High Courts17 Dec 2019Allowed
Gopal And Ors Vs Mukund And Ors
Bombay High Court · (2019) 12 BOM CK 0090
Evidence Act, 1872 — Section 91, 92, 92(1)Registration Act, 1908 — Section 17Transfer Of Property Act, 1882 — Section 8
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 429 of 3,651
High Courts17 Dec 2019Dismissed
Sheela And Ors Vs Amartya And Ors
Bombay High Court · (2019) 12 BOM CK 0049
Hindu Succession Act, 1956 — Section 4, 6, 8, 19
High Courts17 Dec 2019Dismissed/Disposed Of
Rocline Construction Company And Ors Vs H.S.B.C. Bank Oman S.A.O.G. And Ors
Bombay High Court · (2019) 12 BOM CK 0035
Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20Competition Act, 2002 — Section 3, 26(2)Contract Act, 1872 — Section 17, 23
High Courts17 Dec 2019
United India Insurance Company Limited And Ors Vs Kunti Binod Pande And Ors
Bombay High Court · (2019) 12 BOM CK 0034
Motor Vehicles Act, 1988 — Section 166, 168, 173Code Of Civil Procedure, 1908 — Section Order 41 Rule 22, Order 41 Rule 33
High Courts16 Dec 2019Disposed Of
Pooja Mahesh Parab And Ors Vs State Of Goa And Ors
Bombay High Court · (2019) 12 BOM CK 0114
Constitution Of India, 1950 — Article 14, 16
High Courts16 Dec 2019Dismissed
Agostinho Agnelo Sanches Vs State Of Goa And Ors
Bombay High Court · (2019) 12 BOM CK 0113
Land Acquisition Act, 1894 — Section 4, 4(a), 4(1), 4(2), 5A, 5A(1), 5A(2), 6, 6(1), 17, 40(1A)Goa Daman And Diu Land Acquisition Rules, 1972 — Rule 4, 4(2)
High Courts16 Dec 2019Dismissed
Dadaji Shankar Patil & Ors Vs Secretary Revenue & Forest Department & Ors
Bombay High Court · (2019) 12 BOM CK 0106
Maharashtra Land Revenue (Disposal Of Government Lands) Rules, 1971 — Rule 5, 5(1), 6, 7, 8, 11, 11(5), 17, 17(5), 19Constitution Of India, 1950 — Article 226
High Courts16 Dec 2019Allowed/Disposed Of
Maharashtra Gramin Bank Through Its Chairman And Ors Vs Bharatibai Ramesh Kambale And Ors
Bombay High Court · (2019) 12 BOM CK 0091
Payment Of Gratuity Act, 1972 — Section 2A, 4, 4(5), 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(ii), 7(3A)Coal India Executives Conduct Discipline And Appeal Rules, 1978 — Rule 27
High Courts16 Dec 2019Dismissed
State Of Maharashtra Vs Chandrakant Bhagwan Katkar And Ors
Bombay High Court · (2019) 12 BOM CK 0084
Indian Penal Code, 1860 — Section 34, 306, 498A
High Courts13 Dec 2019Allowed
Maharashtra State Electricity Distribution Company Limited Vs Ramesh
Bombay High Court · (2019) 12 BOM CK 0108
Electricity Act, 2003 — Section 126, 126(2), 126(3), 126(5), 126(6), 127, 135, 135(1A), 135(a), 135(b), 135(c), 135(d), 135(e), 135(c), 138, 138(d), 155
High Courts13 Dec 2019Disposed Of
Janardhan And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 12 BOM CK 0095
Indian Penal Code, 1860 — Section 143, 323, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(r)(s), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
High Courts13 Dec 2019
Mahadev Vithal Supnur And Anr Vs Santosh Bhausaheb Shinde And Anr
Bombay High Court · (2019) 12 BOM CK 0077
Motor Vehicles Act, 1988 — Section 173
High Courts13 Dec 2019Dismissed
Ramesh Baburao Firode Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0065
Maharashtra Civil Services (Conduct) Rules, 1979 — Rule 3, 3(i), 3(ii), 3(iii), 3(1), 3(1)(i), 3(1)(ii), 3(1)(iii), 3(1)(iv), 3(1)(v), 3(1)(vi), 3(1)(vii), 3(1)(viii), 3(1)(ix), 3(1)(x), 3(1)(xi), 3(1)(xii), 3(1)(xiii), 3(1)(xiv), 3(1)(xv), 3(1)(xvi), 3(1)(xvii), 3(1)(xviii), 3(1)(xix), 3(1)(xx), 3(1)(xxi), 3(1)(i)(ii)(iii)Maharashtra Civil Services (Disciplinary And Appeal) Rules, 1979 — Rule 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28Constitution Of India, 1950 — Article 14, 19, 226, 227
High Courts13 Dec 2019Dismissed
Sau. Champabai Rathod Shramik Mahila Prathisthan And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0064
Constitution Of India, 1950 — Article 14, 19, 19(1)(g), 21, 21A, 226
High Courts13 Dec 2019Allowed
ASREC (India) Limited And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 12 BOM CK 0032
Recovery Of Debt And Bankruptcy Act, 1993 — Section 2(la), 13(2), 31(b), 33cMaharashtra Value Added Tax Act, 2002 — Section 33, 37, 47Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 24(11)(a), 26B(2), 26B, 26C, 26D, 26E
High Courts13 Dec 2019Allowed/Disposed Of
Sheela And Ors Vs Branch Manager National Insurance Co. Ltd And Ors
Bombay High Court · (2019) 12 BOM CK 0028
Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2019Allowed
Afroj Khan Vs Mandodara
Bombay High Court · (2019) 12 BOM CK 0094
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 138(c), 142, 142(b)Constitution Of India, 1950 — Article 227
High Courts12 Dec 2019Dismissed
State Of Maharashtra Vs Ramchandra Dadaso Ladkat Patil And Ors
Bombay High Court · (2019) 12 BOM CK 0039
Indian Penal Code, 1860 — Section 34, 107, 108, 306, 323, 334, 383, 384, 415, 420Code Of Criminal Procedure, 1973 — Section 482
High Courts12 Dec 2019Disposed Of
Ramchandra Bhiva Bhuwad Vs State Of Maharashtra
Bombay High Court · (2019) 12 BOM CK 0038
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437(a)Evidence Act, 1872 — Section 27
High Courts12 Dec 2019Dismissed
Tarabai Lakshman Bajad Vs State Of Maharashtra Through PSO P.S. Washim City Washim
Bombay High Court · (2019) 12 BOM CK 0031
Immoral Trafficking (Prevention) Act, 1956 — Section 3, 4, 5Protection Of Children From Sexual Offences Act, 2012 — Section 12Indian Penal Code, 1860 — Section 366A, 370