COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 525 of 3,653

High Courts16 Oct 2018Disposed Off

Sanjay Phulwaria And Others Vs Mumbai Metropolitan Region Development Authority And Others

Bombay High Court · (2018) 10 BOM CK 0047

Maharashtra Regional and Town Planning Act,1966 — Section 44Constitution of India, 1950 — Article 226

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High Courts15 Oct 2018Dismissed

Shri Anil Govind Naik Vs Director of Education, Government of Goa, having Office at Directorate of Education, Alto Porvorim, Bardez-Goa

Bombay High Court · (2018) 10 BOM CK 0188

Goa, Daman and Diu School Education Act 1984 — Section 21Goa, Daman and Diu School Education Rules 1986 — Rule 78, 87AGoa State Civil Services (Grant of Leave to seek employment in India or Abroad) Rules 2002, — Rule 2, 2(b), 2(i), 2(j), 2(o), 2(p)

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High Courts15 Oct 2018Disposed Off

Mr. Agnelo Gregorio Jose Simoes S/o. Late Piedade Bapitista Simoes Vs Mr. Antonio Rosario L.F. Simoes S/o. Late Piedade Bapitista Simoes

Bombay High Court · (2018) 10 BOM CK 0187

Code of Civil Procedure, 1908 — Order 7 Rule 1(i), Order 7 Rule 11 Order 7 Rule 11(b)Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(d)

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High Courts15 Oct 2018Dismissed

Shri Anil Govind Naik, Vs Director of Education, Government of Goa,

Bombay High Court · (2018) 10 BOM CK 0131

Central Civil Service (Pension) Rules 1972 — Rule 21Goa, Daman and Diu School Education Rules 1986 — Rule 87AGoa State Civil Services (Grant of Leave to seek employment in India or Abroad) Rules 2002 — Rule 2(i)

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High Courts15 Oct 2018Disposed Off

Mr. Agnelo Gregorio Jose Simoes Vs Mr. Antonio Rosario L.F. Simoes

Bombay High Court · (2018) 10 BOM CK 0130

Constitution of India, — Article 227Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(b)

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High Courts15 Oct 2018Allowed

Annasaheb @ Macchindra Pandurang @ Muktaji Vaidya Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0116

Indian Penal Code, 1860 — Section 201 302, 362, 364, 379, 392Code of Criminal Procedure, 1973 — Section 300, 437AEvidence Act, 1872 — Section 27

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High Courts15 Oct 2018Allowed

State Of Maharashtra Vs Mandabai Annasaheb Alias Macchindra Vaidya

Bombay High Court · (2018) 10 BOM CK 0115

Indian Penal Code, 1860 — Section 201 302, 362, 364, 379, 392Code of Criminal Procedure, 1973 — Section 300, 437AEvidence Act, 1872 — Section 27

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High Courts15 Oct 2018Disposed Off

Nitin S/O. Dnyanoba Maske Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0093

Indian Penal Code, 1860 — Section 323, 354AProtection of Children from Sexual offences Act, 2012 — Section 2(d), 8, 9(n), 10Code of Criminal Procedure, 1973 — Section 313

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High Courts15 Oct 2018

Bhaurao Marotrao Bhoyar Vs Divisional Commissioner, Amravati And Others

Bombay High Court · (2018) 10 BOM CK 0052

Maharashtra Land Revenue Code, 1966 — Section 149, 150, 257Maharashtra Prevention of Fragmentation and Consolidation of Holding Act, 1947 — Section 6(2), 7, 9

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High Courts12 Oct 2018Allowed

Mr. Blaze Fernandes son of late Joao Mariano Fernandes' Vs Dr. Joaquim Herlander Coelho Pereira, son of late Abilio Coelho Pereira

Bombay High Court · (2018) 10 BOM CK 0186

Goa Buildings (Lease, Rent and Eviction) Control Act, 1968 — Section 18, 56Industrial Disputes Act, 1947 — Section 2(p), 25HCode of Civil Procedure, 1908 — Order 6 Rule 2, Order 7 Rule 1, Order 7 Rule 11, Order 7 Rule 11(d)

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High Courts12 Oct 2018Allowed

Majjidkha Hanifkha Khan Vs State Of Mah.Thr.Pso Chandrapur

Bombay High Court · (2018) 10 BOM CK 0107

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii), 22, 42, 42(1), 42(1)(a), 42(1)(b), 42(2), 52

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High Courts12 Oct 2018Allowed

Rajaram Shyamrao Kokare And Anr Vs Secretary, Planning Dept. And Ors

Bombay High Court · (2018) 10 BOM CK 0084

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High Courts12 Oct 2018Allowed

Kishor Digambar Gaikwad And Ors. Vs State Of Maharashtra Through The Secretary And Ors.

Bombay High Court · (2018) 10 BOM CK 0083

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High Courts12 Oct 2018Dismissed

Michelle Rejji Cope Vse Murial Wd/O Benhar Cope

Bombay High Court · (2018) 10 BOM CK 0080

Code of Civil Procedure, 1908 — Order 18 Rule 17, Section 151Constitution of India, 1950 — Article 227

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High Courts12 Oct 2018Disposed Off

Ulhas Sudam Gorhe Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0073

Indian Penal Code, 1860 — Section 302Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 — Section 3(1)(xi), 3(2)(v)Code of Criminal Procedure, 1973 — Section 209, 437A

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High Courts12 Oct 2018Allowed

Abidbhai S/O Ibrahimbhai And Another Vs Mohammed Ejaz S/O Mohd. Bashir And Another

Bombay High Court · (2018) 10 BOM CK 0054

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High Courts12 Oct 2018Allowed

Mrs. Geetabai W/O Mahagulal Panchbudhe And Another Vs Kailash S/O Prakashchandra Makkad

Bombay High Court · (2018) 10 BOM CK 0053

Maharashtra Prevention of the Fragmentation and Consolidation of Holdings Act, 1947 — Section 5(3), 6, 6(2), 7, 36A, 36B

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High Courts12 Oct 2018Dismissed

Mr. Nanji Sunderji Sejpal Vs Vithuram Shivlal Lahoti Denagi Trust Through Its Trustee And Ors.

Bombay High Court · (2018) 10 BOM CK 0035

Transfer of Property Act, 1882 — Section 106Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts12 Oct 2018Dismissed

M/S. B.D Jogani & Company And Ors Vs Municipal Corporation Of Greater Mumbai And Ors

Bombay High Court · (2018) 10 BOM CK 0034

Mumbai Municipal Corporation Act, 1888 — Section 351, 353-A(2)

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High Courts12 Oct 2018Allowed

Mrs. Sugrabi Gulam Shaikh W/O G.H. Shaikh And Anr. Vs Mr. A.S.J.D'Silva (Decd.) His Lrs. Mrs. Luella Dias And Ors.

Bombay High Court · (2018) 10 BOM CK 0033

Maharashtra Cooperative Societies Act, 1961 — Section 164Specific Relief Act, 1963 — Section 34Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale Management and Transfer, Act 1963 — Section 4, 163

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