High Courts18 Jul 2018Allowed
Shashi Saraswat Vs State Of Maharashtra Through Its Common Entrance Test Cell Mumbai And Anr
Bombay High Court · (2018) 07 BOM CK 0086
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 551 of 3,654
High Courts18 Jul 2018Allowed
Shri Kishor s/o Anandrao Gaidhane Vs State of Maharashtra through Police Station Officer, Imamwada Police Station, Nagpur
Bombay High Court · (2018) 07 BOM CK 0083
Indian Penal Code, 1860 — Section 34, 294, 323, 506(B)
High Courts18 Jul 2018Allowed
Ganesh Balbhim Kshirsagar Vs State Of Maharashtra
Bombay High Court · (2018) 07 BOM CK 0068
Indian Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 174, 313, 437A
High Courts18 Jul 2018Dismissed
Rajesh Dayaldas Narwani Vs Kanayalal D. Bablani
Bombay High Court · (2018) 07 BOM CK 0060
General Clauses Act, 1897 — Section 27Indian Evidence Act, 1872 — Section 114Limitation Act, 1963 — Section 3, Article 54
High Courts17 Jul 2018Disposed Off
Conservation Action Trust Vs Union of India & Ors
Bombay High Court · (2018) 07 BOM CK 0141
Constitution of India, 1950 — Article 32,47, 48A, 51A(g), 226Monopolies and Restrictive Trade Practices Act 1969 — Section 15, 16, 17, 162Environment (Protection) Act, 1986 — Section 3(2), 3(3), 5
High Courts17 Jul 2018Partly Allowed
Manik Keshav Jagdale Vs Parner Taluka Sahakari Sakhar Karkhana And Anr
Bombay High Court · (2018) 07 BOM CK 0091
Industrial Disputes Act, 1947 — Section 2(s), 25FF, 33C, 33C(2)Payment of Gratuity Act, 1972Maharashtra Cooperative Societies Rules, 1961 — Rule 18A(2)(d)(ii)
High Courts17 Jul 2018
Grindwell Norton Ltd. Vs Transport and General Kamgar Union & Ors.
Bombay High Court · (2018) 07 BOM CK 0081
Code of Civil Procedure, 1908 — Order 23 Rule 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 1C, 2(a), 2(b), 28Industrial Disputes Act, 1947 — Section 10, 10(1), 18, 18(1), 18(3), 23, 33
High Courts17 Jul 2018Dismissed
Engineering Workers Association Vs Radium Creation Ltd. & Ors.
Bombay High Court · (2018) 07 BOM CK 0080
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 24, 24(2)(a), 24(2)(b), 24(2)(c), 24(2)(d), 24(2)(e), 24(2)(f), 24(2)(g), 25, 25(2), 25(5) 28Industrial Disputes Act, 1947 — Section 10
High Courts17 Jul 2018Allowed
Goushala Pashupalan Bahu Uddeshiya Sanstha Nagpur Thr. President Shri. Munna S/O. Kamlaprasad Shukla Vs State Of Maharashtra Thr. P.S.O. P.S. Kalamna Dist. Nagpur And Another
Bombay High Court · (2018) 07 BOM CK 0078
Motor Vehicles Act, 1988Transport of Animals Rules, 1978 — Rule 56(c)Prevention of Cruelty to Animals Act, 1960 — Section 29, 35(2)
High Courts17 Jul 2018Dismissed
Sanjay Baban Parve Vs State Of Maharashtra, Through Its Secretary, Department Of Urban Development, Mumbai And Others
Bombay High Court · (2018) 07 BOM CK 0075
Constitution of India, 1950 — Article 227Indian Penal Code, 1860 — Section 143, 186, 189, 504, 506Maharashtra Village Panchayat Act, 1958 — Section 42(2), 44(1), 44(1)(e), 44(3)
High Courts17 Jul 2018Dismissed
Sudha Shambhunath Singh Vs State Of Maharashtra And Ors.
Bombay High Court · (2018) 07 BOM CK 0062
Constitution of India, 1950 — Article 226Maharashtra Scheduled Caste Scheduled Tribe (denotified Tribes) Act, 2000 — Section 6, 18Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of )Caste Certificate Rules, 2012 — Rule 11, 12, 13, 13(1), 17
High Courts17 Jul 2018Dismissed
Pramod Moreshwar Tattu Vs Sub-Divisional Officer, Baramati Sub-Division And Ors
Bombay High Court · (2018) 07 BOM CK 0061
Maharashtra Land Revenue Code, 1966 — Section 20, 148, 148(6), 149, 150, 154, 157, 247Transfer of Property Act, 1882 — Section 52Indian Registration Act, 1908 — Section 18, 18(ee)
High Courts16 Jul 2018Dismissed
Principal Commissioner of Income Tax Vs M/s Andrew Telecommunications P. Ltd
Bombay High Court · (2018) 07 BOM CK 0172
Income Tax Act, 1961 — Section 92CA, 92CA(3), 143(3), 144C, 144C(1), 144C(13)
High Courts16 Jul 2018Allowed
Salim Abbas Chaudhari Vs State of Maharashtra, through Police Station Officer, Police Station, Ramdaspeth, Akola
Bombay High Court · (2018) 07 BOM CK 0084
Indian Penal Code, 1860 — Section 34, 361, 363, 365, 366, 384
High Courts16 Jul 2018
Subodhchandra Motiramji Lahane And Others Vs Assistant Charity Commissioner, Akola And Others
Bombay High Court · (2018) 07 BOM CK 0076
Maharashtra Public Trusts Act, 1950 — Sectionn 22, 41A , 47, 47(5)
High Courts16 Jul 2018Disposed Off
Rohidas Maharu Chavan Vs State Of Maharashtra, Thr. Secretary, Department Of Tribal Welfare And Development, Mumbai And Other
Bombay High Court · (2018) 07 BOM CK 0066
Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificates Act, 2000 — Section8
High Courts16 Jul 2018Partly Allowed
Suresh S/O Sukhdeo Wankhede Vs District Caste Certificate Scrutiny Committee No. 2, Akola Thr. Its Member/Secretary And Others
Bombay High Court · (2018) 07 BOM CK 0065
Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificates Act, 2000 — Section8
High Courts16 Jul 2018Allowed
Sau. Sunanda W/O. Narendra Rithe Vs Madhav S/O. Bhimrao Rajurkar
Bombay High Court · (2018) 07 BOM CK 0055
Negotiable Instruments Act, 1881 — Section 118, 138, 139Code of Criminal Procedure, 1973 — Section 357(3)
High Courts16 Jul 2018Partly Allowed
United India Insurance Co. Ltd Vs Hajrabi Sk Laikoddin And Ors
Bombay High Court · (2018) 07 BOM CK 0054
Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 166
High Courts16 Jul 2018Allowed
Union Of India, (Through) Ministry Of Home Affairs Rehabilitation Division Vs Kunwar Vilas Nath
Bombay High Court · (2018) 07 BOM CK 0050
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12(1)Transfer of Property Act, 1882 — Section 2, 60, 69Government Grants Act, 1895 — Section 2