COURT ARCHIVE

Bombay High Court judgments, 2023

933 judgments · page 5 of 47

High Courts10 Nov 2023Allowed

Swararaj @ Raj Shrikant Thackeray Vs State Of Maharashtra

Bombay High Court · (2023) 11 BOM CK 0015

Code Of Criminal Procedure, 1973 — Section 2(d), 149, 154, 173(2), 195, 195(1)(a), 482Indian Penal Code, 1860 — Section 172, 173, 174, 175, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188Representation Of People Act, 1951 — Section 126

High Courts10 Nov 2023Dismissed

M/S. IVY Jewellery Pvt Ltd Vs Chandresh Sampat And Others

Bombay High Court · (2023) 11 BOM CK 0014

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 313

High Courts10 Nov 2023Dismissed

M/S. Faime Makers Pvt.Ltd Vs District Deputy Registrar Co-Operative Societies (3),Mumbai

Bombay High Court · (2023) 11 BOM CK 0010

Maharashtra Ownership Flats (Regulations Of The Promotion Of Construction, Sale, Management And Transfer Act, 1963 — Section 11

High Courts10 Nov 2023Dismissed

Ramchandra Udaysinh Jadhavrao Vs Girishnavnathrao Avhad And Another

Bombay High Court · (2023) 11 BOM CK 0009

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 2(2), Order 7 Rule 11Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 11, 12(3), 13(3), 14, 14(2), 32, 32(1), 32(2), 32(2)(a), 32(2)(b), 32(2)(c), 33, 34, 34(1), 34(2)

High Courts10 Nov 2023Dismissed

Ashfaque Abdulla Saudagar Vs Shaheen Gulam Rasool Bhorania And Others

Bombay High Court · (2023) 11 BOM CK 0007

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 5 Rule 9(3), Order 5 Rule 20, Order 9 Rule 13, Order 41 Rule 27, Order 41 Rule 27(1)(aa)General Clauses Act, 1977 — Section 27

High Courts10 Nov 2023Disposed Of

John Khushaba D�souza Vs Francis Jokim D�souza And Ors

Bombay High Court · (2023) 11 BOM CK 0004

Maharashtra Co-Operative Societies Act, 1960 — Section 91Indian Succession Act, 1925 — Section 213

High Courts09 Nov 2023Allowed/Disposed Of

Danish Ali Jamaluddin Ahmed Vs State Of Maharashtra

Bombay High Court · (2023) 11 BOM CK 0018

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 193, 354, 377, 387Arms Act, 1959 — Section 3, 25, 37(1)(a)

High Courts09 Nov 2023Dismissed

Samantawadi Mahila Vikas Foundation A Non Govt. Organization And Others Vs Municipal Corporation Of Greater Mumbai, A Statutory Body And Others

Bombay High Court · (2023) 11 BOM CK 0013

Constitution Of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — 105A(d), 105B, 105B(1), 105B(1)(b), 105B(2), 105FEvidence Act, 1872 — Section 114(e), 144A

High Courts09 Nov 2023Dismissed

Saraswatibai Bishwambarlal Charity Trust, Thr. Sudarshan Malpani And Ors Vs Gopal Traders Pvt. Ltd

Bombay High Court · (2023) 11 BOM CK 0012

Code Of Civil Procedure, 1908 — Order 7 Rule 10Maharashtra Suits Valuation (Determination Of Value Of Land For Jurisdictional Purposes) Rules, 1983 — Rule 2Court-Fees Act,1870 — Section 4, 6, 6(e), 6(iv)(j), 6(iv)(ha), 6(v), 7(c), 7(iv)(c)

High Courts09 Nov 2023Partly Allowed

Dhananjay Vs State Of Maharashtra And Others

Bombay High Court · (2023) 11 BOM CK 0006

Constitution Of India, 1950 — Article 226Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 12(2), 12(7)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 9(d)

High Courts09 Nov 2023Dismissed

Vaibhav Enterprises Vs Municipal Corporation Of Greater Mumbai And Others

Bombay High Court · (2023) 11 BOM CK 0005

Constitution Of India, 1950 — Article 226

High Courts03 Nov 2023Dismissed

Kishor And Others Vs State Of Maharashtra

Bombay High Court · (2023) 11 BOM CK 0003

Indian Penal Code, 1860 — Section 34, 300, 302, 304II

High Courts03 Nov 2023Dismissed

Swashray Co-Op. Housing Society Ltd. & Ors Vs Shanti Enterprises And Others

Bombay High Court · (2023) 11 BOM CK 0002

Arbitration And Conciliation Act, 1996 — Section 9Mumbai Municipal Corporation Act, 1881 — Section 354Specific Relief Act, 1963 — Section 14(3)

High Courts01 Nov 2023Dismissed

Inducare Pharma Pvt. Ltd Vs Chief Executive Officer And Others

Bombay High Court · (2023) 11 BOM CK 0001

Constitution Of India, 1950 — Article 14, 226

High Courts31 Oct 2023Allowed

Shridhar Vs Scheduled Tribe Caste Certificate Scrutiny Committee And Others

Bombay High Court · (2023) 10 BOM CK 0047

Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 12, 12(2)

High Courts30 Oct 2023Allowed

Yuvraj Keshav Mandge Vs State Of Maharashtra

Bombay High Court · (2023) 10 BOM CK 0049

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 106

High Courts30 Oct 2023Allowed

Sau. Chhaya Bhausaheb Bhingardive And Others Vs State Of Maharashtra

Bombay High Court · (2023) 10 BOM CK 0048

Indian Penal Code, 1860 — Section 34, 302, 307, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 125, 357(1)

High Courts30 Oct 2023Disposed Of

Manik Chandru Deokar Vs State Of Maharashtra And Others

Bombay High Court · (2023) 10 BOM CK 0046

Constitution Of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4

High Courts27 Oct 2023Dismissed

Vimal And Others Vs Western Coal Fields Ltd And Others

Bombay High Court · (2023) 10 BOM CK 0068

Constitution Of India, 1950 — Article 14, 226Coal Bearing (Acquisition And Development) Act, 1957 — Section 9Maharashtra Land Revenue Code, 1966 — Section 106, 135, 155

High Courts27 Oct 2023Disposed Of

Madhukar Vs Zillha Parishad Gadchiroli And Others

Bombay High Court · (2023) 10 BOM CK 0067