COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 577 of 3,654

High Courts03 Apr 2018Dismissed

DATTATRAYA RAMCHANDRA KORDE AND ORS VsTHE STATE OF MAHARASHTRA

Bombay High Court · (2018) 04 BOM CK 0020

Indian Penal Code, 1860 — Section 34, 323, 342, 376(2)(g), 395, 504, 506Code of Criminal Procedure, 1973 — Section 161

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High Courts02 Apr 2018Dismissed

STATE OF MAHARASHTRA Vs NARAYAN MOTE AND ORS S.

Bombay High Court · (2018) 04 BOM CK 0099

Indian Penal Code, 1860 — Section 34, 37, 147, 148, 149, 302, 326Bombay Police Act, 1951 — Section 37, 135

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High Courts02 Apr 2018Dismissed

JALARAM FLEXO LAMINATES PVT. LTD. THR. MANAGING DIRECTOR Vs POLYPET FLEXIBLE PACKAGING PVT. LTD. THR. DIRECTOR MR. NIKHIL ARUN AMIDWAR

Bombay High Court · (2018) 04 BOM CK 0052

Code of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts02 Apr 2018

M/S. UNIVERSAL CABLES LIMITED Vs M/S. LAXMI PROPERTIES LIMITED

Bombay High Court · (2018) 04 BOM CK 0035

Transfer of Property Act, 1882 — Section 106, 106(3), 108(1)Maharashtra Rent Control Act, 1999 — Section 3(1)(b)

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High Courts02 Apr 2018Dismissed

SEA FACE PARK CO-OPERATIVE HOUSING SOCIETY Vs STATE OF MAHARASHTRA AND 2 OTHERS

Bombay High Court · (2018) 04 BOM CK 0034

Maharashtra Cooperative Society Act, 1960 — Section 91, 91(a), 91(d), 92, 92(1), 92(1)(b), 92(2), 92(3)Limitation Act, 1963 — Section 23 43, 44, 45

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High Courts02 Apr 2018Dismissed

AUTOMOTIVE METAL STAMPINGS PVT. LTD. Vs POSCO-INDIA PUNE PROCESSING CENTRE PRIVATE LTD. AND ANR.

Bombay High Court · (2018) 04 BOM CK 0033

Companies Act,1956 — Section 433(3), 434 and 439

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High Courts02 Apr 2018Dismissed

POONA TOOLS PRIVATE LIMITED Vs POSCO-INDIA PUNE PROCESING CENTRE PRIVATE LTD AND ANR.

Bombay High Court · (2018) 04 BOM CK 0032

Companies Act,1956 — Section 433(3), 434 and 439

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High Courts02 Apr 2018Dismissed

ROJEE-TASHA STAMPINGS PRIVATE LIMITED Vs POSCO-INDIA PUNE PROCESSING CENTRE PRIVATE LTD. AND ANR

Bombay High Court · (2018) 04 BOM CK 0031

Companies Act,1956 — Section 433(3), 434 and 439

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High Courts02 Apr 2018Dismissed

GANAGE PRESSINGS PRIVATE LIMITED Vs POSCO-INDIA PUNE PROCESSING CENTER PRIVATE LIMITED AND ANR

Bombay High Court · (2018) 04 BOM CK 0030

Companies Act,1956 — Section 433(3), 434 and 439

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High Courts28 Mar 2018Dismissed

Shri Daniel Simao Baretto Vs Goa University, Through its Vice Chancellor, Taleigao Plateau, Taleigao, Bambolim, Goa

Bombay High Court · (2018) 03 BOM CK 0189

Constitution of India, 1950 — 226, 227Goa University Act, 1984 — Section 30Indian Penal Code, 1860 — Section 120B, 380

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High Courts28 Mar 2018

Ms. Yogita Kamlakant Chari Vs Shri Shekar P. Chari

Bombay High Court · (2018) 03 BOM CK 0188

Constitution of India, 1950 — Article 19, 19, 23

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High Courts28 Mar 2018Allowed

M/s Talak Homes & Estates, Vs Village Panchayat of Curtorim, Through its Secretary, with its office at Panchayat Building, Curtorim, Salcete, Goa

Bombay High Court · (2018) 03 BOM CK 0187

Goa, Daman and Diu Town and Country Planning Act, 1974 — Section 8, 8(1)

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High Courts28 Mar 2018Allowed

Royale Secondary School A School established by Xavier Afonso Memorial Institute, and Other Vs State of Goa, Through its Chief Secretary, having office at Secretariat, Porvorim, Bardez Goa and other

Bombay High Court · (2018) 03 BOM CK 0186

Goa, Daman and Diu School Education Rules of 1986 — Rule 83, 83(1)

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High Courts28 Mar 2018Allowed

Shri Khurram Khazi Vs Regional Transport Authority and Ors.

Bombay High Court · (2018) 03 BOM CK 0185

Motor Vehicles Act, 1988 — Section 89(a)Goa Motor Vehicles Rules, 1991 — Rule 67(3)

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High Courts28 Mar 2018Dismissed

Laxmikant D. Kolvekar, Chief Electrical Engineer, Electricity Department, Vidyut Bhavan, Panaji, Goa. Vs State of Goa, through the Secretary, Electricity Department

Bombay High Court · (2018) 03 BOM CK 0184

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts28 Mar 2018Dismissed

ANJANABAI ASHOK LONDHE Vs THE STATE OF MAHARASHTRA AND ORS

Bombay High Court · (2018) 03 BOM CK 0165

Code Of Criminal Procedure, 1973 — Section 177Indian Penal Code, 1860 — Section 323, 504

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High Courts28 Mar 2018Disposed Of

PANKAJ SOMAN GAIKWAD AND ANOTHER Vs THE STATE OF MAH.THR.PSO NAGPUR

Bombay High Court · (2018) 03 BOM CK 0146

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 341,352Bombay Police Act, 1951 — Section 37(1)(a), 135

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High Courts28 Mar 2018Disposed Of

JAYDEO S/O DAYARAM BOKADE Vs ADARSHA BAHU UDDESHIYA MANDAL, BHANDARA, THR. PRESIDENT AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0119

Constitution Of India, 1950 — Article 142

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High Courts28 Mar 2018Allowed

DILIP VITTHALRAO GHORPADE Vs SMT.DYANESHWARI W/O SADASHIV SHENGE AND 3 ORS

Bombay High Court · (2018) 03 BOM CK 0118

Maharashtra Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 57Maharashtra Land Revenue Code, 1966 — Sec 44

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High Courts28 Mar 2018Dismissed

RAVIRAJ SAMBHAJIRAO NIMBALKAR Vs THE TEHSILDAR , BHUDARGAD AND ORS.

Bombay High Court · (2018) 03 BOM CK 0073

Maharashtra Village Panchayats Act, 1959 — Section 35(1), 35(2), 35(3-A) , 35(3-B)Constitution Of India, 1950 — Article 226, 227

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