COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 431 of 3,651

High Courts06 Dec 2019Allowed

Dinesh And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0053

Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 42, 42(3)Maharashtra Land Revenue Code, 1966 — Section 224, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244

High Courts06 Dec 2019Allowed

Oriental Insurance Company Ltd Vs Ku. Radhika And Ors

Bombay High Court · (2019) 12 BOM CK 0052

Motor Vehicles Act, 1988 — Section 166, 171

High Courts06 Dec 2019

Commissioner Of Central Excise Vs M/s. Reliance Media Works Ltd And Ors

Bombay High Court · (2019) 12 BOM CK 0020

Central Excise Act, 1944 — Section 35, 35(2), 35L, 35E(5), 35G(1), 35L(1), 35L(2), 35L(1)(b), 35G(1)Finance Act, 1994 — Section 83, 65(105)(zzzzj)Customs Act, 1962 — Section 129D(5), 130(1), 130E

High Courts05 Dec 2019Allowed

Jose Olimpia Martins And Ors Vs State Of Goa And Ors

Bombay High Court · (2019) 12 BOM CK 0122

Code Of Civil Procedure, 1908 — Order 18 Rule 3AConstitution Of India, 1950 — Article 227

High Courts05 Dec 2019Dismissed

Akrur Raya Gaonkar And Anr Vs Chandravati Chandrakant Naik And Ors

Bombay High Court · (2019) 12 BOM CK 0109

Civil Procedure Code (Amendment) Act, 1999 — Section 115Constitution Of India, 1950 — Article 226, 227

High Courts05 Dec 2019Allowed

Saida Parveen Vs Rizwan Ahmad Abbas

Bombay High Court · (2019) 12 BOM CK 0104

Protection Of Women From Domestic Violence Act, 2005 — Section 12Muslim Women (Protection Of Rights On Divorce) Act, 1986 — Section 3Family Courts Act, 1984 — Section 7(1)(c)

High Courts05 Dec 2019Dismissed

Haresh Tekchand Raisinghani And Ors Vs Union Of India And Ors

Bombay High Court · (2019) 12 BOM CK 0078

Banking Regulation Act, 1949 — Section 2, 3, 12, 29, 30, 30(1), 30(1b), 35, 35A, 45, 56, 56(sa), 61Multi State Co-operative Societies Act, 2002 — Section 61Constitution Of India, 1950 — Article 12, 32, 226

High Courts05 Dec 2019Disposed Of

Reliance General Insurance Co. Ltd And Ors Vs Vilas Laxman Bangar And Ors

Bombay High Court · (2019) 12 BOM CK 0033

Motor Vehicle Act, 1988 — Section 173

High Courts05 Dec 2019Disposed Of

Vasantrao And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 12 BOM CK 0025

Indian Penal Code, 1860 — Section 143, 147, 323, 506Scheduled 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 Courts05 Dec 2019Dismissed

Pankaj Dadarao Ambadkar Vs State Of Maharashtra

Bombay High Court · (2019) 12 BOM CK 0015

Indian Penal Code, 1860 — Section 323, 363, 377Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 4Code Of Criminal Procedure, 1973 — Section 313

High Courts05 Dec 2019Dismissed

Savitribai Phule Pune University Through The Registrar And Anr Vs Alok Shivaji Salve

Bombay High Court · (2019) 12 BOM CK 0003

Industrial Disputes Act, 1947 — Section 2(s), 2(j), 10Maharashtra Public Universities Act, 2016 — Section 2(61)Maharashtra Universities Act, 1994 — Section 2(34)

High Courts04 Dec 2019Dismissed

Egidio Joaquim Fernandes And Ors Vs Melasquina Colaco And Ors

Bombay High Court · (2019) 12 BOM CK 0121

Code Of Civil Procedure, 1908 — Section 9, 11, 12, 21A, 47(1), 144(2), Order 2 Rule 2, Order 9 Rule 9, Order 11 Rule 21(2), Order 22 Rule 9, Order 23 Rule 1(1), Order 23 Rule 1(4), Order 23 Rule 3A

High Courts04 Dec 2019Disposed Of

Bhavik Bhimjiyani And Ors Vs Urban Infrastructure Real Estate Fund And Others

Bombay High Court · (2019) 12 BOM CK 0022

Arbitration And Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 3(1), 6Code Of Civil Procedure, 1908 — Order 7 Rule 11(d), Order 7 Rule 11

High Courts04 Dec 2019Disposed Of

Lite Bite Foods Pvt Ltd Vs Airports Authority Of India

Bombay High Court · (2019) 12 BOM CK 0021

Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(2), 11(8), 11(6), 12, 12(a), 12(1), 12(5), 16, 17

High Courts04 Dec 2019Dismissed

Syed Abdulla Vs Rajeshwar Madhavrao Deshpande

Bombay High Court · (2019) 12 BOM CK 0017

Wakf Act, 1995 — Section 6(1), 6(5), 7, 83, 83(1), 85, 83(5)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

High Courts04 Dec 2019Partly Allowed

Chandrakalabai Vs Habib Khan

Bombay High Court · (2019) 12 BOM CK 0016

Code Of Civil Procedure, 1908 — Section 144, 144(1), Order 21 Rule 11Code Of Criminal Procedure, 1973 — Section 145Transfer Of Property Act, 1882 — Section 41

High Courts04 Dec 2019Dismissed

Sau. Aruna Madhavrao Wankhede Vs Divisional Commissioner Amravati And Ors

Bombay High Court · (2019) 12 BOM CK 0013

Maharashtra Zilla Parishad And Panchyat Samitis Act, 1961 — Section 274Maharashtra Zilla Parishad Services (Discipline And Appeal) Rules, 1964 — Rule 13, 14, 38(f)Constitution Of India, 1950 — Article 311(2)

High Courts04 Dec 2019Allowed

M/s. Mahindra & Mahindra Ltd And Ors Vs Commissioner Of Central Excise Mumbai V And Ors

Bombay High Court · (2019) 12 BOM CK 0012

Central Excise Act, 1944 — Section 2A, 2(24), 3, 3(1), 4, 4(4)(d), 4(4)(d)(ii), 5A, 35G, 37Finance Act, 2004 — Section 93Industrial (Development And Regulation) Act, 1951 — Section 9

High Courts04 Dec 2019Allowed

Ajay Arun Kumar Chougule Vs State Of Maharashtra

Bombay High Court · (2019) 12 BOM CK 0007

Code Of Criminal Procedure, 1973 — Section 173, 239, 240Indian Penal Code, 1860 — Section 34, 354, 506

High Courts04 Dec 2019

Hariesh J. Matani And Ors Vs Manjusha Rajkumar Gupta And Ors

Bombay High Court · (2019) 12 BOM CK 0006