High Courts14 Jun 2018Allowed
Mrs. Vina Patkar Vs Mr. Dajvip Patkar
Bombay High Court · (2018) 06 BOM CK 0144
Code of Criminal Procedure, 1973 — Section 200, 202
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 561 of 3,654
High Courts14 Jun 2018Dismissed
SHRI. LAXMAN BALU DEUALKAR Vs THE CHIEF EXECUTIVE OFFICER KOLHAPUR DISTRICT CENTRAL CO-OP. BANK LTD
Bombay High Court · (2018) 06 BOM CK 0067
Payment of Gratuity Act, 1972 — Section 4, 4(6), 4(6)(a), 4(6)(b)(ii), 7Coal India Executives' Conduct, Discipline and Appeal Rules, 1978 — Rule 27
High Courts14 Jun 2018Allowed
SACHIN S/O SHANTARAM POTUDE Vs THE STATE OF MAHARASHTRA, THROUGH P.S.O. WARDHA CITY POLICE STATION AND ANOTHER
Bombay High Court · (2018) 06 BOM CK 0036
Indian Penal Code, 1860 — Section 354, 328, 376
High Courts14 Jun 2018Allowed
BHUSHAN S/O NARAYAN CHOUKHE Vs THE SCHEDULED TRIBE CASTE CERTIFICATE SCRUTINY COMMITTEE, NAGPUR THR. CHAIRMAN AND OTHERS
Bombay High Court · (2018) 06 BOM CK 0034
High Courts13 Jun 2018Allowed
VINAYAK SITARAM BARJE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 06 BOM CK 0092
Indian Penal Code, 1860 — Section 34, 201, 302, 364(A), 384Indian Evidence Act,1872 — Section 25, 27, 65B, 65B(4)Code of Criminal Procedure, 1973 — Section 161
High Courts13 Jun 2018Allowed
SHOBHA TRAMBAK CHAVAN AND ANOTHER (IN JAIL) Vs STATE OF MAHARASHTRA, THROUGH P.S. YEODA, AMRAVATI
Bombay High Court · (2018) 06 BOM CK 0071
Indian Penal Code, 1860 — Section 34, 302, 307
High Courts13 Jun 2018Disposed Off
INDIAN CORK MILLS PVT.LTD. Vs THE STATE OF MAHARASHTRA AND 2 ORS.
Bombay High Court · (2018) 06 BOM CK 0048
Constitution of India, — Article 14, 21, 38, 38(2), 39, 43, 47, 48, 49, 166, 226, 300AMaharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 — Section 2(ba), 2(c), 2(e), 2 (f), 2(hb), (hd), 2(he), 2(hj), 3A, 3B(4)(c), 3B(4)(e), 3B(f), 3C,3C(1), 3C(2), 3D, 3D(c)(i), 3E, 3W, 4, 4(1), 5, 11, 12, 12(10), 13, 13(1), 13(2), 14, 14(1), 15(3), 17(6), 23, 24, 41, 47Maharashtra Town Planning Act, 1966 — Section 158
High Courts13 Jun 2018Allowed
SUNIL SITARAM MAHAJAN Vs SURYAKANT PANDURANG BADAVE AND ORS.
Bombay High Court · (2018) 06 BOM CK 0046
Constitution of India, 1950 — Article 14, 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 154Maharashtra Co-operative Societies Rules, 1961 — Rule 107, 107(11)(g), 107(12), 107(13), 107(14)(i), 107(14), 107(14), 107(19)
High Courts13 Jun 2018Allowed
BARINDRA OVERSEAS PRIVATE LTD, THROUGH DIRECTOR MR. DHANESH VIPIN PARIKH AND ANR Vs SHILPA SHARES AND SECURITIES AND ORS
Bombay High Court · (2018) 06 BOM CK 0045
Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 145(2A), 154, 154(2A), 156Maharashtra Co-operative Societies Rules, 1961 — Rule 107, 107(11)(g), 107(14)(i), 107(14), 107(14)(III)
High Courts13 Jun 2018Allowed
BHANUDAS LAXMAN NEPTE AND 3 OTHERS Vs STATE OF MAH.THR.PSO WASHIM
Bombay High Court · (2018) 06 BOM CK 0037
Indian Penal Code, 1860 — Section 34, 306, 498ACode of Crimina Procedure, 1973 — Section 313
High Courts13 Jun 2018Disposed Off
YOGENDRA N.THAKKER Vs VINAY BALSE AND ANR
Bombay High Court · (2018) 06 BOM CK 0030
Arbitration & Conciliation Act, 1996 — Section 2(a), 8, 9, 11, 16, 18, 28, 28(2), 37Indian Partnership Act, 1932 — Section 39, 40, 41, 42, 43, 44, 44(a), 44(c), 44(d), 44(f), 44(g), 45, 48, 69Presidency Towns Insolvency Act, 1909 — Section 9, 9(2)
High Courts13 Jun 2018Dismissed
THE NATIONAL COOPERATIVE BANK LTD. Vs M/S. SHILPA SHARES AND SECURITIES AND 6 ORS.
