COURT ARCHIVE

Bombay High Court judgments

73,013 judgments · page 473 of 3,651

High Courts27 Jun 2019Allowed

Manojkumar S. Amare And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0077

Maharashtra Public Universities Act, 2016 — Section 8(3)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 7, 7(1)Constitution of India, 1950 — Article 162, 226

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High Courts27 Jun 2019Dismissed

Kantabai Ramchandra Sutar Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0076

Maharashtra And Zilla Parishadas And Panchayat Samities Act, 1961 — Section 2(2)Constitution of India, 1950 — Article 15(3), 15(4), 16(4), 39, 46, 226

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High Courts26 Jun 2019Disposed Off

Ocean Marine Environment Coatings Private Limited Vs A.P. Usmani

Bombay High Court · (2019) 06 BOM CK 0117

Code Of Civil Procedure, 1908 — Section 20, 20(c), Order 7 Rule 10A, Order 14 Rule 2, Order 14 Rule 2(1)Indian Contract Act, 1872 — Section 49

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High Courts26 Jun 2019Partly Allowed

Girdhar Brijmohan Maru Vs Vimal Lalchand Mutha And Ors

Bombay High Court · (2019) 06 BOM CK 0096

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High Courts26 Jun 2019Disposed Off

Hanumant Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0093

Evidence Act, 1872 — Section 119Indian Penal Code, 1860 — Section 323, 376(2)(1)Code Of Criminal Procedure, 1973 — Section 161

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High Courts26 Jun 2019Allowed

Dominic Vs State Information Commission And Ors

Bombay High Court · (2019) 06 BOM CK 0091

Right To Information Act, 2005 — Section 18(1)(e), 19(1), 19(2), 20

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High Courts26 Jun 2019Allowed

Nandini Deepak Patil And Ors Vs Subba Rao R Peraiah And Ors

Bombay High Court · (2019) 06 BOM CK 0086

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High Courts26 Jun 2019Allowed

Sadashiv Pandurang Patil And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0079

Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 14, 18Maharashtra Agricultural Produce Market Committee (Election To Committee ) Rules, 2017 — Section 66

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High Courts25 Jun 2019Dismissed

Maria Teresa Philomena D Vs State Of Goa And Ors

Bombay High Court · (2019) 06 BOM CK 0115

Code Of Civil Procedure, 1908 — Section 54

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High Courts25 Jun 2019Dismissed

Pramod Radhakisan Thakre Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0107

Indian Penal Code, 1860 — Section 34, 489CCode Of Criminal Procedure, 1973 — Section 82, 157, 164, 167(2), 173(2), 207, 208, 312, 313, 319, 319(1), 367, 367(1), 389, 391Evidence Act, 1872 — Section 30, 114

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High Courts25 Jun 2019Partly Allowed

Premlata Rameshchandra Kabra And Ors Vs Bhatu Popat Patil And Ors

Bombay High Court · (2019) 06 BOM CK 0087

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Jun 2019

Dimple Happy Dhakad Vs Directorate Of Revenue Intelligence

Bombay High Court · (2019) 06 BOM CK 0085

Customs Act, 1962 — Section 135Conservance Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(1), 3(3)Constitution of India, 1950 — Article 22(5)

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High Courts25 Jun 2019Allowed

Transcon Sheth Creators Private Limited Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0073

Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 3(c), 3(c)(1), 3(c)(2), 4, 45Code of Civil Procedure, 1908 — Order 23 Rule 1A, Order 23 Rule 2A, Order 1 Rule 10(2)Constitution of India, 1950 — Article 226

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High Courts25 Jun 2019Dismissed

Gobind Khanchand Jhangiani Vs Maya Arjun Thadani @ Maya Shahaney

Bombay High Court · (2019) 06 BOM CK 0072

Evidence Act, 1872 — Section 63, 68, 69, 90Indian Succession Act, 1925 — Section 63, 63(c)Bombay High Court Original Side Rules, 1980 — Rule 384

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High Courts25 Jun 2019Dismissed

N.N. Pugalia (Engineers And Contractors) Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 06 BOM CK 0070

Constitution of India, 1950 — Article 226

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High Courts24 Jun 2019Dismissed

Advani Hotels & Resorts India Ltd And Ors Vs State Of Goa And Ors

Bombay High Court · (2019) 06 BOM CK 0114

Goa Daman And Diu Public Gambling Act, 1976 — Section 13A, 13A(1), 13A(2)General Clauses Act, 1897 — Section 21Constitution Of India, 1950 — Article 166

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High Courts24 Jun 2019Dismissed

Mahendra Bhalchandra Shah And Ors Vs Municipal Corporation Of Grater bombay And Ors

Bombay High Court · (2019) 06 BOM CK 0106

Mumbai Municipal Corporation Act, 1888 — Section 3(s), 342, 354, 354(5), 354 To 507Maharashtra Rent Control Act, 1999 — Section 7(15), 14, 14(2), 19, 20, 21Transfer Of Property Act, 1882 — Section 108(b)(e)

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High Courts24 Jun 2019Partly Allowed

Maharashtra State Road Transport Corporation Vs Kausabai And Ors

Bombay High Court · (2019) 06 BOM CK 0102

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High Courts24 Jun 2019Dismissed

Shailesh Vinayak Chavan Vs State Of Maharashtra

Bombay High Court · (2019) 06 BOM CK 0095

Code Of Criminal Procedure, 1973 — Section 391Indian Penal Code, 1860 — Section 324

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High Courts24 Jun 2019

Ajay Mehra Vs Ebercon Gmbh And 3 Ors

Bombay High Court · (2019) 06 BOM CK 0068

Arbitration And Conciliation Act, 1996 — Section 2(1)(h), 8, 7(1), 7(3), 7(4), 12, 13, 13(2), 16(2), 16(3), 17, 19(1), 23, 23(3), 24, 24(1), 31A, 31(7)(b), 34, 34(2)(b)(iv), 37, 37(1)(c), 45Companies Act, 1956 — Section 10F, 397, 398Indian Contract Act, 1872 — Section 29

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