COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 565 of 3,654

High Courts04 May 2018Dismissed

Shri Shiva Subha Morye (since deceased) Vs Mr. Menino Xavier Gomes, son of Ricardo Gomes and Ors

Bombay High Court · (2018) 05 BOM CK 0063

Agricultural Tenancy Act, 1964 — Section 58, 58(2)Code of Civil Procedure, 1908 — Order 8 Rule 6C, Order 15 Rule 5, Section 151Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 120A, 124, 125

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High Courts04 May 2018Allowed

Mr. Trajano D’Mello, Social Activist of major age, Indian Nationation Vs State ,

Bombay High Court · (2018) 05 BOM CK 0062

Code of Criminal Procedure, 1973 — Section 156, 173, 190, 200, 202, 203, 156(3), 397, 401, 401(2), 482Constitution of India, 1950 — Article 226, 227Goa Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act 1978, — Section 30

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High Courts04 May 2018Dismissed

M/s. Suvarn Rajaram Bandekar Discretionary Trust Vs Advocate Sunifer Cardozo

Bombay High Court · (2018) 05 BOM CK 0061

Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 41 Rule 25, Section 8A, Section 32, Section 100, Section 115Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Rule 14(12), 14(13), 14(14)Constitution of India, 1950 — Article 226, 227

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High Courts04 May 2018Dismissed

Shamsundar Anchan @ Shyam, Son of Vaman Anchan, Vs State (Through Police Inspector, Panaji Police Station)

Bombay High Court · (2018) 05 BOM CK 0060

Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 307Indian Evidence Act, 1872 — Section 8, 27, 106

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High Courts04 May 2018Disposed Off

Goa Foundation, through its Secretary, Dr. Claude Alvares Vs State of Goa

Bombay High Court · (2018) 05 BOM CK 0059

Mines And Minerals (Development And Regulation) Act, 1957 — Section 3(b), 3(c), 3(d), 4, 4(1), 4(1)(a), 8(3), 13, 23(c), 24(1)Constitution of India, 1950 — Article 21, 141, 142, 144

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High Courts04 May 2018Disposed Of

BRAHMAJI NAMDEO PATIL Vs STATE OF MAHARASHTRA S.

Bombay High Court · (2018) 05 BOM CK 0050

Indian Penal Code, 1860 — Section 498A, 304B, 34, 306Criminal Procedure Code, 1973 — Section 374(2), 313(1)(b)

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High Courts04 May 2018Dismissed

CHETAN STISHCHANDRA THAKUR Vs THE STATE OF MAH AND ORS S.

Bombay High Court · (2018) 05 BOM CK 0048

Constitution Of India, 1950 — Article 341, 342

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High Courts04 May 2018Disposed Of

KISHOR PUNJAHARI BHAKARE AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS S.

Bombay High Court · (2018) 05 BOM CK 0047

Constitution Of India, 1950 — Article 226, 14, 16University Grants Commission Act, 1956 — Section 74

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High Courts04 May 2018Disposed Of

BAJRANG MANOHAR SONAVANE AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS S.

Bombay High Court · (2018) 05 BOM CK 0046

Maharashtra Local Authority Members' Disqualification Act, 1986 — Section 7, 3, 3(1)(b), 7(3), 3(1B), Rule 6Representation of the People Act, 1951 — Section 116A, 116BCode of Civil Procedure, 1908 &madsh; Section 108, Rule 5

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High Courts04 May 2018Dismissed

THE UNION OF INDIA AND OTHERS Vs BHAGWAN DHONDIBA GHUGE AND OTHERS S.

Bombay High Court · (2018) 05 BOM CK 0045

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High Courts04 May 2018

TAMJODEVI MADARSHA BHANDAVss TAHSILDAR, SOUTH SOLAPUR AND OR S.

Bombay High Court · (2018) 05 BOM CK 0035

Maharashtra Village Panchayats Act, 1958 — Section 14B(2), 14b(1), 14(B)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 —sec 16(1D)Constitution of India, — Article 227

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High Courts04 May 2018Dismissed

LOGIC EASTERN INDIA PVT LTDVs KEC INTERNATIONAL LTD(CABLES SBU)

Bombay High Court · (2018) 05 BOM CK 0034

Arbitration and Conciliation Act 1996 — Section 37, 31, 33, 34(3), 34, 31(5), 3, 31(5), 3(1)(a), 3(1)(b), 3(1)General Clauses Act 1897 — Section 27Evidence Act, 1872 — Section 114

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High Courts04 May 2018Dismissed

ASIF BADREMUNIR TAHASILDAR Vs STATE OF MAHARASHTRA AND ANR

Bombay High Court · (2018) 05 BOM CK 0033

Indian Penal Code, 1860— Section 307Maharashtra Civil Services Rules 1979 — Rule 5(c), 8(1)(2), (1), 22, (2)Public Servants Act, 1850— Rule 9

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High Courts04 May 2018Dismissed

PRAXIX ENERGY AGENTS S.A. Vs M.V. PRATIBHA NEERA

Bombay High Court · (2018) 05 BOM CK 0032

Administration of Justice Act, 1956 — Section 3(3)Indian Companies Act 1956 — Section 529, 529A, 446Arrest Convention, 1952 — Article 3(1), 1(1), 1(2), 3(3), 3(2), 5(1), 5(2), 5(3), 5(1)(a), 5(2)(a), 5, 3

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High Courts04 May 2018

SAJNBIR SINGH ANAND AND 2 ORS.Vs RAMINDER KAUR ANAND AND 8 ORS

Bombay High Court · (2018) 05 BOM CK 0031

Code of Civil Procedure, 1908 — Rule 13(2), 13Limitation Act, 1963 — Article 113, 106, 123, 120, 110, 114 65

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High Courts04 May 2018

LOKSATTA MOVEMENT AND ANR Vs THE STATE OF MAHARASHTRA AND 8 ORS

Bombay High Court · (2018) 05 BOM CK 0030

Maharashtra water resources regulatory authority act, 2005 —Section 11, 12Constitution of India — Article 39

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High Courts04 May 2018Dismissed

SULOCHANA DATTATRAYA BAVLEKAR Vs THE CHIEF OFFICER, MAHABALESHWAR CIRIRSTHAN NAGAR PARISHAD, AND ORS.

Bombay High Court · (2018) 05 BOM CK 0027

Maharashtra Regional and Town Planning Act, 1966 — Section 52, 53, 149, 54Bombay Public Trust Act, 1950 — Section 36Constitution Of India, 1950 — Article 227

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High Courts04 May 2018Allowed

MR. BHUSHAN DATTATRAYA KEDARVs MRS. DIPTI BHUSHAN KEDAR

Bombay High Court · (2018) 05 BOM CK 0021

Protection Of Women from Domestic Violence Act, 2005 — Section 12Code of Civil Procedure 1908 — Section 152, 151Hindu Marriage Act, 1955 — Section 13

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High Courts04 May 2018Allowed

MR. PRAKASH KUMAR SINGHEEVs MS. AMRAPALI SINGHEE

Bombay High Court · (2018) 05 BOM CK 0020

Women from Domestic Violence Act, 2005 — Section 20, 12(1), 3, 2(a), 26Specific Relief Act, 1963 — Section 34, 37(2), 38, 39, 26, 17, 12(1), 18, 19, 20 ,21, 22, 26(2)Civil Procedure Code 1908 — Rule 21, 41

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High Courts04 May 2018Allowed

RAHUL S/O. MANOJ FRANSIS (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION BUTIBORI DIST. NAGPUR S.

Bombay High Court · (2018) 05 BOM CK 0012

Indian Penal Code, 1860 — Section 302

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