COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 12 of 36

High Courts15 Jul 2024Dismissed

Dr. Samata Wamanrao Warudkar Vs State Of Maharashtra, Through Its Secretary, Ministry Of Health, Mumbai And 4 Others

Bombay High Court · (2024) 07 BOM CK 0037

Constitution of India, 1950 — Article 14, 142Maharashtra 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 8, 10

High Courts15 Jul 2024Disposed Of

Madhura Mukul Gandhe Vs Honble Cabinet Minister For Co Operation Maharashtra State Mumbai And Others

Bombay High Court · (2024) 07 BOM CK 0032

Constitution of India, 1950 — Article 227Maharashtra Co operative Societies Act, 1960 — Section 22, 23, 27, 154

High Courts15 Jul 2024Partly Allowed

Akshay S/o. Madhavrao Khandve Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0025

Code of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 279, 304A, 337, 338Probation of Offenders Act, 1958 — Section 4

High Courts15 Jul 2024Allowed

Momin Moiuddin Gulam Hasan @ Moin Mistri And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 07 BOM CK 0024

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 173(2), 196, 209Indian Penal Code, 1860 — Section 120A, 120B, 153A, 201

High Courts15 Jul 2024Dismissed

Shri Shaikh Ibrahim Shaikh Mohd Hanifsaheb (Since Deceased) Through His Lh And R's Smt.Jakiya I.Sha Vs Shri. Mohamaudkhan K.Pathan (Deceased) By His Legal Heirs 1.1. Shri. Badumiya Mehamudkha Pathan

Bombay High Court · (2024) 07 BOM CK 0023

Code of Civil Procedure, 1908 — Order 20 Rule 12(1)(c), Order 41 Rule 27Bombay Rents, Hotels and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(3)(a), 12(3)(b), 15(3)Transfer of Property Act, 1882 — Section 106

High Courts12 Jul 2024Dismissed

Kamadhenu Sahakari Grahanirman Sanstha Ltd Vs Suresh S/o. Narayan Madekar And Others

Bombay High Court · (2024) 07 BOM CK 0034

Maharashtra Co operative Societies Act, 1960 — Section 35, 35(1), 152

High Courts12 Jul 2024Allowed

Limbajirao Daulatrao Shelke And Another Vs Pandit Bhikaji Dakhure

Bombay High Court · (2024) 07 BOM CK 0033

Maharashtra Land Revenue Code, 1966 — Section 36, 36A, 36(2)

High Courts11 Jul 2024Dismissed

Namdeo S/o Gangaram Dhawas And Another Vs Western Coalfields Ltd., Coal Estate Nagpur Thr. Its Managing Director And Others

Bombay High Court · (2024) 07 BOM CK 0038

Constitution of India, 1950 — Article 226Coal Bearing Areas (Acquisition and Development) Act, 1957 &mdash Section 4(i), 9(i), 10

High Courts11 Jul 2024

Deelip Mhaisekar Vs Ajay Sahebrao Chandanwale And Anr

Bombay High Court · (2024) 07 BOM CK 0015

Constitution of India, 1950 — Article 226

High Courts10 Jul 2024Dismissed

Regional Director E.S.I. Corporation Vs M/S. Pahelvi Bakery

Bombay High Court · (2024) 07 BOM CK 0016

Employees� State Insurance Act, 1948 — Section 12, 45A, 75, 82Factories Act, 1948 — Section 2(k)

High Courts09 Jul 2024Dismissed

Momin Zulfikar Kasam Vs Ajay Balkrishna Durve And Anr

Bombay High Court · (2024) 07 BOM CK 0018

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 41, 47, 146, 147, Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 35Maharashtra Rent Control Act, 1999 — Section 22, 24

High Courts09 Jul 2024Dismissed

Anuraag Agarwal Vs Poonam Agarwal nee Mukim

Bombay High Court · (2024) 07 BOM CK 0017

Code of Civil Procedure, 1908 — Section 24Code of Criminal Procedure, 1973 — Section 125Protection from Domestic Violence Act, 2005 — Section 12, 12(5), 26

High Courts08 Jul 2024Partly Allowed

M/S Sambhaji Multi Services Through Its Proprietor Sachin Ratknakar Sonwane Vs Commissioner State Gst Bhavan And Others

Bombay High Court · (2024) 07 BOM CK 0030

Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACentral Goods and Services Tax Act, 2017 — Section 29, 29(2), 30Commercial Courts Act, 2015 — Section 12A

High Courts08 Jul 2024Dismissed

Sudha Rajendra Mahajan And Others Vs Vikas Narayan Patil Through Poa Tilottama Vikas Patil And Others

Bombay High Court · (2024) 07 BOM CK 0029

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137Maharashtra Rent Control Act, 1999 — Section 21, 24, 24(2), 44, 55, 55(3), 98

High Courts08 Jul 2024Partly Allowed

Jitendra Badrinaryan Toshniwal Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0026

Code of Criminal Procedure, 1973 — Section 428Indian Penal Code, 1860 — Section 307, 323

High Courts08 Jul 2024Dismissed

Bharat Petroleum Corporation Limited Paramjitsingh Ghai And Anr

Bombay High Court · (2024) 07 BOM CK 0019

Code of Civil Procedure, 1908 — Section 2(12), Order 20 Rule 12, Order 20 Rule 12(1)(c), Order 41 Rule 33Maharashtra Rent Control Act, 1999 — Section 3(1)(b)Evidence Act, 1872 — Section 114(g)

High Courts08 Jul 2024Partly Allowed

Jitendra S/o Badrinaryan Toshniwal Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0010

Code of Criminal Procedure, 1973 — Section 428Indian Penal Code, 1860 — Section 307, 323

High Courts05 Jul 2024Dismissed

Babarjit Singh Hari Singh And Another Vs Manorama Vishwanath Surve And Anr

Bombay High Court · (2024) 07 BOM CK 0020

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 5(1)(c), 5(ii)(c), 5(11)(c), 16(1)(e)Delhi Rent Control Act, 1958 — Section 14(1)(d)

High Courts05 Jul 2024Disposed Of

Sanjay S/o Wasudeo Chinchmalatpure Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0011

Constitution of India, 1950 — Article 20(2)Code of Criminal Procedure, 1973 — Section 197, 211, 212, 213, 215, 218, 219, 220, 221, 221(1), 226, 227, 228, 233, 237, 386, 386(a), 386(b), 464Indian Penal Code, 1860 — Section 304

High Courts04 Jul 2024Dismissed

Santosh Kalyanrao Karanjkar Vs Secretary Mahatma Gautam Shikshan Prasarak Mandal And Others

Bombay High Court · (2024) 07 BOM CK 0028

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9, 13