CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 91 of 100

High Courts24 Jan 2018Disposed Of

Sadashiv S/o. Bhaurao Rashinkar Vs Executive Engineer, Public Works Division,

Bombay High Court · (2018) 01 BOM CK 0146

Industrial Disputes Act, 1947, Section 25, Section 10(1), Section 12(5), Section 2(s), Section 2(OO), Section 25-F, Section 25-G - Prohibition of financial aid to illegal strikes and lock-outs - Reference of disputes to Boards, Courts or Tribunals - Duties of conciliation officers - Definitions - Definitions
Read judgment
High Courts24 Jan 2018

Chandrakant s/o Prabhakar Jadhav Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0145

Industrial Disputes Act, 1947, Section 10(1), Section 12(5), Section 2(s), Section 2(OO), Section 25-F, Section 25-B, Section 25-D - Reference of disputes to Boards, Courts or Tribunals - Duties of conciliation officers - Definitions - Definitions
Read judgment
High Courts24 Jan 2018Dismissed

Uttam s/o Tatyarao Ambhore Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0137

Indian Penal Code, 1860, Section 147, Section 148, Section 325, Section 149, Section 341 - Punishment for rioting - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for wrongful restraint
Read judgment
High Courts23 Jan 2018Allowed

Baban s/o Jaisingh Rathod Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0135

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
Read judgment
High Courts23 Jan 2018

Badrya Amrrya Barela Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0134

Indian Penal Code, 1860, Section 376, Section 34, Section 363, Section 366 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
Read judgment
High Courts23 Jan 2018Disposed

Kishor @ Vadya s/o. Shivdas Koli Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0131

Indian Penal Code, 1860, Section 376, Section 323, Section 506, Section 448, Section 511, Section 376(2)(f) - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for house-trespass - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for rapeEvidence Act, 1872, Section 8 - Motive, preparation and previous or subsequent conducts
Read judgment
High Courts23 Jan 2018Allowed

Gopal Natthuji Shreenath Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0130

Indian Penal Code, 1860, Section 452, Section 376(2)(I) - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for rapeEvidence Act, 1872, Section 154 - Question by party to his own witnessScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(i)(xi), Section 3(I)(XII) - Punishments for offences of atrocities - Punishments for offences of atrocities
Read judgment