COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 17 of 36

High Courts10 May 2024Dismissed

State Of Maharashtra Vs Sunil Pandurang Jagtap

Bombay High Court · (2024) 05 BOM CK 0025

Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 189(8), 189(9)Maharashtra Regional And Town Planning Act, 1966 — Section 23, 43, 44, 45, 46, 47, 49, 51, 52, 52, 152, 152(3)

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High Courts10 May 2024Dismissed

Shripad Dwarkanath Gupte And Others Vs Union Of India And Others

Bombay High Court · (2024) 05 BOM CK 0016

Constitution Of India, 1950 — Article 309Central Administrative Tribunal Act, 1985 — Section 21

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High Courts10 May 2024Dismissed

New India Insurance Company Ltd Vs M/S. KLM Engineering Company Ltd And Others

Bombay High Court · (2024) 05 BOM CK 0015

Constitution Of India, 1950 — Article 12, 14Code Of Civil Procedure, 1908 — Section 115Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(e)

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High Courts10 May 2024Disposed Of

Prithvi Infra Projects And Others Vs Apex Grievance Redressal Committee

Bombay High Court · (2024) 05 BOM CK 0014

Maharashtra Slums Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 32Maharashtra Regional Town Planning Act, 1966 — Section 31(1)Monopolies And Restrictive Trade Practices Act, 1969 — Section 89, 90

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High Courts10 May 2024Disposed Of

Dattatraya Mahadev Ugale And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0013

Maharashtra Cooperative Societies Act, 1960 — Section 3, 4, 9, 11, 12, 13, 14, 17, 18, 19, 21, 21A, 29, 35, 77A, 78, 78A, 79, 81, 81(3)(c), 84, 88, 149(9), 152, 153, 154, 154(1), 154B(2), 154B(3), 154B(9), 154B(27)Code Of Civil Procedure, 1908 — Section 24(1)(b)Representation Of People Act, 1951 — Section 29A

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High Courts10 May 2024Allowed

Airports Authority Of India Workers Union And Others Vs Under Secretary, Ministry Of Labour, Govt. Of India And Others

Bombay High Court · (2024) 05 BOM CK 0012

Constitution Of India, 1950 — Article 11, 11(2), 14, 15, 15(3), 21, 25(2), 39, 42, 43, 226Central Civil Services (Leave) Rules, 1972 — Rule 3(e), 11(6)Airports Authority Of India Act, 1994 — Section 42

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High Courts09 May 2024Disposed Of/Dismissed

Indirabai N. Bivalkar And Others Vs Yadav G. Mhatre And Others

Bombay High Court · (2024) 05 BOM CK 0032

Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 2, 26, 32G, 70(b), 76ABombay Court Of Wards Act, 1905 — Section 9(1), 13(1)

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High Courts09 May 2024Allowed

Sunil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0024

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High Courts09 May 2024Dismissed

Recovery Officer, Debts Recovery Tribunal Nagpur Vs Official Liquidator, Nagpur And Others

Bombay High Court · (2024) 05 BOM CK 0023

Companies Act, 1956 — Section 529, 529A, 529(1)(c)Recovery Of Debts And Bankruptcy Act, 1993 — Section 31BTransfer Of Property Act, 1882 — Section 48

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High Courts08 May 2024Allowed

Minal And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0042

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 12(2), 12(7)Bombay Primary Education Act, 1947 — Section 48(e), 132(3)

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High Courts08 May 2024Dismissed

Shubhangi Ramesh Lokhande Vs Anita Vijay Suryawanshi

Bombay High Court · (2024) 05 BOM CK 0041

Constitution Of India, 1950 — Article 226Contempt Of Courts Act, 1971 — Section 9, 11, 13Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 13

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High Courts08 May 2024Dismissed

Kalsumbibi Kashim Khanbande Vs Abdul Rahiman Fakir Patel And Ors

Bombay High Court · (2024) 05 BOM CK 0021

Code Of Civil Procedure, 1908 — Order 41 Rule 25Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)

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High Courts08 May 2024Allowed

Maharashtra State Road Transport Corporation Vs M.B. Kolhe

Bombay High Court · (2024) 05 BOM CK 0018

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High Courts08 May 2024Partly Allowed

State Of Maharashtra Vs Chandrakant Dhondiram Gurav

Bombay High Court · (2024) 05 BOM CK 0017

Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 13Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts07 May 2024Dismissed

Mohan Ananda Bodre Vs Indian Oil Corporation Limited

Bombay High Court · (2024) 05 BOM CK 0043

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High Courts07 May 2024Dismissed

Shantiben Babarbhai Patel And Anr Vs Geeta Prabhu Patel And Ors

Bombay High Court · (2024) 05 BOM CK 0035

Code Of Civil Procedure, 1908 — Section 47, Order 9 Rule 13, Order 22 Rule 4, Order 22 Rule 4(3)

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High Courts07 May 2024

Naresh Govind Vaze Vs High Court Of Bombay And Others

Bombay High Court · (2024) 05 BOM CK 0034

Constitution Of India, 1950 — Article 14, 19(1)(a), 225Code Of Civil Procedure, 1908 — Order 3 Rule 1Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2, 3, 4, 5, 6, 7

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High Courts07 May 2024Partly Allowed

Chiplun Sand Mining & Trading Corporation And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0022

Constitution Of India, 1950 — Article 226

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High Courts06 May 2024Dismissed

United India Insurance Company Ltd And Others Vs Sangeeta And Others

Bombay High Court · (2024) 05 BOM CK 0044

Bombay Motor Vehicles Tax Rules, 1959 — Rule 118Motor Vehicles Act, 1988 — Section 147, 149(2), 166, 173

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High Courts06 May 2024Dismissed/Disposed Of

Rajendrakumar Aatmaram Agarwal And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0039

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 47, 409, 420, 467, 468, 471

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