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)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 531 of 3,654
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
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)