COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 32 of 36

High Courts25 Jan 2024Allowed

Rahul S/O Kamalkumar Jain Vs Director General Of Goods And Service Tax Intelligence, Nagpur Zonal Unit, Thr. Sr. Intelligence Officer, Nagpur

Bombay High Court · (2024) 01 BOM CK 0091

Central Goods And Services Act, 2017 — Section 69, 69(1), 69(2),69(3), 67(10), 70, 132, 132(1), 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1)(i), 132(2), 132(5), 136Code Of Criminal Procedure, 1973 — Section 4(2), 41, 41A, 41A(3), 41(1)(b)(i), 41(1)(b)(ii), 41(3), 165Dowry Prohibition Act, 1961 — Section 4

High Courts25 Jan 2024Dismissed

Moghiben Bhachubai Gami And Ors Vs Apex Grievance Redressal Committee And Ors

Bombay High Court · (2024) 01 BOM CK 0090

Development Control And Promotion Regulations For Greater Mumbai, 2034 (DCR) — Regulation 33(10), 33(10)(I)Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 2(e), 3(X),3(Y), 13(2), 22(1)(a)

High Courts25 Jan 2024Allowed

Moti Dinshaw Irani And Others Vs Phiroze Aspandiar Irani And Others

Bombay High Court · (2024) 01 BOM CK 0086

Code Of Civil Procedure, 1908 — Section 9, 9A, 96, Order 6 Rule 17, Order 14 Rule 2(2), Order 23 Rule 1, Order 23 Rule 3ALimitation Act, 1963 — Section 3, 27

High Courts24 Jan 2024Dismissed

Raju Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0093

Indian Penal Code, 1860 — Section 323, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 7, 8Code Of Criminal Procedure, 1973 — Section 357A, 374

High Courts24 Jan 2024Disposed Of

Air India Ltd Vs Hemangi Prabhu And Ors

Bombay High Court · (2024) 01 BOM CK 0089

Constitution Of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 9A, 10(2A)(1d)

High Courts23 Jan 2024Allowed/Disposed Of

Samira Pravin Savale Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0095

Constitution Of India, 1950 — Article 226

High Courts23 Jan 2024Allowed/Dismissed

Rukhmini Laxman Jadhao And Others Vs Yavatmal Zilla Akhil Kunbi Samaj And Others

Bombay High Court · (2024) 01 BOM CK 0094

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28, 28(5), 29, 33, 35, 36, 36(1), 36(2)(a), 36(2)(b), 37, 37(1)Maharashtra Employees Of Private Schools (Conditions Of Services) Regulation Act, 1977 — Section 9

High Courts23 Jan 2024Dismissed

Rupchand And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0092

Indian Penal Code, 1860 — Section 34, 201, 323, 376D, 394, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 164

High Courts23 Jan 2024Allowed

Bajaj Energy Limited Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2024) 01 BOM CK 0088

Constitution Of India, 1950 — Article 226Income Tax Rules, 1962 — Rule 8DIncome Tax Act, 1961 — Section 14A, 115JB, 142(1), 143(2), 143(3), 147, 148, 154

High Courts23 Jan 2024Disposed Of

Venktesh Shiva Permal Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0087

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 15(c), 20(b)(ii)(C), 29, 37, 42, 50, 52A, 55Code Of Criminal Procedure, 1973 — Section 173

High Courts23 Jan 2024Dismissed

Anil Anantrao Naik And Others Vs Indumati Anantrao Naik (Dead) And Others

Bombay High Court · (2024) 01 BOM CK 0085

Code Of Civil Procedure, 1908 — Section 100, Order 7 Rule 10, Order 20 Rule 12, Order 48 Rule 1Benami Transactions (Prohibition) Act, 1988 — Section 4(3)(b)Evidence Act, 1872 — Section 33

High Courts23 Jan 2024Dismissed

Ramesh And Others Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0065

Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2), 19, 19(1)(c)

High Courts23 Jan 2024Dismissed

Dattu Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0064

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 324Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

High Courts23 Jan 2024Allowed

Narendra Sahebrao Patil And Others Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0063

Indian Penal Code, 1860 — Section 34, 107, 109, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts22 Jan 2024Partly Allowed

Rajesh And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0084

Indian Penal Code, 1860 — Section 375(b), 376(2)(i), 376(2)(m)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 7, 8

High Courts22 Jan 2024Disposed Of

Satara Zillha Sahakari Patsanstha Federation Ltd., Satara Vs District Collector, Satara And Others

Bombay High Court · (2024) 01 BOM CK 0081

Maharashtra Co-Operative Societies Rules, 1961 — Rule 107Maharashtra Co-operative Societies Act, 1960 — Section 156

High Courts22 Jan 2024Dismissed

M/S. Globe Theaters Pvt. Ltd And Others Vs Joseph Barretto And Others

Bombay High Court · (2024) 01 BOM CK 0080

Industrial Disputes Act, 1947 — Section 11

High Courts22 Jan 2024Disposed Of

Bhujang Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0069

Maharashtra Police Act, 1951 — Section 56, 56(1)(b)Indian Penal Code, 1860 — Section 379

High Courts22 Jan 2024Disposed Of

Navin Subhedar Nagri Sahakari Pat Sanstha Maryadit, Nagpur Vs Commissioner And Others

Bombay High Court · (2024) 01 BOM CK 0068

High Courts22 Jan 2024Allowed

Satyawan Namdeo Ajabale Vs Hemraj Dhonduji Marbate

Bombay High Court · (2024) 01 BOM CK 0067

Maharashtra Public Trusts Act, 1950 — Section 41D, 41D(1)(a)