High Courts27 Sept 2024Dismissed
Lekha Ali Shaikh w/o Ali M Shaikh Vs Chief Executive Officer
Bombay High Court · (2024) 09 BOM CK 0031
Cantonments Act, 2006 — Section 238(6), 248(1), 340
COURT ARCHIVE
Bombay High Court judgments, 2024
716 judgments · page 7 of 36
High Courts27 Sept 2024Allowed
Ratnadeep Medical Foundation And Research Centre Ratnapur Through Its Secretary Vs Collector And Others
Bombay High Court · (2024) 09 BOM CK 0019
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 354AMaharashtra Public Universicities Act, 2016 — Section 108
High Courts26 Sept 2024Disposed Of
RBL Bank Limited Vs Sohanlal V Jain
Bombay High Court · (2024) 09 BOM CK 0034
Code of Civil Procedure, 1908 — Order 8 Rule 1, Order 9 Rule 13Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 11Commercial Courts Act, 2015 — Section 16
High Courts26 Sept 2024Disposed Of
SGS Infratech Limited Sgc Mall Vs Union Of India, Through Secretary, Ministry Of Defence And Ors
Bombay High Court · (2024) 09 BOM CK 0033
Constitution of India, 1950 — Article 14, 19(1)(g), 19(6)Cantonments Act, 2006 — Section 66, 73, 96, 96(b)Cantonments Act 1924 — Section 87, 87(b)
High Courts26 Sept 2024Allowed
Association Of Indian Magazines Registerd Office Thr. President Vs Union Of India Thr. Secretary
Bombay High Court · (2024) 09 BOM CK 0032
Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(g), 19(2)Information Technology Act, 2000 — Section 79Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 — Rule 3(1)(b)(v)
High Courts25 Sept 2024Disposed Of
Vipul Amrutlal Patel S/o. Amrutlal Patel Vs State Of Maharashtra & Anr
Bombay High Court · (2024) 09 BOM CK 0029
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 164, 306, 306(1)(4), 307Evidence Act, 1872 — Section 30, 74, 80
High Courts25 Sept 2024Allowed
Nivrutti Nagorao Hange Vs State Of Maharashtra And Another
Bombay High Court · (2024) 09 BOM CK 0021
Code of Criminal Procedure, 1973 — Section 164, 164A, 235, 293, 299, 313[1][b], 374(2)Indian Penal Code, 1860 — Section 376(2)(i)Protection of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3(a), 4, 5(j) (ii), 5(l), 5(n), 5(p), 6
High Courts25 Sept 2024Partly Allowed
Kishor Fulchand Pawar Vs Nanda Kishor Pawar
Bombay High Court · (2024) 09 BOM CK 0014
Code of Criminal Procedure, 1973 — Section 125, 125(1)(b)Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts25 Sept 2024Allowed
Nivrutti S/o Nagorao Hange Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0013
Code of Criminal Procedure, 1973 — Section 164, 164A, 235, 293, 299, 313[1][b], 374[2]Indian Penal Code, 1860 — Section 376(2)(i), 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3(a), 4, 5(j)(ii), 5(l), 5(n), 5(p)
High Courts25 Sept 2024Dismissed
Anand s/o Sukhlal Pardeshi Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0012
Code of Criminal Procedure, 1973 — Section 41, 41A, 299, 438Indian Penal Code, 1860 — Section 34, 120B, 170, 201,341, 419, 420
High Courts23 Sept 2024Dismissed
Anil Agrawal And Ors Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0024
Code of Criminal Procedure, 1973 — Section 482Constitution of India, 1950 — Article 227Prevention of Food Adulteration Act, 1954 — Section 2(ia), 2(ia)(m), 7(1), 11(1)(a), 13(2), 14A, 16, 17, 17(1), 17(1)(a)(i), 17(2), 17(3), 25(4)
High Courts23 Sept 2024Allowed
Namdeo Laxman Bansode Vs State Of Maharashtra And Ors
Bombay High Court · (2024) 09 BOM CK 0023
Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 107, 306, 307, 498AEvidence Act, 1872 — Section 113A
High Courts23 Sept 2024Dismissed
Mrs Hirabai Annasaheb Chavan And Anr Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0022
Indian Penal Code, 1860 — Section 34, 406, 415, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 2(a), 2(c), 3, 4
High Courts23 Sept 2024Dismissed
Latabai Wd/O. Bhimsing Jadhav Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0017
Code of Criminal Procedure, 1973 — Section 167(2), 437, 437(6)Indian Penal Code, 1860 — Section 120B, 182, 193, 419, 420, 468
High Courts23 Sept 2024Dismissed
Sow. Subhadrabai w/o Raosaheb Pawar Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0016
Indian Penal Code, 1860 — Section 34, 406, 415, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 2(a), 2(c), 3, 4
High Courts23 Sept 2024Allowed
Rajesh @ Dadu Eknath Nikumbh (Dhobi) Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0015
Constitution of India, 1950 — Article 22, 226Indian Penal Code, 1860 — Section 224, 294, 323, 354, 392, 394, 427, 504, 506Arms Act, 1959 — Section 4, 25
High Courts20 Sept 2024Allowed
Munib Iqbal Memon Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0030
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 436Indian Penal Code, 1860 — Section 120B, 302, 307, 427, 435
High Courts20 Sept 2024Disposed Of
Devidas S/O Jagannath Joshi Vs State Of Maharashtra Thr. Dy.S.P. A.C.B. Sleuth, Nagpur
Bombay High Court · (2024) 09 BOM CK 0028
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 386, 386(a), 386(b), 386(b)(i)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts19 Sept 2024Dismissed
Amol Ashokrao Zalte Vs State Of Maharashtra And Others
Bombay High Court · (2024) 09 BOM CK 0027
University Grants Commission Act, 1956 — Section 26Maharashtra Universities Act, 1994 — Section 79, 79(4)
High Courts19 Sept 2024Dismissed
Usman Khan Rashid Khan Pathan Vs Vishal Plot Vikrikendre, Bhagidari Sanstha Tarfe Partner Shree Vishal Chandrakant Kele
Bombay High Court · (2024) 09 BOM CK 0026
Code of Civil Procedure, 1908 —Order 7 Rule 11Indian Partnership Act, 1932 — Section 63, 69, 69(2)Presidency Small Cause Courts Act, 1882 — Section 19