High Courts23 Jul 2019Allowed
Kishor Shamrao Bhoyar Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0118
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 4, 25Bombay Police Act, 1951 — Section 135
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 464 of 3,651
High Courts23 Jul 2019Disposed Off
New White Rose Chs Ltd Vs Appropriate Authority And 5 Ors
Bombay High Court · (2019) 07 BOM CK 0116
Income Tax Act, 1961 — Section 269UA, 269UB, 269UC, 269UD, 269UE, 269UF, 269UG, 269UH, 269UC(1), 269UC(3), 269UC(4), 269UF(1), 269UG(1), 269UG(2), 269UG(3), 269UE(1), 269UE(6), 269UD(1), 269UA(i)(d), 269UA(ii)(d), 269UD(1), 269UD(2), 269UD(1A), 269UN, 199(2)
High Courts23 Jul 2019Dismissed
A.S. Patel Trust And Ors Vs Wall Street Finance Limited And Ors
Bombay High Court · (2019) 07 BOM CK 0115
Arbitration And Conciliation Act, 1996 — Section 9, 16(2), 34Presidency Small Cause Courts Act, 1882 — Section 41
High Courts23 Jul 2019Allowed
Global Hospital And Research Centre Vs Municipal Corporation Of Grt. Mumbai And Ors
Bombay High Court · (2019) 07 BOM CK 0114
Specific Relief Act, 1963 — Section 14(1)(C)Maharashtra Public Trust Act, 1950 — Section 41AAConstitution Of India, 1950 — Article 226
High Courts23 Jul 2019Allowed
State Of Maharashtra Vs Vishwajeet Kerba Masalkar
Bombay High Court · (2019) 07 BOM CK 0112
Indian Penal Code, 1860 — Section 34, 201, 302, 307, 397Evidence Act, 1872 — Section 8, 21, 25, 27, 65B, 106, 145, 157Code Of Criminal Procedure, 1973 — Section 43, 154, 313, 354, 415(1)
High Courts22 Jul 2019Partly Allowed
Chandkhan Faridkhan Patel And Others Vs Mehrunissa Begum And Another
Bombay High Court · (2019) 07 BOM CK 0224
Code Of Civil Procedure, 1908 — Order 26 Rule 9
High Courts22 Jul 2019Partly Allowed
Aftab Khan Jalil Khan Vs Municipal Council Hinganghat And Ors
Bombay High Court · (2019) 07 BOM CK 0166
Maharashtra Municipal Councils, Nagar Parishads And Industrial Townships Act, 1965 — Section 92, 92(1), 308Maharashtra Municipal Councils (Transfer Of Immovable Property) Rules, 1983 — Section 10, 11, 12, 13, 14, 15, 16, 17, 18, 19
High Courts22 Jul 2019Dismissed
Manisha Salekar Alias Manisha Mane Vs Orian Multi Specialty Hospital And Ors
Bombay High Court · (2019) 07 BOM CK 0131
Negotiable Instruments Act, 1881 — Section 138, 139, 140, 141, 142
High Courts22 Jul 2019Dismissed
Ashok Bansidhar Agarwal Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0111
Mumbai Municipal Corporation Act, 1888 — Section 351, 354ACode Of Civil Procedure, 1908 — Order 1 Rule 10(2)Constitution Of India, 1950 — Article 227
High Courts22 Jul 2019Allowed
Gangadhar Vs Adhik And Ors
Bombay High Court · (2019) 07 BOM CK 0110
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jul 2019Allowed
Asha And Ors Vs V. Ansaneyalu V. Sanjeev Raidu And Ors
Bombay High Court · (2019) 07 BOM CK 0108
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jul 2019Partly Allowed
Vidarbha Irrigation Development Corporation Vs Vikram Laxmanrao Deshmukh And Ors
Bombay High Court · (2019) 07 BOM CK 0106
High Courts22 Jul 2019Disposed Off
Lekhraj Omprakash Jhanjawat Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0104
Immoral Traffic (Prevention) Act, 1956 — Section 5, 6, 7, 72Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 343, 370
High Courts22 Jul 2019Allowed
Ratan N. Tata And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0103
Indian Penal Code, 1860 — Section 34, 109, 499, 500Companies Act, 2013 — Section 100, 100(2)(a), 101, 102, 111(3), 115, 149, 149(10), 163, 166, 169, 169(2), 169(4), 242Code Of Criminal Procedure, 1973 — Section 156(3), 190, 199, 200, 202, 202(1), 204, 482
High Courts19 Jul 2019Dismissed
Shaikh Naboota (Since Deceased) Through Legal Heirs Vs Satyanarayan Bachunath Singh And Another
Bombay High Court · (2019) 07 BOM CK 0209
Code Of Civil Procedure, 1908 — Section 115, Order 20 Rule 12(1)(c), Order 1 Rule 9, Order 1 Rule 10(2), Order 6 Rule 17
High Courts19 Jul 2019Partly Allowed
Prateek And Others Vs State Of Maharashtra Through The Police Inspector Pundlik Nagar Police Station And Others
Bombay High Court · (2019) 07 BOM CK 0208
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 406, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts19 Jul 2019Disposed Off
Magma Fincorp Limited Vs State Of Maharashtra And Another
Bombay High Court · (2019) 07 BOM CK 0207
Maharashtra Value Added Tax, 2002 — Section 14, 64Maharashtra Goods And Services Tax Related Laws (Amendments, Validation And Savings) Act, 2017 — Section 78Maharashtra General Clauses Act, 1904 — Section 7
High Courts19 Jul 2019Partly Allowed
Heera Construction Co. Vs State Of Goa Represented By Executive Engineer
Bombay High Court · (2019) 07 BOM CK 0205
High Courts19 Jul 2019Disposed Off
Kiran Kirit Solanki Vs State Of Maharashtra And Others
Bombay High Court · (2019) 07 BOM CK 0148
Maharashtra Government Servants (Other Than Judicial Department Servants) Marathi Language Examination Rules, 1987 — Rule 3, 4, 4(6), 5Constitution Of India, 1950 — Article 309
High Courts19 Jul 2019Allowed
Sandhya Vs State Of Maharashtra And Anr
Bombay High Court · (2019) 07 BOM CK 0146
Indian Penal Code, 1860 — Section 34, 302, 306, 498AMaharashtra Zilla Parishads District Services (Discipline And Appeal) Rules, 1964 — Rule 6, 9(1), 14