High Courts09 Dec 2022Allowed
Sachitanand And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0051
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 4 of 65
High Courts09 Dec 2022Disposed Of
M/S. Bombay Pharmaceuticals Works ) Pvt. Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0050
Constitution Of India, 1950 — Article 226Development Control Regulation, 1991 — Section 33(5)
High Courts09 Dec 2022Allowed
Purshotam Vishandas Raheja Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0049
Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 126, 126(i)(c), 126(2), 126(2)(4), 126(4), 127, 127(2)Land Acquisition Act, 1894 — Section 6
High Courts08 Dec 2022Dismissed
Navnirman Development Consultants (I) Pvt. Ltd Vs Divisional Commissioner And President District Sports Complex And Others
Bombay High Court · (2022) 12 BOM CK 0048
Arbitration And Conciliation Act, 1996 — Section 9, 11, 34, 37
High Courts08 Dec 2022Dismissed/Disposed Of
Sudam Sahadu Sukare & Ors Vs Chief Secretary, Revenue Department, Mantralaya, Mumbai And Ors
Bombay High Court · (2022) 12 BOM CK 0047
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts07 Dec 2022Allowed
Govind And Others Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0041
Indian Penal Code, 1860 — Section 201, 302, 324
High Courts07 Dec 2022Disposed Of
Balu Vs Vimal
Bombay High Court · (2022) 12 BOM CK 0040
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule 10, Order 9 Rule 6, Order 9, Rule 9
High Courts06 Dec 2022Allowed/Disposed Of
Navnath Vs Aditya And Others
Bombay High Court · (2022) 12 BOM CK 0046
Motor Vehicles Act, 1988 — Section 140, 165(1), 166, 166(1), 166(2)Code Of Civil Procedure, 1908 — Section 21
High Courts06 Dec 2022Dismissed/Disposed Of
HDFC Ergo General Ins. Co. Ltd And Others Vs Shivaji Murlidhar BhadgaleAnd Others
Bombay High Court · (2022) 12 BOM CK 0045
High Courts06 Dec 2022Allowed
Dushyant Vs Indian Oil Corporation Ltd And Others
Bombay High Court · (2022) 12 BOM CK 0044
Indian Penal Code, 1860 — Section 34, 323, 420, 498A, 504, 506
High Courts06 Dec 2022
Dhananjay Vs Indian Oil Corporation Limited And Others
Bombay High Court · (2022) 12 BOM CK 0043
High Courts06 Dec 2022Allowed
Pradip Prataprao Patil And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0042
Constitution Of India, 1950 — Article 226, 227Maharashtra Regional And Town Planning Act, 1966 — Section 22, 126, 127, 127(2)Land Acquisition Act, 1894 — Section 6
High Courts06 Dec 2022Disposed Of
Stoughton Street Tech Labs Pvt. Ltd Vs Godlike Esports Pvt. Ltd And Others
Bombay High Court · (2022) 12 BOM CK 0039
Code Of Civil Procedure, 1908 — Order 39 Rule 1Indian Contract Act, 1872 — Section 188Specific Relief Act, 1963 — Section 10, 14, 14(1), 14(1)(c), 14(d), 16, 16(b), 16(c), 41, 41(e), 41(i), 42
High Courts06 Dec 2022Dismissed
State Of Maharashtra Vs Bharat Constructions
Bombay High Court · (2022) 12 BOM CK 0038
Arbitration And Conciliation Act, 1996 — Section 34
High Courts06 Dec 2022Dismissed
Sadanand Raghunath Gharat Vs Union Of India And Anr
Bombay High Court · (2022) 12 BOM CK 0037
Constitution Of India, 1950 — Article 226Central Civil Services (Pension) Rules 1972 — Rule 48, 48(1), 48A, 48A(2), 48A(2), 48(1), 48(1)(a)Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(1), 14
High Courts05 Dec 2022Allowed
Shantaram Dattatray Kekan And Others Vs Bhausaheb Karbhari Kekan And Others
Bombay High Court · (2022) 12 BOM CK 0035
Code Of Civil Procedure, 1908 — Section 75, Order 26 Rule 9
High Courts05 Dec 2022Dismissed
Ajitkumar Vs Central Bank Of India And Others
Bombay High Court · (2022) 12 BOM CK 0034
Industrial Disputes Act, 1947 — Section 11A
High Courts02 Dec 2022Dismissed
M/S. Pinak Bharat And Company Vs Anil Ramrao Naik And Others
Bombay High Court · (2022) 12 BOM CK 0114
Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 415
High Courts02 Dec 2022Allowed
Arunkumar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0036
Constitution Of India, 1950 — Article 32, 226, 227Bombay Prohibition Act, 1949 — Section 137, 138Indian Partnership Act, 1932 — Section 4, 42, 46, 48
High Courts02 Dec 2022Partly Allowed
M/S Skoda Auto Volkswagen India Vs M/S Commercial Auto Products Private Limited
Bombay High Court · (2022) 12 BOM CK 0033
Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 34, 31(7)(b), 37Arbitration And Conciliation (Amendment) Act, 2016 — Section 26Interest Act, 1978 — Section 2(b)