COURT ARCHIVE

Bombay High Court judgments, 2019

1,580 judgments · page 77 of 79

High Courts11 Jan 2019Dismissed

Commissioner Of Income Tax Vs Marhatta Chamber of Commerce Industries and Agriculture

Bombay High Court · (2019) 01 BOM CK 0034

Income Tax Act, 1961 — Section 11, 11(1A), 11(2), 143(3), 147, 148, 149, 150, 151, 152, 153, 260A

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High Courts11 Jan 2019Allowed

Radhika Bhargava And 2 Ors. Vs Arjun Sahgal And 7 Ors.

Bombay High Court · (2019) 2 BomCR 51 : AIR 2019 Bom 68 : (2019) 2 AIR BomR 298 : (2019) 2 ICC 955

Hindu Succession Act, 1956 — Section 2, 222, 234, 247, 301Land Aquisition Act, 1894 — Section 6(1)

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High Courts11 Jan 2019Allowed

Kamleshsingh Harnamsingh Chowhan Vs Gangasingh Motisingh Chowhan (deceased) and Ors

Bombay High Court · (2019) 4 MahLJ 833 : (2019) 2 BomCR 37 : (2019) 2 AIR BomR 204

Indian Trusts Act, 1882 — Section 11, 17, 49, 60, 73

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High Courts11 Jan 2019Partly Allowed

Shobha Baburo Shende Vs State of Maharashtra

Bombay High Court · (2019) 1 BCR(Cri) 321

Bombay Prohibition Act, 1949 — Section 65(e), 65(3)Code of Criminal Procedure, 1973 — Section 313

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High Courts11 Jan 2019Partly Allowed

Suresh Vs State of Maharashtra

Bombay High Court · (2019) 1 BCR(Cri) 391

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304(i), 307Code of Criminal Procedure, 1973 — Section 357(1), 357(3)

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High Courts11 Jan 2019Dismissed

Shyam Ramapati Pandey Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2019) 3 MahLJ 802 : (2019) 3 BomCR 183 : (2019) 3 AIR BomR 74 : (2019) 1 AllMR 877

Bombay Government Premises (Eviction) Act, 1955 — Section 4, 7

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High Courts10 Jan 2019Disposed Off

M3NERGY Sdn. Bhd Vs Hindustan Petroleum Corporation Ltd & Anr

Bombay High Court · (2019) 01 BOM CK 0160

Arbitration And Conciliation Act, 1996 — Section 7, 7(3), 7(4), 16, 34, 34(2)(a), 34(2)(b)(ii), 45Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 2(a)

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High Courts10 Jan 2019Allowed

Keshavrao And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 01 BOM CK 0085

Bombay Paragana And Kulkarni Watans (Abolition) Act, 1950 — Section 3, 4, 4(1), 4AMaharashtra Land Revenue Code, 1966 — Section 257, 330ACode Of Civil Procedure, 1908 — Section 4, 104(2), Order 47 Rule 7, Order 43 Rule 3, Order 23, Rule 1

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High Courts10 Jan 2019Allowed

Navlabai And Ors Vs State Of Maharashtra And Ors

Bombay High Court · 2019 CriLJ (NOC 368) 126

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437A

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High Courts10 Jan 2019Allowed

Pralhad Ganpat Salgar Vs Sunil Dilip Kakod

Bombay High Court · (2019) 2 BCR 237

Indian Succession Act, 1925 — Section 59, 63(c), 281Bombay High Court Original Side Rules, 1980 — Rule 374(c), 384

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High Courts10 Jan 2019Dismissed

Sandip s/o Hariprasad Pande Vs State of Maharashtra

Bombay High Court · (2019) 01 BOM CK 0040

Protection of Children from Sexual Offences Act, 2012 — Section 3, 4

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High Courts10 Jan 2019Allowed

Shankar Deoji Sonawane Lrs Janabai And Others Vs Shakhu Kondaji Kale

Bombay High Court · (2019) 1 AllMR 896 : (2019) 2 BCR 695

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 22 Rule 9

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High Courts10 Jan 2019Dismissed

Rakesh P Gupta Vs State Trading Corporation Of (India) Limited And Ors

Bombay High Court · (2019) 1 BCR(Cri) 338 : (2019) 1 BankCas 601 : (2019) 1 RCR(Civ) 720 : (2019) 1 DCR 646

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act 2013 — Section 282, 284, 284(2)

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High Courts09 Jan 2019Dismissed

Dr. Nitin Laxmikant Lad Vs Asst. Commissioner Of Income Tax Central Circle 1 Nashik & Anr

Bombay High Court · 2019 (307) CTR(HC) 213

Income Tax Act, 1961 — Section 132, 153A, 271(1), 271(1)(c)

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High Courts09 Jan 2019Allowed

Nikhil Mohan Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 1 DCR 7

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 415, 417, 418, 420Constitution Of India, 1950 — Article 227

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High Courts09 Jan 2019Dismissed

Mahesh Bhalchandra Amrutkar And Ors Vs Thane Municipal Corporation And Ors

Bombay High Court · (2019) 01 BOM CK 0059

Uttar Pradesh Regularisation of Ad Hoc Appointments (on Posts Outside the Purview of the Public Service Commission) (Second Amendment) Rules, 1989 — Rule 4, 7

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High Courts09 Jan 2019Partly Allowed

Subabai Shivram Patil Lrs Chandrakant And Others Vs Dharamsing Julalsing Patil Lrs Jijabai And Others

Bombay High Court · (2019) 1 AllMR 903 : (2019) 3 MahLJ 400 : (2019) 203 AIC 460

Code of Civil Procedure, 1908 — Order 41 Rule 31

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High Courts09 Jan 2019Allowed

Dipraj P. Ilamkar Vs Agriculture Produce Market Committee, Lakhani

Bombay High Court · (2019) 3 MahLJ 291 : (2019) 1 AllMR 835 : (2019) 3 BCR 180

Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 — Section 45, 52, 52B, 58

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High Courts09 Jan 2019Allowed

Sapana Korde Nee Ketaki A Ghodinde Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 1 BCR(Cri) 415 : (2019) 3 MahLJ 291 : (2019) 3 BomCR 180

Indian Penal Code, 1860 — Section 34, 167, 177, 182, 211, 500Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(p), 3(1)(p)(q), 3(1)(q) 3(2)(p), 3(2)(q), 3(2)(vii), 18, 18ACode of Criminal Procedure, 1973 — Section 197, 438

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High Courts09 Jan 2019Dismissed

Century Rayon Ltd. Vs Ivp Ltd. Through Its Authorised Representative And Ors.

Bombay High Court · (2019) 2 BCR 94 : (2019) 2 AIR BomR 186

Electricity Act, 2003 — Section 2(73), 2(17), 39, 45, 51, 67, 67(2), 68, 69, 154, 161, 163, 164, 176Specific Relief Act, 1963 — Section 34, 37, 38, 41(b)Telegraph Act, 1885 — Section 3(6), 10, 10(b), 10(d), 12, 13, 14, 15, 16, 16(1), 16(4) 17, 127

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