High Courts14 Mar 2024Allowed
Era Realtors Private Limited Vs Prakash Shah And Others
Bombay High Court · (2024) 03 BOM CK 0039
Real Estate (Regulation And Development) Act, 2016 — Section 13, 18
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 24 of 36
High Courts13 Mar 2024Allowed
Anu Products Ltd Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0086
Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 17, 18, 46, 59, 59(1), 60, 60(1), 61, 61(2), 65, 68, 72, 72(1), 72(1)(b), 72(2), 142Limitation Act, 1963 — Section 29
High Courts13 Mar 2024Disposed Of/Dismissed
Maruti Janu Mhaskar And Others Vs Muktabai Suryakant Bhoir And Others
Bombay High Court · (2024) 03 BOM CK 0085
Constitution Of India, 1950 — Article 254, 254(1), 254(2)Hindu Succession (Maharashtra Amendment) Act, 1994 — Section 29A(iv)Maharashtra Land Revenue Code, 1956 — Section 6(5), 85, 85(3)
High Courts13 Mar 2024Partly Allowed/ Allowed
Royal Sundaram Alliance General Insurance Co. Ltd Vs Jagdish Shankar Joshi And Others
Bombay High Court · (2024) 03 BOM CK 0084
High Courts13 Mar 2024Allowed
Sau. Anita Anant Kaidalwar Vs Suhas Manoharrao Umathe And Others
Bombay High Court · (2024) 03 BOM CK 0048
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Order 6 Rule 18
High Courts13 Mar 2024Allowed
Anjali Vs Zilla Parishad, Nagpur And Others
Bombay High Court · (2024) 03 BOM CK 0047
Maharashtra Zilla Parishad And Panchayat Samitis Act, 1961 — Section 9(1)(c), 16, 16(1), 16(1)(i), 16(4)(1), 40, 62(2)
High Courts13 Mar 2024Allowed/Disposed Of
Bhavika Soni Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0043
Customs Act, 1962 — Section 135
High Courts13 Mar 2024
Dr. Hema Suresh Ahuja And Others Vs State Of Maharashtra And Another
Bombay High Court · (2024) 03 BOM CK 0042
Code Of Criminal Procedure, 1973 — Section 2(i), 327Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r),3(s), 3(u), 3(E), 3(za), 3(2)(v), 4, 5, 6, 7, 8, 9, 14A, 15A, 15A(3), 15A(10), 15A(12), 20, 21, 21(1), 21(2)(i), 21(3), 21(4)Indian Penal Code, 1860 — Section 34, 306
High Courts13 Mar 2024Dismissed
Pullusingh @ Jaysingh Kalusingh Junni Vs Commissioner Of Police Pune City, Pune And Others
Bombay High Court · (2024) 03 BOM CK 0041
Constitution Of India, 1950 — Article 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3(2)Indian Penal Code, 1860 — Section 34, 294, 308, 323, 324, 427, 452, 504, 506
High Courts12 Mar 2024Allowed
Chokshi Arvind Jewellers And Others Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0053
Constitution Of India, 1950 — Article 226, 226(2)Customs Act, 1962 — Section 110, 110(5)Himachal Pradesh Goods And Service Tax Act, 2017 — Section 50, 62, 63, 64, 67, 70, 73, 74, 74(1), 74(5), 83, 83(1), 83(2), 122, 125, 129
High Courts12 Mar 2024Allowed
Ekvira Nagri Pat-Sanstha Maryadit Vs Sandeep Marotrao Pande
Bombay High Court · (2024) 03 BOM CK 0049
Industrial Disputes Act, 1947 — Section 10, 23, 33
High Courts12 Mar 2024Dismissed
Bhau Raoji Shelar And Others Vs Trilochan Singh Sant Singh Sahney
Bombay High Court · (2024) 03 BOM CK 0040
Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Order 20 Rule 12
High Courts11 Mar 2024Disposed Of
Dara H. Satpatiwala And Others Vs Joint Charity Commissioner Pune And Others
Bombay High Court · (2024) 03 BOM CK 0087
Maharashtra Public Trust Act, 1950 — Section 2(7B), 3A, 3A(1), 3A(2), 36A, 36A(3A)Bombay Public Trusts Act, 1950 — Section 83
High Courts11 Mar 2024
Kunal Kamra And Others Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0052
Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(g), 19(2), 21, 226Bombay High Court Appellate Side Rules, 1960 — Rule 7Information Technology (Intermediary Guidelines And Digital Media Ethics Code) Rules, 2021 — Rule 3(1)(b)(v), 9(1), 9(3), 13(2), 14
High Courts08 Mar 2024
Maroti And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0071
Maharashtra Prevention Of Gambling Act, 1887 — Section 4, 5, 6, 6(1), 6(1)(i), 6(1)(ii), 6(1)(iii)Code Of Criminal Procedure, 1973 — Section 4(1)(n)
High Courts08 Mar 2024Partly Allowed
Nisha Nitin Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0036
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 9, 9(1), 9(2)
High Courts08 Mar 2024Disposed Of
Riddhi Gardens Building And Others Vs District Deputy Registrar And Others
Bombay High Court · (2024) 03 BOM CK 0035
Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction Etc.) Rules, 1964 — Rule 5Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4, 4(1), 4(1A), 4(1A)(a), 4(1A)(b), 10, 11, 11(1), 11(3), 11(4), 15
High Courts08 Mar 2024Disposed Of
AIGP Developers (Pune) Private Limited Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0030
Constitution Of India, 1950 — Article 226Maharashtra Minor Minerals Extraction (Development And Regulation) Rules, 2013 — Rule 46, 46(i)Maharashtra Land Revenue (Restriction On Use Of Land) Rules, 1968 — Rule 6
High Courts08 Mar 2024Allowed
Dattatraya And Others Vs Shrihari And Others
Bombay High Court · (2024) 03 BOM CK 0029
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 134(A)(B), 140, 149(2), 149(2)(a)(iii), 165, 168, 184Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts08 Mar 2024Dismissed
State Of Maharashtra Vs Govind S/O. Satvaji Narwane
Bombay High Court · (2024) 03 BOM CK 0023
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)