High Courts15 Feb 2019Allowed
Sahil Gupta And Ors Vs Ashok Lakhani And Ors
Bombay High Court · (2019) 02 BOM CK 0069
Code Of Civil Procedure, 1908 — Section Order 8 Rule 1
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 496 of 3,653
High Courts15 Feb 2019Dismissed
Accurate Pipes & Fittings Pvt. Ltd And Ors Vs EDC Limited And Ors
Bombay High Court · (2019) 02 BOM CK 0068
State Financial Corporation Act, 1951 — Section 29, 31(1)(aa)Indian Penal Code, 1860 — Section 34, 120A, 120B, 166, 167, 175, 177, 182, 191, 192, 193, 196, 197, 199, 200, 201, 204, 209, 219, 403, 409, 420, 493Code Of Criminal Procedure, 1973 — Section 195, 340
High Courts15 Feb 2019Disposed Off
Tulshiram Vs Venkatrao And Ors
Bombay High Court · (2019) 02 BOM CK 0062
Bombay Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 36A, 36B
High Courts15 Feb 2019Dismissed
Rajeshwar And Ors Vs Saraswatibai
Bombay High Court · (2019) 02 BOM CK 0054
Transfer Of Property Act, 1882 — Section 53A
High Courts15 Feb 2019Allowed
Akash Rashtrapal Deshpande And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR(Cri) 391
Code Of Criminal Procedure, 1973 — Section 30, 31, 64, 374, 427, 427(1)Indian Penal Code, 1860 — Section 64, 392
High Courts15 Feb 2019Dismissed
Municipal Corporation Of Greater Mumbai Vs B.J. Development Corporation Pvt. Ltd. And ors
Bombay High Court · (2019) 2 BCR 701
Maharashtra Regional And Town Planning Act, 1966 — Section 6, 126Constitution Of India, 1950 — Article 226
High Courts15 Feb 2019
C. M. Abdul Khadar And Ors Vs State Of Goa And Ors
Bombay High Court · (2019) 02 BOM CK 0039
Indian Contract Act, 1872 — Section 73, 74Constitution Of India, 1950 — Article 299
High Courts14 Feb 2019Disposed Off
Madrawati Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 02 BOM CK 0055
High Courts14 Feb 2019Disposed Off
Toughalt India Vs Hindustan Petroleum Corporation Ltd
Bombay High Court · (2019) 02 BOM CK 0050
Arbitration And Conciliation Act, 1996 — Section 28, 31, 34
High Courts13 Feb 2019Disposed Off
Balaso Krishna Ghadge Vs Maruti Joti Pawar
Bombay High Court · (2019) 02 BOM CK 0080
High Courts13 Feb 2019Partly Allowed
Meena Devidas Lahire Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 02 BOM CK 0064
Essential Commodities Act, 1955 — Section 7, 8
High Courts13 Feb 2019Dismissed
Executive Engineer, Maharashtra State Electricity Distribution Co. Ltd Vs Dnyanoba Vyankatrao Patole And Another
Bombay High Court · (2019) 02 BOM CK 0063
Consumer Protection Act, 1986 — Section 17, 17(1)(a), 17(1)(a)(i), 17(1)(a)(ii), 19, 21, 21(b), 21(a)(ii)Constitution Of India, 1950 — Article 226, 227
High Courts13 Feb 2019Allowed
Parvatabai @ Beby And Ors Vs Surekha @ Rekha
Bombay High Court · (2019) 02 BOM CK 0060
Indian Succession Act, 1925 — Section 383, 384, 385, 387, 390
High Courts13 Feb 2019Dismissed
Vitthal Marutirao Ekbote Vs Government Of Maharashtra Through Its Principal Secretary & Ors.
Bombay High Court · (2019) 02 BOM CK 0038
Constitution of India, 1950 — Article 14, 226
High Courts13 Feb 2019Allowed
Suraj Uttam Kamble Vs State Of Maharashtra & Ors.
Bombay High Court · (2019) 02 BOM CK 0037
Constitution of India, 1950 — Article 226
High Courts13 Feb 2019Disposed Off
M/S. Brijda Roadlines Pvt. Ltd Vs Union Territory Of Daman And Diu & Ors.
Bombay High Court · (2019) 2 BCR 725
Central Sales Tax Act, 1956 — Section 10(d), 10ADaman & Diu Value Added Tax Act, 2005 — Section 66 (1), 66(2), 66(3), 66(4), 66, 73, 73(1), 74, 74(1), 74(1)(a), 74(1)(b), 106(1), 106(2)General Clauses Act, 1897 — Section 24
High Courts13 Feb 2019
Leena Sanjeev Thakur Vs State Of Maharashtra And Ors.
Bombay High Court · (2019) 02 BOM CK 0035
Constitution of India, 1950 — Article 226
High Courts13 Feb 2019Partly Allowed
Tolabai W/O Raosaheb @ Dabya Kale Vs State Of Maharashtra
Bombay High Court · (2019) 02 BOM CK 0034
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 432
High Courts12 Feb 2019
Vijaykumar Namdeo Kakade Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 02 BOM CK 0066
Right to Information Act, 2005 — Section 2(h)
High Courts12 Feb 2019Allowed
Ashruba Dhondiba Gade Vs Rajendra Shankar Sutar And Ors
Bombay High Court · (2019) 02 BOM CK 0065
Maharashtra Village Panchayat Act, 1959 — Section 14(1)(j3)