High Courts17 Sept 2019Disposed Of
Zenith Tins Private Limited And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0087
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 449 of 3,651
High Courts17 Sept 2019Allowed
Ku. Preeti d/o Lawrence Antic Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0060
High Courts17 Sept 2019Allowed
Vinod Kumar Sharma Vs Yes Securities (India) Limited
Bombay High Court · (2019) 09 BOM CK 0055
Arbitration And Conciliation Act, 1996 — Section 33, 34
High Courts17 Sept 2019Dismissed
M/s. Samruddhi Developers And Ors Vs Kiran Vasant Verekar And Ors
Bombay High Court · (2019) 09 BOM CK 0052
Real Estate (Regulation And Development) Act, 2016 — Section 2(zk), 3, 4, 6, 15, 15(2), 18, 18(1)(a), 46(1)(b), 58
High Courts16 Sept 2019Dismissed
Jitesh Ghewarchand Jain And Ors Vs State Of Goa And Ors
Bombay High Court · (2019) 09 BOM CK 0136
High Courts16 Sept 2019
I.C.I.C.I. Lombard General Insurance Company Ltd Vs Surekha And Ors
Bombay High Court · (2019) 09 BOM CK 0076
Motor Vehicles Act, 1988 — Section 17B, 149(2), 170(b), 173
High Courts16 Sept 2019Disposed Off
Gautam Jaideo Sarkar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0075
Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 274, 274(2)Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 1(2), 5Constitution Of India, 1950 — Article 309
High Courts16 Sept 2019Allowed
Gopal And Ors Vs Union Of India
Bombay High Court · (2019) 09 BOM CK 0066
Railways Act, 1989 — Section 55, 123(c)(2), 124A, 137
High Courts16 Sept 2019Dismissed
Dr. Ravishankar Vs Sow. Vaishali
Bombay High Court · (2019) 09 BOM CK 0061
Indian Penal Code, 1860 — Section 34, 109, 294, 323, 377, 497, 498A, 504, 506
High Courts13 Sept 2019Dismissed
Vijay Namdeorao Wadettiwar And Ors Vs State Of Maharashtra Through Chief Secretary General Administration And Ors
Bombay High Court · (2019) 09 BOM CK 0085
Representation Of Peoples Act, 1951 — Section 8, 8(3), 8(4), 151AIndian Penal Code, 1860 — Section 120B, 409, 499, 500Delhi Special Police Establishment Act, 1946 — Section 6A
High Courts13 Sept 2019Partly Allowed
Balwant S/o Narayan Kannav (Dead) And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 09 BOM CK 0077
Land Acquisition Act, 1894 — Section 18, 28A, 54
High Courts13 Sept 2019Patly Allowed
Arpan Amarish Parikh And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0054
Indian Penal Code, 1860 — Section 34, 404, 406, 498A, 506
High Courts13 Sept 2019Dismissed
Mumbai Shahar Berojgar Seva Sahakari Sanstha Federation Ltd And Anr Vs Municipal Corporation Of Greater Mumbai And 26 Ors
Bombay High Court · (2019) 09 BOM CK 0050
Employees’ State Insurance (Central) Rules, 1950 — Rule 51, 51(a), 51(b)Constitution Of India, 1950 — Article 226
High Courts13 Sept 2019Dismissed
Dattakala College Of Pharmacy And Ors Vs State Of Maharashtra Through Dept. Of Higher And Technical Education Dept. And Ors
Bombay High Court · (2019) 09 BOM CK 0049
High Courts13 Sept 2019Allowed
Bombay Slum Redevelopment Corporation Limited Vs Samir Narain Bhojwani
Bombay High Court · (2019) 09 BOM CK 0041
Arbitration And Conciliation Act, 1996 — Section 8, 11, 13, 17, 31(7)(a), 34, 34(2A), 34(2)(b)(ii), 35, 36, 37Specific Reliefs Act, 1963 — Section 10, 12, 14, 16(C), 20, 21Evidence Act, 1872 — Section 114(g)
High Courts13 Sept 2019Dismissed
Ramesh Mohanlal Ahuja And Ors Vs Vidya Mahadev Chougule And Ors
Bombay High Court · (2019) 09 BOM CK 0040
Consumer Protection, Act, 1986 — Section 15, 19, 21, 21(b), 21(a)(ii), 24, 27(1), 27, 27(2), 27A, 27(3), 27A(1), 27A(2), 27(1A)Maharashtra Co-operatives Societies Act, 1960 — Section 107, 110Code Of Criminal Procedure, 1973 — Section 13(4), 13(6), 13(7), 27, 251, 262
High Courts13 Sept 2019Disposed Off
Anita Dashrath Dolare Vs Dashrath Mahadev Dolare And Anr
Bombay High Court · (2019) 09 BOM CK 0039
Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 20(1)(d), 23, 36Constitution Of India, 1950 — Article 136
High Courts13 Sept 2019Dismissed
Gautam P. Navlakha Vs State Of Maharashtra
Bombay High Court · (2019) 09 BOM CK 0038
Code Of Criminal Procedure, 1973 — Section 41(1)(a), 57, 167, 482Indian Penal Code, 1860 — Section 34, 117, 120B, 153A, 505(I)(b)Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 17, 18, 18B, 20, 38, 39, 40
High Courts13 Sept 2019Allowed/Disposed Off
Ashish Mahendrakar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0037
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120(B), 409, 420, 477(A)Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 2(c), 3, 4, 8, 12
High Courts13 Sept 2019Allowed
Anand Ramdhani Chaurasia And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0036
Food Safety & Standards Act, 2006 — Section 3(j), 3(1)(zz)(A), 26, 26(2)(p), 26(2)(4), 27(3)(d), 27(3)(E), 30(2)(a), 30, 35, 40, 41, 42, 49, 55, 59, 59(iii), 59(iv), 68Indian Penal Code, 1860 — Section 109, 122, 179, 188, 272, 273, 302, 304, 319, 328, 399General Clauses Act, 1897 — Section 26