COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 563 of 3,654

High Courts07 Jun 2018Partly Allowed

THE STATE OF MAHARASHTRA Vs KASHIBAI DNYANOBA KADAM

Bombay High Court · (2018) 06 BOM CK 0010

Criminal Procedure Code, 1973 — Section 235(1), 313, 428, 437AIndian Evidence Act, 1872 — Section 32(1), 113BIndian Penal Code, 1860 — Section 120A, 120B, 201, 302, 304B, 498A

Read judgment

High Courts06 Jun 2018Dismissed

Mr. Lawrence Christoper Fernandes Vs Mr. Errol F. Mc Mahon

Bombay High Court · (2018) 06 BOM CK 0137

Goa Money Lenders Act, 2001 — Section 2(c)Code of Civil Procedure, 1908 — Order 6 Rule 17

Read judgment

High Courts06 Jun 2018Disposed Off

Shri Dharmendra Gautam S/o Shri Ram Pyare Singh Vs State Through Central Bureau of Investigation (ACB), Alto Bambolim Goa

Bombay High Court · (2018) 06 BOM CK 0136

Code of Criminal Procedure, 1973 — Section 311

Read judgment

High Courts06 Jun 2018Dismissed

Shri John A. Fernandes and Ors Vs Secretary(Transport), Government of Goa Ors.

Bombay High Court · (2018) 06 BOM CK 0135

Constitution of India, 1950 — Article 14, 16, 16(1), 226Uttar Pradesh Subordinate Civil Courts Inferior Establishment Rules, 1955 — Rule 4, 12

Read judgment

High Courts06 Jun 2018Dismissed

M/S. PRABHA ENGINEERING PVT. LTD. Vs SARVA MAZDOOR SANGH AND ORS.

Bombay High Court · (2018) 06 BOM CK 0025

Industrial Disputes Act, 1947 — Section 2(k), 10Constitution of India, — Article 226

Read judgment

High Courts06 Jun 2018Disposed Of

SATISHRAJ GAUTAM RAMTEKE. Vs STATE OF MAHARASHTRA.

Bombay High Court · (2018) 06 BOM CK 0019

Indian Penal Code, 1860 — Section 306, 498ACode of Criminal Procedure, 1973 — Section 174, 313Indian Evidence Act, 1872 — Section 113A

Read judgment

High Courts06 Jun 2018Allowed

SUHAS S/O VINAYAK SOHONI Vs THE CHAIRMAN CUM M.D., NATIONAL INSURANCE CO.LTD. & ORS.

Bombay High Court · (2018) 06 BOM CK 0013

General Insurance (Employees') Pension Scheme, 1995 — Rule 14

Read judgment

High Courts06 Jun 2018Disposed Of

PALLAVI DATTATRAYA KALETWAD, MINOR THR. FATHER DATTATRAYA BALIRAM KALETWAD Vs THE STATE OF MAH AND ORS

Bombay High Court · (2018) 06 BOM CK 0008

Read judgment

High Courts05 Jun 2018

Mr. Govind U. Bhobe Vs Department of Law and Judiciary Law, (Establishment) Division, Government of Goa, Secretariat, Porvorim-Goa

Bombay High Court · (2018) 06 BOM CK 0134

Read judgment

High Courts05 Jun 2018

ABDUL SATTAR GOUSBHAI KHANAPURE Vs MUNICIPAL COMMISSIONER

Bombay High Court · (2018) 06 BOM CK 0125

Maharashtra Region and Town Planning Act, 1966 — Section 127

Read judgment

High Courts05 Jun 2018Partly Allowed

DADASAHEB SAKHARAMJI KSHIRSAGAR Vs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0121

Indian Penal Code, 1860 — Sections 34, 171G, 173, 193, 196, 197, 420, 465, 468, 469, 470, 471, 499, 500Code of Criminal Procedure, 1973 — Section 199Code of Civil Procedure, 1908 — Order 8 Rule 5

Read judgment

High Courts05 Jun 2018Dismissed

AJAY S/O HARICHANDRA DHENGRE (IN JAIL) Vs STATE OF MAHARASHTRA, THR. P.S. PACHPAWLI, NAGPUR AND OTHERS

Bombay High Court · (2018) 06 BOM CK 0028

Indian Penal Code, 1860 — Section 323, 354, 504Protection of Children from Sexual Offences Act, 2012 — Section 2, 7, 8

Read judgment

High Courts05 Jun 2018Dismissed

ABHIJEET PRABHAKA JAIL Vs MANISHA ABHIJEET JAIL AND ANR

Bombay High Court · (2018) 06 BOM CK 0026

Code of Criminal Procedure, 1973 — Section 407Protection of Women from Domestic Violence Act, 2005 — Section 12, 13(1)(i), 13(1)(ia),18, 19, 20, 21, 22, 26, 29Family Court Act, 1984 — Section 7, 7(2)(b)

Read judgment

High Courts05 Jun 2018Allowed

SURESH MARUTI SHINDE (WAIKAR) Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0023

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 324, 504, 506(2)Code of Criminal Procedure 1973 — Section 164, 313

Read judgment

High Courts05 Jun 2018Dismissed

SHRI. VIKAS DHANAJI SAWANT Vs THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY, FINANCE DEPT. AND ORS.SHRI. VIKAS ND ORS.

Bombay High Court · (2018) 06 BOM CK 0018

Constitution of India, — Article 14, 16, 16(2), 226, 309Madras Hereditary Village Offices ActSection — Section 6(1)Punjab Police Rules, 1934 — Rule 12.14(3)

Read judgment

High Courts05 Jun 2018Disposed Of

FEROZ KHAN HABIB KHANVs STATE OF MAHARASHTRA

Bombay High Court · (2018) 06 BOM CK 0016

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 324, 326, 452Bombay Police Act, 1951 — Section 135Code of Criminal Procedure, 1973 — Section 313

Read judgment

High Courts05 Jun 2018Allowed