COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 182 of 3,843

High Courts18 Dec 2024

Arya Sandip Tarar Vs National Testing Agency (Nta) And Ors

Bombay High Court · (2024) 12 BOM CK 0050

Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6(4)

High Courts18 Dec 2024Dismissed

M/s Pyramid Land Developers Thr. Its Partner Mr. Abdul Hamid Mapkhan Shah Vs Mr. Shivnarayan Acchaibar Singh And Another

Bombay High Court · (2024) 12 BOM CK 0049

Contract Act, 1872 — Section 202

High Courts18 Dec 2024Dismissed

Santosh Ambadas Padmagirwar And 6 Others Vs State Of Maharashtra Thr. Pso Manora, Tq. Manora, Dist. Washim And Another

Bombay High Court · (2024) 12 BOM CK 0041

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A

High Courts18 Dec 2024Allowed

Vidyaa Sudhir Moravekar Vs Serious Fraud Investigation Office Through its Authorized Officer & Ors

Bombay High Court · (2024) 12 BOM CK 0026

High Courts17 Dec 2024Dismissed

Naresh Girdharilal Pahuja Vs Union of India and Anr

Bombay High Court · (2024) 12 BOM CK 0056

Constitution of India, 1950 — Article 14

High Courts17 Dec 2024Dismissed

Chandrakant C. Patel Vs Suryakant Shivlal Parmar

Bombay High Court · (2024) 12 BOM CK 0055

Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 20 Rule 12Bombay Sales Tax Act, 1959 — Section 22

High Courts16 Dec 2024Disposed Of

Dombivali Nagari Sahakari Bank Ltd Throu. Its Autorised Officer Shashikant Sakharam Gawade Vs State Of Maharashtra Throu. Govt Pleader And Ors

Bombay High Court · (2024) 12 BOM CK 0054

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 14, 14(1A)

High Courts16 Dec 2024Disposed Of

Pragati Gold Pvt. Ltd Vs Union of India & Ors

Bombay High Court · (2024) 12 BOM CK 0053

Constitution of India, 1950 — Article 226

High Courts16 Dec 2024Disposed Of

PT. OBM Drilchem Vs Union of India & Ors

Bombay High Court · (2024) 12 BOM CK 0052

High Courts16 Dec 2024Disposed Of

R. R. Shipping Private Limited Vs Union of India & Ors

Bombay High Court · (2024) 12 BOM CK 0051

High Courts16 Dec 2024Allowed

Gopal Radheysham Yadav Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0027

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 307, 325, 341, 392, 397Bombay Police Act, 1951 — Section 37(1)(3), 135

High Courts14 Dec 2024Disposed Of

Punam Sureshrao Aundhakar Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0042

Code of Criminal Procedure, 1973 — Section 195, 218Indian Penal Code, 1860 — Section 34, 186, 323, 353, 504, 506(i)

High Courts13 Dec 2024Dismissed

M/s Shailesh Traders Through its proprietor, Sanjay Harishchandra Ghar Vs Union Bank of India

Bombay High Court · (2024) 12 BOM CK 0034

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17

High Courts12 Dec 2024Dismissed

Union Of India At The Instance Of Assistant Director, Dri, Mumbai Vs Smt. Ameenabi And Another

Bombay High Court · (2024) 12 BOM CK 0013

Code of Criminal Procedure, 1973 — Section 397Customs Act, 1962 — Section 108, 111, 135(1)(b), 135(1)(I)Foreign Exchange Regulation Act, 1973 Section — 13(1)

High Courts11 Dec 2024Dismissed

Rekha W/O Raosaheb Waghmare And Others Vs State Of Maharashtra And Another

Bombay High Court · (2024) 12 BOM CK 0036

Code of Criminal Procedure, 1973 — Section 97, 173, 482Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506Guardians and Wards Act, 1890 — Section 25

High Courts11 Dec 2024Dismissed

M/s Hindustan Coca Cola Beverages Pvt.Ltd Vs State Of Maharashtra

Bombay High Court · (2024) 12 BOM CK 0035

Code of Criminal Procedure, 1973 — Section 397, 482Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(h), 2(V), 7(i), 10(4), 11(4), 13(2), 16, 17, 20(1)

High Courts11 Dec 2024Dismissed

Ashwini Ashish Dighe Vs Union Of India

Bombay High Court · (2024) 12 BOM CK 0020

Constitution of India, 1950 — Article 226Foreign Trade (Development Regulation) Act 1992 — Section 2(a), 9, 9(1), 9(2), 9(5), 13, 15, 15(1)

High Courts11 Dec 2024Dismissed

Pradeep Kumar Lalit Kumar Pandya Vs Harisingh J. Kapadia (Dec.) Thr. Lrs. Ruxmani Harisingh Kapadia

Bombay High Court · (2024) 12 BOM CK 0019

Code of Civil Procedure, 1908 — Section 115Maharashtra Rent Control Act, 1999 — Section 7(15), 7(15)(d), 15, 16Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(c)

High Courts11 Dec 2024Allowed

Laxman Mahadev Katkar Decd Through Lhrs Vs State Of Maharashtra Through The Secretary, Revenue Dept. And Ors

Bombay High Court · (2024) 12 BOM CK 0018

Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 4, 6, 6(2), 11, 11A, 48(1)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)

High Courts11 Dec 2024Disposed Of

General Motors India Pvt Ltd Vs State Of Maharashtra And Ors

Bombay High Court · (2024) 12 BOM CK 0017

Central Goods and Services Tax (CGST) Act, 2017 — Section 98(2), 98(6)State Goods and Services Tax (SGST) Act, 2017 — Section 73(5), 98State Goods and Services Tax (SGST) Rules, 2017 — Rule 142(1A)