CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 819 of 3,658

High Courts18 Jan 2016Allowed

Shabbir Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 1 : (2016) ALLMRCri 1152 : (2016) 1 BomCR(Cri) 699 : (2016) 3 MhLJCrl 345

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 489A, Section 489B, Section 489C
Read judgment
High Courts15 Jan 2016Partly Allowed

Satish Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 BCR 331 : (2016) MCR 763 : (2016) 3 MhLJ 682

Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 5[1]
Read judgment
High Courts15 Jan 2016Dismissed

Shobha and Others Vs Namdeo and Others

Bombay High Court · (2016) 161 AIC 407 : (2016) 2 AIRBomR 481 : (2016) AIRCC 1384 : (2016) 1 ALLMR 845 : (2016) 3 BCR 812 : (2016) 2 CivCC 380 : (2016) 2 ICC 380 : (2016) 2 MhLJ 178

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 9
Read judgment
High Courts14 Jan 2016Disposed Off

Nana Vs The State of Maharashtra and Others

Bombay High Court · (2016) 01 BOM CK 0240

Constitution of India, 1950 - Article 226, Article 32Land Acquisition Act, 1894 - Section 11, Section 18, Section 24, Section 24(2), Section 31, Section 31(1), Section 31(2), Section 32, Section 33, Section 34, Section 4, Section 48(1), Secti
Read judgment
High Courts14 Jan 2016Allowed

Rajesh Babu Walundra and Others Vs The State of Maharashtra

Bombay High Court · (2016) 01 BOM CK 0238

Criminal Procedure Code, 1973 (CrPC) - Section 222Penal Code, 1860 (IPC) - Section 109, Section 114, Section 224, Section 225, Section 225B, Section 323, Section 34, Section 361, Section 363, Section 366A, Section 376, Section 506, Section 51
Read judgment