Bombay High Court Judgments

High Courts03 Sept 2018Partly Allowed

Arun S/O. Ambaji Dhatrak And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 09 BOM CK 0062

Code of Criminal Procedure, 1973 — Section 177, 482Indian Penal Code, 1860 — Section 34, 323, 406, 498A, 504Constitution of India, 1950 — Article 226, 227

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High Courts03 Sept 2018Dismissed

Felton Fernanades And 3 Ors. Vs Union Of India Through Its Secretary Ministry Of Civil Aviation And 4 Ors.

Bombay High Court · (2018) 09 BOM CK 0020

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 3, 4, 6

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High Courts03 Sept 2018Allowed

Pralhad Gopalrao Kobragade Vs State Of Mah. Edn. Dept. Thru. Secty. & 6 Ors.

Bombay High Court · (2018) 09 BOM CK 0005

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981 — Rule 25A, 26

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High Courts03 Sept 2018Allowed

Shri Arvind S/O Krushnarao Waghmare @ W. Arvind And Others Vs Baba Jasbirsing Kalsi S/O Prarasingh Kalsi And 2 Others

Bombay High Court · (2018) 09 BOM CK 0004

Specific Relief Act, 1963 — Section 16(c), 19(b)Code of Civil Procedure, 1908 — Section 100Transfer of Property Act, 1882 — Section 55, 122, 123

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High Courts03 Sept 2018Dismissed

Shankar Satwaji Harale And Others Vs State Of Maharashtra

Bombay High Court · (2018) 09 BOM CK 0003

Indian Penal Code, 1860 — Section 34, 323, 436Code of Criminal Procedure, 1973 — Section 428

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High Courts03 Sept 2018Dismissed

M E Infrapjojects Pvt. Ltd. And Another Vs Municipal Corporation For Greater Mumbai And 9 Others

Bombay High Court · (2018) 09 BOM CK 0001

Constitution Of India, 1950 — Article 14, 19(1)(g), 226

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High Courts01 Sept 2018Dismissed

Shri Rushi @ Rushia Das Vs State of Goa

Bombay High Court · (2018) 09 BOM CK 0128

Indian Penal Code, 1860 — Section 302, 304IICode of Criminal Procedure, 1973 — Section 164, 313Indian Evidence Act, 1872 — Section 106

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High Courts01 Sept 2018Allowed

Vishwanath Gahininath Thore Vs Collector/Additional Collector Ahmednagar And Others

Bombay High Court · (2018) 09 BOM CK 0002

Maharashtra Village Panchayat Act, 1960 — Section 10(1A)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 9AConstitution of India, 1950 — Article 243T

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High Courts31 Aug 2018Dismissed

Hiralal Sukhram Jawarkar (In Jail) Vs State Of Maharashtra Thr. Police Station Officer Dharni Dist. Amrava

Bombay High Court · (2018) 08 BOM CK 0149

Indian Penal Code, 1860 — Section 302, 324Indian Evidence Act, 1872 — Section 24, 106

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High Courts31 Aug 2018Dismissed

Shri Anupkumar Shivlal Paisadely Nagpur. Vs Govt Of India & 2 Others

Bombay High Court · (2018) 08 BOM CK 0146

Constitution of India, 1950 — Article 309

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High Courts31 Aug 2018Disposed Off

M/S General Security And Information Services Pvt. Ltd., Thr. Its Director Dr. Jitenjal J. Sinha Vs Union Of India, Thr. Its Secretary, Ministry Of Railways, New Delhi And Others

Bombay High Court · (2018) 08 BOM CK 0145

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High Courts31 Aug 2018Disposed Off

Ashok Govindrao Bilolikar Vs Ramchandra Kisanrao Kagne And Anr

Bombay High Court · (2018) 08 BOM CK 0141

Contempt of Courts Act, 1971 — Section 15(2)Indian Penal Code, 1860 — Section 175, 178, 179, 180, 228, 353, 376(2) (f)Code of Criminal Procedure, 1973 — Section 234, 235(2), 313

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High Courts31 Aug 2018Allowed

Rajeev Raj Kumar ( Company Secretary) And Others Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 08 BOM CK 0140

Code of Criminal Procedure, 1973 — Section 200, 319, 482Negotiable Instruments Act, 1881 — Section 138, 141Insolvency and Bankruptcy Code, 2016 — Section 7, 13(1)(b), 15

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High Courts31 Aug 2018Disposed Off

Amartya S/O S. Deshmukh, Minor Thr. His Grand Father, Haribhau K. Deshmukh And Another Vs Sau. Sheela W/O Rameshrao Deshmukh And Others

Bombay High Court · (2018) 08 BOM CK 0138

Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27

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High Courts31 Aug 2018Dismissed

Dena Bank Vs Dawood And Co.And 2 Ors.

Bombay High Court · (2018) 08 BOM CK 0136

Indian Contract Act, 1872 — Section 133Constitution of India, 1950 — Article 226

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High Courts31 Aug 2018

Prabhat Steel Traders Pvt. Ltd. And Ors. Vs Excel Metal Processors Pvt. Ltd. And Ors

Bombay High Court · (2018) 08 BOM CK 0135

Arbitration & Conciliation Act, 1996 &mdash Section 2(1)(e), 2(1)(h), 3, 4, 7, 8, 9, 11, 17, 17(1)(a), 17(1)(b), 17(1)(e), 34, 37, 37(2), 37(2)(b), 37(3), 50(1)(a)Code of Civil Procedure, 1908 — Order 1 Rule 8A, Order 1 Rule 10, Order 23 Rule 3A , Order 39 Rule 4, Order 43 Rule1A, Section 9Bombay High Court (Original Side) Rules 1980, — Rule 803E

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High Courts31 Aug 2018Disposed Off