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Bombay High Court judgments, 2018

1,998 judgments · page 92 of 100

High Courts23 Jan 2018Dismissed

Atul S/o Rajaram Shelke Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0128

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 167 - Procedure when investigation cannot be completed In twenty-four hours
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High Courts23 Jan 2018Dismissed

Vaijnath Kondiba Khandke Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0127

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506, Section 306, Section 300(4) - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Abetment of Suidde - Murder
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High Courts22 Jan 2018Allowed

Shri Rajendra Jayant Devalekar Vs Kalyan-Dombivli Municipal Corporation

Bombay High Court · (2018) 01 BOM CK 0124

Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 10(4)Maharashtra Municipal Corporations Act, 1949 — Section 16, Section 10, Section 10(1- B), Section 10(1-C)
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High Courts22 Jan 2018Dismissed

Messrs. Indian Scientific Glass Industries Vs M.K. Mahipalsingh

Bombay High Court · (2018) 01 BOM CK 0122

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)(III)Bombay Rents Hotel And Lodging House Rates Control Act, 1947, — Section 13(1)(g), Section 15-A
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High Courts22 Jan 2018Partly Allowed

Sarang s/o Kailash Zade Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0121

Indian Penal Code, 1860, Section 302, Section 34, Section 324 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means
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High Courts22 Jan 2018Allowed

Sheshrao Namdeo Atkare Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0120

Indian Penal Code, 1860, Section 34, Section 307, Section 326, Section 326, Section 427 - Acts done by several persons in furtherance of common intention - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Mischief causing damage to the amount of fifty rupees
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High Courts22 Jan 2018Allowed

Vilas s/o. Shalik Nasre Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0119

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 498-A - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 114 - Court may presume existence of certain facts
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High Courts22 Jan 2018Dismissed

Shri Damodar Mangueshkar Vs M/s Cidade de Goa & Ors.

Bombay High Court · (2018) 01 BOM CK 0118

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 10(1)(c), Section 2(s) - Reference of disputes to Boards, Courts or Tribunals - Definitions
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High Courts22 Jan 2018Dismissed

Shri Ganesh Bhandar Vs Employees State Insurance Corporation

Bombay High Court · (2018) 01 BOM CK 0081

Employees State Insurance Act, 1948, Section 75, Section 45(a), Section 2(12)(a) - Matters to be decided by Employees Insurance Court - Inspectors, their functions and duties - DefinitionsFactories Act, 1948, Section 2(k) - Interpretation
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High Courts22 Jan 2018Dismissed

Shri. Jayant Nag Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0001

Negotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by CompaniesInsecticides Act, 1968, Section 33, Section 33(2), Section 17, Section 31(1), Section 18(2), Section 17(1)(a), Section 3(k)(i), Section 3(k)(i), Section 18(1)(c), Section 22 (6) -- Rule 9(3), Rule 10(4-A)(i)
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High Courts21 Jan 2018Dismissed

Shri Kondu Thaku Chavan & Ors. Vs Shri Ashok Shankar Chavan & Ors.

Bombay High Court · (2018) 01 BOM CK 0268

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Tenancy and Agricultural Lands Act, 1948, Section 32, Section 85, Section 33-A, Section 33-C, Section 32-G, Section 32-O, Section 33-B, Section 32-A, Section 70-B, Section 32-H, Section 88-CA -Maharashtra Revenue Patels (Abolish of Office) Act, 1962, Section 8 -
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