COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 530 of 3,653

High Courts28 Sept 2018Disposed Off

Municipal Corporationf Of Greater Mumbai And Anr Vs Bhandup Amber Coo-Operative Housing Society Ltd

Bombay High Court · (2018) 09 BOM CK 0091

Mumbai Municipal Corporation Act, 1888 — Section 296, 297, 297(1)(b), 298, 299, 299(1), 300, 301, 311Maharashtra Cooperative Societies Act, 1960 — Section 353AMadhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 — Section 4(1), 5(a)

High Courts28 Sept 2018Disposed Off

M/S. Rasraj Restaurant And Ors Vs Municipal Corporation Of Greater Mumbai And Ors

Bombay High Court · (2018) 09 BOM CK 0090

Mumbai Municipal Corporation Act, 1888 — Section 337, 342, 347, 351, 351(2)Maharashtra Regional and Town Planning Act, 1966 — Section 44, 53(1)Maharashtra Development Plans Rules, 1970 — Rule 6(2), 10

High Courts27 Sept 2018Disposed Off

Betqui Candola Samvardhan Samitee Vs M/s Gera Developments Pvt. Ltd

Bombay High Court · (2018) 09 BOM CK 0141

Goa (Regulation of Land Development and Building Construction ) Act, 2008 — Section 8Goa Town and Country Planning Act, 1974 — Section 43, 44, 44(4)Goa Panchayat Raj Act, 1994 — Section 60, 66, 66(1), 66(2), 66(3), 66(4), 66(5), 79, 80, 84, 86, 88

High Courts27 Sept 2018Allowed

Najama Khatoon W/O. Mohammad Ibrahim Khan And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0118

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504

High Courts27 Sept 2018Disposed Off

M/S. Rambilas Gulabdas (Huf) Vs Tax Recovery Officer, Range-7, Room No. 314 & Another

Bombay High Court · (2018) 09 BOM CK 0095

Income Tax Act, 1961 — Section 256(2)

High Courts27 Sept 2018Disposed Off

Silloo D. Mistri And Jehangir D. Mistri Vs Tahsildar, Norivali And 5 Ors.

Bombay High Court · (2018) 09 BOM CK 0094

Indian Forest Act, 1927 — Section 3(1), 3(3), 34A, 35, 35(1), 35(2)(i), 35(2)(ii), 35(2)(iii), 35(2)(iv), 35(2)(v), 35(3), 35(4), 35(7), 36, 37, 38Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2(a), 2(c)(i), 2(f), 2(f)(i), 2(f)(ii), 2(f)(iii), 2(f)(iv), 3, 3(2), 4, 5, 5(1), 6, 21, 22ARight to Information Act, 2005 — Section 19(1)

High Courts27 Sept 2018Disposed Off

M/S. Praful Industries Vs Union Of India And Ors

Bombay High Court · (2018) 09 BOM CK 0093

Indian Forest Act, 1927 — Section 3(1), 3(3), 34A, 35, 35(1), 35(2)(i), 35(2)(ii), 35(2)(iii), 35(2)(iv), 35(2)(v), 35(3), 35(4), 35(7), 36, 37, 38Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2(a), 2(c)(i), 2(f), 2(f)(i), 2(f)(ii), 2(f)(iii), 2(f)(iv), 3, 3(2), 4, 5, 5(1), 6, 21, 22ARight to Information Act, 2005 — Section 19(1)

High Courts27 Sept 2018Disposed Off

Nikunj Singhania And Anr Vs State Of Maharashtra Through Secretary And Ors

Bombay High Court · (2018) 09 BOM CK 0092

Indian Forest Act, 1927 — Section 3(1), 3(3), 34A, 35, 35(1), 35(2)(i), 35(2)(ii), 35(2)(iii), 35(2)(iv), 35(2)(v), 35(3), 35(4), 35(7), 36, 37, 38Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2(a), 2(c)(i), 2(f), 2(f)(i), 2(f)(ii), 2(f)(iii), 2(f)(iv), 3, 3(2), 4, 5, 5(1), 6, 21, 22ARight to Information Act, 2005 — Section 19(1)

High Courts27 Sept 2018Allowed

R.E.Mulay Vs Union Of India And Ors.

