High Courts16 Apr 2018Disposed Of
O.K. VARGHESE AND ORS Vs OFS INDUSTRIES (P) LTD
Bombay High Court · (2018) 04 BOM CK 0137
Companies Act 1956 — Section 10F, 235, 2520, 397, 398, 399, 402, 403
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 571 of 3,654
High Courts16 Apr 2018Disposed Of
HEMANT R. MHATRE AND OTHERS Vs UNION OF INDIA AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0136
Constitution Of India, 1950 — Artcle 14, 16, 309Bombay Police Act, 1951 — Section 57
High Courts16 Apr 2018Dismissed
REEMA R. RELE AND ORS. Vs HEMANT R. MHATRE AND ORS.
Bombay High Court · (2018) 04 BOM CK 0106
Constitution of India, — Article 14, 16, 309Bombay Police Act, 1951 — Section 57
High Courts16 Apr 2018Dismissed
UNION OF INDIA AND ORS. Vs HEMANT RAMNATH MHATRE AND ORS.
Bombay High Court · (2018) 04 BOM CK 0105
Constitution of India, — Article 14, 16, 309Bombay Police Act, 1951 — Section 57
High Courts16 Apr 2018Allowed
VASANT RAMCHANDRA ALIAS CHANDER YELVANDE AND ORS Vs GURUDAS VASANTRAO YELVANDE AND ORS
Bombay High Court · (2018) 04 BOM CK 0104
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Section 115Hindu Marriage Act, 1955 — Section 16, 16(1), 16(3)Hindu Succession Act, 1956 — Section 3(1)(j), 6, 8, 15
High Courts16 Apr 2018Allowed
MINDA VAST ACCESS SYSTEM PRIVATE LTD. Vs M/S RAINBOW GARNISHERS PRIVATE LIMITED
Bombay High Court · (2018) 04 BOM CK 0103
Sale of Goods Act, — Section 42Constitution of India, — Article 227Code of Civil Procedure, 1908 — Order 37 Rule 3
High Courts13 Apr 2018Dismissed
GOPAL NARAYANDASJI PANPALIYA AND OTHERS Vs RIYAJ PATEL S/O MUSA PATEL
Bombay High Court · (2018) 04 BOM CK 0154
Civil Procedure Code, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 20
High Courts13 Apr 2018Disposed Of
RAMESHKUMAR S/O. VYANKATSWAMI POONA Vs SWAMY VIVEKANAND CO-OP. HOUSING SOCIETY, SHRIRAMPUT, THROUGH CHAIRMAN, B.S. PENSHANWAT AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0153
High Courts13 Apr 2018Dismissed
ANANTA GAJANAN GAIKI AND OTHERS Vs UNION OF INDIA, THR. MINISTRY OF CONSUMER AFFAIRS, FOOD AND PUBLIC DISTRIBUTION, NEW DELHI AND OTHER
Bombay High Court · (2018) 04 BOM CK 0152
Constitution of India, — Article 14, 142, 226Civil Procedure Code, 1908 — Section 11Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificates Act, 2000 — Section 6
High Courts13 Apr 2018Dismissed
ALL INDIA ADIWASI EMPLOYEES FEDERATION & ANOTHER. Vs THE RESERVE BANK OF INDIA & OTHERS.
