Bombay High Court Judgments 2024

High Courts20 Dec 2024Allowed

Dilip Jasaramji Mali Vs Ramesh Ganesh Saxena

Bombay High Court · (2024) 12 BOM CK 0045

Evidence Act, 1872 — Section 116Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(2), 15(3), 16Transfer of Property Act, 1882 — Section 106, 112

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High Courts20 Dec 2024Disposed Of

Sunil Vitthal Wagh Vs State of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0040

Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 167, 167(2), 173(2), 173(8), 299, 309, 309(2), 482Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 303

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High Courts20 Dec 2024Disposed Of

Nisar Abdul Shaikh Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 12 BOM CK 0039

Code of Criminal Procedure, 1973 — Section 397, 482Indian Penal Code, 1860 — Section 323, 326

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High Courts20 Dec 2024Dismissed

Abhay Narayan Raje Vs Kala Hanuman Urban Co Operative Credit Society Limited Bhusawal And Others

Bombay High Court · (2024) 12 BOM CK 0032

Constitution of India, 1950 — Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Consumer Protection Act, 1986 — Section 24A(1), 24A(2), 27

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High Courts20 Dec 2024Dismissed

Smt. Bhagwanibai Mamchand Bagoria (Deceased) Smt. Kiran Jaiprakash Bagoria And Ors Vs Hariram Banwari Kirad And Ors

Bombay High Court · (2024) 12 BOM CK 0031

Code of Civil Procedure, 1908 — Section 115Transfer of Property Act 1882 — Section 108(o)Maharashtra Rent Control Act, 1999 — Section 3(1)(a), 3(3), 15, 15(3), 16

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High Courts20 Dec 2024Disposed Of

Jilajeet Satyanarayan Pandey And Ors Vs Chandrabali Rajnarayan Shukla (Deceased) Thr. Its Lrs And Ors

Bombay High Court · (2024) 12 BOM CK 0030

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 16(2)

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High Courts20 Dec 2024Dismissed

Santosh Anant Sabale Vs Janak Mathuradas Morarji And Ors

Bombay High Court · (2024) 12 BOM CK 0029

Code of Civil Procedure, 1908 — Section 115

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High Courts20 Dec 2024Dismissed

Anmol Dresses Through Chandulal Motilal Shah And Anr Vs Rajaram Anant Chipade (Since Deceased Through His Heirs Legal Representatives)

Bombay High Court · (2024) 12 BOM CK 0028

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12, Order 41 Rule 22, Order 41 Rule 23

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High Courts19 Dec 2024Allowed

Sachin Deoram Sable Vs Maharashtra State Road Transport Corporation And Anr

Bombay High Court · (2024) 12 BOM CK 0048

Constitution of India, 1950 — Article 309

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High Courts19 Dec 2024Dismissed

M/s. Shrinath Cotfab & Ors Vs Authorised Officer, Canara Bank & Ors

Bombay High Court · (2024) 12 BOM CK 0047

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18, 18(1)

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High Courts19 Dec 2024Disposed Of

Dr. Prince John Edavazhikal Vs Collector of Stamps and Joint District Registrar, Palghar

Bombay High Court · (2024) 12 BOM CK 0046

Constitution of India, 1950 — Article 226Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995 — Rule 4, 4(6)

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High Courts19 Dec 2024Dismissed

Pravin Anil Narbhavar Vs State Of Maharashtra And Another

Bombay High Court · (2024) 12 BOM CK 0033

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 21, 22, 37, 52A

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High Courts18 Dec 2024Disposed Of

Blossom Industries Ltd. Vs Union Of India Thr The Honorable Ministry Of Finance And Ors

Bombay High Court · (2024) 12 BOM CK 0057

Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 9(1)

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High Courts18 Dec 2024

Arya Sandip Tarar Vs National Testing Agency (Nta) And Ors

Bombay High Court · (2024) 12 BOM CK 0050

Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6(4)

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High Courts18 Dec 2024Dismissed

M/s Pyramid Land Developers Thr. Its Partner Mr. Abdul Hamid Mapkhan Shah Vs Mr. Shivnarayan Acchaibar Singh And Another

Bombay High Court · (2024) 12 BOM CK 0049

Contract Act, 1872 — Section 202

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High Courts18 Dec 2024Dismissed

Santosh Ambadas Padmagirwar And 6 Others Vs State Of Maharashtra Thr. Pso Manora, Tq. Manora, Dist. Washim And Another

Bombay High Court · (2024) 12 BOM CK 0041

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A

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High Courts18 Dec 2024Allowed

Vidyaa Sudhir Moravekar Vs Serious Fraud Investigation Office Through its Authorized Officer & Ors

Bombay High Court · (2024) 12 BOM CK 0026

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High Courts17 Dec 2024Dismissed

Naresh Girdharilal Pahuja Vs Union of India and Anr

Bombay High Court · (2024) 12 BOM CK 0056

Constitution of India, 1950 — Article 14

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High Courts17 Dec 2024Dismissed

Chandrakant C. Patel Vs Suryakant Shivlal Parmar

Bombay High Court · (2024) 12 BOM CK 0055

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 20 Rule 12Bombay Sales Tax Act, 1959 — Section 22

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High Courts16 Dec 2024Disposed Of

Dombivali Nagari Sahakari Bank Ltd Throu. Its Autorised Officer Shashikant Sakharam Gawade Vs State Of Maharashtra Throu. Govt Pleader And Ors

Bombay High Court · (2024) 12 BOM CK 0054

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 14(1A)

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Bombay High Court judgments, 2024