COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 7 of 100

High Courts06 Dec 2018Disposed Off

Gulabchand @ Gulabrao Shivram Gawand And Ors Vs Thane Dist. Courts Bar Association Thru Presidentand Ors

Bombay High Court · (2018) 12 BOM CK 0025

Constitution of India, 1950 — Article 142, 226Rules and Regulations of Supreme Court Bar Association, — Rule 18

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High Courts06 Dec 2018Disposed Off

Evelyn Pacifico Gonsalves Vs Eleanor Evelyn Gonsalves

Bombay High Court · (2018) 12 BOM CK 0024

Code of Civil Procedure, 1908 — Order 39 Rule 11

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High Courts06 Dec 2018Disposed Off

Vilas Shivmurti Munde Vs Somnath Santram Kumbhar And Ors

Bombay High Court · (2018) 12 BOM CK 0021

Code of Civil Procedure, 1908— Order 7 Rule 11Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7, 7(1), 8, 10, 31, 31(3), 36A, 36(B), 41Hindu Succession Act, 1956 — Section 22

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High Courts06 Dec 2018Dismissed

Omkar Vilas Deosthale Vs Institute Of Co. Secretaries Of India Thru Its President And Ors.

Bombay High Court · (2018) 12 BOM CK 0017

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High Courts05 Dec 2018Dismissed

Life Insurance Corporation Of India Vs Ramakant Vaman Varde And Ors

Bombay High Court · (2018) 12 BOM CK 0157

Evidence Act, 1872 — Section 62, 64, 65, 66, 74, 77Bombay High Court (Original Side) Rules — Rule 306

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High Courts05 Dec 2018Dismissed

Mukesh Krishna Bhoge Vs State Of Maharashtra And Another

Bombay High Court · (2018) 12 BOM CK 0046

Code of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 120B, 409, 419, 420, 463, 468, 471

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High Courts05 Dec 2018Allowed

Sk. Samir s/o Sk. Ahmed Vs State of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0041

Indian Penal Code, 1860 — Section 354

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High Courts05 Dec 2018Dismissed

Lok Shikshan Sanstha, Warora Thr. Secretary Shri Shrikrushna Deorao Ghadyal Patil And Another Vs Vasant S/O Kisnaji Sukare And Another

Bombay High Court · (2018) 12 BOM CK 0037

Indian Penal Code, 1860 — Section 409, 420Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rule, 1981 — Rule 36, 37

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High Courts05 Dec 2018Disposed Off

Raosaheb Mahadev Borade Vs State Of Maharashtra And Others

Bombay High Court · (2018) 12 BOM CK 0031

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High Courts05 Dec 2018

Bapu Ukha Mali And Another Vs State Of Maharashtra And Others

Bombay High Court · (2018) 12 BOM CK 0022

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High Courts05 Dec 2018Dismissed

Shaikh Jalil S/O Shaikh Abed Vs Mohamed Rizwanul Haq S/O Mobinul Haq And Others

Bombay High Court · (2018) 12 BOM CK 0020

Code of Civil Procedure, 1908 — Section 24, 151

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High Courts05 Dec 2018Dismissed

Life Insurance Corporation of India Vs Ramakant V. Varde & Ors.

Bombay High Court · (2018) 12 BOM CK 0019

Evidence Act, 1872 — Section 62, 64, 65, 65(c), 66, 74, 75, 76, 77

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High Courts05 Dec 2018Disposed Off

Ashwini Kshirsagar Vs Central Bureau Of Investigation And Anr.

Bombay High Court · (2018) 12 BOM CK 0009

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 79, 120B, 415, 420, 511

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High Courts05 Dec 2018Disposed Off

Anant Pandurang Kale Vs Union Of India And Ors.

Bombay High Court · (2018) 12 BOM CK 0008

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 79, 120B, 415, 420, 511

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High Courts05 Dec 2018Dismissed

Shri. Kiran Shankar Rawool And Ors Vs Eastern International Hotel And Anr

Bombay High Court · (2018) 12 BOM CK 0003

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A, 25F(a), 25F(b), 25F(c), 25FFA, 25H

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High Courts05 Dec 2018Disposed Off

Shri Balwantrai Harilal Parekh Since deceased through legal heirs Paresh Balwantrai Parekh and others Vs State of Maharashtra and others.

Bombay High Court · (2018) 12 BOM CK 0002

Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 20, 85, 247, 248, 250, 251, 254, 256(2), 257(1), 328Maharashtra Land Revenue (Appeals, Revision and Review) Rules, 1967 — Rule 3, 4, 5

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High Courts04 Dec 2018Allowed

Gulabchand Fakirchand Gandhi Lrs Pyarabai Lrs Kiran And Others Vs Indubai Pundlik Jape Lrs Shakuntala And Others

Bombay High Court · (2018) 12 BOM CK 0127

Code of the Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 58CLimitation Act, 1963 — Section 24, 25, Article 61

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High Courts04 Dec 2018Disposed Off

Association Of Management Of Homeopathic Medical Colleges Of Mah. Thru Its Authorised Signatory Vs Union Of India Through The Director And Ors.

Bombay High Court · (2018) 12 BOM CK 0055

Constitution of India, 1950 — Aritcle 14, 226Homoeopathic Central Council Act, 1973 — Section 2(a), 2(d), 2(e), 2(f), 2(g), 12A , 13, 14, 15, 16, 20(l), 33(i), 33(j), 33(k)

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High Courts04 Dec 2018Dismissed

Rahul S/O. Rajkumar Shingade Vs State Of Maharashtra Thr. P.S.O. Mulchera, Tah. Mulchera Dist. Gadchiroli

Bombay High Court · (2018) 12 BOM CK 0030

Indian Penal Code, 1860 — Section 375, 375(a), 376(2)(i)Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 3(a), 4, 6Code of Criminal Procedure, 1973 — Section 164, 164(5A)(a), 313

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High Courts04 Dec 2018Allowed

Pragati Enterprises, Through Prop. Ashok Raghunandan Agrawal Vs Sahakar Corp And 3 Others

Bombay High Court · (2018) 12 BOM CK 0027

Code of Civil Procedure 1908 — Order 1 Rule 1, Order 1 Rule 10(2), Order 23 Rule 1(A)

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