High Courts27 Apr 2018Allowed
SUPRIYA SUBHASH BHATMARE Vs SHIVANAND BABASO SWAMI
Bombay High Court · (2018) 04 BOM CK 0123
Special Marriage Act, — Section 24, 25, 25(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 568 of 3,654
High Courts27 Apr 2018Allowed
THE MUNICIPAL CORPORATION OF GREATER MUMBAI Vs SUHAS SHRIDHAR RANE AND ORS.
Bombay High Court · (2018) 04 BOM CK 0122
Mumbai Municipal Corporation Act, 1888 — Section 68, 105-B, 105-B(2), 105-B(h)Transfer of Property Act, 1882 — Section 106
High Courts27 Apr 2018Disposed Of
MR. SAMIT SUBHASH AGARWAL Vs MS. KAMLESH LALTAPRASAD GUPTA
Bombay High Court · (2018) 04 BOM CK 0121
High Courts27 Apr 2018Dismissed
MRS. JAYA SURESH GANGAR AND ORS. Vs THE STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS.
Bombay High Court · (2018) 04 BOM CK 0120
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, (SARFAESI Act), 2002 — Section 14, 14(1), 14(3), 14(1)(3)Code of Criminal Procedure, 1973 — Section 17, 17(2), 19, 19(3), 410
High Courts26 Apr 2018Dismissed
Communidade of Chorao, having its office at Chorao, through its Procurador, Shri Policarpo C. D'Souza, major, married, resident of Camar Bhastt, Chorao, Ilhas, Goa Vs Smt. Leiticia D'Souza, Resident of Posrem-Bhatt, Taleigao, Ilhas, Goa
Bombay High Court · (2018) 04 BOM CK 0203
Land Acquisition Act 1894 — Section 4(1), 6, 9, 30Goa Revenue Code, 1968 — Section 105General Clauses Act, 1897 — Section 6
High Courts26 Apr 2018Dismissed
SUJIT RANGNATH FALKE AND OTHERS Vs THE UNION OF INDIA AND OTHERS S.
Bombay High Court · (2018) 04 BOM CK 0171
National Council for Teachers Education Act, 1993 — Section 12(e),(j), 12, 13, 14(5), 14(6), 17
High Courts26 Apr 2018Dismissed
KISHOR RANGNATHRAO KULKARNI AND ORS Vs THE STATE OF MAH AND ORS S.
Bombay High Court · (2018) 04 BOM CK 0170
Employees of Private Schools (Condition of Service) Regulation Rule, 1977 — Rule 26, 27Constitution Of India, 1950 — Article 14, 16, 226
High Courts26 Apr 2018Dismissed
SHRI RAJESH S/O KAWDUJI NANDURKAR AND 2 OTHERS Vs SAU. POONAM W/O VILAS KATEKHAYE AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0162
Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 21, 21(1), 21(7)Limitation Act, 1963 — Section 4, 5, 24, 29(2)Representation of the People Act, 1951 — Section 81, 87
High Courts26 Apr 2018
ANIL MANILAL SANGHVI Vs DEVIKA DHANANJAY GOKHALE, AND ORS
Bombay High Court · (2018) 04 BOM CK 0119
Constitution of India, — Article 227Bombay Land Requisition Act, 1948 — Section 4, 8B, 9, 9(1), 9(3), 9(4)
High Courts25 Apr 2018Allowed
SHIVRAJ JIVARAJ GAIKWAD Vs THE STATE OF MAHARASHTRA S.
Bombay High Court · (2018) 04 BOM CK 0180
Code of Criminal Procedure, 1973 — Section 482, 227Indian Penal Code, 1860 — Section 435, 447, 441, 435Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts25 Apr 2018Allowed
A2Z INFRASERVICES LTD. Vs UNION OF INDIA AND 3 ORS
Bombay High Court · (2018) 04 BOM CK 0147
Constitution of India, — Article 12, 14, 226Minimum Wages Act, 1948 — Section 5
High Courts25 Apr 2018Dismissed
SHRI. ANIL GANPAT TUPTE Vs STATE OF MAHARASHTRA AND ORS.
Bombay High Court · (2018) 04 BOM CK 0118
Constitution of India, — Article 227Maharashtra Co-operative Societies Rules, 1961 — Rule 107(11), 107(11)(d-1), 107(11)(d-1)(vi)(a)
High Courts25 Apr 2018Dismissed
MOHAMMAD ARIF MOHAMMAD HANIF SHAIKH Vs MOHAMMAD HANIF ABDUL WAHID SHAIKH AND ORS.
Bombay High Court · (2018) 04 BOM CK 0117
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts25 Apr 2018Dismissed
MRS. MADARIKAUR @ AMARKAUAR DADASINGH JUNNI Vs MOHAMMAD HANIF ABDUL WAHID SHAIKH AND ORS.
Bombay High Court · (2018) 04 BOM CK 0116
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts24 Apr 2018Dismissed
Mr. Paul Saldanha Vs Mr. Ajju C.S. Sindolli
Bombay High Court · (2018) 04 BOM CK 0202
Consumer Protection Act, 1986 — Section 12, 13, 13(2)(a)Code of Civil Procedure, 1908 — Order 8 Rule 1Constitution of India, 1950 — Article 32, 136, 226, 227
High Courts24 Apr 2018Dismissed
South West Port Limited Vs State of Goa, And Ors.
Bombay High Court · (2018) 04 BOM CK 0201
Water(Prevention and Control of Pollution) Act, 1974 — Section 25, 26, 28, 33Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 31National Green Tribunal (NGT) Act, 2010 — Section 4, 16, 19(4)
High Courts24 Apr 2018Allowed
P.V.DESHMUKH @ PRAMILA VIJAY THAKRE AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS S.
Bombay High Court · (2018) 04 BOM CK 0172
Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 1(i), (ii)Constitution Of India, 1950 — Article 226, 14, 16, 16(1), 309
High Courts24 Apr 2018Dismissed
MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION, THROUGH ITS CHIEF EXECUTIVE OFFICER Vs CHANDRASHEKHAR BRIJMOHAN MOR AND 3 OTHERS
Bombay High Court · (2018) 04 BOM CK 0161
Maharashtra Industrial Development Act, 1961 — Section 1(3), 32(2), 34Land Acquisition Act, 1894 — Section 18, 23, 24Maharashtra Land Revenue Code, 1966 — Section 44, 48, 48(3)Maharashtra Land Revenue (Conversion Of Use Of Land And Non Agricultural Assessment) Rules, 1969 — Rule 4, 4(1)©
High Courts24 Apr 2018Allowed
UNION OF INDIA Vs SHRI LAXMAN YADNESHWAR SATHE
Bombay High Court · (2018) 04 BOM CK 0115
Constitution of India, — Article 227Public Premises Act, 1971 — Section 2©, 2(g), 4, 5, 8, 8(1), 9, 10, 15Bombay Revenue Jurisdiction Act, 1876 — Section 4(d)
High Courts24 Apr 2018Disposed Of
MOHAN MENGHRAJ SHROFF Vs DEPUTY REGISTRAR, CO-OPERATIVE SOCIETIES D WARD MUMBAI AND ORS.
Bombay High Court · (2018) 04 BOM CK 0114
Constitution of India, — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 23, 23(2), 30, 30(1)Maharashtra Co-operative Societies Rule, 1961 — Article Rule 25