High Courts20 Dec 2019
New India Assurance Co. Ltd And Ors Vs Sushama Mahendra Sonawane And Ors
Bombay High Court · (2019) 12 BOM CK 0068
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 427 of 3,651
High Courts20 Dec 2019Dismissed
Bhupendrasingh Vs Competent Authority For National High Way No. 6 And The Deputy Collector (Gen.) And Ors
Bombay High Court · (2019) 12 BOM CK 0059
Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 3, 3(a), 3(b), 3(c), 3(d), 3(e), 3(f), 3(g), 3(h), 3(i), 3(j), 3(1), 23, 26, 27, 28, 29, 30, 31(1), 30(2), 33, 38(1), 105, 105(1), 105(3), 106(2), 113(1)Land Acquisition Act, 1894 — Section 10, 13A, 33Code Of Civil Procedure, 1908 — Section 152
High Courts20 Dec 2019Dismissed
M/s Yogiraj Powertech Pvt.Ltd Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0058
Constitution Of India, 1950 — Article 14, 226
High Courts20 Dec 2019Partly Allowed
State Of Maharashtra And Ors Vs Gajanan Wasudeo Mali And Ors
Bombay High Court · (2019) 12 BOM CK 0056
Indian Penal Code, 1860 — Section 34, 120B, 302, 450, 452Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 43, 313, 354(3)
High Courts20 Dec 2019Dismissed
Girdharilal Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0055
Negotiable Instruments Act, 1881 — Section 5, 7, 8, 118, 118(g), 139Indian Penal Code, 1860 — Section 294, 452, 506(ii)
High Courts19 Dec 2019Disposed Of
Jainab Sayyed Akhtar Ali Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0099
Indian Penal Code, 1860 — Section 34, 323, 342, 383, 384, 385, 387, 464, 465, 466, 504, 506, 511Code Of Criminal Procedure, 1973 — Section 161, 211, 216, 217, 397Constitution Of India, 1950 — Article 227
High Courts19 Dec 2019Allowed
Kishor Baburao Wadaskar Prasad Vs Collector Collectorate Office At Chandrapur And Ors
Bombay High Court · (2019) 12 BOM CK 0097
Maharashtra Village Panchayats Act, 1959 — Section 35, 35(3b), 35(3)
High Courts19 Dec 2019Disposed Of
Kashinath Shiru Ahire Vs State Of Maharashtra
Bombay High Court · (2019) 12 BOM CK 0092
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20,Code Of Criminal Procedure, 1973 — Section 313(1)(b)
High Courts19 Dec 2019Dismissed
Harischandra Dadaji Jadhav And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0083
Indian Penal Code, 1860 — Section 34, 302, 304B, 324, 498, 498A, 498A(1)(b)Code Of Criminal Procedure, 1973 — Section 313
High Courts19 Dec 2019
Leonard Xavier Valdaris And Ors Vs Officer-In-Charge Wadala Railway Police Station And Ors
Bombay High Court · (2019) 12 BOM CK 0082
Indian Penal Code, 1860 — Section 34, 118, 119, 166, 166A, 193, 195A, 199, 200, 201, 202, 203, 217, 220, 224, 295(A), 302, 324, 392Code Of Criminal Procedure, 1973 — Section 174(4), 176, 176(A), 439
High Courts19 Dec 2019Dismissed
State Of Maharashtra Vs Vijay Maruti Bombale And Ors
Bombay High Court · (2019) 12 BOM CK 0081
Indian Penal Code, 1860 — Section 34, 201, 302, 303, 304, 305, 306, 498ACode Of Criminal Procedure, 1973 — Section 216, 313
High Courts19 Dec 2019
New India Assurance Co. Ltd. Development Officer And Ors Vs Julius T.J. Freitas And Ors
Bombay High Court · (2019) 12 BOM CK 0074
Motor Vehicles Act, 1988 — Section 168Road Regulations, 1989 — Regulation 23
High Courts19 Dec 2019
New India Assurance Co. Ltd Vs Ashish Ravindra Kulkarni And Ors
Bombay High Court · (2019) 12 BOM CK 0073
Motor Vehicles Act, 1988 — Section 140, 149, 163A, 166, 173, 185Indian Penal Code, 1860 — Section 279Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33
High Courts19 Dec 2019Disposed Of
Dnyanganga Shikshan Sanstha And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0061
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9Maharashtra Public Trusts Act, 1950 — Section 22Code Of Criminal Procedure, 1973 — Section 314
High Courts19 Dec 2019Disposed Of
Sunita Laxmanrao Fuke Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0060
High Courts19 Dec 2019Dismissed
Sou. Vidya And Ors Vs Dilip Vinayk Jivtode And Ors
Bombay High Court · (2019) 12 BOM CK 0046
Maharashtra Village Panchayats Act, 1958 — Section 8(2), 10(1A)Maharashtra Zilla Parishads And Panchayat Samitis (Amendment) Ordinance, 2019 — Section 4, 8
High Courts19 Dec 2019
Dhiraj And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0045
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977 — Section 2(7), 4(1), 2(26), 16, 16(2)(a)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(j), 2(k), 6, 7, 25
High Courts19 Dec 2019
Gurukul Shikshan Prasarak Mandal And Ors Vs Sharda Ashok Suryagandh And Ors
Bombay High Court · (2019) 12 BOM CK 0043
Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 5(3)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28(5), 36(2)(a), 36(1), 36(2), 36(3), 36, 37, 37(1), 37(2), 37(3), 37(4), 37(5), 37(6), 37(2)(c), 37(2)(f)Constitution Of India, 1950 — Article 226
High Courts18 Dec 2019Dismissed
Rama Shanu Naik Dessai Vs Director Goa State Urban Development Agency And Ors
Bombay High Court · (2019) 12 BOM CK 0120
Special Relief Act, 1963 — Section 35Land Acquisition Act, 1894 — Section 30Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts18 Dec 2019
Manish karapurkar (Then) Publisher And Anr Vs Antonio Braganza Major And Ors
Bombay High Court · (2019) 12 BOM CK 0119
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 177, 181, 191, 192, 201(1), 420, 425, 468, 471, 499, 500, 501, 502Constitution Of India, 1950 — Article 19(2)