COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 10 of 36

High Courts20 Aug 2024Dismissed

Girish Ramshankar Upadhyay and Ors Vs Anantrai Girishbhai Upadhyay (Dead thr. LRs.) Rama wd/o Anantrai Upadhyay and Ors

Bombay High Court · (2024) 08 BOM CK 0042

Code of Civil Procedure, 1908 — Section 152, 153A, Order 41 Rule 11

High Courts20 Aug 2024Allowed

Dipak Madhukar Sapkale Vs State Of Maharashtra

Bombay High Court · (2024) 08 BOM CK 0033

High Courts19 Aug 2024Dismissed

Geocon Consultancy Through Its Prop Akshay Arun Nikam Vs State Of Maharashtra Through Its Principal Secretary And Another

Bombay High Court · (2024) 08 BOM CK 0035

Constitution of India, 1950 — Article 226

High Courts19 Aug 2024Allowed

Baburao s/o. Mohanrao Bawane And Others Vs State Of Maharashtra Through Its Secretary And Others

Bombay High Court · (2024) 08 BOM CK 0034

High Courts19 Aug 2024Disposed Of

Smt.Anita Shankar Mukkawar Vs State Of Maharashtra

Bombay High Court · (2024) 08 BOM CK 0020

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Evidence Act, 1872 — Section 114, 133

High Courts16 Aug 2024Dismissed

Bholenath Developers Ltd. And Anr Vs State Of Maharashtra And 7 Ors

Bombay High Court · (2024) 08 BOM CK 0002

Constitution of India, 1950 — Article 226, 300AMaharashtra Regional and Town Planning Act, 1966 — Section 37, 126, 126(1), 126(1)(b)

High Courts16 Aug 2024Disposed Of

M/s. Chandiwala Enterprises Vs State Of Maharashtra

Bombay High Court · (2024) 08 BOM CK 0001

Maharashtra Stamp Act, 1958 — Section 47,47(c)(5), 48, 48(1)Bombay Stamp Rules, 1939 — Rule 21, 22

High Courts14 Aug 2024Dismissed

Chowgule And Company Pvt. Ltd Vs Public Prosecutor, State Of Goa And 2 Ors

Bombay High Court · (2024) 08 BOM CK 0005

Constitution of India, 1950 — Article 32, 226

High Courts14 Aug 2024Allowed

Tata AIG General Insurance Co. Ltd Vs Insurance Ombudsman For Mumbai And Anr

Bombay High Court · (2024) 08 BOM CK 0004

High Courts14 Aug 2024Dismissed

Commissioner Of Customs NSV Vs Modern Trading And Logistics Llp

Bombay High Court · (2024) 08 BOM CK 0003

Customs Act, 1962 — Section 111(d)

High Courts13 Aug 2024Allowed

Sanjiv Chintaman Surve Vs New India Assurance Company Ltd Through Regonal Manager And Others

Bombay High Court · (2024) 08 BOM CK 0036

General Insurance Business (Nationalisation Act), 1972 — Section 16(1)(g)

High Courts13 Aug 2024Partly Allowed

Uday S/o Madhavrao Chandratre Vs State Of Maharashtra

Bombay High Court · (2024) 08 BOM CK 0028

Code of Criminal Procedure, 1973 — Section 313Drugs and Cosmetics Act, 1940 — Section 33, 33EE(A), 33EEC(a), 33EEC(c), 33I(1)(a)(ii), 33I(1)(b)

High Courts13 Aug 2024Disposed Of

Akash Dilip More Vs State Of Maharashtra, Thr Pso Ps Warora Dist Chandrapur

Bombay High Court · (2024) 08 BOM CK 0019

Code of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 376(2)(j)(n), 506(II)Protection of Children from Sexual Offences Act, 2012 — Section 4, 6, 29

High Courts13 Aug 2024Disposed Of

Cheftalk Food and Hospitality Services Pvt. Ltd Vs Income Tax Officer, Ward (9)(2)(1) Mumbai

Bombay High Court · (2024) 08 BOM CK 0012

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144, 144B, 144B(6)(xi)

High Courts13 Aug 2024Disposed Of

T. J. Thomas And Ors Vs Mun.Corpn.Of Gr.Bombay And Ors

Bombay High Court · (2024) 08 BOM CK 0011

Constitution of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 471

High Courts13 Aug 2024Allowed

Marine Electricals India Ltd Vs Union Of India and Anr

Bombay High Court · (2024) 08 BOM CK 0010

Constitution of India, 1950 — Article 226Micro, Small and Medium Enterprise Development Act, 2006 — Section 7(1), 7(2), 7(3), 7(9), 8

High Courts13 Aug 2024Bharat P. Deshpande, J

Sidharth B. Purshottam Naik Dessai @ Sidharth B. Naik Dessai @ Sidharth B. Dessai And 2 Ors Vs Deejay Coconut Farm Pvt. Ltd., Rep. By Rhushikesh Bhaskar Sapre

Bombay High Court · (2024) 08 BOM CK 0009

Code of Criminal Procedure, 1973 — Section 147Code of Civil Procedure, 1908 — Order 39 Rule 2(A), Order 39 Rule 10, Order 39 Rule 11Specific Relief Act, 1963 — Section 34, 38

High Courts13 Aug 2024Allowed

Devyani C. Naik Vs State Of Goa Thr. Chief Secretary And Anr

Bombay High Court · (2024) 08 BOM CK 0008

Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21, 226Central Civil Service (Rules) 1972 — Rule 43(c)

High Courts13 Aug 2024Disposed Of

Adarsh Bharat Enviro Pvt Ltd Vs State Of Maharashtra Thr. Ministry Of Urban Development And Ors

Bombay High Court · (2024) 08 BOM CK 0007

High Courts13 Aug 2024Allowed

Shailja Nitin Mishra Vs Nitin Kumar Mishra and Anr

Bombay High Court · (2024) 08 BOM CK 0006

Surrogacy (Regulation) Act, 2021 — Section 2(r), 2(zd), 2(zg), 3, 4Assisted Reproductive Technology (Regulation) Act, 2021 — Section 31, 31(2)