COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 521 of 3,653

High Courts31 Oct 2018Allowed

Sevakbhau Nirdhangi Waghaye Patil Vs Returning Officer, Sub Divisional Officer, Bhandara And Another

Bombay High Court · (2018) 10 BOM CK 0165

Representation of the People Act, 1951 — Section 9A, 81, 87(1), 98(b), 100(1)(a), 103, 116ACode of Civil Procedure, 1908 — Order 7 Rule 3, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2), Order 18 Rule 5

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High Courts31 Oct 2018Dismissed

Katra Holdings Limited Vs Corasair Investments Llc And Ors.

Bombay High Court · (2018) 10 BOM CK 0162

Arbitration and Conciliation Act, 1996 — Section 2(1)(f), 2(2), 9, 27, 30, 31(3), 34, 37, 37(1)(a), 37(3)Foreign Awards Act, 1961 — Section 9(a), 9(b)

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High Courts30 Oct 2018Dismissed

Shivaji Ananda Chavan Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0177

Indian Penal Code, 1860 — Secton 300, 302, 304IICode of Criminal Procedure, 1973 — Section 294

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High Courts30 Oct 2018Allowed

Tanaji Genba Pawge Vs Mumbai Vegetable Market Unprotected Workers Board, Navi Mumbai And Anr

Bombay High Court · (2018) 10 BOM CK 0176

Maharashtra Mathadi, Hamal and Other Manual Workers (Regulation of Employment and Welfare) Act, 1969 — Section 4, 13, 19Payment of Wages Act 1936 — Section 2(i)(vi)

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High Courts30 Oct 2018Dismissed

State Vs. Mahendra Baban Adhav & Anr. Vs Mahendra Baban Adhav & Anr.

Bombay High Court · (2018) 10 BOM CK 0173

Code of Criminal Procedure, 1973 — Section 378(1)Indian Penal Code, 1860 — Section 34, 302, 323, 324, 341, 504

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High Courts30 Oct 2018Allowed

Ramakant S/O Devidas Solkke Vs State Of Maharashtra & Another

Bombay High Court · (2018) 10 BOM CK 0167

Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)Indian Penal Code, 1860 — Section 420, 467, 471, 471Code of Criminal Procedure, 1973 — Section 313

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High Courts30 Oct 2018Allowed

Dinguram Ramaji Sangore Vs State Of Maharashtra Thr. Govt. Pleader

Bombay High Court · (2018) 10 BOM CK 0166

Indian Penal Code, 1860 — Section 34, 193, 196, 199, 200, 205, 211, 228, 294, 120B, 419, 463, 468Code of Criminal Procedure, 1973 — Section 173, 195, 195(i)(b)(ii)

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High Courts30 Oct 2018Allowed

Harish S/O Narayan Burkule Vs State Of Maharashtra Through Pso, Shivaji Nagar Police Station Khamgaon Distt Buldhana

Bombay High Court · (2018) 10 BOM CK 0153

Indian Penal Code, 1860 — Section 279, 304A, 337, 338, 427

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High Courts30 Oct 2018Dismissed

Parag Raman Hangekar Vs State Of Maharashtra Thr. At The Instance Of Police Inspector Crime Branch (Eow) Nagpur

Bombay High Court · (2018) 10 BOM CK 0152

Reserve Bank of India Act, 1934 — Section 45, 58BSecurities and Exchange Board of India Act, 1992 — Section 24(1), 27

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High Courts30 Oct 2018Disposed Off

Nashik Workers Union Vs Hindustan Aeronautics Ltd

Bombay High Court · (2018) 10 BOM CK 0146

Industrial Disputes Act, 1947 — Section 2(s), 2(oo)(bb), 25F, 25N, 25O(1)Code of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 4Constitution of India, 1950 — Article 226, 227

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High Courts29 Oct 2018Dismissed

Madhav Atmaram Sahakari and Ors. Vs Sumitra Govind Panshikar and Ors

Bombay High Court · (2018) 10 BOM CK 0194

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 9 Rule 9, Section 115Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 88BConstitution of India, 1950 — Article 227

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High Courts29 Oct 2018Allowed

Mr. Nilesh Sangodkar Vs Mrs. Laxmi Rohidas Calangutkar & Ors

Bombay High Court · (2018) 10 BOM CK 0193

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Section 9, 9A, 115Multi-State Cooperative Societies Rule, 2002 — Rule 37(14)(i), 37

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High Courts29 Oct 2018Allowed

Sanjeev Wasan, son of Kulbhushan Kumar Wasan Vs Union of India

Bombay High Court · (2018) 10 BOM CK 0192

Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 27(a), 32(1), 34Negotiable Instruments Act, 1881 — Section 138, 141, 142Code of Criminal Procedure, 1973 — Section 482

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High Courts29 Oct 2018Allowed

AFD Laboratories Pvt. Ltd. Vs Union of India

Bombay High Court · (2018) 10 BOM CK 0191

Drugs and Cosmetics Act, 1940 — Section 9B, 13, 18, 18A, 18B, 18(c), 18(i)(a), 18(b), 23, 27(d), 28, 32, 32(1)Drugs and Cosmetics Rules, 1945 — Rule 85Code of Criminal Procedure, 1973 — Section 200, 482

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High Courts29 Oct 2018Dismissed

Chowgule Industries Private Ltd Vs Commissioner-Labour & Employment Having his office at Shramshakti Bhavan, 2nd floor, Patto Plaza, Panaji, Goa

Bombay High Court · (2018) 10 BOM CK 0190

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 19(3), 19(6), 29, 33(1), 33(C), 33(C)(1), 33(C)(2)

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High Courts29 Oct 2018Dismissed

Bablu Hiraman Landge & Anr. Vs Devidas Ramchandra Gade & Anr.

Bombay High Court · (2018) 10 BOM CK 0174

Indian Penal Code, 1860 — Section 324Code of Criminal Procedure, 1973 — Section 313

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High Courts29 Oct 2018Allowed

Finolex Industries Ltd. Vs Commissioner Of Sales Tax And Another

Bombay High Court · (2018) 10 BOM CK 0163

Constitution of India, 1950 — Article 14, 19(1)(g), 226Maharashtra Value Added Tax Act, 2002 — Section 5, 5(1), 30(3), 88, 90, 93, 93(1), 93(2), 93(A), 93A(a), 93(1A)Maharashtra Value Added Tax Rules, 2005 — Rule 78

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High Courts29 Oct 2018Dismissed

State Of Maharashtra Vs Vithoba Maruti Ghadge & Ors.

Bombay High Court · (2018) 10 BOM CK 0150

Drugs and Cosmetics Act, 1940 — Section 3(3)(e)(ii), 21, 32, 36ABCode of Criminal Procedure, 1973 — Section 378(1)

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High Courts29 Oct 2018Dismissed

State Of Maharashtra Vs Gajanan Pimpala Rajmane & Anr.

Bombay High Court · (2018) 10 BOM CK 0147

Prevention of Food Adulteration Act, 1954 — 2(ia)(a), 2(ia)(m), 7(i), 13(2), 16Code of Criminal Procedure, 1973 — Section 378(1)

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High Courts26 Oct 2018Dismissed

Dr Ramprasad Ganeshlal Bajaj APPELLANT @Hash State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0184

Indian Penal Code, 1860 — Section 406, 408Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 2(e), 7(A), 7(1)(f)Factories Act, 1948 — Section 2(n)

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