High Courts22 Oct 2019
Ratnakar Vs Maharashtra State Road Transport Corporation And Anr
Bombay High Court · (2019) 10 BOM CK 0107
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 440 of 3,651
High Courts22 Oct 2019Disposed Of
Rambhau Tulsiram Bhusari Vs Assanand Dhanumal Vensiani And Ors
Bombay High Court · (2019) 10 BOM CK 0105
Negotiable Instruments Act, 1882 — Section 138, 138(b), 138(c), 142, 142(b), 142(1)(a)Indian Post Office Act, 1898 — Section 27, 37Code Of Criminal Procedure, 1973 — Section 190, 190(1)(a), 200
High Courts22 Oct 2019Allowed
M/s S.S. Nikade And Company (JV) And Ors Vs Vidarbha Irrigation Development Corporation And Ors
Bombay High Court · (2019) 10 BOM CK 0104
Arbitration And Conciliation Act, 1996 — Section 8Code Of Civil Procedure, 1908 — Order 5 Rule 1
High Courts22 Oct 2019Dismissed
Parmanand Gopalrao Kesari (Dead) And Ors Vs Dilip s/o Gopalrao Deshmukh (dead) And Ors
Bombay High Court · (2019) 10 BOM CK 0103
High Courts22 Oct 2019Disposed Of
Chetan R. Shah And Ors And Ors Vs Emkay Fincap Ltd And Ors
Bombay High Court · (2019) 10 BOM CK 0099
Arbitration And Conciliation Act, 1996 — Section 36, 87General Clauses Act, 1897 — Section 8
High Courts22 Oct 2019Allowed
Shriram General Insurance Company Ltd Vs Laxman Manik Jadhav And Ors
Bombay High Court · (2019) 10 BOM CK 0092
Motor Vehicles Act, 1988 — Section 147, 166
High Courts22 Oct 2019Party Allowed
M/s Sharma Construction Company And Ors Vs Ramdas Govinda Wagde (Dead) And Ors
Bombay High Court · (2019) 10 BOM CK 0090
Transfer Of Property Act, 1882 — Section 52, 54Specific Relief Act, 1963 — Section 19, 19(b), 41, 41(a), 41(b), 41(j)Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 5, Order 39 Rule 1(a), Order 39 Rule 1(b), Order 39 Rule 1(c), Order 21 Rule 102, Order 21 Rule 97
High Courts22 Oct 2019Allowed
Sandip And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 10 BOM CK 0089
Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 76Constitution Of India, 1950 — Article 14, 16
High Courts22 Oct 2019Disposed Of
Aniket SA Investments LLC Vs Janapriya Engineers Syndicate Pvt. Ltd. & Ors
Bombay High Court · (2019) 10 BOM CK 0085
Arbitration And Conciliation Act, 1996 — Section 2(e), 2(1)(e), 9, 11, 11(6), 11(12)(b), 17, 20, 20(1), 20(2), 20(3), 20(c), 31(4), 34, 37, 47Indian Contract Act, 1872 — Section 20, 23, 28Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21
High Courts22 Oct 2019Disposed Of
Sandip Samadhan Shirsat @ Raghu Rokda And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 10 BOM CK 0084
Indian Penal Code, 1860 — Section 34, 302, 326, 376(2)(g)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 94Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 7A
High Courts22 Oct 2019Dismissed
Vinit Kumar Vs Central Bureau Of Investigation Economic Offences Division And Ors
Bombay High Court · (2019) 10 BOM CK 0077
Indian Telegraph Act, 1885 — Section 5(2), 5, 7, 7(2)(b), 25Indian Telegraph Rule, 1951 — Rule 18, 419(A), 419(A)(1), 419(A)(17), 419A(18)Constitution Of India, 1950 — Article 12, 14, 17, 19(2), 19(1)(a), 20(3), 21, 141, 142
High Courts22 Oct 2019Partly Allowed
Supdu Sardar Tadvi Vs New India Insurance Company Ltd
Bombay High Court · (2019) 10 BOM CK 0076
Motor Vehicles Act, 1988 — Section 166Motor Vehicles Rules, 1989 — Rule 255(I)(iii), 281(1)(iv)
High Courts22 Oct 2019Dismissed
Vanit Gupta And Ors Vs Delta Iron & Steel Company P. Ltd And Ors
Bombay High Court · (2019) 10 BOM CK 0075
Arbitration And Conciliation Act, 1996 — Section 9Indian Sale Of Goods Act, 1930 — Section 13, 14, 19, 19(2), 25, 27, 30(2), 45, 46, 47, 47(2)(1)(a), 47(2)(1)(b), 47(2)(1)(c), 49, 62, 62(2)(1)(a), 62(2)(1)(b), 62(2)(1)(c)Indian Contract Act, 1872 — Section 171, 182
High Courts22 Oct 2019Dismissed
Konkan Irrigation Development Corporation, Kopri Colony, Thane (E) And Ors Vs M/s. F.A. Enterprises And Ors
Bombay High Court · (2019) 10 BOM CK 0074
Arbitration And Conciliation Act, 1996 — Section 2, 8, 11, 13, 16, 32(2)(b), 34, 34(2), 34(2)(a), 34(2)(b)(i), 34(2)(b), 34(2)(a)(iv), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(v), 34(2)(a)(vi)Arbitration And Conciliation (Amendment) Act, 2015 — Section 17, 87Code Of Civil Procedure, 1908 — Section 34, Order 14 Rule 1, Order 41 Rule 27
High Courts18 Oct 2019Dismissed
Nandkishor Shamkant Sonar And Others Vs Malati Divakar Kulkarni And Others
Bombay High Court · (2021) 2 ABR (Cri) 247
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 161, 200, 202, 204, 397General Clauses Act, 1887 — Section 27
High Courts18 Oct 2019Dismissed
Dattatray Baswant Jagtap Vs Commissioner Of Police, Solapur And Ors
Bombay High Court · (2019) 10 BOM CK 0116
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2(a), 2(c), 3, 3(1), 3(4), 6Maharashtra Prohibition Act, 1949 — Section 65(e), 81, 83
High Courts18 Oct 2019
Zahidabi W/O Abdul Razzaque Shete And Ors Vs Maharashtra State Board Of Waqf And Ors
Bombay High Court · (2019) 10 BOM CK 0088
Wakf Act, 1995 — Section 36, 36(1), 36(2), 36(8), 41, 50, 50(e), 60, 61, 83(2)
High Courts18 Oct 2019Dismissed
Siddharth Sabharwal Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 10 BOM CK 0083
Protection Of Women From Domestic Violence Act, 2005 — Section 12, 17, 18, 19, 20, 21, 22, 23, 23(2), 28, 28(2), 29Code Of Criminal Procedure, 1973 — Section 12, 18, 19, 20, 21, 22, 23, 31, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506, 509
High Courts18 Oct 2019Disposed Of
Santosh Vitthal Awate Vs Nagesh Navnath Awate And Anr
Bombay High Court · (2019) 10 BOM CK 0081
Maharashtra Village Panchayat Act, 1959 — Section 13(3), 14
High Courts18 Oct 2019Dismissed
Santosh Pandurang Lokhande And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 10 BOM CK 0080
Police Sub Inspector (Recruitment) Rules, 1995 — Rule 3(b)