High Courts01 Oct 2019Partly Allowed
Oriental Insurance Co. Ltd. And Ors Vs Prakash Shahuraj Mali And Ors
Bombay High Court · (2019) 10 BOM CK 0094
Motor Vehicles Act, 1988 — Section 147, 149, 166Constitution Of India, 1950 — Article 142
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 445 of 3,651
High Courts01 Oct 2019Allowed
Kanhaiyalal Shyamlal Dhawade And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 10 BOM CK 0055
Constitution Of India, 1950 — Article 14
High Courts01 Oct 2019
Maharashtra State Cotton Marketing Employees Co-Operative Spinning Mill Limited, Akola Vs Satish Narayanrao Gawande
Bombay High Court · (2019) 10 BOM CK 0051
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 28(1), 30, 31, 31(1), 31(2)Limitation Act, 1963 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 12(2), 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 29(2)Industrial Disputes (Central) Rules, 1957 — Rule 22
High Courts01 Oct 2019Dismissed
Lakhu @ Lakhan Dharma Gaikwad Vs State Of Maharashtra
Bombay High Court · (2019) 10 BOM CK 0044
Indian Penal Code, 1860 — Section 375, 376, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Oct 2019Dismissed
Nirman Raltors And Developers Ltd. And Ors Vs Amrutlal Premji Patel And Anr
Bombay High Court · (2019) 10 BOM CK 0043
Arbitration And Conciliation Act, 1996 — Section 9General Clauses Act, 1897 — Section 26Code Of Criminal Procedure, 1973 — Section 202, 300(1), 320(8)
High Courts01 Oct 2019Dismissed
Association Of The Managements Of Polytechnics And Ors Vs Election Commission Of India And Ors
Bombay High Court · (2019) 10 BOM CK 0018
Representation Of The People Act, 1951 — Section 26, 134, 134(1), 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 159(2), 159(2)(iv)Companies Act, 1956 — Section 617Representation Of The People Act, 1950 — Section 2, 2(g)
High Courts01 Oct 2019Allowed/Disposed Of
Man Global Limited And Ors Vs Bharat Prakash Joukani And Ors
Bombay High Court · (2019) 10 BOM CK 0016
Real Estate (Regulation And Development) Act, 2016 — Section 43, 43(3), 58
High Courts01 Oct 2019Partly Allowed
Oriental Insurance Co. Ltd And Ors Vs Prakash Shahuraj Mali And Ors
Bombay High Court · (2019) 10 BOM CK 0003
Motor Vehicles Act, 1988 — Section 147, 149, 166Constitution Of India, 1950 — Article 142
High Courts01 Oct 2019Dismissed
Shaikh Arshad Mahebub And Anr Vs Sayyed Samir Shah Mahmood And Ors
Bombay High Court · (2019) 10 BOM CK 0002
Bombay Public Trusts Act, 1950 — Section 22, 51
High Courts01 Oct 2019Dismissed
Anandrao Namdev Dhighe & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2019) 10 BOM CK 0001
Maharashtra Water Resources Regulatory Authority Act, 2005 — Section 2(m), 2(1)(m), 2(1)(u), 3(1), 11, 11(f)Maharashtra Irrigation Act, 1976 — Section 45, 46, 47, 47(1), 47(2), 47(4), 47(5), 48, 50(3), 55, 57, 58, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74Maharashtra Management Of Irrigation Systems By Farmers Act, 2005 — Section 24, 77
High Courts30 Sept 2019Allowed
Vaibhav Shantaram More Vs State Of Maharashtra
Bombay High Court · (2019) 09 BOM CK 0129
Indian Penal Code, 1860 — Section 201, 302, 363, 377Evidence Act, 1872 — Section 27
High Courts30 Sept 2019Allowed
Shailaja R. Khanvilkar And Ors Vs Union Of India And Ors
Bombay High Court · (2019) 09 BOM CK 0110
Constitution Of India, 1950 — Article 14, 19(1)(g)
High Courts29 Sept 2019
Shankarrao Gajanan Choudhary And Others Vs State Of Maharashtra Through The Hon'ble Minister For Cooperationmarketing And Textiles Mumbai And Others
Bombay High Court · (2019) 09 BOM CK 0152
Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 22(4)
High Courts27 Sept 2019Dismissed
Gopal Vs Nagpur Municipal Corporation And Ors
Bombay High Court · (2019) 09 BOM CK 0130
Constitution Of India, 1950 — Article 227
High Courts27 Sept 2019Allowed
Surekha Nanaso Jagtap Vs Dhanaji Jalindar Jagtap And Ors
Bombay High Court · (2019) 09 BOM CK 0116
Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12, 29
High Courts27 Sept 2019Dismissed
Omkar Co-operative Hsg. Society Ltd And Ors Vs Kishore Kalyanji Badiani & Ors
Bombay High Court · (2019) 09 BOM CK 0111
Bombay Rent Act, 1947 — Section 14(2)Code Of Civil Procedure, 1908 — Order 6 Rule 16, Order 6 Rule 17, Order 1 Rule 10, Order 41 Rule 27, Order 20 Rule 12, Order 41 Rule 5, Order 41 Rule 5(3)(c), Order 41 Rule 5(3)(5)Constitution Of India, 1950 — Article 227
High Courts27 Sept 2019Dismissed
V.B. Padode And Anr Vs M/s. Indus Cruising And Shipping (P) Ltd And Anr
Bombay High Court · (2019) 09 BOM CK 0106
Indian Penal Code, 1860 — Section 403, 405, 406, 409, 415, 420Code Of Criminal Procedure, 1973 — Section 240, 482Income Tax Act, 1961 — Section 230A, 269
High Courts27 Sept 2019Allowed
Imran Latif Shirgawkar Vs Directorate Of Revenue Intelligence And Ors
Bombay High Court · (2019) 09 BOM CK 0105
Customs Act, 1962 — Section 5(2), 11, 11(1), 104, 104(3), 104(6)(a), 104(6)(b), 104(6)(c), 104(6)(d), 104(6)(e), 104(6), 104(7), 108, 113(d), 122, 135, 135(1)(i), 135(1)(i)(c), 135(1)(4)(c), 137(3)Code Of Criminal Procedure, 1973 — Section 320Foreign Exchange (Compounding Proceedings) Rules, 2000 — Rule 4(3)
High Courts27 Sept 2019Dismissed
La’builde Associates And Anr Vs City & Industrial Development Corporation Of Maharashtra Limited And Ors
Bombay High Court · (2019) 09 BOM CK 0104
Maharashtra Regional And Town Planning Act, 1966 — Section 44, 45Water (Prevention And Control Of Pollution) Act, 1974 — Section 33AAir (Prevention And Control Of Pollution) Act, 1981 — Section 31A
High Courts27 Sept 2019Dismissed
St. Isabel's High School Vs Education Inspector & Anr
Bombay High Court · (2019) 09 BOM CK 0103
Maharashtra Employees Of Private Schools (Conditions Of Service) Act, 1977 — Section 2(13), 2(24), 3(1), 4(1), 4(3), 4(4), 16, 16(1), 16(2)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 4(b), 9, 9(4)(a), 9(4)(b), 9(1)(4a), 9(1)(4b)Constitution Of India, 1950 — Article 30(1), 162, 226