COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 578 of 3,654

High Courts28 Mar 2018Dismissed

BUILDERS ASSOCIATION OF NAVI MUMBAI AND ANR. Vs UNION OF INDIA THROUGH THE SECRETARY AND ORS.

Bombay High Court · (2018) 03 BOM CK 0072

Finance Act, 1994 — Section 65(64)Maharashtra Stamp Act, 1958 — Article 36Constitution Of India, 1950 — Article 226, 246

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High Courts28 Mar 2018Dismissed

GODREJ & BOYCE MANUFACTURING COMPANY LIMITED Vs RAVINDRA SHANTA SHARMA

Bombay High Court · (2018) 03 BOM CK 0071

Industrial Disputes Act, 1947 — Section 25NIndian Penal Code, 1860 — Section 504, 506Constitution Of India, 1950 — Art 226

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High Courts28 Mar 2018Allowed

ROHIT KESRINATH PATIL @ DAPPU Vs THE COMMISSIONER OF POLICE, THANE & ORS.

Bombay High Court · (2018) 03 BOM CK 0054

Constitution of India , — Artcle 226Maharashtra Prevention of Dangerous Activities of Slumlords, bootleggers, Drugoffenders and Dangerous Persons, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981 — Section 3Indian Penal Code, 1860 — Section 34, 392, 452, 504, 506(2)

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High Courts27 Mar 2018Disposed Off

Mr. Kashinath Jairam Shetye And Other Vs M/s Shilpi Constructions Sapna Gardens and Other

Bombay High Court · (2018) 03 BOM CK 0183

Limitation Act, 1963 — Section 14National Green Tribunal ( Practices and Procedure ) Rules, 2011 — Rule 22, 22(1)

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High Courts27 Mar 2018Dismissed

Maruti Housing Cooperative Society Ltd. Vs Mr. Agnelo Francisco Da 'Costa, Son of late Herculanao Da Costa

Bombay High Court · (2018) 03 BOM CK 0182

Code of Civil Procedure, 1908 — Order 26 Rule 9

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High Courts27 Mar 2018Dismissed

Shri Dilip V. Sawant Vs State of Goa, through its Chief Secretary, having office at Secretariat, Porvorim, Bardez-Goa And Anr

Bombay High Court · (2018) 03 BOM CK 0181

Recruitment Rules, 1988 — Rule 3, 5, 6Central Civil Services (Pension) Rules, 1972 — Section 30

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High Courts27 Mar 2018Dismissed

GODAVARI FOUNDATIONS DR. ULHAS PATIL MEDICAL COLLEGE AND HOSPITAL, JALGAON KHURD AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0160

Constitution of India, — Article 142

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High Courts27 Mar 2018Partly Allowed

TEJASWINI RAJKUMAR PHAD Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0159

Constitution of India, — Article 142

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High Courts27 Mar 2018Allowed

ARUNDAS S/O. NATHUDAS BAIRAGI AND ANOTHER Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER SHEGAON CITY POLICE STATION DIST. BULDHANA

Bombay High Court · (2018) 03 BOM CK 0145

Indian Penal Code, 1860 — Section 34, 107, 306Maharashtra Land Revenue Code, 1966 — Section 150(2), Rule 14, 24

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High Courts27 Mar 2018Allowed

PRASHANT S/O. DAULAT KORWATE Vs STATE OF MAHARASHTRA THR. PSO POLICE STATION CHINCHOLI DIST. CHANDRAPUR

Bombay High Court · (2018) 03 BOM CK 0144

Protection of Children From Sexual Offences Act, 2002 — Section 3, 4, 5(L), (6)Indian Penal Code, 1860 — Section 363, 376(1), 376 (2) (J) (N)Code of Criminal Procedure, 1973 — Section 374 (2)

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High Courts27 Mar 2018Allowed

SAKHARAM SHANKARRAO KALDATE BULDANA. Vs THE STATE OF MAH & OTHERS.

Bombay High Court · (2018) 03 BOM CK 0117

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1981 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Regulation Rules, 1981 — Rule 41

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High Courts27 Mar 2018Disposed Of

SATAYAM ELAKARAMBATH Vs THE CHAIRMAN AND ESTATE MANAGER, BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR

Bombay High Court · (2018) 03 BOM CK 0098

Constitution Of India, 1950 — Article 14 ,19, 19(1)(a), 21Bombay Municipal Corporation Act, 1888 — Section 312, 313 ,314Bombay Port Trusts Act, 1879 — Section 73, 74

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High Courts27 Mar 2018Disposed Of

S. K. PARMANANDAN Vs BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR

Bombay High Court · (2018) 03 BOM CK 0097

Constitution Of India, 1950 — Article 14 ,19, 19(1)(a), 21Bombay Municipal Corporation Act, 1888 — Section 312, 313 ,314Bombay Port Trusts Act, 1879 — Section 73, 74

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High Courts27 Mar 2018Disposed Of

SUMESH SATYAN Vs THE CHAIRMAN AND ESTATE MANAGAR AND ANR.

Bombay High Court · (2018) 03 BOM CK 0096

Constitution Of India, 1950 — Article 14 ,19, 19(1)(a), 21Bombay Municipal Corporation Act, 1888 — Section 312, 313 ,314Bombay Port Trusts Act, 1879 — Section 73, 74

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High Courts27 Mar 2018Disposed Of

EBRABIM HASAN NAKHAWA Vs THE CHAIRMAN AND ESTATE MANAGER, BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR

Bombay High Court · (2018) 03 BOM CK 0095

Constitution Of India, 1950 — Article 14 ,19, 19(1)(a), 21Bombay Municipal Corporation Act, 1888 — Section 312, 313 ,314Bombay Port Trusts Act, 1879 — Section 73, 74

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High Courts27 Mar 2018Dismissed

THE GENERAL MANAGER OF B.E.S.T Vs MOHAMMAD RAMJAN M SHAHABAN AND ANR

Bombay High Court · (2018) 03 BOM CK 0094

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 2(t), 32, 33, 38, 47, 60, 60(1), 61, 62

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High Courts27 Mar 2018Dismissed