High Courts13 Nov 2019Dismissed
Pramod Vs Sow. Sudha Krishna Kand
Bombay High Court · (2019) 11 BOM CK 0038
Code Of Civil Procedure, 1908 — Section 54, Order 41 Rule 5Limitation Act, 1963 — Section 136, 137
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 437 of 3,651
High Courts13 Nov 2019Dismissed
Ku. Seema Mukunda Nannaware Vs Schedule Tribe Certificate Scrutiny Committee And Ors
Bombay High Court · (2019) 11 BOM CK 0033
Constitution Of India, 1950 — Article 341, 342, 342(1), 342(2)
High Courts13 Nov 2019
Imax Corporation Vs E City Entertainment (I) Pvt. Ltd. & Ors
Bombay High Court · (2019) 11 BOM CK 0030
Arbitration And Conciliation Act, 1996 — Section 34, 34(3), 36, 46, 47, 48, 48(1), 48(3), 49Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7, 8Limitation Act, 1963 — Section 2(j), 4, 14, 47
High Courts11 Nov 2019
Pedro Joao Rodrigues And Anr Vs State Of Goa And Ors
Bombay High Court · (2019) 11 BOM CK 0133
High Courts11 Nov 2019Dismissed
Dinesh And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0128
Indian Penal Code, 1860 — Section 34, 302, 304(ii), 323Code Of Criminal Procedure, 1973 — Section 313
High Courts11 Nov 2019Dismissed
Bharati Vidyapeeth And Ors Vs Ulka Pradeep Adhav And Ors
Bombay High Court · (2019) 11 BOM CK 0091
Constitution Of India, 1950 — Article 226
High Courts11 Nov 2019Dismissed
State Of Maharashtra Vs Shivaji Haribhau Jirase R/o. Laxtirtha Vasahat
Bombay High Court · (2019) 11 BOM CK 0028
Indian Penal Code, 1860 — Section 392
High Courts11 Nov 2019Dismissed
State Of Maharashtra Vs Mohammed Ibrahim Lal Mohammed Pipe Road And Ors
Bombay High Court · (2019) 11 BOM CK 0027
Railways Property (Unlawful Possession) Act, 1966 — Section 3, 3(a), 313
High Courts08 Nov 2019Dismissed
P.P. Mahatme Power Of Attorney Lorna Margaret Pinto Vs Asst. Commissioner Of Income-Tax Circle-2 Margao
Bombay High Court · (2019) 11 BOM CK 0137
Income Tax Act, 1961 — Section 143(3), 145, 148, 149, 148(2), 149(3), 160, 160(1), 163, 260A
High Courts08 Nov 2019Allowed
Saksham Rajeev Kharbanda Vs State Of Maharashtra
Bombay High Court · (2019) 11 BOM CK 0119
Code Of Criminal Procedure, 1973 — Section 107, 227, 482Indian Penal Code, 1860 — Section 306
High Courts08 Nov 2019Dismissed
Dhanraj Vs Divisional Controller Maharashtra State Road Transport Corporation Limited And Anr
Bombay High Court · (2019) 11 BOM CK 0068
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 3(16), 5, 7, 16(3), 26, 27, 28, 28(1), 30, 30(2), 33, 44, 48, 53Industrial Disputes Act, 1947 — Section 10, 11A
High Courts08 Nov 2019Disposed Of
Yasminbegum And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0039
Right To Fair Compensation And Transparency In Land Acqusition, Rehabilitation And Resettlement Act, 2013 — Section 26, 27, 28, 29, 30, 33Code Of Civil Procedure, 1908 — Section 152National Highways Act, 1956 — Section 3(g), 3, 7(g)(5)
High Courts08 Nov 2019Allowed
Sheshmani K. Dubey Vs University Of Mumbai And Ors
Bombay High Court · (2019) 11 BOM CK 0031
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 48, 48(2)(i)(b)Constitution Of India, 1950 — Article 226
High Courts08 Nov 2019Allowed
Laxman Balu Deualkar And Ors Vs Chief Executive Officer Kolhapur District Central Co Op. Bank Ltd And Ors
Bombay High Court · (2019) 11 BOM CK 0026
Payment Of Gratuity Act, 1972 — Section 4, 4(6)(b)(ii), 6(b)(ii), 4(6)(b)
High Courts08 Nov 2019Disposed Of
Chhaya Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0024
Indian Penal Code, 1860 — Section 34, 420Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(ii), 3(2)(v), 3(2)(va), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
High Courts08 Nov 2019Dismissed
Datta And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0023
High Courts08 Nov 2019Dismissed
VVF (India) Limited Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0022
Maharashtra Value Added Tax Act, 2002 — Section 2, 3(3), 3, 4, 5, 6, 7, 8, 9, 10, 14, 20, 22, 23, 24, 25, 26, 27, 28, 26(1), 26(2), 26(6), 26(6)(a), 26(6A), 26(6A)(a), 26(6A)(b), 26(6A)(c), 26(6A)(d), 64, 85(2)Maharashtra Tax On The Entry Of Goods Into Local Areas Act, 2002 — Section 3, 6Constitution Of India, 1950 — Article 226
High Courts08 Nov 2019Disposed Of
Maharashtra State Electricity Transmission Co. Ltd Vs Kalpataru Power Transmission Ltd
Bombay High Court · (2019) 11 BOM CK 0021
Arbitration And Conciliation Act, 1996 — Section 12, 12(1), 12(2), 12(3), 12(1)(a), 12(4), 12(5), 13, 14, 14(1), 14(2), 14(1)(a), 34
High Courts08 Nov 2019Allowed
Rambhau And Ors Vs Balabhau And Ors
Bombay High Court · (2019) 11 BOM CK 0019
Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 26 Rule 9
High Courts08 Nov 2019
Sangita Ulhas Gadilkar Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0018
Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 261(1), 267A, 267-A(1)