Bombay High Court · (2018) 09 BOM CK 0086

Constitution of India, 1950 — Article 14

High Courts26 Sept 2018Dismissed

M/s. Sociedade de Fomento Industrial Pvt. Ltd Vs State of Goa

Bombay High Court · (2018) 09 BOM CK 0140

Goa Rural Improvement and Welfare Cess Act, 2000 — Section 1(3), 3, 3(1), 4, 5, 6, 7, 8, 9, 12Mines And Minerals (Development And Regulation) Act, 1957 — Section 2, 9B, 9C, 9B(2), 13, 13(1), 13(qq), 13(2)(i), 13(2)(qq) 15, 15(1A), 18, 23C, 25Uttar Pradesh Special Area Development Authorities Act, 1986 — Section 35

High Courts26 Sept 2018Partly Allowed

Neeru Batra Vs Jaswinder Paul Batra And Ors

Bombay High Court · (2018) 09 BOM CK 0127

High Courts26 Sept 2018Dismissed

Laxman S/O Marati Pundkar (In Jail) Vs Superintendent, Central Prison, Nagpur

Bombay High Court · (2018) 09 BOM CK 0112

Indian Penal Code, 1860 — Section 109, 379, 409Indian Forest Act, 1927 — Section 33(1)(b)Code of Criminal Procedure, 1973 — Section 482

High Courts26 Sept 2018Allowed

Dena Bank Through Its Manager, Sitaburdi Branch, Nagpur Vs Pravin Vitthalrao Dorkhande And Another

Bombay High Court · (2018) 09 BOM CK 0097

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(4), 17(1), 17(4A), 34

High Courts26 Sept 2018Dismissed

Kamal Narayan s/o Vithobaji Kore Vs Ld.Civil Judge, Senior Division, through District Court, Gondia and others

Bombay High Court · (2018) 09 BOM CK 0096

Code of Civil Procedure, 1908 — Section 2(2), 96, 115(2)

High Courts26 Sept 2018Allowed

Nasir S/O. Mohammed Khan Vs Nadeem S/O. Nasir Ahmed Shaikh

Bombay High Court · (2018) 09 BOM CK 0085

Indian Penal Code, 1860 — Section 406, 409, 417, 418, 420, 465, 468, 469, 471Code of Criminal Procedure, 1973 — Section 202, 482

High Courts26 Sept 2018Disposed Off

Splendour Gems Limited (Formerly Known As Beautiful Diamonds Limited) Vs Sicom Limited

Bombay High Court · (2018) 09 BOM CK 0082

Company Court Rules, 1959 — Rule 9, 24, 24(2), 95, 96, 99, 115, 338

High Courts26 Sept 2018Disposed Off

Jitendra Anant Mhatre And Ors. Vs Union Of India And Ors.

Bombay High Court · (2018) 09 BOM CK 0080

Constitution of India, 1950 — Article 14, 16Factories Act, 1948 — Section 2(l), 2(m), 59, 59(2), 64, 64(1)Payment of Wages Act, 1936 — Section 1(6)

High Courts26 Sept 2018Dismissed

B.M.Mittal Vs Union Of India And Ors.

Bombay High Court · (2018) 09 BOM CK 0079

Constitution of India, 1950 — Article 14, 226, 227Central Civil Services (CCA) Rule, 1965 — Rule 9(21), 14(8), 14(18)All India Services (Discipline and Appeal) Rule 1955 — Rule 8(19)

High Courts25 Sept 2018Dismissed

Mrs. Agnela Figueira Vs Shri Vassant Krishna Palyekar

Bombay High Court · (2018) 09 BOM CK 0139

Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2, 8A, 29Constitution of India, 1950 — Article 226, 227

High Courts25 Sept 2018Disposed Off

Maharana Pratap Education Center (Mpec) And 2 Ors. Vs Matrix Partners India Investment Holdings, Llc And 6 Ors

Bombay High Court · (2018) 09 BOM CK 0119

Arbitration and Conciliation Act, 1996 — Section 8, 17, 17(2)(b), 36, 37, 37(1)(a), 37(2), 37(2)(a), 39, 44, 48, 49, 50Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 Section 6, 7, 9, 10, 11, 12, 12A, 13, 13(1), 13(1A), 13(2), 14, 16, 21Code of Civil Procedure, 1908 — Order 41 Rule 41, Order 38 Rule 5, Order 43 Rule 1