High Courts09 Sept 2019Disposed Of
Tillam Nalbahaddur Singh Vs State Of Maharashtra
Bombay High Court · (2019) 09 BOM CK 0122
Indian Penal Code, 1860 — Section 376(2)(f), 377Code Of Criminal Procedure, 1973 — Section 164, 313
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Bombay High Court judgments
73,005 judgments · page 451 of 3,651
High Courts09 Sept 2019Dismissed
Sayyad Ali And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0084
Indian Penal Code, 1860 — Section 302Maharashtra Open Prisons Rules, 1971 — Rule 3, 4, 6Constitution Of India, 1950 — Article 226, 227
High Courts09 Sept 2019Dismissed
Joshua Sadagursky Vs Union Of India And Ors
Bombay High Court · (2019) 09 BOM CK 0023
Right To Information Act, 2005 — Section 24Citizenship Act, 1955 — Section 2(a), 3Foreigners Act, 1946 — Section 6
High Courts09 Sept 2019Dismissed
Mohinder Rijhwani And Ors Vs Hiranandani Construction Pvt Ltd And Ors
Bombay High Court · (2019) 09 BOM CK 0022
Code Of Criminal Procedure, 1973 — Section 156(3)Transfer Of Property Act, 1882 — Section 44Specific Relief Act, 1963 — Section 41(h), 41(j)
High Courts09 Sept 2019Allowed
Vijaykumar Piraji Chinchalkar Vs State Of Maharashtra
Bombay High Court · (2019) 09 BOM CK 0021
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 13(1)(d)(i)(ii), 20Code Of Criminal Procedure, 1973 — Section 161, 391Evidence Act, 1872 — Section 59, 63, 65, 65A, 65B, 65B(1), 65B(2), 65B(4), 114(a)
High Courts06 Sept 2019Disposed Of
Nazir Pathyekhanvar Vs State Of Goa
Bombay High Court · (2019) 09 BOM CK 0134
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27
High Courts06 Sept 2019Dismissed
Jasbirsing And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 09 BOM CK 0069
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 323Evidence Act, 1872 — Section 6(a), 27, 60
High Courts06 Sept 2019Dismissed
Sheikhah Fediah Saad Al Abdullah Al Sabah Vs Sanjay Mishrimal Punamiya & Ors
Bombay High Court · (2019) 09 BOM CK 0056
Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 15, Order 6 Rule 14, Order 7 Rule 11, Order 6 Rule 15(2), Order 6 Rule 15(3), Order 6 Rule 15(4), Order 4 Rule 1(2), Order 4 Rule 1(3), Order 4 Rule 4, Order 6 Rule 4, Order 6 Rule 2, Order 7 Rule 11Evidence Act, 1872 — Section 3Indian Stamp Act, 1899 — Section 35, 40, 42(1), 42(2)
High Courts06 Sept 2019Allowed
M/s. Shant Snacks & Beer Bar Vs Chandrakant Shankarrao Pethkar And Ors
Bombay High Court · (2019) 09 BOM CK 0047
Code Of Civil Procedure, 1908 — Section 9A, Order 6 Rule 17
High Courts06 Sept 2019Allowed
Canbank Financial Services Ltd Vs Abhay D. Narottam And Ors
Bombay High Court · (2019) 09 BOM CK 0025
Income Tax Act, 1961 — Section 9A, 68, 69, 69A, 69B, 69C, 69D, 143(3), 144, 234A, 234B, 234C, 250Special Courts Act, 1992 — Section 11(2)(a), 11(2)(b)
High Courts06 Sept 2019Dismissed
Ranjanbenramjibhai Rathod And 17 Others Vs Municipal Corporation Of Greater 3 Others
Bombay High Court · (2019) 09 BOM CK 0024
Mumbai Municipal Corporation Act, 1888 — Section 353A, 353B, 353B(1), 354, 354(5), 471Maharashtra Rent Control Act, 1999 — Section 7(15), 14Constitution Of India, 1950 — Article 226
High Courts06 Sept 2019Dismissed
Ranjanben Ramjibhai Rathod And Ors Vs Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2019) 09 BOM CK 0019
Mumbai Municipal Corporation Act, 1888 — Section 342, 353A, 353B, 353B(1), 354, 354(5), 471Maharashtra Rent Control Act, 1999 — Section 7(15), 14Constitution Of India, 1950 — Article 226
High Courts06 Sept 2019Dismissed
Rukminibai Motiram Kshirsagar (deceased) Vs Manoramabai Mallikarjun Bagale(deceased)
Bombay High Court · (2019) 09 BOM CK 0017
Code Of Civil Procedure, 1908 — Section 115, Order 41 Rule 27, Order 6 Rule 17, Order 22 Rule 4Maharashtra Rent Control Act, 1999 — Section 13(1)(g), 13(f)(g)Constitution Of India, 1950 — Article 136, 227
High Courts06 Sept 2019Dismissed
Earnest Business Services Private Limited Vs Government Of The State Of Israel
Bombay High Court · (2019) 09 BOM CK 0016
Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(f)(iv), 9, 11(6), 11(8), 11(9), 12(1), 17, 31(a), 31(7), 31(7)(a), 31A(3), 34Limitation Act, 1963 — Section 3, 3(1)(b)(i), 3(2)(b)(i), 3(2)(b)(ii)Code Of Civil Procedure, 1908 — Section 35, 35A, 35B, Order 8 Rule 6
High Courts06 Sept 2019Dismissed
Udayan Vinayak Modak And Anr Vs Madhavi Chandrashekhar Kale And Ors
Bombay High Court · (2019) 09 BOM CK 0015
Constitution Of India, 1950 — Article 136, 227
High Courts06 Sept 2019Dismissed
Anees Shakil Ahmed Ansari Vs Sr. Police Inspector And Anr
Bombay High Court · (2019) 09 BOM CK 0014
Information Technology Act, 2000 — Section 43, 66, 66(A)(a)Indian Penal Code, 1860 — Section 115, 120B, 302Code Of Criminal Procedure, 1973 — Section 409
High Courts05 Sept 2019Dismissed
Dhaktu Naik Vs State Of Goa, Thr. Chief Secretary And 2 Ors
Bombay High Court · (2019) 09 BOM CK 0133
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 324, 356, 420, 423, 427, 468, 471, 504, 506, 511
High Courts05 Sept 2019Disposed Of
Dharma Shambu Parab Palyekar Vs Raul Pinto Lobo And Anr
Bombay High Court · (2019) 09 BOM CK 0132
Evidence Act, 1872 — Section 101, 102, 106Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2, Order 18 Rule 4, Order 18 Rule 19, Order 26 Rule 1
High Courts05 Sept 2019Allowed
Satyanarayan Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 09 BOM CK 0079
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 482Indian Penal Code, 1860 — Section 24, 25, 34, 323, 420, 463, 464, 467, 468, 471, 504, 506Essential Commodities Act, 1955 — Section 3
High Courts05 Sept 2019
Manohar Vs Ravindra Rajaram Gawande And Another
Bombay High Court · (2019) 09 BOM CK 0051
Code Of Civil Procedure, 1908 — Order 23 Rule 1(3)(a), Order 23 Rule 1(3)(b), Order 23 Rule 1(3)Constitution Of India, 1950 — Article 226