High Courts11 Mar 2019Disposed Off
Aarti Vijay Menon Vs Vijay Satyam Menon
Bombay High Court · (2019) 03 BOM CK 0023
Indian Penal Code, 1860 — Section 498(A)
COURT ARCHIVE
Bombay High Court judgments
73,013 judgments · page 490 of 3,651
High Courts11 Mar 2019
Yogesh Kondiba Jadhav Vs Vikram Sahebrao Murkute
Bombay High Court · (2019) 03 BOM CK 0022
High Courts11 Mar 2019
ATCO Interiors Private Limited Vs Just Right Middle East FZCO
Bombay High Court · (2019) 03 BOM CK 0021
High Courts11 Mar 2019Dismissed
Bhavana Kirit Vora And Ors Vs Kushal Surendra Shah And Ors
Bombay High Court · (2019) 03 BOM CK 0020
Code Of Civil Procedure, 1908 — Section 2(2), 7(iv)(c), 100, 151, Order 7 Rule 11Constitution Of India, 1950 — Article 227
High Courts08 Mar 2019
Dattu Bala @ Santu Patil Vs Maruti Bapu Patil And Ors
Bombay High Court · (2019) 03 BOM CK 0102
High Courts08 Mar 2019Disposed Off
Umesh D. Ganore Vs Principal Commissioner Of Income Tax 1 Nashik & Others
Bombay High Court · (2019) 03 BOM CK 0101
Income Tax Act, 1961 — Section 4, 119, 139, 182, 183, 184, 185, 186, 187, 183(1), 184(1), 184(2), 187(1), 187(3), 188, 189, 191, 193, 195, 197, 276CCFinance Act, 2006 — Section 183Voluntary Disclosure Of Income Scheme, 1977 — Section 64
High Courts08 Mar 2019Disposed Off
Chandrakant Sampat Kamble And Ors Vs Suresh Hiralal Kamble And Ors
Bombay High Court · (2019) 03 BOM CK 0096
Code of Civil Procedure, 1908 — Section 100, 114, Order 17 Rule 3(b), Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9, Order 17 Rule 3, Order 42 Rule 1, Order 21 Rule 33, Order 41 Rule 33, Order 41 Rule 2
High Courts08 Mar 2019Disposed Off
Bennet & Bernard Custom Homes Pvt. Ltd And Ors Vs Sunali Kritivadan Taktawala And Ors
Bombay High Court · (2019) 03 BOM CK 0064
High Courts08 Mar 2019
K.G.H. Dodhiya Vs New India Assurance Co. Limited And Ors
Bombay High Court · (2019) 3 BCR 112
High Courts07 Mar 2019Allowed
Rajusingh Vijaysingh Gaud Vs Member And Secretary of Caste Scrutiny Committee
Bombay High Court · (2019) 03 BOM CK 0095
High Courts07 Mar 2019
Antonio Maximiano Pereira Vs State Of Goa And Ors
Bombay High Court · (2019) 03 BOM CK 0063
High Courts07 Mar 2019Allowed
Shrikant And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 03 BOM CK 0019
Indian Penal Code, 1860 — Section 34, 318, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 227Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(5)
High Courts07 Mar 2019Allowed
Anil Methaji Gedam Vs State Of Maharashtra
Bombay High Court · (2019) 03 BOM CK 0018
Indian Penal Code, 1860 — Section 107, 306
High Courts07 Mar 2019Dismissed
Dhanaji Vs Sarika Prabhakar Waghmare @ Sarika And Ors
Bombay High Court · (2019) 2 BCR(Cri) 219
Code Of Criminal Procedure, 1973 — Section 125, 125(5), 127, 127(3), 397Hindu Marriage Act, 1955 — Section 13B
High Courts07 Mar 2019Disposed Off
Nitin And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 03 BOM CK 0013
Indian Penal Code, 1860 — Section 34, 354A, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(w)(i)(ii), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438
High Courts06 Mar 2019
Nandalal P. Kerkar Vs Village Panchayat Saligao
Bombay High Court · (2019) 03 BOM CK 0059
High Courts06 Mar 2019Allowed
Sureshchandra Maheshchandra Agrawal Vs Secretary to Government Of India And Ors
Bombay High Court · (2019) 03 BOM CK 0016
National Highways Act, 1956 — Section 3G(5), 3JLimitation Act, 1963 — Section 23, 25Arbitration And Conciliation Act, 1996 — Section 32(2)(c), 34
High Courts06 Mar 2019
Rajeev Vs Union Of India
Bombay High Court · (2019) 03 BOM CK 0011
Indian Contract Act, 1872 — Section 23Constitution Of India, 1950 — Article 12, 14, 16, 19, 162, 309
High Courts06 Mar 2019Dismissed
Anil Chat Bhandar Vs Deputy Regional Director And Ors
Bombay High Court · (2019) 2 BCR 920 : (2019) 3 BCR 126
Employees' State Insurance Act, 1948 — Section 1(6), 2A, 2(12), 45AA, 45A(1), 45A, 45B, 45C, 45D, 45E, 45F, 45G, 45H, 45I, 75, 75(2)(a), 76, 77, 77(1A), 77(1A)(b)
High Courts06 Mar 2019
Ramprasad Gupta Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR(Cri) 63
Indian Penal Code, 1860 — Section 34, 109, 119, 120B, 149, 201, 302, 307, 344, 364, 365, 368Code Of Criminal Procedure, 1973 — Section 176(1A), 389, 432, 432(1), 432(2), 432(5), 432(5)(a), 433AConstitution Of India, 1950 — Article 72, 142, 161