CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 34 of 36

High Courts16 Jan 2024Dismissed

Dharmishtha Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0038

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f)(r)(s)Indian Penal Code, 1860 — Section 34, 406, 420, 447, 448, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 227, 482
Read judgment
High Courts16 Jan 2024Allowed

Omkar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0037

Maharashtra Scheduled Castes, De-Notified Tribes, (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 12(7), 12(8)
Read judgment
High Courts12 Jan 2024Allowed

Parag Babasaheb Bamne Vs Pandurang Anandrao Rayte

Bombay High Court · (2024) 01 BOM CK 0044

Code Of Civil Procedure, 1908 — Section 107, 107(2), Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26(2), Order 41 Rule 27, Order 41 Rule 31
Read judgment
High Courts12 Jan 2024Allowed/Disposed Of

Praful And Others Vs State Of Maharashtra

Bombay High Court · (2024) 01 BOM CK 0034

National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 120(B)Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 18, 20, 39, 43(D)(5)
Read judgment
High Courts12 Jan 2024Dismissed

Satish Vs State Of Maharashtra And Others

Bombay High Court · (2024) 01 BOM CK 0030

Indian Penal Code, 1860 — Section 4, 84, 307, 326, 341, 354A, 504Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12Motor Vehicles Act, 1988 — Section 3(1), 181
Read judgment
High Courts11 Jan 2024Disposed Of

Ajay Vs Union Of India

Bombay High Court · (2024) 01 BOM CK 0035

Railway Claims Tribunal Act, 1989 — Section 16, 123(c)(2), 124(A), 137, 144(4A)
Read judgment
High Courts10 Jan 2024Partly Allowed/Disposed Of

Vijay Madhavrao Budhale Vs Bhagoji Ganu Kamble

Bombay High Court · (2024) 01 BOM CK 0116

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 99, Order 1 Rule 13 Transfer Of Property Act, 1882 — Section 53AIndian Contract Act, 1872 — Section 31
Read judgment