High Courts14 Jan 2022Allowed
Sushitex Exports (India) Ltd. & Ors Vs Union Of India & Anr
Bombay High Court · (2022) 01 BOM CK 0022
Constitution Of India, 1950 — Article 14Customs Act, 1962 — Section 28, 124
COURT ARCHIVE
Bombay High Court judgments, 2022
1,299 judgments · page 65 of 65
High Courts14 Jan 2022Allowed
Udaynath Tirkey S/O Kisun Tirkey And Others Vs Director General Central Industrial Security Force And Others
Bombay High Court · (2022) 01 BOM CK 0021
Constitution Of India, 1950 — Article 311(2), 311(2)(b), 311(3)Central Industrial Security Force Rules, 2001 — Rule 34, 39(ii)Indian Penal Code, 1860 — Section 376
High Courts13 Jan 2022Dismissed
National Insurance Company Limited Vs Ashok Rajaram Bambulkar And Others
Bombay High Court · (2022) 01 BOM CK 0020
Maharashtra Motor Vehicle Rules, 1989 — Rule 259, 260, 260(1), 260(2)Motor Vehicles Act, 1988 — Section 140, 149(2), 166, 168Income Tax Act, 1961 — Section 192(1), 201(1A)
High Courts13 Jan 2022Dismissed
Shivkumar Das Guru Suresh Ramdas And Others Vs Surabhan Nakiram Agrawal And Others
Bombay High Court · (2022) 01 BOM CK 0019
Maharashtra Public Trusts Act, 1950 — Section 22, 50A, 50A(1), 70, 72, 72(4)Code Of Civil Procedure, 1908 — Section 100
High Courts13 Jan 2022Dismissed/Disposed Of
Yadav Consultancy Services Pvt. Ltd. And Another Vs M/S J.D. Gandhi Constructions
Bombay High Court · (2022) 01 BOM CK 0018
Constitution Of India, 1950 — Article 227
High Courts12 Jan 2022Disposed Of
Anthony Charlie Michael Vs Village Panchayat Of Chicalim, Thr. Its Sarpanch/Secretary And 7 Ors
Bombay High Court · (2022) 01 BOM CK 0017
High Courts12 Jan 2022Disposed Of
Sameer Bhiku Naik Vs State Of Goa, Thr. Its Chief Secretary And 2 Ors
Bombay High Court · (2022) 01 BOM CK 0016
High Courts12 Jan 2022
Mahendra Rushi Dhawade Vs Education Officer (Secondary) Zilla Parishad And Others
Bombay High Court · (2022) 01 BOM CK 0015
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 35(1), 35(2), 37Maharashtra Employees Of Private Schools (Conditions Of Service) Act, 1977 — Section 9, 37(2)(f)
High Courts12 Jan 2022Disposed Of
Anil S/O Devidas Pandure Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0014
High Courts12 Jan 2022Partly Allowed/Dismissed/Disposed Of
New India Assurance Co. Ltd Vs Raghunath Sakharam Aher And Others
Bombay High Court · (2022) 01 BOM CK 0013
Motor Vehicles Act, 1988 — Section 147(4), 147(5), 149(1), 173
High Courts11 Jan 2022Disposed Of
Vivek G. N. Panvelcar Vs State Of Goa, Thr. Its Chief Secretary And 4 Ors
Bombay High Court · (2022) 01 BOM CK 0011
High Courts10 Jan 2022Dismissed
Reliance General Insurance Co. Ltd Vs Keshar Gopal Singh Thakur And Others
Bombay High Court · (2022) 01 BOM CK 0012
Employees Compensation Act, 1923 — Section 2(1), 2(g), 2(1)(1), 2(1)(g), 4(1)(b), 4(1)(c), 30, 30(a), 30(b), 30(c), 30(d), 30(e)Code Of Civil Procedure, 1908 — Section 96
High Courts10 Jan 2022Partly Allowed
Mulchand Dhanji Shah And Others Vs Noordam Iraj Ahmed And Others
Bombay High Court · (2022) 01 BOM CK 0010
Motor Vehicles Act, 1988 — Section 166
High Courts07 Jan 2022Dismissed
Yakinali Nasirali Shaikh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0007
Indian Penal Code, 1860 — Section 300, 301, 302, 304, 352, 452, 504Code Of Criminal Procedure, 1973 — Section 357A
High Courts07 Jan 2022Dismissed
State Of Maharashtra Vs Singarasingh Sarvansingh And Others
Bombay High Court · (2022) 01 BOM CK 0006
Indian Penal Code, 1860 — Section 114, 324, 326
High Courts05 Jan 2022Dismissed
Kishnabhai Nathubhai Ghutia & Anr Vs Hon�ble Administrator Union Territory & Ors
Bombay High Court · (2022) 01 BOM CK 0008
High Courts04 Jan 2022Disposed Of
Kanaka Kedar Sapre And Others Vs Kedar Narhar Sapre And Others
Bombay High Court · (2022) 01 BOM CK 0009
Constitution Of India, 1950 — Article 227Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 19(8), 20, 20(b), 22
High Courts04 Jan 2022Allowed
Viraf M. Bharucha And Others Vs Jyotsna Pramod Mehta And Others
Bombay High Court · (2022) 01 BOM CK 0004
Code Of Civil Procedure, 1908 — Order 1 Rule 1, Order 1 Rule 2, Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 6, Order 7 Rule 11
High Courts04 Jan 2022Dismissed
Sridhar Balkrishna Shenvi Bhobe (Expired) And Others Vs Evaristo Pinto And Others
Bombay High Court · (2022) 01 BOM CK 0003
Portuguese Civil Code, 1867 — Article 1189Registration Act, 1908 — Section 17, 17(1)(b), 17(2)(i), 49Evidence Act, 1872 — Section 91