CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 566 of 3,654

High Courts03 May 2018Disposed Of

MANGLA HOSPITALITY LIMITED Vs THE STATE OF MAHARASHTRA AND 2 ORS S.

Bombay High Court · (2018) 05 BOM CK 0040

Maharashtra Land Revenue Code, 1966 — Section 214, 294, 295, 37A, 274, 37A(1)(2), (19), 29, 1(2), 242, 327, 329, 330A, 330, 335, 336, 337, 1, 2, 3, 4, (1), (2), 307Transfer of Property Act, 1882 — Section 108Forward Contracts (Regulation) Act, 1952 — Section 15
Read judgment
High Courts03 May 2018Dismissed

HDFC BANK LIMITED Vs BANARASILAL GURUDASRAM MADAN S.

Bombay High Court · (2018) 05 BOM CK 0038

Securitisation And Reconstuction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 14, 14(1)(b)(i), (ix), 14(1), 17, 14(3), 13, 13(2), 13(1), 13(3), 13(3A), 13(4)Transfer of Property Act, 1882 — Section 69, 69ALimitation Act, 1963 — Article 136, 62
Read judgment
High Courts03 May 2018Dismissed

KIRAN DHANRAJ KHARATVs THE COMMISIIONER OF POLICE AND ORS

Bombay High Court · (2018) 05 BOM CK 0036

Maharashtra government decided to amend MPDA Act, 1981 — Section 2(b1)Indian Penal Code, 1860 — Section 323, 504, 506, 141, 143, 147, 384, 34Protection of Children from Sexual Offences Act, 2012 — Section 7, 8
Read judgment
High Courts03 May 2018Dismissed

KALLUMAL JAIDMAL KUKAREJA @ KALLUMAMAVs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 05 BOM CK 0029

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(B), 20(B), 20B, 29, 50, 57, 20, 2(vii), 42(2), 2, 35, 54, 43, 2, 42(1)(2), (iii)Code of Criminal Procedure, 1973— Section 313, 154, 155, 156, 159, 174, 202, 172, 4Indian Evidence Act, 1872 — Section 35, 74, 75, 76, 77
Read judgment