High Courts21 Jan 2019Dismissed
Mahesh Vs State Of Maharashtra
Bombay High Court · (2019) AllMR(Cri) 726
Indian Penal Code, 1860 — Section 394, 397
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 502 of 3,653
High Courts21 Jan 2019Dismissed
Bhagwan Vs State Of Maharashtra
Bombay High Court · (2019) AllMR(Cri) 707
Motor Vehicles Act, 1988 — Section 140Indian Penal Code, 1860 — Section 34, 420, 463, 468, 471Code Of Criminal Procedure, 1973 — Section 195, 195(1), 195(1)(b), 195(1)(b)(ii), 227, 245
High Courts21 Jan 2019Allowed
Rameshwar Vs Shivaji And Ors
Bombay High Court · (2019) 2 BCR 765
Hindu Minority and Guardianship Act, 1956 — Section 2, 3, 4b, 6, 8, 11
High Courts21 Jan 2019Dismissed
Janardan Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 2 BCR 234
Societies Registration Act, 1860 — Section 3AConstitution Of India, 1950 — Article 19(4), 19(1)(c)
High Courts21 Jan 2019Dismissed
Manoj Ghanshyamdas Banode Vs Presiding Officer/Tahsildar And Ors
Bombay High Court · (2019) 2 BCR 249
Provisions Of the Maharashtra Village Panchayats Act, 1958 — Section 35, 35(2), 35(3B)Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 21, 22, 23, 24, 25, 28Bombay Village Panchayats (Sarpanch and UpaSarpanch) Election Rules, 1964 — Rule 10
High Courts18 Jan 2019Dismissed
Union Of India Vs Vaman Prestressing Co.Ltd. & Anr
Bombay High Court · (2019) 01 BOM CK 0096
Indian Contract Act, 1872 — Section 73Arbitration And Conciliation Act, 1996 — Section 34
High Courts18 Jan 2019Dismissed
Priya Alkesh Kalbande And Others Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 01 BOM CK 0081
Maharashtra Village Panchayats Act, 1959 — Section 39, 39(1), 53, 53(2)
High Courts18 Jan 2019Allowed
Rupesh Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0061
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 8, 27, 65B, 106, 114(g)
High Courts17 Jan 2019Disposed Off
Deepak Shetye And Ors Vs State Of Goa And Ors
Bombay High Court · (2019) 01 BOM CK 0068
High Courts17 Jan 2019Dismissed
Tejendrasingh Vs Ravindrakumar
Bombay High Court · (2019) AllMR(Cri) 748
Negotiable Instruments Act, 1881 — Section 138, 139, 146
High Courts17 Jan 2019Dismissed
Kawalnayan Wazirchand Pathreja Vs State Of Maharashtra
Bombay High Court · (2019) AllMR(Cri) 748
Indian Penal Code, 1860 — Section 109, 120B, 302, 307, 324, 325, 326, 379Explosive Substances Act, 1908 — Section 5, 9Prevention of Damage to Public Property Act, 1984 — Section 3, 4
High Courts16 Jan 2019
Richard Queiroz And Ors Vs State Of Goa And Ors
Bombay High Court · (2019) 01 BOM CK 0163
Indian Penal Code, 1860 — Section 143, 149, 427, 447Code Of Criminal Procedure, 1973 — Section 482
High Courts16 Jan 2019Allowed
Dattatray @ Kashinath Babaso Khatal Vs State Of Maharashtra
Bombay High Court · (2019) 2 BCR(Cri) 196
Indian Penal Code, 1860 — Section 376, 506
High Courts16 Jan 2019Allowed
Manik Abaso Jadhav Vs Mira Bhayandar Municipal Corporation And Ors
Bombay High Court · (2019) 01 BOM CK 0069
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 10
High Courts16 Jan 2019Allowed
Peter Rock Samson Gonsalves Vs Jose Manuel Fernandes And Ors
Bombay High Court · (2019) 01 BOM CK 0067
Bombay High Court Appellate Side Rules, 1960 — Rule 18Constitution of India, 1950 — Article 226
High Courts16 Jan 2019Allowed
Subhas Krishnan Vs State Of Goa
Bombay High Court · (2019) 01 BOM CK 0066
High Courts16 Jan 2019Allowed
Ernest Premji Coelho Vs State
Bombay High Court · (2019) 01 BOM CK 0065
Indian Penal Code, 1860 — Section 380, 454
High Courts16 Jan 2019Allowed
Bhau Valve Vs Inspector General Of Prisons And Ors
Bombay High Court · (2019) 2 BCR(Cri) 196
Goa Childrens Act, 2003 — Section 8(2)Goa Prison Rules, 2006 — Rule 315, 315(2), 316(3)Gujarat Rules, — Rule 6, 7, 10
High Courts16 Jan 2019Allowed
Rushikesh Vs State of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0058
Indian Penal Code, 1860 — Section 34, 306, 323, 504, 506
High Courts16 Jan 2019Dismissed
Maharashtra Executor & Trustees Co. Ltd. Vs Sharad Purohit
Bombay High Court · (2019) 01 BOM CK 0052
Evidence Act, 1872 — Section 65, 66, 68, 71