High Courts19 Oct 2023Disposed Of
M/s. Yashmum Engineers Ltd And Others Vs Sudhir Jagannath Kukarni And Others
Bombay High Court · (2023) 10 BOM CK 0034
Industrial Dispute Act, 1947 — Section 2 (oo), 25F
COURT ARCHIVE
Bombay High Court judgments, 2023
933 judgments · page 7 of 47
High Courts19 Oct 2023Dismissed
Sau. Anita Ambadas @ Ambu Shivarkar Vs Ambadas @ Ambu Mallu Shivarkar And Others
Bombay High Court · (2023) 10 BOM CK 0030
Protection Of Women From Domestic Violence Act, 2005 — Section 2(f), 2(s), 4, 12Indian Penal Code, 1860 — Section 498AHindu Marriage Act, 1955 — Section 5
High Courts18 Oct 2023Disposed Of
M/S. Sai Trading Company Vs District Controller And Collector Of Stamps
Bombay High Court · (2023) 10 BOM CK 0038
Indian Stamp Act, 1899 — Section 2(n), 2(n)(iii), 2(l), 32A, 32A(2), 33, 39(1)(b)Transfer Of Property Act, 1882 — Section 105Uttar Pradesh Stamp Act, 2008 — Section 2(16)(c)
High Courts18 Oct 2023Allowed
Maharashtra State Road Transport Corporation Vs Bhupal Madhukar Pol
Bombay High Court · (2023) 10 BOM CK 0037
Bombay Prohibition Act, 1949 — Section 65(E)
High Courts18 Oct 2023Allowed
Kalyan Dombivli Municipal Corporation Vs Municipal Labour Union And Others
Bombay High Court · (2023) 10 BOM CK 0036
Constitution Of India, 1950 — Article 41Maharashtra Municipal Corporation Act, 1949 — Section 63
High Courts18 Oct 2023Disposed Of
Baramati Agro Ltd Vs Regional Officer And Others
Bombay High Court · (2023) 10 BOM CK 0035
Air Prevention And Control Of Pollution Act, 1987 — Section 31A, 33ANational Green Tribunals Act, 2010 — Section 16
High Courts18 Oct 2023Dismissed
Atmaram And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0032
Indian Penal Code, 1860 — Section 34, 109, 147, 148, 149, 302, 324, 326, 449, 450, 504, 506Code Of Criminal Procedure, 1973 — Section 235(1), 235(2), 374, 437(A)
High Courts18 Oct 2023Dismissed
Aarti Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0031
Constitution Of India, 1950 — Article 227Bombay Village Panchyats (Election To Sarpanch And Upa-Sarpanch) Rules, 1964 — Rule 10, 10(2), 13Bombay Village Panchayat Act, 1958 — Section 33(4)
High Courts16 Oct 2023Dismissed/Disposed Of
Prashant Rambhau Pathare And Others Vs Aparna Ashok Joshi And Others
Bombay High Court · (2023) 10 BOM CK 0042
Specific Relief Act, 1963 — Section 36, 37
High Courts13 Oct 2023Dismissed
Ravindra Dattaram Waikar Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0022
High Courts13 Oct 2023Dismissed
Irfan Allabaksh Shaikh Vs Commissioner, Solapur Municipal Corporation, Solapur And Others
Bombay High Court · (2023) 10 BOM CK 0020
Constitution Of India, 1950 — Article 142, 226, 227Maharashtra Regional And Town Planning Act, 1966 — Section 27(1), 47, 126(2), 126(4), 127, 127(1), 127(2)
High Courts13 Oct 2023Allowed
Ramdas Baburao Avhad And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0019
Constitution Of India, 1950 — Article 226, 227National Highways Act, 1956 — Section 3H, 3H(3), 3H(4)
High Courts12 Oct 2023Dismissed
Krantikari Kamgar Union Vs Collector/Labour Commissioner And Others
Bombay High Court · (2023) 10 BOM CK 0027
Constitution Of India, 1950 — Article 142Industrial Disputes Act, 1947 — Section 10, 10(2), 25N. 25O, 25O(1), 25O(2), 25O(4), 25O(5), 25O(6), 25O(7)
High Courts12 Oct 2023Dismissed
Padmaja Pradip Walawalkar Vs Sadanand Govind Bagave And Anr
Bombay High Court · (2023) 10 BOM CK 0024
Code Of Civil Procedure, 1908 — Order 12 Rule 6Maharashtra Tenancy and Agricultural Lands Act, 1948 — Section 4(2), 70(b), 74, 76Evidence Act, 1872 — Section 58
High Courts12 Oct 2023Dismissed
Deepak Prabhakar Thakoor & Ors Vs Maharashtra Housing And Area Development Authority (MHADA) & Ors
Bombay High Court · (2023) 10 BOM CK 0023
Maharashtra Ownership Flats Act, 1969 — Section Section 2(c), 3, 4, 8, 10Real Estate (Regulation And Development) Act, 2016 — Section 18, 19
High Courts11 Oct 2023Disposed Of
Ganesh Madhukar Amande Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0021
Indian Penal Code, 1860 — Section 120B, 347, 385, 386, 387, 467, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ii), 3(1)(g)(r)(s), 3(2), 3(2)(v), 3(3), 3(4)Maharashtra Money Lending Act, 2014 — Section 39, 45
High Courts10 Oct 2023Partly Allowed
Maharashtra State Co-Operative Adivashi Vikas Mahamandal Maryadit And Others Vs Shivaji
Bombay High Court · (2023) 10 BOM CK 0026
High Courts10 Oct 2023Dismissed
Shantilal Shivling More Vs Manisha Shantilal More
Bombay High Court · (2023) 10 BOM CK 0016
Indian Penal Code, 1860 — Section 34, 313, 323, 342, 498A, 506Protection Of Women From Domestic Violence Act, 2005, — Section 12, 17, 18, 19, 20, 22, 27
High Courts10 Oct 2023Disposed Of
Runwal Township Pvt. Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 10 BOM CK 0015
Constitution Of India, 1950 — Article 226, 300AMaharashtra Regional Town Planning Act, 1966 — Section 126
High Courts10 Oct 2023Allowed
Mukund Ganesh Barve And Others Vs Chief Controlling Revenue And Others
Bombay High Court · (2023) 10 BOM CK 0014
Constitution Of India, 1950 — Article 226, 227Bombay Stamp Act, 1958 — Section 47, 47(c)(5), 48, 48(1)Transfer Of Property Act, 1882 — Section 54