COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 453 of 3,651

High Courts03 Sept 2019Allowed

Harshavardhan Madhav Chitale Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 09 BOM CK 0001

Indian Penal Code, 1860 — Section 34, 120B, 406, 418, 420, 465, 477, 477ACode Of Criminal Procedure, 1973 — Section 91, 161, 202, 203

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High Courts30 Aug 2019Allowed

Saurabh @ Dabba And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0137

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302Maharashtra Control Of Organised Crime Act, 1999 — Section 3, 3(1)(i), 3(4)Arms Act, 1959 — Section 4, 25

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High Courts30 Aug 2019Dismissed

M/s. Ganesh Builders Vs Nagorao And Ors

Bombay High Court · (2019) 08 BOM CK 0131

Arbitration And Conciliation Act, 1996 — Section 12, 12(1), 12(2), 12(1)(b), 13, 13(5), 15, 21, 25(b), 28, 28(1), 28(3), 34, 34(2)(b), 37Specific Relief Act, 1963 — Section 16, 20

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High Courts30 Aug 2019Allowed

L.M. Devare Vs Bhupen C. Dalal And Ors

Bombay High Court · (2019) 08 BOM CK 0130

Evidence Act, 1872 — Section 101, 102, 106, 114

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High Courts30 Aug 2019Partly Allowed

Dr. Prashant Pundlikrao Munde Vs Afsarkhan Taherkhan Pathan And Anr

Bombay High Court · (2019) 08 BOM CK 0125

Motor Vehicles Act, 1988 — Section 166

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High Courts29 Aug 2019Allowed

Manji Sama Patel And Ors Vs Bindiya Co-op Housing Society Ltd

Bombay High Court · (2019) 08 BOM CK 0142

Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 4, Order 30 Rule 1Contract Act, 1872 — Section 45Constitution Of India, 1950 — Article 227

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High Courts29 Aug 2019Dismissed

Savitribai Phule Shikshan Prasarak Mandal And Ors Vs Solapur Municipal Corporations And Ors

Bombay High Court · (2019) 08 BOM CK 0138

Maharashtra Regional And Town Planning Act, 1966 — Section 44, 53, 53(3)Bombay Provincial Municipal Corporations Act, 1949 — Section 253, 478Constitution Of India, 1950 — Article 226

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High Courts29 Aug 2019Allowed

Sharjabai And Ors Vs Union Of India

Bombay High Court · (2019) 08 BOM CK 0136

Indian Railways Act, 1989 — Section 123(c)(2), 124A

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High Courts29 Aug 2019Allowed

Manji Sama Patel And Ors Vs Bindiya Co-op Housing Society Ltd And Ors

Bombay High Court · (2019) 08 BOM CK 0129

Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 4, Order 30 Rule 1Indian Contract Act, 1872 — Section 45Constitution Of India, 1950 — Article 227

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High Courts29 Aug 2019Dismissed

Pintu Uttam Sonale Vs State Of Maharashtra

Bombay High Court · (2019) 08 BOM CK 0126

Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection Of Children from Sexual Offences Act, 2012 — Section 5(J)(ii), 6Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(6), 4(11), 4(13), 4(18), 17

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High Courts29 Aug 2019Dismissed

Ramesh Harsing Pawar And Ors Vs Vasubai Brijlal Pawar And Ors

Bombay High Court · (2019) 08 BOM CK 0107

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High Courts29 Aug 2019Dismissed

New India Assurance Company Ltd And Anr Vs Shrikant Rohidas Ghodke And Anr

Bombay High Court · (2019) 08 BOM CK 0106

Motor Vehicles Act, 1988 — Section 166

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High Courts28 Aug 2019Dismissed

Kathod Tukaram Thakur And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0140

Indian Penal Code, 1860 — Section 34, 144, 147, 148, 149, 302, 304, 307, 323

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High Courts28 Aug 2019Allowed

Sachin Panjabrao Surwade And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 08 BOM CK 0134

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 16, 16(1), 16(2), 16(2)(a)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 6, 6(1), 6(2)

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High Courts28 Aug 2019Partly Allowed

Godawari Marathwada Irrigation Development Corporation And Anr Vs Lalasaheb Dadasaheb Deshmukh (Died) Through L.Rs And Ors

Bombay High Court · (2019) 08 BOM CK 0132

Land Acquisition Act, 1894 — Section 4, 11, 18, 28

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High Courts28 Aug 2019Allowed

Imtiyajbi Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0127

Indian Penal Code, 1860 — Section 307Constitution Of India, 1950 — Article 19, 21

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High Courts28 Aug 2019Dismissed/Disposed Off

Chailbihari Trading Private Limited And Ors Vs Union Of India And Ors

Bombay High Court · (2019) 08 BOM CK 0114

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xvii), 2(xviii), 2(xiv), 9, 9A, 11Narcotic-Drugs and Psychotropic Substances Rules, 1985 — Section 53, 54, 55, 56

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High Courts28 Aug 2019Allowed

Arjun Rambhau Dhankude And Anr Vs Bhanudas Ramchandra Murkute And Ors

Bombay High Court · (2019) 08 BOM CK 0113

Code Of Civil Procedure, 1908 — Order 26 Rule 9Constitution Of India, 1950 — Article 227

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High Courts28 Aug 2019Allowed

Vesta Building Products Pvt. Ltd And Ors Vs Balasaeb Kashinath Rasal And Ors

Bombay High Court · (2019) 08 BOM CK 0112

Specific Relief Act, 1963 — Section 12, 12(3), 22, 22(1), 22(2)Arbitration Act, 1940 — Section 17Code Of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts28 Aug 2019Dismissed

Mahendra Jayantilal Vora And Ors Vs Vasant Complex Co. Op. Housing Society Ltd And Anr

Bombay High Court · (2019) 08 BOM CK 0105

Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 2(c), 4(1A)(a)(i), 11Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)Constitution Of India, 1950 — Article 227

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