Bombay High Court Judgments

High Courts24 Sept 2018Partly Allowed

Pravin @ Balya Ramdaspant Nikam Vs State Of Maharashtra Thr. P.S.O. Police Station Benoda, Tq. Warud Dist. Amravati

Bombay High Court · (2018) 09 BOM CK 0072

Indian Penal Code, 1860 — Section 302, 304, 304II, 323

Read judgment

High Courts21 Sept 2018Dismissed

Wilson Pereira Carvalho Vs Mr. Nicolau Fernandes

Bombay High Court · (2018) 09 BOM CK 0135

Code of Civil Procedure, 1908 — Order 7 Rule 11, Section 115Indian Evidence Act, 1872 — Section 58

Read judgment

High Courts21 Sept 2018Dismissed

M/S. Geo Miller Co.Pvt.Ltd., Through S.S.Mahanot, Director Finance, Vs Maharashtra State Power Generation Co.Ltd. Through Chief Engineer©,Construction -III,

Bombay High Court · (2018) 09 BOM CK 0120

Arbitration and Conciliation Act, 1996 — Section 8, 21, 34, 34(1), 37, 43, 43(2)Arbitration Act, 1940 — Section 20Code of Civil Procedure, 1908 — Section 80

Read judgment

High Courts21 Sept 2018Allowed

M/S Shah Nanjinagsi Exports Pvt. Ltd., Nagpur Thr. Its Director Ashwin S/O Sudhir Shah Vs Union Of India, Through The Secretary, Ministry Of Commerce And Industry, New Delhi And Others

Bombay High Court · (2018) 09 BOM CK 0069

Read judgment

High Courts21 Sept 2018Dismissed

Farzana Begum Abdul Khadir And Ors Vs Sk. Saleem Sk. Hyder And Ors

Bombay High Court · (2018) 09 BOM CK 0058

Motor Vehicles Act, 1988 — Section 166Indian Penal Code, 1860 — Section 279, 304A, 338

Read judgment

High Courts21 Sept 2018Dismissed

Khandu Dajiba Kavar & Ors. Vs Leela W/O Ranganath Padghan

Bombay High Court · (2018) 09 BOM CK 0057

Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts21 Sept 2018Allowed

Smt. Vandana W/O Eknath Bhondwe Vs State Bank Of Bikaner And Jaipur, Nagpur Through Branch Manager And Another

Bombay High Court · (2018) 09 BOM CK 0056

Industrial Disputes Act, 1947 — Section 2(p), 18(1)Constitution of India, 1950 — Article 14, 21, 300A

Read judgment

High Courts19 Sept 2018Partly Allowed

SK.Supadu SK. Bhiyya Vs Pralahad Ramdas Sapkal & Ors.

Bombay High Court · (2018) 09 BOM CK 0115

Read judgment

High Courts19 Sept 2018Partly Allowed

Jeevoday Education Society, Nagpur Through Secretary, Sr. Josna Mary Vs State Of Maharashtra Through Principal Secty. Deptt. Of Social Justice And Empowerment Deptt. And

Bombay High Court · (2018) 09 BOM CK 0114

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(r), 3, 8Rights of Persons with Disabilities Act, 2016 — Section 16, 31, 55Rights of Children to Free and Compulsory Education Act, 2009 — Section 31(1)

Read judgment

High Courts19 Sept 2018Allowed

Sanjay S/O. Kishanrao Hapgunde And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0108

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts19 Sept 2018Disposed Off

Manohar Bapurao Khorgade And Anor. Vs State Of Mah. Thru. Chief Secty. & 5 Ors.

Bombay High Court · (2018) 09 BOM CK 0071

Read judgment

High Courts19 Sept 2018Partly Allowed

Jeevoday Education Society, Nagpur Through Secretary, Sr. Josna Mary Vs State Of Maharashtra Through Principal Secty. Deptt. Of Social Justice And Empowerment Deptt. And 2 Ors

Bombay High Court · (2018) 09 BOM CK 0070

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(r), 3, 8Rights Of Persons With Disabilities Act, 2016 — Section 16, 31, 55Rights of Children to Free and Compulsory Education Act, 2009 — Section 31(1)

Read judgment

High Courts19 Sept 2018Partly Allowed

Mangesh S/O. Laxmikant Bhalerao And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0052

Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506

Read judgment

High Courts19 Sept 2018Partly Allowed

Rajendra Dagdulal Bafna And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0051

Indian Penal Code, 1860 — Section 34, 109, 120B, 323, 341, 354A, 373, 380, 420, 427, 447, 457, 467, 468, 471, 501 509Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii)Code of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts19 Sept 2018Dismissed

Vishnu Balaji Dhumal Vs Bombay High Court And Another

Bombay High Court · (2018) 09 BOM CK 0050

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 8

Read judgment

High Courts19 Sept 2018Dismissed

Ashish Diwakar Namewar & Others Vs The Hon\'B Le High Court Of Judicature At Bombay Through The Registrar General

Bombay High Court · (2018) 09 BOM CK 0049

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 8

Read judgment

High Courts19 Sept 2018Dismissed

Fortpoint Automotive Pvt. Ltd. Through Its Constittuted Signatory, Vs Vs Mumbai Municipal Corporation Mahapalika Bhavan And Ors.

Bombay High Court · (2018) 09 BOM CK 0048

Mumbai Municipal Corporation Act, 1888 — Section 2(N), 105B, 105B(1)(C), 105(G), 351Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Sept 2018Allowed

Pushpa Bajirao Thorat And Ors Vs Dnyaneshwar Kondaji Auti (Died) And Anr

Bombay High Court · (2018) 09 BOM CK 0116

Motor Vehicles Act, 1988 — Section 3(1), 102, 155, 166, 169, 169, 181Code of Civil Procedure, 1908 — Order 20 Rule 3, Section 96, Section 151Indian Succession Act, 1925 — Section 306

Read judgment

High Courts18 Sept 2018Allowed

Municipal Council,Paithan Thro. Chief Officer Vs Solid Waste Management,Institute Of Maharashtra Thro. Chairman

Bombay High Court · (2018) 09 BOM CK 0101

Read judgment

High Courts17 Sept 2018Allowed

M/S. Asian Rubber Works And Anr. Vs Assistant Commissioner R/South Ward Municipal Corporation Of Gr. Mumbai And 2 Ors.

Bombay High Court · (2018) 09 BOM CK 0106

Mumbai Municipal Corporation Act, 1888 — Section 354, 489Constitution of India, 1950 — Article 14, 226, 300A

Read judgment