High Courts01 Apr 2024Dismissed
Pritpalsing Santsing Granthi Vs Mandave Construction And Others
Bombay High Court · (2024) 04 BOM CK 0005
Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 22 of 36
High Courts01 Apr 2024Allowed
State Of Maharashtra Vs Nagorao And Others
Bombay High Court · (2024) 04 BOM CK 0004
Indian Penal Code, 1860 — Section 147, 148, 149, 325, 504, 506Maharashtra Police Act, 1951 — Section 135
High Courts01 Apr 2024Dismissed
Lalit Narayan Thakkar Vs Narendra Gajanan Sharma
Bombay High Court · (2024) 04 BOM CK 0003
Negotiable Instruments Act, 1881 — Section 138
High Courts01 Apr 2024Allowed
Marthabai And Others Vs State Of Maharashtra
Bombay High Court · (2024) 04 BOM CK 0002
Indian Penal Code, 1860 — Section 34, 306, 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Apr 2024Dismissed
Pratap Kashinath Gulve Vs State Of Maharashtra
Bombay High Court · (2024) 04 BOM CK 0001
Indian Penal Code, 1860 — Section 363, 366
High Courts28 Mar 2024Disposed Of
M/s. Ramky Infrastructure Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0069
Maharashtra Minor Mineral Extraction (Development And Regulation) Rules, 2013 — Rule 46, 46(i)Maharashtra Land Revenue Code, 1966 — Section 48(7), 247Mines Act, 1952 — Section 2(1)(j)
High Courts28 Mar 2024Dismissed
Sadanand Tukaram Suroshe And Others Vs Ashok Gajanan Suroshe And Others
Bombay High Court · (2024) 03 BOM CK 0068
Constitution Of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 247, 247(1), 250, 251, 252, 255(2), 257, 257(1), 257(2), 257(4), 259
High Courts28 Mar 2024Dismissed
Administrator Nashik Vs Sham Nariman Dumasia And Ors
Bombay High Court · (2024) 03 BOM CK 0067
Land Acquisition Act, 1894 — Section 28, 28A, 34Maharashtra Regional And Town Planning Act, 1966 — Section 126
High Courts28 Mar 2024Allowed
Prestige Garden A-1 CHSL Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0066
Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Rules, 1964 — Rule 5, 9Maharashtra Ownership Flats (Regulations Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 2, 4, 5A, 10, 11, 11(1), 11(3), 11(4)Specific Relief Act, 1963 — Section 31
High Courts28 Mar 2024Dismissed
Godrej And Boyce Manufacturing Vs Shivkranti Kamgar Sanghatana
Bombay High Court · (2024) 03 BOM CK 0065
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s)
High Courts28 Mar 2024Partly Allowed
Dr. Sunil Shankar Patil And Others Vs Suhel Shaukat Shaikh And Others
Bombay High Court · (2024) 03 BOM CK 0062
Motor Vehicles Act, 1988 — Section 166, 173Income Tax Act, 1961 — Section 15, 17, 115J
High Courts27 Mar 2024Dismissed
Roma Ramesh Kamble And Others Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 03 BOM CK 0095
Constitution Of India, 1950 — Article 14, 32, 226Industrial Disputes Act, 1947 &Mdash; Section 17B, 25FMaharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30(1)(b)
High Courts27 Mar 2024Dismissed
Prajakta Rajendra Kuchekar Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0094
Constitution Of India, 1950 — Article 226
High Courts27 Mar 2024Dismissed
Krishna Vithalrao Kulkarni Vs Bank Of India And Others
Bombay High Court · (2024) 03 BOM CK 0064
Constitution Of India, 1950 — Article 226Bank Of India Officer Employees (Discipline And Appeal) Regulation, 1976 — Regulation 4(h)Prevention Of Corruption Act, 1988 — Section 5
High Courts27 Mar 2024
Abdul Rahman Imamuddin Ansari And Others Vs Venezia Realtors And Others
Bombay High Court · (2024) 03 BOM CK 0063
Code Of Civil Procedure, 1908 — Order 1 Rule 10(1), Order 1 Rule 10(2)Negotiable Instruments Act, 1881 — Section 138
High Courts22 Mar 2024Dismissed
Jayprakash Sahakari Griha Rachana Sanstha Mrt And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0079
Constitution Of India, 1950 — Article 226Maharashtra Co-Operative Societies Act, 1960 — Section 30, 81(5B), 83, 83(1), 83(3)(c), 88, 154
High Courts22 Mar 2024Allowed
Pune Mahanagar Parivahan Vs Mahamandal Ltd. And Ors
Bombay High Court · (2024) 03 BOM CK 0074
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 2(15), 3(3), 3(15), 11, 12, 12(4), 13, 14, 14(1), 19, 20, 20(1), 23, 29(c)
High Courts22 Mar 2024Allowed
Neeta Shivaji Tekawade Vs Director, Sports And Youth Services, Maharashtra State And Others
Bombay High Court · (2024) 03 BOM CK 0073
Constitution Of India, 1950 — Article 226
High Courts22 Mar 2024Dismissed
Ravindra Hemraj Dhangekar Vs District Collector And Others
Bombay High Court · (2024) 03 BOM CK 0072
Constitution Of India, 1950 — Article 14, 16, 226, 243X(c)
High Courts22 Mar 2024Disposed Of
Sai (SRA) Co-Operative Housing Society Ltd. Vs Slum Rehabilitation Authority & Ors
Bombay High Court · (2024) 03 BOM CK 0061
Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 4, 13(2), 32