High Courts22 Nov 2018Allowed
Mr. Rajesh Shah Vs Their Workmen, United Workers Association And Ors.
Bombay High Court · (2018) 11 BOM CK 0038
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 59
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 518 of 3,653
High Courts21 Nov 2018Disposed Off
Huma Ali S/O Yunus Ali (In Jail) Vs State Of Maharashtra, Through P.S.O. Korpana, P.S., Chandrapur
Bombay High Court · (2018) 11 BOM CK 0100
Indian Penal Code, 1860 — Section 120B, 201, 302, 364Evidence Act, 1872 — Sectio 25, 27Code of Criminal Procedure, 1973 — Section 164
High Courts21 Nov 2018Disposed Off
Akhil Ismail Pingari Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0066
Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 370, 370A, 375, 376, 376A, 376C, 376D, 376E 509 354, 354AProtection of Children from Sexual Offences Act, 2012 — Section 7, 8, 42General Clauses Act, 1897 — Section 26
High Courts21 Nov 2018Dismissed
Shaikh Mahemood Shaikh Ahemad And Others Vs Naimkhan Ibrahim Khan And Another
Bombay High Court · (2018) 11 BOM CK 0060
High Courts21 Nov 2018Dismissed
Raju Jagannath Patil Vs State Of Maharashtra And Others
Bombay High Court · (2018) 11 BOM CK 0059
Maharashtra Village Panchayats Act, 1958 — Section 16 22, 23, 25(3)(a), 26
High Courts21 Nov 2018Allowed
Manvel Tuscano Vs DLF Limited
Bombay High Court · (2018) 11 BOM CK 0043
Arbitration and Conciliation Act, 1996 — Section 11, 34(2)
High Courts21 Nov 2018Disposed Off
Dilip Bharat Gavand @ Kanwa Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0042
Indian Penal Code, 1860 — Section 354, 375(a), 375(b), 376, 376(2)(f), 511Evidence Act, 1872 — Section 157
High Courts21 Nov 2018Partly Allowed
Seema Ambadas Khedkar Vs Ambadas Jagannath Khedkar
Bombay High Court · (2018) 11 BOM CK 0040
Constitution of India, 1950 — Article 20, 21Code of Civil Procedure, 1908 — Order 26 Rule 10A, Order 32 Rule 15, Order 41 Rule 23A, Section 75(e), 100(c), 151,Maharashtra Court Fees Act, 1959 — Section 15
High Courts21 Nov 2018Partly Allowed
Stree Shikshan Prasarak Mandal, Nagpur Thr. Secretary, Mrs. Meera Satish Chafekar And Others Vs State Of Maharashtra, Thr. Secretary, Department Of School Education And Sports, Mumbai And Others
Bombay High Court · (2018) 11 BOM CK 0036
Constitution of India, 1950 — Article 14, 16, 19(1)(g), 19(1)(g)(6), 311(2)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5, 4, 4(1), 4(2), 4(6), 5(1), 5(1)(c), 5(3), 7, 8, 9, 11, 11(2), 16, 16(1), 16(2)(a)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981 — Rule 2(1)(i), 2(b1), 4(2), 2(e1), 2(i) , 5(3), 6, 6(1), 6(2), 6(3), 9(1), 9(2), 9(2A), 9(2B), 9(3), 16(1), 16(2)(a)
High Courts21 Nov 2018Partly Allowed
Sanjay Bhavrao @ Baburao Sapkal Vs State Of Maharasthra
Bombay High Court · (2018) 11 BOM CK 0035
Code of Criminal Procedure, 1973 — 374Indian Penal Code, 1860 — Section 279, 300, 304A, 304I, 304II, 337, 338, 427Motor Vehicles Act, 1988 — Section 66, 192A
High Courts21 Nov 2018Disposed Off
Municipal Corporation Of Greater Mumbai Vs Dr. Harish M. Pathak
Bombay High Court · (2018) 11 BOM CK 0034
Constitution of India, — Article 227Mumbai Municipal Corporation Act, 1888 — Section 105A(d), 105B, 105B(1), 105B(1)(b), 105B(1)(c), 105B(2), 105G
High Courts19 Nov 2018
New India Assurance Co. Ltd., Jaganath Bldg., Nr. Flyover Bridge, Salcete, Goa. Vs Mr. Francisco Xavier Fernandes, f/o late Benedito Fernandes
Bombay High Court · (2018) 11 BOM CK 0113
Motor Vehicles Act, 1988 — Section 140, 163A, 165(1), 166, 173Indian Succession Act, 1925 — Section 306Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts19 Nov 2018Partly Allowed
Gautam S/O Omprakash Sharma And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 11 BOM CK 0094
Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 482
High Courts19 Nov 2018Allowed
Anjali Anish Damania Vs State Of Maharashtra And Others
Bombay High Court · (2018) 11 BOM CK 0093
Indian Penal Code, 1860 — Section 34, 120B, 379, 380, 420, 465, 466, 467, 468, 469, 471, 474Code of Criminal Procedure, 1973 — Section 156(3), 482Banking Regulation Act, 1949 — Section 35A
High Courts19 Nov 2018
Nilesh Popatrao Ranaware Vs State Of Maharashtra And Anr.
Bombay High Court · (2018) 11 BOM CK 0062
High Courts19 Nov 2018Allowed
Vilas Pandurang Markande Vs Regional Labour Commissioner (Central) Mumbai And Another
Bombay High Court · (2018) 11 BOM CK 0044
Industrial Disputes Act, 1947 — Section 2(k), 2(s), 10(1)(c), 33C(1)
High Courts19 Nov 2018Dismissed
Kusum Chandrakant Kachare Vs State Of Maharashtra And Others
Bombay High Court · (2018) 11 BOM CK 0041
Maharashtra Village Panchayat Act 1958 — Section 7, 30A, 30(1A), 36, 38, 39(2)(i), 57(4)Bombay Gram Panchayat (Gram Sabha Meeting) Rules, 1959 — Rule 10(2)
High Courts19 Nov 2018Disposed Off
Shilpa Liladhar Tayarem Vs Vs Municipal Corporation Of Greater Mumbai And 4 Ors.
Bombay High Court · (2018) 11 BOM CK 0037
Industrial Disputes Act, 1947 — Section 10(A)
High Courts19 Nov 2018Allowed
Bharat Polaji Ghanchi @ Ghelot & Ors Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0032
Indian Penal Code, 1860 — Section 34, 302, 380, 381, 394Code of Criminal Procedure, 1973 — Section 313, 428Bombay Police Act, 1951 — Section 135
High Courts19 Nov 2018Disposed Off
Ganesh Sunil Jagtap and Other Vs State Of Maharashtra
Bombay High Court · (2018) 11 BOM CK 0031
Indian Penal Code, 1860 — Section 34, 201, 302Code of Criminal Procedure, 1973 — Section 313, 437A