COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 27 of 36

High Courts28 Feb 2024Dismissed

Sudha Banarasilal Sharma Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0084

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 471

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High Courts28 Feb 2024Dismissed

Vardhman Gramin Bigarsheti Sahakari Patsanstha Limited Vs Sudhir

Bombay High Court · (2024) 02 BOM CK 0074

Negotiable Instruments Act, 1881 — Section 138

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High Courts28 Feb 2024Disposed Of

Godrej Industries Ltd Vs Assistant Commissioner Of Income Tax, Circle And Others

Bombay High Court · (2024) 02 BOM CK 0071

Constitution Of India, 1950 — Article 142Income Tax Act, 1961 — Section 131, 132, 132A, 133A, 147, 148, 148(b), 148(1), 148A, 148A(b), 148A(d), 148(2)(i), 148(2)(iii), 148(2)(iv), 149, 149(1), 149(b), 149(e), 149(1)(b), 149(5), 150, 151, 153A, 153A(1)(b), 153C

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High Courts27 Feb 2024Allowed

Megha Mohan Shivpure Vs District Caste Certificate Scrutiny Committee, Amravati And Others

Bombay High Court · (2024) 02 BOM CK 0087

Maharashtra Scheduled Castes De Notified Tribes (Vimukta Jatis), Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 16, 17, 17(10), 17(11), 17(12)

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High Courts27 Feb 2024Dismissed

Nikhil Girish Patt And Others Vs Central Bureau Of Investigation And Others

Bombay High Court · (2024) 02 BOM CK 0086

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 30, 120B, 302, 304B, 406, 409, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 216, 216(2), 216(3), 216(4), 216(5), 217, 221, 227, 397, 482

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High Courts27 Feb 2024Allowed

Jatinder Kaur Chilotra Vs Intelligence Officer, Directorate Of Revenue And Others

Bombay High Court · (2024) 02 BOM CK 0085

Constitution Of India, 1950 — Article 227Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 27A, 29, 67, 68A(2)(d), 68D, 68F, 68F(1), 68F(2)

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High Courts27 Feb 2024Allowed

Rangnath Vs State Of Maharashtra

Bombay High Court · (2024) 02 BOM CK 0080

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20

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High Courts27 Feb 2024Dismissed

Narhari Vithalrao Dahe Vs Sudam Gangaram Dahe

Bombay High Court · (2024) 02 BOM CK 0079

Negotiable Instruments Act, 1881 — Section 118, 138, 139

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High Courts27 Feb 2024Allowed

Mayur @ Vikki Deepak Alone Vs District Magistrate, Jalgaon And Others

Bombay High Court · (2024) 02 BOM CK 0078

Maharashtra Prevention Of Dangerous Activities Of Slumlords Bootleggers Drug-Offenders Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 3(1)Code Of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 307, 504

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High Courts27 Feb 2024Allowed

Vishnu @ Tukya Haridas Dake And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0077

Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 376(2)(i), 376(D), 377Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6

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High Courts27 Feb 2024Dismissed

Vijay And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0076

Indian Penal Code, 1860 — Section 143, 147, 149, 307, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 360

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High Courts27 Feb 2024Dismissed

Arun Vs Subhash And Others

Bombay High Court · (2024) 02 BOM CK 0075

Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 2(b), 12

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High Courts27 Feb 2024Allowed

Chetan @ Chanbassappa Sadashiv Bolkote And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0073

Constitution Of India, 1950 — Article 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 2(19), 6, 31(1), 31(5), 125, 126, 126(1)(b), 126(1)(c), 126(2), 126(4), 127, 127(1), 127(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19

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High Courts27 Feb 2024Disposed Of

Shanta Digambar Sonawane Vs Union Of India And Others

Bombay High Court · (2024) 02 BOM CK 0069

Constitution Of India, 1950 — Article 226Rights Of Persons With Disabilities Act, 2016 — Section 3

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High Courts26 Feb 2024Dismissed

Subham Suresh Misale Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0090

Constitution Of India, 1950 — Article 226, 227

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High Courts26 Feb 2024Allowed

Vijaykumar Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0082

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High Courts26 Feb 2024Allowed

Madhavi Vikram @ Udale Mule Vs Prakash Dattu Chougule

Bombay High Court · (2024) 02 BOM CK 0072

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 100

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High Courts26 Feb 2024Dismissed

Wadhwa Group Housing Private Ltd Vs Vijay Choksi And Others

Bombay High Court · (2024) 02 BOM CK 0070

Development Control Regulations, 1991 — Regulation 33(10)Real Estate (Regulation And Development) Act, 2016 — Section 2(zk), 3, 12, 18, 43Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4

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High Courts26 Feb 2024Allowed

Amol Suresh Lingayat Vs State Of Maharashtra

Bombay High Court · (2024) 02 BOM CK 0040

Indian Penal Code, 1860 — Section 34, 323, 353, 504, 506

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High Courts26 Feb 2024Dismissed

Milind And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0039

Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 323, 324, 354A, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12Code Of Criminal Procedure, 1973 — Section 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 374(2), 386, 464

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