High Courts09 Apr 2018Disposed Of
JITESH WADHWA AND 22 ORS. Vs INDIAN OIL CORPORATION LTD. AND 2 ORS.
Bombay High Court · (2018) 04 BOM CK 0045
Motor Vehicles Act, 1988 — Section 46Constitution of India, — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 574 of 3,654
High Courts09 Apr 2018Dismissed
THE STATE OF MAHARASHTRA Vs AKKATAI SUBHASH PATIL & ANR.
Bombay High Court · (2018) 04 BOM CK 0027
Code of Criminal Procedure, 1973 — Section 378(1)Indian Penal Code, 1860 — Section 34, 353, 452, 504, 506Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts09 Apr 2018Allowed
GILBERT MARTIN ONUHO Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 04 BOM CK 0026
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 29, 50
High Courts07 Apr 2018Dismissed
VIKKI @ OMKAR S/O. SANTOSH NAIKWADI AND OTHERS Vs THE STATE OF MAHARASHTRA AND ANR S.
Bombay High Court · (2018) 04 BOM CK 0096
Code of Criminal Procedure Code, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 323, 504, 506
High Courts07 Apr 2018Allowed
SANJU GANPAT WANKHEDE..............Vs THE STATE OF MAH.THR.PSO NAGPUR
Bombay High Court · (2018) 04 BOM CK 0083
Indian Penal Code,1860 — Section 376, 448, 511
High Courts07 Apr 2018Allowed
BANDU @ NARENDRA MOTIRAMJI BOPULKAR Vs STATE OF MAH. THRU PSO KHOLAPURIGATE
Bombay High Court · (2018) 04 BOM CK 0082
Indian Penal Code,1860 — Section 306, 341, 354, 506
High Courts07 Apr 2018Allowed
SAURABH KRISHNACHANDRA DE Vs THE STATE OF MAH.THR.ACB. WARDHA
Bombay High Court · (2018) 04 BOM CK 0081
Prevention of corruption Act, — Section 7, 13(1)(d), 13(2)Criminal Procedure Code, 1971 — Section 313
High Courts06 Apr 2018Dismissed
Damodar Ramnath Camotim Bambolkar, r/o. Bambolkar Building, Fontainhas, Panaji-Goa. Vs Land Acquisition Officer, PWD (Cell), Altinho, Panaji, Goa
Bombay High Court · (2018) 04 BOM CK 0189
Land Acquisition Act, 1894 — Section 4, 6, 18Indian Evidence Act, 1872 — Section 92
High Courts06 Apr 2018Dismissed
Land Acquisition Officer, PWD (Cell), Altinho, Panaji, Goa. Vs Damodar Ramnath Camotim Bambolkar, r/o. Bambolkar Building, Fontainhas, Panaji-Goa
Bombay High Court · (2018) 04 BOM CK 0188
Land Acquisition Act, 1894 — Section 4, 6, 18Indian Evidence Act, 1872 — Section 92
High Courts06 Apr 2018Allowed
VAIJNATH LAXMAN PHAD Vs THE STATE OF MAHARASHTRA S.
Bombay High Court · (2018) 04 BOM CK 0097
Constitution Of India, 1950 — Article 14, 21, 226, 227Indian Penal Code, 1860 — Section 34, 149, 384, 385, 386, 504, 506Code of Criminal Procedure Code, 1973 — Section 320(9), 482
High Courts06 Apr 2018Allowed
PRASHANT S/O. MANMOHANJI LADDHA AND ANOTHER Vs SAU. MADHURI W/O. PRASHANT LADDHA AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0080
Protection of Women from Domestic Violence Act, 2005 — Section 12, 27Criminal Procedure Code, 1971 — Section 125
High Courts06 Apr 2018
BIMALKUMAR S/O AWADHESHPRASAD SINGH Vs HOUSING DEVELOPMENT FINANCE CORPORATION LTD., THR. AUTHORIZED OFFICER AND P.O.A. HOLDER, N.J. MANGE
Bombay High Court · (2018) 04 BOM CK 0066
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Civil Procedure Code, 1908 — Order 37 Rule 2, Order 37 Rule 3(3), Order 37 Rule 3(5), Order 41 Rule 3A
High Courts06 Apr 2018Disposed Of
HGP COMMUNITY PRIVATE LIMITED Vs THE UNION OF INDIA AND 4 ORS.
