COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 575 of 3,654

High Courts06 Apr 2018Allowed

DOMBIVALI NAGARI SAHAKARI BANK LTD. Vs M/S. AMBERWADIKAR INDUSTRIES PVT. LTD. AND ORS

Bombay High Court · (2018) 04 BOM CK 0005

Code of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 43Maharashtra Co-operative Societies Act, 1960 — Section 103, 105Arbitration Act, — Section 34

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High Courts06 Apr 2018Dismissed

NIPHAD SAKHAR KAMGAR SABHA SHAKHA KAKASAHEBNAGAR Vs KARMAVIR KAKASAHEB WAGH SAHAKARI SAKHAR KARKHANA LTD.

Bombay High Court · (2018) 04 BOM CK 0004

Code of Civil Procedure, 1908 — Order 21 Rule 58, Order 21 Rule 43Maharashtra Co-operative Societies Act, 1960 — Section 103, 105Arbitration Act, — Section 34

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High Courts05 Apr 2018Disposed Off

Shri Caitan Fernandes, son of Mathais Fernandes Vs State, through P.P., High Court of Bombay at Panaji-Goa

Bombay High Court · (2018) 04 BOM CK 0187

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 22(b), 22(c)Code of Criminal Procedure, 1973 — Section 428

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High Courts05 Apr 2018Dismissed

M/S CONCEPT RESOURCES, NAGPUR THROUGH ITS PARTNER, SHAILEN S/O SHASHIKANT MEHTA Vs OM ASSOCIATES, THR. PROP. SUNITA W/O PURUSHOTTAM GHODMARE, NAGPUR

Bombay High Court · (2018) 04 BOM CK 0065

Arbitration and Conciliation Act, 1996 — Section 11(4), 11(5), 11(6), 11(6A) 14, 15Provincial Small Cause Courts Act, 1887 — Section 26

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High Courts05 Apr 2018Dismissed

SHRI SONBA S/O GULABRAO MUSALE Vs SHRI SUNIL S/O CHHATRAPAL KEDAR AND 2 OTHERS

Bombay High Court · (2018) 04 BOM CK 0064

Civil Procedure Code, 1908 — Order 12 Rule 2, Order 12 Rule 3, Section 47Constitution of India — Article 329 (b)Representation of the People Act, 1951 — Section 9A, 15(2), 36, 36(1), 36(2), 80, 81, 83, 84, 87, 87(1), 100,100, (1) 100(1)©, 101

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High Courts05 Apr 2018Disposed Of

SUNIL S/O. BANWARI LOIYA Vs PURUSHOTTAM S/O KRISHNAJI PETHE AND ANOTHER

Bombay High Court · (2018) 04 BOM CK 0063

Civil Procedure Code, 1908 — Section 96Limitation Act — Section 14

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High Courts05 Apr 2018Allowed

UNION OF INDIA AND ORS. Vs MATERIAL ORGANISATION GHATKOPAR & ORS.

Bombay High Court · (2018) 04 BOM CK 0042

Constitution of India, — Article 14, 16

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High Courts05 Apr 2018Dismissed

THE JAWAHARLAL NEHRU PORT TRUST Vs STARLOG ENTERPRISES LTD.

Bombay High Court · (2018) 04 BOM CK 0041

Arbitration and Conciliation Act, 1996 — Section 31(7), 34

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High Courts05 Apr 2018Allowed

JAYASHRI SAMSHUDDIN TALAPDAR Vs SAMSHUDDIN KARIM TALAPDAR AND ANR

Bombay High Court · (2018) 04 BOM CK 0023

Code of Criminal Procedure, 1973 — Section 2, 12, 17, 18, 19, 20, 22, 125Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(f), 3, 29

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High Courts05 Apr 2018Dismissed

M/S. D. M. CORPORATION PVT. LTD. THROUGH ITS MANAGING DIRECTOR Vs THE STATE OF MAHARASHTRA THROUGH GOVERNMENT PLEADER AND ORS

Bombay High Court · (2018) 04 BOM CK 0003

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 115Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 3, 10, 10(3, )12, 15, 15(2)

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High Courts05 Apr 2018Dismissed

MR KADIR ILAHI BAGWAN Vs MRS USHA ANANDRAO YADAD

Bombay High Court · (2018) 04 BOM CK 0002

Code of Civil Procedure, 1908 — Section 115Specific Relief Act, 1963 — Section 6Specific Relief Act, 1877 — Section 9

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High Courts05 Apr 2018Dismissed

MRS. GULSHAN ROHINTON IRANI Vs RAYOMAND ROHINTON IRANI AND ORS. .

Bombay High Court · (2018) 04 BOM CK 0001

Constitution of India, — Article 1, 20, 227Code of Civil Procedure, 1908 — Order 32 Rule 15, Section 151Indian Lunacy Act, — Section 41

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High Courts04 Apr 2018Allowed

SANJAY S/O. ARUN GHASE AND OTHERS Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER POLICE STATION MURTIZAPUR (CITY) AKOLA AND ANOTHER

Bombay High Court · (2018) 04 BOM CK 0078

Indian Penal Code,1860 — Section 34, 306

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High Courts04 Apr 2018Dismissed

MOHAN S/O BHAGWAN SOLANKE AND OTHERS Vs KAI. VASANTRAO NAIK MAGASVARGIYA GRUH NIRMAN SAHAKARI SANSTHA, THR. PRESI. R.B. PAWAR AND OTHERS

Bombay High Court · (2018) 04 BOM CK 0062

Civil Procedure Code, 1908 — Order 7 Rule 11, Order 21 Rule 99, Section 47

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High Courts04 Apr 2018Allowed

SANJAY MADHAORAO MAHAJAN Vs STATE OF MAHARASHTRA & 5 ORS.

Bombay High Court · (2018) 04 BOM CK 0061

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High Courts04 Apr 2018Allowed

SMT. KAMLABAI NARAYANRAO WAGH AND ANTOHER Vs SMT. MUKTABAI WD/O BAJIRAO PATIL (DECEASED)

Bombay High Court · (2018) 04 BOM CK 0060

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)Code of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33

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High Courts04 Apr 2018Dismissed

SHRI. SAMEER JANARDHAN SHEDGE Vs SHRI. SANTOSH SHANKAR POTPHODE AND ORS.

Bombay High Court · (2018) 04 BOM CK 0040

Constitution Of India, 1950 — Article 227Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 — Section 19, 20, 21, 21(1)Central Provinces and Berar Municipalities Act, — Section 20-A, 20-A(2)

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High Courts04 Apr 2018Dismissed