COURT ARCHIVE

Bombay High Court judgments, 2019

1,580 judgments · page 10 of 79

High Courts18 Nov 2019Allowed

Dipak @ Kalwa Kisanlal Soni Vs State Of Maharashtra

Bombay High Court · (2019) 11 BOM CK 0106

Indian Penal Code, 1860 — Section 375, 376(1)(i), 376(1)(2)h)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(m), 5(m)(u), 6Code Of Criminal Procedure, 1973 — Section 164, 293(4)(e), 428

High Courts18 Nov 2019Partly Allowed

Municipal Council Vs Assistant Provident Fund Commissioner, Employees’ Provident Fund Organization

Bombay High Court · (2019) 11 BOM CK 0060

Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7A, 7B, 7I, 7B(1), 7(B)(3), 7B(4), 7B(5), 7A(1)

High Courts18 Nov 2019Partly Allowed

Dr. Narayansing son Of Kashiram Singh Hazari And Ors Vs Sheikh Ismail Son Of Sk. Imam And Ors

Bombay High Court · (2019) 11 BOM CK 0059

Motor Vehicles Act, 1988 — Section 166, 168

High Courts18 Nov 2019Dismissed

Nobel Resource Ltd. Vs Dharni Sampda Private Ltd.

Bombay High Court · (2019) 11 BOM CK 0057

Arbitration And Conciliation Act, 1996 — Section 48, 48(2), 48(2)(b)(iii)Code Of Civil Procedure, 1908 — Order 21 Rule 22

High Courts18 Nov 2019Partly Allowed

Deepali Vs Krishna And Ors

Bombay High Court · (2019) 11 BOM CK 0050

High Courts18 Nov 2019Dismissed

Royal Sundaram Alliance Insurance Co. Ltd Vs Chandrakala Ashok Kadam And Anr

Bombay High Court · (2019) 11 BOM CK 0049

Motor Vehicles Act, 1988 — Section 140(4), 163A, 163A(1), 163A(2), 166

High Courts18 Nov 2019Partly Allowed

State Of Maharashtra And Ors Vs Vitthal Bapurao Admane And Ors

Bombay High Court · (2019) 11 BOM CK 0048

Land Acquisition Act, 1894 — Section 4, 4(1), 11, 15, 18, 23, 24, 28

High Courts18 Nov 2019Dismissed

Subhash Dhanraj Sankla Vs Kaikhushroo @ Keki Phiroze Noble And Ors

Bombay High Court · (2019) 11 BOM CK 0043

Code Of Civil Procedure, 1908 — Order 22 Rule 4(2)Constitution Of India, 1950 — Article 227

High Courts18 Nov 2019

Satish Shahu Bane And Ors Vs Dattatraya Tanaji Padam And Ors

Bombay High Court · (2019) 11 BOM CK 0042

Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 4, 22, 22(1)Code Of Civil Procedure, 1908 — Order 6 Rule 17

High Courts15 Nov 2019Dismissed

Kalpana Navneet Samarth & Another Vs Dr. Seema Arun Mankar & Another

Bombay High Court · (2019) 11 BOM CK 0121

Provincial Small Causes Courts Act, 1887 — Section 26AEvidence Act, 1872 — Section 137, 138Code Of Civil Procedure, 1908 — Order 18 Rule 2

High Courts15 Nov 2019Dismissed

Sadanand Shankar Mane And Ors Vs State Of Maharashtra (OOCJ) And Ors

Bombay High Court · (2019) 11 BOM CK 0096

Mumbai Metropolitan Region Development Authority Act, 1974 — Section 3, 4A, 11, 12, 13, 14, 15, 16, 16(1), 16(2), 16(3), 17, 17(1), 17(2), 17(3), 17(4), 32, 33, 34, 35, 36, 37, 38, 39, 32(1), 40Maharashtra Regional And Town Planning Act, 1966 — Section 2(31A), 40, 40(1)(c)Mumbai Municipal Corporation, 1888 — Section 61, 63, 488

High Courts15 Nov 2019Dismissed

State Of Maharashtra Vs Gajendra Vasudeo Patil And Ors

Bombay High Court · (2019) 11 BOM CK 0087

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 324, 504, 506Bombay Police Act, 1951 — Section 37(1), 135Code Of Criminal Procedure, 1973 — Section 161, 164, 166

High Courts15 Nov 2019Dismissed

State Of Maharashtra Vs Dnyaneshwar Yeshwant Mutalik And Ors

Bombay High Court · (2019) 11 BOM CK 0086

Indian Penal Code, 1860 — Section 34, 120B, 302, 307Code Of Criminal Procedure, 1973 — Section 313

High Courts15 Nov 2019Dismissed

Sujeet Suvalal Lodha And Others Vs Deputy Registrar Pune City 1 And Others

Bombay High Court · (2019) 11 BOM CK 0074

Maharashtra Co-operative Societies Act, 1960 — Section 81(6), 81(5B), 83, 83(1), 154Constitution Of India, 1950 — Article 226, 227

High Courts15 Nov 2019Dismissed

Shantaram Namdeo Sathe Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 11 BOM CK 0055

Code Of Criminal Procedure, 1973 — Section 138, 378

High Courts15 Nov 2019Dismissed

Vamsi Labs Private Limited Vs Alpine Laboratories Proprietor And Anr

Bombay High Court · (2019) 11 BOM CK 0054

Code Of Criminal Procedure, 1973 — Section 256, 256(1), 378(4)Negotiable Instruments Act, 1881 — Section 138

High Courts15 Nov 2019Allowed

Vishwanath Vs Divisional Commissioner And Ors

Bombay High Court · (2019) 11 BOM CK 0046

Maharashtra Village Panchayat Act, 1959 — Section 14, 14(1)(h)

High Courts15 Nov 2019Dismissed/Allowed

Municipal Commissioner Of Municipal Corporation Of Greater Bombay And Ors Vs M/s.Vardhman & Hiranandani Developers And Ors

Bombay High Court · (2019) 11 BOM CK 0041

Mumbai Municipal Corporation Act, 1888 — Section 302, 337, 354, 354AMaharashtra Regional And Town Planning Act, 1966 — Section 44, 44(1), 45, 45(1), 45(2), 45(3), 45(5), 46, 47, 52, 53, 54, 55, 56, 57, 53(1), 53(2), 53(3)Environment Protection Act, 1986 — Section 3(1), 3(2)(v)

High Courts14 Nov 2019Dismissed

Vimal Singh Vs State Of Goa And Anr

Bombay High Court · (2019) 11 BOM CK 0132

Code Of Criminal Procedure, 1973 — Section 2(wa), 372Indian Penal Code, 1860 — Section 300, 302, 304(ii), 324

High Courts14 Nov 2019Disposed Of

M. Shantilal & Co Vs Abbaji Maruti Jadhav And Anr

Bombay High Court · (2019) 11 BOM CK 0056

Negotiable Instruments Act, 1881 — Section 6, 13, 138Code Of Criminal Procedure, 1973 — Section 91, 390Indian Contract Act, 1872 — Section 25(3)