High Courts13 Mar 2018Allowed
KU. SAKSHI SATISH BAJORIYA Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER P. S. PANDHARKAWADA, KELAPUR, YAVATMAL AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0120
Indian Penal Code, 1860 — Section 306
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 584 of 3,654
High Courts13 Mar 2018Disposed Of
STATE OF MAHARASHTRA & OTHERS Vs SOU.SUSHILABAI W/O GULABRAO MANKAR
Bombay High Court · (2018) 03 BOM CK 0099
Land Acquisition Act, 1894 — Section 4, 18
High Courts13 Mar 2018
DSL ENTERPRISES PVT. LTD. Vs MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO.LTD
Bombay High Court · (2018) 03 BOM CK 0075
Code of Civil Procedure, 1908 — Section 35, 35A, 35A(1), 35A(2), 35(4)(g), Order 21 Rule 1, Order 21 Rule 2Indian Contract Act,1872 — Section 59, 60, 61Arbitration and Conciliation Act, 1996, — Section 8Arbitration Act — Section 34, 37Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 — Section 35, 35-A(1)
High Courts13 Mar 2018Dismissed
SITARAM LAXMAN JADHAV Vs THE MUNICIPAL CORPORATION OF GREATER MUMBAI
Bombay High Court · (2018) 03 BOM CK 0056
Constitution of India, — Article 14, 227Mumbai Municipal Corporation Act, 1888 — Section 61, 63, 105A (d) , 105(B), 105B(1)
High Courts13 Mar 2018Dismissed
DAGDU BALU SAWANT Vs THE MUNICIPAL CORPORATION OF GREATER MUMBAI
Bombay High Court · (2018) 03 BOM CK 0055
Constitution of India, — Article 14, 227Mumbai Municipal Corporation Act, 1888 — Section 61, 63, 105A (d) , 105(B), 105B(1)
High Courts13 Mar 2018Dismissed
RAJENDRA SHINDE AND ANR Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 03 BOM CK 0048
Prevention of Corruption Act, 1988 — Section 7, 8, 13, 13(1)(d), 13(2) , 20Prevention of Corruption Act, 1947 — Section 5-A, 5 (1)(d), 5(2), 5Indian Penal Code, 1860 — Section 161
High Courts12 Mar 2018Allowed
Smt. Caetana Souza, Daughter of late Esperanca da Costa And Anr Vs Smt. Paulina Rodrigues, Wife of Mariano Rodrigues And Anr
Bombay High Court · (2018) 03 BOM CK 0173
Code of Civil Procedure, 1908 — Order 39 Rule 7
High Courts12 Mar 2018Disposed Of
PRASHANT JIJABRAO PATIL Vs THE STATE OF MAHARASHTRA AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0042
Constitution Of India, 1950 — Article 14
High Courts12 Mar 2018Dismissed
SANA AMANKHAN PATHAN (IN JAIL) Vs STATE OF MAHARASHTRA THR. POLICE STATION OFFICER BALLARPUR DIST. CHANDRAPUR
Bombay High Court · (2018) 03 BOM CK 0039
Indian Penal Code, 1860 — Section 84, 302, 394Indian Evidence Act, 1872 — Section 114
High Courts12 Mar 2018Allowed
RAMKRISHNA S/O. SITARAM DARWATE (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. P.S.O. POLICE STATION M.I.D.C. DIST. NAGPUR
Bombay High Court · (2018) 03 BOM CK 0038
Indian Penal Code, 1860 — Section 34, 302, 394, 411
High Courts12 Mar 2018Dismissed
M/S. UNITY SECURITY FORCE AND TRAINING INSTITUTE, NAGPUR, THR. PROPRIETOR, CHANDRASHEKHAR ADAMANE Vs THE ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES PROVIDENT FUND ORGANISATION, NAGPUR AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0031
Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts12 Mar 2018Dismissed
UDAY SHANTIKUMAR DIXIT Vs M/S. LARSEN & TOUBRO LTD. AND ORS
Bombay High Court · (2018) 03 BOM CK 0015
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 3(5), 28Industrial Disputes Act, 1947 — Section 2(s)
High Courts09 Mar 2018Disposed Off
Smt. Deudita Rose Fernandes E Travassom Vs Chairman St. Theresa Convent High School Ganapoga, Raia, Salcete- Goa
Bombay High Court · (2018) 03 BOM CK 0172
Goa, Daman and Diu School Education Act, 1984 — Section 22, 22(2)Limitation Act, 1963 — Section 14
High Courts09 Mar 2018Disposed Off
Shaik Mohammed Javed Vs Union of India
Bombay High Court · (2018) 03 BOM CK 0171
Customs Act, 1962 — Section 108, 129A, 129E, 129-A(1)(a), 129-A(5)Constitution of India, 1950 — Article 14, 21
High Courts09 Mar 2018Dismissed
GAJANAN VISHWANATH NAWALKAR Vs THE STATE OF MAHARASHTRA AND ORS
Bombay High Court · (2018) 03 BOM CK 0041
High Courts09 Mar 2018
VIJAY LAXMANRAO DAK AND OTHERS Vs THE UNION OF INDIA AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0040
Constitution of India Article 21Aircraft Act, 1934 — Section 10(1A)Aircraft Rules, 1937 — Rule 81-B
High Courts09 Mar 2018Dismissed
SMT SHOBHA DATTATRYA GIRI Vs THE STATE OF MAH.THR.PSO YAVATMAL AND 2 OTHERS
Bombay High Court · (2018) 03 BOM CK 0037
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
High Courts09 Mar 2018Allowed
RUSHI DOMAJI UIKE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 03 BOM CK 0036
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
High Courts09 Mar 2018Dismissed
THE STATE OF MAHARASHTRA THR. P.S.O., P.S. POPHALI Vs DNYANESHWAR GOVINDGIR @ BABANGIR GIRI & ANOTHER
Bombay High Court · (2018) 03 BOM CK 0035
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 313
High Courts09 Mar 2018
GANPAT BAKARAMJI LAD ( IN JAIL) Vs THE STATE OF MAH. THR. P.S.O.
Bombay High Court · (2018) 03 BOM CK 0032
Indian Penal Code, 1860 — Section 34, 302, 304B, 498AIndian Evidence Act, 1872 — Section 32(1)Code Of Criminal Procedure, 1973 — Section 161