High Courts23 Dec 2022Dismissed
Chhabildas Pundalik Shirsath Vs Zilla Parishad Dhule And Others
Bombay High Court · (2022) 12 BOM CK 0111
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 1 of 65
High Courts23 Dec 2022
State Of Maharashtra Vs Pankaj Gupta, Nominee And Others
Bombay High Court · (2022) 12 BOM CK 0110
Food Safety And Standards Act, 2006 — Section 68(1), 68(2), 68(3), 68(3)(a), 70, 71, 71(2), 71(2)(b), 71(2)(c), 71(2)(f), 71(3), 71(6), 76Indian Penal Code, 1860 — Section 69, 71(3), 74, 193, 196, 228Code Of Criminal Procedure, 1973 — Section 345, 346
High Courts23 Dec 2022Dismissed/Disposed Of
Dada Patil Mohan Kotkar And Others Vs Bhimabai Sukhdeo Lande And Others
Bombay High Court · (2022) 12 BOM CK 0109
Limitation Act, 1963 — Article 109, 110Code Of Civil Procedure, 1908 — Section 58, 100
High Courts23 Dec 2022Dismissed/Disposed Of
Ramesh Ram Burbure Vs Raghunath Bapurao Mhetre Mhetre And Others
Bombay High Court · (2022) 12 BOM CK 0108
High Courts23 Dec 2022Dismissed/Disposed Of
Satrajeet Govindrao Burbure Vs Raghunath Bapurao Mhetre And Others
Bombay High Court · (2022) 12 BOM CK 0107
High Courts22 Dec 2022Dismissed
Sunita Kumari And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0115
Code Of Criminal Procedure, 1973 — Section 161, 240, 482Indian Penal Code, 1860 — Section 34, 323, 498A, 524Dowry Prohibition Act, 1961 — Section 3, 4
High Courts22 Dec 2022Dismissed
Shisode Yogeshwar Dnyandeo And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0112
High Courts22 Dec 2022Allowed
Vijay And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0106
Code Of Criminal Procedure, 1973 — Section 107, 155(2), 174, 482Indian Penal Code, 1860 — Section 34, 306, 506
High Courts22 Dec 2022Dismissed
Mohammad Siddiqui Mohammad Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0105
High Courts22 Dec 2022Allowed/Disposed Of
Mangesh Anil Mali And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0104
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(r)(s), 14AIndian Penal Code, 1860 — Section 34, 324, 323, 326, 506
High Courts22 Dec 2022Dismissed
Raju Bansilal Rasede Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0103
Constitution Of India, 1950 — Article 136, 215
High Courts22 Dec 2022Dismissed
Asaram Kisanrao Shinde Vs Uttreshwar
Bombay High Court · (2022) 12 BOM CK 0102
High Courts22 Dec 2022Dismissed
Gyandeo Vs United India Insurance Company Ltd And Others
Bombay High Court · (2022) 12 BOM CK 0101
High Courts22 Dec 2022Dismissed
Laxman Vs Dr. Vijay Bhojraj Khachne And Others
Bombay High Court · (2022) 12 BOM CK 0100
Bombay Rents Hotel And Lodging Houses Rates Control Act, 1947 — Section 11(3), 12, 12(3), 12(3)(a), 12(3)(b)Transfer Of Property Act, 1882 — Section 106Maharashtra Rent Control Act, 1999 — Section 11(3), 12, 12(1), 12(2), 12(3), 12(3)(a), 15(3)
High Courts22 Dec 2022Allowed
Pushpabai Chandrakant Joshi Vs Vasantrao Naik Marathwada Krushi Vidyapeeth
Bombay High Court · (2022) 12 BOM CK 0099
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 134AMaharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 54
High Courts22 Dec 2022Allowed
Arti Sanjeev Baviskar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0098
High Courts22 Dec 2022Allowed
Namrata Avinash Kadu Wife Of Pappu @ Avinash Vasant Kadu � Detenu Vs State Of Maharshtra And Anr
Bombay High Court · (2022) 12 BOM CK 0095
Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 34, 143, 225, 353, 435, 504, 506Arms Act, 1959 — Section 4(25)
High Courts22 Dec 2022Dismissed
Iffco Tokio General Insurance Company Vs Namrata Namdeo Vishe And Others
Bombay High Court · (2022) 12 BOM CK 0094
Motor Vehicles Act, 1988 — Section 149(2), 149(2)(a)(ii), 163A, 166, 165, 168, 168(3), 174
High Courts21 Dec 2022Allowed
Hyprecision Hydraulik Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0097
Constitution Of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 139, 192, 194(1), 194(2)
High Courts21 Dec 2022Dismissed
Metro Ortem Ltd Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2022) 12 BOM CK 0096
Code Of Civil Procedure, 1908 — Section 27, Order 5 Rule 1, Order 5 Rule 1(1), Order 5 Rule 9, Order 5 Rule 9A, Order 5 Rule 20(3), Order 8 Rule 1, Order 8 Rule 10, Order 39 Rule 3(a)Bombay High Court (Original Side) Rules, 1980 — Rule 87