High Courts04 Jun 2018Disposed Off
BABU GENU WAGHCHAURE Vs SHANKAR TUKARAM THORAT
Bombay High Court · (2018) 06 BOM CK 0122
Transfer of Property Act, 1882 — Section 58(c)Code of Civil Procedure, 1908 — Order 20 Rule 12
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Bombay High Court judgments
73,078 judgments · page 564 of 3,654
High Courts04 Jun 2018Allowed
STATE OF MAHARASHTRA Vs SHAIKH MATIN JAVED SHAIKH KHAJA MOINODDIN
Bombay High Court · (2018) 06 BOM CK 0009
Indian Penal Code, 1860 — Section 201,307, 326Criminal Procedure Code, 1973 — Section 107Indian Evidence Act, 1872 — Section 3, 7, 8, 27, 103
High Courts04 Jun 2018Disposed Of
SOCAR TURKEY PETROL ENERJI DAGITIM SAN Ve Tic A.S. Vs MV AMOY FORTUNE (IMO 9583639)
Bombay High Court · (2018) 06 BOM CK 0004
Code Of Civil Procedure, 1908 — Order 6 Rule 2, Order 7 Rule 11, Section 35AInternational Convention on Arrest of Ships, 1999 — Article 3, 3(3)
High Courts04 Jun 2018Disposed Of
HIGH COURT ON TIS OWN MOTION Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 06 BOM CK 0003
Code of Criminal Procedure, 1973 — Section 313, 395(2)Indian Penal Code, 1860 — Section 120B, 420, 409, 411, 467, 471Prevention of Corruption Act, 1988 — Section 3, 4, 7, 8, 9, 10, 11, 12, 13, 13(1)(d), 13(2)
High Courts04 Jun 2018Partly Allowed
PRAVIN @ SHRIKRISHNA CHANDRAKANT MARATHE Vs STATE OF MAHARASHTRA
Bombay High Court · (2018) 06 BOM CK 0002
Indian Penal Code, 1860 — Section 34, 148, 149, 302, 323, 324, 375, 376, 451, 506Juvenile Justice Act, 1986 — Section 2(h), 2(i), 2(k), 2(l), 6, 7, 7AJuvenile Justice Act, 2000 — Section 20
High Courts04 Jun 2018Disposed Of
JIGNESH PRAKASH SHAH Vs CENTRAL BUREAU OF INVESTIGATION BANKING SECURITIES AND FRAUD CELL AND ANR
Bombay High Court · (2018) 06 BOM CK 0001
Code of Criminal Procedure, 1973 — Section 102, 102(1), 104, 397Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)Passport Act, 1967 — Section 10, 10(3), 10(3)(e), 10A
High Courts23 May 2018Allowed
Vinesh N. Fal Dessai Vs Superintendent of Central Colvale Jail Colvale, Goa
Bombay High Court · (2018) 05 BOM CK 0066
High Courts10 May 2018Allowed
Ranjana D/O Vithalrao Ingle Vs State Of Maharashtra, Department Of School Education, Thr. Secretary, Mumbai And Others
Bombay High Court · (2018) 05 BOM CK 0054
High Courts10 May 2018Partly Allowed
Santoshkumar Singh S/O Jagnarayan Singh Vs Union Of India, Through Its Secretary, Home Department, New Delhi And Others
Bombay High Court · (2018) 05 BOM CK 0053
Central Reserve Police Force Rules, 1955 — Rule 16, 17, 17A, 18
High Courts10 May 2018Disposed Of
BALU @ SAMBHAJI VASTAD PALVE Vs THE STATE OF MAHARASHTRA S.
Bombay High Court · (2018) 05 BOM CK 0049
High Courts10 May 2018Allowed
RAVINDRA PRABHAKARRAO BRAMHANE Vs EXECUTIVE ENGINEER,MINOR IRR.SHRIRAMPUR S.
Bombay High Court · (2018) 05 BOM CK 0017
Industrial Disputes Act, 1947 — Section 2(s)
High Courts10 May 2018Allowed
SADASHIV S/O GOPALRAO DESHMUKH Vs STATE OF MAHARASHTRA S.
Bombay High Court · (2018) 05 BOM CK 0010
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d)(i)(ii), 13(2)
High Courts09 May 2018
Nagesh Gaonkar Vs Inspector General of Prisons Government of Goa
Bombay High Court · (2018) 05 BOM CK 0065
Goa Prisons Rules 2006 — Rule 324
High Courts09 May 2018Dismissed
NILKANTH RAMCHANDRA SONWANE Vs EXECUTIVE ENGINEER,MINOR IRR.SUB.DIV.A'NAGAR S.
Bombay High Court · (2018) 05 BOM CK 0043
Industrial Disputes Act, 1947 — Section 9A
High Courts09 May 2018Allowed
SHASHIDHAR SHIVRAM SHINDE..... Vs THE STATE OF MAH. THR. A.C.B. AKOLA S.
Bombay High Court · (2018) 05 BOM CK 0011
Preventionof Corruption Act, 1988 — Section 7, 13(i)(d), 13(2), 20Code of Criminal Procedure, 1973 — Section 164Indian Evidence Act, 1872 — Section 114
High Courts07 May 2018Allowed
DIVISIONAL CONTROLLER MAHA STATE ROAD TRANS CORPN Vs BHUSHAN JAGANNATHRAO BULBULE S.
Bombay High Court · (2018) 05 BOM CK 0044
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 44
High Courts07 May 2018Allowed
ANANTA LAXMAN PANSARE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 05 BOM CK 0019
Indian Penal Code, 1860 — Section 498A, 306, 107Indian Evidence Act, 1872 — Section 113A, 107Code of Criminal Procedure Act, 1973 — Section 428
High Courts05 May 2018Disposed Of
Arjun Vs District Deputy Registrar Co-operative Societies And Ors
Bombay High Court · (2018) 05 BOM CK 0068
Maharashtra Agricultural Produce Marketing (Development And Regulation) Rules, 1967 — Rule 88Maharashtra Agricultural Produce Market Committee (Election to Committee) Rules, 2017 — Rule 10(1)(k)Constitution Of India, 1950 — Article 227
High Courts05 May 2018Dismissed
ANIL S/O DIGAMBER DHUMAL Vs SUNIL S/O DIGAMBER DHUMAL AND OTHERS S.
Bombay High Court · (2018) 05 BOM CK 0002
Code of Civil Procedure, 1908 — Section 99Code of Civil Procedure, 1908 — Rule 15, 3, 27, 16, 22, (1), (4)
High Courts04 May 2018Partly Allowed
Mr. David Johnson Vs State of Goa
Bombay High Court · (2018) 05 BOM CK 0064
Code of Criminal Procedure, 1973 — Section 482Constitution of India, 1950 — Section 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(c), 29