COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 533 of 3,654

High Courts25 Sept 2018Allowed

Maroti S/O. Hanmantrao Kamlapure And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0073

Criminal Procedure Code, 1973 — Section 482Indian Penal Code, 1860 — 420Copy Right Act, 1957 — Section 2(d)(i)(vi), 2(m)(i), 13, 40(1), 41, 45, 51(a), 51(a)(i), 52, 52(i), 52(ii), 52(iii), 63, 65, 70(1)(2)

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High Courts25 Sept 2018Dismissed

Pujit Aggarwal And Ors Vs Vardhaman Developers Ltd And Ors

Bombay High Court · (2018) 09 BOM CK 0067

Code of Civil Procedure, 1908 — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46D, Order 21 Rule 46E, Order 21 Rule 46F, Order 41 Rules1, Order 41 Rule 27

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High Courts25 Sept 2018Dismissed

Gunjan Pujit Aggarwal Vs Vardhman Developers Limited And 3 Ors

Bombay High Court · (2018) 09 BOM CK 0066

Code of Civil Procedure, 1908 — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46D, Order 21 Rule 46E, Order 21 Rule 46F

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High Courts25 Sept 2018Dismissed

Pujit Aggarwal And 2 Ors Vs Vardhaman Developers Ltd And 2 Ors

Bombay High Court · (2018) 09 BOM CK 0065

Code of Civil Procedure, 1908 — Order 40 Rule 27

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High Courts25 Sept 2018Dismissed

Heerabai Rangnath Mali Vs State Of Maharashtra

Bombay High Court · (2018) 09 BOM CK 0063

Indian Penal Code, 1860 — Section 34, 302, 307, 498A, 504

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High Courts24 Sept 2018Disposed Off

Goa Foundation Vs Goa Coastal Zone Management Authority

Bombay High Court · (2018) 09 BOM CK 0138

Constitution of India, 1950 — Article 21

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High Courts24 Sept 2018Dismissed

Tirath Ram Sharma Vs Gaurav Mohan Bhagat

Bombay High Court · (2018) 09 BOM CK 0137

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High Courts24 Sept 2018Allowed

Mr. Luis Antonio Romualdo Jesus de Maria Jose De Abreu Vs Mrs. Linda D'Souza e Fernandes

Bombay High Court · (2018) 09 BOM CK 0136

Code of Civil Procedure, 1908 — Order 41 Rule 3A(3), Order 41 Rule 11, Section 96

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High Courts24 Sept 2018Allowed

Vitthal Rayaji Gadekar Vs State of Maharashtra

Bombay High Court · (2018) 09 BOM CK 0089

Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 432(2)

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High Courts24 Sept 2018

Appaso @ Kumar Kallappa Kumasage Vs State Of Maharashtra

Bombay High Court · (2018) 09 BOM CK 0088

Code of Criminal Procedure, 1973 — Section 439, 436Indian Penal Code, 1860 —Section 34, 201, 302

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High Courts24 Sept 2018Partly Allowed

Sadashiv Mahadeo Shinde & Ors. Vs Smt.Shakuntala W/O.Pandurang Shinde

Bombay High Court · (2018) 09 BOM CK 0087

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High Courts24 Sept 2018Allowed

Anant Tukaram Teke And Others Vs State Of Maharashtra And Another

Bombay High Court · (2018) 09 BOM CK 0077

Indian Penal Code, 1860 — Section 34, 420Trad Mark Act, 1999 — Section 23(2), 27, 28, 28(1), 29(1), 29(2), 29(3), 29(4), 29(5), 29(6), 29(7), 29(9), 103, 104, 105, 110, 115(3), 115(4), 133Trademarks Rules, 2017 — Rule 24, 62(1)

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High Courts24 Sept 2018Disposed Off

3RD Joint Civil Judge J D And Jmfc Aurangabad Vs Ravi Tukaram Damodar

Bombay High Court · (2018) 09 BOM CK 0076

Contempt of Courts Act, 1971 — Section 8, 12, 15(2)Code of Civil Procedure, 1908 — Order 21 Rule 35Bombay High Court Appellate Side Rules 1960 — Rule 9

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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

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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

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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

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High Courts21 Sept 2018Allowed