COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 15 of 36

High Courts18 Jun 2024Allowed

Vithalnagar Co operative Housing Society Ltd Vs Municipal Corporation Of Greater Mumbai & Ors

Bombay High Court · (2024) 06 BOM CK 0012

Transfer of Property Act, 1882 — Section 6(h)Land Acquisition Act, 1894 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4), 127(1), 127(2)

High Courts18 Jun 2024Dismissed

Dinesh Singh Vs Central Bureau Of Investigation Through Cbi Acb Mumbai

Bombay High Court · (2024) 06 BOM CK 0009

Code of Criminal Procedure, 1973 — Section 227, 297Indian Penal Code, 1860 — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(2)

High Courts14 Jun 2024Disposed Of

Kamlakar Purushotam Inamdar Vs Rajani Shriram Madiwale

Bombay High Court · (2024) 06 BOM CK 0039

Code of Civil Procedure, 1908 — Order 41 Rule 27Hindu Succession Act 1956 — Section 6, 6(1), 6(5), 8

High Courts14 Jun 2024Disposed Of

Sayyad Shakil Salam Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0002

Indian Penal Code, 1860 — Section 161Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 19, 19(4), 20Evidence Act, 1872 — Section 3, 65A, 65B, 65B(1), 65B(4)

High Courts14 Jun 2024Dismissed

Siroya FM Constructions Pvt. Ltd Vs Sunil Krishnan Anand

Bombay High Court · (2024) 06 BOM CK 0001

Code of Civil Procedure, 1908 — Order 12 Rule 6, Order 39 Rule 2ALimitation Act, 1963 — Article 62Limitation Act, 1963 — Section 18

High Courts13 Jun 2024Allowed

CFM Asset Reconstruction Pvt. Ltd Vs M/s. SAR Parivahan Pvt. Ltd

Bombay High Court · (2024) 06 BOM CK 0023

Code of Civil Procedure, 1908 — Order 41 Rule 1(3), Order 41 Rule 5Arbitration and Conciliation Act, 1996 — Section 25(b), 34, 36(3)

High Courts13 Jun 2024Disposed Of

Glenmark Pharmaceuticals Ltd Vs Gleck Pharma (OPC) Pvt Ltd. & Ors

Bombay High Court · (2024) 06 BOM CK 0022

Trade Marks Act, 1999 — Section 142

High Courts13 Jun 2024Disposed Of

Jaiprakash Kulkarni Vs Banking Ombudsman And Others

Bombay High Court · (2024) 06 BOM CK 0021

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 379Information Technology Act, 2000 — Section 43A, 66

High Courts13 Jun 2024Disposed Of

Nahar Seth & Jogani Developers Pvt Ltd Vs Dy. Registrar Co-operative Societies & Competent Authority & Anr

Bombay High Court · (2024) 06 BOM CK 0020

Constitution of India, 1950 — Article 226Maharashtra Ownership Flats Act, 1963 — Section 5A, 11, 11(3)

High Courts13 Jun 2024Disposed Of

Yunus Razzak Shaikh Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0019

Constitution of India, 1950 — Article 142Code of Criminal Procedure, 1973 — Section 164, 226Indian Penal Code, 1860 — Section 34, 120B, 201, 299, 300, 302, 304, 304A, 304I, 304II, 337, 338, 420, 465, 467, 468, 471

High Courts13 Jun 2024Disposed Of

Avantikabai Shankar Shinde Vs Pratap s/o Gunderao Jadhav

Bombay High Court · (2024) 06 BOM CK 0013

Code of Civil Procedure, 1908 — Section 9APrevention of Fragmentation and Consolidation Holdings Act, 1947 — Section 36A, 36B

High Courts12 Jun 2024

Satish Sahebrao More Vs District Collector, Nashik

Bombay High Court · (2024) 06 BOM CK 0024

Constitution of India, 1950 — Article 243Q(2)Maharashtra Municipal Councils, Nagar Panchayat and Industrial Townships Act, 1965 — Section 3, 3(1), 3(2), 3(3), 3(4), 3(5)

High Courts12 Jun 2024Disposed Of

Sagar Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0018

Indian Penal Code, 1860 — Section 300, 307, 324, 326

High Courts12 Jun 2024Allowed

Shri. Patil Samgonda Namgonda Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0016

Code of Civil Procedure, 1908 — Order 23 Rule 1Arbitration and Conciliation Act, 1996 — Section 32(2)(c)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9, 10

High Courts12 Jun 2024Disposed Of

Riddhi D/o Prasanna Dawle And Another Vs Pratibha Wd/o Prabhakar Dawle And Others

Bombay High Court · (2024) 06 BOM CK 0015

Maintenance and Welfare of Parents and Senior Citizens Act, 2007 — Section 2(g), 7, 16, 16(1)

High Courts11 Jun 2024Dismissed

Nilesh Anand Pawar Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0038

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 307, 323, 324, 427, 451, 452, 380, 504, 506Maharashtra Control of Organised Crime Act, 1999 — Section 3(1)(ii), 3(2), 3(4), 11, 12, 23(1)(a), 23(2)

High Courts11 Jun 2024Disposed Of

Sanjay Prakash Mane Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0037

Code of Criminal Procedure, 1973 — Section 161, 209, 313Indian Penal Code, 1860 — Section 34, 302, 307

High Courts11 Jun 2024

Mohan @ Machindra Shankar Mandale Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0036

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 201, 302

High Courts11 Jun 2024Allowed

Somsay Dalasay Madvi Vs National Investigation Agency

Bombay High Court · (2024) 06 BOM CK 0035

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 121, 121A, 147, 148, 149, 302, 353, 427Maharashtra Control of Organised Crime Act, 1999 — Section 2(d), 3, 3(1)(i)(ii), 3(2), 3(4), 12, 23(1)(a), 23(1)(i)

High Courts11 Jun 2024Dismissed

Razi Ahmed Khan And Anr Vs State Of Maharashtra

Bombay High Court · (2024) 06 BOM CK 0034

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 116, 120B, 121A, 153A, 201, 295AUnlawful Activities (Prevention) Act, 1967 — Section 2(o), 13(1)(b), 43D(5)