Bombay High Court Judgments

High Courts26 Jun 2018Allowed

MOHD. IRSHAD KAMRUDDIN @ KAMAL HASAN SHEIKH @ CHOTU (IN JAIL) Vs DEPUTY INSPECTOR GENERAL (PRISONS) (EAST) NAGPUR AND ANOTHER

Bombay High Court · (2018) 06 BOM CK 0098

Indian Penal Code, 1860 — Section 302, 397, 392Code of Criminal Procedure, 1973 — Section 31

High Courts26 Jun 2018Dismissed

YADAVENDRA CHITBAHAL YADAV Vs THE GENERAL SECRETARY SHREE SARASWATI SHIKSHAN PRASARK SANTHA AND ORS.

Bombay High Court · (2018) 06 BOM CK 0093

Indian Penal Code, 1860 — Section 420, 465, 468, 471Maharashtra Employees of Private Schools Act, 1977 — Section 4(6)Maharashtra Employees of Private Schools Rule, 1981 — Rule 33(1), 34

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High Courts25 Jun 2018Allowed

Goa State Coop.Bank Ltd Vs Asst. Commissioner of Income Tax, Circle 1(1)

Bombay High Court · (2018) 06 BOM CK 0153

Income Tax Act, 143(1), 143(2), 147, 148Constitution of India, 1950 — Article 226

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High Courts25 Jun 2018Allowed

NAVIN DHANIRAM BARAIYE (IN JAIL) Vs STATE OF MAHARASHTRA THR. P.S.O. P.S. AJNI DIST. NAGPUR

Bombay High Court · (2018) 06 BOM CK 0087

Indian Penal Code, 1860 — Section 377Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 3, 4, 5(l), 5(m), 6 7, 26(4), 29Code of Criminal Procedure, 1973 — Section 313

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High Courts25 Jun 2018Allowed

SAGAR DINANATH JADHAV (IN JAIL) Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER OLD CITY POLICE STATION AKOLA

Bombay High Court · (2018) 06 BOM CK 0086

Indian Penal Code, 1860 — Section 377, 452Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 4, 29Code of Criminal Procedure, 1973 — Section 313

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High Courts22 Jun 2018Disposed Off

Shri Dilip Parulekar Vs Advocate Airesh Rodrigues

Bombay High Court · (2018) 06 BOM CK 0152

Indian Penal Code, 1860 — Section 21, 34, 119, 120, 120B, 166, 167, 406, 409, 420Code of Criminal Procedure, 1973 — Section 156(3), 173, 190(1)(a), 190(1)(c), 197, 200, 204, 380(2)Prevention of Corruption Act, 1988 — Section 2(c), 7, 10, 11, 13, 13(1)(c), 13(1)(d), 15, 19

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High Courts22 Jun 2018Disposed Off

Suraj Nadkarni Vs State of Goa

Bombay High Court · (2018) 06 BOM CK 0151

Indian Penal Code, 1860 — Section 34, 509Goa Children's Act, 2003 — Section 2(m)(i), 8(2)

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High Courts22 Jun 2018Allowed

WAMAN S/O MALHARI JAMBHULKAR Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0117

Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d)(i), 13(2), 20Indian Evidence Act, 1872 — Section 114

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High Courts22 Jun 2018Dismissed

ASHOK U. NIKAM Vs TATA POWER CO. LTD.

Bombay High Court · (2018) 06 BOM CK 0113

Industrial Disputes Act, 1947 — Section 10, 25B(1), 25B(1), 25F

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High Courts22 Jun 2018Dismissed

SHARAD VISHWAS BHAMRE Vs THE GENERAL MANAGER-M/S.MAHINDRA SONS LTD. AND ANR.

Bombay High Court · (2018) 06 BOM CK 0105

Industrial Disputes Act, 1947 — Section 2(o), 2(oo), 25FConstitution of India, 1950 — Article 226, 227

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High Courts22 Jun 2018Disposed Off

BILKISH HAMID INDRAPURWALA Vs THE DESIGNATED OFFICER,ASSISTANT ENGINEER, (B & F) AND ORS

Bombay High Court · (2018) 06 BOM CK 0104

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High Courts22 Jun 2018Dismissed

BHARAT PETROLEUM CORPN.LTD. Vs ACME CONSTRUCTIONS CORPN. AND ORS.

Bombay High Court · (2018) 06 BOM CK 0103

Code of Civil Procedure, 1908 — Order 20 Rule 12Constitution of India, 1950 — Article 14, 227Presidency Small Causes Courts Act, 1882 — Section 41

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High Courts22 Jun 2018Disposed Of

TARAG S PATEL Vs COLLECTOR OF DAMAN AND ORS

Bombay High Court · (2018) 06 BOM CK 0085

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High Courts22 Jun 2018Disposed Off

YASIN KHAN MASUM KHAN MULTANI Vs THE STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 06 BOM CK 0074

Bombay Police Act, 1951 — Section 56, 56(1)(a), 56(1)(b)

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High Courts22 Jun 2018Dismissed

VIJAY @ AJAY MURLIDHAR DALVI, C.NO. 16362, YERWADA CENTRAL PRISON, PUNE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0073

Maharashtra Police Act, 1951 — Section 56(1)(a)(b), 58

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High Courts22 Jun 2018Allowed

PROACTIVE IN & OUT ADVERTISING PVT. LTD. Vs PUNE MAHANAGAR PARIVAHAN MAHAMANDAL LTD. , THROUGH ITS MANAGING DIRECTOR AND ORS.

Bombay High Court · (2018) 06 BOM CK 0064

Constitution of India, 1950 — Article 14

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High Courts21 Jun 2018Allowed

N.V. Kharote Constructions Pvt. Ltd. Vs State of Goa

Bombay High Court · (2018) 06 BOM CK 0150

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High Courts21 Jun 2018Allowed

MADHUKAR NAGNATHRAO BUNDALE.Vs THE STATE OF MAH. THR. PSO YAVATMAL

Bombay High Court · (2018) 06 BOM CK 0110

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 20Code of Criminal Procedure, 1973 — Section 313

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High Courts21 Jun 2018Dismissed

SHRI. NANDLAL S/O KRISHNARAO YELNE Vs SHRI CHANDRAKANT S/O NARHARI RAJURKAR

Bombay High Court · (2018) 06 BOM CK 0107

Industrial Disputes Act, 1947 — Section 11(9), 11(10), 33C(1), 33C(2)Code of Civil Procedure, 1908 — Order 21

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High Courts21 Jun 2018Allowed

SHUBHAM SHARAD GADMADE Vs THE SCHEDULED TRIBE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR THR.. MEMBER SECRETARY AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0096

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 Certificate Act, 2000 — Section 7(2)Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 — Rule 12(2)

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