COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 28 of 36

High Courts26 Feb 2024Allowed

Vikram Ramesh Rughani Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0038

Constitution Of India, 1950 — Article 141Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 23, 25, 28, 21, 32, 37, 125Code Of Criminal Procedure, 1973 — Section 29, 125, 125(3)

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High Courts23 Feb 2024Allowed

Shivaji Vs Jivan

Bombay High Court · (2024) 02 BOM CK 0043

Negotiable Instruments Act, 1881 — Section 138

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High Courts23 Feb 2024Allowed

Mahesh Vinayak Khanjolkar (Bari) And Others Vs State Of Maharashtra

Bombay High Court · (2024) 02 BOM CK 0042

Code Of Criminal Procedure, 1973 — Section 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 120B, 323, 363, 364A, 385, 387, 504Evidence Act, 1872 — Section 65B

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High Courts23 Feb 2024Allowed

Sunil Bharat Pardeshi Vs State Of Maharashtra

Bombay High Court · (2024) 02 BOM CK 0041

Indian Penal Code, 1860 — Section 107, 306, 498A

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High Courts23 Feb 2024Disposed Of

Samita Rajendra Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0037

Constitution Of India, 1950 — Article 136, 137, 226Code Of Civil Procedure, 1908 — Section 114, Order 47Code Of Criminal Procedure, 1973 — Section 36, 154(3),156(3), 482

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High Courts22 Feb 2024Disposed Of

City Center Mall Private Limited And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0066

Constitution Of India, 1950 — Article 14, 226Indian Electricity Act, 2003 — Section 126, 126(2), 126(3), 127, 127(2)Indian Stamp Act, 1899 — Section 47A

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High Courts22 Feb 2024Allowed

Anisa Arashad Diwan Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0064

Constitution Of India, 1950 — Article 226

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High Courts22 Feb 2024Partly Allowed

Maharashtra State Road Transport Corporation Vs Prakash Vasant Hardikar

Bombay High Court · (2024) 02 BOM CK 0063

Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44

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High Courts22 Feb 2024Dismissed

Dagadu Dnyanu Diwase And Ors Vs Prakash Dattatraya Diwase

Bombay High Court · (2024) 02 BOM CK 0062

Code Of Civil Procedure, 1908 — Order 20 Rule 12(1C), Order 21 Rule 12(1C)

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High Courts22 Feb 2024Allowed/Disposed Of

Shaikh Gulab Rasulbhai And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0061

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

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High Courts22 Feb 2024Disposed Of

Madhuri Manohar Gurav Vs State Of Maharashtra

Bombay High Court · (2024) 02 BOM CK 0060

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High Courts21 Feb 2024Allowed

Shaikh Shahbaj And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0059

Code Of Criminal Procedure, 1973 — Section 313(1)(b), 374(4)Indian Penal Code, 1860 — Section 34, 120B, 302

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High Courts21 Feb 2024Dismissed

Syed Abdul Qadar Vs Sayed Abdul Quddus And Others

Bombay High Court · (2024) 02 BOM CK 0058

Wakf Act, 1995 — Section 36, 63, 83(2)

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High Courts21 Feb 2024Dismissed

Mangalbai Atmaram Karbhari And Others Vs Mahadevi Mahadev Mule And Others

Bombay High Court · (2024) 02 BOM CK 0057

Code Of Civil Procedure, 1908 — Order 5 Rule 11, Order 7 Rule 11, Order 8 Rule 6A

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High Courts21 Feb 2024Dismissed

Maroti And Others Vs Neha

Bombay High Court · (2024) 02 BOM CK 0056

Hindu Minority And Guardianship Act, 1956 — Section 6, 8

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High Courts21 Feb 2024

State Of Maharashtra Vs Ashok Mahadeo Kadam

Bombay High Court · (2024) 02 BOM CK 0055

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High Courts21 Feb 2024Dismissed/Disposed Of

Parmeshwar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0054

Indian Penal Code, 1860 — Section 354, 376(g)Code Of Criminal Procedure, 1973 — Section 294

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High Courts21 Feb 2024Dismissed

State Of Maharashtra Vs Shivlal @ Shivaji Bhagwat Rankhamb

Bombay High Court · (2024) 02 BOM CK 0053

Indian Penal Code, 1860 — Section 394Code Of Criminal Procedure, 1973 — Section 248(1)

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High Courts21 Feb 2024Allowed

Rajabhau Ramdas Ade Vs State Of Maharashtra And Others

Bombay High Court · (2024) 02 BOM CK 0052

Constitution Of India, 1950 — Article 22(5)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 3(1), 3(2)Bombay Prohibition Act, 1949 — Section 65, 65(e)(f)

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High Courts21 Feb 2024Dismissed

Income Tax Officer Vs Krishnagopal Motilal Chandak

Bombay High Court · (2024) 02 BOM CK 0051

Income Tax Act, 1961 — Section 276(C)

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