COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 583 of 3,654

High Courts15 Mar 2018Disposed Of

PANKAJ SHOBHNATH YADAV Vs STATE OF MAHARASHTRA AND 5 ORS

Bombay High Court · (2018) 03 BOM CK 0077

Constitution of India — Article 226Maharashtra Scheduled Castes, Scheduled Tribes De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 2(h), 2(i)

High Courts14 Mar 2018Disposed Off

M/s. Francon's Marine Academy And Ors. Vs Director General of Shipping, Through the Director General of Shipping, Government of India, having office at 9th Floor, Beta Building, I- Think Techno Campus, Kanjur Marg (East), Mumbai – 400 042

Bombay High Court · (2018) 03 BOM CK 0175

High Courts14 Mar 2018Allowed

JAGJEEVAN JAIKUMAR SANGHAI Vs PARBHANI MUNICIPAL CORP. AND ORS

Bombay High Court · (2018) 03 BOM CK 0148

Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rule, 1982 — Rule 33Maharashtra Nagar Parishads, Panchayat Samitees and Industrial Township Act, 1965 — Section 76 (1), 76(2)

High Courts14 Mar 2018Dismissed

NAMDEO S/O. CHANDRABHAN CHAROLE (IN JAIL) Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER DARATI, TAH. UMARKHED DIST. YAVATMAL

Bombay High Court · (2018) 03 BOM CK 0129

Indian Penal Code, 1860 — Section 307Code of Criminal Procedure, 1973 — Section 231Indian Evidence Act, 1872 — Section 27, 114

High Courts14 Mar 2018Dismissed

STATE OF MAH. THRU P.S.O. Vs SOU. DIYAWATI W/O RAMA PRASAD & ANOR.

Bombay High Court · (2018) 03 BOM CK 0128

Indian Penal Code, 1860 — Section 34, 302, 304B, 498-A

High Courts14 Mar 2018Dismissed

PRAVIN @ SHANKAR S/O SHAMRAO MATIKHAYEVs SAU. VENU @ SAVITRA W/O PRAVIN @ SHANKAR MATIKHAYE

Bombay High Court · (2018) 03 BOM CK 0127

Code of Criminal Procedure, 1973 — Section 125

High Courts14 Mar 2018Allowed

SAU. VENU @ ARCHANA W/O PRAVIN @ SHANKAR MATIKHAYE AND ANOTHER Vs PRAVIN @ SHANKAR S/O SHAMRAO MATIKHAYE

Bombay High Court · (2018) 03 BOM CK 0126

Code of Criminal Procedure, 1973 — Section 125

High Courts14 Mar 2018Partly Allowed

SHAH RUKH @ CHOTU S/O RAMLAL SONKUSRE Vs STATE OF MAHARASHTRA,THR.PSO.P.STN.KALAMNA,NAGPUR

Bombay High Court · (2018) 03 BOM CK 0125

Indian Penal Code, 1860 — Section 302, 304I, 326Code of Criminal Procedure, 1973 — Section 313

High Courts14 Mar 2018Partly Allowed

SHAHRUKH @ CHHOTU RAMLAL SONKUSRE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2018) 03 BOM CK 0124

Indian Penal Code, 1860 — Section 302, 304I, 326Code of Criminal Procedure, 1973 — Section 313

High Courts14 Mar 2018Dismissed

BAJIRAO @ BABURAO S/O. VITHU MARASKOLHE (IN JAIL) Vs STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION POMBHURNA TAH. AND DIST. CHANDRAPUR

Bombay High Court · (2018) 03 BOM CK 0123

Indian Penal Code, 1860 — Section 302,450

High Courts14 Mar 2018Dismissed

BANK OF INDIA, NAGPUR Vs SHIVCHARAN S/O SITARAMJI AGRAWAL AND OTHERS

Bombay High Court · (2018) 03 BOM CK 0100

Code of Civil Procedure, 1908 — Order 7 Rule 11, Section 96

High Courts14 Mar 2018Dismissed

ECOPACK INDIA PAPER CUP PVT. LTD. Vs SPHERE INTERNATIONAL

Bombay High Court · (2018) 03 BOM CK 0076

Code of Civil Procedure, 1908 — Order 41 Rule 1(3), Order 41 Rule 5Code of Civil Procedure, 1908 — Section 36(3)Arbitration and Conciliation Act,1996 — Section 31(6), 34, 36(2)

High Courts14 Mar 2018Dismissed

ARUN LAXMAN ASHAN Vs JEEVAN C. IDNANI AND ORS.

Bombay High Court · (2018) 03 BOM CK 0059

Constitution Of India, 1950 — Article 227

High Courts14 Mar 2018Dismissed

THE STATE OF MAHARASHTRA, THROUGH COLLECTOR, SANGLI Vs SHRI. SHANKAR MAYAPPA KAMBLE (SINCE DECD) THROUGH LRS AND ANR

Bombay High Court · (2018) 03 BOM CK 0058

Constitution Of India, 1950 — Article 227

High Courts14 Mar 2018Allowed

SHRI SARJERAO DHONDIBA SARODE AND ORS Vs SMT KAMAL KERUBHAU PACHANGE AND ORS

Bombay High Court · (2018) 03 BOM CK 0057

Civil Procedure Code, 1908 — Section 11, 115Hindu Succession Act, 1956 — Section 6, 6(1)Hindu Succession (Amendment) Act, 2005 — Section 39

High Courts14 Mar 2018Dismissed

SAGAR SUNIL GAIKWAD Vs THE COMMISSIONER OF POLICE

Bombay High Court · (2018) 03 BOM CK 0049

Indian Penal Code, 1860 — Section 34, 323, 394, 395, 427, 504, 147, 148, 302, 506Constitution Of India, 1950 — Article 21 , 22, 22(3), 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 3, 3(1), 1, 2

High Courts13 Mar 2018Allowed

Zuari Foods and Farms Pvt. Ltd Vs Asst. Commissioner of Income-tax, Circle 1(1), Panaji, Goa

Bombay High Court · (2018) 03 BOM CK 0174

Income Tax Act, 1961 — Section 10(1), 147, 148, 148(1), 151

High Courts13 Mar 2018Partly Allowed

TAPI PRESTRESSED PRODUCT LTD THROUGH ITS AUTHORIZED REPRESENTATIVE DIPESH MOTILAL KOTECHA Vs MUNICIPAL CORPORATION JALGAON THROUGH ITS COMMISSIONER JALGAON

Bombay High Court · (2018) 03 BOM CK 0147

Civil Procedure Code, 1908 — Order 8 Rule 1

High Courts13 Mar 2018Dismissed

STATE OF MAH. THRU THE P.S.O. Vs AMIT S/O DHANRAJ KADAMDHAD & ANOR.

Bombay High Court · (2018) 03 BOM CK 0122

Indian Penal Code, 1860 — Section 34, 109, 306, 376Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1995 — Section 3(1)(xii)

High Courts13 Mar 2018Dismissed

STATE OF MAH. THRU POLICE STATION OFFICER Vs SMT. MAINABAI W/O TRYANBAK PARNATE

Bombay High Court · (2018) 03 BOM CK 0121