High Courts19 Apr 2018Dismissed
MAROTI S/O BHIWAJI HATWAR Vs DADA S/O DASHRATH MANGRULKAR
Bombay High Court · (2018) 04 BOM CK 0157
Transfer of Property Act, 1882 — Section 54, 55, 55(1)(f)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 570 of 3,654
High Courts19 Apr 2018Allowed
SAU. JYOTI W/O KHOMESHWAR CHALPHE AND OTHERS Vs THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, REVENUE AND FOREST DEPT., MUMBAI AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0156
Constitution of India, — Article 226
High Courts19 Apr 2018Dismissed
BHAVESHA SURESH GORADIA Vs AVIATION TRAVELS PVT. LTD. AND 22 ORS
Bombay High Court · (2018) 04 BOM CK 0143
High Courts19 Apr 2018
MHASU RAGHUNATH AVHAD Vs STATE OF MAHARASHTRA AND ORS Vs THE STATE OF MAHARASHTRA THROUGH CHIEF SECRETARY AND ORS.
Bombay High Court · (2018) 04 BOM CK 0142
High Courts19 Apr 2018
MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION LTD. Vs SIMPLEX GAYATRI CONSORTIUM AND 2 OTHERS
Bombay High Court · (2018) 04 BOM CK 0141
Arbitration & Conciliation Act, 1996 — Section 21, 34, 34(1), 34(3), 34(5), 34(6)Limitation Act, 1963 — Section 14, 14(1), 14(2)
High Courts19 Apr 2018
THE PRINCIPAL COMMISSIONER OF CUSTOMS (GENERAL) Vs K M COMMERCIAL SERVICES P. LTD.
Bombay High Court · (2018) 04 BOM CK 0140
Customs Act, 1962 — Section 20, 146, 146(2)
High Courts18 Apr 2018Disposed Off
M/s. Cobra Personnel & Intelligence Service, 318, Mala Fountainhas, Panaji, Goa Vs Union of India
Bombay High Court · (2018) 04 BOM CK 0197
Finance Act, 1994 — Section 74, 85
High Courts18 Apr 2018Dismissed
Umesh S/o Hariram Nandanwar Vs Schedule Tribe Caste Certificate Scrutiny Committee through its Member/Secretary, Giri Peth, Nagpur
Bombay High Court · (2018) 04 BOM CK 0196
Constitution of India, 1950 — Article 142
High Courts18 Apr 2018Disposed Of
KHUSHALCHAND YASHWANT GAIKWAD Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 04 BOM CK 0130
Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 20Indian Penal Code, 1860 — Section 34, 323, 504, 506
High Courts17 Apr 2018Allowed
THE STATE OF MAHARASHTRA Vs ALLHA ABDUL RAHIM MOHD. AND ANR S.
Bombay High Court · (2018) 04 BOM CK 0184
Code of Criminal Procedure Code, 1973 — Section 164, 313, 378(1)Indian Penal code, 1860 — Section (i), (ii), 34, 107, 109, 328, 354A, 354A(1), 506Foreigners Act, 1946 — Section 14(a)(b), 14
High Courts17 Apr 2018Dismissed
VIJAY SAMBRAO BHARTI Vs THE STATE OF MAHARASHTRA AND OTHERS S.
Bombay High Court · (2018) 04 BOM CK 0175
Indian Contract Act, 1872 — Section 72Constitution Of India, 1950 — Article 226, 14, 16Pension Rules, 1982 — Rule 134A
High Courts17 Apr 2018Allowed
MEERA VIJAY MUKHEDKAR THROUGH GPA VIJAY GANESHRAO MUKHEDKAR Vs LASMAN VENKOBASA DAMAM THROUGH LRS SHRINIWAS LAXMINARAYAN DAMAM AND OTHERS S
Bombay High Court · (2018) 04 BOM CK 0174
Constitution Of India, 1950 — Article 227
High Courts17 Apr 2018Disposed Of
MRS. SEEMA NAVIN JAIN AND ANR Vs MRS. INDU RAKESH JAIN AND ANR
Bombay High Court · (2018) 04 BOM CK 0108
High Courts17 Apr 2018Disposed Of
MS. NAMAN VARMA Vs THE DIRECTOR, THE INDIAN INSTITUTE OF TECHNOLOGY, BOMBAY AND ANR
Bombay High Court · (2018) 04 BOM CK 0107
Constitution of India, — Article 142, 226Indian Penal Code 1860 — Section 181, 182Code Of Criminal Procedure, 1973 — Section 340
High Courts16 Apr 2018Dismissed
VIJAY KISHANRAO KURUNDKAR AND ANR Vs THE STATE OF MAHARSHTRA AND ORS S.
Bombay High Court · (2018) 04 BOM CK 0177
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 10, 7Constitution Of India, 1950 — Article 142
High Courts16 Apr 2018Dismissed
NISAR AHMED KHAN Vs THE STATE OF MAHARASHTRA AND OTHERS S.
Bombay High Court · (2018) 04 BOM CK 0176
Constitution Of India, 1950 — Article 12, 15, 19(1)(g), 25, 226
High Courts16 Apr 2018
ANUSAYA WASUDEO MATE AND OTHERS Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER SHEGAON DIST. BULDHANA AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0163
Indian Penal Code,1860 — Section 34, 326
High Courts16 Apr 2018Dismissed
TOUSIF AHMED S/O ABDUL RAHEMAN Vs FEROZKHAN S/O SARFARZKHAN AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0155
Specific Relief Act, 1963 — Section 16(c)Civil Procedure Code, 1908 — Section 100
High Courts16 Apr 2018Disposed Of
H.R. KANCHAN Vs OFS INDUSTRIES (P) LTD. AND ORS.
Bombay High Court · (2018) 04 BOM CK 0139
Companies Act 1956 — Section 10F, 235, 2520, 397, 398, 399, 402, 403
High Courts16 Apr 2018Allowed
DHARMPAL BHIMDEO MARCHANDE Vs THE SECRETARY STATE OF MAHARASHTRA (EDUCATION) AND 7 ORS.
Bombay High Court · (2018) 04 BOM CK 0138
Constitution of India, — Article 309