High Courts11 Jan 2019Dismissed
Munir Rustum Shah Vs State Of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0042
Arms Act, 1959 — Section 4, 25Indian Penal Code, 1860 — Section 34, 395, 397Code of Criminal Procedure, 1973 — Section 437A
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 504 of 3,653
High Courts11 Jan 2019Allowed
Hindustan Unilever Ltd. Buldhana Thr. Factory Manager Mr. Shabber Badshah Vs Prashant S/O Pralhadrao Nayse And Another
Bombay High Court · (2019) 4 MahLJ 173 : (2019) LLR 419 : (2019) 2 LLJ 134 : (2019) 161 FLR 831 : (2019) 1 AllMR 871
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30(2)
High Courts11 Jan 2019Dismissed
Maratha Market Peoples Co-Opm Bank Ltd (In Liquidation) Vs Jeejaee Estate And 3 Ors
Bombay High Court · (2019) 01 BOM CK 0035
Code of Civil Procedure, 1908 — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts11 Jan 2019Dismissed
Commissioner Of Income Tax Vs Marhatta Chamber of Commerce Industries and Agriculture
Bombay High Court · (2019) 01 BOM CK 0034
Income Tax Act, 1961 — Section 11, 11(1A), 11(2), 143(3), 147, 148, 149, 150, 151, 152, 153, 260A
High Courts11 Jan 2019Allowed
Radhika Bhargava And 2 Ors. Vs Arjun Sahgal And 7 Ors.
Bombay High Court · (2019) 2 BomCR 51 : AIR 2019 Bom 68 : (2019) 2 AIR BomR 298 : (2019) 2 ICC 955
Hindu Succession Act, 1956 — Section 2, 222, 234, 247, 301Land Aquisition Act, 1894 — Section 6(1)
High Courts11 Jan 2019Allowed
Kamleshsingh Harnamsingh Chowhan Vs Gangasingh Motisingh Chowhan (deceased) and Ors
Bombay High Court · (2019) 4 MahLJ 833 : (2019) 2 BomCR 37 : (2019) 2 AIR BomR 204
Indian Trusts Act, 1882 — Section 11, 17, 49, 60, 73
High Courts11 Jan 2019Partly Allowed
Shobha Baburo Shende Vs State of Maharashtra
Bombay High Court · (2019) 1 BCR(Cri) 321
Bombay Prohibition Act, 1949 — Section 65(e), 65(3)Code of Criminal Procedure, 1973 — Section 313
High Courts11 Jan 2019Partly Allowed
Suresh Vs State of Maharashtra
Bombay High Court · (2019) 1 BCR(Cri) 391
Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304(i), 307Code of Criminal Procedure, 1973 — Section 357(1), 357(3)
High Courts11 Jan 2019Dismissed
Shyam Ramapati Pandey Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2019) 3 MahLJ 802 : (2019) 3 BomCR 183 : (2019) 3 AIR BomR 74 : (2019) 1 AllMR 877
Bombay Government Premises (Eviction) Act, 1955 — Section 4, 7
High Courts10 Jan 2019Disposed Off
M3NERGY Sdn. Bhd Vs Hindustan Petroleum Corporation Ltd & Anr
Bombay High Court · (2019) 01 BOM CK 0160
Arbitration And Conciliation Act, 1996 — Section 7, 7(3), 7(4), 16, 34, 34(2)(a), 34(2)(b)(ii), 45Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 2(a)
High Courts10 Jan 2019Allowed
Keshavrao And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 01 BOM CK 0085
Bombay Paragana And Kulkarni Watans (Abolition) Act, 1950 — Section 3, 4, 4(1), 4AMaharashtra Land Revenue Code, 1966 — Section 257, 330ACode Of Civil Procedure, 1908 — Section 4, 104(2), Order 47 Rule 7, Order 43 Rule 3, Order 23, Rule 1
High Courts10 Jan 2019Allowed
Navlabai And Ors Vs State Of Maharashtra And Ors
Bombay High Court · 2019 CriLJ (NOC 368) 126
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 437A
High Courts10 Jan 2019Allowed
Pralhad Ganpat Salgar Vs Sunil Dilip Kakod
Bombay High Court · (2019) 2 BCR 237
Indian Succession Act, 1925 — Section 59, 63(c), 281Bombay High Court Original Side Rules, 1980 — Rule 374(c), 384
High Courts10 Jan 2019Dismissed
Sandip s/o Hariprasad Pande Vs State of Maharashtra
Bombay High Court · (2019) 01 BOM CK 0040
Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts10 Jan 2019Allowed
Shankar Deoji Sonawane Lrs Janabai And Others Vs Shakhu Kondaji Kale
Bombay High Court · (2019) 1 AllMR 896 : (2019) 2 BCR 695
Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 22 Rule 9
High Courts10 Jan 2019Dismissed
Rakesh P Gupta Vs State Trading Corporation Of (India) Limited And Ors
Bombay High Court · (2019) 1 BCR(Cri) 338 : (2019) 1 BankCas 601 : (2019) 1 RCR(Civ) 720 : (2019) 1 DCR 646
Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act 2013 — Section 282, 284, 284(2)
High Courts09 Jan 2019Dismissed
Dr. Nitin Laxmikant Lad Vs Asst. Commissioner Of Income Tax Central Circle 1 Nashik & Anr
Bombay High Court · 2019 (307) CTR(HC) 213
Income Tax Act, 1961 — Section 132, 153A, 271(1), 271(1)(c)
High Courts09 Jan 2019Allowed
Nikhil Mohan Vs State Of Maharashtra And Ors
Bombay High Court · (2019) 1 DCR 7
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 415, 417, 418, 420Constitution Of India, 1950 — Article 227
High Courts09 Jan 2019Dismissed
Mahesh Bhalchandra Amrutkar And Ors Vs Thane Municipal Corporation And Ors
Bombay High Court · (2019) 01 BOM CK 0059
Uttar Pradesh Regularisation of Ad Hoc Appointments (on Posts Outside the Purview of the Public Service Commission) (Second Amendment) Rules, 1989 — Rule 4, 7
High Courts09 Jan 2019Partly Allowed
Subabai Shivram Patil Lrs Chandrakant And Others Vs Dharamsing Julalsing Patil Lrs Jijabai And Others
Bombay High Court · (2019) 1 AllMR 903 : (2019) 3 MahLJ 400 : (2019) 203 AIC 460
Code of Civil Procedure, 1908 — Order 41 Rule 31