High Courts29 Jan 2019Dismissed
Pramod Vs University of Mumbai & Ors
Bombay High Court · (2019) 2 BCR 617
Maharashtra Universities Act, 1994 — Section 76(7)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 500 of 3,653
High Courts28 Jan 2019Dismissed
Sanjay Kantilal Thakare Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 01 BOM CK 0145
Maharashtra Village Panchayat Act, 1958 — Section 14(1)(j3)
High Courts28 Jan 2019Dismissed
Vikram Sakharam Jadhav Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 01 BOM CK 0141
Indian Penal Code, 1860 — Section 335Protection Of Children from Sexual Offences Act, 2012 — Section 9(l)(o)(p), 10Code Of Criminal Procedure, 1973 — Section 164
High Courts28 Jan 2019
Mogallappa Pentappa Komadi Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0140
Indian Penal Code, 1860 — Section 34, 307, 323, 504
High Courts28 Jan 2019Allowed
Shaikh Shahid Ahmad Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR(Cri) 297 : (2019) 1 CivCC 297
Maharashtra Police Act, 1951 — Section 55, 56(1), 59, 59(1)
High Courts28 Jan 2019
Waman And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0118
Indian Penal Code, 1860 — Section 34, 302, 304, 324, 325, 326
High Courts28 Jan 2019
Swapnil Narayan Malke Vs Additional Commissioner And Ors
Bombay High Court · (2019) 3 BCR 141
Maharashtra Village Panchayats Act, 1959 — Section 14(1)(j5), 15, 16, 16(2)Limitation Act, 1963 — Section 5
High Courts28 Jan 2019Dismissed
Omkar Chandrashekhar Kapare Vs Commissioner of Police And Ors
Bombay High Court · (2019) 01 BOM CK 0099
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons and Video Pirates Act, 1981 — Section 2(b1), 3(1), 3(2), 8Code of Criminal Procedure, 1973 — Section 110(e)(g)Indian Penal Code, 1860 — Section 34, 323, 392, 504, 506(2)
High Courts25 Jan 2019Dismissed
Amol Maruti Sherkar Vs State Of Maharashtra
Bombay High Court · 2019 (2) BCR(Cri) 117
Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(m), 5(m), 6, 7, 8, 17, 18, 19, 21Indian Penal Code, 1860 — Section 34, 109, 354, 375, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 313
High Courts25 Jan 2019Allowed
Namdeo Ganpat Solanke And Ors Vs State Of Maharashtra
Bombay High Court · (2019) 2 BCR(Cri) 287
Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 174Evidence Act, 1872 — Section 113A
High Courts25 Jan 2019Dismissed
Ramprakash Jugilal Podar Vs Pragnesh Poddar
Bombay High Court · (2019) 01 BOM CK 0126
Indian Succession Act, 1925 — Section 263Limitation Act, 1963 — Article 137
High Courts25 Jan 2019Disposed Off
Janardhan Kokre Vs State And Ors
Bombay High Court · (2019) 01 BOM CK 0112
Code Of Criminal Procedure, 1973 — Section 273, 313, 357, 374(2)Indian Penal Code, 1860 — Section 201, 302, 363, 364Arms Act, 1959 — Section 27
High Courts25 Jan 2019Allowed
Cyriaco Rodrigues And Ors Vs Anthony Rodrigues And Ors
Bombay High Court · (2019) 01 BOM CK 0111
High Courts25 Jan 2019Dismissed
Santosh Chandrashekar Shetty Vs Ameeta Santosh Shetty And Ors
Bombay High Court · (2019) 3 BCR 141
Code Of Criminal Procedure, 1973 — Section 195, 340Indian Penal Code, 1860 — Section 191, 193, 196, 199, 200, 465, 468, 471, 474Code Of Criminal Procedure, 1898 — Section 476
High Courts25 Jan 2019Allowed
Vitthal Laxman Patil Vs Kores (India) Ltd. Real Estate Division Mumbai & Ors
Bombay High Court · (2019) 3 BCR 141
Maharashtra Ownership Flat Act, 1963 — Section 3, 3(2), 3(3), 4, 7, 7(1), 7A, 7(1)(i), 7(1)(ii)
High Courts24 Jan 2019Allowed
Vishnu Vs State Of Maharashtra And Ors
Bombay High Court · (2019) AllMR(Cri) 718
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts24 Jan 2019Dismissed
Unimex Vs Savers Impex
Bombay High Court · (2019) 01 BOM CK 0116
Evidence Act, 1872 — Section 91, 92Negotiable Instruments Act, 1881 — Section 118Securities Contracts (Regulation) Act, 1956 — Section 16
High Courts24 Jan 2019Partly Allowed
Shivprasad B. Kakodkar And Ors Vs Alka S. Nayak
Bombay High Court · (2019) 01 BOM CK 0110
Code Of Civil Procedure, 1908 — Order 21 Rule 34
High Courts24 Jan 2019Allowed
Rajkumar Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0100
Indian Penal Code, 1860 — Section 376, 376(1), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2, 4, 6, 29Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Jan 2019Disposed Off
Sushma Ravindra More Vs Union of India And Ors
Bombay High Court · (2019) AllMR(Cri) 718
Indian Penal Code, 1860 — Section 120B, 201, 302Code of Criminal Procedure, 1973 — Section 97