High Courts09 Mar 2018Disposed Of
MAHATMA BAHU UDDESHIYA SHIKSHAN SANSTHA & ANOTHER Vs THE STATE OF MAH. THR. ITS SECR. AND 2 OTHERS
Bombay High Court · (2018) 03 BOM CK 0030
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 585 of 3,654
High Courts09 Mar 2018Allowed
SATISH S/O RAMCHANDRA KAMDI Vs THE STATE OF MAHARASHTRA THROUGH ITS SECRETARY, DEPTT. OF SCHOOL EDUCATION, MUMBAI AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0029
High Courts09 Mar 2018Dismissed
RAMESH KHATANMAL LULLA Vs MOHAMMAD YUSUF ABDUL GAFFAR
Bombay High Court · (2018) 03 BOM CK 0028
Trade Marks Act, 1999 — Section 2(h), 29
High Courts09 Mar 2018Allowed
SHYAMSUNDER EKNATH HADKE Vs DEPUTY DIRECTOR OF EDUCATION & OTHERS.
Bombay High Court · (2018) 03 BOM CK 0027
High Courts09 Mar 2018Disposed Of
VANDANA GLOBAL LIMITED Vs IL AND FS FINANCIAL SERVICES LIMITED
Bombay High Court · (2018) 03 BOM CK 0022
Indian Contract Act,1872 — Section 126, 140, 141Companies Act,1956 — Section 295, 433, 433(e), 434, 439
High Courts09 Mar 2018Partly Allowed
NATIONAL TEXTILE CORPORATION LTD. AND ANR Vs DNYANOBA VISHNU SAWANT AND 13 ORS
Bombay High Court · (2018) 03 BOM CK 0021
Interest Act, 1978 — Section 34
High Courts09 Mar 2018Disposed Of
Coastal Marine Construction and Engineering Limited Vs Garware-Wall Ropes Limited
Bombay High Court · (2018) 03 BOM CK 0014
Arbitration and Conciliation Act, 1996 — Section 11, 11(6-A), 11(13), 16, 12, 8, 9Maharashtra Stamp Act, 1958 — Sec 33, 34, 30 (f) (a)Indian Stamp Act, 1899 — Section 35, 40, 42
High Courts08 Mar 2018Allowed
Federation of Rainbow Warriors Vs Deputy Conservator of Forests ( North Goa Division ) Forest Department, Ponda Goa
Bombay High Court · (2018) 03 BOM CK 0170
Goa, Daman and Diu Preservation of Trees Act, 1984 — Section 3, 8, 8A, 9, 10, 11, 12, 12A, 15, 30
High Courts08 Mar 2018Dismissed
Mr. Augusto T. D'Souza and Ors. Vs Caetan D'Souza Ors.
Bombay High Court · (2018) 03 BOM CK 0169
Code of Civil Procedure, 1908 — Order 14 Rule 2, Order 39 Rule 2A, Order 43 Rule 1( r )Code of Civil Procedure, 1908 — Section 9A, 32, 16, 104, 104(1)(h), 122
High Courts08 Mar 2018Allowed
KISHOR S/O. NAMDEORAO MANKAR (IN JAIL) Vs THE STATE OF MAHARASHTRA THR. POLICE STATION OFFICER PATHROT, TQ. ACHALPUR DIST. AMRAVATI
Bombay High Court · (2018) 03 BOM CK 0034
Indian Penal Code, 1860 — Section 34, 302, 498-A, 504Code of Criminal Procedure, 1973 — Section 313
High Courts08 Mar 2018Partly Allowed
SHAIKH NARUN SHAIKH HASAN.Vs THE STATE OF MAH. THR. PSO AMRAVATI
Bombay High Court · (2018) 03 BOM CK 0033
Indian Penal Code, 1860 — Section 34, 302, 307, 304, 324Code of Criminal Procedure, 1973 — Section 173
High Courts08 Mar 2018Allowed
SHILPA CO-OPERATIVE HOUSING SOCIETY, NAGPUR, THROUGH ITS SECRETARY, MR SANDEEP SABALE Vs JANABAI W/O. GULABRAO WANGAL, SINCE DECEASED, THR. LRS. PARVATI W/O. GUALB GHODMARE, AND OTHERS
Bombay High Court · (2018) 03 BOM CK 0026
Maharashtra Court Fees Act, 1959 — Section 8Code of Civil Procedure, 1908 — Order 47 Rule 1(1), Section 114
High Courts08 Mar 2018
SAU. JAYA SANTOSH ARBAT VsTHE ADDITIONAL COLLECTOR, AKOLA
Bombay High Court · (2018) 03 BOM CK 0025
Maharashtra Village Panchayats Act, 1958 — Section 13, 14, 14[1][a1], 14[1][k] ], 6, 16[1][a]
High Courts08 Mar 2018Dismissed
LAXMAN S/O BISAN UKE, AND 5 OTHERSVs ASHOK S/O ISHWAR SHINDE AND ANOTHER
Bombay High Court · (2018) 03 BOM CK 0024
Code of Civil Procedure, 1908 — Section 100
High Courts08 Mar 2018Partly Allowed
DR SHASHANK B SUBHADAR AND ANOTHER.Vs DIRECTOR GEN OF HEALTH SERVICES AND 3 OTHERS.
Bombay High Court · (2018) 03 BOM CK 0023
Constitution Of India, 1950 — Article 14, 226Customs Act, 1962 — Section 124, 25, 28(1)
High Courts08 Mar 2018Dismissed
RELIANCE COMMUNICATIONS LIMITED Vs ERICSSON INDIA PRIVATE LIMITED AND 2 ORS
Bombay High Court · (2018) 03 BOM CK 0020
Arbitration and Conciliation Act, 1996 — Section 37Insolvency and Bankruptcy Code, 2016 — Section 9Code of Civil Procedure, 1908 — Order 28 Rule 5, Order 29
High Courts08 Mar 2018Dismissed
RELIANCE INFRATEL LTD. Vs ERICSSON INDIA PVT. LTD. AND 2 ORS.
Bombay High Court · (2018) 03 BOM CK 0019
Arbitration and Conciliation Act, 1996 — Section 37, 17Insolvency and Bankruptcy Code, 2016 — Section 9Code of Civil Procedure, 1908 &mdash Order 38 Rule 5, Order 39
High Courts08 Mar 2018Dismissed
RELIANCE TELECOM LIMITED Vs ERICSSON INDIA PRIVATE LIMITED AND 2 ORS
Bombay High Court · (2018) 03 BOM CK 0018
Arbitration and Conciliation Act, 1996 — Section 37, 17Insolvency and Bankruptcy Code, 2016 — Section 9Code of Civil Procedure, 1908 &mdash Order 38 Rule 5, Order 39
High Courts08 Mar 2018Dismissed
KISHOR JAISING SONWANEVs THE STATE OF MAHARASHTRA
Bombay High Court · (2018) 03 BOM CK 0016
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 84, 302, 307Arms Act — Section 4, 25
High Courts07 Mar 2018Disposed Off
Jose Roque Pinto resident of House No.E/90, A.V. Lourenco Road, Margao, Salcete, Goa Vs State of Goa
Bombay High Court · (2018) 03 BOM CK 0168