COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 545 of 3,654

High Courts06 Aug 2018Dismissed

Mr. Vikas V. Prabhu Vs Registrar of Co-operative Societies, Department of Cooperation, Government of Goa, Panaji, Goa And Ors

Bombay High Court · (2018) 08 BOM CK 0163

Goa Agricultural Produce Marketing (Development and Regulation) Act, 2007 — Section 2(a), 2(b), 2(b)(a), 2(ze), 2(2), 10, 12, 12(1), 13, 81(2)(iii)Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010 — Rule 2(v), 5, 5(2)(iii), 7, 15, 16, 17

High Courts06 Aug 2018Allowed

Ajju C.S. Sindolli Vs State of Goa

Bombay High Court · (2018) 08 BOM CK 0162

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420

High Courts06 Aug 2018Dismissed

Mr. Suresh Indulal Shah And Ors Vs M/S. Pratham Project Developers Pvt. Ltd. And Ors

Bombay High Court · (2018) 08 BOM CK 0105

Code of Civil Procedure, 1908 — Order 38 Rule 5

High Courts06 Aug 2018Dismissed

Shree Siddheshwar Sahakari Sakhar Karkhana Ltd. Vs Union Of India And Ors.

Bombay High Court · (2018) 08 BOM CK 0086

Constitution of India, 1950 — Article 226Indian Aircraft Act, 1934 — Section 9AMinistry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015 — Rule 7(2)

High Courts06 Aug 2018Dismissed

Sheikh Salman Khan Shammi Khan Pathan Vs State Of Maharashtra Thr. Home Department Mantralaya Mumbai And Othersq

Bombay High Court · (2018) 08 BOM CK 0085

Indian Penal Code, 1860 — Section 34, 294, 323, 341, 506BMaharashtra Prevention of Dangerous Activities of Slumlords Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 — Section 3(1), 5A, 12, 12(1), 12(2)

High Courts06 Aug 2018Disposed Off

Municipal Corporatioin Of Greater Mumbai Vs Mrs. Vrunda Vijaykumar Kulkarni

Bombay High Court · (2018) 08 BOM CK 0065

Payment of Gratuity Act, 1972 — Section 2(e), 4, 7(4), 7(7)Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(2)

High Courts06 Aug 2018Dismissed

Saliquddin S/O. Ziyauddin Chishty Vs State Of Maharashtra And Others

Bombay High Court · (2018) 08 BOM CK 0060

Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(r)(s), 3(i)(x) 3(ii)(v)(a), 14A, 18Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 307, 325, 406, 504, 506

High Courts06 Aug 2018Allowed

Saleha Kausar D/O. Saber Ahmed Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 08 BOM CK 0058

Code of Criminal Procedure, 1973 — Section 173(2)(i), 482Indian Penal Code, 1860 — Section 354, 354A

High Courts06 Aug 2018Dismissed

D B Realty Limited And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2018) 08 BOM CK 0053

Maharashtra Regional and Town Planning Act, 1966 — Section 22(m), 26, 31, 37, 154, 154(1)Constitution of India, 1950 — Article 14, 19, 21, 48, 48A, 51A(g), 243G, 300A

High Courts06 Aug 2018Dismissed

Harshada Chsl And Anr. Vs State Of Maharashtra Through The Secretary And Ors.

Bombay High Court · (2018) 08 BOM CK 0050

Constitution of India, 1950 — Article 14, 19, 21, 48, 48A, 51A(g), 243G, 300A<>Maharashtra Regional and Town Planning Act, 1966 — Section 22(m) 26, 31, 37, 154, 154(1)

High Courts06 Aug 2018Disposed Off

V R Vedpathak And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 08 BOM CK 0039

Constitution of India, 1950 — Article 309

High Courts06 Aug 2018Allowed

Bharat Sindhu Multipurpose Society, Nagpur Vs Rashtrasant Tukdoji Maharaj Nagpur University, Thr. Registrar & Another

Bombay High Court · (2018) 08 BOM CK 0030

Maharashtra Universities Act, 1994 — Section 7, 7(2), 7(3)Constitution of India, 1950 — Article 15, 30(1)

High Courts06 Aug 2018Dismissed

Sanjeev Rajaram Chimbulkar Vs Municipal Corporation Of Greater Mumbai And Ors

Bombay High Court · (2018) 08 BOM CK 0028

Mumbai Municipal Corporation Act, 1988 — Section 61, 61(d), 61(g), 63, 63(k), 394, 394(1)(e), 394(1)(g)Constitution of India, 1950 — Article 19(1)(g), 226, 254Food Safety and Standards Act, 2006 — Section 31, 31(2), 31(i), 92(2)

High Courts06 Aug 2018Dismissed

Shaikh Babar Shaikh Noor Vs State Of Maharashtra

Bombay High Court · (2018) 08 BOM CK 0023

Indian Penal Code, 1860 — Section 302, 307, 498A, 504Code of Criminal Procedure, 1973 — Section 164

High Courts06 Aug 2018Dismissed

State Of Maharashtra. Thr. P.S.O., P.S. Veltur Vs Govind S/O Mahadeo Thore And Oths

Bombay High Court · (2018) 08 BOM CK 0021

Indian Penal Code, 1860 Section 34, 302, 307, 328, 498AIndian Evidence Act, 1872 — Section 32

High Courts06 Aug 2018Dismissed

Bindia Kripalani And Anr Vs Pushpa Hemraj Bhakiya And Ors

Bombay High Court · (2018) 08 BOM CK 0019

Indian Succession Act, 1925 — Section 213, 218, 222Code of Civil Procedure, 1908 — Section 114

High Courts06 Aug 2018Disposed Off

Gujarat State Petronet Ltd. Vs Micro And Small Enterprises Facilitation Council, Konkan Division And Ors

Bombay High Court · (2018) 08 BOM CK 0017

Constitution of India, 1950 — Article 226Micro, Small and Medium Enterprises Development Act, 2006 — Section 15, 17, 18, 18(1), 18(3), 18(4), 19, 23, 24Arbitration and Conciliation Act, 1996 — Section 7, 8, 65, 80, 81

High Courts06 Aug 2018Disposed Off

V.R.Vedpathak And Ors. Vs State Of Maharashtra And Ors.

Bombay High Court · (2018) 08 BOM CK 0016

Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4Constitution of India, 1950 — Article 309

High Courts06 Aug 2018Dismissed

Axis Mutual Fund, Through Its Trustee Axis Mutual Fund Trustee Co. Ltd. Vs State Of Maharashtra , Through Govt. Pleader And Ors.

Bombay High Court · (2018) 08 BOM CK 0015

Maharashtra Value Added Tax Act, 2002 — section 2(12), 29(3), 30(3), 48, 54, 52Maharashtra Value Added Tax Act, 2005 — section 53(6)(b)Income Tax Act, 1961 — Section 10(23)(d), 147(a)

High Courts03 Aug 2018

Ravindra Anand Kamat Vs M/s Waterways Shipyard Private Limited

Bombay High Court · (2018) 08 BOM CK 0161

Companies Act, 1956 — Section 433(e), 434, 434(1)(a), 439(1)(b)Company (Court) Rules, 1959 — Rule 113