High Courts19 Mar 2018Allowed
HAMID SHEIKH S/O JABBAR SHEIKH Vs THE STATE OF MAH. THRU. THE POLICE STATION
Bombay High Court · (2018) 03 BOM CK 0137
Indian Penal Code, 1860 — Section 201, 302, 397Indian Evidence Act, 1872 — Section 27
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 582 of 3,654
High Courts19 Mar 2018Disposed Of
SK. IBRAHIM S/O SK. RASOOL Vs MOHOMMAD ZAHIR S/O MOHAMMAD SHARIF AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0103
High Courts19 Mar 2018Allowed
UNION OF INDIA AND ORS. Vs K.K.VERMA
Bombay High Court · (2018) 03 BOM CK 0079
Constitution Of India, 1950 — Article 226
High Courts19 Mar 2018Allowed
EMPLOYEES STATE INSURANCE CORPORATION Vs M/S EASTERN ENGINEERING CO.
Bombay High Court · (2018) 03 BOM CK 0062
Employees' State Insurance Act, 1948 — Section 1, 2(9), 2(10), 2(12), 2(22), 3, 75Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section (2)(d)
High Courts19 Mar 2018Dismissed
PRAKASH PREMNATH GAIKWAD Vs ROLF D'SOUZA AND ANR.
Bombay High Court · (2018) 03 BOM CK 0061
Civil Procedure Code, 1908 — Section 100Constitution of India, — Article 227
High Courts16 Mar 2018Dismissed
RAMESHWAR S/O SAND KACHKURE Vs THE STATE OF MAHARASHTRA AND ANR
Bombay High Court · (2018) 03 BOM CK 0163
Code Of Criminal Procedure, 1973 — Section 125, 125(4)Indian Registration Act, — Section 17Hindu Marriage Act, 1955 — Section 5(1)
High Courts16 Mar 2018Disposed Of
SUSHHALAL ZITU LILARE Vs STATE OF MAH.THR.PSO CHANDRAPUR
Bombay High Court · (2018) 03 BOM CK 0133
Indian Penal Code, 1860 — Section 376
High Courts16 Mar 2018
HINDUSTAN ORGANIC CHEMICALS LIMITED Vs ICI INDIA LIMITED
Bombay High Court · (2018) 03 BOM CK 0078
Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 10(1)Bombay High Court (Original Side) Rules, 1980 — Rule 283, Rule 283(i)
High Courts16 Mar 2018Disposed Of
MUNICIPAL CORPORATION OF CITY OF THANE THROUGH ITS COMMISSIONER AND ANR. Vs VINAY LAXMAN TATKE
Bombay High Court · (2018) 03 BOM CK 0060
Maharashtra Regional and Town Planning Act,1966 — Section 45Constitution of India, — Article 21
High Courts15 Mar 2018Dismissed
Smt. Verodiana John Pinto Vs Mrs. Ninette Maria Fernandes wife of Mr. Marshal Alex Fernandes wife of Mr. Marshal Alex Fernandes
Bombay High Court · (2018) 03 BOM CK 0176
Specific Relief Act, 1963 — Section 9Code of Civil Procedure, 1908 — Order 6 Rule 6, Order 8 Rule 2, Section 100(5)
High Courts15 Mar 2018Allowed
MARUTI MAHADEO RAUT Vs STATE OF MAHARASHTRA
Bombay High Court · (2018) 03 BOM CK 0162
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 161, 437A
High Courts15 Mar 2018Disposed Of
NIVRUTTI LAXMAN SALE Vs STATE OF MAHARASHTRA & ORS
Bombay High Court · (2018) 03 BOM CK 0161
Indian Penal Code, 1860 — Secticon 143, 147, 148, 149, 302, 307, 323, 504Code Of Criminal Procedure, 1973 — Section 428
High Courts15 Mar 2018Dismissed
VISHNU BABANRAO YADAV Vs NALINI VISHNU YADAV
Bombay High Court · (2018) 03 BOM CK 0149
Code of Criminal Procedure, 1973 — Section 125Hindu Marriage Act 1955 — Section 13(1)(ia)
High Courts15 Mar 2018Dismissed
STATE OF Maharashtra Vs LILABAI SOPAN PAWAR & ORS
Bombay High Court · (2018) 03 BOM CK 0136
Indian Penal Code, 1860 — Section 34, 302, 307, 498-ACode of Criminal Procedure, 1973 — Section 313
High Courts15 Mar 2018Partly Allowed
THE STATE OF MAHARASHTRA. Vs KAILAS PRADHAN & ORS
Bombay High Court · (2018) 03 BOM CK 0135
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307, 323, 504Code Of Criminal Procedure, 1973 — Section 428
High Courts15 Mar 2018Dismissed
VINOD BAKU JADHAO AND ANOTHER Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER, WARDHA CITY POLICE STATION WARDHA
Bombay High Court · (2018) 03 BOM CK 0132
Indian Penal Code, 1860 — Section 376-DCode of Criminal Procedure, 1973 — Section 313
High Courts15 Mar 2018Dismissed
STATE OF MAH. THRU. P.S.O. Vs GOKUL KALICHARAN GUPTA & 4 ORS.
Bombay High Court · (2018) 03 BOM CK 0131
Indian Penal Code, 1860 — Section 34, 302, 304B, 498-A, 498-A(b)Code of Criminal Procedure, 1973 — Section 235
High Courts15 Mar 2018Dismissed
STATE OF MAH. THRU POLICE STATION OFFICER Vs MANISH RAMKRUSHNAAPPA @ RAMKISAN MAKHMALE & ORS.
Bombay High Court · (2018) 03 BOM CK 0130
Indian Penal Code, 1860 — Section 34, 304B, 306, 498-ACode of Criminal Procedure, 1973 — Section 313
High Courts15 Mar 2018Disposed Of
DR. DASHRATH BALIRAM JADHAO Vs STATE OF MAH. THR. SECY.HIGHER AND TECHNICAL EDUCN. MANTRALAYA, MUMBAI
Bombay High Court · (2018) 03 BOM CK 0102
High Courts15 Mar 2018Dismissed
PRAVEEN S/O CHAMPATAO REVATKAR Vs SHRI HANUMAN S/O SURAJMAL SHARMA
Bombay High Court · (2018) 03 BOM CK 0101
Code of Civil Procedure, 1908 — Order 6 Rule 17Indian Contract Act, 1872 — Section 73Specific Relief Act, 1963 — Section 21, 21(5), 22(2)