High Courts03 Feb 2023Disposed Of
Vishal Kashinath Mestri & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 02 BOM CK 0015
COURT ARCHIVE
Bombay High Court judgments, 2023
933 judgments · page 40 of 47
High Courts03 Feb 2023Dismissed
Baba Pralhad Padwekar Vs Department Of Higher And Technical Education And Others
Bombay High Court · (2023) 02 BOM CK 0014
Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 33(5), 33(6)Indian Penal Code, 1860 — Section 34, 120B, 403, 406, 409, 420, 465, 468, 479
High Courts03 Feb 2023Allowed
Vithoba Kondiba Lokara And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0011
Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 27 Rule 2, Order 27 Rule 3Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54
High Courts03 Feb 2023Partly Allowed/Disposed Of
Executive Engineer Vs Tatyaba Dagdu Dhumal And Others
Bombay High Court · (2023) 02 BOM CK 0010
Land Acquisition Act, 1894 — Section 4, 11, 28, 34
High Courts03 Feb 2023Partly Allowed/Disposed Of
Oriental Insurance Co. Ltd Vs Mangalabai Yogendrasing Girase And Others
Bombay High Court · (2023) 02 BOM CK 0009
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 147
High Courts03 Feb 2023Allowed
Deepak Vijay Dolas Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0008
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts03 Feb 2023Allowed
Ashok Vs State Of Maharashtra
Bombay High Court · (2023) 02 BOM CK 0007
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 374
High Courts03 Feb 2023Allowed
Hiralal Surajkaran Surana And Others Vs Chief Officer, Manmad Municipal Council And Ors
Bombay High Court · (2023) 02 BOM CK 0003
Constitution Of India, 1950 — Article 226, 227Maharashtra Regional And Town. Planning Act, 1966 — Section 31(6), 42, 46, 47
High Courts02 Feb 2023Dismissed
Himmat Dalichand Mali Vs Municipal Corporation Of Greater Mumbai And Ors
Bombay High Court · (2023) 02 BOM CK 0032
Constitution Of India, 1950 — Article 226
High Courts02 Feb 2023Allowed
Vijay Suryakant Kakade And Others Vs Anushka Vijay Kakade And Others
Bombay High Court · (2023) 02 BOM CK 0030
Constitution Of India, 1950 — Article 210Family Courts Act, 1984 — Section 19, 29, 86Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 29
High Courts02 Feb 2023Dismissed
Devidas And Others Vs Sandeep Sou. Anjali W/O Devidas Suse And Others
Bombay High Court · (2023) 02 BOM CK 0029
Protection Of Women From Domestic Violence Act, 2005 — Section 20Code Of Criminal Procedure, 1973 — Section 125
High Courts02 Feb 2023Allowed/Dismissed
Sau. Vaishali W/O Sandeep Chungde And Others Vs Sandeep S/O Vijaysing Chungde And Others And Others
Bombay High Court · (2023) 02 BOM CK 0028
High Courts02 Feb 2023Allowed/Disposed Of
Dnyandeo Vs State Of Maharashtra
Bombay High Court · (2023) 02 BOM CK 0027
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Evidence Act, 1872 — Section 145Code Of Criminal Procedure, 1973 — Section 437A
High Courts02 Feb 2023Disposed Of
Aslam Shaikh And Others Vs Dinesh Shishupal Punia
Bombay High Court · (2023) 02 BOM CK 0018
Code Of Civil Procedure, 1908 — Order 6 Rule 4Negotiable Instruments Act, 1881 — Section 138Maharashtra Money Lending (Regulation) Act, 2014 — Section 2(3), 5, 13, 13(1)
High Courts02 Feb 2023Disposed Of
Antara Housing LLP Vs M/s. Primeland Constructions
Bombay High Court · (2023) 02 BOM CK 0017
Code Of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(6)Commercial Courts Act, 2015 — Section 13
High Courts02 Feb 2023Allowed/Disposed Of
Diebold Nixdorf India Private Limited And Others Vs Rolta India Limited
Bombay High Court · (2023) 02 BOM CK 0016
Evidence Act, 1872 — Section 92Insolvency And Bankruptcy Code, 2016 — Section 7
High Courts02 Feb 2023Allowed
Chandaba And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0006
Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 27 Rule 2, Order 27 Rule 3Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54
High Courts02 Feb 2023Allowed
Kondabai Shripati Mane Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0005
Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 27 Rule 2, Order 27 Rule 3Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54
High Courts02 Feb 2023Dismissed
Shahu And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0004
Land Acquisition Act, 1894 — Section 11
High Courts01 Feb 2023Partly Allowed/Disposed Of
Rukhminibai Vs Vivek Keshavrao Vyawhare And Others
Bombay High Court · (2023) 02 BOM CK 0026
Motor Vehicles Act, 1988 — Section 140