COURT ARCHIVE

Bombay High Court judgments, 2023

933 judgments · page 42 of 47

High Courts27 Jan 2023Disposed Of

PSP Projects Limited Vs Bhiwandi Nizampur City Municipal Corp., Through Municipal Commissioner

Bombay High Court · (2023) 01 BOM CK 0102

Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(8), 12(1), 12(5), 37

Read judgment

High Courts25 Jan 2023Dismissed

Future Generali India Insurance Company Limited Vs Texport Syndicate (India) Limited

Bombay High Court · (2023) 01 BOM CK 0113

Arbitration And Conciliation Act, 1996 — Section 17, 18, 31(3), 31(7), 33, 34, 34(2)(a)(iii), 34(2A), 34(2)(b)(ii), 48, 48(2)(b)(ii), 75, 81

Read judgment

High Courts25 Jan 2023Dismissed

Zenobia Poonawala (Nee Jinwalla) Vs Rustom Ginwalla And Others

Bombay High Court · (2023) 01 BOM CK 0112

Arbitration And Conciliation Act, 1996 — Section 11, 18, 24(3), 24(3), 26, 26(2), 28(3), 31A, 31(3), 34, 34(2A), 34(2)(a)(iii), 48(2)(b)(ii)Partnership Act, 1932 — Section 48

Read judgment

High Courts25 Jan 2023Dismissed

Dinesh Singh Bhim Singh Vs Vinod Shobhraj Gajaria & Anr

Bombay High Court · (2023) 01 BOM CK 0103

Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 2(1)

Read judgment

High Courts25 Jan 2023Dismissed

Anil Venkatesh Bhandari Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0101

Constitution Of India, 1950 — Article 22(5), 226Bombay Prohibition Act, 1949 — Section 65(a), 65(e), 83Indian Penal Code, 1860 — Section 34, 328

Read judgment

High Courts25 Jan 2023Allowed

Jayesh Damodar Koli Vs Commissioner Of Police & Ors

Bombay High Court · (2023) 01 BOM CK 0100

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506(2)Maharashtra Police Act, 1951 — Section 37(1), 135Arms Act, 1959 — Section 4, 25

Read judgment

High Courts24 Jan 2023Dismissed

Gajanan Vs Surekha Gajanan Rathod

Bombay High Court · (2023) 01 BOM CK 0119

Code Of Criminal Procedure, 1973 — Section 125, 125(4)Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 36

Read judgment

High Courts24 Jan 2023Dismissed

Chetan And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0116

Indian Penal Code, 1860 — Section 34, 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 227, 228, 482

Read judgment

High Courts24 Jan 2023

Waseem Farhat Khalil Farhat And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0114

Read judgment

High Courts24 Jan 2023Dismissed

Rahul Giridhar Pathade Vs Collector Of Nasik And Others

Bombay High Court · (2023) 01 BOM CK 0110

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 227Maharashtra Country Liquor Rules, 1973 — Rule 25Maharashtra Land Revenue Code, 1966 — Section44

Read judgment

High Courts24 Jan 2023Allowed

Dr. Ravindra Rajaram Patil And Others Vs Yuvraj Appaso Neharkar

Bombay High Court · (2023) 01 BOM CK 0109

Constitution Of India, 1950 — Article 226Maharashtra Gunthewari Developments (Regulation, Upgradation And Control) Act, 2001 — Section 5, 20Monopolies And Restrictive Trade Practices Act, 1969 — Section 37

Read judgment

High Courts24 Jan 2023Partly Allowed.

Kamal Hiraman Hole And Others Vs Atrium Holmes LLP And Others

Bombay High Court · (2023) 01 BOM CK 0108

Code Of Civil Procedure, 1908 — Order 7 Rule 11(b), Order 7 Rule 11(d)Maharashtra Court Fees Act, 1959 — Section 6(i)(ha), 6(iv)(a), 6(iv)(g), 6(iv)(j), 6(iv)(ha), 7(iv)(j)

Read judgment

High Courts24 Jan 2023Dismissed

Hirabai Dattatray Mankar Vs Dodke Associates Through Its Partner

Bombay High Court · (2023) 01 BOM CK 0107

Code Of Civil Procedure, 1908 — Section 47

Read judgment

High Courts24 Jan 2023Allowed

Hemant Vasant Jagtap & Anr Vs Haji Abdul Malik Haji Yunusisa & Ors

Bombay High Court · (2023) 01 BOM CK 0106

Code Of Civil Procedure, 1908 — Section, 36, 151, Order 21 Rule 32, Order 39 Rule 2A

Read judgment

High Courts24 Jan 2023Dismissed

Sachin @ Bobby Sambhaji Shinde Vs Amitabh Gupta And Others

Bombay High Court · (2023) 01 BOM CK 0097

Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 142, 143, 147, 149, 332, 353, 504, 506Maharashtra Police Act, 1951 — Section 142

Read judgment

High Courts24 Jan 2023Dismissed

Menna Tai Hanif Patel Vs Amitabh Gupta And Others

Bombay High Court · (2023) 01 BOM CK 0096

Constitution Of India, 1950 — Article 22(5), 226Indian Penal Code, 1860 — Section 323, 367, 397, 427, 452, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 5A

Read judgment

High Courts23 Jan 2023Allowed/Dismissed/Disposed Of

Shivaji And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0120

Central Civil Services (Conduct) Rules, 1964 — Rule 22, 22(1)Indian Penal Code, 1860 — Section 34, 201, 302, 307, 323, 324, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 24, 24(8), 301

Read judgment

High Courts23 Jan 2023Allowed

Padmakar And Others Vs State Of Maharashtra

Bombay High Court · (2023) 01 BOM CK 0117

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d)

Read judgment

High Courts23 Jan 2023Dismissed/Disposed Of

Union Of India Vs Shriram Zolbaji Bandhe And Others

Bombay High Court · (2023) 01 BOM CK 0115

Railways Act, 1989 — Section 123, 123(c), 123(c)(2), 124A

Read judgment

High Courts23 Jan 2023Dismissed

Pradeep Rameshwar Sharma Vs National Investigating Agency And Others

Bombay High Court · (2023) 01 BOM CK 0099

National Investigation Agency Act, 2008 — Section 21Indian Penal Code, 1860 — Section 120B, 201, 286, 302, 364, 379, 403, 465, 473, 506(2)Arms Act, 1959 — Section 25

Read judgment