High Courts26 Oct 2021Allowed
Ramesh @ Chhotu Ramchandra Prajapati Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0113
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 15 of 38
High Courts25 Oct 2021Disposed Of
Pandurang Namdeo Waghmare Vs Maharashtra State Road Transport And Others
Bombay High Court · (2021) 10 BOM CK 0121
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 32
High Courts25 Oct 2021Allowed
Manohar Jagannath Jadhav Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0120
Indian Penal Code, 1860 — Section 366
High Courts25 Oct 2021
Tarrique Ali Haider Ali Shaikh & Others Vs Build Square And Others
Bombay High Court · (2021) 10 BOM CK 0119
High Courts25 Oct 2021Allowed
Manohar Jagannath Jadhav ] R/O. Jalalpur Taluka ] District- Nashik Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0118
Indian Penal Code, 1860 — Section 366
High Courts25 Oct 2021
Meghashyam Ramchandra Naik And 4 Ors Vs Mahendra Purushottam Naik Gaunekar And 3 Ors
Bombay High Court · (2021) 10 BOM CK 0117
Code Of Civil Procedure, 1908 — Order 41 Rule 31Mundkar(Protection From Eviction) Act, 1975 — Section 3
High Courts25 Oct 2021Disposed Of
Amey Dilip Sardessai Vs Gayatri Amey Sardessai
Bombay High Court · (2021) 10 BOM CK 0112
High Courts25 Oct 2021Dismissed
Fogal Bakaram Sathawane And Others Vs Kishorkumar Sitaram Kore And Others
Bombay High Court · (2021) 10 BOM CK 0111
Maharashtra Public Trust Act, 1950 — Section 22(3), 26, 68(a)(c), 70
High Courts22 Oct 2021
Rachna Sansad College Of Applied Art & Craft And Others Vs State Minister For Revenue, Maharashtra State, Mantralaya And Others
Bombay High Court · (2021) 10 BOM CK 0107
Constitution Of India, 1950 — Article 226Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission And Fees) Act, 2015 — Section 7
High Courts22 Oct 2021
Dr.Dinesh Pandurang Kudav Vs University Of Mumbai And Others
Bombay High Court · (2021) 10 BOM CK 0106
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30Maharashtra Universities Act, 1994 — Section 76, 76(g)
High Courts22 Oct 2021Dismissed
Chitra Anant Salunke Vs State Of Maharashtra And Ors
Bombay High Court · (2021) 10 BOM CK 0105
Constitution Of India, 1950 — Article 226
High Courts22 Oct 2021Dismissed
Sanjeev Babaram Vichare And Others Vs State Minister For Revenue, Maharashtra State, Mantralaya And Others
Bombay High Court · (2021) 10 BOM CK 0104
Constitution Of India, 1950 — Article 32, 226, 227Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 32Maharashtra Land Revenue Code, 1966 — Section 257
High Courts21 Oct 2021Disposed Of
Amey Mahendrasing Thakur Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0110
Constitution Of India, 1950 — Article 226, 342Maharashtra Scheduled Castes Scheduled Tribes Denotified Tribes (Vimukta Jatis) Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(h)
High Courts21 Oct 2021Allowed
Akhtar Kadar Jamadar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0109
Constitution Of India, 1950 — Article 226Maharashtra Scheduled Caste Scheduled Tribes Denotified Tribes (Vimukta Jatis) Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 12, 13, 13(1), 13(1)(d)
High Courts21 Oct 2021Dismissed
State Of Maharashtra Vs Prakash Rajaram Holkar
Bombay High Court · (2021) 10 BOM CK 0108
Constitution Of India, 1950 — Article 32, 226, 227Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 28(1), 30
High Courts21 Oct 2021Allowed
Anand Y. Phadte Vs Provident Fund Inspector
Bombay High Court · (2021) 10 BOM CK 0102
Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 6C, 7A, 7A(1)(a), 7B, 14(1B), 14(2A), 19A, 71
High Courts21 Oct 2021Allowed
Tanhaji Raghunath Barde Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0099
Indian Penal Code, 1860 — Section 302, 376Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437A
High Courts21 Oct 2021Dismissed
M/S. Rajmudra Real Estate Pvt. Ltd Vs Residential Deputy Collector And Others
Bombay High Court · (2021) 10 BOM CK 0098
Maharashtra Government Premises (Eviction) Act, 1956 — Section 2(b), 4, 5, 7
High Courts21 Oct 2021Disposed Of
Chetan Surendra Dalal Vs K.C. Agro Pvt. Ltd. And Others
Bombay High Court · (2021) 10 BOM CK 0097
Bombay High Court (Original Side) Rules, 1980 — Rule 986Companies Act, 1956 — Section 10(F), 397, 398 and 402
High Courts21 Oct 2021Allowed
Keyur Madhusudan Shah Vs Nikhil Madhusudan Shah And Others
Bombay High Court · (2021) 10 BOM CK 0096