COURT ARCHIVE

Bombay High Court judgments, 2019

1,580 judgments · page 72 of 79

High Courts31 Jan 2019Allowed

Sushilkumar Mandanlal Ganediwal Vs Vijaykumar Mandanlal Ganediwal And Ors

Bombay High Court · (2019) 2 AllMR 399 : (2019) 3 BCR 356

Evidence Act, 1872 — Section 74, 77, 101Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 13

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High Courts31 Jan 2019

Housing Development Finance Corporation Limited Vs Sureshchandra V. Parekh And Ors

Bombay High Court · (2019) 01 BOM CK 0121

Code of Criminal Procedure, 1973 — Section 464, 482Contempt of Court Act, 1971 — Section 2, 2(c), 12(1), 13, 15(1)(b), 19(1)Advocates Act, 1961 — Section 35

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High Courts30 Jan 2019

Daniel Crasto Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0169

Indian Penal Code, 1860 — Section 34, 323, 377, 498A, 504

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High Courts30 Jan 2019

Balaji Kishan Nagarwad Vs State Of Maharashtra

Bombay High Court · (2019) AllMR(Cri) 711 : (2019) 2 BCR(Cri) 247

Indian Penal Code, 1860 — Section 80, 84, 299, 302, 304BEvidence Act, 1872 — Section 4, 101, 105Code Of Criminal Procedure, 1973 — Section 335

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High Courts30 Jan 2019Dismissed

Ashok Pundalik Gavade Vs State Of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0135

Indian Penal Code, 1860 — Section 34, 302

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High Courts30 Jan 2019Disposed Off

Gulab Vs State Of Maharashtra And Ors

Bombay High Court · (2019) AllMR(Cri) 753

Indian Penal Code, 1860 — Section 107, 306Evidence Act, 1872 — Section 32(1)Constitution Of India, 1950 — Article 226, 227

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High Courts30 Jan 2019

Central Bureau Of Investigation Vs Bhupendra Champaklal Dalal And Ors

Bombay High Court · (2019) 01 BOM CK 0125

Indian Penal Code, 1860 — Section 120B, 403, 405, 409, 411, 414, 467, 471, 477AEvidence Act, 1872 — Section 10Code Of Criminal Procedure, 1973 — Section 313, 353(6), 389(3), 437A

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High Courts30 Jan 2019

Dnyaneshwar And Ors Vs State Of Maharashtra

Bombay High Court · (2019) 2 BCR(Cri) 253

Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 437A

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High Courts30 Jan 2019Disposed Off

Gangaram Ramchandra Malik And Ors Vs Namdev Malik And Ors

Bombay High Court · (2019) 01 BOM CK 0120

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High Courts30 Jan 2019Disposed Off

Hanumant Vs Disciplinary Authority And Ors

Bombay High Court · (2019) 2 AllMR 9

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High Courts29 Jan 2019Dismissed

Shaktiman Vs State Of Maharashtra

Bombay High Court · (2019) AllMR(Cri) 741

Indian Penal Code, 1860 — Section 376(2)(i)(n), 506Protection Of Children from Sexual Offences Act, 2012 — Section 2(d), 5(i)(ii)(I), 6Evidence Act, 1872 — Section 118

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High Courts29 Jan 2019

Sulochana Dinanath Tarkar And Ors Vs Anil Dinanath Tarkar And Ors

Bombay High Court · (2019) 3 BCR 168

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High Courts29 Jan 2019Dismissed

Santosh Vs State Of Maharashtra

Bombay High Court · (2019) AllMR(Cri) 746

Code Of Criminal Procedure, 1973 — Section 451, 457Indian Penal Code, 1860 — Section 34, 420, 468, 471

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High Courts29 Jan 2019

Sreepati Built Infras Investment Ltd Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 3 BCR 168

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High Courts29 Jan 2019Allowed

Ruchi Vs Bhanupratapsingh Gour

Bombay High Court · (2019) 01 BOM CK 0113

Protection Of Women from Domestic Violence Act, 2005 — Section 18, 19, 20, 21, 22, 26Hindu Marriage Act, 1955 — Section 21, 23ACode Of Civil Procedure, 1908 — Order 8 Rule 6A

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High Courts29 Jan 2019Dismissed

Raghunath Kashinath Chavan Vs Sakharam Maroti Chavan And Ors

Bombay High Court · (2019) 01 BOM CK 0106

Code Of Civil Procedure, 1908 — Order 26 Rule 9

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High Courts29 Jan 2019

Arunima Naveen Takiar Vs Naveen Takiar

Bombay High Court · (2019) 1 RCR(Civ) 907 : (2019) 2 BCR 771

Hindu Marriage Act, 1955 — Section 1(2), 5, 7, 13, 19, 19(i), 26

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High Courts29 Jan 2019Dismissed

Pramod Vs University of Mumbai & Ors

Bombay High Court · (2019) 2 BCR 617

Maharashtra Universities Act, 1994 — Section 76(7)Constitution of India, 1950 — Article 226

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High Courts28 Jan 2019Dismissed

Sanjay Kantilal Thakare Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 01 BOM CK 0145

Maharashtra Village Panchayat Act, 1958 — Section 14(1)(j3)

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High Courts28 Jan 2019Dismissed

Vikram Sakharam Jadhav Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 01 BOM CK 0141

Indian Penal Code, 1860 — Section 335Protection Of Children from Sexual Offences Act, 2012 — Section 9(l)(o)(p), 10Code Of Criminal Procedure, 1973 — Section 164

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