COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 560 of 3,654

High Courts19 Jun 2018Disposed Of

PAPPU S/O. PUNDLIK KHARAT AND ANR Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0090

Indian Penal Code, 1860 — Section 34, 323, 354A(1), 504, 506Code of Criminal Procedure, 1973 — Section 173, 173(4), 239, 244, 244(1), 245, 251A, 251A(2)

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High Courts19 Jun 2018Disposed Off

NAYAN S/O NAGORAO INGLE Vs THE STATE OF MAHARASHTRA, THR. P.S.O. P.S. KALAMNA, NAGPUR

Bombay High Court · (2018) 06 BOM CK 0058

Indian Penal Code, 1860 — Section 34, 294, 323, 394, 506, 506(2)Code of Criminal Procedure, 1973 — Section 397Contempt of Courts Act, 1971 — Section 2(c), 6

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High Courts18 Jun 2018Disposed Of

NISHANTH HARISHCHANDRA SALVI Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0082

Code of Criminal Procedure, 1973 — Section 232, 313, 482Indian Penal Code, 1860 — Section 34, 304A, 325, 341, 354AProbation of Offenders Act, 1958 — Section 3, 4, 4(1)(2)

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High Courts18 Jun 2018Disposed Off

SHIVAJI PANDURANG BANSODE Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0076

Land Acquisition Act, 1894 — Section 4, 11, 18, 20, 23(1), 26Code of Civil Procedure Code, 1908 — Section 2(2)/li>

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High Courts18 Jun 2018Dismissed

PRAKASHSINHA MADHAVSINHA GADIYA Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0072

Indian PenalCode, 1860 — Section 302Indian Evidence Act, 1872 Section 27Code Of Criminal Procedure, 1973 — Section 313

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High Courts18 Jun 2018Allowed

ROSHANI DAULATRAOJI WAGHMARE Vs THE ZILLA PARISHAD GONDIA THR. EXECUTIVE OFFICER

Bombay High Court · (2018) 06 BOM CK 0070

Indian Penal Code, 1860 — Section 34, 302, 498A, 506(2)Constitution of India, 1950 — Article 14, 21

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High Courts18 Jun 2018Dismissed

ASARAM SHIVAJI PATOLE & OTHERS. Vs BRIJMOHAN HARNARAYAN LADDA & OTHERS.

Bombay High Court · (2018) 06 BOM CK 0062

Limitation Act, 1963 — Section 5

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High Courts18 Jun 2018Allowed

DATTA DAULTARAO MUNDHE AND ANR Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0055

Indian Penal Code, 1860 — Section 34, 302Indian Evidence Act, 1872 — Section 3, 27Code of Criminal Procedure, 1973 — Section 162(2), 162(2)

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High Courts18 Jun 2018Disposed Off

AJAYSINGH KUVARSINGH DAHIYA Vs THE STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 06 BOM CK 0043

Constitution of India, — Article 21

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High Courts15 Jun 2018Dismissed

Delta Corporation Ltd Vs State of Goa

Bombay High Court · (2018) 06 BOM CK 0145

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High Courts15 Jun 2018

IDBI BANK LTD. Vs BHARATITA KAMGAR SENA AND ORS

Bombay High Court · (2018) 06 BOM CK 0066

Industrial Disputes Act,1947 — Section 33, 33A

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High Courts15 Jun 2018Dismissed

VILAS GANPATI PATIL Vs SUYOG BACKWEL VASANTDADA AUDYOGIK VASAHAT & ANR

Bombay High Court · (2018) 06 BOM CK 0065

Industrial Disputes Act, 1947 — Section 10, 25FConstitution of India, — Article 226, 227

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High Courts15 Jun 2018Allowed

GULABDASTAGIR RAMZAN INAMDAR AND ANR Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0059

Prevention of Corruption Act, 1988 — Section 4(1), 7, 12, 13, 13(1)(d), 13(2), 19, 20Code of Criminal Procedure, 1973 — Section 149, 342Indian Penal Code, 1860 — Section 161, 498A

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High Courts15 Jun 2018Dismissed

SHANKAR SONU MORE AND ANR Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0056

Indian Penal Code, 1860 — Section 34, 302, 304I, 304II, 323, 504

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High Courts15 Jun 2018Dismissed

STATE OF MAHARASHTRA Vs RAM SOUNDARMAL & ANR

Bombay High Court · (2018) 06 BOM CK 0050

Indian Penal Code, 1860 — Section 34, 201, 302, 307, 498A

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High Courts15 Jun 2018Disposed Off

ASHOK YESHWANTRAO SHINDE Vs THE STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 06 BOM CK 0049

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120(B), 406, 420, 467, 468, 471Notaries Act, 1952 — Section 13

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High Courts15 Jun 2018Disposed Off

SHRADDHA PRASAD GANU Vs PRASAD NILKANTH GANU

Bombay High Court · (2018) 06 BOM CK 0038

Hindu Marriage Act, 1955 — Section 13(1)(ia)Indian Penal Code, 1860 — Section 323, 498A, 504, 506

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High Courts15 Jun 2018Allowed

PREMDEEP S/O NISHIKANT MATLANE Vs MRS. BHAVANA W/O PREMDEEP MATLANE

Bombay High Court · (2018) 06 BOM CK 0035

Hindu Marriage Act, 1955 — Section 10, 13(1)

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High Courts15 Jun 2018Dismissed

VITHU CHAMGA AGASKAR. Vs RAMA GAJANAN AGASKAR.

Bombay High Court · (2018) 06 BOM CK 0033

Land Acquisition Act, 1894 &mdash Section 30Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(7A), 2(11), 2(18), 4(b), 4(c), 32, 32(2), 32G, 32H, 32K, 32M, 63A(3)

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High Courts15 Jun 2018

MR. RAMESH SHANTILAL MODI AND ANR. Vs STATE OF MAHARASHTRA THROUGH HON'BLE MINISTER AND ORS.

Bombay High Court · (2018) 06 BOM CK 0032

Indian Contract Act, 1872 — Section 202Maharashtra Land Revenue Code, 1966 — Section 149, 150, 247, 257Indian Evidence Act, 1872 — Section 74

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