High Courts05 Sept 2024Partly Allowed
Parasram s/o. Ranganath Gaikwad Vs State Of Maharashtra
Bombay High Court · (2024) 09 BOM CK 0040
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 189 of 3,843
High Courts05 Sept 2024Partly Allowed
Nasim Razzak Ghanchi And Anr Vs State of Maharashtra And Ors
Bombay High Court · (2024) 09 BOM CK 0009
Code of Civil Procedure, 1908 — Order 22 Rule 5
High Courts05 Sept 2024Allowed
XYZ Vs State Of Maharashtra Thro. The Principal Secretay
Bombay High Court · (2024) 09 BOM CK 0008
Indian Penal Code, 1860 — Section 376Medical Termination of Pregnancy (Amendment) Act of 2021 — Section 3B(a), 3(2), 3(2D)
High Courts04 Sept 2024Disposed Of
Shri Ramprasad S/O Bhagvan Wankhede (Dead) Through Lrs. Gautam S/O Ramprasad Wankhede And Others Vs Manager (Mining) Project And Planning, Western Coalfields Ltd., Umrer Area, Nagpur And Another
Bombay High Court · (2024) 09 BOM CK 0044
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2)Evidence Act, 1872 — Section 44
High Courts03 Sept 2024Dismissed
Darshika Chandrakant Rakhunde And Others Vs State Of Maharashtra Thr. Principal Secretary, Department Of Revenue And Forest, Mumbai And Others
Bombay High Court · (2024) 09 BOM CK 0043
Constitution of India, 1950 — Article 14, 16, 309
High Courts02 Sept 2024Dismissed
Jarasand Suryabhan Borkar Vs Bhagwat Suryakant Kale And Ors
Bombay High Court · (2024) 09 BOM CK 0018
Code of Civil Procedure, 1908 — Section 9, Order 7 Rule 11, Order 7 Rule 11(d)Maharashtra Land Revenue Code 1966 — Section 143, 143(1), 143(3), 143(4), 143(5)Limitation Act — Article 58, 113
High Courts02 Sept 2024Dismissed
Haresh Panchal Alias Harish Vallabhbhai Naroliwala Vs Leela Chandrakant Naik
Bombay High Court · (2024) 09 BOM CK 0011
Code of Civil Procedure, 1908 — Section 115Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 12(3)(a), 12(3)(b), 12(3)(c)
High Courts02 Sept 2024Allowed
Morarji Hariram (since deceased) 1(a) Mrs. Nirmalaben Morarji Thakkar and Ors Vs M/s. Ramnik Dairy Farm and Ors
Bombay High Court · (2024) 09 BOM CK 0010
Code of Civil Procedure, 1908 — Section 151, Order 2 Rule 2, Order 6 Rule 17Maharashtra Rent Control Act, 1999 — Section 15, 15(2), 15(3)
High Courts02 Sept 2024Allowed
Hitesh Santosh Shinde Andothers Vs Divisional Commissioner And Other
Bombay High Court · (2024) 09 BOM CK 0003
Indian Penal Code, 1860 — Section 307, 324, 327Maharashtra Police Act, 1951 — Section 55, 56, 57, 57(a), 59, 59(2)
High Courts02 Sept 2024Allowed
Deepak S/o Kailas Aglave Vs State Of Maharashtra And Others
Bombay High Court · (2024) 09 BOM CK 0002
Constitution of India, 1950 — Article 19Indian Penal Code, 1860 — Section 34, 143, 144, 147, 148, 149, 323, 324, 336, 337, 354, 354D, 427, 452, 504, 506Arms Act, 1959 — Section 4, 25
High Courts02 Sept 2024Dismissed
Atul Ashok Mundada Vs State Of Maharashtra And Another
Bombay High Court · (2024) 09 BOM CK 0001
Code of Criminal Procedure, 1973 — Section 2(d), 154, 156(3), 173, 190, 197, 200, 202, 482Indian Penal Code, 1860 — Section 21, 34, 120B, 166, 167, 177, 201, 202, 204, 218, 409, 420, 423, 465, 466, 467, 468, 471Maharashtra Public Records Act, 2005 — Section 8, 9
High Courts30 Aug 2024Dismissed
Vijay Krushnarao Pawar Vs Lokmat Media Private Limited, Nagpur Thr. Its Senior General Manager HR
Bombay High Court · (2024) 08 BOM CK 0021
Industrial Disputes Act, 1947 — Section 31(1), 33, 33A, 33(2)(b)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 48
High Courts30 Aug 2024Allowed
Shahrukh Ziya Mohammad Vs State Of Maharashtra Thr. Its Secr., Dep. Of Home Affairs, Mantralaya, Mumbai And 3 Another
Bombay High Court · (2024) 08 BOM CK 0016
Constitution of India, 1950 — Article 14, 20, 21, 226Code of Criminal Procedure, 1973 — Section 439[2]Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338, 427
High Courts30 Aug 2024Allowed
Arun Nanasaheb Kadam & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 08 BOM CK 0013
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 357, 357(3), 357(4)Maharashtra Nurses Act, 1966 — Section 3, 7(1)(f), 15(1), 15(3), 15(4), 40, 40(1)
High Courts28 Aug 2024Allowed
Dr Ravinder Kumar Anand S/o. Late O. P. Anand Vs Ashok Mahindru & Ors
Bombay High Court · (2024) 08 BOM CK 0046
Code of Civil Procedure, 1908 — Order 40 Rule 1Contempt of Courts Act, 1971 — Section 12
High Courts28 Aug 2024Allowed
Bhagwat Nagraj Patil Deceased Through Lrs Bayjabai Bhagwat Patil Vs State Of Maharashtra Through Its Secretary And Another
Bombay High Court · (2024) 08 BOM CK 0014
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)
High Courts27 Aug 2024Disposed Of
Mr. Jagannath Anna Gavade And Ors Vs Shri. Shashikant Bhupal Khandekar And Ors
Bombay High Court · (2024) 08 BOM CK 0024
Motor Vehicles Act, 1988 — Section 166
High Courts27 Aug 2024Disposed Of
Sumati Ganpat Mahajan (Since Deceased)Thru. Lrs. Suhas Ganpat Mahajan And Ors Vs Prabhakar Laxman Dhage, Thru. Poa Suyog Prabhakar Dhage
Bombay High Court · (2024) 08 BOM CK 0023
Code of Civil Procedure, 1908 — Order 7 Rule 11(d)Transfer of the Property Act, 1882 — Section 53ASpecific Relief Act, 1963 — Section 41(h)
High Courts27 Aug 2024
Fortune Developers And Infrastructure Trh. Its Constituent Vs Pune Municipal Corporation Thr. Its Commissioner And Ors
Bombay High Court · (2024) 08 BOM CK 0022
Constitution of India, 1950 — Article 14, 300APrisons Act, 1894 — Section 59Maharashtra Prisons (Prison Buildings and Sanitary Arrangements) Rules, 1964 — Rule 3
High Courts26 Aug 2024Allowed
Nisargadeep Shikshan Prasarak Mandal Aurangabad Through Is Secretary Vs State Of Maharashtra Through Its Secretary And Others
Bombay High Court · (2024) 08 BOM CK 0030
Constitution of India, 1950 — Article 226Maharashtra Public Universities Act 2016 — Section 2(12), 31(y), 33(1)(q), 37(1)(h), 37(1)(i), 77(1)(b), 107, 107(5), 109(2), 109(3)(d)