COURT ARCHIVE

Bombay High Court judgments

73,193 judgments · page 846 of 3,660

High Courts23 Sept 2015Disposed Off

The State of Maharashtra Vs Ashwin Hariram Ruparel and Others

Bombay High Court · (2015) 09 BOM CK 0252

Land Acquisition Act, 1894 - Section 11, 23, 23(1-A), 23(2), 28Maharashtra Regional and Town Planning Act, 1966 - Section 113

High Courts23 Sept 2015Dismissed

Kumarpal Hastimal Jain Vs Priti Kumarpal Jain

Bombay High Court · (2015) 09 BOM CK 0251

Hindu Adoptions and Maintenance Act, 1956 - Section 18, 20

High Courts23 Sept 2015Dismissed

Khanderao and Others Vs State of Maharashtra and Others

Bombay High Court · (2015) 09 BOM CK 0210

Criminal Procedure Code, 1973 (CrPC) - Section 156 [3], 156(3), 173(8), 482Penal Code, 1860 (IPC) - Section 34, 420, 467, 470, 471

High Courts23 Sept 2015Allowed

Ganpat Vs The State of Maharashtra

Bombay High Court · (2015) 09 BOM CK 0179

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 7

High Courts23 Sept 2015Allowed

The State of Maharashtra Vs Ankush and Others

Bombay High Court · (2015) 09 BOM CK 0178

Criminal Procedure Code, 1973 (CrPC) - Section 313Prevention of Corruption Act, 1988 - Section 12, 13(1)(d), 13(2), 7

High Courts23 Sept 2015Allowed

Tryambak Vs The Bank of Maharashtra and Others

Bombay High Court · (2015) 09 BOM CK 0159

High Courts23 Sept 2015

In Re: Sankaran Balasubramanian and Others in the matter between National Spot Exchange Limited and P.D. Agro Processors Pvt. Ltd. and Ors.

Bombay High Court · (2015) 09 BOM CK 0147

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2), Order 10 Rule 10, Order 4 Rule 1, Order 6 Rule 16

High Courts23 Sept 2015Dismissed

Vidarbha Bottlers Private Limited and Others Vs Devilal Hardeolal Jaiswal and Others

Bombay High Court · (2015) 09 BOM CK 0138

High Courts23 Sept 2015Disposed off

Nusli Wadia Vs S. Phiroze J. Dastur and Others

Bombay High Court · (2015) ALLMR(Cri) 4066

Criminal Procedure Code, 1973 (CrPC) - Section 256Penal Code, 1860 (IPC) - Section 109, 34, 500, 501

High Courts23 Sept 2015Dismissed

State Bank of India and Others Vs Dileep Balkrishna Nevatia and Others

Bombay High Court · (2015) 09 BOM CK 0024

Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 23

High Courts23 Sept 2015Partly Allowed

Shri Akola Gujrati Samaj Vs Akola Municipal Corporation

Bombay High Court · (2015) 6 ABR 574

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(a), Order 7 Rule 10, Order 7 Rule 10(1)

High Courts23 Sept 2015Partly Allowed

Damodar Jairam Patil and Others Vs State of Maharashtra

Bombay High Court · (2015) 09 BOM CK 0012

Penal Code, 1860 (IPC) - Section 302, 34, 498-A

High Courts23 Sept 2015

Mohamed Yakub Haji Ahmed Behlim Vs Abid Ali Abdul Sattar Behlim and Others

Bombay High Court · (2015) 09 BOM CK 0004

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d)Transfer of Property Act, 1882 - Section 3

High Courts22 Sept 2015Dismissed

Shaikh Ali Ahmed Vs State of Maharashtra

Bombay High Court · (2015) MCR 1063

High Courts22 Sept 2015Disposed Off

Maharashtra Gramin Bank, Aurangabad Vs Santosh Limbaji Dhande, Jalna

Bombay High Court · (2016) MCR 698

Industrial Disputes Act, 1947 - Section 2(a)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 29, Section 9Regional Rural Banks Act, 1976 - Section 23-A(1)

High Courts22 Sept 2015Allowed

Nilesh Vs State of Maharashtra

Bombay High Court · (2015) 09 BOM CK 0222

Penal Code, 1860 (IPC) - Section 201, 302, 376, 379, 403Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)

High Courts22 Sept 2015Dismissed

Ganesh and Others Vs The State of Maharashtra and Others

Bombay High Court · (2015) 09 BOM CK 0187

Criminal Procedure Code, 1973 (CrPC) - Section 177, 178, 178(c), 179, 482Penal Code, 1860 (IPC) - Section 323, 34, 498A, 498-A, 504

High Courts22 Sept 2015Partly Allowed

Pushpa Chhabilal Ramteke Vs The State of Maharashtra and Others

Bombay High Court · (2015) 09 BOM CK 0185

High Courts22 Sept 2015Dismissed

Deepak Vs State of Maharashtra

Bombay High Court · (2016) ALLMR(Cri) 747

Criminal Procedure Code, 1973 (CrPC) - Section 386Penal Code, 1860 (IPC) - Section 376, 376(2)(f), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xii), 3(2)(v)

High Courts22 Sept 2015Allowed

The Kopargaon Sahakari Sakhar Karkhana Ltd. Vs The Kolhapur Sugar Mills Ltd. and Others

Bombay High Court · (2015) 09 BOM CK 0149

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 39, Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 1, Order 7 Rule 1(e)Copyright Act, 1957 - Section 55(1)Specific Relief Act, 1963 - Section 36, 37, 38, 38(1)