High Courts14 Feb 2024Disposed Of
Shaila Tanaji Patil Vs Maharashtra Public Service Commission And Others
Bombay High Court · (2024) 02 BOM CK 0018
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 30 of 36
High Courts13 Feb 2024Dismissed
Harku Vs Divisional Commissioner And Others
Bombay High Court · (2024) 02 BOM CK 0025
Maharashtra Village Panchayats Act, 1958 — Section 14, 14(g), 14(1)(g), 14(1)(j3)
High Courts13 Feb 2024Disposed Of
Divisional Controller Vs Subhash Mahadev Desai
Bombay High Court · (2024) 02 BOM CK 0020
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 22
High Courts12 Feb 2024Allowed/Disposed Of
Keshav Mansing Salunkhe Vs Nitin Prabhakar Bhagawat
Bombay High Court · (2024) 02 BOM CK 0019
Indian Contract Act, 1872 — Section 54Specific Relief Act, 1963 — Section 10, 20, 16, 16(c)
High Courts12 Feb 2024Allowed/Dismissed
L.J. Tanna Shares And Securities Pvt. Ltd. And 2 Ors Vs 63 Moons Technologies Ltd. And 31 Ors
Bombay High Court · (2024) 02 BOM CK 0023
Code Of Civil Procedure, 1908 — Order 39 Rule 2A, Order 39 Rule 11, Order 40 Rule 1
High Courts12 Feb 2024Dismissed
Gitadevi Ramprakash Podar Vs Pragnesh Narayan Podar And Others
Bombay High Court · (2024) 02 BOM CK 0022
High Courts09 Feb 2024Dismissed
M/s. Sesa Sterlite Ltd., Shirur, Pune Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0016
Constitution Of India, 1950 — Article 226, 227Bombay Government Premises (Eviction) Act, 1955 — Section 7
High Courts08 Feb 2024Partly Allowed
Ranjit Arunkumar Jaiswal Vs Ashok Manikrao Khopade And Others
Bombay High Court · (2024) 02 BOM CK 0015
Maharashtra Motor Vehicles Rules, 1989 — Rule 254, 255Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 140, 163A
High Courts08 Feb 2024Allowed
Anoushka Tusharkumar Desai Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0014
Constitution Of India, 1950 — Article 226
High Courts07 Feb 2024Dismissed
Meera Narayan Unawane And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0017
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 134
High Courts07 Feb 2024Dismissed
State Of Maharashtra Vs Sarjerao Appaji Gujar And Others
Bombay High Court · (2024) 02 BOM CK 0010
Indian Penal Code, 1860 — Section 34, 304, 304B, 306, 498A, 504
High Courts07 Feb 2024Dismissed
Mohammad Abdul Salim Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0009
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts07 Feb 2024Dismissed
Rajaram Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 354A, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 10, 12Code Of Criminal Procedure, 1973 — Section 313
High Courts07 Feb 2024Dismissed
Sabiya Begum Akbar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0007
Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 372
High Courts06 Feb 2024Allowed
Ambarsingh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0012
Indian Penal Code, 1860 — Section 306, 498A
High Courts06 Feb 2024
Chandrabhan Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0011
High Courts05 Feb 2024Dismissed
Gayatri Construction Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0013
Constitution Of India, 1950 — Article 226Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction Etc.) Rules, 1964 — Rule 5, 5(8)(i), 15Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4, 4(1A)(a), 11, 11(3)
High Courts05 Feb 2024Partly Allowed
Babasaheb Pandhari Chole Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0003
Indian Penal Code, 1860 — Section 302, 303, 304, 304II, 307
High Courts02 Feb 2024Partly Allowed
Association Of College And University Vs Union Of India And Others
Bombay High Court · (2024) 02 BOM CK 0002
Constitution Of India, 1950 — Article 14, 16, 162, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110, 110(1), 110(2)Central Civil Services Rules, 1972 — Rule 49
High Courts01 Feb 2024Dismissed
Shilpa Gorakh Chavan Vs University Grants Commission And Others
Bombay High Court · (2024) 02 BOM CK 0006
Constitution Of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 26