Bombay High Court Judgments

High Courts03 May 2018Dismissed

MR. GIRISH CHANDRAKANT GOSAVIVs THE CHIEF SECRETARY AND ORS.R S

Bombay High Court · (2018) 05 BOM CK 0023

Maharashtra Judicial Service Rules 2008 — Rule 13(4)(ii),13, 14, 13(4)(ii)(b)Punjab Civil Services Rule 2018 — Rule 9Constitution of India, 1950 — Article 311, 311(2)

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High Courts03 May 2018Dismissed

SHRI. KHANDU BHARAT AAIWALA Vs THE DIVISIONAL JOINT REGISTRAR, CO-OPERATIVE SOCIETIES, KOLHAPUR DIVISIAND ORS S.

Bombay High Court · (2018) 05 BOM CK 0022

Maharashtra Cooperative Societies Act, 1960 — Section 154, 101, 107(ii)( c ), 107(11)(e), 107(11)Maharashtra Cooperative Societies Rule, 1960 — Rule 107(11)(D1)(IV), 107(11)(f), 107(11), 107(11)(d), 107(ii)(f), 107(11)(e), 107(12), 107, 107(13)(i), 107(13), 107(14), 107(14)(i), 107(11)(d)

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High Courts03 May 2018Allowed

DEVENDRA GANGADHARRAO FADNAVIS Vs SATISH S/O MAHADEORAO UKEY S.

Bombay High Court · (2018) 05 BOM CK 0014

Representation of the People Act, 1951 — Section 33A (1)(2), 125A, 33, (3), 8, (3)Indian Penal Code, 1860 — Section 217, 218, 425, 466, 467, 468, 470, 474, 506, 109, 34, 500Code of Criminal Procedure, 1973 — Section 200, 202, 203

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High Courts03 May 2018

NANDKISHOR PRALHAD VYAWAHARE Vs SAU. MANGALA W/O PRATAP BANSAR @ SAU. MANGALA NANDKISHOR VYAWAHARE S.

Bombay High Court · (2018) 05 BOM CK 0013

Protection of Women from Domestic Violence Act, 2005 — Section 12(1), 20, 12, 18, 22, 31, 33, 28, 32, 31(1), (1), 28(1), 28(2), 29, 2(i), 26, 19, 21, 24, 25, 26, 27 3, 2(a), 12, 13, 14, 15, 17, 23, (2), 37, 12(3), 12(4), 13(1), 23(2), 36Code of Criminal Procedure, 1973 — Section 482, 190, 28, 28(2), 9, 6, 204, 125, 128, (1), 12, 17, 22, 31, 397, 33Indian Penal Code 1860 — 498A

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High Courts03 May 2018Dismissed

NILKANTH S/O BALIRAM SAWARKAR Vs SHRI. VIDYANAND S/O BALKRISHNA OGALE S.

Bombay High Court · (2018) 05 BOM CK 0009

Indian Penal Code, 1860 — Section 447, 466, 467, 468, 471, 417(3)Limitation Act, 1963 — Section 74Limitation Act, 1963 — Article 74, 23

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High Courts03 May 2018

SHARAD S/O RAJNIKANT KATHRANI AND OTHERS Vs HEMANTKUMAR S/O NARSHIBHAI PARMAR S.

Bombay High Court · (2018) 05 BOM CK 0008

Arbitration and Conciliation Act, 1996 — Section 8, 16Maharashtra Apartment Ownership Act, 1970 — Section 12, 11, 2, 3 (r), 4, 7, 11, 11(j), 13, 16

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High Courts03 May 2018Allowed

ANILA GAUTAM JAIN Vs HINDUSTAN PETROLEUM CORPORATION LTD. S.

