High Courts10 Jul 2019Disposed Off
Laxman Arjun Kapgate And Ors Vs Bhuwan And Ors
Bombay High Court · (2019) 07 BOM CK 0117
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 468 of 3,651
High Courts10 Jul 2019Allowed
Chirayu Jamnadas Bhatia And Ors Vs Karsondas Lalbhai Narielwala
Bombay High Court · (2019) 07 BOM CK 0102
Evidence Act, 1872 — Section 58Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts10 Jul 2019Dismissed
Nana Tukaram Lokhare Since Deceased Through Legal Heirs And Ors Vs Baburao Bapurao Kambale And Anr
Bombay High Court · (2019) 07 BOM CK 0073
Transfer Of Property Act, 1882 — Section 55, 55(f)Specific Relief Act, 1963 — Section 22, 22(a), 22(b), 22(2)
High Courts10 Jul 2019Dismissed
Ranjana Vijay Jadhav Vs Jaysing Ramchandra Gungewale And Ors
Bombay High Court · (2019) 07 BOM CK 0062
High Courts10 Jul 2019Dismissed
Mohd Talib Habib Shaikh Vs Mohammad Siddaqi Haji Mohammad Momin And Ors
Bombay High Court · (2019) 07 BOM CK 0061
Maharashtra Regional And Town Planning Act, 1966 — Section 45, 52, 52AMaharashtra Municipal Corporations Act, 1949 — Section 10(1)(D), 12Code Of Civil Procedure, 1908 — Section 114, Order 39 Rule 3
High Courts10 Jul 2019Disposed Off
Dr. Vishwanath Dadarao Karad And Ors Vs Avinash Bhaskar Avhad And Ors
Bombay High Court · (2019) 07 BOM CK 0055
Code Of Civil Procedure, 1908 — Section 3, 9, 9A, 9(A)(2), 80, 115, Order 2 Rule 2, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 14 Rule 2Maharashtra Trust Act, 1950 — Section 13, 22, 22(3), 34, 36, 50, 51, 70, 80Maharashtra Public Trusts Act, 1950 — Section 2(4), 17, 18, 19, 20, 22, 23, 24, 25, 26, 22(2), 22(3), 36, 41A, 41B, 41C, 41D, 41E, 47, 50, 50(iv), 50(b), 50(p), 50(iv)(g), 50(iv)(d), 51, 51(3), 80, 83, 86
High Courts10 Jul 2019Allowed
Pranita Prakashrao Katewale Vs State Of Maharashtra
Bombay High Court · (2019) 07 BOM CK 0052
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 2(12)(c), 19(1)(c)Code Of Criminal Procedure, 1973 — Section 227Prevention Of Corruption Act, 1988 — Section 4(2)(c), 7, 7(b), 12, 13(2), 13(1)(d), 19
High Courts10 Jul 2019
Leelabai Ashana Totawar And Ors Vs Nagorao Hiraman Gedam And Ors
Bombay High Court · (2019) 07 BOM CK 0051
Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974 — Section 2(1)(b), 3, 4, 6, 9AMaharashtra Land Revenue Code, 1966 — Section 36A
High Courts10 Jul 2019Dismissed
Small Industries Development Bank Of India And Ors Vs M/s. Aditya Diamonds And Ors
Bombay High Court · (2019) 07 BOM CK 0050
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 14Constitution Of India, 1950 — Article 226
High Courts10 Jul 2019Allowed
Premlabai And Ors Vs Union Of India
Bombay High Court · (2019) 07 BOM CK 0047
Railways Act, 1989 — Section 123(c), 124, 124(a)Motor Vehicles Act, 1988 — Section 163A
High Courts09 Jul 2019Allowed
Dr. Vanita Da Gracia Vs State Of Goa Through Its Chief Secretary And Others
Bombay High Court · (2019) 07 BOM CK 0213
High Courts09 Jul 2019Disposed Off
Shrivina Vs State Of Goa Through Officer Incharge And Others
Bombay High Court · (2019) 07 BOM CK 0212
Code Of Criminal Procedure, 1973 — Section 227, 319, 397, 482Indian Penal Code, 1860 — Section 34, 306, 498AConstitution Of India, 1950 — Article 21
High Courts09 Jul 2019Dismissed
Prabhakar Vs Sow Shanubai And Others
Bombay High Court · (2019) 07 BOM CK 0211
Employee's Compensation Act, 1923 — Section 4A(2), 4A(3), 4A(3)(a), 4A(3)(b)
High Courts09 Jul 2019Allowed
Loy Kenneth Vs Farook Chagla And Others
Bombay High Court · (2019) 07 BOM CK 0210
Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 1, Order 1 Rule 2Constitution Of India, 1950 — Article 227
High Courts09 Jul 2019Dismissed
Commissioner Of Income Tax And Ors Vs Salgaocar Mining Industries Pvt. Ltd
Bombay High Court · (2019) 07 BOM CK 0182
High Courts09 Jul 2019Dismissed
Ramesh And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0083
Mumbai Municipal Corporation Act, 1888 — Section 342, 353, 353A, 353B, 354, 354(5), 471, 489, 491Transfer Of Property Act, 1882 — Section 108(b)(e)Maharashtra Rent Control Act, 1999 — Section 7(15), 14, 14(1), 14(2)
High Courts09 Jul 2019Allowed
M/s. NRC Limited And Ors Vs M/s. Fuel Corporation Of India And Ors
Bombay High Court · (2019) 07 BOM CK 0070
Negotiable Instruments Act, 1881 — Section 17(3), 18, 46, 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o), 15, 20(1), 22, 22(1), 22ACode Of Criminal Procedure, 1973 — Section 202(1)
High Courts09 Jul 2019Allowed
Dhananjay Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0060
High Courts09 Jul 2019Disposed Off
Kailas And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 07 BOM CK 0059
Indian Penal Code, 1860 — Section 148, 149, 324
High Courts09 Jul 2019Disposed Off
Meghana Dilip Talekar And Ors Vs Maharashtra Legislature Secretariat & Ors
Bombay High Court · (2019) 07 BOM CK 0049
Limitation Act, 1963 — Section 5Maharashtra Legislature Secretariat, Section Officers "B" (Recruitment) Rules, 1997 — Rule 3, 4Maharashtra Legislature Secretariat (Recruitment And Conditions Of Service) Rules, 1973 — Rule 2(c), 4, 10