High Courts19 Jul 2019Dismissed
Amit Digvijay Singh Vs Gokuldas Jagannath Bhutada And Ors
Bombay High Court · (2019) 07 BOM CK 0120
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 465 of 3,651
High Courts19 Jul 2019Disposed Off
Zoru Darayus Bhathena Vs Tree Authority And Ors
Bombay High Court · (2019) 07 BOM CK 0094
Maharashtra (Urban Areas) Protection And Preservation Of Trees Act, 1975 — Section 2(f), 2(g), 3(1), 3(2), 3(3), 7, 8, 8(1), 8(2), 8(3), 9, 10, 14, 15, 16, 17, 19Environment (Protection) Act, 1986 — Section 2(a)Madhya Pradesh Cooperative Societies Act, 1961 — Section 48(b), 48(8), 52(1)
High Courts19 Jul 2019Dismissed
Sidharth Chauhan Vs Aditya Birla Real Estate Fund Through Its Investment Manger And Lawful Attorney And Ors
Bombay High Court · (2019) 07 BOM CK 0091
Negotiable Instruments Act, 1881 — Section 138, 143, 143(3), 143ACode Of Criminal Procedure, 1973 — Section 205, 205C, 262, 263, 264, 265, 317, 317(1)Negotiable Instruments (Amendment) Act, 2018 — Section 143A
High Courts18 Jul 2019Partly Allowed
Rajaram Bandekar, (Sirigao) Mines Pvt. Ltd. Vs Suresh B. Gonkar (Since Deceased Through Legal Representatives: Smt. Suvarna S. Gaonkar And Others
Bombay High Court · (2019) 07 BOM CK 0204
Goa, Daman And Diu Mamlatdar's Court Act, 1966 — Section 4, 22Goa Land Revenue Code, 1968 — Section 36, 192
High Courts18 Jul 2019Allowed
Heera Constructions Company Vs State Of Goa Rep By Chief Secretary Government And Another
Bombay High Court · (2019) 07 BOM CK 0202
Contract Act, 1872 — Section 55, 73
High Courts18 Jul 2019Allowed
Sushila Vs Gangakhed Sugar And Energy Ltd
Bombay High Court · (2019) 07 BOM CK 0170
Code Of Criminal Procedure, 1973 — Section 311Evidence Act, 1872 — Section 138Constitution Of India, 1950 — Article 227
High Courts18 Jul 2019Dismissed
Ambadas Dattatraya Goad Vs Shashikala Arun Chaudhari And Ors
Bombay High Court · (2019) 07 BOM CK 0125
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 8, 9Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 12Constitution Of India, 1950 — Article 226
High Courts18 Jul 2019Dismissed
Gotilal Dalchand Jain Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0113
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 411
High Courts18 Jul 2019Dismissed
Shamrao And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0107
Indian Penal Code, 1860 — Section 34, 306, 498AEvidence Act, 1872 — Section 113A
High Courts18 Jul 2019Dismissed
Sandeep Ramesh Solanki And Ors Vs Shevanti Dadoba Nashte And Ors
Bombay High Court · (2019) 07 BOM CK 0101
Transfer Of Property Act, 1882 — Section 52Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10Constitution Of India, 1950 — Article 227
High Courts18 Jul 2019Dismissed
Sujan Bhabani Prasad Chatterjee And Ors Vs Rajendra Kumar Singh And Ors
Bombay High Court · (2019) 07 BOM CK 0097
Registration Act, 1908 — Section 59, 60, 60(2), 62Constitution Of India, 1950 — Article 227
High Courts18 Jul 2019Allowed
Mohammed Kader Hassan Vs Gokulam Chit & Finance Co. (P) Ltd
Bombay High Court · (2019) 07 BOM CK 0082
Arbitration And Conciliation Act, 1996 — Section 16, 34Chit Funds Act, 1982 — Section 2(r), 2(j), 3, 64, 64(1), 64(3)Indian Contract Act, 1872 — Section 23
High Courts17 Jul 2019
Union Of India Through The Secretary Of Government Of India And Others Vs Dr. Vilas S. Sakharkar And Another
Bombay High Court · (2019) 07 BOM CK 0200
Constitution Of India, 1950 — Article 142
High Courts17 Jul 2019Partly Allowed
Central Bureau Of Investigation Vs Samson D'Souza And Anr
Bombay High Court · (2019) 07 BOM CK 0185
Code Of Criminal Procedure, 1973 — Section 2(wa), 156(1), 156(3), 158, 161, 162, 164, 164(5), 173, 173(2), 173(8), 173(2)(i)(d), 174, 313, 357, 357(A), 378(2), 388(2), 428, 482Indian Penal Code, 1860 — Section 34, 109, 201, 299, 302, 304(ii), 324, 328, 354, 376Goa Children's Act, 2003 — Section 2(1)(l)(ii), 2(d), 8, 8(1), 8(2), 31(1)(l), 32(1)(l)
High Courts17 Jul 2019Dismissed
Abhish Sharma Vs Deputy Collector &SDM And Ors
Bombay High Court · (2019) 07 BOM CK 0184
Goa Panchayat Raj Act, 1994 — Section 66(6), 66(7)Code Of Criminal Procedure, 1973 — Section 133, 133(1)(a), 133(1)(b), 133(1)(c), 133(1)(d), 133(1)(e), 133(1)(f), 138Constitution Of India, 1950 — Article 226
High Courts17 Jul 2019Dismissed
Nitin And Ors Vs IDBI Bank Limited And Ors
Bombay High Court · (2019) 07 BOM CK 0172
Insolvency And Bankruptcy Code, 2016 — Section 7Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Foreign Exchange Management Act, 1999 — Section 10
High Courts17 Jul 2019Partly Allowed
Mukhyadhikari Nagar Parishad Kalamb Vs Satish Baburao Jhadke And Others
Bombay High Court · (2019) 07 BOM CK 0136
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28(1)Industrial Disputes Act, 1947 — Section 2(s), 2(oo)(bb)
High Courts17 Jul 2019Allowed
Narendra Janardan Pathak & Ors Vs Collector Of Stamps Thane City Thane & Ors
Bombay High Court · (2019) 07 BOM CK 0128
Maharashtra Stamp Act, 1958 — Section 53(1A)Maharashtra Stamp Act, 1958 — Article 5(b), 5(g-a), 5(h)(B), 25, 25(b)Constitution Of India, 1950 — Article 226, 227
High Courts17 Jul 2019Allowed
Baban @ Kisan And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0109
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 109, 120B, 143, 147, 148, 149, 167, 302Arms Act, 1959 — Section 3, 4, 25
High Courts17 Jul 2019Allowed
Totaram Dasuji Rathod And Ors Vs Atmaram Kisansing Rathod And Ors
Bombay High Court · (2019) 07 BOM CK 0105
Maharashtra Public Trusts Act, 1950 — Section 41D(1)(A), 41D(1)(c), 41D(1)(d)