COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 580 of 3,654

High Courts23 Mar 2018Dismissed

VASUDEV PANDHARINATH RAIKAR AND ORS. Vs MANOJ MOHAN DALVI AND ORS.

Bombay High Court · (2018) 03 BOM CK 0069

Code of Civil Procedure, 1908 — Section 11(viii)Constitution Of India, 1950 — Article 227Mamlatdars' Courts Act, 1906 — Section 5(2), 23,

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High Courts22 Mar 2018Dismissed

Jayesh Gurudas Naik Vs State of Goa

Bombay High Court · (2018) 03 BOM CK 0179

India Penal Code, 1860 — Section 302Code of Criminal Procedure, 1973 — Section 164, 313Indian Evidence Act, 1872 — Section 27

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High Courts22 Mar 2018Dismissed

Shri Sylvestre D'Souza Vs State of Goa And Ors.

Bombay High Court · (2018) 03 BOM CK 0178

Environment (Protection) Act, 1986 — Section 5, 5(a)National Green Tribunal (Practices and Procedures) Rules, 2011 — Rule 3, 5National Green Tribunal Act, 2010 — Section 3, 4, 5, 14, 16(g), 22, 29, 30, 38(5)

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High Courts22 Mar 2018Dismissed

Ms. Ganga S. Mane Raibagkar Vs M/s. T & A, 10 and 11, Navelkar Arcade, A.D. Road, Near Hotel Nova Goa, Panaji

Bombay High Court · (2018) 03 BOM CK 0177

Constitution of India, 1950 — Article 227, 311Industrial Disputes Act,1947 — Section 25(F), 25(G), 25(H)

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High Courts22 Mar 2018Dismissed

MAHARANA PRATAP SHIKSHAN SANSTHA, SEVAPUR Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0158

Constitution of India, — Article 14, 16, 21-A, 226, 227Rights of Persons with Disabilities Act, 2016 — Section 89, 93

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High Courts22 Mar 2018Allowed

THE DIVISIONAL CONTROLLER MAHARASHTRA STATE ROAD TRANSPORT CORP AURANGABAD AND ANR Vs MAHARASHTRA ST WORKERS CONGRESS THROUGH ITS SECRETARY SURESH SITARAM JADHAV

Bombay High Court · (2018) 03 BOM CK 0157

Industrial Disputes Act, 1947 — Section 9A

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High Courts22 Mar 2018Dismissed

THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER Vs HARBHAJAN @ HARGOVIND S/O NAGORAO KAMBLI

Bombay High Court · (2018) 03 BOM CK 0140

Indian Penal Code, 1860 — Section 302

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High Courts22 Mar 2018Disposed Of

VINAYAK S/O. YUVRAJ PURAM AND ANOTHER Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER POLICE STATION TIRORA, DIST. GONDIA

Bombay High Court · (2018) 03 BOM CK 0139

Indian Penal Code, 1860 — Section 34, 307, 324Indian Evidence Act, 1872 — Sec 27

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High Courts22 Mar 2018Dismissed

CHANDRASHEKHAR S. GADGIL AND OTHERS Vs RAMESHPRASAD S/O MADHAVPRASAD SHUKLA AND ANOTHER

Bombay High Court · (2018) 03 BOM CK 0110

Code of Civil Procedure, 1908 — Section 115Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 8Maharashtra Rent Control Act, 1999 — Section 15, 16(1)(g)

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High Courts22 Mar 2018Allowed

RAJENDRA S/O BHAIYYAJI ZADE AND 5 OTHERS Vs HARBANSSINGH S/O LATE JASWANTSINGH SIDDHU AND 2 OTHERS

Bombay High Court · (2018) 03 BOM CK 0109

Code of Civil Procedure, 1908 — Order 7 Rule 11(d)Specific Relief Act, 1963 — Section 34Limitation Act, 1963 — Section 58

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High Courts22 Mar 2018

SHRI CHINTAMAN WANGNUJI KORE GONDIA. Vs STATE OF MAH & 2 OTHERS.

Bombay High Court · (2018) 03 BOM CK 0108

Indian Forest Act, 1927 — Section 26 (f), 43Civil Procedure Code, 1908 — Section 80

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High Courts22 Mar 2018Disposed Of

BHARAT PETROLEUM CORPORATION LIMITED Vs THE STATE OF MAHARASHTRA AND 3 ORS

Bombay High Court · (2018) 03 BOM CK 0086

Arbitration and Conciliation Act, 1996 — Section 11Bombay Sales Tax Act, 1959 — Section 41, 52, 52(2), 55, 55(4)Central Sales Tax Act, 1956 — Section 4(2)

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High Courts22 Mar 2018Disposed Of

M/S RELIANCE INDUSTRIES LIMITED Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 03 BOM CK 0085

Arbitration and Conciliation Act, 1996 — Section 11Bombay Sales Tax Act, 1959 — Section 41, 52, 52(2), 55, 55(4)Central Sales Tax Act, 1956 — Section 4(2)

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High Courts22 Mar 2018Dismissed

MR. ASHOK RAJARAM RAUL Vs MR. MANDAR PRAMOD VICHARE AND ORS.

Bombay High Court · (2018) 03 BOM CK 0068

Indian Penal Code, 1860 — Sec 143, 145, 406, 409, 34Representation of the People Act, 1951 — Section 83(1), 100(1)(b)Civil Procedure Code, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)

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High Courts22 Mar 2018Dismissed

ANIKET SUBHASH TUPE Vs PIYUSHA ANIKET TUPE AND ANR

Bombay High Court · (2018) 03 BOM CK 0053

Protection of Women from the Domestic Violence Act, 2005 — Sec 12, 18, 19, 20, 21, 22, 23, 28, 28(1), 28(2), 31, 5, 37Code Of Criminal Procedure, 1973 — Section 125, 126(2)Constitution Of India, 1950 — Article 14, 15, 21

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High Courts21 Mar 2018Allowed

JAYANT SARVOTTAMRAO KHARWADKAR Vs THE STATE OF MAHARASHTRA AND ANOTHER

Bombay High Court · (2018) 03 BOM CK 0156

Information Technology Act, 2000 — Section 66AConstitution of India, — Article 19(1)(a), 19(2)

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High Courts21 Mar 2018Dismissed

MANOHAR RAMCHANDRA JADHAV Vs SANGITA MANOHAR JADHAV AND ANOTHER

Bombay High Court · (2018) 03 BOM CK 0155

Indian Penal Code, 1860 — Section 498-AHindu Marriage Act 1955 — Secton 13(1)(ia)

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High Courts21 Mar 2018Allowed

ANIL BANARASIDAS JINDAL DIED THROUGH LRS ANITA ANIL JINDAL AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0154

Maharashtra Regional and Town Planning Act, 1966 — Section 30(1)Maharashtra Regional and Town Planning Act, — Section 26, 31, 127, 127(2)Land Acquisition Act, 1894 — Section 4, 6

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High Courts21 Mar 2018Allowed

JANARDHAN HANUMANTRAO PATIL SALUNKE AND OTHERS Vs THE STATE OF MAHARASHTRA AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0153

Constitution of India — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 18, 18 (3)

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High Courts21 Mar 2018Allowed

SHRIKANT S/O. SHANKARRAO AGNIHOTRI Vs SHRI. RAJESHWAR SANSTHAN AKOLA THR. TRUSTEES SHRI. RAMESHRAO S/O. KHUSHALRAO DESHPANDE AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0138

Code of Criminal Procedure, 1973 — Section 133, 133(1)

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