Bombay High Court Judgments

High Courts26 Oct 2018Disposed Off

Samji S/O Isarya Gavit Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0140

Indian Penal Code, 1860 — Section 376(2)Protection of Children from Sexual offences Act, 2012 — Section 5(j)(ii), 5(l), 5(n), 6Code of Criminal Procedure, 1973 — Section 313

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High Courts26 Oct 2018Disposed Off

Vinayak Dagaji Sarode And Others Vs Dhule Municipal Corporation, Dhule And Others

Bombay High Court · (2018) 10 BOM CK 0139

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30, 32Maharashtra Municipal Corporations Act, 1949 — Section 51

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High Courts26 Oct 2018Partly Allowed

Raju @ Rajkumar Keshavrao Landge (In Jail) Vs State Of Maharashtra Thr. P.S.O. Ashti, Tah. Ashti Dist. Wardha

Bombay High Court · (2018) 10 BOM CK 0137

Constitution of India, 1950 — Article 21, 22(1), 39AProtection of Children from Sexual Offences Act, 2012 — Section 2(m), 2(p), 3, 4, 5(m), 5(p), 6, 19(1)(b), 21(1)(2)Indian Penal Code, 1860 — Section 34, 202, 304(1), 376, 376(2)(i), 376E, 376(2)(n), 506, 506(II)

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High Courts26 Oct 2018Dismissed

Axis Bank Limited Vs Madhav Prasad Aggarwal & Ors

Bombay High Court · (2018) 10 BOM CK 0133

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — section 2(1)(zc), 2(zf), 13, 13(2), 13(4), 14, 15, 17, 34, 35Maharashtra Ownership Flats (Regulation of the promotion of construction, sale, management and transfer) Act, 1963 — Section 4, 4A, 5, 8, 9Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Rules, 1964 — Rule 10

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High Courts26 Oct 2018Disposed Off

AG Enviro Infra Projects Private Limited Through Its Director Vs State Of Maharashtra Through The Office Of Government Pleader And Ors

Bombay High Court · (2018) 10 BOM CK 0132

Constitution of India, 1950 — Article 12, 14, 19(1)(g), 226

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High Courts25 Oct 2018

Jay Bhagwani Construction Co. Vs Haware Engineers And Builders Pvt. Ltd.

Bombay High Court · (2018) 10 BOM CK 0125

Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12(1), 12(1)(a), 12(5)Code of Civil Procedure, 1908 — Section 89

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High Courts25 Oct 2018Dismissed

Sanjay Ganpatrao Mehare And Ors. Vs Bombay High Court Through The Registrar General And Anr.

Bombay High Court · (2018) 10 BOM CK 0122

Constitution of India, 1950 — Article 14, 16, 223, 226, 234, 235, 309Maharashtra Judicial Services (Seniority) Rules 2007 — Rule 5, 6Maharashtra Judicial Services Rules 2008 — Rule 6(7), 3

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High Courts24 Oct 2018Dismissed

Eknath Gulabrao Khate And Another Vs Maharashtra State Oil Seeds Commerical And Industrial Corporation Ltd., Thr. Managing Director And Ors.

Bombay High Court · (2018) 10 BOM CK 0151

Constitution of India, 1950 — Article 14, 16

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High Courts24 Oct 2018Allowed

Kantilal Valaji Mali Vs Mansingrao Nivrutti Torse & Anr.

Bombay High Court · (2018) 10 BOM CK 0148

Prevention of Food Adulteration Act, 1954 — 2(ia)(a), 2(ia)(m), 7(i), 9, 13(2), 13(2E), 14A, 16, 20Prevention of Food Adulteration Rules, 1955 — Rule 5, 7(3), 9B, 14

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High Courts24 Oct 2018Dismissed

Pravin S/O Vasantrao Khobragade Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0144

Indian Penal Code, 1860 — Section 21, 409

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High Courts24 Oct 2018Dismissed

Prashant Raj Vs Arunabh Kumar And Ors

Bombay High Court · (2018) 10 BOM CK 0143

Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts24 Oct 2018Dismissed

Kumar Motors Private Limited Vs Innoventive Industries Limited ( In Liquidation)

Bombay High Court · (2018) 10 BOM CK 0134

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High Courts24 Oct 2018Allowed

Ramesh S/O Motilal Kale Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0121

Indian Penal Code, 1860 — Section 34, 302, 342, 379, 394Bombay Police Act, 1951 — Section 110Code of Criminal Procedure, 1973 — Section 437A

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High Courts24 Oct 2018Partly Allowed

Adv. Surendra Pundlik Gadling And Ors. Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0118

Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 17, 18, 18B, 20, 38, 39, 40, 43DIndian Penal Code, 1860 — Section 34, 117, 120B, 153A, 505(1)(B),Code of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 173

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High Courts23 Oct 2018Allowed

Shivchand Somaji Khandake Vs State Of Maharashtra Thr. P.S. Aroli Tah. Mouda Dist. Nagpur And Another

Bombay High Court · (2018) 10 BOM CK 0138

Indian Penal Code, 1860 — Section 34, 120B, 143, 147, 148, 150, 302Code of Criminal Procedure, 1973 — Section 439(2)

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High Courts23 Oct 2018Allowed

Sau. Aloka Jaigopal Biswas Vs Dr. Smt. Dalia W/O Arun Biswas And Another

Bombay High Court · (2018) 10 BOM CK 0136

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High Courts23 Oct 2018Dismissed

Alpesh Maganlal Khimsiya Vs M/S. Shamji Enterprises And Ors.

Bombay High Court · (2018) 10 BOM CK 0123

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 54, 58, 137Code of the Civil Procedure, 1908 — Order 7 Rule 17

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High Courts23 Oct 2018Allowed

Devendra Vinaykant Sheth Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0114

Code of Criminal Procedure, 1973 — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18A, 25(3), 27(d) , 34

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High Courts23 Oct 2018Dismissed

Khandu S/O Ravan Shinde Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0113

Indian Penal Code, 1860 — Section 34, 302, 307Code of Criminal Procedure, 1973 — Section 161, 174Evidence Act, 1872 — Section 27

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High Courts23 Oct 2018Dismissed

Ramdas Alias Ramkisan S/O Nagnath Hulgunde Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0112

Indian Penal Code, 1860 — Section 323, 376, 452, 506Code of Criminal Procedure, 1973 — Section 313Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3[2] [V]

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