High Courts11 Sept 2018Allowed
Anita Bholanath Wanjari Vs State of Maharashtra Through P.S.O. Pachpaoli Police Station, Nagpur
Bombay High Court · (2018) 09 BOM CK 0100
Indian Penal Code, 1860 — Section 302, 498A
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Bombay High Court judgments
73,078 judgments · page 536 of 3,654
High Courts11 Sept 2018Allowed
Arjun S/O. Sahebrao Wagh Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0060
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — 143, 323, 324, 354, 376, 504, 506
High Courts11 Sept 2018Allowed
Sadashiv Barku Walthare And Others Vs State Of Maharashtra Thr. Secretary Dept. Of Cooperation And Textiles Mumbai And Others
Bombay High Court · (2018) 09 BOM CK 0045
Maharashtra Cooperative Societies Act, 1960 — Section 73B, 73B(1)
High Courts11 Sept 2018Disposed Off
Shradhanand Anathalaya, Thr. Its Secretary, Dr. Smt. Nisha W/O Prafulla Buty, Nagpur Vs Smt. Kusum W/O Radheshyam Chauhan
Bombay High Court · (2018) 09 BOM CK 0044
Maharashtra Rent Control Act, 1999 — Section 16(1)(f), 16(1)(g), 22(2), 33
High Courts11 Sept 2018Disposed Off
Hira Sitaram Patil Vs State Of Maharashtra,
Bombay High Court · (2018) 09 BOM CK 0033
Code of Criminal Procedure, 1973 — Section 227, 228Indian Penal Code, 1860 — Section 34, 109, 119, 120B, 304, 308, 336, 337, 338, 420, 427, 465, 467, 468, 471Prevention of Corruption Act, 1988 Section 13(1)(d)
High Courts11 Sept 2018Dismissed
Rekha D/O Devbaji Bothe @ Rekha Ramkrishna Marge Vs Kamalabai Wd/O Ramkrushna Marge
Bombay High Court · (2018) 09 BOM CK 0031
Code of Civil Procedure, 1908 — Order 36 Rule 1, Order 39 Rule 2, Section 151
High Courts11 Sept 2018Disposed Off
Attaullahkhan S/O Mohammadkhan Vs Kernath Jaywantrao Nagargoje And Another
Bombay High Court · (2018) 09 BOM CK 0030
Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(2), 15(3)Code of Civil Procedure, 1908 — Order 2 Rule 2
High Courts11 Sept 2018
HVPMS Degree College Of Physical Education, Amravati Thr. Secretary Shri. Ravindra G. Khandekar Vs Assistant Commissioner Of Provident Fund, Sub Divisional Provident Fund Office, Akola And Others
Bombay High Court · (2018) 09 BOM CK 0016
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7I, 7Q, 14BSick Industrial Companies (Special Provisions) Act, 1985Coal Mines Provident Fund and Bonus Scheme Act, 1948 — Section 10FConstitution of India, 1950 — Article 136, 226
High Courts11 Sept 2018Dismissed
Shrikant Rajaram Sarmokdam Vs State Of Maharashtra
Bombay High Court · (2018) 09 BOM CK 0014
Code of Criminal Procedure, 1973 — Section 227, 228Indian Penal Code, 1860 — Section 34, 109, 119, 120B, 304, 308, 336, 337, 338, 420, 427, 465, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts10 Sept 2018Dismissed
Central Bureau Of Investigation And Ors Vs Narendra K. Amin And Anr
Bombay High Court · (2018) 09 BOM CK 0143
Code Of Criminal Procedure, 1973 — Section 164, 173, 227, 228, 239, 240, 251A, 251(2), 251(3), 258, 300(5), 319, 398, 437, 438Indian Penal Code, 1860 — Section 120A, 120B, 201, 302, 341, 342, 364, 365, 368, 384Arms Act, 1959 — Section 25
High Courts10 Sept 2018Disposed Off
Sandip Sarjerao Vaidya Vs State Of Maharashtra
Bombay High Court · (2018) 09 BOM CK 0126
Indian Penal Code, 1860 — Section 300, 302, 304II, 307, 341, 504Code of Criminal Procedure, 1973 — 164, 313Indian Evidence Act, 1872 — Section 27
High Courts10 Sept 2018Dismissed
State Of Maharashtra Vs Sandip Sarjerao Vaidya
Bombay High Court · (2018) 09 BOM CK 0125
Indian Penal Code, 1860 — Section 300, 302, 304II, 307, 341, 504Code of Criminal Procedure, 1973 — 164, 313Indian Evidence Act, 1872 — Section 27
High Courts10 Sept 2018Dismissed
Ramesh S/O. Ramchandra Havale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2018) 09 BOM CK 0078
Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999 — Section 11Indian Penal Code, 1860 — Section 34, 406, 420Code of Criminal Procedure, 1973 — Section 156(3)
High Courts10 Sept 2018Partly Allowed
Mangal Rajaram Magar And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0061
Indian Penal Code, 1860 — Section 34, 323, 406, 420, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 4Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2018
Shri. Vikram Uddhav Chug The Prop. Of M/S Shivam Wines Vs State Of Maharashtra Through Principal Secretary And Ors
Bombay High Court · (2018) 09 BOM CK 0024
Bombay Prohibition Act, 1949 — Section 5, 10Bombay Prohibition (Privileges Fees) Rules, 1954 — Rule 4, 4(b), 4(d)Bombay Foreign Liquor Rules, 1953 — Rule 25
High Courts10 Sept 2018Dismissed
Pramod Kumar S/O. Harishchandra Agrawal Vs Ashish S/O. Niranjanlal Agrawal And Another
Bombay High Court · (2018) 09 BOM CK 0022
Indian Penal Code, 1860 — Section 34, 181, 193, 206, 207, 218, 406, 420, 421, 422, 423, 424, 465, 467, 471
High Courts07 Sept 2018Disposed Off
Meera Somil Lodaya @ Meera Chandrakant Thakkar Vs Somil Hirji Lodaya And Ors
Bombay High Court · (2018) 09 BOM CK 0081
Code of Criminal Procedure, 1973 — Section 156(3), 401Protection of Women from Domestic Violence Act, 2005 — Section 19, 20, 21, 22, 23, 29, 31, 31(1), 32, 37Indian Penal Code, 1860 — Section 498A
High Courts07 Sept 2018Disposed Off
Stonemann Royale Limited Vs Asset Reconstruction Company (India) Ltd
Bombay High Court · (2018) 09 BOM CK 0068
Companies Act, 1956 — Section 434(1)(a)
High Courts07 Sept 2018Partly Allowed
Mangesh S/O. Laxmikant Bhalerao And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0047
Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506
High Courts07 Sept 2018Disposed Off
Rajendra Dagdulal Bafna And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 09 BOM CK 0046
Indian Penal Code, 1860 — Section 34, 109, 120B, 323, 341, 354A, 373, 420, 427, 457, 467, 468, 471, 447, 501, 504, 506, 509Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(ii), 3(1)(v), 3(1)(x)Code of Criminal Procedure, 1973 &mdash Section 482