High Courts08 Nov 2019Dismissed
Swarnim Sachin Chingre Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0017
Constitution Of India, 1950 — Article 136, 226
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 438 of 3,651
High Courts08 Nov 2019Allowed
Daksha And Ors Vs Big V. Telecom Pvt. Ltd And Ors
Bombay High Court · (2019) 11 BOM CK 0016
Maharashtra Rent Control Act, 1999 — Section 7(14), 8
High Courts08 Nov 2019Dismissed
Joint District Registrar (Class-I) And Collector Of Stamps And Ors Vs M/s. Jaika Automobiles Private Limited And Ors
Bombay High Court · (2019) 11 BOM CK 0015
Maharashtra Stamp Act, 1958 — Section 4, 4(1), 4(2), 4(3)Maharashtra Stamp Act, 1958 — Article 40(b), 40(c), 54
High Courts07 Nov 2019Dismissed
Vijay Kisan Kumbhare Vs State Of Maharashtra
Bombay High Court · (2019) 11 BOM CK 0107
Indian Penal Code, 1860 — Section 114B, 118, 324, 376, 376(2)(f), 511
High Courts07 Nov 2019Disposed Of
Kadar Raju Shaikh Vs Abbas Pirmohamad Shaikh & Ors
Bombay High Court · (2019) 11 BOM CK 0092
Specific Relief Act, 1963 — Section 6
High Courts07 Nov 2019Allowed
Hanamant Tatyaba Dhokale Vs State Of Maharashtra
Bombay High Court · (2019) 11 BOM CK 0088
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437(1)
High Courts07 Nov 2019Partly Allowed
Badrinarayan Gaurishankar Palasaniya And Ors Vs Omprakash Sitaram Agrawal And Anr
Bombay High Court · (2019) 11 BOM CK 0040
Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 6 Rule 3, Order 7 Rule 14(2), Order 7 Rule 14(3), Order 13 Rules 1(1), Order 13 Rules 1(2), Order 13 Rules 1(3), Order 13 Rules 1, Order 13 Rules 2
High Courts07 Nov 2019Allowed
Sau. Shalini Vs State Of Maharashtra
Bombay High Court · (2019) 11 BOM CK 0037
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts07 Nov 2019Allowed
Manik Shravan Dukare Vs Chief Executive Officer And Anr
Bombay High Court · (2019) 11 BOM CK 0036
Evidence Act, 1872 — Section 137, 138Maharashtra Zilla Parishads District Services (Discipline And Appeal) Rules, 1964 — Rule 4, 4(i), 6(6)Constitution Of India, 1950 — Article 226
High Courts07 Nov 2019Dismissed
New India Assurance Company Ltd Vs Jyoti Ganesh Gavhane And Ors
Bombay High Court · (2019) 11 BOM CK 0013
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii), 166
High Courts07 Nov 2019Dismissed
Oriental Insurance Company Limited And Ors Vs Habib Khaled Habib Mohammad And Ors
Bombay High Court · (2019) 11 BOM CK 0012
Motor Vehicles Act, 1988 — Section 166
High Courts06 Nov 2019Dismissed
State Of Maharashtra Vs Santosh Sadanand Chavan And Ors
Bombay High Court · (2019) 11 BOM CK 0090
Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts06 Nov 2019Allowed
Ayushajay Constructions Pvt. Ltd Vs Gems Equities & Securities Pvt. Ltd
Bombay High Court · (2019) 11 BOM CK 0058
High Courts06 Nov 2019Dismissed/Disposed Of
Hufriz Adi Sonawala And Ors Vs Bharat Punamchand Dave 3/A And Ors
Bombay High Court · (2019) 11 BOM CK 0045
Motor Vehicles Act, 1988 — Section 2(30), 50, 140, 166Motor Vehicles Act, 1939 — Section 2(19), 31
High Courts06 Nov 2019Dismissed
Rajabhau Vs Divisional Railway Managar And Ors
Bombay High Court · (2019) 11 BOM CK 0034
Public Premises (Eviction Of Unauthorized Occupant) Act, 1971 — Section 4(1), 5, 5(1), 5B, 5C, 7, 9(1), 9(2)Limitation Act, 1963 — Section 5
High Courts06 Nov 2019Disposed Of
Ram @ Rambhau Baburao Lakade And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 11 BOM CK 0025
Indian Penal Code, 1860 — Section 141, 142, 143, 146, 147, 149, 323, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(2)(va), 3(1)(f)(g)(r)(s), 3(1)(f), 3(1)(g), 3(1)(r), 3(1)(s), 3(1)(r)(s), 3(1)(f)(g), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
High Courts06 Nov 2019Partly Allowed
Naroji And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 11 BOM CK 0009
Code Of Criminal Procedure, 1973 — Section 156(1), 156(3), 197, 397Constitution Of India, 1950 — Article 227
High Courts06 Nov 2019Allowed
Maharashtra State Electricity Distribution Company Limited (Msedcl) Vs Godrej And Boyce Manufacturing Company
Bombay High Court · (2019) 11 BOM CK 0007
Arbitration And Conciliation Act, 1996 — Section 2(1)(h), 4, 7, 11, 11(6), 31(6), 34Indian Partnership Act, 1932 — Section 1(6)(5)(b), 18, 19, 19(2), 19(2)(a), 22
High Courts06 Nov 2019Dismissed
Mumbai Building Repairs And Reconstruction Board And Ors Vs Dhirubhai Damani Nirwana Apparels Pvt. Ltd And Ors
Bombay High Court · (2019) 11 BOM CK 0006
Maharashtra Housing And Area Development Act, 1976 — Section 2(4), 66, 66(1)(a), 70, 102(1), 103I, 103J, 103I(1), 103I(2), 103I(3), 103I(6), 103J(3)Constitution Of India, 1950 — Article 226
High Courts05 Nov 2019
PIL Sou Moto Vs State Of Goa And Ors
Bombay High Court · (2019) 11 BOM CK 0131
Constitution Of India, 1950 — Article 21, 32, 226Code Of Criminal Procedure, 1973 — Section 162