High Courts20 Dec 2018Allowed
Pushpa Vishal Ghuge Vs Chief Area Manager Aurangabad Area Office Indian Oil Corp Ltd. And Anr
Bombay High Court · (2018) 12 BOM CK 0114
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 509 of 3,653
High Courts20 Dec 2018Dismissed
Nirmala Vijaykumar Thakur Vs Union Of India And Others
Bombay High Court · (2018) 12 BOM CK 0113
Constitution of India, 1950 — Article 226
High Courts20 Dec 2018
Chagan Trimbak Lokhande Vs Dattatraya Krushna Patil And Others
Bombay High Court · (2018) 12 BOM CK 0112
Limitation Act, 1963 — Section 5Code of Civil Procedure, 1908 — Order 41 Rule 11, Order 41 Rule 22, Order 41 Rule 22(1), Order 41 Rule 33
High Courts20 Dec 2018Dismissed
Deepak S/O Motiramji Bhoge Vs State Of Maharashtra, Through P.S.O. Wardha City
Bombay High Court · (2018) 12 BOM CK 0105
Indian Penal Code, 1860 — Section 279, 304ACode of Criminal Procedure, 1973 — Section 313
High Courts20 Dec 2018Allowed
Govind S/O Dewaji Chavan Vs Wasudeo Ambadas Bhusate And Others
Bombay High Court · (2018) 12 BOM CK 0093
High Courts20 Dec 2018Partly Allowed
Sharda Nand Lal Das S/O Late Mahabir Lal Das Vs Shri. S.J. Shelar, The Assistant Labour Commissioner, Nagpur
Bombay High Court · (2018) 12 BOM CK 0092
Payment of Gratuity Act, 1972 — Section 4, 7, 7(3A), 7(4), 7(4)(e), 7(7), 8Payment of Gratuity (Central) Rules, 1972 — Rule 10(1), 19
High Courts20 Dec 2018Dismissed
Ricoh India Limited Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 12 BOM CK 0083
Bombay Sales Tax Act, 1959 — Section 2(29)Delhi Value Added Tax Act, 2004 — Section 84Maharashtra Value Added Tax Act, 2002 — Section 2(25), 56
High Courts20 Dec 2018Allowed
HDFC Bank Limited Vs Assistant Commissioner Of Income-Tax, 2(3)(1), Mumbai And 3 Ors
Bombay High Court · (2018) 12 BOM CK 0082
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 22, 27(iii)(a), 27(iii)(b), 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 40A, 40A(2), 40A(2)(a), 40A(2)(b), 40A(2)(b)(iv), 40A(2)(b)(vi)(B), 40A(2)(b)(vi), 56, 79, 92BA(i), 92CA(1), 92CA(2), 92E, 92BA, 92(2)(a), 92A(2)(a), 92A(2)(b), 92BA(I), 271GCompanies Act, 2013 — Section 89
High Courts20 Dec 2018Disposed Off
Base Industries Group And Anr. Vs Mahesh P. Raheja And 4 Ors.
Bombay High Court · (2018) 12 BOM CK 0081
Commercial Courts Act, 2015 — Section 13, 13(1A), 13(2), 15Code of Civil Procedure, 1908 — Order 21 Rule 58, Order 43 Rule 1, Section 47, 104Arbitration and Conciliation Act, 1996 — Section 37
High Courts20 Dec 2018Dismissed
Chandrabhan Sudam Sanap Vs State Of Maharashtra
Bombay High Court · (2018) 12 BOM CK 0068
Indian Penal Code, 1860 — Section 170, 201, 302, 364, 366, 376, 376(A), 376(1), 376(2), 376(2)(m), 392, 397Code Of Criminal Procedure, 1973 — Section 28(2), 235(2), 273, 275, 275(1), 291A, 313, 354(3)Evidence Act, 1872 — Section 59, 61, 65A, 65B, 65B(4), 106, 137, 146, 149
High Courts20 Dec 2018
Tukaram Keshav Davare And Others. Vs Babulal Motilal Oswal And Others.
Bombay High Court · (2018) 12 BOM CK 0066
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 115
High Courts20 Dec 2018Dismissed
Shri Amol Chandrakant Mahamuni Vs Sau. Swati Amol Mahamuni
Bombay High Court · (2018) 12 BOM CK 0065
Constitution of India, 1950 — Article 227
High Courts19 Dec 2018Disposed Off
Daiwan Annasaheb Tandale & Others. Vs Bankatswami Trust Village Neknoor
Bombay High Court · (2018) 12 BOM CK 0118
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 32(2), 34, 38E
High Courts19 Dec 2018Disposed Off
Vinod Kadubal Rathod And Another Vs Maharashtra State Electricity Generation Co Ltd Mumbai
Bombay High Court · (2018) 12 BOM CK 0117
Constitution of India, — Article 226
High Courts19 Dec 2018Allowed
Pushkaraj Ratnakar Wagh Vs V.V. Industries, Thro. Partner-Sandip And Others
Bombay High Court · (2018) 12 BOM CK 0116
Bar Council of India Rules, 1975 — Section Rules 12, 13, 14, 15
High Courts19 Dec 2018Allowed
Vimalbai Manohar Doballiwar (In Jail) Vs State Of Maharashtra Thr. Its P.S.O., P.S. Ram Nagar
Bombay High Court · (2018) 12 BOM CK 0106
Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection of Children from sexual Offences Act, 2012 —, Section 3, 4Prohibition of Child Marriage Act, 2006 — Section 9, 10
High Courts19 Dec 2018
Frank Augustin Lopes Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 12 BOM CK 0069
Maharashtra (Urban Areas) Protection and Preservation of Trees) Act, 1975 — Section 2(h), 20(c), 21Code Of Criminal Procedure, 1973 — Section 155(2)
High Courts18 Dec 2018Dismissed
Shahi Shipping Ltd Vs Oil And Natural Gas Corporation Ltd
Bombay High Court · (2018) 12 BOM CK 0147
Arbitration Act 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 2, 3, 4, 7, 9, 11(6A), 16, 34Essential Commodities Act, 1955 — Section 6A
High Courts18 Dec 2018Dismissed
Mrs. Linda D'Souza e Fernandes Vs Mr. Luis Antonio Romualdo Jesus de Maria Jose De Abreu
Bombay High Court · (2018) 12 BOM CK 0139
Code of Civil Procedure, 1908 — Order 41 Rule 3A(3), Order 41 Rule 11, Order 41 Rule 11A, Order 41 Rule 13, Order 47 Rule 1, Section 96
High Courts18 Dec 2018Disposed Off
Angad Kishanrao Tandale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2018) 12 BOM CK 0121
Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1981 — Rule 9