COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 9 of 100

High Courts30 Nov 2018Dismissed

Dilip S/O. Jaglal Warkhede (In Jail) Vs State Of Maharashtra Thr. P.S.O. Police Station Jaripatka Dist. Nagpur

Bombay High Court · (2018) 11 BOM CK 0108

Indian Penal Code, 1860 — Section 323, 363, 377, 506Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 7, 8Code of Criminal Procedure, 1973 — Section 313

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High Courts30 Nov 2018Disposed Off

Micromax Informatics Limited Vs Union Of India And Ors.

Bombay High Court · (2018) 11 BOM CK 0105

Customs Act, 1962 — Section 2(2), 17(1), 17(2), 17(4), 17(5), 27, 27(1A), 26, 27(2), 28(C), 74, 75, 149Finance Act, 2011 — Section 17

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High Courts30 Nov 2018Allowed

New India Assurance Co Ltd Vs M/S Ampoules And Vials Manufacturing Co Ltd

Bombay High Court · (2018) 11 BOM CK 0098

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts30 Nov 2018Disposed Off

New India Assurance Co. Ltd. Vs Mr. Ashish Ravindra Kulkarni And Ors.

Bombay High Court · (2018) 11 BOM CK 0096

Indian Penal Code, 1860 — Section 279, 337, 338, 304AMotor Vehicles Act, 1988 — Section 149, 185

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High Courts30 Nov 2018Partly Allowed.

Ramesh Nandu Surum Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0086

Indian Penal Code, 1860 — Section 300, 302, 304ICode of Criminal Procedure, 1973 — Section 161, 428

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High Courts30 Nov 2018Partly Allowed.

Chandrahas Jagatnarayan Choube And Others Vs State Of Maharashtra Thr. Police Station Officer Police Station Mankapur Nagpur And Another

Bombay High Court · (2018) 11 BOM CK 0082

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A

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High Courts30 Nov 2018Disposed Off

Lokmat Media Privat Limited, Through Its Senior Manager-Legal, Syed Arshad Ali S/O Mustaq Ali Vs Vijay S/O Krushanrao Pawar and Other

Bombay High Court · (2018) 11 BOM CK 0081

Constitution of India, 1950 — Aericle 141Industrial Disputes Act, 1947 &mdas; Section 9A , 11A, 33, 33ACode of Civil Procedure, 1908 — Order 7 Rule 7, Section 151

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High Courts30 Nov 2018Dismissed

Sanjay Brijkishorlal Nirupam Vs Gopal Chinayya Shetty And 21 Others

Bombay High Court · (2018) 11 BOM CK 0079

Representation of the People Act, 1950 — Section 33, 33A, 33A(2), 36(6), 93, 86, 100, 100(1)(b), 100(1)(c), 100(1)(d)(i), 100(1)(d)(iv), 123, 123(2), 123(2)(b), 131(b)Indian Penal Code, 1860 — Section 171CContract Act, 1872 — Section 60

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High Courts30 Nov 2018Disposed Off

SAP India Private Limited Vs Cox And Kings Limited

Bombay High Court · (2018) 11 BOM CK 0078

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

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High Courts30 Nov 2018Dismissed

Jamshed Noshir Sukhadwalla And 4 Ors Vs Union Of India And 11 Ors

Bombay High Court · (2018) 11 BOM CK 0077

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2(a), 2(h), 2(ha), 2(j)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 13Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 — Section 2(1), 4, 5, 14, 15

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High Courts30 Nov 2018Allowed

Mrs. Deepa Dattu Patil Vs State Of Maharashtra Through Secretary, Education And Sports Dept And Ors

Bombay High Court · (2018) 11 BOM CK 0076

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High Courts29 Nov 2018Dismissed

Shri Datta Pundalik Naik and Ors. Vs Shri Chandrakant Hira Ghanekar and Ors.

Bombay High Court · (2018) 11 BOM CK 0116

Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 2(23), 4, 7, 8AConstitution of India, — Article 226, 227

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High Courts29 Nov 2018Allowed

M/S. Creative Engineers Vs Union Of India

Bombay High Court · (2018) 11 BOM CK 0107

Arbitration and Conciliation Act, 1996 — Section 34(2)

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High Courts29 Nov 2018Allowed

M/S. Araine Orgachem Pvt. Ltd. Vs 1.Wyeth Employees Union And Another.

Bombay High Court · (2018) 11 BOM CK 0106

Industrial Disputes Act, 1947 — Section 25FFMaharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30(2)Code of Civil Procedure, 1908 — Order 6 Rule 4

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High Courts29 Nov 2018

Dr. Virendra S/O Keshavrao Jumde Vs State Of Maharashtra, Through P.S.O. P.S. Sitabuldi, Nagpur

Bombay High Court · (2018) 11 BOM CK 0104

Code of Criminal Procedure, 1973 — Section 156(3), 190, 197, 197(1), 482Indian Penal Code, 1860 — Section 120B, 166, 177, 193, 194, 195, 196, 211, 271, 420, 465, 467, 469, 500

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High Courts29 Nov 2018Dismissed

Vasim S/O Jamil Shaikh Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 11 BOM CK 0101

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188, 272, 273, 328General Clauses Act, 1897 — Section 26, 30

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High Courts29 Nov 2018Allowed

President Muncipal Council Achalpur & Others Vs Additional Commissioner Amravati Division, And Others

Bombay High Court · (2018) 11 BOM CK 0099

Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 308, 318Constitution of India, 1950 — Article 13(3)(a), 19, 19(2)

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High Courts29 Nov 2018Disposed Off