Bombay High Court · (2018) 06 BOM CK 0029
Constitution of India, — Section 227Maharashtra Co-operative Societies Act, 1960 — Section 101, 145(2A), 154, 154(A), 154(2A), 156Maharashtra Co-operative Societies Rules, 1961 — Rule 107, 107(11), 107(11)(g), 107(14), 107(14)(i), 107(14)(III)
High Courts13 Jun 2018Allowed
VISHAL S/O. RAJESAHEB GORE Vs SOW. APARNA W/O. VISHAL GORE
Bombay High Court · (2018) 06 BOM CK 0027
Constitution of India, 1950 — Article 15(3), 39Protection of Women from Domestic Violence Act, 2005 — Section 18, 19, 20, 20(1)(d), 21, 22, 23, 26, 26(3), 36Code of Criminal Procedure, 1973 — Section 125
High Courts12 Jun 2018Dismissed
Shri Francisco Joaquim Mesquita (since deceased) Through his heirs and legal representatives Vs Smt. Laxmibai Pandurang Kamat Haldonkar alias Laxmibai Kamat (since deceased) Through her heirs and legal representatives
Bombay High Court · (2018) 06 BOM CK 0143
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2(h), 2(o), 2(p)Karnataka Rent Control Act, 2001 — Section 21(1)Bombay Rent, Hotel and Lodging Houses, Rent Control Act, 1947 — Section 5(11)(c)(i)
High Courts12 Jun 2018
New India Assurance Co. Ltd Vs Smt. Antoneta Milagrosa Agust Pereira alias Milagrosa Gracies
Bombay High Court · (2018) 06 BOM CK 0142
High Courts12 Jun 2018Dismissed
Shri Vishwanath Ganu Dabolkar S/o late Ganu Dabolkar Vs Shri Anant B. Naik
Bombay High Court · (2018) 06 BOM CK 0141
Transfer of Property Act, 1882 — Section 108(e)
High Courts12 Jun 2018Dismissed
ASARAM S/O. VITHOBA TAYADE (IN JAIL) Vs STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION OFFICER ACHALPUR (CITY) DIST. ACHALPUR
Bombay High Court · (2018) 06 BOM CK 0054
Indian Penal Code, 1860 — Section 302
High Courts12 Jun 2018Dismissed
SHANKARRAO RAMRAO SHINDE AND ANR Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 06 BOM CK 0039
Code of Criminal Procedure, 1973 — Section 161, 313, 374(2), 392Indian Penal Code, 1860 — Section 34, 201, 302, 307Bombay High Court Appellate Side Rules, 1980 — Rule 7
High Courts12 Jun 2018Allowed
SUKHDEO LAXMAN PARALE Vs STATE OF MAH. THR. A.C.B. YAVATMAL
Bombay High Court · (2018) 06 BOM CK 0022
Prevention of Corruption Act, 1988 — Section 7, 13, 13(i)(d), 13(2)Code of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 114
High Courts11 Jun 2018Allowed
NAMDEO BAKARAMJI PAGARE Vs THE STATE OF MAH. THR. IT’S A.CB. WARDHA
Bombay High Court · (2018) 06 BOM CK 0075
Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 20Code of Criminal Procedure, 1973 — Section 313