High Courts20 Dec 2022Allowed
Harshada Rahul Komalkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0090
Indian Penal Code, 1860 — Section 354, 354D, 507, 509Information Technology Act, 2000 — Section 67A
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 2 of 65
High Courts20 Dec 2022Allowed
Vaibhav Basant Shukla And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0089
Code Of Criminal Procedure, 1973 — Section 482
High Courts20 Dec 2022Allowed
Parvez Azizbhai Opai And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0088
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 323, 427, 506
High Courts20 Dec 2022Allowed/Disposed Of
Bano Rahim Chaudhari And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0087
Code Of Criminal Procedure, 1973 — Section 36, 154, 154(1), 154(3), 156(3), 200, 482Indian Penal Code, 1860 — Section 34, 166, 167, 403, 406, 409, 417, 420, 465, 468
High Courts20 Dec 2022Dismissed
Prashant Rahi Narayan Sanglikar Vs Superintendent And Others
Bombay High Court · (2022) 12 BOM CK 0086
High Courts20 Dec 2022Allowed
Sandip Prakash Rathod Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0085
Indian Penal Code, 1860 — Section 34, 299, 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 32(1)
High Courts20 Dec 2022Allowed
Sunil Vs Sahebrao Shankar Jagtap And Others
Bombay High Court · (2022) 12 BOM CK 0083
Guardians And Wads Act, 1890 — Section 25Indian Penal Code, 1860 — Section 306, 323, 498A, 504, 506, 507Code Of Criminal Procedure, 1882 — Section 100
High Courts19 Dec 2022Dismissed
Aryan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0093
Maharashtra Scheduled Castes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 16
High Courts19 Dec 2022
Subhash Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0092
High Courts19 Dec 2022Disposed Of
Secretary, Gyan Vikas Shikshan Sanstha And Others Vs Chairman, Grievance Committee And Others
Bombay High Court · (2022) 12 BOM CK 0091
High Courts19 Dec 2022Partly Allowed
M/s New India Assurance Co.Ltd Vs Jaibai And Others
Bombay High Court · (2022) 12 BOM CK 0084
Motor Vehicles Act, 1988 — Section 173
High Courts19 Dec 2022Allowed
Shaikh Usman Shaikh Maheboob Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0082
Maharashtra Prohibition Act, 1949 — Section 65(d), 65(k)(d)(f)Code Of Criminal Procedure, 1973 — Section 41(1a)
High Courts19 Dec 2022Allowed
Vijay Ramdas Bende Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0081
Maharashtra Prohibition Act, 1949 — Section 65(d)Code Of Criminal Procedure, 1973 — Section 41(1a)
High Courts19 Dec 2022Allowed/Disposed Of
M/s. Jimmy Constructios PVT. Ltd Vs Union Of India And Others
Bombay High Court · (2022) 12 BOM CK 0079
Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(a), 34(2A)
High Courts19 Dec 2022Allowed/Partly Allowed
Bhaichand Hirachand Raisoni, Multi State Co-Operative Credit Society Ltd Vs District Consumer Disputes Redressal Forum And Others
Bombay High Court · (2022) 12 BOM CK 0078
High Courts16 Dec 2022Dismissed
Nitin Madhvani Vs Nimisha Madhvani And Others
Bombay High Court · (2022) 12 BOM CK 0076
Arbitration And Conciliation Act, 1996 — Section 16, 34Partnership Act, 1932 — Section 63, 68
High Courts16 Dec 2022Dismissed
Archana Maruti Pujari & Ors Vs Central Bureau Of Investigation & Ors
Bombay High Court · (2022) 12 BOM CK 0075
Indian Penal Code, 1860 — Section 34, 120B, 218, 223, 295A, 302, 304II, 323, 342, 377Mumbai Police Act, 1951 — Section 29Protection Of Children From Sexual Offences Act, 2012 — Section 6, 12
High Courts16 Dec 2022Dismissed
Nazeem Abdul Rahim Salar Vs Commissioner Of Police And Others
Bombay High Court · (2022) 12 BOM CK 0074
Constitution Of India, 1950 — Article 22(5), 226Indian Penal Code, 1860 — Section 34, 323, 326, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1)
High Courts16 Dec 2022Allowed
Haribhau Narayan Chikane Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0073
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6, 9(3), 9(4), 11, 12(1), 12(2), 12(5), 16, 17, 18, 31, 31(1), 34, 48, 48(1)Right To Fair Compensation And Transparency In Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)
High Courts16 Dec 2022Allowed
Ajay Shrikishna Parab Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0072
Maharashtra Land Revenue Code, 1966 — Section 2(43), 4