COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 3 of 36

High Courts09 Dec 2024Allowed

Ratnadeep Ram Patil Vs State Of Maharashtra & Ors

Bombay High Court · (2024) 12 BOM CK 0014

Constitution of India, 1950 — Article 21, 226Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 528Bharatiya Nyaya Sanhita, 2023 — Section 79

High Courts06 Dec 2024Dismissed

State Of Maharashtra Vs Vishal Prakash Shinde And Ors

Bombay High Court · (2024) 12 BOM CK 0016

Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506

High Courts06 Dec 2024Disposed Of

Rahul Madan Sharma Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0015

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 27

High Courts05 Dec 2024Allowed

Sharda Natwarlal Patel Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0010

Code of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 34, 120B, 302, 323, 324, 325, 452, 504, 506

High Courts05 Dec 2024Allowed

Vijay Lulla Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0009

Code of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 34, 120B, 302, 323, 324, 325, 452, 504, 506

High Courts04 Dec 2024Disposed Of

M/s. S. R. Thorat Milk Product Pvt. Ltd Vs State Of Maharashtra & Anr

Bombay High Court · (2024) 12 BOM CK 0004

Constitution of India, 1950 — Article 14, 166(3)

High Courts04 Dec 2024Disposed Of

Sunfresh Agro Industries Pvt. Ltd Vs State Of Maharashtra & Anr

Bombay High Court · (2024) 12 BOM CK 0003

Constitution of India, 1950 — Article 14, 166(3)

High Courts04 Dec 2024Disposed Of

VRS Foods Limited Vs State Of Maharashtra & Anr

Bombay High Court · (2024) 12 BOM CK 0002

Constitution of India, 1950 — Article 14, 166(3)

High Courts04 Dec 2024Disposed Of

Govind Milk and Milk Products Pvt. Ltd Vs State Of Maharashtra & Anr

Bombay High Court · (2024) 12 BOM CK 0001

Constitution of India, 1950 — Article 14, 166(3)

High Courts03 Dec 2024Disposed Of

Murlidhar Krushnarao Virulkar Vs Ku. Neha d/o Krushnarao Virulkar

Bombay High Court · (2024) 12 BOM CK 0044

Code of Criminal Procedure, 1973 — Section 125, 125(1)Hindu Adoptions and Maintenance Act, 1956 125 — Section 20, 20(3)

High Courts03 Dec 2024Disposed Of

Kiran @ Shekhar S/O Rajendra Warhade (In Jail) Vs State Of Mah. Thr. Pso Ps Chandur Railway, Distamravati

Bombay High Court · (2024) 12 BOM CK 0043

Indian Penal Code, 1860 — Section 354, 375, 375(c), 376AB, 376(2)(i), 511Protection of the Children from Sexual Offences Act, 2012 — Section 3, 4, 7, 9(m), 10

High Courts03 Dec 2024Dismissed

Metal Box India Ltd Vs M/s. S.F. Engineer

Bombay High Court · (2024) 12 BOM CK 0007

Constitution of India, 1950 — Article 14Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Sick Industrial Companies Act, 1985 — Section 18(2)(f)

High Courts03 Dec 2024Dismissed

Bhaskar Dhondu Prabhulkar And Ors Vs Chief Officer, The Kokan Housing And Area Development Board And Ors

Bombay High Court · (2024) 12 BOM CK 0006

Constitution of India, 1950 — Article 226

High Courts03 Dec 2024Disposed Of

Divisional Officer /Zonal Officer Bank Of Maharashtra Division Office And Ors Vs Ismail Babalal Attar

Bombay High Court · (2024) 12 BOM CK 0005

High Courts02 Dec 2024Dismissed

Jayesh Natwarlal Shah Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0012

Code of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 34, 420

High Courts02 Dec 2024Partly Allowed

Ravindra Waghu Jadhav Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0011

Code of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 498A

High Courts02 Dec 2024Dismissed

Laxman Pralhad Ganaji Dayme Vs Vinayak Mahadeo Pradhan And Anr

Bombay High Court · (2024) 12 BOM CK 0008

Constitution of India, 1950 — Article 227Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(a), 13(1)(b)Transfer of Property Act, 1882 — Section 108(o)

High Courts29 Nov 2024Dismissed

State of Maharashtra Vs Chandrakant Revansidha Mathapati

Bombay High Court · (2024) 11 BOM CK 0037

Prevention of Corruption Act, 1988 — Section 7, 13(1)(b), 13(1)(d), 13(2)

High Courts29 Nov 2024Disposed Of

Tiger Steel Engineering Vs Union Of India Thr The Joint Secretary And Ors

Bombay High Court · (2024) 11 BOM CK 0033

Special Economic Zone Act, 2005 — Section 2(m), 2(m)(ii), 26(1)(d), 51, 51(1), 53(1)Special Economic Zone Rules, 2005 — Rule 30(1)

High Courts29 Nov 2024Allowed

Prathamesh Nayan Mulye Vs State Of Maharashtra Thr The Dept Of Education And Ors

Bombay High Court · (2024) 11 BOM CK 0032