High Courts27 Oct 2023Dismissed
Sau. Sangeeta Vs Sarubai And Others
Bombay High Court · (2023) 10 BOM CK 0066
COURT ARCHIVE
Bombay High Court judgments, 2023
933 judgments · page 6 of 47
High Courts27 Oct 2023Allowed
Kalyan Gopinath Dube Vs State Of Maharashtra
Bombay High Court · (2023) 10 BOM CK 0065
Indian Penal Code, 1860 — Section 302, 307, 498A
High Courts27 Oct 2023Dismissed
Arihant Engineers Vs Hirakani Milk And Milk Products And Others
Bombay High Court · (2023) 10 BOM CK 0063
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Oct 2023Allowed
Dr. Babasaheb Ambedkar Samaj Sudharak Mandal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0064
Constitution Of India, 1950 — Article 30
High Courts26 Oct 2023Dismissed
Baburao Shivputra Erandole And Others Vs Kumar Adwait Nikhil Erandole And Others
Bombay High Court · (2023) 10 BOM CK 0061
Specific Relief Act, 1963 — Section 38, 41(h)
High Courts26 Oct 2023Disposed Of
Surekha Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0060
Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 51, 551A, 55, 55A, 55B, 55B(a), 81, 81(1), 341B(5)
High Courts25 Oct 2023Partly Allowed
Annapurna Caterers And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0062
Constitution Of India, 1950 — Article 14Code Of Civil Procedure, 1908 — Section 11
High Courts25 Oct 2023
Mahadu Ananda Khedkar Vs District Collector District Magistrate And Others
Bombay High Court · (2023) 10 BOM CK 0044
High Courts25 Oct 2023Allowed
Institute Of Chartered Accountants Of India Vs Manakchand Laxman Baheti
Bombay High Court · (2023) 10 BOM CK 0043
Chartered Accountants Regulations, 1964 — Regulation 13Chartered Accountants Act, 1949 — Section 9, 17, 21, 21(v), 21(4)(a), 21(4)(b), 21(6)(b), 22, 22A
High Courts23 Oct 2023Disposed Of
Rajani Dattaram Tanawade Late Widow Of Dattram Tanawade And Others Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2023) 10 BOM CK 0057
Constitution Of India, 1950 — Article 227Development Control Regulation, 1991— Regulation 33(1), 33(7), 33(9), 35(2), 35 (2) (iv), 35(2), 35(3), 35(4), 64(b)Maharashtra Housing And Area Development Act, 1976 — Section 95A
High Courts23 Oct 2023Disposed Of
Macrotech Developers Limited Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0056
Development Control Regulation For Greater Mumbai, 2034 — Regulation 35, 35(1)(a), 35(1)(b), 35(6)
High Courts23 Oct 2023
Ashok Dayabhai Shah And Ors Vs Securities And Exchange Board Of India And Ors
Bombay High Court · (2023) 10 BOM CK 0055
Constitution Of India, 1950 — Article 226Securities And Exchange Board Of India (Settlement Proceedings) Regulation, 2018 — Regulation 2(za), 3, 3I, 5(2), 5(3), 5(4), 28, 29, 31(1)(b)Securities And Exchange Board Of India (Prohibition Of Fraudulent And Unfair Trade Practices Relating To Securities Market) Regulations, 2003 — Regulation 3(b), 3(c), 4(1)
High Courts23 Oct 2023Allowed
Rushikeshb Vs Deputy Director Of Education And Others
Bombay High Court · (2023) 10 BOM CK 0054
Secondary Schools Code, 2006 — Rule 26.3, 26.4
High Courts23 Oct 2023Dismissed
Appasaheb Pandurang Yadav And Others Vs Appasaheb Virupaksh Tandale And Others
Bombay High Court · (2023) 10 BOM CK 0053
Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 14, 14(1)(a)(i), 14(1)(b), 25(1), 25(v), 25(2), 27, 29(2), 29(3), 43B
High Courts23 Oct 2023Dismissed/Disposed Of
Union Of India Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0052
Constitution Of India, 1950 — Article 77(1), 77(2), 166(2), 226, 300AMaharashtra Regional and Town Planning Act, 1966 — Section 44Works Of Defence Act, 1903 — Section 3
High Courts23 Oct 2023Dismissed
Nitin Dwarkadas Nyati Vs Union Of India And Others
Bombay High Court · (2023) 10 BOM CK 0051
Constitution Of India, 1950 — Article 226Ministry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Rules, 2015 — Rule 4, 16Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 7(3)
High Courts23 Oct 2023Allowed
M/S. Neelkamal Realtors Suburban Private Limited And Others Vs Office Of The Custodian Of Enemy Property Of India And Others
Bombay High Court · (2023) 10 BOM CK 0050
Enemy Property Rules, 2015 — Rule 3, 4, 5Defence Of India Rules, 1962 — Rule 133(V)(1)Enemy Property Act, 1968 — Section 5, 5A, 8, 10, 11, 17
High Courts23 Oct 2023Partly Allowed
Bapu Bajarang Patil Vs State Of Maharashtra
Bombay High Court · (2023) 10 BOM CK 0040
Indian Penal Code, 1860 — Section 302, 307
High Courts23 Oct 2023Dismissed/Disposed Of
Ravindra And Others Vs State Of Maharashtra
Bombay High Court · (2023) 10 BOM CK 0039
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 302
High Courts20 Oct 2023Disposed Of
Surendra Dattatray Kadu And Others Vs Principal Secretary And Others
Bombay High Court · (2023) 10 BOM CK 0033
Constitution Of India, 1950 — Article 300AUrban Land (Ceiling And Regulation) Act, 1976 — Section 10(1), 10(3)Maharashtra Regional Town Planning Act, 1966 — Section 126