COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 188 of 3,843

High Courts23 Sept 2024Dismissed

Latabai Wd/O. Bhimsing Jadhav Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0017

Code of Criminal Procedure, 1973 — Section 167(2), 437, 437(6)Indian Penal Code, 1860 — Section 120B, 182, 193, 419, 420, 468

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High Courts23 Sept 2024Dismissed

Sow. Subhadrabai w/o Raosaheb Pawar Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0016

Indian Penal Code, 1860 — Section 34, 406, 415, 420Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 2(a), 2(c), 3, 4

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High Courts23 Sept 2024Allowed

Rajesh @ Dadu Eknath Nikumbh (Dhobi) Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0015

Constitution of India, 1950 — Article 22, 226Indian Penal Code, 1860 — Section 224, 294, 323, 354, 392, 394, 427, 504, 506Arms Act, 1959 — Section 4, 25

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High Courts20 Sept 2024Allowed

Munib Iqbal Memon Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0030

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 436Indian Penal Code, 1860 — Section 120B, 302, 307, 427, 435

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High Courts20 Sept 2024Disposed Of

Devidas S/O Jagannath Joshi Vs State Of Maharashtra Thr. Dy.S.P. A.C.B. Sleuth, Nagpur

Bombay High Court · (2024) 09 BOM CK 0028

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 386, 386(a), 386(b), 386(b)(i)Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)

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High Courts19 Sept 2024Dismissed

Amol Ashokrao Zalte Vs State Of Maharashtra And Others

Bombay High Court · (2024) 09 BOM CK 0027

University Grants Commission Act, 1956 — Section 26Maharashtra Universities Act, 1994 — Section 79, 79(4)

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High Courts19 Sept 2024Dismissed

Usman Khan Rashid Khan Pathan Vs Vishal Plot Vikrikendre, Bhagidari Sanstha Tarfe Partner Shree Vishal Chandrakant Kele

Bombay High Court · (2024) 09 BOM CK 0026

Code of Civil Procedure, 1908 —Order 7 Rule 11Indian Partnership Act, 1932 — Section 63, 69, 69(2)Presidency Small Cause Courts Act, 1882 — Section 19

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High Courts19 Sept 2024Allowed

Dnyaneshwar S/O. Rohidas Wakale Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 09 BOM CK 0025

Code of Criminal Procedure, 1973 — Section 161, 195, 196, 196(1), 196(1A), 197, 198, 482Indian Penal Code, 1860 — Section 108A, 153A, 295A, 505, 505(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(v), 14

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High Courts12 Sept 2024Disposed Of

Amitkumar S/O. Bhimrao Bankar Vs Additional Divisional Commissioner, Nagpur Division, Nagpur And Another

Bombay High Court · (2024) 09 BOM CK 0045

Maharashtra Village Panchayats Act, 1958 — Section 13, 13(3), 14(1)(h), 16(2), 182

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High Courts12 Sept 2024Allowed

Maharashtra Public Service Commission Through Its Secretary Vs State Of Maharashtra Through The Secretary And Others

Bombay High Court · (2024) 09 BOM CK 0037

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High Courts12 Sept 2024Allowed

Syed Naeemuddin Syed Khaja And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2024) 09 BOM CK 0036

Code of Criminal Procedure, 1973 — Section 197, 202, 204Indian Penal Code, 1860 — Section 21, 323, 353, 504, 506Prevention of Corruption Act, 1988 — Section 2(c)

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High Courts11 Sept 2024Dismissed

Shri Balkrishna Dadoba Yedekar (Since Deceased) Through His Lrs And Ors Vs Sangli Municipal Council

Bombay High Court · (2024) 09 BOM CK 0004

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 6Transfer of Property Act, 1882 — Section 111

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High Courts10 Sept 2024Dismissed

Narsingrao S/O Nivruttirao Udgirkar Vs Shivaji S/O. Bandappa Kalge And Others

Bombay High Court · (2024) 09 BOM CK 0038

Constitution of India, 1950 — Article 226, 338(5)(b)Code of Civil Procedure, 1908 — Order 7 Rule 11,Order 7 Rule 11(a)Representation of Peoples Act, 1951 — Section 4(a), 6, 9, 33(2), 83, 86(3), 100(1)(a), 100(1)(d)(i), 100(1)(d)(iv)

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High Courts10 Sept 2024Allowed

Mohammad Ejaz s/o Mohammad Osman Vs State Of Maharashtra

Bombay High Court · (2024) 09 BOM CK 0035

Indian Penal Code, 1860 — Section 107, 306, 498A

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High Courts10 Sept 2024Disposed Of

M/s.Trishul Construction Co Vs City Industrial and Development Corporation of Maharashtra Ltd. & Anr

Bombay High Court · (2024) 09 BOM CK 0006

Maharashtra Regional and Town Planning Act, 1966 — Section 154, 154(2)

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High Courts10 Sept 2024Partly Allowed/Dismissed

M/s Forbes Gokak Ltd Vs Bharat Petroleum Corporation Limited

Bombay High Court · (2024) 09 BOM CK 0005

Code of Civil Procedure, 1908 — Section 34, 34(1), Order 20 Rule 12(1)(c)

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High Courts06 Sept 2024Dismissed

National Highways Authority of India, Project Implementation Unit, Dhule, Through its Project Director Vs Champalal Najlya Pawara

Bombay High Court · (2024) 09 BOM CK 0039

Arbitration and Conciliation Act, 1996 — Section 34National Highways Act, 1956 — Section 3A, 3D, 3D(2), 3E, 3F, 3G, 3G(5), 3H(1), 3H(2), 3H(5)

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High Courts06 Sept 2024Allowed

Deputy Commissioner Of Police Wireless Division Mumbai Vs Shri Sanjay Govind Parab

Bombay High Court · (2024) 09 BOM CK 0007

Maharashtra Police Act, 1951 — Section 22J(3), 22N(2)

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High Courts05 Sept 2024Allowed

M/s Gadekar Ginning and Pressing Pvt.Ltd Vs Canara Bank

Bombay High Court · (2024) 09 BOM CK 0042

Maharashtra Co operative Societies Act, 1960 — Section 154, 154(2A)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 18, 18(1)

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High Courts05 Sept 2024Allowed

Pradhumman Balasaheb Wadwale, U/G Father Balasaheb Baburao Wadwale And Another Vs State Of Maharashtra Through Principal Secretary And Others

Bombay High Court · (2024) 09 BOM CK 0041

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