COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 6 of 100

High Courts10 Dec 2018Allowed

Saurabh Jalinder Nangre And Ors Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0074

Indian Penal Code, 1860 — Section 307Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(12), 2(33), 2(54), 15, 18(1)(a), 18(1)(b), 18(1)(c), 18(1)(d), 18(1)(e), 18(1)(f), 18(1)(g), 18(2), 18(3), 19, 19(3)

Read judgment

High Courts10 Dec 2018Dismissed

Arvind Dasrao Bokil And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 12 BOM CK 0042

Specific Relief Act, 1963 — Section 6Code of Civil Procedure, 1908 — Order 20 Rule 12, Order 41 Rule 33

Read judgment

High Courts10 Dec 2018Partly Allowed

Manohar Ramchandra Deshpande (Dead) Thr. Lrs. Smt. Latika M. Deshpande And Others Vs Pralhadrao R. Despande (Dead) Thr. Lrs. Smt. Nirmala Wd/O Pralhadrao Despande And Others

Bombay High Court · (2018) 12 BOM CK 0036

Code of Civil Procedure, 1908 — Order 41 Rule 1, Order 41 Rule 27, Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b), Section 115

Read judgment

High Courts10 Dec 2018

Jaina Marketing And Associates Vs Department Of Women And Child Development

Bombay High Court · (2018) 12 BOM CK 0033

Arbitration and Conciliation Act, 1996 — Section 7, 9, 11, 11(6), 11(6A), 11(8), 12(1)

Read judgment

High Courts07 Dec 2018Allowed

Gandadhar Babaji Lenaka Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0166

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b), 50Evidence Act, 1872 — Section 25, 114Code of Criminal Procedure, 1973 — Section 228, 313

Read judgment

High Courts07 Dec 2018Dismissed

Gaurav Pramod Nemade Vs Union Of India, Through Secretary, Ministry Of Health And Family Welfare And Ors

Bombay High Court · (2018) 12 BOM CK 0145

Constitution of India, 1950 — Article 226

Read judgment

High Courts07 Dec 2018Dismissed

M/S. Biharilal Ramnarayan Mantri Vs Anil Narottamdas Shah

Bombay High Court · (2018) 12 BOM CK 0076

Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 378Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts07 Dec 2018Allowed

Pratapp Bhimsingh Parera and Other Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0075

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section, Sec 20(b), 50Code Of Criminal Procedure, 1973 — Section 228(2), 313Evidence Act, 1872 — Section 25, 114

Read judgment

High Courts07 Dec 2018

Mainabai W/O Rangnath Patankar Vs Kundlik S/O Dhondiba Kaladhoni And Ors

Bombay High Court · (2018) 12 BOM CK 0043

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 38, 38(E), 99, 99ABombay Tenancy and Agricultural Lands Act, 1948 — Section 32(g), 32(m), 85, 85ARegistration Act, 1908 — Section 17

Read judgment

High Courts07 Dec 2018Dismissed

Shankar Hiraman Chavan Vs State Of Maharashtra Through P. S. O. Pusad City, Yavatmal

Bombay High Court · (2018) 12 BOM CK 0039

Indian Penal Code, 1860 — Section 304AProbation of Offenders Act, 1958 — Section 3, 4, 12

Read judgment

High Courts07 Dec 2018Dismissed

Suresh S/O. Prakashabhan Junghare (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Yashodhara Nagar Nagpur

Bombay High Court · (2018) 12 BOM CK 0038

Indian Penal Code, 1860 — Section 302, 324, 326

Read judgment

High Courts07 Dec 2018Dismissed

State Transport Co-Op. Credit Soc. Ltd. Pune Div. Thru Chairman, Shri. Sharad Khopade Vs Mr. Rajendra Sudhakar Mahalpure

Bombay High Court · (2018) 12 BOM CK 0032

Maharashtra Recognition of Trade Union and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1), 44

Read judgment

High Courts07 Dec 2018Dismissed

Neelkanth Mansions And Infrastructures Pvt. Ltd. And 3 Ors. Vs Urban Infrastructure Ventures Capital Ltd. And 9 Ors.

Bombay High Court · (2018) 12 BOM CK 0026

Arbitration and Conciliation Act, 1996 — Section 7, 7(3), 7(4), 7(4)(b), 7(4)(c), 7(5), 8, 9, 11, 11(6), 11(9), 11(12), 16, 18, 19, 19(2)(2), 20, 21, 22, 23, 24, 25, 26, 27, 34, 35, 37, 45Companies Act, 1956 — Section 434Evidence Act, 1872 — Section 91, 92, 99

Read judgment

High Courts07 Dec 2018Dismissed

Mrs. Shlokha Narendra Chhabria Vs Mr. Narendra Amar Chhabria

Bombay High Court · (2018) 12 BOM CK 0023

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

Read judgment

High Courts06 Dec 2018Disposed Off

Kapil Hemantkumar Chavan And Others Vs State Of Maharashtra And Others

Bombay High Court · (2018) 12 BOM CK 0160

Constitution of India, 1950 — Article 14

Read judgment

High Courts06 Dec 2018Dismissed

Yogesh s/o Sudhakar Chavanke Vs Sitaram Damu Mate

Bombay High Court · (2018) 12 BOM CK 0126

Read judgment

High Courts06 Dec 2018Partly Allowed

Uddeshwar Shikshan Prasarak Sanstha And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 12 BOM CK 0045

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 11(2), 11(2)(e)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rule, 1981 — Rule 9(5)Constitution of India, 1950 — Article 133, 134A

Read judgment

High Courts06 Dec 2018Allowed