COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 544 of 3,654

High Courts08 Aug 2018Dismissed

Abuli Abdul Husain Vora, Daudi-Vora And Anr.Vs Union Territory Of Dadra And Nagar Haveli And Ors.

Bombay High Court · (2018) 08 BOM CK 0049

Constitution of India, 1950 — Article 226, 239, 239(1), 239(2)Land Acquisition Act, 1894 — Setion 3(ee), 4, 4(1), 5A, 6, 9, 11, 21, 24(1)(a), 26, 27, 113, 114

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High Courts08 Aug 2018

Deepak Chandraprakash Thakur Vs State Of Maharashtra & Others

Bombay High Court · (2018) 08 BOM CK 0037

Constitution of India, 1950 — Article 341, 342Indian Evidence Act, 1872 — Section 90

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High Courts08 Aug 2018Partly Allowed

Sangita W/O Rameshwar Daspute Vs Rameshwar S/O Shrimantrao Daspute

Bombay High Court · (2018) 08 BOM CK 0036

Code of criminal Procedure, 1973 — Section 125(2), 127, 397, 401

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High Courts08 Aug 2018

Hameed Peer Mohammad Pathan And Another Vs Election Returning Officer Beed And Others

Bombay High Court · (2018) 08 BOM CK 0033

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High Courts07 Aug 2018Allowed

Mr. Nitin S/O. Ramesh Gupta Vs State Of Maharashtra Thr. Police Station Officer Police Station Wardha And Another

Bombay High Court · (2018) 08 BOM CK 0127

Code of Criminal Procedure, 1973 — Section 174Indian Penal Code, 1860 — Section 306

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High Courts07 Aug 2018Dismissed

Khed Taluka Vidyarthi Palak Sangh , Through Its Chairman/ Secretary And Anr. Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 08 BOM CK 0104

Maharashtra Educational Institutions (Regulation of Fee) Act, 2011 — Section 2, 2(j), 3, 4, 4(2)(a), 6(2), 6(3), 6(5), 6(7), 9, 11(1), 12Constitution of India, 1950 — Article 14, 19, 21, 21A

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High Courts07 Aug 2018Allowed

Savita Gajanan Gofane And Ors Vs Meera Vishnu Karlekar And Ors

Bombay High Court · (2018) 08 BOM CK 0090

Indian Evidence Act, 1872 — Section 165Code of Civil Procedure, 1908 — Order 16 Rule 14Constitution of India, 1950 — Article 21

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High Courts07 Aug 2018Partly Allowed

Sophiyan Mahebub Shaikh And Others Vs Naju Babu Mahmad Pathan And Others

Bombay High Court · (2018) 08 BOM CK 0089

Motor Vehicles Act, 1988 — Section 149(2)Code of Criminal Procedure, 1973 — Section 173Code of Civil Procedure, 1908 — Order 16 Rule 14

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High Courts07 Aug 2018Dismissed

Bapu Tarachand Haral Vs Zilla Parishad Ahmednagar Through Its Chief Executive Officer

Bombay High Court · (2018) 08 BOM CK 0075

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High Courts07 Aug 2018Allowed

Petroleum Workmen's Union Vs Bharat Petroleum Corporation Ltd.

Bombay High Court · (2018) 08 BOM CK 0067

Industrial Disputes Act, 1947 — Section 2(k) 10, 33C(2)

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High Courts07 Aug 2018Dismissed

Dr. Madhav Vishwanath Dawalbhakta (Deceased Through Lrs.) And Ors. Vs M/S. Bendale Brothers

Bombay High Court · (2018) 08 BOM CK 0064

Code of Civil Procedure, 1908 — Order 5 Rule 20, Order 5 Rule 17, Order 9 Rule 13, Order 43 Rule 1, Section 96

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High Courts07 Aug 2018Disposed Off

Santosh S/O. Bapurao Gujjar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2018) 08 BOM CK 0059

Maharashtra Police Act, 1951 — Section 55, 56, 60

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High Courts07 Aug 2018Dismissed

Lavasa Corporation Ltd. Hicon House. Vs Girish Vassan Panjwani And Others

Bombay High Court · (2018) 08 BOM CK 0047

Real Estate (Regulation and Development) Act, 2016 — Section 2, 2(a), 2(c), 2(d), 2(e), 2(j), 2(z), 2(zk), 2(zn), 3, 3(1), 3(2), 4, 4(2)(l)(D), 7,12, 14, 18, 19, 20, 21, 22, 31, 38, 43(5), 58, 71(1)Indian Evidence Act, 1872 — Section 115Income Tax Act, 1922 — Section 12B

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High Courts07 Aug 2018Dismissed

Umesh Mukundrao Apte Vs State Of Maharashtra And Ors.

Bombay High Court · (2018) 08 BOM CK 0046

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 73(CA), 73(CA)(1)(i), 73(FF), 78(A)(1)(b), 78(A)(a)(b), 103, 105, 105(1)(g), 135, 171

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High Courts07 Aug 2018Dismissed

Amit Parasmal Modi Vs State Of Maharashtra, Through Minister For Co-Operation And Ors

Bombay High Court · (2018) 08 BOM CK 0045

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — 101, 101(2), 149(9), 154Maharashtra Land Revenue Code, 1966 — Section 243

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High Courts07 Aug 2018

Maharashtra State Electricity Distribution Co. Ltd. Vs Mahindra Life Space Developers Ltd. And Anr.

Bombay High Court · (2018) 08 BOM CK 0044

Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 2(15), 2(15), 2(27), 2(38), 2(39), 12, 13, 14, 62, 64, 86, 126, 126(3), 127, 181Maharashtra Apartment Ownership Act,1970 — Section 2

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High Courts07 Aug 2018Dismissed

Parag Subhash Parelkar Vs State Of Maharashtra And Ors.

Bombay High Court · (2018) 08 BOM CK 0042

Hindu Marriage Act, 1955 — Section 24, 26, 28AFamily Courts Act, 1984 — Section 7, 18Limitation Act, 1963 — Article 136, 137

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High Courts07 Aug 2018Dismissed

M/S. Adinath Agro Industries And Anr Vs State Of Maharashtra And Others M/S. Adinath Agro Industries And Anr Vs The State Of Maharashtra And Others

Bombay High Court · (2018) 08 BOM CK 0025

Constitution of India, 1950 — Article 226, 227Code of Criminal Procedure, 1973 — Section 482Essential Commodities Act, 1955 — Section 3, 7

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High Courts07 Aug 2018Disposed Off

Bharat Laxman Bidwe Vs State Of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0024

Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 437A

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High Courts06 Aug 2018Allowed

Tayal Cotton Pvt. Ltd Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 08 BOM CK 0179

Insolvency And Bankruptcy Code, 2006 — Section 10, 14, 14(1)(a), 31(1)Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 204

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