CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,013 judgments · page 485 of 3,651

High Courts04 Apr 2019

Chandan Bapurao Karwade And Anr Vs Rashtra Sant Tuidoji Maharaj Technical And Educational Society., Thr. President And 2 Ors

Bombay High Court · (2019) 04 BOM CK 0080

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 2(4), 28Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 2(6), 2(20), 2(21), 3(1), 9Industrial Disputes Act, 1947 — Section 2(oo)(bb), 2(s), 25F, 25G
Read judgment
High Courts04 Apr 2019

Sandeep And Ors Vs Vardhaman Sthanakwasi Jain And Ors

Bombay High Court · (2019) 04 BOM CK 0020

Maharashtra Employees Of Private Schools Act, 1977 — Section 5(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9, 41(5)Constitution Of India, 1950 — Article 19(1)(g), 30(1)
Read judgment
High Courts04 Apr 2019

Gautam Landscapes Private Limited Vs Shailesh S. Shah And Ors

Bombay High Court · (2019) 04 BOM CK 0017

Arbitration And Conciliation Act, 1996 — Section 2(b), 2(e), 2(h), 7, 7(1), 7(2), 8, 9, 9(1), 9(2), 9(1)(ii)(a), 9(1)(ii)(b), 9(1)(ii)(c), 9(1)(ii)(d), 9(1)(ii)(e), 11, 11(5), 11(6), 11(6A), 11(7), 11(8), 11(9), 11(12), 11(13), 12(1), 16, 16(1)(a), 17, 34, 36Maharashtra Stamp Act, 1958 — Section 3, 32A, 32A(3), 33, 34, 34B, 35, 36, 37, 38, 39, 40, 58Indian Stamp Act, 1899 — Section 2(c), 33, 33(1), 34, 35
Read judgment
High Courts04 Apr 2019Allowed

Ashwin Liladhar Shah Vs Life Insurance Corporation And Ors

Bombay High Court · (2019) 3 BCR 496

Insurance Act, 1938 — Section 39Constitution Of India, 1950 — Article 226Insurance Regulatory Development Authority Of India (Protection Of Policyholders' Interest) Regulations, 2017 — Regulation 14, 14(2)(i), 14(2)(ii), 14(2)(vi)
Read judgment
High Courts03 Apr 2019

Manoj Vs State Of Maharashtra

Bombay High Court · (2019) 04 BOM CK 0050

Code Of Criminal Procedure, 1973 — Section 160, 389, 437, 439Indian Penal Code, 1860 — Section 34, 166, 342, 346, 348, 362, 364A, 385, 406, 407, 420, 504, 506Prevention Of Corruption Act, 1988 — Section 9, 10, 13(1)
Read judgment
High Courts03 Apr 2019

Lahu Vs State Of Maharashtra And Ors

Bombay High Court · (2019) 04 BOM CK 0011

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(r), 3(1)(r)(s), 18, 18A, 18A(2), 14AIndian Penal Code, 1860 — Section 307, 341, 376(3), 376AB, 376DA, 376DB, 504, 506Code Of Criminal Procedure, 1973 — Section 154, 438, 438(4), 439
Read judgment
High Courts03 Apr 2019

Poornima Devu Mandavka Vs Union Of India And Ors

Bombay High Court · (2019) 04 BOM CK 0004

Medical Termination Of Pregnancy Act, 1971 — Section 2, 2(d), 3, 3(1), 3(2), 3(3), 3(4)(a), 3(4)(b), 3(2)(b), 3(2)(b)(ii), 4, 4(a), 4(b), 4(d), 5, 5(1), 5(2), 5(3), 5(4), 6, 7, 7(3), 8Indian Penal Code, 1860 — Section 312, 313, 314, 315, 316, 317, 318, 375Indian Medical Council Act, 1956 — Section 2
Read judgment