COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 528 of 3,653

High Courts06 Oct 2018Allowed

Santosh S/O. Raising Chavan Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 10 BOM CK 0016

Indian Penal Code, 1860 — Section 376Code of Criminal Procedur, — Section 357, 357(1), 357(3), 437AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts05 Oct 2018Dismissed

Apurba Kumar and others Vs Institute of Banking Personnel Selection and Others

Bombay High Court · (2018) 10 BOM CK 0089

Constitution of India, 1950 — Article 12, 16, 32Indian Police Service (Cadre) Rules, 1954 — Rule 3, 4, 6, 8Indian Police Service (Recruitment) Rules, 1954 — Rule 2(1)(a), 2(1)(c), 8, 13

High Courts05 Oct 2018Allowed

Mohini T. Gad and Ors Vs Deputy Collector, Land Acquisition Officer, Panaji Goa

Bombay High Court · (2018) 10 BOM CK 0030

Land Acquisition Act, 1894 — Section 4, 6, 17, 18

High Courts05 Oct 2018Partly Allowed

Ms. Ana Paula Mendes Vs Mr. Vasant Shenvi Kukalekar

Bombay High Court · (2018) 10 BOM CK 0029

Motor Vehicles Act, 1988 — Section 140, 166Employee's Compensation Act, 1923 — Section 163A

High Courts05 Oct 2018Disposed Off

Rasik B Shah Vs Inspector State Excise, O - Division, Mumbai (Suburbs) And Others

Bombay High Court · (2018) 10 BOM CK 0028

Maharashtra Prohibition Act, 1949 — Section 9, 44, 78, 138, 147Constitution of India, 1950 — Article 14, 226, 227

High Courts05 Oct 2018Disposed Off

Uday Kothari Of Mumbai Vs Inspector , State Excise, C-Div. , Thane And Ors

Bombay High Court · (2018) 10 BOM CK 0027

Maharashtra Prohibition Act, 1949 — Section 9, 44, 78, 138, 147Constitution of India, 1950 — Article 14, 226, 227

High Courts05 Oct 2018Disposed Off

Viraj Vasant Shetty Vs Inspector State Excise E Div., Thane And Ors.

Bombay High Court · (2018) 10 BOM CK 0026

Maharashtra Prohibition Act, 1949 — Section 9, 44, 78, 138, 147Constitution of India, 1950 — Article 14, 226, 227

High Courts05 Oct 2018Disposed Off

Umakant Purushottam Joshi And Others Vs Madhusudan Achyutrao Pasarkar And Others

Bombay High Court · (2018) 10 BOM CK 0022

Maharashtra Public Trusts Act, 1950 — Section 22, 70, 72

High Courts05 Oct 2018Disposed Off

Madhusudan Achyutrao Pasarkar And Another Vs Nishikant S/O Narayan Pujari And Others

Bombay High Court · (2018) 10 BOM CK 0021

Maharashtra Public Trusts Act, 1950 — Section 22, 70, 72

High Courts05 Oct 2018Dismissed

State Of Mah. Thr. P.S. Andhera Vs SK. Jabbar Sk. Sattar And 4 Others

Bombay High Court · (2018) 10 BOM CK 0015

Indian Penal Code, 1860 — 34, 302, 306, 498ADowry Prohibition Act, 1961 — Section 4

High Courts05 Oct 2018Allowed

Dr. Yashwant S. Mashankar Vs Joint Charity Commissioner, Amravati And Others

Bombay High Court · (2018) 10 BOM CK 0011

Maharashtra Public Trusts Act, 1950 — Section 22, 70Indian Contract Act, 1872 — Secion 3, 4India Trusts Act, 1882 — Section 1, 46, 47

High Courts05 Oct 2018Dismissed

Valentine Maritime Ltd. And Another Vs Union Of India Through The Secretary And 2 Others

Bombay High Court · (2018) 10 BOM CK 0010

Constitution of India, 1950 — Article 14

High Courts05 Oct 2018Dismissed

Apurba Kumar and others Vs Institute of Banking Personnel Selection and Others

Bombay High Court · (2018) 10 BOM CK 0009

Constitution of India, 1950 — Article 12, 16, 32

High Courts05 Oct 2018Dismissed

Kothari Kamgar Committee Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 10 BOM CK 0008

Industrial Disputes Act, 1947 — Setion 17(2), 20(3), 25(O)(2), 33

High Courts04 Oct 2018Dismissed

Jagdish Ramchandra Samanpelliwar Vs State Of Maharashtra And Others

Bombay High Court · (2018) 10 BOM CK 0066

Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 10A, 10A(2), 14B, 14(1)(j4), 16(1), 16(1)(b), 44(4)Constitution of India, 1950 — Article 243K, 243V, 243ZA, 243O

High Courts04 Oct 2018

Ahmed Husain S/O Shaikh Jafar Vs Chief Officer, Municipal Council, Tumsar And Another

Bombay High Court · (2018) 10 BOM CK 0062

Industrial Disputes Act, 1947 — Section 11A, 25, 25F, 25G, 28, 30Industrial Disputes Rule, 1947 — Rule 81Constitution of India, — Article 12, 14, 16, 226

High Courts04 Oct 2018Disposed Off

Shri Robert John Ryalls Vs State of Goa

Bombay High Court · (2018) 10 BOM CK 0024

Constitution of India, 1950& mdash; Article 40Special Marriages Act, 1982 — Section 28

High Courts04 Oct 2018Dismissed

Firoj Akbar Shaikh And Other Vs State Of Maharashtra

Bombay High Court · (2018) 10 BOM CK 0023

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 164, 313, 437AIndian Evidence Act, 1872 — Section 3, 8, 9, 27, 65B, 106, 114

High Courts04 Oct 2018Dismissed

Smt.Prabha Madhukar Parlewar & Ors Vs State Of Maharashtra And 4 Others

Bombay High Court · (2018) 10 BOM CK 0020

Maharashtra Land Revenue Code, 1966 — Section 44Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 92, 308, 308(1), 308(3), 308(4), 312Urban Land (Ceiling and Regulation) Act, 1976 — 2(1)(a), 3

High Courts04 Oct 2018Dismissed

Veershaiva Co-Operative Bank Ltd. And Anr. Vs Reserve Bank Of India And Ors.

Bombay High Court · (2018) 10 BOM CK 0018

Banking Regulation Act, 1949 — Section 5(b), 11(1), 22(3)(a), 22(3)(b), 22(4), 22(5), 35A, 35(1A)(a)(3)Indian Penal Code, 1860 — Section 120B, 409, 420, 465, 467Maharashtra Cooperative Societies Act, 1960 — Section 110A(ii)