COURT ARCHIVE

Bombay High Court judgments, 2024

716 judgments · page 8 of 36

High Courts19 Sept 2024Allowed

Dnyaneshwar S/O. Rohidas Wakale Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 09 BOM CK 0025

Code of Criminal Procedure, 1973 — Section 161, 195, 196, 196(1), 196(1A), 197, 198, 482Indian Penal Code, 1860 — Section 108A, 153A, 295A, 505, 505(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(v), 14

High Courts12 Sept 2024Disposed Of

Amitkumar S/O. Bhimrao Bankar Vs Additional Divisional Commissioner, Nagpur Division, Nagpur And Another

Bombay High Court · (2024) 09 BOM CK 0045

Maharashtra Village Panchayats Act, 1958 — Section 13, 13(3), 14(1)(h), 16(2), 182

High Courts12 Sept 2024Allowed

Maharashtra Public Service Commission Through Its Secretary Vs State Of Maharashtra Through The Secretary And Others

Bombay High Court · (2024) 09 BOM CK 0037

High Courts12 Sept 2024Allowed

Syed Naeemuddin Syed Khaja And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 09 BOM CK 0036

Code of Criminal Procedure, 1973 — Section 197, 202, 204Indian Penal Code, 1860 — Section 21, 323, 353, 504, 506Prevention of Corruption Act, 1988 — Section 2(c)

High Courts11 Sept 2024Dismissed

Shri Balkrishna Dadoba Yedekar (Since Deceased) Through His Lrs And Ors Vs Sangli Municipal Council

Bombay High Court · (2024) 09 BOM CK 0004

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 6Transfer of Property Act, 1882 — Section 111

High Courts10 Sept 2024Dismissed

Narsingrao S/O Nivruttirao Udgirkar Vs Shivaji S/O. Bandappa Kalge And Others

Bombay High Court · (2024) 09 BOM CK 0038

Constitution of India, 1950 — Article 226, 338(5)(b)Code of Civil Procedure, 1908 — Order 7 Rule 11,Order 7 Rule 11(a)Representation of Peoples Act, 1951 — Section 4(a), 6, 9, 33(2), 83, 86(3), 100(1)(a), 100(1)(d)(i), 100(1)(d)(iv)

High Courts10 Sept 2024Allowed

Mohammad Ejaz s/o Mohammad Osman Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0035

Indian Penal Code, 1860 — Section 107, 306, 498A

High Courts10 Sept 2024Disposed Of

M/s.Trishul Construction Co Vs City Industrial and Development Corporation of Maharashtra Ltd. & Anr

Bombay High Court · (2024) 09 BOM CK 0006

Maharashtra Regional and Town Planning Act, 1966 — Section 154, 154(2)

High Courts10 Sept 2024Partly Allowed/Dismissed

M/s Forbes Gokak Ltd Vs Bharat Petroleum Corporation Limited

Bombay High Court · (2024) 09 BOM CK 0005

Code of Civil Procedure, 1908 — Section 34, 34(1), Order 20 Rule 12(1)(c)

High Courts06 Sept 2024Dismissed

National Highways Authority of India, Project Implementation Unit, Dhule, Through its Project Director Vs Champalal Najlya Pawara

Bombay High Court · (2024) 09 BOM CK 0039

Arbitration and Conciliation Act, 1996 — Section 34National Highways Act, 1956 — Section 3A, 3D, 3D(2), 3E, 3F, 3G, 3G(5), 3H(1), 3H(2), 3H(5)

High Courts06 Sept 2024Allowed

Deputy Commissioner Of Police Wireless Division Mumbai Vs Shri Sanjay Govind Parab

Bombay High Court · (2024) 09 BOM CK 0007

Maharashtra Police Act, 1951 — Section 22J(3), 22N(2)

High Courts05 Sept 2024Allowed

M/s Gadekar Ginning and Pressing Pvt.Ltd Vs Canara Bank

Bombay High Court · (2024) 09 BOM CK 0042

Maharashtra Co operative Societies Act, 1960 — Section 154, 154(2A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18, 18(1)

High Courts05 Sept 2024Allowed

Pradhumman Balasaheb Wadwale, U/G Father Balasaheb Baburao Wadwale And Another Vs State Of Maharashtra Through Principal Secretary And Others

Bombay High Court · (2024) 09 BOM CK 0041

High Courts05 Sept 2024Partly Allowed

Parasram s/o. Ranganath Gaikwad Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0040

Constitution of India, 1950 — Article 14, 16

High Courts05 Sept 2024Partly Allowed

Nasim Razzak Ghanchi And Anr Vs State of Maharashtra And Ors

Bombay High Court · (2024) 09 BOM CK 0009

Code of Civil Procedure, 1908 — Order 22 Rule 5

High Courts05 Sept 2024Allowed

XYZ Vs State Of Maharashtra Thro. The Principal Secretay

Bombay High Court · (2024) 09 BOM CK 0008

Indian Penal Code, 1860 — Section 376Medical Termination of Pregnancy (Amendment) Act of 2021 — Section 3B(a), 3(2), 3(2D)

High Courts04 Sept 2024Disposed Of

Shri Ramprasad S/O Bhagvan Wankhede (Dead) Through Lrs. Gautam S/O Ramprasad Wankhede And Others Vs Manager (Mining) Project And Planning, Western Coalfields Ltd., Umrer Area, Nagpur And Another

Bombay High Court · (2024) 09 BOM CK 0044

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2)Evidence Act, 1872 — Section 44

High Courts03 Sept 2024Dismissed

Darshika Chandrakant Rakhunde And Others Vs State Of Maharashtra Thr. Principal Secretary, Department Of Revenue And Forest, Mumbai And Others

Bombay High Court · (2024) 09 BOM CK 0043

Constitution of India, 1950 — Article 14, 16, 309

High Courts02 Sept 2024Dismissed

Jarasand Suryabhan Borkar Vs Bhagwat Suryakant Kale And Ors

Bombay High Court · (2024) 09 BOM CK 0018

Code of Civil Procedure, 1908 — Section 9, Order 7 Rule 11, Order 7 Rule 11(d)Maharashtra Land Revenue Code 1966 — Section 143, 143(1), 143(3), 143(4), 143(5)Limitation Act — Article 58, 113

High Courts02 Sept 2024Dismissed

Haresh Panchal Alias Harish Vallabhbhai Naroliwala Vs Leela Chandrakant Naik

Bombay High Court · (2024) 09 BOM CK 0011

Code of Civil Procedure, 1908 — Section 115Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 12(3)(a), 12(3)(b), 12(3)(c)