High Courts17 Jul 2019Partly Allowed
The New India Assurance Co. Ltd. Vs Vimal Babasaheb Hulgunde And Ors
Bombay High Court · (2019) 07 BOM CK 0096
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 466 of 3,651
High Courts17 Jul 2019Partly Allowed
Ashok And Ors Vs State Of Maharahtra And Ors
Bombay High Court · (2019) 07 BOM CK 0087
Land AcquisitIon Act, 1894 — Section 18, 104(a)Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts17 Jul 2019Allowed
Sunil Muneshwar Yadav And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0079
Indian Penal Code, 1860 — Section 34, 107, 306
High Courts17 Jul 2019Allowed
Hiraman Jangu Uike Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0078
Indian Penal Code, 1860 — Section 376, 448Code Of Criminal Procedure, 1973 — Section 313
High Courts16 Jul 2019Disposed Off
Sula Karapurkar Vs Pascoal Baptista
Bombay High Court · (2019) 07 BOM CK 0198
Constitution Of India, 1950 — Article 227
High Courts16 Jul 2019Allowed
K.M. Refineries And Infraspace Pvt. Ltd. Vs State Of Maharashtra Through Principal Secretary And Others
Bombay High Court · (2019) 07 BOM CK 0196
Constitution Of India, 1950 — Article 14, 19, 31, 37, 39(b), 39(c), 299
High Courts16 Jul 2019Dismissed
Commissioner Of Income Tax Vs Sodder Builder And Developers (P) Ltd
Bombay High Court · (2019) 07 BOM CK 0194
Income Tax Act, 1961 — Section 142, 143(2), 143(3), 158BC, 260A
High Courts16 Jul 2019Disposed Off
Badal Ramchandra Singh Vs Bhawna Singh And Another
Bombay High Court · (2019) 07 BOM CK 0193
Hindu Marriage Act, 1955 — Section 13(1)(i), 21BIndian Penal Code, 1860 — Section 193, 196, 199, 200, 205, 476Code Of Criminal Procedure, 1973 — Section 340
High Courts16 Jul 2019Allowed
M/s. Mandovi Ispat Pvt. Ltd Vs Union Of India And Ors
Bombay High Court · (2019) 07 BOM CK 0183
Central Excise Act, 1944 — Section 37, 37(3)Central Excise Rules, 1944 — Rule 96ZO, 96ZP, 96ZQ, 96ZO(3)Constitution Of India, 1950 — Article 14, 19(1)(g)
High Courts16 Jul 2019
Kutbi Manzil Tenants Welfare Association And Ors Vs Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2019) 07 BOM CK 0179
Mumbai Municipal Corporation Act, 1988 — Section 337, 342, 353B, 354, 475A, 489, 491
High Courts16 Jul 2019Dismissed
Jatin Keshruwala Vs M/S. Dag Creative Media Pvt. Ltd And Ors
Bombay High Court · (2019) 07 BOM CK 0133
Arbitration And Conciliation Act, 1996 — Section 9, 17
High Courts16 Jul 2019Dismissed
Vasim Ismuddin Khan Vs State Of Maharashtra & Ors
Bombay High Court · (2019) 07 BOM CK 0129
Maharashtra Rent Control Act, 1999 — Section 24, 55Indian Registration Act, 1908 — Section 2, 3, 17(1), 17(1)(a), 49, 54, 59, 107, 123Transfer Of Property Act, 1882 — Section 4, 17, 53A, 54
High Courts16 Jul 2019Partly Allowed
Bhatusing Virangya Ravtale And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0126
Indian Penal Code, 1860 — Section 34, 302, 304(i), 304(ii), 307, 308, 323, 325, 326, 504, 506Evidence Act, 1872 — Section 32
High Courts16 Jul 2019Allowed
Worli Koliwada Nakhwa Matsya Vyavasay Sahkari Society Ltd And Ors Vs Municipal Corporation Of Greater And Ors
Bombay High Court · (2019) 07 BOM CK 0084
Environment Protection Act, 1986 — Section 3, 3(1), 3(2), 3(2)(v), 3(2)(1)(v), 52, 53, 139(c)Code Of Criminal Procedure, 1973 — Section 144Wildlife (Protection) Act, 1972 — Section 2(36), 39, 39(3)
High Courts16 Jul 2019Dismissed
Subhash S. Sawant Vs Central Bank Of India And Ors
Bombay High Court · (2019) 07 BOM CK 0076
High Courts16 Jul 2019Dismissed
Soni Lalima Tamang And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0067
Indian Penal Code, 1860 — Section 34, 370Immoral Traffic ( Prevention ) Act, 1956 — Section 3, 4, 5, 6, 17(6)
High Courts15 Jul 2019Partly Allowed
United India Insurance Company Ltd., Vs Vaishali Dipak Warade
Bombay High Court · (2019) 07 BOM CK 0192
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts15 Jul 2019Dismissed
Store One Retail India Ltd Vs I.T.C. Limited Through One Of Its Divisions Namely Agri Business Division
Bombay High Court · (2019) 07 BOM CK 0191
Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(b)Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts15 Jul 2019Partly Allowed
Sai Reality And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0149
Maharashtra Regional And Town Planning Act, 1966 — Section 51, 51(1)Maharashtra Municipal Corporation Act, 1888 — Section 253, 254, 258Bombay Provincial Municipal Corporations Act, 1949 — Section 258
High Courts15 Jul 2019Allowed
TJSB Sahakari Bank Ltd Vs Sandeep Sudhakar Rajeshirke
Bombay High Court · (2019) 07 BOM CK 0139
Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b)(ii), 34(2)(a)(iv), 37Multi State Cooperative Societies Act, 2002 — Section 84, 84(1), 84(5)Industrial Disputes Act, 1947 — Section 2(k)