COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 523 of 3,653

High Courts23 Oct 2018Disposed Off

Devanand Rajabhau More Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0111

Protection of Children from Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 34, 363, 366A, 376, 376(2)Code of Criminal Procedure, 1973 — Section 357, 437A

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High Courts23 Oct 2018Partly Allowed

Shahid Aslam Gulam Ahmed Vs State Of Maharashtra And Others

Bombay High Court · (2018) 10 BOM CK 0110

Constitution of India, 1950 — Article 49Maharashtra Regional And Town Planning Act, 1966 — Section 17(1)(a), 21(1), 41(1)Maharashtra Corporation Act, 1949 — Section 62(16), 63(1)

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High Courts23 Oct 2018Allowed

Pooja Deepak Patil Vs Savita Vasant Rao Patil And Ors.

Bombay High Court · (2018) 10 BOM CK 0103

Indian Succession Act, 1925 — Section 2(1)(c), 60, 222, 227, 234, 246, 263, 283, 295Evidence Act, 1872 — Section 41Mental Health Act, 1987 — Section 2(l), 52, 53, 54

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High Courts23 Oct 2018Dismissed

Santosh Arjun Chavan And Ors Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0099

Indian Penal Code, 1860 — Section 149, 302, 396, 397Code of Criminal Procedure, 1973 — Section 161

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High Courts23 Oct 2018Dismissed

Raju Arjun Chavan And Ors Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0098

Indian Penal Code, 1860 — Section 149, 302, 396, 397Code of Criminal Procedure, 1973 — Section 161

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High Courts23 Oct 2018Disposed Off

Md. Rafique Md. Husain Tinwala Vs M/S. S. S. Enterprises And Ors.

Bombay High Court · (2018) 10 BOM CK 0094

Code of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule 1(3) (a), Order 23 Rule 1 (3) (b), Section 9A, 115, 151Arbitration & Conciliation Act, 1996 — Section 8, 9

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High Courts22 Oct 2018Allowed

Asha W/O. Bhanudas Wadmare And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 10 BOM CK 0155

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 306

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High Courts22 Oct 2018Dismissed

Ramnik Mohanlal Chawda - Deleted (Since Deceased) Vs Suresh Gianchand Kumar

Bombay High Court · (2018) 10 BOM CK 0135

Arbitration and Conciliation Act, 1996 — Section 34, 34(2)(i)

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High Courts22 Oct 2018Allowed

Rajesh Ramchandra Kidile Vs Maharashtra State Information Commission Bench At Nagpur And Others

Bombay High Court · (2018) 10 BOM CK 0120

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High Courts22 Oct 2018Allowed

Mr. Mahesh D. Jobanputra And Ors. Vs Municipal Corporation Of Greater Mumbai Through Asst. Municipal Commissioner And Ors.

Bombay High Court · (2018) 10 BOM CK 0097

Mumbai Municipal Corporation Act, 1888 — Section 342, 347, 351, 354Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10

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High Courts22 Oct 2018Allowed

Mr. Dhanji Tokarshi Shah And Ors. Vs Municipal Corporation Of Greater Mumbai Through Asst. Municipal Commissioner And Ors.

Bombay High Court · (2018) 10 BOM CK 0096

Mumbai Municipal Corporation Act, 1888 — Section 342, 347, 351, 354Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10

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High Courts22 Oct 2018Allowed

Corporation Bank Through The Chief Manager Vs Hon'ble Chief Metropolitan Magistrate At Esplanade At Mumbai And Anr.

Bombay High Court · (2018) 10 BOM CK 0095

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 — Section 13(2), 14, 17, 34, 35Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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High Courts22 Oct 2018Disposed Off

New India Assurance Company Ltd. Vs Punjabai Bansi Solase And Others

Bombay High Court · (2018) 10 BOM CK 0091

Motor Vehicles Act, 1988 — Section 140, 147

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High Courts22 Oct 2018Disposed Off

Anuradha Anil Bhagwat and others Vs Kirit Navnitlal Damania And Anr

Bombay High Court · (2018) 10 BOM CK 0087

Code of Civil Procedure, 1908 — Order 18Evidence Act, 1872 — Section 3, 32, 68, 69, 145

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High Courts20 Oct 2018Allowed

Gopal Wasudeo Gulhane Vs State Of Maharashtra Thr. Pso Amravati

Bombay High Court · (2018) 10 BOM CK 0106

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)

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High Courts20 Oct 2018Partly Allowed

Vitthal S/O Dhulabaji Chafle Vs State Of Maharashtra. Thru Pso, Karanja

Bombay High Court · (2018) 10 BOM CK 0090

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(i)(A)

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High Courts19 Oct 2018Dismissed

Kallinath Shivyogi Dhange Vs Rajendra Alias Aparao Mdhukarrao Vedpathak And Others

Bombay High Court · (2018) 10 BOM CK 0127

Code of Civil Procedure, 1908 — Order 7 Rule 2, Order 7 Rule 4, Order 9 Rule 20, Order 11 Rule 1, Order 18 Rule 4, Section 30, 151

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High Courts19 Oct 2018Allowed

Dr. Chandraprakash Dattarao Khedkar Vs Honable Chancellor, Maharashtra Animal And Fishery Sciences University, Mumbai And Others

Bombay High Court · (2018) 10 BOM CK 0126

Maharashtra Animal and Fishery Sciences University Act, 1998 14(5), 17, 17(2), 17(4), 17(5), 17(16), 17(17), 17(18)

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High Courts19 Oct 2018Disposed Off

Anish Shah And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 10 BOM CK 0117

Code of Criminal Procedure, 1973 — Section 362, 482Maharashtra Protection of Interests of Depositors (in Financial Establishments) Act, 1999 — Section 2(c), 3, 4Indian Penal Code, 1860 — Section 120B, 403, 405, 406, 420

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High Courts19 Oct 2018Allowed

Dr. Chandraprakash Dattarao Khedkar Vs Honable Chancellor, Maharashtra Animal And Fishery Sciences University, Mumbai And Others

Bombay High Court · (2018) 10 BOM CK 0104

Maharashtra Animal and Fishery Sciences University Act, 1998 — Section 14(5), 17(2), 17(4), 17(5), 17(16), 17(17), 14(18)

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