High Courts07 Feb 2025Allowed
Santosh Pralhad Waghmare Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0729
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 201, 302, 304(b), 396
COURT ARCHIVE
Bombay High Court judgments
76,821 judgments · page 176 of 3,842
High Courts07 Feb 2025Disposed Of
M/S. Swastik Promoters And Developers Vs Competent Authority, The District Deputy Registrar Of Co Operative Societis, Pune City And Anr
Bombay High Court · (2025) 02 BOM CK 0720
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 4, 5A, 7, 11, 11(1), 11(3), 11(4)
High Courts07 Feb 2025Dismissed
State Of Maharashtra Through Its Additional Chief Secretary Home Department Vs Sonyabapu Bansi Deshmukh And Ors
Bombay High Court · (2025) 02 BOM CK 0719
Constitution of India, 1950 - Article 324, 328Maharashtra Police Act, 1951 - Section 22N, 22N(2)Representation of the People Act, 1951 - Section 28A
High Courts07 Feb 2025Dismissed
Madhukar Janardhan Dhole And Ors Vs Chief Executive Officer Baramati Municipal Council And Anr
Bombay High Court · (2025) 02 BOM CK 0718
Constitution of India, 1950 - Article 226Maharashtra Regional and Town Planning Act, 1966 - Section 53(6a), 54Maharashtra Municipal Corporations Act, 1949 - Section 260, 261, 264, 267, 433A, 478
High Courts06 Feb 2025Dismissed
Badal S/O Dhanraj Madke Vs State Of Maharashtra Through Pso Kalamna Ps Nagpur
Bombay High Court · (2025) 02 BOM CK 0769
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Code of Criminal Procedure, 1973 - Section 231, 309, 439, 482Indian Penal Code, 1860 - Section 34, 120B, 201, 302, 363, 369, 370
High Courts06 Feb 2025Disposed Of
Astra Chemtech Private Limited & Ors Vs Pidilite Industries Limited
Bombay High Court · (2025) 02 BOM CK 0734
Code of Civil Procedure, 1908 - Order 39 Rule 4
High Courts06 Feb 2025Allowed
Ghanshyam Maruti Chougule Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0731
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 376, 376(2)(i), 506Protection of Children from Sexual Offenses Act, 2012 - Section 6
High Courts06 Feb 2025Allowed
Guddu Soubhan Harijan Vs State Of Maharashtra
Bombay High Court · (2025) 02 BOM CK 0730
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 34, 302, 304(b), 396
High Courts06 Feb 2025Dismissed
Suresh Dagadu Angre Decd. Thr Lhr Swati Suresh Angre And Anr Vs Shantaram Sakaram Ghadi Decd. Thr Lhr Smt. Anita Shantaram Ghadi And Ors
Bombay High Court · (2025) 02 BOM CK 0721
Constitution of India, 1950 - Article 14, 19, 26Maharashtra Regional Town Planning Act, 1966 - Section 72(4)(ii), 72(4)(iii), 88, 89, 90, 101Maharashtra Town Planning Scheme, 1974 - Rule 19
High Courts05 Feb 2025Allowed
Priyanka Balkrishna Jadhav Vs State Of Maharashtra Thr The Secretary And Ors
Bombay High Court · (2025) 02 BOM CK 0722
Maharashtra Employees of. Private Schools (Conditions of Service) Rules, 1981 - Rule 41A
High Courts05 Feb 2025Disposed Of
Chairman, Nagpur Improvement Trust, Nagpur Vs State Of Maharashtra, Through The District Collector, Nagpur And Others
Bombay High Court · (2025) 02 BOM CK 0740
Constitution of India, 1950 - Article 226Code of Civil Procedure, 1908 - Section 9, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(a)Nagpur Improvement Trust Act, 1936 - Section 45(1), 115
High Courts05 Feb 2025Allowed
General Manager, Suryalaxmi Cotton Mills Limited, Nagardhan, Nagpur Vs Rajesh Bhagwanji Maliye And Others
Bombay High Court · (2025) 02 BOM CK 0739
Payment of Bonus Act, 1965 - Section 10, 11, 16, 16(2)
High Courts05 Feb 2025Disposed Of
Rajesh S/o Sitaram Chavhan Vs Pratibha W/O Rajesh Chavhan
Bombay High Court · (2025) 02 BOM CK 0738
Code of Criminal Procedure, 1973 - Section 125Hindu Marriage Act, 1955 - Section 24Evidence Act, 1872 - Section 40, 41, 42, 43
High Courts05 Feb 2025Allowed
State Of Maharashtra Through Its Secretary Home Department And 2 Orhers Vs Tanmay Sunil Gite
Bombay High Court · (2025) 02 BOM CK 0723
High Courts05 Feb 2025Disposed Of
Vijay Vasant Kulkarni Vs Assistant Commissioner of Income Tax Circle (2)
Bombay High Court · (2025) 02 BOM CK 0715
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 23, 54F, 142(1), 143(3), 144B, 147, 151
High Courts04 Feb 2025Dismissed
Priyanka Communications India Pvt Ltd Vs Tata Capital Limited
Bombay High Court · (2025) 02 BOM CK 0735
Arbitration and Conciliation Act, 1996 - Section 11, 12, 13, 14, 14(1)(a), 14(2)
High Courts04 Feb 2025Disposed Of
Vidyadhar Prabhakar Sarfare Vs State Of Maharashtra And Anr
Bombay High Court · (2025) 02 BOM CK 0732
Indian Penal Code, 1860 - Section 34, 415, 418, 420
High Courts04 Feb 2025Allowed
Dolphin Co. Op. Hsg. Soc. Ltd. Thr. Its Chairman & Anr Vs State Of Maharashtra Thr. Its Secretary & Ors
Bombay High Court · (2025) 02 BOM CK 0725
Constitution of India, 1950 - Article 21, 226, 300AMaharashtra Regional and Town Planning Act, 1966 - Section 45(1)(iii)
High Courts04 Feb 2025Dismissed
Amit Prakash Jori And Anr Vs State Of Maharashtra Thr. G.P. And Ors
Bombay High Court · (2025) 02 BOM CK 0724
Constitution of India, 1950 - Article 226Maharashtra Cooperative Societies Act, 1960 - Section 101, 156Maharashtra Cooperative Societies Rules, 1961 - Rule 107, 107(11)(d1),107(11)(d1)(vi)
High Courts04 Feb 2025Dismissed
Indradas Kacharu Gaikar Vs Kalyan Dombivali Municipal Corporation
Bombay High Court · (2025) 02 BOM CK 0716
Constitution of India, 1950 - Article 226Maharashtra Municipal Corporation Act, 1949 - Section 260, 267(1), 478, 483(2)Maharashtra Regional and Town Planning Act, 1966 - Section 18