COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 543 of 3,654

High Courts10 Aug 2018Disposed Off

Shri. Prashant S/O. Pravinsingh Girase And Others Vs State Of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0032

Indian Penal Code, 1860 — Section 34, 107, 143, 147, 148, 149, 151, 300, 302, 304I, 307, 323, 324, 504Arms Act, 1959 — Section 4, 25Code of Criminal Procedure, 1973 — Section 421, 422

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High Courts09 Aug 2018Allowed

Suresh Atmaram Shirsat Vs Divisional Commissioner Amravati And Ors

Bombay High Court · (2018) 08 BOM CK 0181

Maharashtra Village Panchayats Act, 1959 — Section 14(1)(j5)

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High Courts09 Aug 2018Disposed Of

D.B. Corp. Ltd. And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 08 BOM CK 0180

Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2), 17(3)

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High Courts09 Aug 2018Dismissed

Yogesh Thakur Vs Tejal Y. Thakur

Bombay High Court · (2018) 08 BOM CK 0165

Hindu Marriage Act, 1955, — Section 12(1)(a), 12(1)(c), 36

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High Courts09 Aug 2018Allowed

Shri Rajeev Kumar alias Mylampara Kumaran Rajeev Vs Shri Suhas G. Kane

Bombay High Court · (2018) 08 BOM CK 0164

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High Courts09 Aug 2018Dismissed

South Indian Education Society & Ors. Vs Ms. G. Shanta & Ors.

Bombay High Court · (2018) 08 BOM CK 0093

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Condition of Service) Regulation Act, 1977 — Section 9

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High Courts09 Aug 2018Dismissed

Suresh Atmaram Shirsat Vs Divisional Commissioner, Amravati And Others

Bombay High Court · (2018) 08 BOM CK 0080

Maharashtra Village Panchayats Act, 1959 — Section 14(1)(j5)

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High Courts09 Aug 2018Allowed

Akshay S/O Ashok Dhobley & Ors. Vs Maharashtra University Of Health Sciences Thr. Reg. & Ors.

Bombay High Court · (2018) 08 BOM CK 0079

Maharashtra University of Health Sciences Act, 1998 — Section 16(8), 27(v), 50(ii)

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High Courts09 Aug 2018Dismissed

New India Assurance Co. Ltd. Nagpur Thr. Regional Manager Vs Smt. Savita Wd/O Gunwanta Shete And Others

Bombay High Court · (2018) 08 BOM CK 0070

Motor Vehicles Act, 1988 — Section 166

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High Courts09 Aug 2018Allowed

Saraswat Suburban C.H.S. Limited & Ors Vs Naresh Shyamlal Velendra

Bombay High Court · (2018) 08 BOM CK 0066

Constitution of India, 1950 — Article 311Maharashtra Cooperative Societies Act, 1960 — Section 91Industrial Disputes Act, 1947 — Sectiom 2(j)

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High Courts09 Aug 2018Dismissed

D.B. Corp. Ltd. Vs state of Maharashtra , Through Labour Commissioner and Ors.

Bombay High Court · (2018) 08 BOM CK 0063

Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2), 17(3)

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High Courts09 Aug 2018Allowed

Viraj Engineering Company Through Its Partner Vs Viraj Engineering Employees Union And Ors

Bombay High Court · (2018) 08 BOM CK 0062

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30(2)Industrial Disputes Act, 1947 — Section 2(cc), 25F, 25F(b), 25FFF, 25FFF(1)

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High Courts09 Aug 2018Dismissed

Rajesh S/O. Mukundsingh Thakur And Others Vs State Of Maharashtra Thr. P.S.O. Pulgaon Police Station Tah. Deoli Dist. Wardha

Bombay High Court · (2018) 08 BOM CK 0041

Information Technology Act, 2005 &mdassh; Section 67Indian Penal Code, 1860 — Section 292, 509Code of Criminal Procedure, 1973 — Section 173(4), 173(5), 173(8), 207A

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High Courts09 Aug 2018Allowed

Paresh S/O. Kamlesh Dhanvatkar (In Jail) Vs State Of Maharashtra Thr. Pso Panchpaoli Nagpur

Bombay High Court · (2018) 08 BOM CK 0031

Indian Penal Code, 1860 — Section 354BProtection of Children from Sexual Offences Act, 2012 — Section 8, 12Code of Criminal Procedure, 1973 — Section 313

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High Courts08 Aug 2018Allowed

Shishir Joshipura Vs State Of Maharashtra & Anr

Bombay High Court · (2018) 08 BOM CK 0092

Code of Criminal Procedure, 1973 &mdash Section 200, 201, 202, 204, 397, 482Legal Metrology Act, 2009 — Section 18(1), 36(1)Legal Metrology (Packaged Commodities) Rules 2011 — Rule 6(1)(2)

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High Courts08 Aug 2018Allowed

Bharti W/O Ratan Suradkar And Others Vs Ratan S/O Anandrao Suradkar

Bombay High Court · (2018) 08 BOM CK 0057

Code of Criminal Procedure, 1973 — Section 125, 125(1), 125(2), 127, 397, 401Indian Evidence Act, 1872 — Section 106

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High Courts08 Aug 2018Allowed

Shaikh Nazir Shaikh Failu Vs State Of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0056

Indian Penal Code, 1860 — Section 34, 489A, 489B, 489C, 489ECode of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 27

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High Courts08 Aug 2018Allowed

Ravindra Ramdas Ingle Vs State Of Mah.Thr.Pso Buldhana

Bombay High Court · (2018) 08 BOM CK 0055

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode of Criminal Procedure, 1973 — Section 174Indian Evidence Act, 1872 — Section 113B

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High Courts08 Aug 2018Allowed

Smt. Vandana W/O. Akhilesh Pandey Vs Smt. Abhilasha W/O. Anil Pandey

Bombay High Court · (2018) 08 BOM CK 0054

Negotiable Instruments Act, 1881 — Section 118, 138, 139, 142, 146Indian Evidence Act, 1872 — Section 65B, 101, 102, 103, 104

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High Courts08 Aug 2018Disposed Off

Bhaskar Mendon Vs Sadashiv Narayan Shetty And Ors.

Bombay High Court · (2018) 08 BOM CK 0052

Code of Criminal Procedure, 1973 — Section 2(i), 195, 195(1)(b), 195(1)(b)(i), 195(2), 195(3), 340Indian Penal Code, 1860 — Section 191, 193, 199, 200, 205, 211, 228, 463, 471, 475, 476

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