COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 186 of 3,843

High Courts12 Nov 2024Dismissed

Vaibhav S/O GajananTekam Vs State Of Mah.Thr. Pso Ps Pulgaon Tah.Deoli Dist.Wardha

Bombay High Court · (2024) 11 BOM CK 0003

Constitution of India, 1950 — Article 14, 15, 15(3), 21Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 375, 417, 504, 506

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High Courts11 Nov 2024Partly Allowed

M/s Schulke India Pvt. Ltd Vs Union Of India

Bombay High Court · (2024) 11 BOM CK 0009

Constitution of India, 1950 — Article 73, 77Central Goods and Services Tax Act, 2017 — Section 119, 168Copyright Act, 1976 — Section 52(1)(a)

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High Courts11 Nov 2024Dismissed

Shri Akhilesh s/o Mohansingh Thakur Vs Hari alias Haribhau s/o Shankar Masram

Bombay High Court · (2024) 11 BOM CK 0008

Code of Civil Procedure, 1908 — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, Order VII Rule 11(b), Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 24, 24(1), 24(2), 33, 40, 47Presidency Small Cause Courts Act, 1882 — Section 19, 41

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High Courts11 Nov 2024Allowed

P. J. Rathod (Prabhubhai S/O Jadhavji Rathod) Vs Union Of India, Thr. Divisional Railway Manager (Engineering) South Eastern Railway, Nagpur And Anr

Bombay High Court · (2024) 11 BOM CK 0007

Code of Civil Procedure, 1908 — Order 21 Rule 1, Order 21 Rule 2Arbitration Act, 1940 — Section 30, 31Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts11 Nov 2024Dismissed

Arjun s/o Chandulal Kewalramani Vs Shri Dharamdas s/o Tekchand Kewalramani (dead) through LRs Shri Parag s/o Gulab Kewalramani & Ors

Bombay High Court · (2024) 11 BOM CK 0006

Code of Civil Procedure, 1908 — Order 41 Rule 27, Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b), Order 47 Rule 1

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High Courts25 Oct 2024Disposed Of

Roshanbi Aziz Motiwala Thr Poa Mr. Iliyas Aziz Motiwala Vs Union Of India Thr The Secretary Ministry Of Road Transport And Highways Ors

Bombay High Court · (2024) 10 BOM CK 0009

Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24, 105(3), 113

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High Courts25 Oct 2024Disposed Of

Dagdabai Vitthal Kadam Vs State Of Maharashtra Thr The Revenue And Forest Dept And Ors

Bombay High Court · (2024) 10 BOM CK 0008

Wild Life (Protection) Act, 1972 — Section 18, 18A, 19, 20, 21, 22, 23, 24, 27, 28, 29, 30, 31, 32, 33, 33A

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High Courts25 Oct 2024Dismissed

United India Insurance Company Limited Vs Shri Basavraj Virupasapa Jalsakare And Others

Bombay High Court · (2024) 10 BOM CK 0007

Indian Penal Code, 1860 — Section 279, 304AMotor Vehicle Act, 1988 — Section 184

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High Courts23 Oct 2024Allowed

Damodhar Jagnnath Lokhande And Another Vs Central Bureau Of Investigation And Another

Bombay High Court · (2024) 10 BOM CK 0010

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 227, 482Indian Penal Code, 1860 — Section 120B, 302

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High Courts22 Oct 2024Dismissed

Mr Sarojkumar Ramchandra Gonjari Vs State Of Maharashtra Through Its Chief Secretary

Bombay High Court · (2024) 10 BOM CK 0015

Constitution of India, 1950 — Article 226, 227Arbitration and Conciliation Act, 1996 — Section 25, 34, 65, 67, 76, 80, 81Micro Small and Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3), 19

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High Courts22 Oct 2024Partly Allowed

Prakash Parmanand Gurbakshani Vs State Of Maharashtra

Bombay High Court · (2024) 10 BOM CK 0011

Prevention of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(m), 7(i), 10, 10(7), 11, 13(2), 16, 23(1A), 24(2)(b)Probation of Offenders Act, 1958 — Section 4

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High Courts18 Oct 2024Disposed Of

M/S Honesty Land Developers Through Its Partners Dinesh Yashwant Patil And Anr Vs Shri Madhukar Sonaji Salve Died Thr Lrs Nirmala Madhukar Salve And Ors

Bombay High Court · (2024) 10 BOM CK 0017

Code of Civil Procedure, 1908 — Order 7 Rule 3

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High Courts18 Oct 2024Dismissed

Chandrakant Nimba Patil Vs State Election Commissioner Through The Chief Election Commissioner And Others

Bombay High Court · (2024) 10 BOM CK 0016

Constitution of India, 1950 — Article 226, 227, 324, 329(b)Representation of the People Act, 1950 — Section 17, 18, 23(3), 62, 62(2), 62(3), 62(4), 62(5)Registration of Electors Rules, 1960 — Section 10, 11, 12,13, 13(1), 13(2), 13(3), 14, 15, 16, 17, 18, 19, 20, 21, 21A, 22, 23, 24, 25, 26

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High Courts18 Oct 2024Allowed

Abhimanyu s/o. Virbhadra Rasure Vs State Of Maharashtra And Other

Bombay High Court · (2024) 10 BOM CK 0012

Code of Criminal Procedure, 1973 — Section 156(3), 173, 239, 240(1)Indian Penal Code, 1860 — Section 34, 420, 468, 471Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 3, 4, 5

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High Courts17 Oct 2024Dismissed

Indubai w/o. Narayan Junghare Vs Narayan s/o. Ramdas Junghare

Bombay High Court · (2024) 10 BOM CK 0013

Code of Criminal Procedure, 1973 — Section 97, 401Indian Penal Code, 1860 — Section 498A

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High Courts15 Oct 2024Allowed

Siddarth S/o Laxman Gajghate Vs State Of Maharashtra Thr. Anti Corruption Bureau, Nagpur

Bombay High Court · (2024) 10 BOM CK 0019

Bharatiya Nyaya Sanhita, 2023 — Section 45Indian Penal Code, 1860 — Section 107Prevention of Corruption Act, 1988 — Section 7, 11, 12

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High Courts15 Oct 2024Dismissed

Dhule Municipal Commissioner Dhule Municipal Corporation Vs Ms Borse Brother Engineers And Contractors Pvt Ltd Through Its Director

Bombay High Court · (2024) 10 BOM CK 0018

Constitution of India, 1950 — Article 14, 226, 227Arbitration and Conciliation Act, 1996 — Section 11(6), 12(3), 20, 20(1), 20(2), 20(3)

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High Courts08 Oct 2024Allowed

Saraswatha S/o Sampatrao Bhoyar Vs Late Ravindra S/o Sadashiv Khodke Since Deceased Thr. Lrs. And Others

Bombay High Court · (2024) 10 BOM CK 0004

Code of Civil Procedure, 1908 — Order 22 Rule 4, Order 22 Rule 4(2)

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High Courts04 Oct 2024Disposed Of

Chetan Kailas Vaidya Vs State Of Maharashtra

Bombay High Court · (2024) 10 BOM CK 0021

Code of Criminal Procedure, 1973 — Section 293, 313Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection of Children From Sexual Offences Act, 2012 — Section 4, 6

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High Courts04 Oct 2024Disposed Of

Chatur @ Chetan Maroti Meshram Vs State Of Maharashtra

Bombay High Court · (2024) 10 BOM CK 0020

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 375, 376ABProtection of Children From Sexual Offences Act, 2012 — Section 3(c), 4, 6, 7, 9(m), 10, 29

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