High Courts04 Jan 2019
Saturnino Marcelino Mesquita Vs State Of Goa And Ors
Bombay High Court · (2019) 01 BOM CK 0154
Constitution Of India, 1950 — Article 226, 227
COURT ARCHIVE
Bombay High Court judgments, 2019
1,580 judgments · page 79 of 79
High Courts04 Jan 2019Partly Allowed
Vitthal Pundalik Zendge Vs State of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0033
Indian Penal Code, 1860 — Section 144, 148, 149, 302Code of Criminal Procedure, 1973 — Section 432
High Courts04 Jan 2019Partly Allowed
Sk. Azhar Sy. Kalandar (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Police Station Ansing, Dist. Washim
Bombay High Court · (2019) 1 BCR(Cri) 397
Indian Penal Code, 1860 — Section 34, 307Evidence Act, 1872 — Section 27
High Courts04 Jan 2019Dismissed
Balaji Trading Company Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 1 AIRBomR 809
Constitution of India, 1950 — Article 226
High Courts04 Jan 2019Dismissed
Shriram General Insurance Company Limited Vs Surekha And Ors
Bombay High Court · (2019) 2 BomCR 60 : (2019) 2 AIR BomR 590 : (2019) 1 AnWR 298 : (2020) ACJ 434
Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 170(b), 173Code of Civil Procedure, 1908 — Order 41 Rule 33Constitution of India, 1950 — Article 142
High Courts04 Jan 2019Dismissed
Babulal And Ors Vs Resmabai Narayanrao Kaurati And Ors
Bombay High Court · (2019) 1 BomCR 872 : (2019) 2 AIR BomR 1 : AIR 2019 Bom 94
Hindu Succession Act, 1956 — Section 2(2), 4, 6Chotanagpur Tenancy Act, 1908 — Section 7, 8, 76Evidence Act, 1872 — Section 101, 102, 103
High Courts04 Jan 2019Allowed
Hiraji Natthurao Bangare Vs Dyan Prasarak Shikshan Mandal And Ors
Bombay High Court · (2019) 4 MahLJ 132 : (2019) 1 BomCR 864 : (2019) 1 AIR BomR 816
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4(1), 5Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 3Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 3, 3(2), 5, 6, 8(2), 9(4)(a), 16, 17(6), 26(2)(ii), 3(1), 35(4), 37(2)(f)
High Courts04 Jan 2019Dismissed
Phoenix ARC Private Limited Vs Sunil Solvent Extraction Private Limited And Ors
Bombay High Court · (2019) 2 BomCR 111 : (2019) 2 AIR BomR 514 : AIR 2019 Bom 82 : (2019) 5 MahLJ 811
Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13, 13(2), 13(4), 13(3A)Consumer Protection Act, 1986 — Section 13Arbitration & Conciliation (Amendment) Act, 2015 — Section 34, 34(5), 34(6)
High Courts03 Jan 2019Dismissed
Union Of India Vs Lanco Infratech Ltd
Bombay High Court · (2019) 01 BOM CK 0174
Arbitration And Conciliation Act, 1996 — Section 34
High Courts03 Jan 2019Dismissed
Vishwambhar Vs State Of Maharashtra And Others
Bombay High Court · (2019) 01 BOM CK 0173
Code Of Criminal Procedure, 1973 — Section 161, 319, 401
High Courts03 Jan 2019Allowed
Waliullah Nasibullah Khan And Others Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0172
Indian Penal Code, 1860 — Section 34, 406, 498A, 506
High Courts03 Jan 2019
X Through Her Mother And Natural Legal Guardian Manisha Hadale Vs Union Of India And Others
Bombay High Court · (2019) 01 BOM CK 0171
High Courts03 Jan 2019Disposed Off
M/s Sheetal Diamonds Ltd Vs Income Tax Appellate Tribunal And Ors
Bombay High Court · (2019) 306 CTR(HC) 339
High Courts03 Jan 2019Allowed
Sony Pictures Networks India Pvt Ltd Vs Income Tax Appellate Tribunal Mumbai & Ors
Bombay High Court · (2019) 306 CTR(HC) 593 : (2019) 411 ITR 447
Income Tax Act, 1961 — Section 254(1), 254(2)Constitution Of India, 1950 — Article 226
High Courts03 Jan 2019Disposed Off
Commissioner Of Customs & Central Excise Vs M/S Shivam Ispat(P), Ltd
Bombay High Court · (2019) 01 BOM CK 0153
Finance Act, 2001 — Section 121, 131Central Excise Act, 1944 — Section 3A, 37, 37(3), 37(4)Central Excise Rules, 1944 — Rule 96ZO, 96ZP, 96ZQ, 96ZO(3)
High Courts03 Jan 2019Dismissed
Mrudalaben And Ors Vs Chhallani Ginning and Pressing Factory And Ors
Bombay High Court · (2019) 2 AIR BomR 124 : AIR 2019 CC 1204
Maharashtra Stamp Act, 1958 — Section 34, 35, 36, 58Specific Relief Act, 1963 — Section 19(b)Transfer of Property Act, 1882 — Section 53A
High Courts03 Jan 2019Dismissed
Vishwambhar Vs State of Maharashtra And Ors
Bombay High Court · (2019) 1 BCR(Cri) 412
Code of Criminal Procedure, 1973 — Section 319, 401
High Courts03 Jan 2019Dismissed
Shailendra Bhadauria And 3 Ors Vs Matrix Partners India Investment Holdings Llc And 5 Ors
Bombay High Court · (2019) 1 AIR BomR 788 : AIR 2019 (NOC 126) 39
Arbitration and Conciliation Act, 1996 — Section 9, 16, 16(3)(2), 17, 17(b)(a), 34, 37, 37(2)(a)Companies Act, 2013 — Section 16, 16(1), 16(2), 16(3), 16(4), 16(5), 16(6), 34, 37, 241, 242, 271, 430
High Courts03 Jan 2019Allowed
Sudhir Yashwant Dhangade Vs Ankush Kashiram Bole And Ors
Bombay High Court · (2019) 2 BCR 145 : (2019) 1 AllMR 825
Mamlatdars Courts Act, 1906 — Section 5, 5(1), 5(2), 5(3), 5(4), 14, 15, 16, 17, 18, 19Evidence Act, 1872 — Section 3, 135, 136, 137, 138
High Courts02 Jan 2019Allowed
Sumedha Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR(Cri) 301
Negotiable Instruments Act, 1881 — Section 20, 138, 139Code Of Criminal Procedure, 1973 — Section 313