High Courts15 Apr 2019
Bobby Nna Nobie Vs Union Of India And Ors
Bombay High Court · (2019) 04 BOM CK 0119
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(B), 29, 67
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 482 of 3,651
High Courts15 Apr 2019Disposed Off
Jahanurbir Gayasuddin Shaikh Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0118
Indian Penal Code, 1860 — Section 489(B), 489(C)
High Courts15 Apr 2019
Nagnath Yeshwant Mali Vs Education Of ficer (Sec) & Ors
Bombay High Court · (2019) 04 BOM CK 0095
High Courts15 Apr 2019
Sarjerao Krishnarao Kadam Vs Uday Ramrao Thorat & Ors
Bombay High Court · (2019) 04 BOM CK 0093
Code Of Civil Procedure, 1908 — Section 144, Order 21 Rule 26, Order 21 Rule 29
High Courts15 Apr 2019Allowed
Jaisingh Bhau Nalawade And Ors Vs Uttam Kundalik Nalawade And Anr
Bombay High Court · (2019) 04 BOM CK 0092
High Courts15 Apr 2019Dismissed
Ismail Usman Patel Vs Hirachand Vasantrao Jojare
Bombay High Court · (2019) 04 BOM CK 0089
High Courts15 Apr 2019
Suman Vitthalrao Jaikar Vs Gunabai Shivram Kamble
Bombay High Court · (2019) 04 BOM CK 0088
High Courts15 Apr 2019Partly Allowed
SBI Insurance Company Vs Madhubala And Ors
Bombay High Court · (2019) 04 BOM CK 0085
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 166Insurance Act, 1938 — Section 64VB
High Courts15 Apr 2019Allowed
Galvanotek Industries Private Limited Vs Coventry Spring And Engineering Company Limited,Thr. Authorised Of ficer, Shri Prakashmal Bafna And 8 Ors
Bombay High Court · (2019) 04 BOM CK 0081
Securitisation & Reconstruction Of Financial Assets & Enforcement Of Security Interest Act, 2002 — Section 17, 18, 18(1)
High Courts12 Apr 2019Allowed
Deepak Pandharinath Vaingankar Vs Suryakant Babu Naik And Ors
Bombay High Court · (2019) 04 BOM CK 0148
Right To Information Act, 2005 — Section 2(f), 2(h), 2(j), 6(1), 6(2), 6, 8, 8(1), 8(1)(j), 11, 19Constitution Of India, 1950 — Article 227
High Courts12 Apr 2019Dismissed
Mariana Lobo Vs Secretary Sarpanch And Ors
Bombay High Court · (2019) 04 BOM CK 0147
Goa Panchayat Raj Act, 1994 — Section 66, 67Goa Regulation Of Land Development And Building Construction Act, 2008 — Section 6Goa, Daman And Diu Village Panchayats (Regulations Of Buildings) Amendment Rules, 1988 — Rule 6(6)
High Courts12 Apr 2019
Iliyas @ Illu Nawaz Khan Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0098
Indian Penal Code, 1860 — Section 120B, 141, 143, 144, 147, 148, 149, 302, 307, 427Evidence Act, 1872 — Section 27Bombay Police Act, 1951 — Section 37(1)(a), 135
High Courts12 Apr 2019Allowed
Gajanan And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0074
Indian Penal Code, 1860 — Section 34, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 339, 341, 506, 509Code Of Criminal Procedure, 1973 — Section 161, 186, 195, 313
High Courts12 Apr 2019Dismissed
GTL Infrastructure Limited Vs Nagpur Municipal Corporation And Ors
Bombay High Court · (2019) 04 BOM CK 0072
Gujarat Provincial Municipal Corporation Act, 1949 — Section 2(34AA), 127(1)(c), 145A
High Courts12 Apr 2019
Sandeep Omprakash Agrawal And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0066
Indian Penal Code, 1860 — Section 34, 107, 201, 304B, 306, 386, 498ACode Of Criminal Procedure, 1973 — Section 319
High Courts12 Apr 2019Allowed
Sandeep Yashwantrao Sarode Vs Election Commission Of India And Ors
Bombay High Court · (2019) 04 BOM CK 0056
Representation Of The People Act, 1951 — Section 86, 100, 100(1)(d)(iv), 147, 149, 150, 151, 151AConstitution Of India, 1950 — Article 14, 21, 174, 174(1), 226, 324, 329(b)
High Courts12 Apr 2019
Ramchandra Genu Raut Vs Mohan Kondiram Wadkar And Ors
Bombay High Court · (2019) 04 BOM CK 0054
High Courts12 Apr 2019Allowed
Commissioner Of Central Excise Vs Ispat Metallics India Ltd
Bombay High Court · (2019) 04 BOM CK 0053
Central Excise Act, 1944 — Section 11AC, 35GAdditional Duties Of Excise (Textile And Textile Articles) Act, 1978 — Section 3Additional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3
High Courts11 Apr 2019Dismissed
Maharashtra Jeevan Pradhikaran & Anr Vs Rajeshwar S. Rane
Bombay High Court · (2019) 04 BOM CK 0115
Constitution Of India, 1950 — Article 226, 227
High Courts11 Apr 2019
Prashant Samar Mazi Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0097