Bombay High Court · (2018) 04 BOM CK 0151
Constitution of India, — Article 14, 142, 226Civil Procedure Code, 1908 — Section 11Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificates Act, 2000 — Section 6
High Courts13 Apr 2018Dismissed
SANTOSHKUMAR S/O SWAMIDAS AGRAWAL (NOW DECEASED) AND ANOTHER Vs ASHWIN S/O WARDHAMAN GOLECHHA, PARTNER OF M/S OSWAL BUILDERS AND DEVELOPERS, NAGPUR
Bombay High Court · (2018) 04 BOM CK 0150
Civil Procedure Code, 1908 — Order 41 Rule 31, Section 99
High Courts13 Apr 2018
PET CONTAINER MANUFACTURERS ASSOCIATION AND 6 ORS Vs STATE OF MAHARASHTRA AND 2 ORS
Bombay High Court · (2018) 04 BOM CK 0135
Constitution of India, — Article 226Maharashtra NonBiodegradable Garbage (Control) Act, 2006 — Section 2(h, 3, 3(1), 3(2), 3(3), 4, 4(1), 4(2), 9, 10, 18, 18(3)
High Courts13 Apr 2018Dismissed
NAVNIT K. MEHTA Vs THE STATE OF MAHARASHTRA AND ANR
Bombay High Court · (2018) 04 BOM CK 0129
Code of Criminal Procedure, 1973 — Section 437Indian Penal Code, 1860 — Section 34, 120B, 109, 114, 384, 406, 417, 420, 465, 467, 468, 471, 474, 477(A)Code of Criminal Procedure, 1973 — Section 156(3), 437Indian Penal Code, 1860 — Section 34, 120B, 306, 323, 417, 420, 467, 468, 471, 474, 477(A), 494, 506
High Courts13 Apr 2018Dismissed
SHOBHIT RAJAN Vs DEEPAK KANTILAL DOSHI AND ANR
Bombay High Court · (2018) 04 BOM CK 0128
Code of Criminal Procedure, 1973 — Section 437Indian Penal Code, 1860 — Section 34, 120B, 109, 114, 384, 406, 417, 420, 465, 467, 468, 471, 474, 477(A)Code of Criminal Procedure, 1973 — Section 156(3), 437Indian Penal Code, 1860 — Section 34, 120B, 306, 323, 417, 420, 467, 468, 471, 474, 477(A), 494, 506
High Courts13 Apr 2018
VIDYASAGAR IRAPPA MANE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 04 BOM CK 0127
Code of Criminal Procedure, 1973 — Section 209Indian Penal Code, 1860 — Section 306, 323, 417, 420, 494, 506
High Courts13 Apr 2018Dismissed
RAJENDRA KUMAR SHAHANI Vs THE STATE OF MAHARASHTRA AND ORS
Bombay High Court · (2018) 04 BOM CK 0126
Code of Criminal Procedure, 1973 — Section 202, 397, 401Indian Penal Code, 1860 — Section 499, 500Indian Succession Act, 1925 — Section 263
High Courts13 Apr 2018Dismissed
SHOBHIT RAJAN Vs DEEPAK KANTILAL DOSHI AND ANR
Bombay High Court · (2018) 04 BOM CK 0125
Code of Criminal Procedure, 1973 — Section 437Indian Penal Code 1860 — Section 34, 109, 120(B), 406, 418, 420, 464, 465, 467, 468, 471, 474, 477(A)Information Technology Act, 2000 — Section 66D, 72A, 84G, 85
High Courts13 Apr 2018Dismissed
SUMIT VIJAY KUMAR JAIN Vs SHRADDHA GUPTA JAIN
Bombay High Court · (2018) 04 BOM CK 0102
Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 13Protection of Women from Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 23
High Courts13 Apr 2018Allowed
SHEHZAD HEMANI Vs NADIA RASHID
Bombay High Court · (2018) 04 BOM CK 0101
Constitution of India, — Article 32Guardian and Wards Act, 1890 — 9, 17, 25Code of Civil Procedure, 1973 — Section 13, Article 3, 4, 5
High Courts13 Apr 2018
MAHARASHTRA PLASTIC MANUFACTURERS ASSOCIATION THROUGH ITS PRESIDENT AND ORS.Vs STATE OF MAHARASTHRA AND ANR.
Bombay High Court · (2018) 04 BOM CK 0100
Constitution of India, — Article 226, 227State of Maharashtra enacted the Maharashtra Non Biodegradable Garbage (Control) Act, 2006 — Section 2(h), 3, 4, 4(1), 4(2), 9, 18, 18(3)