High Courts05 Jul 2018Allowed
Shripad Tandel Vs State Through P.P. High Court of Bombay at Panaji-Goa
Bombay High Court · (2018) 07 BOM CK 0153
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(C), 20(b)(ii)(C), 41, 42, 43, 50, 50(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 555 of 3,654
High Courts05 Jul 2018Partly Allowed
Mrs. Saloni Subhashchandra Nagzarkar Vs Dr. Suyog Samuel Arawattigi
Bombay High Court · (2018) 07 BOM CK 0152
Transfer of Property Act, 1882 — Section 15Easement Act, 1882 — Section 52Specific Relief Act, 1963 — Section 6
High Courts05 Jul 2018Disposed Off
Minaj Subedar Shaikh And Another Vs State Of Maharashtra And Others
Bombay High Court · (2018) 07 BOM CK 0047
Constitution of India, 1950 — Article 136
High Courts05 Jul 2018Allowed
Shri. Gorakshan Sanstha, Thr. Secretary Vijaykumar Shivshankar Jani Vs Akola Municipal Corporation, Akola Thr. Commissioner
Bombay High Court · (2018) 07 BOM CK 0045
Maharashtra Municipal Corporations Act, 1949 — Section 132, 132(1)(b), 487
High Courts05 Jul 2018Dismissed
Mitesh Shah And Ors Vs Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2018) 07 BOM CK 0024
Mumbai Municipal Corporation Act, 1888 — Section 354
High Courts05 Jul 2018Disposed Off
Jahid Ali Kamruddin Shaikh Vs State of Maharashtra and ors.
Bombay High Court · (2018) 07 BOM CK 0023
Constitution of India, 1950 — Article 309
High Courts05 Jul 2018Allowed
C B I Vs K Dharampal (Abetted) And Ors
Bombay High Court · (2018) 07 BOM CK 0013
Indian Penal Code, 1860 — Section 109, 120B, 202, 420, 405, 409, 467, 468, 471, 477APrevention of Corruption Act, 1988 — Section 13(1)(b), 13(1)(c), 13(1)(d), 13(1)(d)(iii), 13(2)Banking Regulation Act, 1949 — Section 21, 35A, 35A(i)
High Courts05 Jul 2018Allowed
MACHINDRA S/O. DATTATRAYA KOKATE AND OTHERS Vs STATE OF MAHARASHTRA AND ANR
Bombay High Court · (2018) 07 BOM CK 0011
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 156(3), 200, 203, 204, 482Indian Penal Code, 1860 — Section 420, 465
High Courts05 Jul 2018Dismissed
MOHD. HANIF S/O ABDUL RASHID AND OTHERS Vs STATE OF MAH. THROUGH POLICE STATION OFFICER, P.S. LAKADGANJ, NAGPUR AND ANOTHER
Bombay High Court · (2018) 07 BOM CK 0010
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 202, 307, 334, 343Arms Act, 1959 — Section 4, 25Code of Criminal Procedure, 1973 — Section 190, 397, 401
High Courts04 Jul 2018Dismissed
Shri Nazario Sebastiao Pinto and Ors. Vs Shri Bhaskar Pandharinath Naik And Ors
Bombay High Court · (2018) 07 BOM CK 0151
Constitution of India, 1950 — Article 227Indian Evidence Act, 1872 — Section 45, 59
High Courts04 Jul 2018Disposed Off
Goa Urban Co-operative Bank Ltd. Vs Mr. Rui Ferreira and Ors.
Bombay High Court · (2018) 07 BOM CK 0150
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 46, 46(5), 80C, 89, 192Industrial Disputes Act, 1947 — Section 33A, 33(C)1
High Courts04 Jul 2018Dismissed
Sateesh @Satish K. Azgaonkar and Ors. Vs State of Goa And Ors.
Bombay High Court · (2018) 07 BOM CK 0149
Constitution of India, 1950 — Article 227Goa, Daman and Diu Land Revenue Code, 1968 — Section 30, 31, 32, 33Goa (Regulations of Land Development and Building Construction) Act, 2008 — Section 6A
High Courts04 Jul 2018Dismissed
M/S. Sterling Newspaper Pvt.Ltd. Vs Rajesh Vesmakar
Bombay High Court · (2018) 07 BOM CK 0064
Industrial Disputes Act, 1947 — Section 47Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2(d)
High Courts04 Jul 2018Disposed Off
Pramod Shriram Telgote Vs State Of Maharashtra Thr. Its Police Station Officer And Anr
Bombay High Court · (2018) 07 BOM CK 0017
Indian Penal Code, 1860 — Section 34, 107, 306
High Courts04 Jul 2018Disposed Of
SACHIN BHASKAR BADGUJAR Vs STATE OF MAHARASHTRA AND ANR
Bombay High Court · (2018) 07 BOM CK 0012
Maharashtra Police Act, 1951 — Section 55
High Courts04 Jul 2018Disposed Of
MR. YALLAPPA MARUTI SHIRAGE Vs THE STATE OF MAHARASHTRA, THROUGH SECRETARY, TRIBAL DEVELOPMENT AND SOCIAL JUSTICE AND ORS
Bombay High Court · (2018) 07 BOM CK 0008
High Courts04 Jul 2018Disposed Of
SHRI NITYANAND GAJANAND PATIL Vs THE STATE OF MAHARASHTRA THROUGH SECRETARY AND ORS
Bombay High Court · (2018) 07 BOM CK 0004
Departmental Enquiry Rule Book, 1991 — Rule 6.17, 6.21, 7.3State Bank of India (Supervising Staff) Service Rules, 1975 — Rule 50(3)(ii)Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 7(2)
High Courts03 Jul 2018Dismissed
Taj Agro Commodities Pvt. Ltd Vs Union of India And Ors.
Bombay High Court · (2018) 07 BOM CK 0094
Foreign Trade (Development and Regulation) Act, 1992 — Section 3, 3(2), 5, 20Customs Act, 1962 — Section 11Imports and Exports (Control) Act, 1947 — Section 4
High Courts03 Jul 2018Dismissed
Shobha Atmaram Prabhu And Ors. Vs State Of Maharashtra And Ors.
Bombay High Court · (2018) 07 BOM CK 0051
Code of Civil Procedure, 1908 — Section 24, 24(3)
High Courts03 Jul 2018Allowed
Mohan Ambadas Meshram Vs State Of Maharashtra Thr. Police Station Officer Sindhewahi Police Station Chandrapur
Bombay High Court · (2018) 07 BOM CK 0015
Indian Penal Code, 1860 — Section 376 (2) (i)Protection of Children From Sexual Offences Act, 2012 — Section 6, 29