High Courts30 Jul 2018
Nanda Shirodkar Vs M/s DCI Pharmaceuticals Pvt Ltd
Bombay High Court · (2018) 07 BOM CK 0183
Code of Civil Procedure, 1908 — section 115Industrial Disputes Act, 1947 — Section 11AConstitution of India, 1950 — Article 227
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 548 of 3,654
High Courts30 Jul 2018Allowed
Acc India Pvt Ltd And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2018) 07 BOM CK 0138
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 21
High Courts30 Jul 2018Allowed
Jitendra S/O Satayawan Potbhare Vs State Of Maharashtra And Others
Bombay High Court · (2018) 07 BOM CK 0134
Indian Penal Code, 1860 — Section 166, 167, 192, 420, 421, 463, 464, 468, 471Registration Act, 1908 — Section 81, 82Code of Criminal Procedure, 1973 — Section 156(3), 200
High Courts30 Jul 2018Allowed
Haji Abdul Qayyum Mohd. Ishak And Others Vs State Of Maharashtra Thr. Police Station Officer Police Station Kamptee Dist. Nagpur
Bombay High Court · (2018) 07 BOM CK 0131
Indian Penal Code, 1860 — Section 34, 376, 498ADowry Prohibition Act, 1961Code of Criminal Procedure, 1973 — Section 209, 227, 228
High Courts30 Jul 2018Disposed Off
Balkrishna Pandurang Halde And Others Vs Yeshodabai Balkrishna Halde And Other
Bombay High Court · (2018) 07 BOM CK 0117
Constitution of India, 1950 — Article 14, 39F, 300AHindu Succession Act, 1956 — Section 4, 5(i), 6, 8, 11, 16(i), 19, 23, 30Hindu Marriage Act, 1955 — Section 12, 12(1), (2), 16, 16(1), 16(3)
High Courts27 Jul 2018
Mahadeo Shripati Khot Vs Divisional Traffic Superintendent (Default), Competent Authority Maharashtra State Road Transport Corporation
Bombay High Court · (2018) 07 BOM CK 0144
High Courts27 Jul 2018Allowed
Ramdeobaba Charitable Society, Through its President, Laxminarayan Jainarayan Rathi Vs Chief Officer, Narkhed Municipal Council Narkhed, Tq. Narkhed, Distt. Nagpur
Bombay High Court · (2018) 07 BOM CK 0143
Arbitration and Conciliation Act, 1996 — Section 3, 34, 34(3)Limitation Act, 1963 — Section 4, 5, 14, 29(2)Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 77, 77(1)(b)
High Courts27 Jul 2018Dismissed
Smt. Shakuntalabai W/o Shivajirao Chaudhari Vs Sandhya W/o Rameshwar Chaudhary And Anr
Bombay High Court · (2018) 07 BOM CK 0135
Code of Criminal Procedure, 1973 — Section 125, 397
High Courts27 Jul 2018Allowed
Isha Sharma Vs Tata Institute of Social Sciences and Anr
Bombay High Court · (2018) 07 BOM CK 0126
Constitution of India, 1950 — Article 226
High Courts27 Jul 2018Dismissed
Baban S/o Padavi Pawara Vs State of Maharashtra
Bombay High Court · (2018) 07 BOM CK 0115
Indian Penal Code, 1860 — Section 302, 304IIIndian Evidence Act, 1872 — Section 118, 134
High Courts27 Jul 2018Dismissed
Kishor s/o. Raghunath Gaikwad Vs State of Maharashtra
Bombay High Court · (2018) 07 BOM CK 0114
Indian Penal Code, 1860 — Section 302
High Courts27 Jul 2018Dismissed
State Of Maharashtra Thr.L Pso Yavatmal Vs Rajendrasingh Bahadur Singh And Others
Bombay High Court · (2018) 07 BOM CK 0113
Indian Penal Code, 1860 — Section 395, 397
High Courts26 Jul 2018
State of Goa Vs M/s. Delcon Engineering, A partnership firm registered with the Registrar of Firms
Bombay High Court · (2018) 07 BOM CK 0182
High Courts26 Jul 2018Disposed Off
Mrs. Shabana Bi Sayyed Vs State of Goa
Bombay High Court · (2018) 07 BOM CK 0181
High Courts26 Jul 2018
Mrs. Domina De Souza Vs Mr. Kamlakant Sawant
Bombay High Court · (2018) 07 BOM CK 0180
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts26 Jul 2018Dismissed
Goa Co-operative Marketing and Supply Federation Vs Shri Mario Lobo
Bombay High Court · (2018) 07 BOM CK 0179
Constitution of India, 1950 — Article 227
High Courts26 Jul 2018Dismissed
Yellamalli Venkatapriyanka and Other Vs State of Maharashtra and Other
Bombay High Court · (2018) 07 BOM CK 0142
Maharashtra Unaided PrivateProfessional Educational Institutions (Regulation of Admissions and Fees) Act, 2015 — Section 3(10), 23, 28Income Tax Act, 1961 — Section 6Citizenship Act 1955 — 7A
High Courts26 Jul 2018Dismissed
Niyojit Prayag Gruhanirman Sahakari Sanstha, Ner Through Its Chief Promoter Subhash P. Lahore Vs Shri Narayanrao Uttamrao Laore (Since Dead) Thr. His Lrs Smt. Triveni N. Laore And Others
Bombay High Court · (2018) 07 BOM CK 0129
Maharashtra Cooperative Societies Act, 1960 — Section 36Code of Civil Procedure, 1908 — Order 1 Rule 1, Order 1, Rule 8, Order 1, Rule 10, Order 7 Rule 11
High Courts26 Jul 2018Dismissed
Board of Trustees of the Port of Bombay & Ors Vs Jijaba Namdeo Borude (through his legal heirs) Kamal Jijaba Borude & Ors
Bombay High Court · (2018) 07 BOM CK 0127
Indian Penal Code, — Section 34, 380
High Courts26 Jul 2018Dismissed
Shree Ambika Printers and Publications Vs Mrs. Bharati Umesh Kotiyan And Other
Bombay High Court · (2018) 07 BOM CK 0119
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)Constitution of India, 1950 — Article 136, 226