High Courts26 Mar 2018Allowed
THE PR. COMMISSIONER OF INCOME TAX, NAGPUR Vs SHRI. KARIM KAMRUDDIN MALIK
Bombay High Court · (2018) 03 BOM CK 0115
Income Tax Act, 1961 — Section 260-A, 271(1)(c)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 579 of 3,654
High Courts26 Mar 2018Allowed
SARIKA D/O. SATYAVIJAY MASKE Vs ST. FRANCIS DE SALES INSTITUTION, NAGPUR, THROUGH ITS CHAIRMAN AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0114
High Courts26 Mar 2018Disposed Of
ISMAIL HASAN NAKHAWA Vs THE CHAIRMAN AND ESTARE MANAGER BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR
Bombay High Court · (2018) 03 BOM CK 0093
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
High Courts26 Mar 2018Disposed Of
JAMILA SALIM SHAIKH Vs THE CHAIRMAN AND ESTATE MANAGER BOARD OF TRUSTEES OF THE PORT OF MUMBAI AND ANR
Bombay High Court · (2018) 03 BOM CK 0092
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
High Courts26 Mar 2018Allowed
DEEPAK S. KAMBLE Vs MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS
Bombay High Court · (2018) 03 BOM CK 0091
Constitution Of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 351Bombay Provincial Municipal Corporation Act 1949 — Section 260
High Courts26 Mar 2018
SUNBEAN HIGH TECH DEVELOPERS PRIVATE LIMITED Vs THE MUNICIPAL CORPORATION OF GREATER MUMBAI AND 2 ORS
Bombay High Court · (2018) 03 BOM CK 0090
Constitution of India — Article 226Maharashtra Regional Town Planning Act, 1966 — Section 51(1)Mumbai Municipal Corporation Act, 1888 — Section 351
High Courts26 Mar 2018Dismissed
THE MAHANAGAR CO-OP BANK LTD. Vs THE DIVISIONAL JOINT REGISTRAR CO-OPERATIVE SOCIETIES AND 5 ORS
Bombay High Court · (2018) 03 BOM CK 0089
Maharashtra Cooperative Societies Act, 1960 — Section 91, 98Constitution Of India, 1950 — Article 226, 227
High Courts26 Mar 2018Dismissed
DEEPAK SADASHIV NIKALJE Vs THE DIVISIONAL JOINT REGISTRAR, CO-OPERATIVE SOCIETIES, MUMBAI DIVISION AND 5 ORS.
Bombay High Court · (2018) 03 BOM CK 0088
Maharashtra Cooperative Societies Act, 1960 — Section 91, 98Constitution Of India, 1950 — Article 226, 227
High Courts26 Mar 2018Dismissed
SURAJ S/O MANOHAR CHINCHE Vs STATE OF MAHARASHTRA THROUGH P.S.O. KHOLAPUR AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0046
Indian Penal Code,1860 — Section 305
High Courts26 Mar 2018Dismissed
RAMDAS NARAYAN WAGH Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER POLICE STATION DARYAPUR DIST. AMRAVATI
Bombay High Court · (2018) 03 BOM CK 0045
Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 4, 6Indian Penal Code,1860 — Section 376, 376(2)(i)Criminal Procedure Code, 1971 — Section 313
High Courts25 Mar 2018Allowed
ANIL S/O VAKILA WANKHEDE & 3 OTHERS. Vs THE STATE OF MAHARASHTRA.
Bombay High Court · (2018) 03 BOM CK 0044
Indian Penal Code,1860 — Section 34, 109, 120-B, 203, 302Indian Evidence Act, 1872 — Section 25, 26, 27
High Courts25 Mar 2018Dismissed
PANKAJ S/O SANTOSHRAO FULE (IN JAIL) Vs THE STATE OF MAHARASHTRA, THROUGH THE OFFICE INCHARGE, PS SAKKARDARA
Bombay High Court · (2018) 03 BOM CK 0043
Indian Penal Code,1860 — Section 354, 354A(2)Protection of Children from Sexual Offences Act, 2012 — Section 2(d), 8, 10Criminal Procedure Code, 1971 — Section 164, 313
High Courts23 Mar 2018Dismissed
Rajaninath Shrikant Shirodkar @ Rajanikant Shrikant Shirodkar @Rajnikant Surya Shirodkar @ Rajanikant Surya Shirodkar Vs Shree Kamakshi Saunsthan
Bombay High Court · (2018) 03 BOM CK 0180
High Courts23 Mar 2018Allowed
SATISH S/O SUSHILKUMAR SHUKLA ( IN JAIL) AND ANR Vs THE STATE OF MAHARASHTRA THR. P.S.O.
Bombay High Court · (2018) 03 BOM CK 0141
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302
High Courts23 Mar 2018
THE STATE OF MAH. THRU P.S.O. Vs HAMID SHEIKH S/O JABBAR SHEIKH
Bombay High Court · (2018) 03 BOM CK 0134
High Courts23 Mar 2018Dismissed
SHANKARLAL S/O CHHANULAL NAGPURE Vs PRAMODKUMAR S/O PRALHADRAI AGRAWAL AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0113
Code of Civil Procedure, 1908 — Order 7 Rule 3, Order 20 Rule 3, Section 47, 152
High Courts23 Mar 2018Allowed
HEMANT RAMCHANDRA INGOLE & 4 ORS. Vs SMT. INDIRABAI WD/O TRIMBAKRAO INGOLE & 3
Bombay High Court · (2018) 03 BOM CK 0112
Transfer of Property Act, 1882 — Section 45Code of Civil Procedure, 1908 — Section 100, 100(5)Registration Act, 1908 — Section 32
High Courts23 Mar 2018
KU. SHEETAL D/O SHIVKANT CHAVAN Vs THE STATE OF MAHA. THR. SECRETARY, RURAL DEVELOPMENT AND WATER CONSERVATION DEPT. MUMBAI AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0111
Constitution Of India, 1950 — Article 226
High Courts23 Mar 2018Dismissed
BALARAM DATTATRAY PATIL Vs PRASHANT RAM THAKUR
Bombay High Court · (2018) 03 BOM CK 0087
Constitution Of India, 1950 — Article 141, 324Representation of the People Act, 1951 — Section 83, 83(1),100, 100(1)(b) ,100(1)(d)(i), 100(d)(ii), 100(d)(iv), 123, 123(1)(A)Land Acquisition Act,1894 — Section 4, 11
High Courts23 Mar 2018Dismissed
OLIVE TREE TRADING PVT. LTD,. Vs F.LLI DE CECCO DI FILIPRO- FARA S. MARTINO S.P.A,
Bombay High Court · (2018) 03 BOM CK 0070
Constitution Of India, 1950 — Article 227