High Courts19 Sept 2018Partly Allowed
SK.Supadu SK. Bhiyya Vs Pralahad Ramdas Sapkal & Ors.
Bombay High Court · (2018) 09 BOM CK 0115
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 534 of 3,654
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)
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
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
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)
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
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
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
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
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
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
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
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
High Courts17 Sept 2018Dismissed
Commissioner Of Income Tax - 1, Mumbai Vs M/S Dedicated Healthcare Services (Tpa) India Pvt. Ltd.
Bombay High Court · (2018) 09 BOM CK 0105
Income Tax Act, 1961 — Section 40(a)(ia), 119, 119(1), 133A, 143(1), 145, 148, 194J, 197, 197(1), 201, 201(1A), 260A, 271C, 273BBombay Shops and Establishments Act, 1948 — Section 2(4), 52(e), 62
High Courts17 Sept 2018Disposed Off
Yashoda Prahlad Wakade Vs State Of Maharashtra, Department Of Urban And Rular Development, Mumbai Thr. Secretary And Others
Bombay High Court · (2018) 09 BOM CK 0098
High Courts17 Sept 2018
Nanaji Nathu More And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0064
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 156(3)
High Courts17 Sept 2018
Mohd.Sayed Mohd.Salim Nagori Rizvi Vs Mumbai Municipal Corporation And 2 Ors
Bombay High Court · (2018) 09 BOM CK 0055
Mumbai Municipal Corporation Act, 1888 — Section 312, 323(1), 313, 313A, 394Maharashtra Municipal Corporations Act, 1949 — Section 231, 314
High Courts17 Sept 2018Disposed Off
State Bank Of India Employees (Sahishnuta) Co-Operative Housing Society Limited And Another Vs State Of Maharashtra And 4 Others
Bombay High Court · (2018) 09 BOM CK 0041
Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts17 Sept 2018Disposed Off
Mohd.Sayed Mohd.Salim Nagori Rizvi Vs Mumbai Municipal Corporation And 2 Ors
Bombay High Court · (2018) 09 BOM CK 0040
Mumbai Municipal Corporation Act, 1888 — Section 394Maharashtra Municipal Corporations Act, 1949 — Section 231, 260, 312, 313, 313A, 314,351
High Courts17 Sept 2018Dismissed
M.V. Tongli Yantai Vs Great Pacific Navigation (Holdings) Corporation Ltd.
Bombay High Court · (2018) 09 BOM CK 0039
Code of Civil Procedure, 1908 — Order 14 Rule 2, Order 21 Rule 43, Order 38 Rule 5Merchant Shipping Act, 1958 — 443Fisheries Act, 1983 — Section 80