High Courts12 Feb 2019
Ram @ Rameshwar Balasaheb Kopner Vs Vithal Baburao Khandekar
Bombay High Court · (2019) 02 BOM CK 0027
Transfer Of Property Act, 1882 — Section 54, 55(4)BCode Of Civil Procedure, 1908 — Section 34
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 497 of 3,653
High Courts12 Feb 2019Dismissed
Neeta Lalitkumar Sanghavi & Anr Vs Bakulaben Dharmadas Sanghavi & Ors
Bombay High Court · (2019) 02 BOM CK 0026
Arbitration and Conciliation Act, 1996 — Section 11, 14, 14(1), 14(2), 16, 32, 32(3), 32(2)(a), 32(2)(b), 32(2)(c), 34, 37Constitution of India, 1950 — Article 226
High Courts11 Feb 2019Partly Allowed
Home Care Retail Marts Pvt. Ltd. Vs Haresh N. Sanghavi
Bombay High Court · (2019) 02 BOM CK 0084
Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 15(2), 34Municipal Corporation Act, Mumbai 1888 — Section 270A
High Courts11 Feb 2019Dismissed
National Insurance Company Ltd Vs Budha And Ors
Bombay High Court · (2019) 02 BOM CK 0061
Employees Compensation Act, 1923 — Section 3, 4, 30Motor Vehicles Act, 1988 — Section 92A, 147, 110
High Courts11 Feb 2019
Damodar R. Naik Vs State Of Goa
Bombay High Court · (2019) 2 BCR 781
Code Of Comunidades, 1904 — Article 47, 49
High Courts11 Feb 2019Allowed
Shri Milind S/O Shreeram Tayade, Vs Sau. Nalini W/O Anil Barade And Ors
Bombay High Court · (2019) 2 BCR 788
Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 63, 72, 73, 75(3), 75, 74, 75, 76, 79, 79(1), 79(6), 80, 81, 82, 83, 84, 85, 86, 87, 88(3), 88, 88(3), 89,90A
High Courts08 Feb 2019Dismissed
Crosscraft Private Ltd. Vs Authorized Officer
Bombay High Court · (2019) 02 BOM CK 0033
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14, 17Constitution Of India, 1950 — Article 226, 227
High Courts08 Feb 2019
Mohammad Imdar Ali @ Rithul M. R Vs State
Bombay High Court · (2019) 1 BCR(Cri) 664 : (2019) 1 GoaLR 339
Indian Penal Code, 1860 — Section 11, 34, 302, 364, 364A, 506(ii)Arms Act, 1959 — Section 3, 25, 28Evidence Act, 1872 — Section 27
High Courts08 Feb 2019
Ravindra Jha Vs Public Prosecutor
Bombay High Court · (2019) 1 GoaLR 274
Code Of Criminal Procedure, 1973 — Section 154, 162, 164A, 164, 169, 173, 281, 374Indian Penal Code, 1860 — Section 120B, 201, 302, 364, 365, 394Evidence Act, 1872 — Section 30
High Courts08 Feb 2019Partly Allowed
P. B. Ibrahim Vs State Of Goa And Ors
Bombay High Court · (2019) 1 GoaLR 304
High Courts08 Feb 2019Disposed Off
Pandurang Somkant Mahale Vs Bhatagram Urban Co-Operative
Bombay High Court · (2019) 02 BOM CK 0028
High Courts08 Feb 2019Allowed
Kanchanganga Realtors Pvt. Ltd, Vs M/s Monarch Infrastructure Developers Pvt. Ltd.
Bombay High Court · (2019) 02 BOM CK 0024
Commercial Courts, Commercial Division And Commercial Appellate Division of High Courts Act, 2015 — Section 2(1)(c), 2(1)(c)(vii), 15(2)
High Courts08 Feb 2019
Shivani (Sic Shivangi) W/O. Tushar Garg, Vs Anuj Shrikant Taberewala
Bombay High Court · (2019) 02 BOM CK 0023
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1981 — Section 138, 141
High Courts08 Feb 2019Dismissed
Smt.Sheela Nandkishor Ingle Vs Additional Commissioner, Amravati Division, Amravati And Others
Bombay High Court · (2019) 2 AllMR 412
Maharashtra Village Panchayats Act, 1959 — Section 14(1)(g)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 16(i)Maharashtra Zilla Parishads and Panchayat Samiti Act, 1961 — Section 57
High Courts08 Feb 2019
Hamid Chhanva Pyariwale And Ors Vs Divisional Commiossioner Amravati And Another
Bombay High Court · (2019) 02 BOM CK 0015
Bombay Police Act, 1951 — Section 27, 27(1), 56(1)(a), 56(1)(b), 55, 56, 56(1), 57, 58, 59
High Courts07 Feb 2019Disposed Off
Mr. Eknath Sawaikar @ Ekanata Savoikar, Ansd Ors Vs Shree Anant Devasthan And Ors
Bombay High Court · (2019) 02 BOM CK 0021
Devasthan Regulation, 1933 — Article 26, 250
High Courts06 Feb 2019Allowed
Shekhar Jagdish Prasad Tewari Vs State Of Maharashtra And Ors.
Bombay High Court · (2019) 02 BOM CK 0020
Hindu Minority And Guardianship Act, 1956 — Section 6Code Of Criminal Procedure, 1973 — Section 491Indian Penal Code, 1860 — Section 498A
High Courts06 Feb 2019Allowed
Ag Enviro Infraprojects Pvt. Ltd Vs State Of Maha. Thru The Ministry Of Urban Development Dept. Thru Gp And Ors
Bombay High Court · (2019) 3 BCR 327
Maharashtra Municipal Corporations Act, 1949 — Section 20, 36, 45, 53, 67, 69, 70, 71, 73, 73(c), 74Constitution Of India, 1950 — Article 12, 14, 226, 298
High Courts06 Feb 2019Allowed
Association Of The Sub-Ordinate And Ors. Vs State Of Maharashtra And Ors.
Bombay High Court · (2019) 02 BOM CK 0018
High Courts06 Feb 2019Dismissed
Afrozkhan S/O Firozkhan Pathan Vs State Of Maharashtra And Others
Bombay High Court · (2019) 2 BCR 798
Maharashtra Employees Of Private Schools (MEPS) (Conditions Of Service) Act, 1977 — Section 5Reservation Act, 2004 — Section 8Indian Penal Code, 1860 — Section 120B, 409, 420