Bombay High Court · (2018) 05 BOM CK 0001

Arbitration and Conciliation Act,1996 — Section 37, 34Indian Contract Act, 1872 &mdash Section 73, 74

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High Courts02 May 2018Disposed Off

Mr. Adawayya @ Swami Kuntainawar Vs State of Goa

Bombay High Court · (2018) 05 BOM CK 0058

Indian Penal Code, 1860 — Section 302Goa Prison Rules, 2006 — Rule 310(1)( c)

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High Courts02 May 2018Dismissed

Gokuladas J. Shet Talaulikar (Dec) Through LRs Vs Narayan @ Santosh S. Sinai Usgaonkar & 4 Others

Bombay High Court · (2018) 05 BOM CK 0057

Code of Civil Procedure, 1908 — Order 26 Rule 9Goa Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules 1969 — Rule 9(1)Constitution of India, 1950 — Article 226, 227

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High Courts02 May 2018Dismissed

Mrs. Perfeta alias Perpetua Marques Vs Dilip Galande

Bombay High Court · (2018) 05 BOM CK 0056

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High Courts02 May 2018Dismissed

Laxman Gopal Dessai Vs Uttam Vithoba Naik Dessai

Bombay High Court · (2018) 05 BOM CK 0055

Land Acquisition Act 1894 — Section 30

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High Courts02 May 2018Dismissed

RAJESH AGLESH RAMAN Vs THE STATE OF MAHARASHTRA AND ORS

Bombay High Court · (2018) 05 BOM CK 0018

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High Courts02 May 2018Allowed

PRADEEP SUNIL BAWANE Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER, POLICE STATION GADCHANDUR, KORPANA CHANDRAPUR S.

Bombay High Court · (2018) 05 BOM CK 0016

Indian Penal Code, 1860 — Section 376, 417, 375

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High Courts02 May 2018Allowed

BALU S/O PUNDLIK INGLE Vs STATE OF MAHARASHTRA THR.PSO.,NANDURA S.

Bombay High Court · (2018) 05 BOM CK 0015

Indian Penal Code, 1860 — Section 376(2)(f), 354, 376, 511Criminal Procedure Code, 1973 — Section 313Evidence Act, 1872 — Section 118

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High Courts27 Apr 2018Partly Allowed

Smt. Mali alias Malini Namdeo Naik and Ors. Vs Shri Ravindra Raghunath Samant and Ors.

Bombay High Court · (2018) 04 BOM CK 0204

Goa Agricultural Tenancy (Amendment) Act of 2017 — Section 9(2)

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High Courts27 Apr 2018Disposed Of

RAJARAM APPA PATIL AND ANOTHER Vs THE STATE OF MAHARASHTRA AND OTHERS S.

Bombay High Court · (2018) 04 BOM CK 0169

Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 9(1)(b), 51(B), 63(2B)Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Rule 2010 — Rule 3, 4, 5

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High Courts27 Apr 2018Dismissed

UNITED INDIA INSURANCE COMPANY LTD Vs CHABAN HANUMANT DIVEKAR & ORS S.

Bombay High Court · (2018) 04 BOM CK 0168

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High Courts27 Apr 2018Allowed

MANGESH SUDHAKAR TAMBE Vs THE STATE OF MAHARASHTRA AND OTHERS S.

Bombay High Court · (2018) 04 BOM CK 0167

Maharashtra Local Authority Members' Disqualification Act, 1986 — Section 3, 3(1)Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 — Section (1)57

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High Courts27 Apr 2018Dismissed

OIL AND NATURAL GAS CORPORATION LIMITED Vs CONSORTIUM OF SIME DARBY ENGINEERING SDN. BHD AND ANR

Bombay High Court · (2018) 04 BOM CK 0149

Arbitration and Conciliation Act, 1996 — Section 9, 34, 34(2)(iv), 36(2)

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High Courts27 Apr 2018Dismissed

NAFIZ ALAM NURUL HUDDA SHAIKH AND ORS Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0134

Indian Penal Code, 1860 — Section 34, 489B, 489CIndian Evidence Act, 1872 — Section 25, 26, 27Criminal Procedure Code, 1973 — Section 100, 100(6), 100(7)

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