High Courts09 Jul 2018Dismissed
Samir Narain Bhojwani Vs Aurora Properties And Investments And Anr
Bombay High Court · (2018) 07 BOM CK 0025
Arbitration and Conciliation Act, 1996 — Section 17, 37Code Of Civil Procedure, 1908 — Section 144
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 554 of 3,654
High Courts07 Jul 2018Allowed
Anna Mahadu Arote Vs State of Maharashtra
Bombay High Court · (2018) 07 BOM CK 0137
Prevention of the Corruption Act, 1988 — Section 7, 13(1), 13(1)(d), 13(2)Code of Criminal Procedure, 1973 — Section 162, 162(1), 162(2), 313Indian Evidence Act, 1872 — Section 27, 32, 145, 154
High Courts07 Jul 2018Allowed
Shri Sharad Mahadev More Vs State Of Maharashtra
Bombay High Court · (2018) 07 BOM CK 0034
Indian Penal Code, 1860 — Section 411Constitution of India, 1950 — Article 20
High Courts06 Jul 2018Allowed
Mr. Manoj Budhaji Patil Vs Borkar Nursing Home, Proprietary concern of Mrs. Vandana Borkar, Wife of late Atmaram alias Shailesh Ramesh Borkar, Major of age, Functioning at Abade Faria Road, Margao, Goa
Bombay High Court · (2018) 07 BOM CK 0160
High Courts06 Jul 2018Allowed
Shri Deepak Naik, Indian National Vs State, Through PP, High Court of Bombay at Panaji
Bombay High Court · (2018) 07 BOM CK 0159
Indian Evidence Act, 1872 — Section 145
High Courts06 Jul 2018Disposed Off
Harshad Arjun Phadte Vs State of Goa
Bombay High Court · (2018) 07 BOM CK 0158
Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 4Code of Criminal Procedure, 1973 — Section 482
High Courts06 Jul 2018
Shri Raghvir Babusoo Harmalkar (since deceased) Vs Shri Gurudas Mukund Porob Padgaonkar
Bombay High Court · (2018) 07 BOM CK 0157
Constitution of India, 1950 — Article 227
High Courts06 Jul 2018Dismissed
SRRecial Land Acquisition Officer (N) Vs Smt. Gracinda Braganza
Bombay High Court · (2018) 07 BOM CK 0156
Land Acquisition Act, 1894 — Section 4, 6, 18Code of Civil Procedure, 1908 — Order 41 Rule 23
High Courts06 Jul 2018Disposed Off
Shri Sakharam Vasudev Sinai Usgaonkar and Ors. Vs Executive Engineer, Works Division XVIII PWD, Ponda-Goa and Ors.
Bombay High Court · (2018) 07 BOM CK 0155
Land Acquisition Act, 1894 — Section 4, 6, 18
High Courts06 Jul 2018Dismissed
State of Goa Vs M/s. Sneha Constructions Engineers & Contractors
Bombay High Court · (2018) 07 BOM CK 0154
Indian Contract Act, 1972 — Section 73
High Courts06 Jul 2018Dismissed
Ankush Vaman Pawar Vs Commissioner Of Police And Ors
Bombay High Court · (2018) 07 BOM CK 0052
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, DrugOffenders and Dangerous Persons Act, 1981 — Section 3(2)Indian Penal Code, 1860 — Section 34, 395, 397, 427, 452, 504, 506Arms Act, 1959 — Section 4(25)
High Courts06 Jul 2018Allowed
Pralhad Jagatram Chavhan Vs State Of Mah.Thr.Pso Akola
Bombay High Court · (2018) 07 BOM CK 0033
Indian Penal Code, 1860 — Section 304
High Courts06 Jul 2018Allowed
Acer India (Pvt.) Ltd. Vs Central Bank Of India And 2 Ors.
Bombay High Court · (2018) 07 BOM CK 0026
Code of Civil Procedure, 1908 — Section 11Indian Evidence Act, 1872 — Section 115Constitution of India, 1950 — Article 14
High Courts06 Jul 2018Disposed Off
Vikas S/O. Macchindra Gorde Vs Divisional Commissioner Aurangabad
Bombay High Court · (2018) 07 BOM CK 0022
High Courts06 Jul 2018Disposed Off
Mukesh S/O. Dattatraya Mankar Vs Divisional Commissioner
Bombay High Court · (2018) 07 BOM CK 0021
Maharashtra Police Act, 1951 — Section 56, 56(1)(a)(b), 59
High Courts06 Jul 2018Allowed
Kaveri Hanumant Borge Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 07 BOM CK 0020
Maharashtra Village Panchayats Act, 1958 — Section 13A, 30(1A)Maharashtra Gram Panchayat Election Rules, 1959 — Rule 41ANegotiable Instruments Act, 1881 — Section 138, 138B, 142
High Courts06 Jul 2018Dismissed
Indraraj S/O. Dashrath Sapkale Vs State Of Maharashtra And Anr
Bombay High Court · (2018) 07 BOM CK 0019
Indian Penal Code, 1860 — Section 302Maharashtra Prison Remission System Rules, 1962 — Section 23
High Courts06 Jul 2018Disposed Off
Maharashtra State Road Transport Corporation, Mumbai Vs Dilip Popatrao Kate And Ors
Bombay High Court · (2018) 07 BOM CK 0018
Motor Vehicles Act, 1988 — Section 140, 166Indian Penal Code, 1860 — Section 279, 304A
High Courts06 Jul 2018Dismissed
Indian Galvanics Syrium Foils Ltd Vs Dy.Commissioner Of Income Tax, Cir4(4), Mumbai & Ors
Bombay High Court · (2018) 07 BOM CK 0016
Incometax Act, 1961 — Section 260A
High Courts06 Jul 2018Allowed
Manohar John Sable And Another Vs State Of Mah.Thr.Pso Akola
Bombay High Court · (2018) 07 BOM CK 0014
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 169, 306(4)(a)Indian Evidence Act, — Section 114, 114(b), 133