CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 598 of 3,654

High Courts22 Jan 2018Allowed

Sheshrao Namdeo Atkare Vs State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0120

Indian Penal Code, 1860, Section 34, Section 307, Section 326, Section 326, Section 427 - Acts done by several persons in furtherance of common intention - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Mischief causing damage to the amount of fifty rupees
Read judgment
High Courts22 Jan 2018Allowed

Vilas s/o. Shalik Nasre Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0119

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 498-A - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872, Section 114 - Court may presume existence of certain facts
Read judgment
High Courts22 Jan 2018Dismissed

Shri Damodar Mangueshkar Vs M/s Cidade de Goa & Ors.

Bombay High Court · (2018) 01 BOM CK 0118

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 10(1)(c), Section 2(s) - Reference of disputes to Boards, Courts or Tribunals - Definitions
Read judgment
High Courts22 Jan 2018Dismissed

Shri Ganesh Bhandar Vs Employees State Insurance Corporation

Bombay High Court · (2018) 01 BOM CK 0081

Employees State Insurance Act, 1948, Section 75, Section 45(a), Section 2(12)(a) - Matters to be decided by Employees Insurance Court - Inspectors, their functions and duties - DefinitionsFactories Act, 1948, Section 2(k) - Interpretation
Read judgment
High Courts21 Jan 2018Dismissed

Shri Kondu Thaku Chavan & Ors. Vs Shri Ashok Shankar Chavan & Ors.

Bombay High Court · (2018) 01 BOM CK 0268

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Tenancy and Agricultural Lands Act, 1948, Section 32, Section 85, Section 33-A, Section 33-C, Section 32-G, Section 32-O, Section 33-B, Section 32-A, Section 70-B, Section 32-H, Section 88-CA -Maharashtra Revenue Patels (Abolish of Office) Act, 1962, Section 8 -
Read judgment
High Courts21 Jan 2018Allowed

Maharashtra Hybrid Seeds Co. (Pvt.) Ltd., Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0265

Seeds Act, 1966, Section 7 - Regulation of sale of seeds of notified kinds or varietiesSeeds (Control) Order, 1983, Clause 5, Clause 3 -Maharashtra Cotton Seeds (Regulation Of Supply, Distribution, Sale And Fixation Of Sale Price) Act, 2009, Section 11, Section 12, Section 12(2) -
Read judgment
High Courts20 Jan 2018Dismissed

THE STATE OF MAHARASHTRA Vs SHIVAJI RAMCHANDRA SHELKE & ORS.

Bombay High Court · (2018) 01 BOM CK 0101

Indian Penal Code, 1860 — Section 34, 342, 365Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(VII), Section 3(1)(xv)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Rules 1995, — Rule 7
Read judgment
High Courts20 Jan 2018Allowed

Dr. Kiran Anant Deshpande Vs The State of Maharashtra

Bombay High Court · (2018) 01 BOM CK 0080

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedEvidence Act, 1872, Section 114 - Court may presume existence of certain factsPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(i)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
Read judgment
High Courts19 Jan 2018Allowed

Mrs. Laxmi Mukul Gupta Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 01 BOM CK 0111

Code of Criminal Procedure, 1973 — Section 156(3), Section 202, Section 203, Section 156(1)Indian Penal Code, 1860 — Section 420, Section 468, Section 467, Section 34, Section 450, Section 452, Section 387, Section 382, Section 120(b), Section 355, Section 506(ii), Section 354(B)
Read judgment