High Courts21 Nov 2024Disposed Of
Seema W/O Suresh Khobragade Vs State Of Maharashtra Thr. Pso Ps Bhadravati, Dist. Chandrapur
Bombay High Court · (2024) 11 BOM CK 0020
Indian Penal Code, 1860 — Section 419, 420, 471
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 5 of 36
High Courts19 Nov 2024Disposed Of
Shri Sandeep Pandurang Patil S/O Pandurang Sitaram Patil Vs State Of Maharashtra And Ors
Bombay High Court · (2024) 11 BOM CK 0010
Constitution of India, 1950 — Article 226Real Estate (Regulation and Development) Act, 2016 — Section 3, 4, 4(2)(c), 4(2)(d), 5, 7, 7(1), 7(4)(c), 11, 13(2), 31, 32, 34, 34(b), 34(f), 35Maharashtra Municipal Corporation Act, 1949 — Section 260, 267, 268(5)
High Courts18 Nov 2024Dismissed
Ansh S/O Kiran Gharat Vs Schedule Tribe Caste Certificate Scrutiny Committee, Thr. Its Member Section. Nagpur
Bombay High Court · (2024) 11 BOM CK 0022
Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 8
High Courts18 Nov 2024Dismissed
Mustafa Kha Jabbar Kha Vs State Of Mah. Thr. Pso Ps Arni Tq.Arni Dist.Yavatmal And Another
Bombay High Court · (2024) 11 BOM CK 0021
Indian Penal Code, 1860 — Section 34, 354(D), 376(3), 376(DA), 504, 506Protection of Children From Sexual Offences Act, 2012 — Section 6, 8, 10, 12Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 14, 14(2), 14(3), 15, 19(1), 19(1)(i), 101(2)
High Courts14 Nov 2024Disposed Of
Murli Industries Limited Vs Union Of India And Another
Bombay High Court · (2024) 11 BOM CK 0023
Constitution of India, 1950 — Article 226, 227Maharashtra Zilla Parishad and Panchayat Samiti Act, 1961 — Section 16, 31, 31(1), 31(4)Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B, 17B
High Courts14 Nov 2024
Ms. Anita Agarwal Vs Union Of India Through The Secretary
Bombay High Court · (2024) 11 BOM CK 0014
Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 54, 56, 96
High Courts14 Nov 2024Dismissed
Apollo Tyres Limited Vs Union Of India Through The Secretary
Bombay High Court · (2024) 11 BOM CK 0013
Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 15(3)(b), 37, 50, 74
High Courts14 Nov 2024Dismissed
Pawan Advertising Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 11 BOM CK 0012
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 35, 35A
High Courts14 Nov 2024Disposed Of
Shri. Chindu Shankar Bodke And Ors Vs Deputy Collector And Sdo, Chandwad Sub-Div. Chandwad And Ors
Bombay High Court · (2024) 11 BOM CK 0011
High Courts14 Nov 2024Allowed
Jayanand s/o Arjun Dhabale Vs State Of Maharashtra
Bombay High Court · (2024) 11 BOM CK 0001
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 33, 34, 35, 36, 37, 38, 39, 109, 114, 302, 452Maharashtra Prevention And Eradication Of Human Sacrifice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013 — Section 3(2)
High Courts13 Nov 2024Partly Allowed
Haribhau S/o Rajaram Telgote And 2 Others Vs State Of Maharashtra Thr. Pso, Ps, Hiwarkhed, Tq. Telhara, Dist. Akola
Bombay High Court · (2024) 11 BOM CK 0002
Constitution of India, 1950 — Article 72, 161Code of Criminal Procedure, 1973 — Section 313, 354(3), 366, 366[1], 374(2)Indian Penal Code, 1860 — Section 34, 96, 300, 302, 323, 506, 506II
High Courts12 Nov 2024Dismissed
Kamlesh S/o. Narayan Dubey Vs State Of Maharashtra
Bombay High Court · (2024) 11 BOM CK 0005
Code of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 34, 300, 302, 304IArms Act, 1959 — Section 4, 25
High Courts12 Nov 2024Disposed Of
Shailesh Mahadeo Lanjewar Vs State Of Maharashtra
Bombay High Court · (2024) 11 BOM CK 0004
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 366, 376(2)(f), 376(2)(n)
High Courts12 Nov 2024Dismissed
Vaibhav S/O GajananTekam Vs State Of Mah.Thr. Pso Ps Pulgaon Tah.Deoli Dist.Wardha
Bombay High Court · (2024) 11 BOM CK 0003
Constitution of India, 1950 — Article 14, 15, 15(3), 21Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 375, 417, 504, 506
High Courts11 Nov 2024Partly Allowed
M/s Schulke India Pvt. Ltd Vs Union Of India
Bombay High Court · (2024) 11 BOM CK 0009
Constitution of India, 1950 — Article 73, 77Central Goods and Services Tax Act, 2017 — Section 119, 168Copyright Act, 1976 — Section 52(1)(a)
High Courts11 Nov 2024Dismissed
Shri Akhilesh s/o Mohansingh Thakur Vs Hari alias Haribhau s/o Shankar Masram
Bombay High Court · (2024) 11 BOM CK 0008
Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order VII Rule 11(b), Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 24, 24(1), 24(2), 33, 40, 47Presidency Small Cause Courts Act, 1882 — Section 19, 41
High Courts11 Nov 2024Allowed
P. J. Rathod (Prabhubhai S/O Jadhavji Rathod) Vs Union Of India, Thr. Divisional Railway Manager (Engineering) South Eastern Railway, Nagpur And Anr
Bombay High Court · (2024) 11 BOM CK 0007
Code of Civil Procedure, 1908 — Order 21 Rule 1, Order 21 Rule 2Arbitration Act, 1940 — Section 30, 31Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts11 Nov 2024Dismissed
Arjun s/o Chandulal Kewalramani Vs Shri Dharamdas s/o Tekchand Kewalramani (dead) through LRs Shri Parag s/o Gulab Kewalramani & Ors
Bombay High Court · (2024) 11 BOM CK 0006
Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b), Order 47 Rule 1
High Courts25 Oct 2024Disposed Of
Roshanbi Aziz Motiwala Thr Poa Mr. Iliyas Aziz Motiwala Vs Union Of India Thr The Secretary Ministry Of Road Transport And Highways Ors
Bombay High Court · (2024) 10 BOM CK 0009
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 105(3), 113
High Courts25 Oct 2024Disposed Of
Dagdabai Vitthal Kadam Vs State Of Maharashtra Thr The Revenue And Forest Dept And Ors
Bombay High Court · (2024) 10 BOM CK 0008
Wild Life (Protection) Act, 1972 — Section 18, 18A, 19, 20, 21, 22, 23, 24, 27, 28, 29, 30, 31, 32, 33, 33A