High Courts19 Mar 2019Dismissed
Antonio Agnelo do Perpetuo Socorro D'Costa And Ors Vs Reginaldina Saudei Colacoe Martins And Ors
Bombay High Court · (2019) 03 BOM CK 0072
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 488 of 3,651
High Courts19 Mar 2019Disposed Off
Ahamad Habib Abasha And Ors Vs Zilla Parishad And Ors
Bombay High Court · (2019) 03 BOM CK 0052
Code Of Civil Procedure, 1908 — Section 100, Order 26 Rule 9
High Courts19 Mar 2019Allowed
Shrinivas Kishor Sanga Vs Commissioner Of Police And Ors
Bombay High Court · (2019) 03 BOM CK 0051
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootletters, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons engaged in Black¬marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3, 3(3), 8Indian Penal Code, 1860 — Section 34, 306, 384, 386Maharashtra Money¬Lending (Regulation) Act, 2014 — Section 39, 41, 45
High Courts19 Mar 2019
Royal Sundaram Alliance Insurance Co. Ltd Vs Ajit Chandrakant Rakvi
Bombay High Court · (2019) 03 BOM CK 0049
Motor Vehicles Act, 1988 — Section 2(28), 147, 165, 166
High Courts18 Mar 2019
Asha Under Water Services Pvt. Ltd Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 03 BOM CK 0050
Constitution Of India, 1950 — Article 14, 19(1)(g), 43(b), 226
High Courts18 Mar 2019Disposed Off
Eknath Chindha Patil Vs State of Maharashtra And Ors
Bombay High Court · (2019) 03 BOM CK 0048
Code of Criminal Procedure, 1973 — Section 41, 41A, 41B, 41C, 41D, 41(1)(b), 41A(1), 154, 173, 173(2), 437, 439Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(w)(i), 14A(2), 14Indian Penal Code, 1860 — Section 354A
High Courts18 Mar 2019Disposed Off
Dharmishtha Vs State of Maharashtra And Ors
Bombay High Court · (2019) 03 BOM CK 0047
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 406, 420, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(f), 3(1)(f)(r)(s), 3(1)(r)(s), 3(1)(f), 14A(2), 18A
High Courts15 Mar 2019Allowed
Pundlik Vs State of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR(Cri) 378
Indian Penal Code, 1860 — Section 465, 468, 471
High Courts15 Mar 2019Dismissed
Krishnakant Chaganlalji Chandak Vs State Crime Investigation Department
Bombay High Court · (2019) 2 BCR(Cri) 427
Indian Penal Code, 1860 — Section 406, 420Reserve Bank of India Act, 1934 — Section 58Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 — Section 2, 3
High Courts15 Mar 2019Allowed
Amir Khan Nasib Khan Pathan Vs State of Maharashtra
Bombay High Court · (2019) 2 BCR(Cri) 376
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 — Section 10Constitution of India, 1950 — Article 21
High Courts15 Mar 2019
Life Containers (P) Ltd Vs Hindustan Petroleum Corporation Limited
Bombay High Court · (2019) 03 BOM CK 0041
Arbitration and Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(4), 37
High Courts15 Mar 2019Dismissed
Commissioner of Central Excise Vs B.J.Shirke Construction Technology Pvt. Ltd
Bombay High Court · (2019) 03 BOM CK 0040
Central Excise Act, 1944 — Section 35G(1)Finance Act, 1994 — Section 65(25b), 75, 78
High Courts15 Mar 2019
Balaji Pressure Vessels Limited Vs Bharat Petroleum Company Limited
Bombay High Court · (2019) 03 BOM CK 0039
Arbitration and Conciliation Act, 1996 — Section 4, 34, 37Sale of Goods Act, 1930 — Section 9, 10
High Courts15 Mar 2019
Madhuri Sanjeev Ratnaparkhi Vs State of Maharashtra & ors
Bombay High Court · (2019) 03 BOM CK 0037
Maharashtra Universities Act, 1994 — Section 76(2)Constitution of India, 1950 — Article 226
High Courts15 Mar 2019
Narendra Janardan Mhatre And Ors Vs State of Maharashtra And Ors
Bombay High Court · (2019) 03 BOM CK 0036
Land Acquisition (Amendment) Act, 1984 — Section 6, 11, 11A, 12, 13A, 16, 18Code of Civil Procedure, 1908 — Order 20 Rule 1, Order 41 Rule 31
High Courts15 Mar 2019Dismissed
Kedar Rajak Vs Gurudas Parshuram Nakhwa
Bombay High Court · (2019) 03 BOM CK 0035
Specific Relief Act, 1963 — Section 16(c)
High Courts14 Mar 2019Disposed Off
Vassudev P. Naik And Ors Vs Krishna Vithoba X. Tilve And Ors
Bombay High Court · (2019) 3 BCR 486
Code Of Civil Procedure, 1908 — Section 47, 151, Order 47 Rule 1Goa, Daman And Diu Buildings (Lease, Rent & Eviction) Control Act, 1968 — Section 2(o), 21, 56Mundkar Act, 1975 — Section 5, 32
High Courts14 Mar 2019
Commissioner Of Central Excise Vs Kundil Alloys Pvt. Ltd
Bombay High Court · (2019) 03 BOM CK 0070
Central Excise Act, 1944 — Section 3AFinance Act, 2001 — Section 121
High Courts14 Mar 2019Dismissed
Vasantrao Haribhau Dedgaonkar And Ors Vs Govind Sadashiv Madadgaonkar And Ors
Bombay High Court · (2019) 03 BOM CK 0046
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(b), 13(1)(g)
High Courts14 Mar 2019Allowed
Sushila Sukram Naik Vs State Election Commission Maharashtra State And Ors
Bombay High Court · (2019) 03 BOM CK 0045
Maharashtra Village Panchayats Act, 1959 — Section 14(1)(j5)Bombay Village Panchayats Election Rules, 1959 — Rule 11(2A)Constitution of India, 1950 — Article 226