High Courts06 Dec 2018Allowed
Sujal Balram Mondal (In Jail) Vs State Of Maharashtra, Through P.S.O. P.S. Gadchiroli
Bombay High Court · (2018) 12 BOM CK 0040
Maharashtra Police Act, 1951 — Section 142Code of Criminal Procedure, 1973 — Section 313
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Bombay High Court judgments
73,045 judgments · page 513 of 3,653
High Courts06 Dec 2018Partly Allowed
Mahesh S/O. Rajaram Gondare (In Jail) Vs State Of Maharashtra Thr. P.S.O. P.S. Kalamna Nagpur
Bombay High Court · (2018) 12 BOM CK 0029
Indian Penal Code, 1860 — Section 149, 300, 302, 304I, 307, 326Evidence Act, 1872 — Section 27
High Courts06 Dec 2018Disposed Off
Gulabchand @ Gulabrao Shivram Gawand And Ors Vs Thane Dist. Courts Bar Association Thru Presidentand Ors
Bombay High Court · (2018) 12 BOM CK 0025
Constitution of India, 1950 — Article 142, 226Rules and Regulations of Supreme Court Bar Association, — Rule 18
High Courts06 Dec 2018Disposed Off
Evelyn Pacifico Gonsalves Vs Eleanor Evelyn Gonsalves
Bombay High Court · (2018) 12 BOM CK 0024
Code of Civil Procedure, 1908 — Order 39 Rule 11
High Courts06 Dec 2018Disposed Off
Vilas Shivmurti Munde Vs Somnath Santram Kumbhar And Ors
Bombay High Court · (2018) 12 BOM CK 0021
Code of Civil Procedure, 1908— Order 7 Rule 11Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 7, 7(1), 8, 10, 31, 31(3), 36A, 36(B), 41Hindu Succession Act, 1956 — Section 22
High Courts06 Dec 2018Dismissed
Omkar Vilas Deosthale Vs Institute Of Co. Secretaries Of India Thru Its President And Ors.
Bombay High Court · (2018) 12 BOM CK 0017
High Courts05 Dec 2018Dismissed
Life Insurance Corporation Of India Vs Ramakant Vaman Varde And Ors
Bombay High Court · (2018) 12 BOM CK 0157
Evidence Act, 1872 — Section 62, 64, 65, 66, 74, 77Bombay High Court (Original Side) Rules — Rule 306
High Courts05 Dec 2018Dismissed
Mukesh Krishna Bhoge Vs State Of Maharashtra And Another
Bombay High Court · (2018) 12 BOM CK 0046
Code of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 34, 120B, 409, 419, 420, 463, 468, 471
High Courts05 Dec 2018Allowed
Sk. Samir s/o Sk. Ahmed Vs State of Maharashtra
Bombay High Court · (2018) 12 BOM CK 0041
Indian Penal Code, 1860 — Section 354
High Courts05 Dec 2018Dismissed
Lok Shikshan Sanstha, Warora Thr. Secretary Shri Shrikrushna Deorao Ghadyal Patil And Another Vs Vasant S/O Kisnaji Sukare And Another
Bombay High Court · (2018) 12 BOM CK 0037
Indian Penal Code, 1860 — Section 409, 420Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Rule, 1981 — Rule 36, 37
High Courts05 Dec 2018Disposed Off
Raosaheb Mahadev Borade Vs State Of Maharashtra And Others
Bombay High Court · (2018) 12 BOM CK 0031
High Courts05 Dec 2018
Bapu Ukha Mali And Another Vs State Of Maharashtra And Others
Bombay High Court · (2018) 12 BOM CK 0022
High Courts05 Dec 2018Dismissed
Shaikh Jalil S/O Shaikh Abed Vs Mohamed Rizwanul Haq S/O Mobinul Haq And Others
Bombay High Court · (2018) 12 BOM CK 0020
Code of Civil Procedure, 1908 — Section 24, 151
High Courts05 Dec 2018Dismissed
Life Insurance Corporation of India Vs Ramakant V. Varde & Ors.
Bombay High Court · (2018) 12 BOM CK 0019
Evidence Act, 1872 — Section 62, 64, 65, 65(c), 66, 74, 75, 76, 77
High Courts05 Dec 2018Disposed Off
Ashwini Kshirsagar Vs Central Bureau Of Investigation And Anr.
Bombay High Court · (2018) 12 BOM CK 0009
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 79, 120B, 415, 420, 511
High Courts05 Dec 2018Disposed Off
Anant Pandurang Kale Vs Union Of India And Ors.
Bombay High Court · (2018) 12 BOM CK 0008
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 79, 120B, 415, 420, 511
High Courts05 Dec 2018Dismissed
Shri. Kiran Shankar Rawool And Ors Vs Eastern International Hotel And Anr
Bombay High Court · (2018) 12 BOM CK 0003
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 11A, 25F(a), 25F(b), 25F(c), 25FFA, 25H
High Courts05 Dec 2018Disposed Off
Shri Balwantrai Harilal Parekh Since deceased through legal heirs Paresh Balwantrai Parekh and others Vs State of Maharashtra and others.
Bombay High Court · (2018) 12 BOM CK 0002
Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 20, 85, 247, 248, 250, 251, 254, 256(2), 257(1), 328Maharashtra Land Revenue (Appeals, Revision and Review) Rules, 1967 — Rule 3, 4, 5
High Courts04 Dec 2018Allowed
Gulabchand Fakirchand Gandhi Lrs Pyarabai Lrs Kiran And Others Vs Indubai Pundlik Jape Lrs Shakuntala And Others
Bombay High Court · (2018) 12 BOM CK 0127
Code of the Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 58CLimitation Act, 1963 — Section 24, 25, Article 61
High Courts04 Dec 2018Disposed Off
Association Of Management Of Homeopathic Medical Colleges Of Mah. Thru Its Authorised Signatory Vs Union Of India Through The Director And Ors.
Bombay High Court · (2018) 12 BOM CK 0055
Constitution of India, 1950 — Aritcle 14, 226Homoeopathic Central Council Act, 1973 — Section 2(a), 2(d), 2(e), 2(f), 2(g), 12A , 13, 14, 15, 16, 20(l), 33(i), 33(j), 33(k)