COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 454 of 3,651

High Courts28 Aug 2019Dismissed

State Of Maharashtra Vs Bhika Raoji Hajare And Ors

Bombay High Court · (2019) 08 BOM CK 0104

Indian Penal Code, 1860 — Section 34, 120B, 123, 143, 147, 148, 149, 302, 304, 307, 323, 325, 326, 504, 506Evidence Act, 1872 — Section 27, 105, 154, 157Code Of Criminal Procedure, 1973 — Section 156, 313, 428

Read judgment

High Courts27 Aug 2019Dismissed

Sarika Jyotiba Gurav Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 08 BOM CK 0141

Indian Penal Code, 1860 — Section 306, 313, 376Code Of Criminal Procedure, 1973 — Section 173, 225, 319

Read judgment

High Courts27 Aug 2019Dismissed

K.M. Sakhar Karkhana Pvt. Ltd And Anr Vs Commissioner Of Sugar And Ors

Bombay High Court · (2019) 08 BOM CK 0110

Constitution Of India, 1950 — Article 226

Read judgment

High Courts26 Aug 2019Dismissed

Seematai And Ors Vs Shreenath Cargo Company Agent And Authorized Transport Through And Ors

Bombay High Court · (2019) 08 BOM CK 0124

Employee's Compensation Act, 1923 — Section 3, 22

Read judgment

High Courts26 Aug 2019Partly Allowed/Disposed Off

Amruta Ajay Mane @ Amruta Manohar Gaikwad Vs Ramesh Dhodiba Mane And Ors

Bombay High Court · (2019) 08 BOM CK 0121

Indian Penal Code, 1860 — Section 120B, 340, 406, 415, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 202

Read judgment

High Courts26 Aug 2019Partly Allowed/Disposed Off

National Insurance Company Limited And Ors Vs Balaji Pandhari Shrirame And Ors

Bombay High Court · (2019) 08 BOM CK 0118

Constitution Of India, 1950 — Article 142

Read judgment

High Courts26 Aug 2019

Diwakar Namdeo Chavan And Ors Vs Pandurang Tukaram Mane And Ors

Bombay High Court · (2019) 08 BOM CK 0117

Mamlatdar Court's Act, 1906 — Section 7, 10

Read judgment

High Courts26 Aug 2019Dismissed

Sadashiv Vs State Of Maharashtra

Bombay High Court · (2019) 08 BOM CK 0101

Indian Penal Code, 1860 — Section 171, 419, 420, 465, 468Code Of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts26 Aug 2019Allowed

Mahendra Jamnadas Kara Vs Mukesh Baburao Waghmare And Anr

Bombay High Court · (2019) 08 BOM CK 0100

Code Of Criminal Procedure, 1973 — Section 202

Read judgment

High Courts23 Aug 2019Allowed

Kamlesh Ghanshyam Lohia And Ors Vs State Of Maharashtra Through The Commissioner Of Police And Ors

Bombay High Court · (2019) 08 BOM CK 0145

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354, 377, 406, 498AConstitution Of India, 1950 — Article 226

Read judgment

High Courts23 Aug 2019

Elecon Engineering Company Limited Vs Rickmers Dubai A Motor Vessel Flying Panamanian Flag Together With Her Hull And Ors

Bombay High Court · (2019) 08 BOM CK 0108

Contract Act, 1872 — Section 230Marine Insurance Act, 1963 — Section 19, 20Code Of Civil Procedure, 1908 — Order 41 Rule 33

Read judgment

High Courts23 Aug 2019Disposed Off

Deepak Gangaram Ahirrao (Patil) Vs Sau Sunita Deepak Ahirrao

Bombay High Court · (2019) 08 BOM CK 0102

Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 34, 307, 498ACode Of Civil Procedure, 1908 — Section 100

Read judgment

High Courts23 Aug 2019Allowed

Ramesh Pahulraj Makhija Vs State Of Maharashtra And Anr

Bombay High Court · (2019) 08 BOM CK 0098

Negotiable Instruments Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 204

Read judgment

High Courts23 Aug 2019Allowed

Anju Toshniwal And Ors Vs Expat Properties India Ltd

Bombay High Court · (2019) 08 BOM CK 0094

Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 18 Rule 3AConstitution Of India, 1950 — Article 227

Read judgment

High Courts23 Aug 2019Partly Allowed

Hanmant Jaisingh Ahirekar And Ors Vs Baburao Raghunath Ahirekar And Ors

Bombay High Court · (2019) 08 BOM CK 0093

Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 15, 15(1), 33B, 32G, 29, 29(1), 29(2), 70(b), 70(n), 76, 76(1), 76(1)(c), 84, 88CLimitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 100

Read judgment

High Courts23 Aug 2019Dismissed

Kacharu B. Ambekar And Ors Vs Suryabhan Bahiru Shelke And Ors

Bombay High Court · (2019) 08 BOM CK 0092

Bombay Tenancy And Agricultural Lands Act, 1948 — Section 15, 29, 29(1), 32, 70(b), 84, 84(a), 84(b), 84(c)Constitution Of India, 1950 — Article 227

Read judgment

High Courts23 Aug 2019Allowed

Kushal Kawaduji Singanjude Vs Ramnarayan Durgaprasad Agrawal

Bombay High Court · (2019) 08 BOM CK 0090

Negotiable Instruments Act, 1881 — Section 138, 138(c), 139, 140, 141, 142, 142(a), 142(b), 143, 144, 145, 146, 147, 148Code Of Criminal Procedure, 1973 — Section 2(wa), 2(d), 4(2), 200, 372, 373, 374, 377, 378, 378(1), 378(4), 379, 380, 397

Read judgment

High Courts23 Aug 2019Allowed

M/s Maratha Cement Works Vs Vaishali And Ors

Bombay High Court · (2019) 08 BOM CK 0086

Indian Penal Code, 1860 — Section 279, 304A, 427Motor Vehicles Act, 1988 — Section 14, 14(2), 14(2)(a), 14(2)(b), 140, 171, 184

Read judgment

High Courts22 Aug 2019Dismissed

Rajesh Kalidas Khisti And Ors Vs Vijay Bhagoji Kadam And Anr

Bombay High Court · (2019) 08 BOM CK 0139

Code Of Criminal Procedure, 1973 — Section 156(3), 173, 227Indian Penal Code, 1860 — Section 24, 34, 347, 420, 504, 506Constitution Of India, 1950 — Article 227

Read judgment

High Courts22 Aug 2019Allowed

Genesh Vyankatesh Shinde Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 08 BOM CK 0135

Read judgment