High Courts11 Apr 2019
Acelegal And Anr Vs Union Of India And Anr
Bombay High Court · (2019) 04 BOM CK 0091
Income Tax Act, 1961 — Section 119, 119(1), 246A(1), 250(6A), 271(1)
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 483 of 3,651
High Courts11 Apr 2019
M/s. Shantai Group Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0090
Maharashtra Provincial Municipal Corporation Act, 1949 — Section 254, 267
High Courts11 Apr 2019Partly Allowed
Asaram And Ors Vs Jayshree
Bombay High Court · (2019) 04 BOM CK 0058
Indian Penal Code, 1860 — Section 34, 323, 498A, 504Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 31
High Courts10 Apr 2019
Baban Devji Rathod Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0121
Indian Penal Code, 1860 — Section 376, 376(2)(f)Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Apr 2019
Ajaysingh Kuvarsingh Dahiya Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0117
Indian Penal Code, 1860 — Section 376, 376(2), 506(II)
High Courts10 Apr 2019Disposed Off
Vijay Kisan Sabale Vs Janabai Shivaji Shitole
Bombay High Court · (2019) 04 BOM CK 0114
Transfer Of Property Act, 1882 — Section 107
High Courts10 Apr 2019
Tech Mahindra Ltd Vs Tata Communications Transformation Services Ltd
Bombay High Court · (2019) 04 BOM CK 0078
Arbitration And Conciliation Act, 1996 — Section 3, 4, 11, 11(4), 11(6), 11(8), 11(10), 12(1), 22UNCITRAL Arbitration Rules, 1976 — Article 3, 4, 4(2)(b), 6, 6(1), 6(2), 8, 9, 10, 14, 32, 41
High Courts10 Apr 2019
Prakash Dattaram Bhandari Vs Tehsildar And another
Bombay High Court · (2019) 04 BOM CK 0069
Constitution Of India, 1950 — Article 226
High Courts10 Apr 2019
Arjun Govekar Vs State Of Goa And Ors
Bombay High Court · (2019) 04 BOM CK 0064
High Courts10 Apr 2019Dismissed
Luxury Lifeline Vs Sun Petpack Jabalpur Pvt. Ltd And Ors
Bombay High Court · (2019) 04 BOM CK 0057
Arbitration And Conciliation Act, 1996 — Section 2(h), 9, 34Micro, Small And Medium Enterprises Development Act, 2006 — Section 18, 19Madhya Pradesh Micro And Small Enterprises Facilitation Council Rules, 2006 — Rule 5
High Courts10 Apr 2019
Sunil Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0052
Indian Penal Code, 1860 — Section 120B, 149, 201, 212, 216, 302, 342, 364, 384Maharashtra Control Of Organised Crime Act, 1999 — Section 2, 2(d), 2(f), 2(1)(d), 3(2), 3(4), 3(1)(i), 18, 21(4)Code Of Criminal Procedure, 1973 — Section 389
High Courts10 Apr 2019
Jyostana Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0046
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 143, 147, 324, 328, 427, 452, 463, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 3(1)(r)(s), 3(1)(x), 3(2)(v), 14A(2), 18, 18A, 143, 147
High Courts10 Apr 2019Disposed Off
Hardas (Haridas) And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0044
Maharashtra Regional And Town Planning Act, 1966 — Section 37, 126(4)Land Acquisition Act, 1894 — Section 4, 4(1), 6, 19Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19, 24(1)(a), 113
High Courts10 Apr 2019
Vishambari And Ors Vs Ram And Ors
Bombay High Court · (2019) 04 BOM CK 0043
Specific Relief Act, 1963 — Section 12Code Of Civil Procedure, 1908 — Order 21 Rule 97
High Courts09 Apr 2019
Abdul Rehman @ Haji Ali Mohammed Hakim Vs State Of Maharashtra
Bombay High Court · (2019) 04 BOM CK 0096
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(C), 29, 50
High Courts09 Apr 2019
Rajendra Prasad Singla Vs Commissioner Of Corporation Of City Of Panaji
Bombay High Court · (2019) 04 BOM CK 0063
Land Acquisition Act, 1894 — Section 4, 4(1), 18
High Courts09 Apr 2019Dismissed
Ravindra Vs State Of Maharashtra & Another
Bombay High Court · (2019) 04 BOM CK 0051
Indian Penal Code, 1860 — Section 304A
High Courts09 Apr 2019Dismissed
Balasaheb And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0047
Code Of Criminal Procedure, 1973 — Section 154, 155, 482Maharashtra Money Lending (Regulation) Act, 2014 — Section 16, 17, 18, 39, 48Bombay Money Lenders Act, 1946 — Section 32B, 35A
High Courts09 Apr 2019Disposed Off
Raju And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 04 BOM CK 0041
Indian Penal Code, 1860 — Section 324, 354, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(2), 3(1)(w)(i), 3(2)(va), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
High Courts09 Apr 2019Partly Allowed
Durgabakshsingh Rampratapsingh Thakur Vs District Deputy Registrar And Ors
Bombay High Court · (2019) 04 BOM CK 0037
Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 29, 29(1), 45(1)Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 — Rule 5, 41(1)(h)