High Courts30 Nov 2018Allowed
State Of Maharashtra And Others Vs Girish Hanumant Thitte
Bombay High Court · (2018) 11 BOM CK 0112
Constitution of India, 1950 — Article 162, 226Maharashtra Civil Services (Pension) Rules, — Rule 9(38)
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 515 of 3,653
High Courts30 Nov 2018Allowed
Mahadeo Krishna Naik Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2018) 11 BOM CK 0110
Code of Civil Procedure, 1908 — Order 47 Rule 1
High Courts30 Nov 2018Dismissed
Dilip S/O. Jaglal Warkhede (In Jail) Vs State Of Maharashtra Thr. P.S.O. Police Station Jaripatka Dist. Nagpur
Bombay High Court · (2018) 11 BOM CK 0108
Indian Penal Code, 1860 — Section 323, 363, 377, 506Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 7, 8Code of Criminal Procedure, 1973 — Section 313
High Courts30 Nov 2018Disposed Off
Micromax Informatics Limited Vs Union Of India And Ors.
Bombay High Court · (2018) 11 BOM CK 0105
Customs Act, 1962 — Section 2(2), 17(1), 17(2), 17(4), 17(5), 27, 27(1A), 26, 27(2), 28(C), 74, 75, 149Finance Act, 2011 — Section 17
High Courts30 Nov 2018Allowed
New India Assurance Co Ltd Vs M/S Ampoules And Vials Manufacturing Co Ltd
Bombay High Court · (2018) 11 BOM CK 0098
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts30 Nov 2018Disposed Off
New India Assurance Co. Ltd. Vs Mr. Ashish Ravindra Kulkarni And Ors.
Bombay High Court · (2018) 11 BOM CK 0096
Indian Penal Code, 1860 — Section 279, 337, 338, 304AMotor Vehicles Act, 1988 — Section 149, 185
High Courts30 Nov 2018Partly Allowed.
Ramesh Nandu Surum Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0086
Indian Penal Code, 1860 — Section 300, 302, 304ICode of Criminal Procedure, 1973 — Section 161, 428
High Courts30 Nov 2018Partly Allowed.
Chandrahas Jagatnarayan Choube And Others Vs State Of Maharashtra Thr. Police Station Officer Police Station Mankapur Nagpur And Another
Bombay High Court · (2018) 11 BOM CK 0082
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts30 Nov 2018Disposed Off
Lokmat Media Privat Limited, Through Its Senior Manager-Legal, Syed Arshad Ali S/O Mustaq Ali Vs Vijay S/O Krushanrao Pawar and Other
Bombay High Court · (2018) 11 BOM CK 0081
Constitution of India, 1950 — Aericle 141Industrial Disputes Act, 1947 &mdas; Section 9A , 11A, 33, 33ACode of Civil Procedure, 1908 — Order 7 Rule 7, Section 151
High Courts30 Nov 2018Dismissed
Sanjay Brijkishorlal Nirupam Vs Gopal Chinayya Shetty And 21 Others
Bombay High Court · (2018) 11 BOM CK 0079
Representation of the People Act, 1950 — Section 33, 33A, 33A(2), 36(6), 93, 86, 100, 100(1)(b), 100(1)(c), 100(1)(d)(i), 100(1)(d)(iv), 123, 123(2), 123(2)(b), 131(b)Indian Penal Code, 1860 — Section 171CContract Act, 1872 — Section 60
High Courts30 Nov 2018Disposed Off
SAP India Private Limited Vs Cox And Kings Limited
Bombay High Court · (2018) 11 BOM CK 0078
Arbitration and Conciliation Act,1996 — Section 11(6), 11(6A), 11(8), 12(1)
High Courts30 Nov 2018Dismissed
Jamshed Noshir Sukhadwalla And 4 Ors Vs Union Of India And 11 Ors
Bombay High Court · (2018) 11 BOM CK 0077
Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 2(a), 2(h), 2(ha), 2(j)Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 13Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960 — Section 2(1), 4, 5, 14, 15
High Courts30 Nov 2018Allowed
Mrs. Deepa Dattu Patil Vs State Of Maharashtra Through Secretary, Education And Sports Dept And Ors
Bombay High Court · (2018) 11 BOM CK 0076
High Courts29 Nov 2018Dismissed
Shri Datta Pundalik Naik and Ors. Vs Shri Chandrakant Hira Ghanekar and Ors.
Bombay High Court · (2018) 11 BOM CK 0116
Goa, Daman and Diu Agricultural Tenancy Act, 1964 — Section 2(23), 4, 7, 8AConstitution of India, — Article 226, 227
High Courts29 Nov 2018Allowed
M/S. Creative Engineers Vs Union Of India
Bombay High Court · (2018) 11 BOM CK 0107
Arbitration and Conciliation Act, 1996 — Section 34(2)
High Courts29 Nov 2018Allowed
M/S. Araine Orgachem Pvt. Ltd. Vs 1.Wyeth Employees Union And Another.
Bombay High Court · (2018) 11 BOM CK 0106
Industrial Disputes Act, 1947 — Section 25FFMaharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30(2)Code of Civil Procedure, 1908 — Order 6 Rule 4
High Courts29 Nov 2018
Dr. Virendra S/O Keshavrao Jumde Vs State Of Maharashtra, Through P.S.O. P.S. Sitabuldi, Nagpur
Bombay High Court · (2018) 11 BOM CK 0104
Code of Criminal Procedure, 1973 — Section 156(3), 190, 197, 197(1), 482Indian Penal Code, 1860 — Section 120B, 166, 177, 193, 194, 195, 196, 211, 271, 420, 465, 467, 469, 500
High Courts29 Nov 2018Dismissed
Vasim S/O Jamil Shaikh Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 11 BOM CK 0101
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188, 272, 273, 328General Clauses Act, 1897 — Section 26, 30
High Courts29 Nov 2018Allowed
President Muncipal Council Achalpur & Others Vs Additional Commissioner Amravati Division, And Others
Bombay High Court · (2018) 11 BOM CK 0099
Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 308, 318Constitution of India, 1950 — Article 13(3)(a), 19, 19(2)
High Courts29 Nov 2018Disposed Off
Sikandar Alias Shaikhlal Lalasaheb Deshinge Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0097
Code of Criminal Procedure, 1973 — Section 82, 85(2), 85(3)