High Courts21 Feb 2022Allowed
Vitthal Baswant Gaikwad Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0044
Indian Penal Code, 1860 — Section 201, 302, 498ACode Of Criminal Procedure, 1973 — Section 437A
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 61 of 65
High Courts21 Feb 2022Dismissed/Disposed Of
Jalinder @ Vicky @ Vivek Ramchandra Jadhav Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0043
Indian Penal Code, 1860 — Section 302, 303, 304II
High Courts21 Feb 2022Dismissed
State Of Maharashtra Vs Rajaram Sakharam Pawar And Others
Bombay High Court · (2022) 02 BOM CK 0042
Indian Penal Code, 1860 — Section 34, 302, 504, 506(2)Code Of Criminal Procedure, 1973 — Section 313, 417
High Courts21 Feb 2022Disposed Of
Phulrenu Harilal Chauhan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 02 BOM CK 0041
Maharashtra Scheduled Castes, Scheduled Tribes Do-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012Bombay Reorganisation Act, 1960 — Section 2(b), 3, 4
High Courts18 Feb 2022Partly Allowed
Ramesh Kashinath Pawar Vs Nashik Municipal Corporation
Bombay High Court · (2022) 02 BOM CK 0040
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27, 27(1), 27(2)(a), 27(2)(b)(i), 27(2)(b)(ii), 27(2)(b)(iii), 27(6)Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 5
High Courts17 Feb 2022Disposed Of
Pavan Morarka And Others Vs Assistant Commissioner Of Income Tax 2(3) And Others
Bombay High Court · (2022) 02 BOM CK 0081
Income Tax Act, 1961 — Section 2(22)(e), 27, 31(3)(b), 31, 31(3)(c), 31, 31(3)(e), 31(4), 33, 33B, 34, 66, 66A, 116, 143(2), 143(3), 147, 147(2)(a), 148, 148(1), 149, 149(1)(b), 150, 150(1), 151, 151(2), 153(3)(ii)
High Courts17 Feb 2022Dismissed
Nani Byram Javeri And Others Vs Jehangir A.C. Wadia And Others
Bombay High Court · (2022) 02 BOM CK 0039
Bombay High Court (Original Side) Rules, 1980 — Rule 238, 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 255, 256, 257, 258, 259, 260Indian Contract Act, 1872 — Section 11Bombay Public Trusts Act, 1950 — Section 80
High Courts17 Feb 2022Allowed /Dismissed
Prakash @ Dampa Vasudev Gurav And Others Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0038
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 347, 395, 397, 411, 412, 414, 452
High Courts17 Feb 2022Partly Allowed/Disposed Of
Manisha Sanjay Nikam And Others Vs Manisha Sanjay Nikam And Others
Bombay High Court · (2022) 02 BOM CK 0037
High Courts16 Feb 2022Dismissed
Harishchandra Bhagwan Bhujbal And Others Vs City And Industrial Development ) Corporation (Maharashtra) Limited And Others
Bombay High Court · (2022) 02 BOM CK 0036
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 17Maharashtra Regional And Town Planning Act, 1966 — Section 53(1)(a), 113A
High Courts16 Feb 2022Dismissed
Shamal Mahadeo Tate Vs District Collector And Others
Bombay High Court · (2022) 02 BOM CK 0035
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 111, 111(5), 111(5)(i), 112, 114, 115, 115(5)(i), 115(I)(I), 115(1)(i), 115(4), 116, 116(6)(a)(i)Railway Services (Pension) Rules, 1993 — Rule 26, 75(7)(i)(a)(b), 75 (7)(i)(a), 75 (7)(i)(b)Maharashtra Civil Services (Conduct) Rules, 1979 — Rule 26
High Courts15 Feb 2022Disposed Of
Tata Capital Financial Services Limited Vs Assistant Commissioner Of Income Tax Circle 1(3)(1) And Ors
Bombay High Court · (2022) 02 BOM CK 0080
Income Tax Act, 1961 — Section 14A, 142(1), 143(2), 143(3), 147, 148, 151(1)Reserve Bank Of India Act, 1934 — Section 45Q
High Courts15 Feb 2022Allowed
Subhash And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 02 BOM CK 0034
Code Of Civil Procedure, 1908 — Order 14 Rule 2, Order 16 Rule 2Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts15 Feb 2022Partly Allowed
Pravin Khimji Chauhan Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0033
Indian Penal Code, 1860 — Section 302, 304(I)Code Of Criminal Procedure, 1973 — Section 164, 313Evidence Act, 1872 — Section 8
High Courts15 Feb 2022Partly Allowed
Ravi Subhash Naik Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0032
Indian Penal Code, 1860 — Section 300, 302, 304, 304II, 315Code Of Criminal Procedure, 1973 — Section 174, 313Evidence Act, 1872 — Section 27
High Courts14 Feb 2022Dismissed
Idris Rajaram Morya Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0031
Indian Penal Code, 1860 — Section 376(2)(f)Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts14 Feb 2022Allowed
Mansoorali Khan Ahmed Khan And Others Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0030
Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 27, 30Code Of Criminal Procedure, 1973 — Section 157
High Courts14 Feb 2022
Satyanarayan Bankatlal Malu And Others Vs Insolvency And Bankruptcy Board Of India And Others
Bombay High Court · (2022) 02 BOM CK 0029
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 482Insolvency And Bankruptcy Code, 2016 — Section 73(a), 190, 195, 235A, 236, 236(3)
High Courts11 Feb 2022Allowed
Munish Rajkumar Mahajan Vs Union Of India And Others
Bombay High Court · (2022) 02 BOM CK 0028
Constitution Of India, 1950 — Article 226Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3, 3(2), 3(2)(a), 3(2)(b), 6, 7(1), 7(2), 7(3)Finance (No.2) Act, 2019 — Section 121(c), 121(d), 123,, 123(B), 124, 124(1)(c), 124(c)(i), 125, 125(1), 125(1)(e), 125(2)(b), 127
High Courts11 Feb 2022Allowed /Dismissed
Phoenix Arc Pvt. Ltd And Others Vs Registrar And Others
Bombay High Court · (2022) 02 BOM CK 0027
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17Recovery Of Debts And Bankruptcy Act, 1993 — Section 17, 18, 31