High Courts03 Dec 2024Disposed Of
Divisional Officer /Zonal Officer Bank Of Maharashtra Division Office And Ors Vs Ismail Babalal Attar
Bombay High Court · (2024) 12 BOM CK 0005
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 184 of 3,843
High Courts02 Dec 2024Dismissed
Jayesh Natwarlal Shah Vs State Of Maharashtra
Bombay High Court · (2024) 12 BOM CK 0012
Code of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 34, 420
High Courts02 Dec 2024Partly Allowed
Ravindra Waghu Jadhav Vs State Of Maharashtra
Bombay High Court · (2024) 12 BOM CK 0011
Code of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 498A
High Courts02 Dec 2024Dismissed
Laxman Pralhad Ganaji Dayme Vs Vinayak Mahadeo Pradhan And Anr
Bombay High Court · (2024) 12 BOM CK 0008
Constitution of India, 1950 — Article 227Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(a), 13(1)(b)Transfer of Property Act, 1882 — Section 108(o)
High Courts29 Nov 2024Dismissed
State of Maharashtra Vs Chandrakant Revansidha Mathapati
Bombay High Court · (2024) 11 BOM CK 0037
Prevention of Corruption Act, 1988 — Section 7, 13(1)(b), 13(1)(d), 13(2)
High Courts29 Nov 2024Disposed Of
Tiger Steel Engineering Vs Union Of India Thr The Joint Secretary And Ors
Bombay High Court · (2024) 11 BOM CK 0033
Special Economic Zone Act, 2005 — Section 2(m), 2(m)(ii), 26(1)(d), 51, 51(1), 53(1)Special Economic Zone Rules, 2005 — Rule 30(1)
High Courts29 Nov 2024Allowed
Prathamesh Nayan Mulye Vs State Of Maharashtra Thr The Dept Of Education And Ors
Bombay High Court · (2024) 11 BOM CK 0032
High Courts29 Nov 2024Disposed Of
Shri. Deepak Manaklal Katariya Vs Mr. Ashok Motilal Katariya And Ors
Bombay High Court · (2024) 11 BOM CK 0031
Code of Civil Procedure, 1908 — Section 11, Order 14 Rule 2Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 2(c), 2(e), 9, 21, 85(2)(a)
High Courts28 Nov 2024Allowed
Kondiba Gunjal Vs Union Of India
Bombay High Court · (2024) 11 BOM CK 0039
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37, 42, 67Evidence Act, 1872 — Section 25
High Courts28 Nov 2024Dismissed
Afsana w/o. Sarfaraj Ahmed Pate Vs Sarfaraj Ahamad Mainodin Patel and Ors
Bombay High Court · (2024) 11 BOM CK 0038
High Courts28 Nov 2024Dismissed
Rajaram Raghunath Koli Vs State Of Maharashtra
Bombay High Court · (2024) 11 BOM CK 0035
High Courts28 Nov 2024Disposed Of
Mashalkar Prasad S/O Chandrashekhar M Vs Terna Medical College And Hospital Thr. Its Registrar And Ors
Bombay High Court · (2024) 11 BOM CK 0034
Constitution of India, 1950 — Article 226Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015 — Section 14, 14(5)
High Courts28 Nov 2024Disposed Of
Kondiba Gunjal Vs Union Of India And Anr
Bombay High Court · (2024) 11 BOM CK 0025
Code of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37, 42, 67Evidence Act, 1872 — Section 25
High Courts28 Nov 2024Dismissed
Afsana W/o Sarfaraj Ahmed Patel Vs Sarfaraj Ahamad Mainodin Patel And Ors
Bombay High Court · (2024) 11 BOM CK 0024
Indian Penal Code, 1860 — Section 323, 498A, 504, 506
High Courts28 Nov 2024Allowed
Pankaj Sambhaji Kate Vs State Of Maharashtra And Another
Bombay High Court · (2024) 11 BOM CK 0015
Code of Criminal Procedure, 1973 — Section 173, 468, 468(1), 468(2)(c), 468(3), 473, 482Indian Penal Code, 1860 — Section 34, 415, 420, 463, 465, 467, 468, 471
High Courts27 Nov 2024Dismissed
Sangita Ravindra Sathe Vs Ramakant Tulshiram Salunke
Bombay High Court · (2024) 11 BOM CK 0036
Code of Civil Procedure, 1908 — Section 115Maharashtra Rent Control Act, 1999 — Section 12(3)(b), 15, 15(2), 15(3)
High Courts27 Nov 2024Dismissed
Sanjay Bapurao Aarewar Vs Sangita Sanjay Aarewar
Bombay High Court · (2024) 11 BOM CK 0018
Code of Criminal Procedure, 1973 — Section 125Protection of Woman from Domestic Violence Act, 2005 — Section 12, 12(1), 18, 19, 20, 22
High Courts27 Nov 2024Allowed
Sarbhi D/O Raju Soni Vs State Of Maharashtra Through Pso Railway PS Gondia Dist Gondia
Bombay High Court · (2024) 11 BOM CK 0017
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(b)(ii), 29, 37, 50
High Courts27 Nov 2024Allowed
Laxman Subhash Koli Vs State Of Maharashtra Through Its Secretary And Others
Bombay High Court · (2024) 11 BOM CK 0016
Constitution of India, 1950 — Article 226, 227, 341, 342, 343Maharashtra 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 4, 8
High Courts26 Nov 2024Allowed
Ms. Sushmita Lalchand Yadav Vs State Of Maharashtra
Bombay High Court · (2024) 11 BOM CK 0026
Code of Criminal Procedure, 1973 — Section 164, 397, 401Indian Penal Code, 1860 — Section 107, 306