High Courts02 Aug 2019Partly Allowed
Senior Divisional Controller Vs Keyur And Ors
Bombay High Court · (2019) 08 BOM CK 0011
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 460 of 3,651
High Courts02 Aug 2019Dismissed
Waghamay Mahila Machchimar Sahakari Sanstha Maryadit Vs Commissioner Of Fisheries And Ors
Bombay High Court · (2019) 08 BOM CK 0010
Maharashtra Co-operative Societies Act, 1960 — Section 4, 6, 8, 9, 9(1), 21, 21A, 146Maharashtra Public Trusts Act, 1950 — Section 41DMaharashtra Land Revenue (Disposal Of Government Lands) Rules, 1971 — Rule 21A
High Courts02 Aug 2019Partly Allowed
Mohd. Azeemoddin Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0005
Guardian And Wards Act, 1890 — Section 7, 8, 11Family Courts Act, 1984 — Section 7, 20
High Courts02 Aug 2019Partly Allowed
Virbhadra Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0004
Land Acquisition Act, 1894 — Section 4, 11, 18, 28, 34
High Courts02 Aug 2019Disposed Off
Vaidyalingam Hariharan Vs State Of Maharashtra
Bombay High Court · (2019) 08 BOM CK 0001
Maharashtra Protection Of Interest Of Depositers (In Financial Establishments) Act, 1999 — Section 4Constitution Of India, 1950 — Article 21
High Courts01 Aug 2019Allowed
Bharat Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0075
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354A, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iv)(v), 3(1)(r)(s), 3(1)(w)(i)(r)
High Courts01 Aug 2019Dismissed
Pralhad Madhoba Ruikar Trust And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0024
Bombay Tenancy & Agricultural Lands (Vidarbha Region) Act, 1958 — Section 11, 11(a), 11(b), 12, 13, 14, 15Maharashtra Land Revenue Code, 1966 — Section 93Constitution Of India, 1950 — Article 14, 21
High Courts01 Aug 2019Partly Allowed
Rohan Sunil Jain (Chavre) And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 08 BOM CK 0015
Code Of Criminal Procedure, 1973 — Section 482, 498AIndian Penal Code, 1860 — Section 34, 406, 420, 448, 498A, 504, 506
High Courts01 Aug 2019Partly Allowed
Usha Gunvant Bari (Kolhe) And Ors Vs Abdul Amir Sk. Lallu Khan And Ors
Bombay High Court · (2019) 08 BOM CK 0007
Motor Vehicles Act, 1988 — Section 166
High Courts01 Aug 2019Partly Allowed
Ujwala And Ors Vs Shivshankar Ananda Londhe And Ors
Bombay High Court · (2019) 08 BOM CK 0006
Motor Vehicles Act, 1988 — Section 166
High Courts01 Aug 2019Disposed Off
Digambar Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 08 BOM CK 0003
Essential Commodities Act, 1955 — Section 2(c), 2(cc) , 3, 7, 10A, 11Code Of Criminal Procedure, 1973 — Section 154, 482Indian Penal Code, 1860 — Section 420, 471
High Courts01 Aug 2019Dismissed
Richard Gasper Mathias And Ors Vs Municipal Commissioner Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2019) 08 BOM CK 0002
Mumbai Municipal Corporation Act, 1888 — Section 353B(3), 354, 354(1), 354(5), 488, 489Constitution Of India, 1950 — Article 226
High Courts31 Jul 2019Dismissed
Madan Amlokchand Mutha Vs Arvind Ambalal Shah And Anr
Bombay High Court · (2019) 07 BOM CK 0171
Negotiable Instruments Act, 1881 — Section 138, 141, 142Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 482
High Courts31 Jul 2019Allowed
Suresh Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0160
Indian Penal Code, 1860 — Section 34, 379, 427Contempt Of Courts Act, 1971 — Section 10, 12Code Of Civil Procedure, 1908 — Order 39 Rule 2A
High Courts31 Jul 2019Allowed/Dismissed
Kiran Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0157
Indian Penal Code, 1860 — Section 34, 120B, 149, 406, 409, 420, 465, 467, 468, 471, 477AMaharashtra Protection Of Interest Of Depositors Act, 1999 — Section 3Information Technology Act, 2000 — Section 65, 65B
High Courts31 Jul 2019
Prashant Prabhakarrao Mukkawar Vs Sub-Divisional Officer And Ors
Bombay High Court · (2019) 07 BOM CK 0155
Mamlatdar Courts Act, 1906 — Section 5, 23, 23(2), 23(2A)Maharashtra Land Revenue Code, 1966 — Section 2(34), 4(1), 7(3), 13(3), 13(4), 247
High Courts31 Jul 2019Partly Allowed
Prajapati Gunwant Keshavlal Vs Union Of India And Anr
Bombay High Court · (2019) 07 BOM CK 0152
Arbitration And Conciliation Act, 1996 — Section 9, 17, 31(7)(a), 34Indian Contract Act, 1872 — Section 73
High Courts31 Jul 2019Dismissed
United India Insurance Company Limited Vs Eastern Bulk Company Limited
Bombay High Court · (2019) 07 BOM CK 0151
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 2(1)(f), 9, 11, 11(6), 11(9), 14, 20(2), 20(3), 27, 29A, 34, 37, 42
High Courts31 Jul 2019Allowed
Santumal Assudomal Gogia Vs Sub Divisional Magistrate And Ors
Bombay High Court · (2019) 07 BOM CK 0150
Code Of Criminal Procedure, 1973 — Section 145, 146, 145(6), 146(1)Constitution Of India, 1950 — Article 227
High Courts30 Jul 2019Disposed Off
Aglowmed Limited Vs Aglow Pharmaceuticals Private Limited
Bombay High Court · (2019) 07 BOM CK 0173
Companies Act, 1956 — Section 20, 22Trade Marks Act, 1999 — Section 134Limitation Act, 1963 — Section 22