COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 520 of 3,653

High Courts02 Nov 2018Dismissed

Dr. Pradeep Arora S/O Sh. Brij Kumar Vs State Of Maharashtra, Thr. Chief Secretary, Mumbai .

Bombay High Court · (2018) 11 BOM CK 0003

Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 — Section 2(4), 2(8), 3(8), 4(1), 5, 6, 6(1)(a), 6(1)(b), 6(1)(c), 6(1)(d), 6(1)(e), 7, 8, 9, 10, 11, 12, 13(1), 17, 18, 19, 20, 25, 28, 52(e), 62Constitution of India, 1950 — Article 19(1)(g)Industrial Disputes Act, 1947 — Section 2(j)

High Courts01 Nov 2018Disposed Off

Chief Engineer, Public Works Department, Government of Goa Vs M/s. Karnatak Cement Pipe Factory, Engineers and Contractors A Registered Partnership Firm

Bombay High Court · (2018) 11 BOM CK 0061

Arbitration and Conciliation Act, 1996 — Section 2(d), 2(e), 5, 7, 7(3), 16, 9(b), 17(3), 21, 29A, 34, 34(2), 36, 37Constitution of India, 1950 — Article 226, 227

High Courts01 Nov 2018Disposed Off

Vinod Subhash Thorat And Anr. Vs State Of Maharashtra, The Addl. Chief Secretary And Ors.

Bombay High Court · (2018) 11 BOM CK 0033

High Courts01 Nov 2018Allowed

Shivaji Laxman Palaskar And Others APPELLANT @Hash Kamal Raosaheb Shipalkar And Others

Bombay High Court · (2018) 11 BOM CK 0028

Evidence Act, 1872 — Section 111Code of Civil Procedure, 1908 — Order 18 Rule 1, Order 18 Rule 2

High Courts01 Nov 2018Disposed Off

Amar Marutirao Naikwade And Others APPELLANT @Hash State Of Maharashtra And Others

Bombay High Court · (2018) 11 BOM CK 0027

Maharashtra Municipal Council, Nagar Panchayat and Municipal Township Act, 1965 — Section 16, 16(1)(b), 42, 42(1), 42(1)(b), 42(2), 42(4), 44, 44(1)(a) 55A, 55BEvidence Act, 1872 — Section 3, 17, 18Indian Penal Code, 1860 — Section 143, 269, 270, 341, 353

High Courts01 Nov 2018Allowed

Yuwaraj Kondiba Nale APPELLANT @Hash Vishal Prabhakar Sakre

Bombay High Court · (2018) 11 BOM CK 0026

Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 44

High Courts01 Nov 2018Allowed

Kavita Prashant Kapse And Others APPELLANT @Hash Additional Commissioner, Amravati Division, Amravati And Other

Bombay High Court · (2018) 11 BOM CK 0021

Maharashtra Village Panchayats Act, 1959 — Section 21, 33Maharashtra Village Panchayats (Sarpanch and UpSarpanch) Election Rules, 1964 — Rule 10

High Courts01 Nov 2018Dismissed

Central Bureau of Investigation, Vs R. Sitraman And Ors.

Bombay High Court · (2018) 11 BOM CK 0014

Indian Penal Code, 1860 — Secton 109, 120B, 409, 411, 414, 420, 467, 471, 477(A)Prevention of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(1)(c), 13(1)(d), 13(2), 15, 19(1)Code of Criminal Procedure, 1973 — Section 173(8), 197, 313, 437A

High Courts01 Nov 2018Allowed

Sunil Balkrushna Telang Vs State Of Maharashtra, Through Secretary And Ors.

Bombay High Court · (2018) 11 BOM CK 0009

Maharashtra Regional and Town Planning Act, 1966 — Section 45, 47, 47(2), 154, 154(2)Constitution of India, 1950 — Article 226

High Courts01 Nov 2018Disposed Off

Bombay Environmental Action Group And Anr. Vs State Of Maharashtra And Ors.

Bombay High Court · (2018) 11 BOM CK 0008

Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 2(9), 2(15), 2(19), 40, 41(3), 45, 47(B), 52A, 52A(1)

High Courts01 Nov 2018Disposed Off

Shri Pravin Mulchand Johare And Another Vs Shri Kishorilal S/O Kaluram Yadav .

Bombay High Court · (2018) 11 BOM CK 0004

Code of Civil Procedure, 1908 ‐ Order 9 Rule 13

High Courts01 Nov 2018Dismissed

Navi Mumbai Environment Preservation Society And Anr Vs Ministry Of Environment, Through Secretary, Dept Of Environment And Ors

Bombay High Court · (2018) 11 BOM CK 0002

Maharashtra Regional and Town Planning Act, 1966 — Section 31, 37, 54(1), 113(3)(A)Environment Protection Act, 1986 — Section 15, 19(a), 21(1), 22(h), 23(2), 23(3), 25(1)(v)Constitution of India, 1950 — Article 14, 21, 47, 48A, 51A(g)

High Courts01 Nov 2018Dismissed

Saudi Arabian Airlines Vs Ashok Margovind Panchal And Anr.

Bombay High Court · (2018) 11 BOM CK 0001

Industrial Disputes Act, 1947 — Section 2, 2(oo)(bb

High Courts31 Oct 2018Dismissed

Ravindra Narayan Gore APPELLANT @Hash State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0182

Indian Penal Code, 1860 — Section 34, 302, 498ACode of Criminal Procedure, 1973 — Section 174Evidence Act, 1872 — Section 8

High Courts31 Oct 2018Partly Allowed

Hari Narayan Dande APPELLANT @Hash State Of Maharashtra Thru. Collector & Ors.

Bombay High Court · (2018) 10 BOM CK 0180

Maharashtra Industrial Development Corporation Act, 1961 — Section 32 (2)

High Courts31 Oct 2018Allowed

Swaranjeet Singh Vs Melco Technologies India Pvt. Ltd. And Ors

Bombay High Court · (2018) 10 BOM CK 0179

Contempt of Courts Act, 1971 — Section 2(b), 12, 13

High Courts31 Oct 2018Dismissed

Commissioner Of Customs (General),Mum Customs Zone-1 Vs Alankar Shipping And Clearing P. Ltd

Bombay High Court · (2018) 10 BOM CK 0178

Customs Act, 1962 — Section 108, 112(b), 130Customs House Agents Licensing Regulations, 1984 — Section 21

High Courts31 Oct 2018Disposed Off

Sunil Namdevrao Thombre (Bavdhankar) And Ors Vs State Of Maharashtra And Anr .

Bombay High Court · (2018) 10 BOM CK 0171

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)(s)(w), 18Indian Penal Code, 1860 — Section 143, 147, 148, 324, 354, 427, 506, 507Protection of Civil Rights Act, 1955 — Section 7

High Courts31 Oct 2018Dismissed

Birappa Mangeni Bandgar Vs Mangeni Tamanna Bandgar And Ors.

Bombay High Court · (2018) 10 BOM CK 0170

Indian Penal Code, 1860 — Section 34, 302, 307

High Courts31 Oct 2018Dismissed

State Of Maharashtra Vs Mangeni Tamanna Bandgar & Ors.

Bombay High Court · (2018) 10 BOM CK 0169

Indian Penal Code, 1860 — Section 34, 302, 307