High Courts03 Apr 2018Allowed
AMBARISHI S/O. SHRIPADRAO PATIL (C-4679) Vs THE STATE OF MAHARASHTRA AND ANR S.
Bombay High Court · (2018) 04 BOM CK 0098
Code of Criminal Procedure Code, 1973 — section 432(1)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 576 of 3,654
High Courts03 Apr 2018Dismissed
SEEMA KAUSAR MOHAMMAD NASIRUDDIN Vs STATE OF MAHARASHTRA AND OTHERS S.
Bombay High Court · (2018) 04 BOM CK 0092
Constitution of India — Article 14, 16
High Courts03 Apr 2018Allowed
KASHINATH RAJARAM TINKHEDE (IN JAIL) Vs STATE OF MAH. THRU. PSO WADGAON ROAD
Bombay High Court · (2018) 04 BOM CK 0077
Indian Penal Code,1860 — Section 34, 302, 304-B, 306, 498-A
High Courts03 Apr 2018Dismissed
STATE OF MAH. THRU. PSO WARUD Vs KASHINATH RAJARAM TINKHEDE & ANOR.
Bombay High Court · (2018) 04 BOM CK 0076
Indian Penal Code,1860 — Section 34, 302, 304-B, 306, 498-A
High Courts03 Apr 2018Dismissed
NANDAKISHOR S/O. KAPURCHAND SAWALAKHE (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION BHANDARA DIST. BHANDARA
Bombay High Court · (2018) 04 BOM CK 0075
Indian Penal Code,1860 — Section 34, 201, 302, 404Criminal Procedure Code, 1971 — Section 235(2)
High Courts03 Apr 2018Partly Allowed
SAU. MONA W/O. NANDKISHOR SAWALAKHE (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION BHANDARA TAH. AND DIST. BHANDARA
Bombay High Court · (2018) 04 BOM CK 0074
Indian Penal Code,1860 — Section 34, 201, 302, 404Criminal Procedure Code, 1971 — Section 235(2)
High Courts03 Apr 2018Dismissed
VIJAY NARAYAN RATHOD (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER POLICE STATION WADGAON JANGAL,KALAMB YAVATMAL
Bombay High Court · (2018) 04 BOM CK 0073
Indian Penal Code,1860 — Section 302
High Courts03 Apr 2018Partly Allowed
SHAILESH MAHADEORAO GAWAI Vs STATE OF MAH.THR.PSO WARDHA
Bombay High Court · (2018) 04 BOM CK 0072
Indian Penal Code,1860 — Section 302, 304-I, 324, 326Criminal Procedure Code, 1971 — Section 428Indian Evidence Act, 1872 — Section 32(1)
High Courts03 Apr 2018Dismissed
SMT. BAINABAI WD/O RAGHOJI WANKHADE Vs DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA, AMRAVATI AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0059
Indian Succession Act, 1925 — Section 63(c), 372, 373, 373(3), 387Code of Civil Procedure, 1908 — Section 115
High Courts03 Apr 2018Dismissed
CHANDRAPRAKASH DAYARAMJI LANJEWAR Vs RATANKALA WAMANRAO KHATKHEDE AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0058
Indian Evidence Act, 1872 — Section 145Code of Civil Procedure, 1908 — Order 8 Rule 3, 9 Rule 13
High Courts03 Apr 2018Dismissed
UNION OF INDIA THROUGH GENERAL MANAGER, CENTRAL RAILWAY, MUMBAI CST AND ANOTHER Vs SMT. USHA EKNATH PATIL
Bombay High Court · (2018) 04 BOM CK 0057
Hindu Marriage Act, 1955 — Section 13(1)(vii)
High Courts03 Apr 2018Dismissed
WESTERN COALFIELDS LIMITED THR. GENERAL MANAGER, URJANAGAR AND OTHERS Vs JAIDEO MURLIDHAR VIDHATE AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0056
Constitution of India, — Article 12Specific Relief Act, 1963 — Section 14
High Courts03 Apr 2018Dismissed
SOU. NANDATAI VASANTRAO ALLURWAR Vs THE REGISTRAR AND THE RETURNING OFFICER, GONDWANA UNIVERSITY, GOADCHIROLI AND ANOTHER
Bombay High Court · (2018) 04 BOM CK 0055
High Courts03 Apr 2018Allowed
ASHOK DADUJI DONGARE Vs ADARSHA SHIKSHAN PRACHARSABHA THR. SECRETARY SHRI. PRAKASHCHANDRA BHOOT, AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0054
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rule, — Rule 3, 6, 12
High Courts03 Apr 2018Dismissed
MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. BULDHANA THR. EXECUTIVE ENGINEER AND OTHER Vs SMT. CHANDRABHAGABAI RAGHOBA MANDPE AND OTHERS
Bombay High Court · (2018) 04 BOM CK 0053
Code of Criminal Procedure, 1973 — Section 174(1)Employees Compensation Act, 1923 — Section n 2(dd), 2 (dd)(iii), 2(e), 3, 12, 22Indian Penal Code, 1860 — Section 34, 304A
High Courts03 Apr 2018Partly Allowed
VINODKUMAR NARAYAN DIXIT Vs THE STATE OF MAHARASHTRA THROUGH PRINCIPAL SECRETARY
Bombay High Court · (2018) 04 BOM CK 0038
Indian Penal Code, 1860 — Section 34, 409Payment of Gratuity Act, 1972 — Section 3A, 4(5), 7, 7(3A), 14Constitution Of India, 1950 — Article 226, 227
High Courts03 Apr 2018Dismissed
SHRI. RAJENDRA MAHADEO DEOKULE Vs SMT. SUVARNA MAHADEO DEOKULE
Bombay High Court · (2018) 04 BOM CK 0037
Hindu Marriage Act, 1955 — Section 5, 10, 26, 13(1)(ia)Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21Code of Criminal Procedure, 1973 — Section 125
High Courts03 Apr 2018Dismissed
SHRI. VITTHAL BUDHO TAYADE Vs THE UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF YOUTH AFFAIRS AND SPORTS AND ORS
Bombay High Court · (2018) 04 BOM CK 0036
Prevention of Corruption Act, 1988 — Section 7, 10(2)( a)Code of Criminal Procedure, 1973 — Section 57, 167, 167(2)
High Courts03 Apr 2018
HASMUKH TARACHAND SHETH AND ORS Vs THE STATE OF MAHARASHTRA AND ANR
Bombay High Court · (2018) 04 BOM CK 0022
Indian Penal Code, 1860 — Section 120B, 405, 406, 409, 418, 420, 465, 467, 468, 471, 474Negotiable Instrument Act, 138, 141Code of Criminal Procedure, 1973 — Section 482
High Courts03 Apr 2018Dismissed
GANESH RAMESH ZOLE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 04 BOM CK 0021
Indian Penal Code, 1860 — Section 34, 323, 342, 376(2)(g), 395, 504, 506Code of Criminal Procedure, 1973 — Section 161