COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 550 of 3,654

High Courts23 Jul 2018Disposed Off

Shri Rajaram M. Caisukar And Others Vs St. Joseph Chapel

Bombay High Court · (2018) 07 BOM CK 0178

Code of Civil Procedure, 1908 — Section 151Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1894 — Section 106

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High Courts23 Jul 2018Allowed

Vijay Sahadeorao Waghmare Vs State of Maharashtra Thr. Police station officer And Another

Bombay High Court · (2018) 07 BOM CK 0132

Indian Penal Code, 1860 — Section 34, 151(1), 155(2), 307, 294, 323, 363, 504, 506(B)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Indian Arms Act, 1955 — Section 3, 25

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High Courts23 Jul 2018Dismissed

Smt. Anagha Anil Muley & ors.Vs Concerned Presiding Officer, Ms. A.L. Gujar and Another

Bombay High Court · (2018) 07 BOM CK 0090

Indian Penal Code, 1860 — Section 120B, 193, 420, 468, 471Code of Criminal Procedure, 1973 — Section 457

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High Courts20 Jul 2018Dismissed

Ramdas Yesso Salelkar And Others Vs State of Goa And Other

Bombay High Court · (2018) 07 BOM CK 0177

Constitution of India, 1950 — Section 14, 16, 16(4)(a), 16(4)(b)

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High Courts20 Jul 2018Allowed

Akola Municipal Corporation through its Commissioner, Akola, Tq. & District Akola Vs Purushottam Punjabrao Gawande

Bombay High Court · (2018) 07 BOM CK 0099

Code of Civil Procedure, 1908 — Order 11 Rule 10, Order 11 Rule 21

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High Courts20 Jul 2018Dismissed

Nandlal Gangaram Ranglani Vs Nishita Harshal Ranglani And Anr

Bombay High Court · (2018) 07 BOM CK 0097

Negotiable Instruments Act, 1881 — Section 138Limitation Act, 1963 — Section 5

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High Courts20 Jul 2018Dismissed

Shiv Co-op. Housing Soc.Ltd. Vs Haresh Desai

Bombay High Court · (2018) 07 BOM CK 0087

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 154

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High Courts19 Jul 2018

Shri Shrikrishna N. Talak Vs Shri Shambhavi Co-operative Housing Society Ltd

Bombay High Court · (2018) 07 BOM CK 0176

Code of Civil Procedure, 1908 — Order 41 Rule 27

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High Courts19 Jul 2018Dismissed

Shri Shantilal Babu Patel Vs Shri Ramakant Subrao Shetye and Anr

Bombay High Court · (2018) 07 BOM CK 0175

Constitution of India, 1950 — Section 227

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High Courts19 Jul 2018Dismissed

Philips Employees' Union Vs Peico Electronic & Electrical Co.Ltd

Bombay High Court · (2018) 07 BOM CK 0092

Constitution of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 146, 147, 148, 149, 307, 427, 449, 455

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High Courts19 Jul 2018

Smt. Rajabai Rajreddy Akitwar Vs Union of India, through General Manager, South Central Railway, Secundarabad

Bombay High Court · (2018) 07 BOM CK 0089

Maharashtra Court Fees Act, 1959 — Article 3(I), 13, Section 5(2), 13(1A), 16(1)Bombay High Court Appellate Side Rules, 1960 — Rule 4(v)Railway ClaimsTribunal Act, 1987 — Section 23

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High Courts19 Jul 2018Dismissed

Ajay S/O Badrinarayan Soni And Another Vs State Of Maharashtra, Through The P.S.O. P.S. Umred, Nagpur And Another

Bombay High Court · (2018) 07 BOM CK 0085

Indian Penal Code, 1860 — Section 34, 320, 384, 419, 420, 482, 501, 502

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High Courts19 Jul 2018Disposed Off

Varsha Thakur Ganesh Ghuge Vs State Of Maharashtra

Bombay High Court · (2018) 07 BOM CK 0079

Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 166, 167, 193, 219, 228, 465, 468, 471Judges (Protection) Act, 1985 — Section 2, 2(a), 3Maharashtra Land Revenue Code, 1966 — Section 237, 247

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High Courts19 Jul 2018Partly Allowed

Smt. Sumitra W/O Namdeo Madavi Vs State Of Maharashtra, Through P.S.O. Adyal

Bombay High Court · (2018) 07 BOM CK 0077

Indian Penal Code, 1860 — Section 302, 304II

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High Courts19 Jul 2018

Smt. Rajabai Rajreddy Akitwar And Others Vs Union Of India Thr. General Manager South Central Railway Secundarabad And Another

Bombay High Court · (2018) 07 BOM CK 0074

Maharashtra Court Fees Act, 1959 — Section 5(2), Article 1, 3, 13Railway Claims Tribunal Act, 1987 — Section 13, 13(1A), 16(1)23,Railways Act, 1989 — Section 13(a)(ii), 82A, 124A

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High Courts19 Jul 2018Allowed

Smt. Irene Blanch Khera And Anr Vs Shri. Glenn John Vijay Ambrose E Sousa Ticlo

Bombay High Court · (2018) 07 BOM CK 0070

Code of Civil Procedure, 1908 — Section 22, 23, 24, 25(1)Goa, Daman and Diu Civil Courts Act, 1987 — Section 12, 20High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981 — Section 3, 4, 9, 20, 22, 25, 26, 27

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High Courts19 Jul 2018Dismissed

Union Of India Through Its Secretary Ministry Of Finance Dept Of Revenue And Ors Vs Sanjay Kumar S Zumbre

Bombay High Court · (2018) 07 BOM CK 0069

Constitution of India, 1950 &Article 309Central Civil Services (Pension) Rules, 1972 — Rule 26(4), 24(4)(i), 24(4)(ii), 24(4)(iii), 24(4)(iv), 26, 26(4), 26(4)(i), 26(4)(iii), 26(5)(i), 26(5)(ii), 26(5)(iii), 26(5)(iv)

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High Courts18 Jul 2018Dismissed

State of Goa Vs Kanchan Chodankar

Bombay High Court · (2018) 07 BOM CK 0174

Indian Penal Code, 1860 — Section 302, 306, 498ACode of Criminal Procedure, 1973 — Section 216, 313

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High Courts18 Jul 2018Dismissed

Mr. Sharmad Pai Kane, Son of Shri. Deepak Pai Kane Vs Vidya Vikas Mandal

Bombay High Court · (2018) 07 BOM CK 0173

Advocates Act, 1961 — Section 7, 7(1)(h), 7(1)(i), 24(1)(c), 24(1)(c)(iii), 24(3a), 49(1)(af), 49(1)(ag), 49(1)(d)Constitution of India, 1950 — Article 12, 226

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High Courts18 Jul 2018Dismissed

Kumar Mangat Pathak Vs Cinema Capital Venture Fund

Bombay High Court · (2018) 07 BOM CK 0088

Arbitration and Conciliation Act 1996 — Section 24(2)(b)(ii), 28(1)(a), 34, 34(2), 34(2)(a), 34(2)(b)(i)

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