COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 562 of 3,654

High Courts11 Jun 2018Disposed Off

MOUR MARBLES INDUSTRIES PVT. LTD. Vs MOTILAL LAXMICHAND SALECHA HUF AND 2 ORS

Bombay High Court · (2018) 06 BOM CK 0060

Code of Civil Procedure, 1908 — Order 37 Rule 1, Order 37 Rule 1(2)(a), Order 37 Rule 3Negotiable Instruments Act, 1881 — Section 5, 6, 30, 138Bombay Money Lenders Act, 1946 — Section 2, 2(9), 2(9)(f), 2(13), 2(17), 10, 13

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High Courts11 Jun 2018Dismissed

UDHAV YADAVRAO BHOSALE Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0040

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

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High Courts11 Jun 2018Allowed

RAMESHWAR S/O. KESHAVRAO MAKODE (IN JAIL)Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER POLICE STATION PARATWADA DIST. AMRAVATI

Bombay High Court · (2018) 06 BOM CK 0021

Indian Penal Code, 1860 — Section 302

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High Courts11 Jun 2018Disposed Of

ASHOK HARIDAS JAGDALE Vs ELECTION COMMISSION OF INDIA THRU CHIEF ELECTION COMMISSIONER AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0015

Constitution of India, 1950 — Article 226, 324, 329BMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 42, 55(A), 55(B)Representation of the Peoples Act, 1950 — Section 3, 16, 16(1), 16 (1)(c), 16(2), 22, 23, 23(3), 27, 27(2)(d), 27(2)(e)

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High Courts11 Jun 2018Dismissed

DO - IT COMPUTER JV Vs THE MUNICIPAL CORPORATION OF GREATER MUMBAI

Bombay High Court · (2018) 06 BOM CK 0012

Arbitration and Conciliation Act, 1996 — Section 31, 31(7)(b), 33, 34, 37(1)(b)

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High Courts08 Jun 2018Dismissed

Goa Jain Mandal Vs Shri Yeshwant Lakhiman Pai Raikar, r/o Bandora, Ponda, Goa

Bombay High Court · (2018) 06 BOM CK 0140

Indian Evidence Act, 1872 — Section 57Code of Civil Procedure, 1908 — Order 41 Rule 31, Order 41 Rule 31(a), Section 99Goa Ancient Monuments and Archaeological Sites and Remains Act, 1978 — Section 3, 4, 5

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High Courts08 Jun 2018Partly Allowed

Shri Dominc Mendes Vs Goa State Pollution Control Board

Bombay High Court · (2018) 06 BOM CK 0139

Water (Prevention and Control of Pollution) Act, 1974 — Section 33A, 47Air (Prevention And Control Of Pollution) Act, 1981 — Section 31A, 40Code of Criminal Procedure, 1973 — Section 482

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High Courts08 Jun 2018Allowed

KISHOR KISANDAS BORA Vs THE STATE OF MAHARASHTRA & ORS

Bombay High Court · (2018) 06 BOM CK 0041

Constitution of India, 1950 — Article 14, 19, 21, 226, 227Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 308, 328, 420

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High Courts08 Jun 2018Dismissed

SHRI PARASHARAM SAKHARAM DHUMAL AND ANR Vs SHRI SHAMRAO MAHADEO DHUMAL (DECD) THR HEIRS

Bombay High Court · (2018) 06 BOM CK 0031

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 17Limitation Act, 1963 — Section 54

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High Courts08 Jun 2018Allowed

SOU. MONIKA KISAN RATHOD Vs THE DIVISIONAL COMMISSIONER, AMRAVATI DIVISION, AMRAVATI AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0017

Constitution of India, 1950 — Article 14, 21

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High Courts07 Jun 2018Allowed

Smt. Maria Quiteria Rodrigues alias Maria Rodrigues (deceased) through legal heirs Vs Village Panchayat of Assagao,

Bombay High Court · (2018) 06 BOM CK 0138

Goa Panchayat Raj Act, 1994 — Section 66(3)

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High Courts07 Jun 2018Dismissed

MURTAZA YUSUF ELECTRICWALA Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0069

Indian Penal Code, 1860 — Section 420Code of Criminal Procedure, 1973 — 438

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High Courts07 Jun 2018Allowed

MAJID NISAR KHAN Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0068

Indian Penal Code, 1860 — Section 34, 323, 324, 452, 504

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High Courts07 Jun 2018Allowed

MEENA PATIL Vs SNDT COLLEGE OF ARTS C.B. COLLEGE OF COMMERCE AND ECONOMICS,

Bombay High Court · (2018) 06 BOM CK 0061

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High Courts07 Jun 2018Disposed Off

STATE OF GOA THROUGH CAPTAIN OF PORTS Vs SALE PROCEEDS OF THE VESSEL M T PRATIBHA BHEEMA AND ANOTHER

Bombay High Court · (2018) 06 BOM CK 0052

Admiralty (Jurisdiction and Settlement of Maritime Claims) Act, 2017 — Section 4(1), 9(1)(d)International Convention for the unification of Certain Rules Relating to the Sea going Ships, 1952 — Article 1(1), 1(n)International Convention on Maritime Liens and Mortgages 1993 — Section 4, 4(1)(d)

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High Courts07 Jun 2018Dismissed

STATE OF MAHARASHTRA Vs UDAYSINGH KISAN PATIL & OTHER

Bombay High Court · (2018) 06 BOM CK 0042

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 313

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High Courts07 Jun 2018Dismissed

RAJENDRA BABAN DESHMUKH AND ANR. Vs RECOVERY OFFICER, ABHYUDAYA CO-OP BANK LTD. AND ORS.

Bombay High Court · (2018) 06 BOM CK 0024

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136Multi State Co-operative Societies Act, 2002 — Section 84, 84(5), 94, 96, 97

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High Courts07 Jun 2018Dismissed