Bombay High Court Judgments

Code of Criminal Procedure, 1973 — Section 147Code of Civil Procedure, 1908 — Order 39 Rule 2(A), Order 39 Rule 10, Order 39 Rule 11Specific Relief Act, 1963 — Section 34, 38

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High Courts13 Aug 2024Allowed

Devyani C. Naik Vs State Of Goa Thr. Chief Secretary And Anr

Bombay High Court · (2024) 08 BOM CK 0008

Constitution of India, 1950 — Article 14, 15, 19(1)(g), 21, 226Central Civil Service (Rules) 1972 — Rule 43(c)

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High Courts13 Aug 2024Disposed Of

Adarsh Bharat Enviro Pvt Ltd Vs State Of Maharashtra Thr. Ministry Of Urban Development And Ors

Bombay High Court · (2024) 08 BOM CK 0007

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High Courts13 Aug 2024Allowed

Shailja Nitin Mishra Vs Nitin Kumar Mishra and Anr

Bombay High Court · (2024) 08 BOM CK 0006

Surrogacy (Regulation) Act, 2021 — Section 2(r), 2(zd), 2(zg), 3, 4Assisted Reproductive Technology (Regulation) Act, 2021 — Section 31, 31(2)

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High Courts12 Aug 2024Allowed

Ramchandra Deoraoji Bagadte Vs State Of Mah. Thr. Pso Kondhali Dist.Nagpur

Bombay High Court · (2024) 08 BOM CK 0018

Indian Penal Code, 1860 — Section 306, 498AEvidence Act, 1872 — Section 113A

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High Courts09 Aug 2024Partly Allowed

Gautam Govindrao Wagh Vs State Of Maharashtra Through Its Principal Secretary And Others

Bombay High Court · (2024) 08 BOM CK 0037

Constitution of India, 1950 — Article 21, 311Code of Criminal Procedure, 1973 — Section 309Maharashtra Zilla Parishads District Services (Discipline and Appeal) Rules, 1964 — Rule 3

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High Courts08 Aug 2024Allowed

Shri Shankar Babarao Mukkawar Vs State Of Mah.Thr.Acb Wardha

Bombay High Court · (2024) 08 BOM CK 0041

Prevention of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 20Evidence Act, 1872 — Section 114B, 133

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High Courts08 Aug 2024Dismissed

Mituram S/O Udayram Dhurve Vs State Of Mha. Thr. Pso Ps Warud Dist.Amravati And Another

Bombay High Court · (2024) 08 BOM CK 0040

Indian Penal Code, 1860 — Section 354D(1)(i)Protection of Children From Sexual Offences Act, 2012 — Section 11, 11(vi), 12

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High Courts08 Aug 2024Disposed Of

Devidas Bhanudas Toradmal Vs State Of Maharashtra And Others

Bombay High Court · (2024) 08 BOM CK 0038

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4A, 4A(1)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 29, 3191), 31(2), 32, 35, 36, 36(2)(a), 37

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High Courts07 Aug 2024Partly Allowed

Priyadarshan Rajkamal Bharti Vs State Of Maharashtra Through The Collector, Yavatmal And Others

Bombay High Court · (2024) 08 BOM CK 0044

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 18

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High Courts07 Aug 2024Partly Allowed

Arun Rajaramji Helonde Vs General Manager,Kalmeshwar Textile Mills,C/O Office Of Mah State Textile Corpn.Ltd.Empress Mill

Bombay High Court · (2024) 08 BOM CK 0043

Workmens� Compensation Act, 1923 — Section 10, 30

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High Courts06 Aug 2024Dismissed

Devi Saraswati Mahila Bahu Uddeshiya Shikshan Sanstha, Thana (Petrol Pump) Bhandara Vs State Of Maharashtra, Thr. Its Secretary, School Education And Sports Dept. Mumbai

Bombay High Court · (2024) 08 BOM CK 0045

Constitution of India, 1950 — Article 16Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 4Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 2(1)(j), 6, 9(7)

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High Courts06 Aug 2024Dismissed

Swarajsingh Shivpalsingh Parihar Vs Dilip Dattatray Walse Patil (Minister Of Co Op Dept Mantralaya Mumbai) Through Its Secretary

Bombay High Court · (2024) 08 BOM CK 0029

Constitution of India, 1950 — Article 226Maharashtra Cooperative Societies Act, 1960 — Section 73(a) 73(c), 73(f)(2)Contempt of Courts Act, 1971 — Section 2(b), 12, 12(1)

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High Courts05 Aug 2024Allowed

Manohar S/O Tikaram Kapgate Vs State Of Maharashtra Thr. Pso Ps Kurkheda, Dist. Gadchiroli And Another

Bombay High Court · (2024) 08 BOM CK 0017

Code of Criminal Procedure, 1973 — Section 173(2), 173(8)Indian Penal Code, 1860 — Section 376(2)(i), 448Protection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 4, 29

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High Courts01 Aug 2024Disposed Of

Sameer Shah S/O Salim Shah Vs State Of Mha. Thr. Pso Ps Murtizapur City Tq.Murtizapur Dist Akola

Bombay High Court · (2024) 08 BOM CK 0039

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 354(B)Protection of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 10, 29

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High Courts24 Jul 2024Disposed Of

Ravindra S/O Bhimrao Pande And 2 Others Vs State Of Maharashtra, Thr. Its Pso, Police Station Benoda, Tq. Warud, Dist. Amravati

Bombay High Court · (2024) 07 BOM CK 0043

Code of Criminal Procedure, 1973 — Section 222, 374(2)Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304I, 304II, 307, 324, 504, 506Evidence Act, 1872 — Section 134

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High Courts24 Jul 2024Allowed

Dr. Subhash S/O. Dnyaneshwar Waghe Vs State Of Mah. Thr. Pso, Ps Narkhed Tq. Narkhed Dist. Nagur And Another

Bombay High Court · (2024) 07 BOM CK 0042

Constitution of India, 1950 — Article 19(2), 25, 26Code of Criminal Procedure, 1973 — Section 161, 196, 196(1)Indian Penal Code, 1860 — Section 108A, 153A, 153B, 294A, 504, 505, 506

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