CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2018

1,998 judgments · page 98 of 100

High Courts11 Jan 2018Dismissed

Harish Ratanlal Bhansali Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0012

Land Acquisition Act, 1894, Section 4, Section 11, Section 18, Section 54, Section 51A - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Reference to Court - Appeals in proceedings before Court - Acceptance of certified copy as evidenceEvidence Act, 1872, Section 80 - Presumption as to documents produced as record of evidence
Read judgment
High Courts11 Jan 2018

Rahul s/o. Dagadu Sirsat, Vs The State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0011

Code of Criminal Procedure, 1973, Section 164, Section 386(B)(i), Section 164(5A)(b) - Recording of confessions and statements - Power of the Appellate Court - Recording of confessions and statementsEvidence Act, 1872, Section 137, Section 118 - Examination-in-chief - Who may testifyProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 29, Section 38(2), Section 5(k)
Read judgment
High Courts10 Jan 2018Dismissed

Prafulla Rambhau Kachare Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0007

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 376(2)(f) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 3(2)(v), Section 3(1)(XII)
Read judgment
High Courts10 Jan 2018Dismissed

Sheikh Kamaruddin s/o Sk. Shabbi Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0005

Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Section 304, Section 323, Section 448 - Punishment for culpable homicide not amounting to murder - Punishment for voluntarily causing hurt - Punishment for house-trespass
Read judgment
High Courts10 Jan 2018Allowed

M/s. Dewaki Traders & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0004

Constitution of India, Article 14, Article 21, Article 19[1][G] - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the ScheduleBombay General Clauses Act, 1904, Section 24 -Maharashtra Country Liquor Rules, 1973, - Rule 24, Rule 23, Rule 23A, Rule 23B, Rule 24[4] -
Read judgment
High Courts10 Jan 2018Dismissed

State of Maharashtra Vs Natthu s/o Raoji Bhajbhuje & Ors.

Bombay High Court · (2018) 01 BOM CK 0003

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object
Read judgment
High Courts09 Jan 2018Allowed

Nitish Ashok Borude Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0263

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 379 - Acts done by several persons in furtherance of common intention - Punishment for theft
Read judgment
High Courts09 Jan 2018Allowed

Manoj Sadashiorao Bhise Vs State of Maharashtra,

Bombay High Court · (2018) 01 BOM CK 0262

Indian Penal Code, 1860, Section 376, Section 415, Section 417, Section 366 - Punishment for rape - Cheating - Punishment for cheating - Kidnapping, abducting or inducing woman to compel her marriage, etc
Read judgment
High Courts09 Jan 2018

The Indian Hume Pipe Co. Ltd., & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0261

Companies Act, 1956, Section 125, Section 125(1), Section 125(2), Section 125(3) - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered. - Certain charges to be void against liquidator or creditors unless registered.Stamp Act, 1899, Section 33 - Examination and impounding of instrumentsBombay Stamp Act, 1958, Section 3, Section 19, Section 7, Section 54 - Instruments chargeable with duty - Payment of duty on certain instruments liable to increased duty in 2[Gujarat State - Payment of higher duty in respect of certain instruments - Statement of case by Chief Controlling Revenue Authority to High Court
Read judgment
High Courts09 Jan 2018Allowed

The State of Maharashtra Vs Govind s/o Ramrao Jadhav & Ors.

Bombay High Court · (2018) 01 BOM CK 0260

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 498A - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty
Read judgment
High Courts09 Jan 2018

Shaikh Ayesha Khatoon Vs Union of India & Ors.

Bombay High Court · (2018) 01 BOM CK 0258

Medical Termination of Pregnancy Act, 1971, Section 3(2), Section 5(1), Section 5, Section 3(2)(B)(I), Section 3(2)(b)(ii) - When pregnancies may be terminated by registered medical practitioners - Sections 3 and 4 when not to apply - Sections 3 and 4 when not to apply - When pregnancies may be terminated by registered medical practitioners - When pregnancies may be terminated by registered medical practitioners
Read judgment