High Courts10 Oct 2018Disposed Off
Anand Rathi Commodities Limited Vs Encore Natural Polymers Private Limited
Bombay High Court · (2018) 10 BOM CK 0051
Companies Act, 1956 — Section 433, 433(1)(a), 433(e), 434Companies Court Rules, 1959 — Rule 28
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 527 of 3,653
High Courts10 Oct 2018Allowed
Gajanan Vasudevrao Lade Vs State Of Maharashtra Through Its Secretary And Ors
Bombay High Court · (2018) 10 BOM CK 0025
Constitution of India, 1950 — Article 226
High Courts09 Oct 2018Allowed
Abhilash Bhaurao Borkar And Others Vs State Of Maharashtra And Anr.
Bombay High Court · (2018) 10 BOM CK 0159
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A, 504, 506
High Courts09 Oct 2018Allowed
Ramesh Ramchandra @ Chandrabahn Sabhadinde And Another Vs State Of Maharashtra, Through Police Station Officer, Risod Police Station
Bombay High Court · (2018) 10 BOM CK 0145
Indian Penal Code, 1860 — Section 34, 182, 201, 302, 396, 397
High Courts09 Oct 2018Allowed
Udai Raj singh Chauhan Vs Rds. Cdr. Ashok Kumar Sharma And Ors.
Bombay High Court · (2018) 10 BOM CK 0129
Constitution of India, — Article 227Code of Civil Procedure, 1908 — Order 41 Rule 21
High Courts09 Oct 2018Partly Allowed
Navnath Gorakh Kamble (Lohar) Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0102
Indian Penal Code, 1860 — Section 300(4), 302, 304II, 307, 498ACode of Criminal Procedure, 1973 — Section 209, 428
High Courts09 Oct 2018Dismissed
Suraj Jagannath Jadhav Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0075
Indian Penal Code, 1860 — Section 300(iv), 302, 304II, 307, 323, 498A, 504, 506Evidence Act, 1872 — Section 101, 106
High Courts09 Oct 2018Disposed Off
Nivrutti Ganpati Sadekar Vs State of Maharashtra,
Bombay High Court · (2018) 10 BOM CK 0068
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Criminal Procedure Code, 1973 — Section 313
High Courts09 Oct 2018Disposed Off
Sayjabai Pundlik Patil Thro. Poa- Moreshwar Pundlik Patil Vs Subhash Julal Patil
Bombay High Court · (2018) 10 BOM CK 0065
Limitation Act, 1963 — Section 5
High Courts09 Oct 2018Disposed Off
Iqbal @ Bada Khan Nasir Shaikh Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0044
Indian Penal Code, 1860 — Section 302, 304IIMaharashtra Police Act, 1951 — Section 37, 135
High Courts09 Oct 2018Dismissed
Shrikant Bapurao Gaikwad Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0043
Indian Penal Code, — Section 302Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 106
High Courts08 Oct 2018Dismissed
Shri Vipin Dattaram Shetye, Son of late Mr. Dattaram Shetye Vs Subray Shetty, Son of late Mr. Venkatesh Shetty,
Bombay High Court · (2018) 10 BOM CK 0128
Constitution of India, — Article 227Goa, Daman & Diu Building (Lease, Rent & Eviction) Control Act, 1968 — Section 2(i), 22 (2)(a), 22 (2)(b)(i), 22 (2)(f)Goa Succession, Special Notaries and Inventory Proceeding Act 2012 — Section 18
High Courts08 Oct 2018Allowed
Arvind Yeshwant Kulkarni And Anr. Vs Vinay Madhukar Kulkarni And Ors.
Bombay High Court · (2018) 10 BOM CK 0124
Limitation Act of 1963 — Section 5
High Courts08 Oct 2018Disposed Off
Arvind Yeshwant Kulkarni And Anr. Vs Vinay Madhukar Kulkarni And Ors.
Bombay High Court · (2018) 10 BOM CK 0072
Limitation Act, 1963 — Section 5
High Courts08 Oct 2018Allowed
Shripat Harideo Dhamde & Another Vs Natthu Bhikudeo Dhopre.Nagpur
Bombay High Court · (2018) 10 BOM CK 0060
Code of Civil Procedure, 1908 — Section 100Limitation Act, 1963 Article 54, 59
High Courts08 Oct 2018Dismissed
Kothari Kamgar Committee, a Trade Union Vs State of Maharashtra through Minister of Labour, Mantralaya, Nariman Point, Mumbai
Bombay High Court · (2018) 10 BOM CK 0019
Industrial Disputes Act, 1947 — Section 17A, 20(3), 25(O)(2), 33
High Courts06 Oct 2018Dismissed
Rohan Pradeep Dhungat, son of Pradeep R. Pai Dhunga Vs State of Goa through Chief Secretary, Secretariat, Porvorim, Bardez, Goa
Bombay High Court · (2018) 10 BOM CK 0185
Constitution of India, 1950 — Article 15, 15(3), 21, 22, 37, 39, 39(f), 21, 22, 245, 246, 246(1), 247, 248, 249, 250, 251, 252, 253, 254, 254(1), 255, 256, 257, 258, 259, 260, 261, 262, 263,Indian Penal Code, 1860 — Section 10, 120B, 195, 201, 228, 302, 354, 354A, 354B, 354C, 354D.359, 360, 361, 364A, 364B, 364C, 364D, 366A, 370, 371, 372, 373, 374, 375Code of Criminal Procedure, 1973 — Section 174
High Courts06 Oct 2018Allowed
Sou. Jijabai W/O. Wasudeo Sheshkar And Others Vs State Of Maharashtra Thr. Police Station Officer P.S. Gittikhadan Nagpur And Another
Bombay High Court · (2018) 10 BOM CK 0109
Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 376, 498A, 504, 506Constitution of India, 1950 — Article 226
High Courts06 Oct 2018
Gopalrao Shiva Ikhankar & Others. Vs State Of Mah & Others
Bombay High Court · (2018) 10 BOM CK 0061
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6), 20, 21
High Courts06 Oct 2018Disposed Off
H.B.Patel D/H Aslam H Patel And Ors Vs Gafur Bapu Patel And Ors
Bombay High Court · (2018) 10 BOM CK 0038
Code of Civil Procedure, 1908 — Order 23 Rule 1(3), Section 54, 154Limitation Act, 1963 — Article 182