High Courts04 Dec 2023Dismissed
Satish Bansi Lagad And Others Vs State Of Maharashtra
Bombay High Court · (2023) 12 BOM CK 0025
Indian Penal Code, 1860 — Section 34, 302, 324, 374Code Of Criminal Procedure, 1973 — Section 161, 164, 313
COURT ARCHIVE
Bombay High Court judgments, 2023
933 judgments · page 4 of 47
High Courts04 Dec 2023Dismissed
Kailash Vs State Of Maharashtra
Bombay High Court · (2023) 12 BOM CK 0024
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313, 374Evidence Act, 1872 — Section 8, 106, 118
High Courts04 Dec 2023Partly Allowed/Disposed Of
Abhay @ Abhi @ Abhya And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 12 BOM CK 0023
Indian Penal Code, 1860 — Section 34, 216(a), 341, 354, 366, 376(2)(g), 392, 394, 395Maharashtra Control Of Organized Crime Act, 1999 — Section 3 (1)(ii), 3(2), 3(1a), 3(3), 23(2)Code Of Criminal Procedure, 1973 — Section 235(1), 235(2), 374
High Courts01 Dec 2023Dismissed
Dhondiram Vs Annappa Basappa Ainapure And Others
Bombay High Court · (2023) 12 BOM CK 0012
Code Of Civil Procedure, 1908 — section 100, Order 7 Rule 3
High Courts01 Dec 2023Disposed Of
Principal And Others Vs Dr. Pradnya And Others
Bombay High Court · (2023) 12 BOM CK 0011
Constitution Of India, 1950 — Article 227Maharashtra Civil Services (Disciplinary and Appeal) Rules, 1979 — Rule 8(12), 8(13), 8(14)Indian Penal Code, 1860 — Section 34, 354A, 504
High Courts01 Dec 2023Dismissed
Shubham Vs State Of Maharashtra And Others
Bombay High Court · (2023) 12 BOM CK 0010
Constitution Of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 10, 11
High Courts01 Dec 2023Disposed Of
Mohd. Anwar Vs Vidyadev And Others
Bombay High Court · (2023) 12 BOM CK 0009
Constitution Of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(2), 15(3)Transfer Of Property Act, 1882 — Section 106
High Courts01 Dec 2023Disposed Of
Pravinchand Harakchand Lodha Vs State Of Maharashtra And Others
Bombay High Court · (2023) 12 BOM CK 0008
Constitution Of India, 1950 — Article 227Maharashtra Regional And Town Planning Act, 1966 — Section 22, 37, 59, 72(3), 74, 86, 88(c), 125, 126, 127, 149
High Courts01 Dec 2023Allowed
Sanjay Vijaykumar Agarwal And Others Vs Ashok Tanaji Tambe And Others
Bombay High Court · (2023) 12 BOM CK 0007
Constitution Of India, 1950 — Article 227Maharashtra Land Revenue Code, 1960 — Section 20, 247, 256, 258(1)Maharashtra Agricultural Lands (Ceiling On Holdings) Act, 1961 — Section 45(2)
High Courts01 Dec 2023Disposed Of
Subhash V.Chawda & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 12 BOM CK 0006
Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 3B, 3C, 3C(1), 3Z(6), 3Z(6)(g), 4, 4(1), 4(3), 14, 14(1), 14(2)Maharashtra Housing And Area Development Act, 1976 — Section 2(7)
High Courts01 Dec 2023Partly Allowed
M/S. S.K.International And Others Vs Ashok Tanaji Tambe And Others
Bombay High Court · (2023) 12 BOM CK 0005
Constitution Of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 2(s), 11, 11A, 12(5), 25FEvidence Act, 1872 — Section 106
High Courts01 Dec 2023Dismissed/Disposed Of
HDFC ERGO General Insurance Company Limited Vs Nayajoddin Nijamuddin And Others
Bombay High Court · (2023) 12 BOM CK 0002
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(5), 149, 149(1), 166, 167Insurance Act, 1938 — Section 2(D), 2(9), 51, 52, 54, 64(VB)
High Courts01 Dec 2023Dismissed
State Of Maharashtra Vs Manoj Shamrao Patil And Others
Bombay High Court · (2023) 12 BOM CK 0001
Indian Penal Code, 1860 — Section 34, 498ACode Of Criminal Procedure, 1973 — Section 313
High Courts30 Nov 2023Disposed Of
Wahid Ikram Naikwadi And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 11 BOM CK 0021
High Courts28 Nov 2023Allowed
Namdeo Nemaji Latpate Vs Chief Executive Officer And Others
Bombay High Court · (2023) 11 BOM CK 0020
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule (2)(a)(ii), 25(A), 36, 37, 37(6)(Secondary School Code, 1998 — Rule 7(4)Maharashtra Employees Of Private Schools (Conditions Of Services) Regulation Act, 1977 — Section 9
High Courts28 Nov 2023Allowed
Gundu Vishnu Chandam & Ors Vs Government Of Maharashtra & Ors
Bombay High Court · (2023) 11 BOM CK 0019
Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28
High Courts21 Nov 2023Dismissed
Savita Shrimant Ghule And Others Vs Sangita Bibhishan Sanap & Ors
Bombay High Court · (2023) 11 BOM CK 0011
Constitution Of India, 1950 — Article 227Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 33Maharashtra Village Panchayats Act, 1959 — Section 13(4), 35, 35(1), 35(2), 35(3), 35(3A), 35(3B)
High Courts21 Nov 2023Disposed Of
Jayram Baburao More Vs State Of Maharashtra And Others
Bombay High Court · (2023) 11 BOM CK 0008
Constitution Of India, 1950 — Article 226
High Courts10 Nov 2023Disposed Of
Swapan Nripesh Bhattacharya Vs State Of Maharashtra And Others
Bombay High Court · (2023) 11 BOM CK 0017
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 174
High Courts10 Nov 2023Dismissed
Sheezan Mohd. Khan Vs State Of Maharashtra And Others
Bombay High Court · (2023) 11 BOM CK 0016
Code Of Criminal Procedure, 1973 — Section 161, 173(2), 482Indian Penal Code, 1860 — Section 107, 302, 306, 482