COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 14 of 36

High Courts27 Jun 2024Dismissed

Narhari Chandrayya Kanda Vs Heren Damji Gala And Anr.

Bombay High Court · (2024) 06 BOM CK 0052

Civil Procedure Code, 1908 — Section 115, Order 7 Rule 11Transfer of Property Act 1882 — Section 106Arbitration and Conciliation Act, 1996 — Section 8, 33

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High Courts27 Jun 2024Disposed Of

Abhay Dushyant Desai Vs M/S. K. C. Chheda And Co.

Bombay High Court · (2024) 06 BOM CK 0051

Civil Procedure Code, 1908 — Section 115, Order 20 Rule 12, Order 41 Rule 27Maharashtra Rent Control Act, 1999 — Section 15(3)Uttar Pradesh Urban Buildings (Regulation of Letting Rent and Eviction) Act, 1972 — Section 20

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High Courts26 Jun 2024Disposed Of

Ritu W/o Dinesh Maloo Vs State Of Maharashtra Thr. Pso Ps Tahsil, Nagpur

Bombay High Court · (2024) 06 BOM CK 0045

Code of Criminal Procedure, 1973 — Section 437(5), 438, 439, 439(2)Indian Penal Code, 1860 — Section 279, 299, 300, 304, 304A, 304II, 337, 338, 427Motor Vehicles Act, 1988 — Section 134, 184, 185

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High Courts26 Jun 2024Dismissed

Zainab Abdul Qayyum Choudhary Vs Chembur Trombay Edu. Socitys, N G Acharya And D K Marathe, College Of Art, Science And Commerce

Bombay High Court · (2024) 06 BOM CK 0043

Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(g), 19(6), 25, 26, 26(a)

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High Courts26 Jun 2024Allowed

Medical Superintendent, Rural Hospital And Anr Vs Rajashree Lakshman Yadav

Bombay High Court · (2024) 06 BOM CK 0042

Constitution of India, 1950 — Article 14, 16, 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

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High Courts26 Jun 2024Dismissed

Sandeep Vilas Ranande And Anr Vs Pune Municipal Corporation And Anr

Bombay High Court · (2024) 06 BOM CK 0041

Constitution of India, 1950 — Article 226Maharashtra Municipal Corporation Act, 1949 — Section 44, 45Maharashtra Regional and Town Planning Act, 1966 — Section 45(5), 52, 52(1)(a), 52(1)(b), 52(1)(c), 52(1)(d), 53, 53(3), 54, 55, 56, 57

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High Courts25 Jun 2024Disposed Of

Shriniwas Reddy Kankanala S/O. Mohan Reddy Kankanala Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0056

Code of Criminal Procedure, 1973 — Section 197, 197(1)Indian Penal Code, 1860 — Section 34, 302, 342

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High Courts25 Jun 2024Disposed Of

Sujata Malewar Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0048

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482, 483Indian Penal Code, 1860 — Section 34, 420

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High Courts25 Jun 2024Dismissed

Ivory Properties And Hotels Private Limited Vs Bhanumati Jaisukhbhai Bhuta And Anr

Bombay High Court · (2024) 06 BOM CK 0047

Arbitration and Conciliation Act, 1996 — Section 16, 34, 37Limitation Act, 1963 — Article 54, 58

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High Courts25 Jun 2024

Pooja Gagan Jain Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0046

Constitution of India, 1950 — Article 21, 22(1), 39(e), 39(e), 45, 47Code of Criminal Procedure, 1973 — Section 167, 167(2)(b)Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338, 427

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High Courts25 Jun 2024Dismissed

Nathu Vithoba Shingne Vs State Of Maharashtra, Through Secretary, Dept. Of Forest And Revenue And Others

Bombay High Court · (2024) 06 BOM CK 0044

Right To Information Act, 2005 — Section 5(1), 5(3), 5(4), 5(5), 6(1), 7(1)

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High Courts21 Jun 2024Disposed Of

Our Lady Of Immaculate Conception Church Public Charitable Trust Vs Municipal Corporation Of Greater Mumbai

Bombay High Court · (2024) 06 BOM CK 0049

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 125, 126, 126(1), 126(1)(c)

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High Courts21 Jun 2024Dismissed

Appasaheb Shamrao Madan Vs State Of Maharashtra And Others

Bombay High Court · (2024) 06 BOM CK 0007

Maharashtra Employees of Private Schools (Conditions of Services) Regulation Act, 1977 — Section 9Maharashtra Employees of Private Schools (Conditions of Services) Regulation Rules, 1981 — Rule 3, 3(3)

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High Courts20 Jun 2024Disposed Of

Film & Television Producers Guild of India (FPGI) Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0011

Constitution of India, 1950 — Article 226Companies Act, 1956 — Section 25

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High Courts20 Jun 2024Dismissed

Tata Capital Limited Vs Geeta Passi And Anr

Bombay High Court · (2024) 06 BOM CK 0008

Constitution of India, 1950 — Article 226, 227Insolvency and Bankruptcy Code, 2016 — Section 3(11), 14, 36(1)(a), 95, 95(1), 96, 96(1), 96(1)(a), 96(1)(b)(i), 138, 139Arbitration and Conciliation Act, 1996 — Section 17, 34, 37

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High Courts20 Jun 2024Dismissed

Nishant Kumar Choudhary Vs Union Of India

Bombay High Court · (2024) 06 BOM CK 0006

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High Courts20 Jun 2024Allowed

Mohd. Osman S/o Late Abdule Gafoor Vs Union Of India

Bombay High Court · (2024) 06 BOM CK 0005

Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c)(2), 124A

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High Courts20 Jun 2024Allowed

Ashok s/o. Chhotelal Bhalla (Dead) through Legal Representatives Vs Union Of India

Bombay High Court · (2024) 06 BOM CK 0004

Motor Vehicles Act, 1988 — Section 163ARailway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 2(29), 123(c)(2), 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)

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High Courts19 Jun 2024Allowed

Orient Club Building And Association And Ors Vs Mrs. Nilofer Abijit Gupta And Ors

Bombay High Court · (2024) 06 BOM CK 0003

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17Maharashtra Rent Control Act, 1999 — Section 7(15)(d), 7(15)(d)(i), 33, 34, 35

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High Courts18 Jun 2024Disposed Of

Sunni Muslim Chota Qabrastan Vs Anisuddin Mohammad Jamil & Anr

Bombay High Court · (2024) 06 BOM CK 0040

Code of Civil Procedure, 1908 — Order I Rule 10(2)Mumbai Municipal Corporation Act, 1988 — Section 351, 354A

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