High Courts09 Jan 2024Allowed
Sharad And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0029
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 507
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 35 of 36
High Courts09 Jan 2024Dismissed
XYZ Vs State Of Maharashtra And Anr
Bombay High Court · (2024) 01 BOM CK 0026
Indian Penal Code, 1860 — Section 34, 109, 376(2)(n), 385, 389, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(1)(2), 3(1)(w), 3(2)(va)Protection Of Civil Rights Act, 1955 — Section 7(1)(d)
High Courts09 Jan 2024Disposed Of
Maria Fernades Vs Ismail Nasjid Kumte
Bombay High Court · (2024) 01 BOM CK 0025
Code Of Civil Procedure, 1908 — Section 115, Order 41 Rule 27Maharashtra Rent Control Act, 1999 — Section 16(1)(g)
High Courts09 Jan 2024Disposed Of
Vishnu J. Bhalerao Vs Union Of India And Others
Bombay High Court · (2024) 01 BOM CK 0024
Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 26, 27, 28, 29, 30, 31, 72, 80National Highways Act, 1956 — Section 3, 3A, 3G, 3G(7)
High Courts08 Jan 2024Dismissed
S. K. Azra Praveen Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0115
Bombay High Court Appellate Side Rules, 1960 — Rule 7, 9, 9(A), 9(B), 9(C)Code Of Civil Procedure, 1908 — Section 98Code Of Criminal Procedure, 1973 — Section 392
High Courts08 Jan 2024Dismissed
Dnyneshwar Umaji Bele Vs Chief General Manager And Others
Bombay High Court · (2024) 01 BOM CK 0079
High Courts08 Jan 2024Allowed/Allowed
Somnath Gorakh Bagul And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0074
Constitution Of India, 1950 — Article 226
High Courts05 Jan 2024Dismissed
Mahadu Lahanu Bhoye Vs General Manager F.D.C.M.L. Ltd
Bombay High Court · (2024) 01 BOM CK 0051
Constitution Of India, 1950 — Article 14, 16, 32, 142, 226Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 32
High Courts05 Jan 2024Partly Allowed
Arjun Raghunath Wankhede And Others Vs Nagpur Improvement Trust And Others
Bombay High Court · (2024) 01 BOM CK 0022
Constitution Of India, 1950 — Article 226City Of Nagpur Corporation Act, 1948 — Section 271, 273(1), 279, 286, 286(2), 286(2)(d), 415Nagpur Improvement Trust � NIT Constituted Under The Nagpur Improvement Trust Act, 1936 — Section 24, 24(1), 52, 52(1), 90(d)
High Courts05 Jan 2024Disposed Of
Shanklesha Construction And Others Vs Ashok Mohanraj Chhajed
Bombay High Court · (2024) 01 BOM CK 0020
Arbitration And Conciliation Act, 1996 — Section 11, 14, 14(1)(a), 17, 19, 29A, 29A(6), 34
High Courts05 Jan 2024Disposed Of
Zeba Mohasin Pathan @ Zeba Easak Pathan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0018
Constitution Of India, 1950 — Article 14, 15, 21Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 125
High Courts05 Jan 2024Disposed Of
Rajeev Kumar Damodarprasad Bhadani And Others Vs Executive Engineer And Others
Bombay High Court · (2024) 01 BOM CK 0011
Constitution Of India, 1950 — Article 226, 300AMaharashtra Electricity Regulatory Commission (Electricity Supply Code And Standards Of Performance For Distribution Licensees, Including Power Quality) Regulations, 2021 — Regulation 2.2, 5.4, 6, 6.1, 6.5, 12.5Maharashtra Regional And Town Planning Act, 1966 — Section 128, 129
High Courts05 Jan 2024Disposed Of
Mohammad Inamdar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0010
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304I, 307, 323, 324, 337
High Courts05 Jan 2024Dismissed
Shipping Corporation Of India Limited Vs Dasu M. Kutty, Since Deceased Through L.R�s And Others
Bombay High Court · (2024) 01 BOM CK 0009
Workmen�s Compensation Act, 1923 — Section 30
High Courts04 Jan 2024Dismissed
Pundlik Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0023
High Courts04 Jan 2024Disposed Of
Punamchand Kachrusing Bahure Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0006
Indian Penal Code, 1860 — Section 354, 354A, 354B, 376(2)(f)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 42
High Courts04 Jan 2024Dismissed
Namdeo And Others Vs Chudabai And Others
Bombay High Court · (2024) 01 BOM CK 0005
Indian Easements Act, 1882 — Section 3(e), 4, 15
High Courts03 Jan 2024Allowed
Chaitanya Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0083
High Courts03 Jan 2024Dismissed
Ranjita Gautam Sadashiv Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0077
High Courts03 Jan 2024Dismissed
Nitish Kailash Kapadne And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0075
Constitution Of India, 1950 — Article 14, 226, 227