High Courts30 Aug 2018Disposed Off
Sonali Arvind Nadkarni Vs Snehalata Arvind Nadkarni And Ors
Bombay High Court · (2018) 08 BOM CK 0137
Indian Penal Code, 1860 — Section 307Indian Succession Act, 1925 — Section 263<>
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Bombay High Court judgments
73,078 judgments · page 539 of 3,654
High Courts30 Aug 2018Allowed
Ranjana @ Changuna Prakash Sonawane And Ors Vs State Of Maharashtra
Bombay High Court · (2018) 08 BOM CK 0111
Indian Penal Code 1860 — Section 34, 201, 302, 498ACode of Criminal Procedure, 1973 — Section 313, 437AIndian Evidence Act, 1872 — Section 101, 106
High Courts29 Aug 2018Disposed Off
Co-Operative Centrale Raiffeisenboerenleenbank B.A. Vs Deputy Director Of Income Tax
Bombay High Court · (2018) 08 BOM CK 0144
Income Tax Act,1961 — Section 254(2), 260A
High Courts29 Aug 2018Allowed
Sumit Ashokkumar Bharadiya Vs Union Of India And Others
Bombay High Court · (2018) 08 BOM CK 0131
Land Acquisition Act, 1894 — Section 4, 6, 12(2), 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
High Courts29 Aug 2018Disposed Off
Hasina Kubuddin Shaikh And Ors Vs Karad Municipal Council And Ors
Bombay High Court · (2018) 08 BOM CK 0128
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 30, 38, 44 45, 49, 49(4), 49(5), 49(7), 126, 126(1)(c), 126(4), 127, 127(2), 136, 152Land Acquisition Act, 1894 — Section 6
High Courts29 Aug 2018Dismissed
Jasbirsingh S/O Ujagarsing Kohli Vs Pratap S/O Dayardam Dewani
Bombay High Court · (2018) 08 BOM CK 0112
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 13
High Courts28 Aug 2018Allowed
High Court On Its Own Motion Vs M. N. Navale And Anr
Bombay High Court · (2018) 08 BOM CK 0152
Income Tax Act, 1961 — Section 226(3), 254(2A)Contempt of Courts Act, 1971 — Section 2(b), 2(c)(ii), 2(c)(iii)Constitution of India, 1950 — Article 226
High Courts28 Aug 2018Dismissed
Dagu Gangadhar Dongre Vs Gopinath Mahadu Thore Through Lrs Chaturbai Gopinath Thore And Others
Bombay High Court · (2018) 08 BOM CK 0150
Code of Civil Procedure, 1908 — Order 6 Rules 2, Order 6 Rules 9, Order 6 Rules 10, Order 6 Rules 11, Order 6 Rules 12, Order 6 Rules 13, Order 6 Rules 14A, Order 6 Rules 16, Order 6 Rules 17, Order 6 Rules 18, Section 153
High Courts28 Aug 2018Dismissed
Reliance Communication Ltd. And Ors. Vs Thane Municipal Corporation And Anr
Bombay High Court · (2018) 08 BOM CK 0142
Maharashtra Municipal Corporation Act, 1949 — Section 128A, 129, 217, 267A, 406, 406(1), 406(2), 406(2)(a), 406(2)(c), 406(2)(e)Constitution of India, 1950 — Article 14, 227
High Courts28 Aug 2018Dismissed
Mukeshbhai Balabhai Patel And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 08 BOM CK 0126
Negotiable Instruments Act, 1881 — Section 41, 138, 141Code of Criminal Procedure, 1973 — Section 202Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts28 Aug 2018Dismissed
Mr.John Shabaji Kharat Vs State of Maharashtra and ors
Bombay High Court · (2018) 08 BOM CK 0124
High Courts28 Aug 2018Dismissed
Radhakishin Sadarangani And Ors. Vs Smt. Deepa Rohera And Ors
Bombay High Court · (2018) 08 BOM CK 0123
Constitution of India, 1950 — Article 227Maharashtra Cooperative Societies Act, 1960 — Section 73CB, 73(1D), 73(1D)(1), 73(1D)(2), 73AAA, 73AAA(5)(a)Maharashtra Village Panchayat Act, 1958 — Section 35(3)
High Courts27 Aug 2018Allowed
IFIN Commodities Limited Vs Ayesha Madgavkar and Ors
Bombay High Court · (2018) 08 BOM CK 0178
Arbitration and Conciliation Act, 1996 — Section 9, 11, 15, 16, 34, 34(1), 34(2), 37, 42General Clauses Act 1897 — Section 27Code of Civil Procedure, 1908 — Section 2(1) (e), 10, 16,, 17, 18, 19, 20 21
High Courts27 Aug 2018Dismissed
Vikas S/O Prem Somkuwar Vs Kailas S/O Panjabrao Dunedar And Another
Bombay High Court · (2018) 08 BOM CK 0148
Indian Penal Code, 1860 — Section 447, 506Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts27 Aug 2018Allowed
Dnyaneshwar S/O. Eknath Kachre Vs Sunita W/O. Dnyaneshwar Kachre
Bombay High Court · (2018) 08 BOM CK 0122
Code of Criminal Procedure, 1973 — Section 125, 125(1)Constitution of India, 1950 — Article 227Indian Penal Code, 1860 — Section 498A
High Courts27 Aug 2018Dismissed
Shamsundar Sudam Divte. Vs Uddhav Limbaji Kothule And Anr.
Bombay High Court · (2018) 08 BOM CK 0121
Constitution of India, 1950 &mdashl Article 226, 227Code of Criminal Procedure, 1973 — Section 182, 200, 202, 203, 397, 482Indian Penal Code, 1860 — Section 34, 182, 211, 500
High Courts27 Aug 2018Dismissed
Appasaheb S/O. Baburao Shinde Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 08 BOM CK 0120
Code of Criminal Procedure, 1973 — Section 156, 156(3), 190, 193, 195, 195(1)(b), 195(5), 200, 203, 204, 340, 340(1) 340(4), 397Indian Penal Code, 1860 &mdash Section 191, 193, 202
High Courts27 Aug 2018Allowed
Santosh S/O Rangnath Kotalwar And Others Vs Manikrao S/O Apparao Shetkar
Bombay High Court · (2018) 08 BOM CK 0119
Indian Penal Code, 1860 — Section 34, 177, 182, 191, 193, 418Code of Criminal Procedure, 1973 — Section 397, 468, 482
High Courts27 Aug 2018
Mahadeo Shripati Khot Vs Divisional Traffic Superintendent (Default), Competent Authority Maharashtra State Road Transport Corporation
Bombay High Court · (2018) 08 BOM CK 0012
High Courts24 Aug 2018Dismissed
Sau. Roopali Ananta Barde Vs Additional Commissioner Amravati Division And Ors
Bombay High Court · (2018) 08 BOM CK 0182
Maharashtra Village Panchayats Act, 1959 — Section 14(1)(j5)