COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 514 of 3,653

High Courts04 Dec 2018Dismissed

Rahul S/O. Rajkumar Shingade Vs State Of Maharashtra Thr. P.S.O. Mulchera, Tah. Mulchera Dist. Gadchiroli

Bombay High Court · (2018) 12 BOM CK 0030

Indian Penal Code, 1860 — Section 375, 375(a), 376(2)(i)Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 3(a), 4, 6Code of Criminal Procedure, 1973 — Section 164, 164(5A)(a), 313

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High Courts04 Dec 2018Allowed

Pragati Enterprises, Through Prop. Ashok Raghunandan Agrawal Vs Sahakar Corp And 3 Others

Bombay High Court · (2018) 12 BOM CK 0027

Code of Civil Procedure 1908 — Order 1 Rule 1, Order 1 Rule 10(2), Order 23 Rule 1(A)

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High Courts04 Dec 2018Allowed

Yogesh S/O. Gajanan Sayankar And Another (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Police Station Deoli Dist. Wardha

Bombay High Court · (2018) 12 BOM CK 0013

Indian Penal Code, 1860 — Section 34, 278, 326

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High Courts04 Dec 2018Disposed Off

Vishweshwar S/O Yashwantrao Zade Vs Uttam S/O Sakharam Dethe (Dead) Thr. Lrs., Smt. Sunanda Uttam Dethe And Others

Bombay High Court · (2018) 12 BOM CK 0012

Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 4(2)

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High Courts04 Dec 2018Allowed

Sagar Dwarakanath Patil Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0010

Indian Penal Code, 1860 — Section 84, 302Code of Criminal Procedure, 1973 — Section 209, 302Evidence Act, 1872 — Section 105

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High Courts04 Dec 2018Dismissed

Regional Director, Employees' State Insurance Corporation Vs M/S. Royal Western India Turf Club Ltd.

Bombay High Court · (2018) 12 BOM CK 0006

Constitution of India, 1950 — Article 141Employees State Insurance Act, 1948 — Section 2(23), 36, 39(3), 39(4)Employees State Insurance (General) Regulations, 1950 — Reulesction 36, 38

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High Courts04 Dec 2018Dismissed

Union Of India And Ors. Vs V.M.Shukla

Bombay High Court · (2018) 12 BOM CK 0005

Constitution of India, 1950 — Article 309Railway Servants (Disciplinary and Appeal) Rules, 1968 — Rule 2(1)(C)(iii), 2(c)4, 7(2), 8, 8(2), 9

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High Courts04 Dec 2018Allowed

V.M.Shukla Vs Union Of India And Ors.

Bombay High Court · (2018) 12 BOM CK 0004

Constitution of India, 1950 — Article 309Railway Servants (Disciplinary and Appeal) Rules, 1968 — Rule 2(1)(C)(iii), 2(c)4, 7(2), 8, 8(2), 9

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High Courts03 Dec 2018Allowed

Ayyub Babu Shaikh Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 12 BOM CK 0135

Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 341, 345(d), 354(A), 394, 504, 506Code of Criminal Procedure, 1973 — Section 482

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High Courts03 Dec 2018Dismissed

Jitendra Dayaldas Fulwani Vs Chairman And Managing Director And Others Of M.S.E.T.Co. Ltd.

Bombay High Court · (2018) 12 BOM CK 0128

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High Courts03 Dec 2018Dismissed

Bhagwat S/O Ganpat Gawali Vs Divisional Commissioner, Amravati And Others

Bombay High Court · (2018) 12 BOM CK 0096

Maharashtra Village Panchayats Act, 1958 — Section 14(1)(j3), 16(2), 41(1)(j3)

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High Courts03 Dec 2018Dismissed

Jarnail Aarjo Sardar Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0077

Indian Penal Code, 1860 — Section 307, 320, 506II

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High Courts03 Dec 2018Allowed

M/S Aastha Telecom Vs Mahanagar Telephone Nigam Ltd

Bombay High Court · (2018) 12 BOM CK 0028

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High Courts03 Dec 2018Allowed

Pilloo D. Broacha And Anr Vs Meena Ramesh Dewadiga

Bombay High Court · (2018) 12 BOM CK 0018

Code of Civil Procedure, 1908 — Section 96Maharashtra Rent Control Act, 1999 — Section 7(15)

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High Courts03 Dec 2018Disposed Off

Shantidevi Laxminarayan Agrawal And Others Vs Seth Kasturmal Dalsukh Dharmashala And Others

Bombay High Court · (2018) 12 BOM CK 0016

Bombay Public Trust Act, 1950 — Section 2(4), 19(ii), 22A, 41(e), 50, 50(iv), 50(iv)(q), 51, 72(1), 79Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 7 Rule 11, Section 9Limitation Act, 1963 — Article 58, 65

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High Courts03 Dec 2018Disposed Off

Ittarsingh S/O. Janaklal Dahikar (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Dharni, Dist. Amravati

Bombay High Court · (2018) 12 BOM CK 0015

Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 6

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High Courts03 Dec 2018Dismissed

Rupesh Parasram Nehare Vs State Of Maharashtra, Thr. P.S.O. P.S. Chimur, Chandrapur

Bombay High Court · (2018) 12 BOM CK 0014

Indian Penal Code, 1860 — Section 34, 363, 366A, 376Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3(a), 4, 5(1), 6Evidence Act, 1872 — Section 35

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High Courts03 Dec 2018Dismissed

Abdul Latif Abdul Rashid Shaikh @ Guddu And Anr Vs State Of Maharashtra

Bombay High Court · (2018) 12 BOM CK 0011

Constitution of India, 1950 — Article 19, 21Unlawful Activities (Prevention) Act, 1967 — Section 15, 16, 17, 18, 18B, 45, 45(1)(ii)Indian Penal Code, 1860 — Section 34, 115, 120B, 436, 511

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High Courts03 Dec 2018Disposed Off

Ida Flavia Fernandes Vs Cecilia Fernandes And Ors.

Bombay High Court · (2018) 12 BOM CK 0007

Limitation Act, 1963 — Section 3Code of Civil Procedure, 1908 — Order 22 Rule 10A

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High Courts03 Dec 2018Dismissed

State Of Maharashtra Vs Popat @ Balu Buva Jadhav

Bombay High Court · (2018) 12 BOM CK 0001

Code of Criminal Procedure, 1973 — Section 378(1)

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