 482Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2018Dismissed
M/S Vardhaman Construction Thr. Proprietor, Shri. Uday Chandrashekhar Balapure Vs Regional Provident Fund Commissioner, Akola
Bombay High Court · (2018) 12 BOM CK 0095
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts11 Dec 2018Allowed
Tejwant Singh Sandhu And Ors. Vs State Of Maharashtra Through Its Principal Secretary And Anr
Bombay High Court · (2018) 12 BOM CK 0054
Constitution of India, 1950— Article 32
High Courts10 Dec 2018Disposed Off
Mrs. Maria Santana Lobo (Deleted) Vs Cofre De Capela De S. Joao Baptista, Rep. By Its Att. Juvenile Lobo And 2 Ors.
Bombay High Court · (2018) 12 BOM CK 0136
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts10 Dec 2018Dismissed
Satish S/O. Nagnath Shinde And Others Vs State Of Maharashtra
Bombay High Court · (2018) 12 BOM CK 0134
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 337, 379, 395, 427, 504, 506Code of Criminal Procedure, 1973 — Section 211(7), 236, 248(3), 251A(13), 255A, 311, 313, 366(1), 367, 540Arms Act, 1959 — Section 3, 25
High Courts10 Dec 2018Dismissed
Baynabai Kathalu Pundge And Others Vs State Of Maharashtra And Others
Bombay High Court · (2018) 12 BOM CK 0125
Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 9A, 10(1A)Maharashtra Municipal Corporations Act, 1949 — Section 5BConstitution of India, — Article 14, 15, 16, 226
High Courts10 Dec 2018Dismissed
Satish Babruvan Dede And Others Vs State Of Maharashtra And Others
Bombay High Court · (2018) 12 BOM CK 0124
Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 9A, 10(1A)Maharashtra Municipal Corporations Act, 1949 — Section 5BConstitution of India, — Article 14, 15, 16, 226