Bombay High Court · (2018) 04 BOM CK 0044
Constitution of India, — Article 21Aircraft Act, 1934 — Section 2, 3, 4, 5, 5(1), 5(2), 5(2)(o), 5(2)®, 9, 9A, 11(2)Ministry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Rules, 2015 — Rule 11
High Courts06 Apr 2018Disposed Of
YESHWANTH SHENOY Vs THE UNION OF INDIA AND 5 OTHERS AND ACCANOOR ASSOCIATESESHWANTH SHENOY Vs THE UNION OF INDIA AND 5 OTHERS AND ACCANOOR ASSOCIATES
Bombay High Court · (2018) 04 BOM CK 0043
Constitution of India, — Article 21Aircraft Act, 1934 — Section 2, 3, 4, 5, 5(1), 5(2), 5(2)(o), 5(2)®, 9, 9A, 11(2)Ministry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Rules, 2015 — Rule 11
High Courts06 Apr 2018Allowed
RUPESH RAM THAKUR Vs THE COMMISSIONER OF POLICE AND ORS
Bombay High Court · (2018) 04 BOM CK 0025
Constitution of India, — Article 21, 22, 22(1), 22(2), 22(3), 22(4), 22(5), 22(6) 226Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black-Marketing of Essential Commodities Act, 1981 — Section 3, 3(3) 4, 5, 5A, 6, 7, 8(1), 13, 14
High Courts06 Apr 2018
AGNES LILLY IRUDAYA Vs IRUDAYA KANI ARASAN AND ANR
Bombay High Court · (2018) 04 BOM CK 0024
Code of Criminal Procedure, 1973 — Section 125, 125(1)(a), 125(1)(b), 125(1)(c), 125(1)(d), 125(1)(e), 126Muslim Women (Protection Of Rights On Divorce) Act, 1986 — Section 3(1)(b)Hindu Adoption and Maintenance Act, 1956 — Section 20
High Courts06 Apr 2018Allowed
HARSHADA BHARAT DESHMUKH , THROUGH P.A. HOLDER SHAMKANT LAXMAN PATIL Vs BHARAT APPASAHEB DESHMUKH
Bombay High Court · (2018) 04 BOM CK 0009
Negotiable Instruments Act, 1881 — Section 142Power of Attorneys Act 1882, — Section 1ACode of Civil Procedure, 1908 — Order 3 Rule 2, Order 6 Rule 14, Order 6 Rule 15
High Courts06 Apr 2018Dismissed
SHRI. VIJAY JAGDISH CHHEDA Vs MS. DIMPLE VIJAY CHHEDA
Bombay High Court · (2018) 04 BOM CK 0008
Maharashtra Court Fees Act, — Article 7(I)Bombay Court Fees Act, 1959 — Section 5, 6 (i), 6 (iii), 8Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 25, 26, 27
High Courts06 Apr 2018
AMBARWADIKAR INDUSTRIES PVT. LTD. Vs KARMAVEER KAKASAHEB WAGH SAHAKARI SAKHAR KARKHANA LTD. THROUGH LIQUIDATOR AND ORS
Bombay High Court · (2018) 04 BOM CK 0007
Code of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 43Maharashtra Co-operative Societies Act, 1960 — Section 103, 105Arbitration Act, — Section 34
High Courts06 Apr 2018Disposed Of
BANK OF BARODA Vs M/S. AMBARWADIKAR INDUSTRIES PVT. LTD. AND ORS.
Bombay High Court · (2018) 04 BOM CK 0006
Code of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 43Maharashtra Co-operative Societies Act, 1960 — Section 103, 105Arbitration Act, — Section 34