COURT ARCHIVE
Bombay High Court judgments
73,009 judgments · page 457 of 3,651
High Courts14 Aug 2019Dismissed
Ponvel Nadarajan And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0054
Maharashtra Co-operative Societies Act, 1960 — Section 2(15), 2(16), 9(1), 73(i), 73I(1), 73A, 73CB(11), 73CD(14), 77CB(14), 73CB(14)(a), 77I, 77CB, 77(A), 77A(b), 77A(1)(b), 78, 78A, 79(2)(b), 80(2), 91Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 10(5), 10(9)Constitution Of India, 1950 — Article 226, 243ZL, 243ZT
High Courts14 Aug 2019Allowed/Disposed Off
State Of Maharashtra Vs Imtiyaz Ahmad
Bombay High Court · (2019) 08 BOM CK 0053
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 354(3), 363, 364, 364AEvidence Act, 1872 — Section 27, 65B, 106Code Of Criminal Procedure, 1973 — Section 161
High Courts14 Aug 2019Disposed Off
Dr. Ravinder Kumar Anand Vs Ozo Media Estate Limited And Others
Bombay High Court · (2019) 08 BOM CK 0047
High Courts13 Aug 2019Dismissed/ Disposed Off
Ramnarayan Nathuprasad Pande And Ors Vs Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2019) 08 BOM CK 0066
Mumbai Municipal Corporation Act 1888 — Section 353B, 354, 354(5)Maharashtra Rent Control Act, 1999 — Section 14Constitution Of India, 1950 — Article 226
High Courts13 Aug 2019Dismissed
State Of Maharashtra Vs Yashwant Govind Shinde And Ors
Bombay High Court · (2019) 08 BOM CK 0060
Code Of Criminal Procedure, 1973 — Section 161, 313, 360Indian Penal Code, 1860 — Section 324, 326
High Courts13 Aug 2019Dismissed
Ramdas Rupla Wagh (died) And Ors Vs Mohd. Ayyub Mohd. Bashir
Bombay High Court · (2019) 08 BOM CK 0052
Code Of Civil Procedure, 1908 — Section 144
High Courts13 Aug 2019Partly Allowed
Reliance General Insurance Co. Ltd And Ors Vs Murlidhar And Ors
Bombay High Court · (2019) 08 BOM CK 0045
High Courts13 Aug 2019Disposed Off
Jubeda Iqbal Rajkotwala (dead) And Ors Vs Mangal Gangadhar Gadalkar And Ors
Bombay High Court · (2019) 08 BOM CK 0044
Maharashtra Stamp Act, 1958 — Section 34Indian Contract Act, 1872 — Section 55Limitation Act, 1963 — Section 18
High Courts13 Aug 2019Partly Allowed
New India Assurance Co. Ltd Vs Puja Satish Gavali And Ors
Bombay High Court · (2019) 08 BOM CK 0040
Motor Vehicle Act, 1988 — Section 147Constitution Of India, 1950 — Article 142
High Courts09 Aug 2019Dismissed
Divisional Controller Vs Ashok Suvalal Marothe
Bombay High Court · (2019) 08 BOM CK 0083
Industrial Disputes Act, 1947 — Section 2(a)Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 59, 60Workmen's Compensation Act, 1923 — Section 3(5)
High Courts09 Aug 2019Disposed Off
Shabiya Babool Kazi And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 08 BOM CK 0078
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 7, 7(1)(b), 16(1), 17(2)Indian Penal Code, 1860 — Section 343, 370Constitution Of India, 1950 — Article 19, 19(1)
High Courts09 Aug 2019Partly Allowed
Prashant And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0046
Code Of Criminal Procedure, 1973 — Section 482, 498AIndian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts09 Aug 2019Dismissed
Partheban A. L. Durai Vs Directorate Of Revenue Intelligence And Ors
Bombay High Court · (2019) 08 BOM CK 0041
Customs Act, 1962 — Section 104, 132, 133, 134, 135Constitution Of India, 1950 — Article 21, 22
High Courts09 Aug 2019Dismissed/ Disposed Off
Kakade Construction Company Ltd Vs Vistra ITCL (India) Ltd And Ors
Bombay High Court · (2019) 08 BOM CK 0039
Arbitration And Conciliation Act, 1996 — Section 8, 9(1)(d), 13, 16(2), 16(3), 17, 34, 36, 37, 37(3), 37(1)(a), 37(2)(a), 38, 39, 46, 48, 50Commercial Courts And Commercial Appellate Division Of The High Courts Act, 2015 — Section 13, 13(1)Code of Civil Procedure, 1908 — Section 47, 51(d), 115, 151, Order 21 Rule 22, Order 40 Rule 1, Order 43 Rule 1(s)
High Courts08 Aug 2019Allowed
Rohidas Vs Nanded Waghala City Municipal Corporation Through Its Commissioner
Bombay High Court · (2019) 08 BOM CK 0120
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2)(b)Constitution Of India, 1950 — Article 141
High Courts08 Aug 2019Dismissed
Jyoti Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0051
Code Of Criminal Procedure, 1973 — Section 41A, 156(3)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 15A
High Courts08 Aug 2019Dismissed
Dnyaneshwar Waman Mandole And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0050
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(x), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 34, 313, 323, 406, 417, 494, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 438
High Courts08 Aug 2019Partly Allowed
Yogesh And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0049
Code Of Criminal Procedure, 1973 — Section 482, 498AIndian Penal Code, 1860 — Section 34, 323, 498A, 504, 506
High Courts08 Aug 2019Disposed Off
Godrej Properties Ltd Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0048
Maharashtra Stamp Act, 1958 — Section 2(na), 53AMaharashtra Stamp (Determination Of True Market Value Of Property) Rules, 1995 — Rule 3, 4Maharashtra Stamp Act, 1958 — Article 5(ga), 25(b), 25(c), 25(b)(i)