High Courts14 Aug 2018Dismissed
Sau. Reena W/O Kailash Gunjal (In Jail) Vs State Of Maharashtra Thr. P.S.O., P.S. Murtizapur
Bombay High Court · (2018) 08 BOM CK 0083
Indian Penal Code, 1860 — Section 34, 302, 304I
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 542 of 3,654
High Courts14 Aug 2018Disposed Off
Ramesh Narayan Ghate Vs State Of Maharashtra Thr.Pso Nagpur
Bombay High Court · (2018) 08 BOM CK 0082
Indian Penal Code, 1860 — Section 307, 319, 324, 334
High Courts14 Aug 2018Dismissed
Mahindra And Mahindra Limited Vs State Of Maharashtra Through The Secretary And Anr
Bombay High Court · (2018) 08 BOM CK 0077
Central Sales Tax Act, 1956 — Section 9(2)Maharashtra Value Added Tax Act, 2002 — Section 8(4), 12, 16, 25, 25(1)(a), 88, 89, 90(a) 91(1), 91(1A), 93, 93A, 93(1), 93(1A), 93(1B), 94(2)Bombay Sales Tax Act, 1959 — Section 33, 35, 41, 41BA, 41BB, 41D, 55, 57, 62Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)
High Courts14 Aug 2018Dismissed
Rajnesh S/O Rajendrapal Naidu Vs Mrs. Neha W/O Rajnesh Naidu (Joshi) And Another
Bombay High Court · (2018) 08 BOM CK 0072
Code of Criminal Procedure, 1973 — Section 125
High Courts14 Aug 2018Disposed Off
Smt. Bindo Ganesh Patil (In Jail) Vs State Of Maharashtra Thr. P.S.O. P.S. Lakadganj Nagpur City Nagpur
Bombay High Court · (2018) 08 BOM CK 0071
Indian Penal Code, 1860 — Section 340, 344, 366A, 373Immoral Traffic (Prevention) Act, 1956 — Section 2(a), 3, 4, 5, 5(1)(d), 6, 7
High Courts14 Aug 2018Dismissed
Matadin Surajmal Rajoria Vs Ramdwar Mahavir Pande And Other
Bombay High Court · (2018) 08 BOM CK 0069
Registration Act, 1908 — Section 32, 32(a), 55Indian Evidence Act, 1872 — Section 67Code of Civil Procedure, 1908 — Section 151
High Courts14 Aug 2018Allowed
Adim Gowari Samaj Vikas Mandal and Other Vs State of Maharashtra And Other
Bombay High Court · (2018) 08 BOM CK 0068
Constitution of India, 1950 — Article 341, 341(1), 341(2), 342, 342(2)
High Courts13 Aug 2018
Kum. Madhavi Shashikant Umbarje Vs State Of Maharashtra Through Secretary, Tribal Development Dept. And Ors
Bombay High Court · (2018) 08 BOM CK 0102
High Courts13 Aug 2018Dismissed
Sakharam Municipal Kalshekar Vs Lalbahadur Shastri Shikshan Prasarak Mandal, Mumbai, Through Its Secretary And Ors
Bombay High Court · (2018) 08 BOM CK 0101
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts13 Aug 2018Allowed
Alka Ganpat Misal Vs State Of Maharashtra And Others
Bombay High Court · (2018) 08 BOM CK 0096
Maharashtra Municipal Councils, Nagar Panchayats and Insustrial Townships Act, 1965 Complete Act, 1965 — 9A, 10(1A), 30(1A)
High Courts13 Aug 2018Dismissed
Shantabai Kautik Ghule Vs Collector Aurangabad And Others
Bombay High Court · (2018) 08 BOM CK 0095
Maharashtra Village Panchayats Act, 1958 — Section 35(1), 35(2)
High Courts13 Aug 2018Allowed
Shri. Shaikh Mohd. Nadim Gulam Abbas Alli And Anr Vs Asst. Charity Commissioner Maharashtra State And Anr
Bombay High Court · (2018) 08 BOM CK 0078
Constitution of India, 1950 — Article 227Maharashtra Public Trust Act, 1950 — Section 22, 73
High Courts10 Aug 2018Allowed
Mr. Edgar Melo Furtado s/o Alberto Melo Furtado Vs State of Goa
Bombay High Court · (2018) 08 BOM CK 0168
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4(1)
High Courts10 Aug 2018Partly Allowed
Mrs. Noella Fernandes, Major Vs Registrar of Co-operative Societies, Central Zone, Panaji, Goa
Bombay High Court · (2018) 08 BOM CK 0167
Goa Cooperative Societies Rules 2003 — Rule 53
High Courts10 Aug 2018Dismissed
Mary Bertha Gracias and Ors Vs Jeronimo Fernandes and his wife and Ors
Bombay High Court · (2018) 08 BOM CK 0166
Constitution of India, 1950 — Article 227Agricultural Tenancy Act, 1964 — Section 56
High Courts10 Aug 2018
Sachin Subhash Thakur Vs State Of Maharashtra Through Its Secretary And Ors.
Bombay High Court · (2018) 08 BOM CK 0103
Constitution Of India, 1950 — Article 15(4)
High Courts10 Aug 2018Disposed Off
Amol Pralhad Bharati And Others Vs State Of Maharashtra And Others
Bombay High Court · (2018) 08 BOM CK 0097
Code of Criminal Procedure, 1973 — Section 26, 193, 323, 408
High Courts10 Aug 2018Dismissed
Daman Computers Pvt. Ltd. , Mumbai Vs Income Tax Assessing Officer , City V, Mumbai
Bombay High Court · (2018) 08 BOM CK 0040
Income Tax Act, 1961 — Section 80IB, 260A
High Courts10 Aug 2018
Saurabh Ashok Jadhav And Anr Vs State Of Maharashtra Through Secretary And Ors
Bombay High Court · (2018) 08 BOM CK 0038
Constitution of India, 1950 — Article 226
High Courts10 Aug 2018Partly Allowed
Ankur Balasaheb Gaikwad And Ors. Vs State Of Maharashtra And Anr.
Bombay High Court · (2018) 08 BOM CK 0035
Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Protection of Women From Domestic Violence Act, 2005 — Section 12Code of criminal Procedure, 1973 — Section 178(b), 178(d), 397, 482