High Courts24 Aug 2018Disposed Off
Goa Foundation, through its Secretary Vs Goa Coastal Zone Management Authority
Bombay High Court · (2018) 08 BOM CK 0177
Constitution of India, 1950 — Article 21
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 540 of 3,654
High Courts24 Aug 2018
Tirath Ram Sharma Vs Gaurav Mohan Bhagat
Bombay High Court · (2018) 08 BOM CK 0176
High Courts24 Aug 2018Allowed
Mr. Luis Antonio Romualdo Jesus de Maria Jose De Abreu Vs Mrs. Linda D'Souza e Fernandes
Bombay High Court · (2018) 08 BOM CK 0175
Code of Civil Procedure, 1908 — Order 41 Rule 5, Order 41 Rule 11, Order 41 Rule 3A(3), Section 96Constitution of India, 1950 — Article 227
High Courts24 Aug 2018Dismissed
Sabaji Dhavji Dhore Vs Baburao Raghuji Kale (Since Deceased Thr. Lrs)
Bombay High Court · (2018) 08 BOM CK 0133
High Courts24 Aug 2018Dismissed
Harish Nathmal Khetan Vs Shamlal Mannalal Bagdia And Another
Bombay High Court · (2018) 08 BOM CK 0115
Constitution of India, 1950 — Article 142
High Courts24 Aug 2018
M/s. Sonali Power Equipment And Other Vs Chairman, Maharashtra State Electricity Board, Mumbai
Bombay High Court · (2018) 08 BOM CK 0114
Micro, Small and Medim Enterprises Development Act, 2006 — Section 2(b), 3, 5, 6(2), 7B, 8, 8(3), 8(4), 9, 9(1), 10, 11, 12, 14, 15, 17, 18, 22, 22(2), 23, 24, 26, 27, 28Arbitration and Conciliation Act, 1996 — Section 2[4], 7[1], 18(3), 18(4), 18(5), 21, 34, 40, 41, 42, 43, 43[1], 43[3], 43[4], 65, 81Limitation Act, 1963 — Section 4, 5, 6, 18, 19, 22, 32, 43, 132(5)
High Courts24 Aug 2018Partly Allowed
Suresh @ Bapu @ Shetti S/O Shamrao Gode (In Jail) Vs State Of Mah. Thru. P.S.O. Katol
Bombay High Court · (2018) 08 BOM CK 0108
Indian Penal Code, 1860 — Section 100, 300, 302, 304I, 307Code of Criminal Procedure, 1973 — Section 313
High Courts24 Aug 2018Dismissed
Maitri Park Co-Operative Housing Society Ltd. Vs Virendra Khanna And Ors
Bombay High Court · (2018) 08 BOM CK 0099
Maharashtra Co-operative Societies Act, 1960 — Section 79, 79(1), 79(1), 79(2), 79(2)(a), 79(2)(b), 152, 799(2)Constitution of India, 1950 — Article 227
High Courts24 Aug 2018Disposed Off
Shobhit Gaur Of Delhi Vs State Of Maharashtra Through The Secretary
Bombay High Court · (2018) 08 BOM CK 0098
Official Language Act, 1963 — Section 2Code of Criminal Procedure, 1973 — Section 272Code of Civil Procedure, 1908 — Section 137(2)
High Courts23 Aug 2018Disposed Off
Agnelo Arthur Joaquim Fernandes, son of Joaquim Fernandes Vs Chief Secretary, Government of Goa
Bombay High Court · (2018) 08 BOM CK 0174
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(i), 11(ii), 11(iii), 11(iv), 16 (1)(a)
High Courts23 Aug 2018Dismissed
Maria Joaquina Pereira Vs State
Bombay High Court · (2018) 08 BOM CK 0173
Goa Land Revenue Code (Amendment) Act, 1988 — Section 173
High Courts23 Aug 2018Disposed Off
Siraj Ahmed Hazi Gulam Mohammad Lrs Aksat Ahmed And Others Vs Syed Yakub Syed Mohammad Khatib And Others
Bombay High Court · (2018) 08 BOM CK 0139
Transfer of Property Act, 1882 — 91, 92Indian Contract Act, 1872 — Section 60, 70Limitation Act, 1963 — Section 21(1), Article 61
High Courts23 Aug 2018
Vijay Pralhad Varankar (In Jail) Vs Divisional Commissioner Amravati Division Amravati And Another
Bombay High Court · (2018) 08 BOM CK 0117
Constitution of India, 1950 — Article 14, 21Indian Penal Code, 1860 — Section 342, 376, 376(2)(a)Maharashtra Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(13), 4(b)(13), 19(2)(B)(i)
High Courts23 Aug 2018
Sahebrao Devidas Guddhe And 3 Others Vs State Of Maharashtra,Thr.Its S.O.Morshi
Bombay High Court · (2018) 08 BOM CK 0109
Code of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 376(2)(g), 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts23 Aug 2018Dismissed
Mr. Milind S/O Dattatraya Mahajan And Others Vs Mr. Pramod S/O Deshraj Budhraja Through His P.O.A. Mr. Rahul S/O Pramod Budhraja
Bombay High Court · (2018) 08 BOM CK 0106
Code of Civil Procedure, 1908 — Section 9AMaharashtra Stamp Act, 1958 — Section 33, 33(1), 33(b)Arbitration and Conciliation Act, 1996 — Section 5, 8, 8(1), 11(6), 11(8), 33(1), 34, 37, 37(1)(a)
High Courts21 Aug 2018Disposed Off
Shri Vishwas B. Bandodkar Vs State of Goa
Bombay High Court · (2018) 08 BOM CK 0172
High Courts21 Aug 2018Dismissed
Smt. Rosy Manwindra and Anr Vs Shri Audhut Govind Tilve
Bombay High Court · (2018) 08 BOM CK 0171
Constitution of India, 1950 — Article 227Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1965 — Section 22, 32, 32(4)Tamil Nadu Building (Lease and Rent Control) Act 1960 — Section 8(5)
High Courts21 Aug 2018Allowed
Sharad S/O Prabhakar Waghmare Vs State Of Maharashtra Thr. P.S.O. Umrer
Bombay High Court · (2018) 08 BOM CK 0130
Indian Penal Code, 1860 — Section 302
High Courts21 Aug 2018Dismissed
Mohd. Sajid S/O Rafiq Miyan Vs Smt. Hasina Wd/O Abdul Rashid And Others
Bombay High Court · (2018) 08 BOM CK 0116
Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts21 Aug 2018Allowed
Maharashtra State Electricity Distribution Company Ltd Through Executive Engineer And Another Vs Jawahar Shetkari Soot Girni Ltd Through Managing Director
Bombay High Court · (2018) 08 BOM CK 0110
Electricity Act, 2003 — Section 42, 42(5), 62(6)Administrative Tribunals Act, 1985 — Section 20(2), 20(3), 21, 45Limitation Act, 1963 — Article 58