High Courts25 Oct 2024Dismissed
United India Insurance Company Limited Vs Shri Basavraj Virupasapa Jalsakare And Others
Bombay High Court · (2024) 10 BOM CK 0007
Indian Penal Code, 1860 — Section 279, 304AMotor Vehicle Act, 1988 — Section 184
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 6 of 36
High Courts23 Oct 2024Allowed
Damodhar Jagnnath Lokhande And Another Vs Central Bureau Of Investigation And Another
Bombay High Court · (2024) 10 BOM CK 0010
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 227, 482Indian Penal Code, 1860 — Section 120B, 302
High Courts22 Oct 2024Dismissed
Mr Sarojkumar Ramchandra Gonjari Vs State Of Maharashtra Through Its Chief Secretary
Bombay High Court · (2024) 10 BOM CK 0015
Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 25, 34, 65, 67, 76, 80, 81Micro Small and Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3), 19
High Courts22 Oct 2024Partly Allowed
Prakash Parmanand Gurbakshani Vs State Of Maharashtra
Bombay High Court · (2024) 10 BOM CK 0011
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(m), 7(i), 10, 10(7), 11, 13(2), 16, 23(1A), 24(2)(b)Probation of Offenders Act, 1958 — Section 4
High Courts18 Oct 2024Disposed Of
M/S Honesty Land Developers Through Its Partners Dinesh Yashwant Patil And Anr Vs Shri Madhukar Sonaji Salve Died Thr Lrs Nirmala Madhukar Salve And Ors
Bombay High Court · (2024) 10 BOM CK 0017
Code of Civil Procedure, 1908 — Order 7 Rule 3
High Courts18 Oct 2024Dismissed
Chandrakant Nimba Patil Vs State Election Commissioner Through The Chief Election Commissioner And Others
Bombay High Court · (2024) 10 BOM CK 0016
Constitution of India, 1950 — Article 226, 227, 324, 329(b)Representation of the People Act, 1950 — Section 17, 18, 23(3), 62, 62(2), 62(3), 62(4), 62(5)Registration of Electors Rules, 1960 — Section 10, 11, 12,13, 13(1), 13(2), 13(3), 14, 15, 16, 17, 18, 19, 20, 21, 21A, 22, 23, 24, 25, 26
High Courts18 Oct 2024Allowed
Abhimanyu s/o. Virbhadra Rasure Vs State Of Maharashtra And Other
Bombay High Court · (2024) 10 BOM CK 0012
Code of Criminal Procedure, 1973 — Section 156(3), 173, 239, 240(1)Indian Penal Code, 1860 — Section 34, 420, 468, 471Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 3, 4, 5
High Courts17 Oct 2024Dismissed
Indubai w/o. Narayan Junghare Vs Narayan s/o. Ramdas Junghare
Bombay High Court · (2024) 10 BOM CK 0013
Code of Criminal Procedure, 1973 — Section 97, 401Indian Penal Code, 1860 — Section 498A
High Courts15 Oct 2024Allowed
Siddarth S/o Laxman Gajghate Vs State Of Maharashtra Thr. Anti Corruption Bureau, Nagpur
Bombay High Court · (2024) 10 BOM CK 0019
Bharatiya Nyaya Sanhita, 2023 — Section 45Indian Penal Code, 1860 — Section 107Prevention of Corruption Act, 1988 — Section 7, 11, 12
High Courts15 Oct 2024Dismissed
Dhule Municipal Commissioner Dhule Municipal Corporation Vs Ms Borse Brother Engineers And Contractors Pvt Ltd Through Its Director
Bombay High Court · (2024) 10 BOM CK 0018
Constitution of India, 1950 — Article 14, 226, 227Arbitration and Conciliation Act, 1996 — Section 11(6), 12(3), 20, 20(1), 20(2), 20(3)
High Courts08 Oct 2024Allowed
Saraswatha S/o Sampatrao Bhoyar Vs Late Ravindra S/o Sadashiv Khodke Since Deceased Thr. Lrs. And Others
Bombay High Court · (2024) 10 BOM CK 0004
Code of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 4(2)
High Courts04 Oct 2024Disposed Of
Chetan Kailas Vaidya Vs State Of Maharashtra
Bombay High Court · (2024) 10 BOM CK 0021
Code of Criminal Procedure, 1973 — Section 293, 313Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts04 Oct 2024Disposed Of
Chatur @ Chetan Maroti Meshram Vs State Of Maharashtra
Bombay High Court · (2024) 10 BOM CK 0020
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 375, 376ABProtection of Children From Sexual Offences Act, 2012 — Section 3(c), 4, 6, 7, 9(m), 10, 29
High Courts04 Oct 2024Allowed
Maharashtra Antibiotics And Pharmaceuticals Ltd, Thru. M.D. And Anr Vs Environmental Engineers Inc. Thru. S.D. Paliwal And Anr
Bombay High Court · (2024) 10 BOM CK 0005
Companies Act, 1956 — Section 111A, 441, 441(2), 481, 536(2)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(4), 32
High Courts04 Oct 2024Single Bench
Sow. Jayshri w/o. Deepak Patil Vs Yashwantrao Manikrao Patil
Bombay High Court · (2024) 10 BOM CK 0001
Maharashtra Public Trusts Act, 1950 — Section 77(AA)
High Courts03 Oct 2024Allowed
Aryan S/o Naresh Shende Vs State Of Maharashtra
Bombay High Court · (2024) 10 BOM CK 0006
High Courts01 Oct 2024Partly Allowed
Shriramchandra Ramdas Kunwar And Another Vs State Of Maharashtra And Other
Bombay High Court · (2024) 10 BOM CK 0014
Code of Criminal Procedure, 1973 — Section 156(3), 197, 482Indian Penal Code, 1860 — Section34, 120B, 420, 465, 467, 468, 471
High Courts01 Oct 2024Allowed
Shahrukh Ziya Mohammad Vs State Of Maharashtra
Bombay High Court · (2024) 10 BOM CK 0003
Code of Criminal Procedure, 1973 — Section 46(4), 397, 397[1], 397[2]Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 43(5)Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts01 Oct 2024Disposed Of
M/s. IFFCO TOKIO General Insurance Co.Ltd Vs Smt. Suvarna w/o. Rajabhau Ghodke
Bombay High Court · (2024) 10 BOM CK 0002
Constitution of India, 1950 — Article 142
High Courts30 Sept 2024Disposed Of
Adarsh s/o Anil Khare Vs State Of Maharashtra, thr.PSO PS Sitabuldi, Nagpur
Bombay High Court · (2024) 09 BOM CK 0020
Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 201, 212, 149, 302, 341Maharashtra Control of Organised Crime Act, 1999 — Section 2(1)(d), 3(2), 3(4), 18, 21(4), 21(4)(b)