High Courts21 Feb 2024Allowed
M/s. Vinod Agencies Vs Sayyed Yusuf Sayyed Mehmood
Bombay High Court · (2024) 02 BOM CK 0050
Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 29 of 36
High Courts21 Feb 2024Dismissed
State Of Maharashtra Vs Bhausaheb Keshav Pund
Bombay High Court · (2024) 02 BOM CK 0049
Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
High Courts21 Feb 2024Dismissed
Pravin Popat Kharat Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0048
Indian Penal Code, 1860 — Section 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 34Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 94
High Courts21 Feb 2024Allowed
Limbaji Gokul Kopanbaine Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0047
Indian Penal Code, 1860 — Section 34, 366A, 376
High Courts21 Feb 2024Allowed
Mahadeo And Others Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0046
Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
High Courts21 Feb 2024Dismissed
M/s. Jagruti Foundation, Pune And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0032
Constitution Of India, 1950 — Article 14, 226Bombay Cinema Rules, 1954 — Rule 5(2)Maharashtra Public Universities Act, 1960 — Section 107, 108, 109, 109(3)(a), 109(3)(c), 109(3)(d), 109(3)(e), 109(3)(g), 109(9), 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124
High Courts21 Feb 2024Dismissed
Administrative Council And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0031
Administrative Council (Constitution And Powers) Rules, 1956 — Rule 2, 7(g), 8, 10, 19
High Courts20 Feb 2024Allowed/Disposed Of
Salasar Estate Developers LLP And Others Vs Rufina Walter Gomes & Ors
Bombay High Court · (2024) 02 BOM CK 0067
Maharashtra Land Revenue Code, 1966 — Section 157
High Courts20 Feb 2024
Sharukh @ Chatya Javed Shaikh Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0045
High Courts20 Feb 2024Dismissed
Chief Officer, Alibag Municipal Council And Others Vs Mamta N. Patil And Others
Bombay High Court · (2024) 02 BOM CK 0036
Constitution Of India, 1950 — Article 14, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 32
High Courts20 Feb 2024Partly Allowed/Disposed Of
Balaji Construction Company Vs Anjusha Ajit Kadam & Ors
Bombay High Court · (2024) 02 BOM CK 0035
Constitution Of India, 1950 — Article 14, 19(1)(g)Maharashtra Real Estate Appellate Tribunal Regulations, 2019 — Regulation 25 (i)Real Estate (Regulation And Development) Act, 2016 — Section 18(1), 43(5)
High Courts20 Feb 2024Allowed
Municipal Corporation Of Gr. Bombay And Others Vs Karnani Building
Bombay High Court · (2024) 02 BOM CK 0034
Bombay Municipal Corporation Act, 1888 — Section 154, 154(1), 217, 218DBombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(10)(b), 11
High Courts20 Feb 2024Dismissed
Varsha Kapil Doshi Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0033
Constitution Of India, 1950 — Article 226
High Courts16 Feb 2024Disposed Of
Subhash Ramdasji Lohkare And Others Vs Taluka Cooperative Election Authority And Co-Operative Authority And Others
Bombay High Court · (2024) 02 BOM CK 0030
High Courts16 Feb 2024Dismissed
Anjuman Mufidul-Islam Education Society And Others Vs Gulnaz Yasmeen And Others
Bombay High Court · (2024) 02 BOM CK 0029
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28(5), 36, 36(2)
High Courts16 Feb 2024Dismissed
Chaya Sureshrao Niwane Vs Deputy Director Of Education And Others
Bombay High Court · (2024) 02 BOM CK 0028
High Courts16 Feb 2024Disposed Of
Ramrao Jijaram Gaikwad Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0027
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts15 Feb 2024Dismissed
Subhadrabai Vs Manoj
Bombay High Court · (2024) 02 BOM CK 0026
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts14 Feb 2024Dismissed
Sayyed Moinuddin And Others Vs Pratapsingh And Others
Bombay High Court · (2024) 02 BOM CK 0024
Maharashtra Waqf Rules 2003, — Rule 50, 50(3)Hyderabad Abolition Of Inams And Cash Grants Act, 1954 — Section 5, 6Waqf Act, 1995 — Section 5, 5(2), 36, 40(1)(3), 51, 51(2), 52, 54, 54(3), 54(4), 56, 82, 83, 83(1), 83(2), 85, 112
High Courts14 Feb 2024Dismissed
Raviprakash Chaturdeo Patel Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0021