High Courts02 Dec 2022Dismissed
M/S. Mehra & Company Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0032
Arbitration And Conciliation Act, 1996 — Section 11, 11(6)
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 5 of 65
High Courts02 Dec 2022Dismissed/Disposed Of
City And Industrial Development And Others Vs Vijaysingh Vithalsingh Pardeshi And Others
Bombay High Court · (2022) 12 BOM CK 0031
Land Acquisition Act, 1894 — Section 11A
High Courts02 Dec 2022Dismissed/Disposed Of
Bhagwat And Others Vs State Election Commissioner And Others
Bombay High Court · (2022) 12 BOM CK 0030
Constitution Of India, 1950 — Article 226Maharashtra Village Panchayat Act, 1959 — Section 12, 15, 15(1), 15(2)Representation Of People Act, 1951 — Section 21, 22, 24
High Courts02 Dec 2022Allowed/Disposed Of
Rajendra And Others Vs Assistant Charity Commissioner And Others
Bombay High Court · (2022) 12 BOM CK 0029
Constitution Of India, 1950 — Article 226, 227Maharashtra Public Trusts Act, 1950 — Section 2(2A), 2(10), 22(2), 22(3), 41A, 70A
High Courts02 Dec 2022Dismissed
Rajaram Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0028
Constitution Of India, 1950 — Article 226Maharashtra Industrial Development Corporation Act, 1961 — Section 33(3)
High Courts02 Dec 2022Disposed Of
Parul Bharat Shah Vs National Faceless Assessment Centre And Others
Bombay High Court · (2022) 12 BOM CK 0027
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 56, 142(1), 143(2), 143(3), 144(b), 144B, 156, 270A, 274
High Courts02 Dec 2022Dismissed/Disposed Of
Shobha Venkatesh Shet Vs Sudhir N. Sindhe
Bombay High Court · (2022) 12 BOM CK 0026
Advocates Act 1951 — Section 8A, 35, 35(1)Indian Penal Code, 1860 — Section 500, 506Code Of Criminal Procedure, 1973 — Section 345
High Courts02 Dec 2022
Lavino Kapur Cotton Pvt. Ltd Vs Commissioner Of CGST
Bombay High Court · (2022) 12 BOM CK 0025
Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B, 11B(1), 11B(2), 11BB, 12A
High Courts02 Dec 2022Dismissed
Pr. Commissioner Of Income Tax-5 Vs Trigent Software Limited
Bombay High Court · (2022) 12 BOM CK 0024
Income Tax Act, 1961 — Section 143(3), 147, 260A
High Courts02 Dec 2022Allowed
Akash Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0016
Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Dec 2022Disposed Of
Kalicharan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0015
High Courts02 Dec 2022Dismissed
Mo. Hasan Mehndi Hasan Sheikh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0014
Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4(13), 19, 19(3)
High Courts02 Dec 2022Dismissed
Pooja Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0013
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 306
High Courts02 Dec 2022Partly Allowed
Malvi Suvarnakar Sanstha Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0012
Constitution Of India, 1950 — Article 14Nagpur Improvement Trust Land Disposal Rules, 1983 — Rule 3(a), 5, 5(2), 6, 22(6), 26
High Courts02 Dec 2022Allowed/Dismissed
Sopan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0011
Indian Penal Code, 1860 — Section 302, 341Arms Act, 1959 — Section 3, 5(25)Code Of Criminal Procedure, 1973 — Section 293
High Courts02 Dec 2022Allowed
Nagesh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0010
Indian Penal Code, 1860 — Section 34, 324, 326, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 3(1)(zb), 18
High Courts02 Dec 2022Disposed Of
Rahul Ashok Yadav And Others Vs Manorama Rahul Yadav And Others
Bombay High Court · (2022) 12 BOM CK 0009
Domestic Violence Act, 2005 — Section 12, 18, 19Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Dec 2022Allowed
Mahadeo Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0008
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 295, 295A, 506
High Courts02 Dec 2022Allowed
Pradip And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0007
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Dec 2022Allowed
Rahul And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0006
Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482