High Courts04 Oct 2018Disposed Off
Iraisaa Developers Pvt. Ltd. And Ors Vs City And Industrial Development Of Corporation Of Maharashtra Ltd. And Ors.
Bombay High Court · (2018) 10 BOM CK 0007
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Bombay High Court judgments
73,045 judgments · page 529 of 3,653
High Courts04 Oct 2018Disposed Off
Bhalchandra Baban Mundkar Vs Iraisaa Developers Pvt. Ltd. And Anr.
Bombay High Court · (2018) 10 BOM CK 0006
Land Acquisition Act, 1894 — Section 4, 6
High Courts04 Oct 2018Allowed
Union Of India & Anr. Vs Smt.U.K.Bothra(Deceased)
Bombay High Court · (2018) 10 BOM CK 0004
Indian Evidence Act, 1872 — Section 165Code of Civil Procedure, 1908 — Order 41 Rule 27
High Courts03 Oct 2018Dismissed
Abdul Azeem S/O. Muhammed Ahemad Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 10 BOM CK 0070
Indian Penal Code, — Section 420, 464, 465, 467, 468, 469, 471, 473, 476Drugs and Cosmetic Act, 1940 — Section 18(vi), 18(c )(vi) , 27(d), 32, 32(3) , 36(a)©(a), 65(5)
High Courts03 Oct 2018Allowed
Umesh Bharat Gaikwad Vs State of Maharashtra,
Bombay High Court · (2018) 10 BOM CK 0069
Indian Penal Code, 1860 — Section 34, 302, 307, 504, 506Evidence Act, 1872 — Section 3, 6, 7, 8, 27, 114Code of Criminal Procedure, 1973 — Section 154, 437A
High Courts03 Oct 2018Allowed
Amol S/O Radhakrushna Thakare Vs Maharashtra State Road Transport Corporation, Through Its Divisional Controller, Amravati
Bombay High Court · (2018) 10 BOM CK 0014
High Courts03 Oct 2018Dismissed
Sou. Gita Vijay Somankar Vs Divisional Commissioner, Nagpur And Others
Bombay High Court · (2018) 10 BOM CK 0013
Maharashtra Village Panchayats Act, 1958 — Section 14, 14(1)(g)Indian Contract Act, 1872 — Section 2(h)Maharashtra Municipalities Act, 1965 — Section 16, 16(1)
High Courts03 Oct 2018Allowed
Shishupal Kawduji Chavan Vs Additional Commissioner, Nagpur And Others
Bombay High Court · (2018) 10 BOM CK 0012
Maharashtra Village Panchayats Act, 1958 — Section 14(1)(j3)
High Courts03 Oct 2018Allowed
Shri.Pattherao Narsu Patil @ Rajaram Dnyanu Patil Vs Sou.Gangubai Anandrao Lad And Others
Bombay High Court · (2018) 10 BOM CK 0005
Limitation Act, 1963 — Section 14
High Courts01 Oct 2018
Sanskriti Jayantilal Salia Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 10 BOM CK 0045
Indian Penal Code, 1860 — Section 489(A), 489(B), 489(C), 489(D), 489(E)Indian Evidence Act, 1872 — Section 4Code of Criminal Procedure, 1973 — Section 313, 482
High Courts01 Oct 2018
Sanskriti Jayantilal Salia Vs State Of Maharashtra And Ors.
Bombay High Court · (2018) 10 BOM CK 0017
Indian Penal Code, 1860 — Section 489A, 489B, 489C, 489DA, 489EIndian Evidence Act, 1872 — Section 4Code of Criminal Procedure, 1973 — 313, 482
High Courts01 Oct 2018Disposed Off
United India Insurance Company Ltd Divnl.Office Aurangabad Through Its Divnl.Manager Aurangabad Vs Snt, Nandubai Ankush Shinde And Ors
Bombay High Court · (2018) 10 BOM CK 0003
Motor Vehicles Act, 1988 — Section 147, 168Constitution of India, 1950 — Article 142
High Courts01 Oct 2018Disposed Off
DEEPAK SAHKARAM SHINDE AND ORS Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0002
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 427, 504Indian Evidence Act, 1872 — Section 27Arms Act, 1959 — Section 25(1B)(b)
High Courts01 Oct 2018Disposed Off
Nitin Tukaram Chavan And Anr Vs State Of Maharashtra
Bombay High Court · (2018) 10 BOM CK 0001
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 427, 504Indian Evidence Act, 1872 — Section 27Arms Act, 1959 — Section 25(1B)(b)
High Courts28 Sept 2018Allowed
Ramesh S/O. Madhukar Kakad Vs State Of Maharashtra Thr. Police Station Officer P.S. Karanja (Rural) Dist. Washim And Another
Bombay High Court · (2018) 09 BOM CK 0142
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 306
High Courts28 Sept 2018Partly Allowed
Saraswati Shikshan Sanstha Mendhala Thr. Its President And Anr Vs State Of Mah. Thr. Secty., And Ors
Bombay High Court · (2018) 09 BOM CK 0124
Constitution of Indaia, 1950 — Article 19, 21, 21A
High Courts28 Sept 2018Dismissed
Joint Director Of Social Forestry, Nagpur Circle, Nagpur, And Others Vs Ravindra Chandrabhan Fulzele
Bombay High Court · (2018) 09 BOM CK 0123
Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 — Section 28, 44Industrial Disputes Act, 1947 — Section 2(j), 2(s), 4(c), 11A, 25(F), 25F(a), 25(G)Code of Civil Procedure, 1908 — Order 41 Rule 33
High Courts28 Sept 2018Dismissed
Mr. Kiran Kadam Vs State Of Maharashtra And Ors.
Bombay High Court · (2018) 09 BOM CK 0122
Maharashtra Municipal Corporation Act, 1949 — Section 2(10), 2(11), 5, 5(2), 5(3), 5A, 7A, 456AMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 10, 10(2), 11, 14(2), 51A(1A)Representation of People Act, 1951 — Section 62
High Courts28 Sept 2018Allowed
Akash Sanjay Pawar Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 09 BOM CK 0121
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 2(b), 4, 4(2), 7(1)
High Courts28 Sept 2018
Arjun Haribhau Bhivsane And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0117
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504