COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 181 of 3,843

High Courts02 Jan 2025Dismissed

Solapur Municipal Transport Undertaking Vs Ashok Leyland Ltd. And Anr

Bombay High Court · (2025) 01 BOM CK 1527

Code of Civil Procedure, 1908 - Section 2(2), 47, Order 27 Rule 8A, Order 27 Rule 8B, Order 40 Rule 1(3), Order 41 Rule 1, Order 41 Rule 5, Order 41 Rule 5(3), Order 41 Rule 5(5), Order 41 Rule 6Maharashtra Municipal Corporation Act, 1949 - Section 73, 75, 82, 88(h)(ii), 341, 357(1), 357(d), 357(e), 357(f), 481(2)Arbitration and Conciliation Act, 1996 - Section 17, 29A(1), 34, 36, 36(3)

High Courts02 Jan 2025Dismissed

T.A.N.Moorthy Vs C.K.Narayan and Anr

Bombay High Court · (2025) 01 BOM CK 1524

Constitution of India, 1950 - Article 136Code of Criminall Procedure, 1973 - Section 417, 418, 423, 423(1)(a)Negotiable Instruments Act, 1881 - Section 138, 139

High Courts02 Jan 2025Allowed

Presenjeet Manabendra Sen Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1523

Code of Criminall Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 117, 119, 184

High Courts02 Jan 2025Disposed Of

Ms. Smita Pansare & Anr Vs State Of Maharashtra

Bombay High Court · (2025) 01 BOM CK 1520

Constitution of India, 1950 - Article 226Code of Criminall Procedure, 1973 - Section 173(8)Indian Penal Code, 1860 - Section 34, 120(B), 302, 307

High Courts02 Jan 2025Dismissed

Kishor Ramji Patel & Ors Vs Sunanda Sudhakar Choughule and Ors

Bombay High Court · (2025) 01 BOM CK 1519

Code of Civil Procedure, 1908 - Section 11, 99, Order 2 Rule 2, Order 7 Rule 11, Order 7 11(a), Order 7 11(b), Order 7 Rule 14, Order 23 Rule 1Court Fees Act, 1870 - Section 6(iv)(j)Limitation Act, 1963 - Article 58, 59

High Courts02 Jan 2025Disposed Of

Sudam Sitaram Dagade & Ors Vs Union Of India Thr The Honorable Ministry Of Finance And Ors

Bombay High Court · (2025) 01 BOM CK 1517

Code of Civil Procedure, 1908 - Order 14 Rule 5Indian Succession Act, 1925 - Section 63

High Courts02 Jan 2025Dismissed

Saurabhkumar S. Patel and Anr Vs Baburay Pundalik Salunke and Anr

Bombay High Court · (2025) 01 BOM CK 1518

Insolvency and Bankruptcy Code, 2016 - Section 14

High Courts20 Dec 2024Allowed

Dilip Jasaramji Mali Vs Ramesh Ganesh Saxena

Bombay High Court · (2024) 12 BOM CK 0045

Evidence Act, 1872 — Section 116Maharashtra Rent Control Act, 1999 — Section 15, 15(1), 15(2), 15(3), 16Transfer of Property Act, 1882 — Section 106, 112

High Courts20 Dec 2024Disposed Of

Sunil Vitthal Wagh Vs State of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0040

Constitution of India, 1950 — Article 14, 21Code of Criminal Procedure, 1973 — Section 167, 167(2), 173(2), 173(8), 299, 309, 309(2), 482Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 302, 303

High Courts20 Dec 2024Disposed Of

Nisar Abdul Shaikh Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 12 BOM CK 0039

Code of Criminal Procedure, 1973 — Section 397, 482Indian Penal Code, 1860 — Section 323, 326

High Courts20 Dec 2024Dismissed

Abhay Narayan Raje Vs Kala Hanuman Urban Co Operative Credit Society Limited Bhusawal And Others

Bombay High Court · (2024) 12 BOM CK 0032

Constitution of India, 1950 — Article 226Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Consumer Protection Act, 1986 — Section 24A(1), 24A(2), 27

High Courts20 Dec 2024Dismissed

Smt. Bhagwanibai Mamchand Bagoria (Deceased) Smt. Kiran Jaiprakash Bagoria And Ors Vs Hariram Banwari Kirad And Ors

Bombay High Court · (2024) 12 BOM CK 0031

Code of Civil Procedure, 1908 — Section 115Transfer of Property Act 1882 — Section 108(o)Maharashtra Rent Control Act, 1999 — Section 3(1)(a), 3(3), 15, 15(3), 16

High Courts20 Dec 2024Disposed Of

Jilajeet Satyanarayan Pandey And Ors Vs Chandrabali Rajnarayan Shukla (Deceased) Thr. Its Lrs And Ors

Bombay High Court · (2024) 12 BOM CK 0030

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 16(2)

High Courts20 Dec 2024Dismissed

Santosh Anant Sabale Vs Janak Mathuradas Morarji And Ors

Bombay High Court · (2024) 12 BOM CK 0029

Code of Civil Procedure, 1908 — Section 115

High Courts20 Dec 2024Dismissed

Anmol Dresses Through Chandulal Motilal Shah And Anr Vs Rajaram Anant Chipade (Since Deceased Through His Heirs Legal Representatives)

Bombay High Court · (2024) 12 BOM CK 0028

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12, Order 41 Rule 22, Order 41 Rule 23

High Courts19 Dec 2024Allowed

Sachin Deoram Sable Vs Maharashtra State Road Transport Corporation And Anr

Bombay High Court · (2024) 12 BOM CK 0048

Constitution of India, 1950 — Article 309

High Courts19 Dec 2024Dismissed

M/s. Shrinath Cotfab & Ors Vs Authorised Officer, Canara Bank & Ors

Bombay High Court · (2024) 12 BOM CK 0047

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 17, 18, 18(1)

High Courts19 Dec 2024Disposed Of

Dr. Prince John Edavazhikal Vs Collector of Stamps and Joint District Registrar, Palghar

Bombay High Court · (2024) 12 BOM CK 0046

Constitution of India, 1950 — Article 226Maharashtra Stamp (Determination of True Market Value of Property) Rules, 1995 — Rule 4, 4(6)

High Courts19 Dec 2024Dismissed

Pravin Anil Narbhavar Vs State Of Maharashtra And Another

Bombay High Court · (2024) 12 BOM CK 0033

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii)(c), 21, 22, 37, 52A

High Courts18 Dec 2024Disposed Of

Blossom Industries Ltd. Vs Union Of India Thr The Honorable Ministry Of Finance And Ors

Bombay High Court · (2024) 12 BOM CK 0057

Constitution of India, 1950 — Article 226Central Goods and Services Tax Act, 2017 — Section 9(1)