High Courts08 Jan 2019Dismissed
State Of Maharashtra Vs Ganesh Shrawan More And Ors
Bombay High Court · (2019) 2 BCR(Cri) 279
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 4, 25
COURT ARCHIVE
Bombay High Court judgments, 2019
1,580 judgments · page 78 of 79
High Courts08 Jan 2019Dismissed
Hotel Corporation Of India Ltd Vs BD & P Hotels (India) Pvt. Ltd
Bombay High Court · (2019) 01 BOM CK 0095
Specific Relief Act, 1963 — Section 9, 11, 16(c), 34
High Courts08 Jan 2019Allowed
Subhash Vithoba Jadhav Vs Shivaji Gulab Kokate & Ors
Bombay High Court · (2019) 01 BOM CK 0076
Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 12, 12(2), 24(2)Land Aquisition Act, 1894 — Section 4, 6, 11, 11(A), 18
High Courts08 Jan 2019Dismissed
State Of Maharashtra Vs Alex @ Taklya Francis Dias And Ors
Bombay High Court · (2019) 01 BOM CK 0051
High Courts08 Jan 2019
Indira Rajguru Vs Balkrishna K. Rajguru And Ors
Bombay High Court · (2019) 01 BOM CK 0036
Evidence Act, 1872 — Section 62, 63, 65, 67, 68, 74, 76Indian Contract Act, 1872 — Section 76Registration Act, 1908 — Section 17, 17(1), 17(1)(a), 17(1)(b), 32, 32a, 32(c), 32(6), 32(1)(c), 33, 34, 49
High Courts08 Jan 2019Dismissed
Prashant Gulabrao Kamble Vs Indian Oil Corporation Limited And Another
Bombay High Court · (2019) 3 MahLJ 478 : (2019) 2 BomCR 693 : (2019) 3 BomCR 926
Constitution of India, 1950 — Article 226
High Courts08 Jan 2019Dismissed
Shivprasad and ors Vs State of Maharashtra and ors
Bombay High Court · (2019) 2 BomCR 258 : (2019) 2 AIR BomR 108
Maharashtra Regional and Town Planning Act, 1966 — Section 2(9A), 31, 118(2), 149, 154, 159Constitution of India, 1950 — Article 226
High Courts08 Jan 2019Partly Allowed
Sushilarani Baburao Patel Vs Girnar Apartments Co-Operative Housing Society Ltd. And 2 Ors And Geeta Patel D'souza
Bombay High Court · (2019) 2 BomCR 258 : (2019) 2 AIR BomR 108
Indian Succession Act, 1925 — Section 2(c), 2(h), 57, 211, 213Code of Civil Procedure, 1908 — Section 2(11), Order 22 Rule 1, Order 22 Rule 3 Order 22 Rule 10
High Courts07 Jan 2019Dismissed
Pr. Commissioner Of Income Tax (Central) Vs M/s Ashoka Education Foundation
Bombay High Court · 2019 (307) CTR(HC) 76
Income Tax Act, 1961 — Section 2(15), 2(16), 11, 11(1)(d), 12, 12AA, 12AA(3), 13, 13(1), 13(8), 13(1)(c), 13(1)(2)(c), 80G(5)
High Courts07 Jan 2019Disposed Off
Isaqkhan Mustafakhan Pathan Vs Shriram Shankarlal Zawar And Ors
Bombay High Court · (2019) 3 MahLJ 434
Indian Penal Code, 1860 — Section 279, 337, 338
High Courts07 Jan 2019Dismissed
Viru @ Virendra And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0062
Indian Penal Code, 1860 — Section 34, 201, 376(g), 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts07 Jan 2019Dismissed
Divisional Controller Vs Dhananjay Sudhakari Dixit
Bombay High Court · (2019) 3 MahLJ 108 : (2019) 2 BomCR 751
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(t), 47, 72
High Courts07 Jan 2019Dismissed
Narinder Pal Agarwal Vs Saraswat Cooperative Bank Ltd And Ors
Bombay High Court · (2019) 01 BOM CK 0054
MultiState Cooperative Societies Act, 2002 — Section 84Indian Contract Act, 1872 — Section 62, 130, 133
High Courts07 Jan 2019Allowed
Prysmian Cavi E Sistemi S.R.L. Vs Vijay Karia And 76 Ors
Bombay High Court · (2019) 01 BOM CK 0017
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(a), 34(2b)(ii), 44, 46, 47, 48, 48(1), 48(1)(e), 48(2), 48(2)(b), 48(2)(b)(ii), 48(2)(b)(iii), 48(3)Specific Relief Act 1963 — Section 12, 16b, 16(c), 34, 48, 75, 85Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7(1)(b)(ii)
High Courts07 Jan 2019Partly Allowed
Ramesh Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 1 BCR(Cri) 350
Indian Penal Code, 1860 — Section 34, 302Maharashtra Prisons [Bombay Furlough & Parole] [Amendment] Rules, 2016 — Rule 5(19)(c)(3), 19(c)(iii)
High Courts07 Jan 2019Dismissed
State Of Maharashtra Vs Babasaheb @ Krishnat
Bombay High Court · 2019 CriLJ 2063 : (2019) 1 BCR(Cri) 324
Code of Criminal Procedure, 1973 — Section 313, 378(1)Indian Penal Code, 1860 — Section 304B, 306, 498AEvidence Act, 1872 — Section 113, 113A, 113B
High Courts07 Jan 2019Allowed
Pradeep Khetshi Shah Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 3 MahLJ 171 L : (2019) 1 BCR(Cri) 354
Code of Criminal Procedure, 1973 — Section 200, 202, 203, 204, 239, 251, 252, 362, 397, 482, 487Negotiable Instruments Act, 1881 — Section 138, 141Constitution of India, 1950 — Article 226, 227
High Courts04 Jan 2019Disposed Of
New India Assurance Company Ltd Vs Sunita And Ors
Bombay High Court · (2019) 1 BomCR 859
Motor Vehicles Act, 1988 — Section 166, 168Code Of Civil Procedure, 1908 — Order 41 Rule 33Constitution Of India, 1950 — Article 142
High Courts04 Jan 2019Dismissed
India Assurance Company Ltd. Vs Sunita And Ors
Bombay High Court · (2019) 1 BomCR 859
Motor Vehicles Act, 1988 — Section 166, 168Code of Civil Procedure, 1908 — Order 41 Rule 33Constitution of India, 1950 — Article 142
High Courts04 Jan 2019Allowed
Adiwasi Vividha Karyakari Sahakari Sanstha Ltd. And Another Vs State Information Commissioner, State Information Commission, M.S. Nagpur And Another
Bombay High Court · (2019) 2 MahLJ 656 : (2019) 199 AIC 444 : (2019) 5 BomCR 433
Right To Information Act, 2005 — Section 2(h), 20(1)Constitution Of India, 1950 — Article 12