High Courts11 Nov 2022Disposed Of
Sanjay Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0029
Prevention Of Corruption Act, 1988 — Section 5, 7, 13(1)(d), 13(2), 19, 19(1)(a)(b)(c), 19(1)(c)
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 10 of 65
High Courts11 Nov 2022Disposed Of
Ku. Lata Ramdash Katoke Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0028
High Courts11 Nov 2022Allowed
Sanjay Gopalrao Wangikar Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0027
Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313, 437A, 482
High Courts11 Nov 2022Allowed
Dadasaheb And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0026
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506
High Courts10 Nov 2022Disposed Of
Utsav Shivkaran Helambkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0031
Indian Penal Code, 1860 — Section 34, 107, 306, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 2, 4Code Of Criminal Procedure, 1973 — Section 164, 173, 227, 228
High Courts10 Nov 2022Allowed
Aastha Vs District Caste Certificate Scrutiny Committee, Yavatmal
Bombay High Court · (2022) 11 BOM CK 0025
High Courts10 Nov 2022Disposed Of
Parivartan Shikshan Sanstha, Basela Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0024
High Courts10 Nov 2022Disposed Of
Lalman Ramlal Dhandekar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0023
Wildlife (Protection) Act, 1972 — Section 18, 24, 26, 26A, 35(1), 35(2), 35(4), 36V(5), 38V, 38V(5)Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006 — Section 3, 4(5)Maharashtra Project Affected Persons Rehabilitation Act, 1999 — Section 11, 11(1), 13, 14, 15, 16, 17, 18, 19
High Courts10 Nov 2022Dismissed
Janak Aidan Paliwal And Others Vs Maharashtra Revenue Tribunal And Others
Bombay High Court · (2022) 11 BOM CK 0022
Maharashtra Tenancy And Agricultural Lands (Vidarbha Region) Act, 1958 — Section 46, 48, 49A, 50, 107Indian Trusts Act, 1882 — Section 47, 48
High Courts10 Nov 2022Dismissed
Vinit Vilas Vaidya Vs Manjiri Vinit Vaidya And Others
Bombay High Court · (2022) 11 BOM CK 0021
Indian Penal Code, 1860 — Section 34, 306, 323, 325, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 397, 401Protection Of Women From Domestic Violence Act, 2005 — Section 19, 20
High Courts10 Nov 2022Disposed Of
Chanda Kochhar And Others Vs ICICI Bank Ltd. And Others
Bombay High Court · (2022) 11 BOM CK 0020
Code Of Civil Procedure, 1908 — Order 2 Rule 2Banking Regulation Act, 1949 — Section 3(z), 8(2)(b), 8(4), 10B(1), 10B(9), 11(8), , 12, 13(viii), 17, 18, 19, 35B(1)(b)
High Courts10 Nov 2022Dismissed
Bank of Baroda Vs Gujarat Cables And Enamelled Products Pvt. Ltd
Bombay High Court · (2022) 11 BOM CK 0019
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1A(3), Order 11 Rule 7, Order 11 Rule 10
High Courts09 Nov 2022Allowed
Barku Pundlik Patil (Since Deceased, Through Lr’s) Chandrakalabai Barku Patil And Others Vs Subhash Govindrao Pagare And Others
Bombay High Court · (2022) 11 BOM CK 0018
Code Of Civil Procedure, 1908 — Section, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27
High Courts09 Nov 2022Disposed Of
Francis Cruz Thr. Next Friend And Brother Antonio Cruz Vs State Of Goa Thr. The Public Prosecutor And Anr
Bombay High Court · (2022) 11 BOM CK 0017
Indian Penal Code, 1860 — Section 376
High Courts09 Nov 2022Disposed Of
Sacha Finance And Developers Co Vs Jayant Bhavanji Soni (Since Deceased) Through Legal Heirs And Anr
Bombay High Court · (2022) 11 BOM CK 0016
Code Of Civil Procedure, 1908 — Order 37 Rule 2(1), Order 37 Rule 2(1)(a), Order 37 Rule 2(1)(b), Order 37 Rule 2(1)(c)Negotiable Instruments Act, 1881 — Section 118, 138Bombay Money Lending (Regulation) Act, 2014 — Section 13
High Courts09 Nov 2022Partly Allowed/Disposed Of
Kavita G. Rajani And Others Vs Samir N. Bhojwani
Bombay High Court · (2022) 11 BOM CK 0015
Negotiable Instruments Act, 1881 — Section 80
High Courts09 Nov 2022Allowed/Disposed Of
Maharashtra State Wrestling Association Vs Union Of India And Ors
Bombay High Court · (2022) 11 BOM CK 0014
Constitution Of India, 1950 — Article 5, 5(g), 6, 6(b)Maharashtra Public Trusts Act, 1950 — Section 3, 41D
High Courts07 Nov 2022Dismissed
Meenal Mohan Garudi @ Baby Morto Porab Vs Mohan Eknath Garudi @ Dessai
Bombay High Court · (2022) 11 BOM CK 0013
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 125
High Courts04 Nov 2022Disposed Of
Sesa Goa Workers Union Rep. By Its General Secretary Ramesh Sinari Vs Ministry Of Labour And Employment And 2 Ors.
Bombay High Court · (2022) 11 BOM CK 0008
Industrial Disputes Act, 1947 — Section 25N(3)
High Courts04 Nov 2022Disposed Of
Shahveer Padam Kapadia & Anr Vs Omkar Realtors And Developers Pvt. Ltd. & Anr
Bombay High Court · (2022) 11 BOM CK 0006
Code Of Civil Procedure, 1908 — Order 38 Rule 1, Order 38 Rule 2Arbitration And Conciliation Act, 1996 — Section 6.1, 9, 11(8), 12(1), 17, 37Indian Contract Act, 1872 — Section 73, 74