High Courts22 Jul 2024Dismissed
Ebix Cash Pvt Ltd Vs State Of Maharashtra Through Chief Secretary And Others
Bombay High Court · (2024) 07 BOM CK 0039
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 192 of 3,843
High Courts20 Jul 2024Dismissed
Sharda Sharad Sahane Vs Sharad Uttamrao Sahane
Bombay High Court · (2024) 07 BOM CK 0041
Code of Civil Procedure, 1908 — Order 9 Rule 13Hindu Marriage Act 1955 — Section 15
High Courts20 Jul 2024Allowed
Samriddhi Yogesh Savale Vs State Of Maharashtra And Others
Bombay High Court · (2024) 07 BOM CK 0040
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 36, 36A
High Courts19 Jul 2024Dismissed
Shivaji Nagar Cooperative Housing Society Limited Vs State Of Maharashtra
Bombay High Court · (2024) 07 BOM CK 0045
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 18Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 11A, 24(2), 24(1)(a)
High Courts19 Jul 2024Allowed
Smt. Jyoti w/o Gendraj Thamke Vs Union of India
Bombay High Court · (2024) 07 BOM CK 0044
High Courts18 Jul 2024Allowed
Sambhaji Dangal Wagh Vs State Of Maharashtra And Others
Bombay High Court · (2024) 07 BOM CK 0031
Maharashtra Act No. XXIII Of 2001 — Section 7
High Courts16 Jul 2024Dismissed
Maharashtra State Electricity Distribution Co. Ltd. Through Supdt. Engineer Vs M/s Jindal Polyfilms Ltd And Anr
Bombay High Court · (2024) 07 BOM CK 0022
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 3, 29Electricity Act, 2003 — Section 2(62), 42(5), 43, 46, 47, 56(2), 62, 62(5), 62(6), 64, 64(3), 82, 115(5), 181(2)(r), 182
High Courts15 Jul 2024Dismissed
Dr. Samata Wamanrao Warudkar Vs State Of Maharashtra, Through Its Secretary, Ministry Of Health, Mumbai And 4 Others
Bombay High Court · (2024) 07 BOM CK 0037
Constitution of India, 1950 — Article 14, 142Maharashtra 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 8, 10
High Courts15 Jul 2024Disposed Of
Madhura Mukul Gandhe Vs Honble Cabinet Minister For Co Operation Maharashtra State Mumbai And Others
Bombay High Court · (2024) 07 BOM CK 0032
Constitution of India, 1950 — Article 227Maharashtra Co operative Societies Act, 1960 — Section 22, 23, 27, 154
High Courts15 Jul 2024Partly Allowed
Akshay S/o. Madhavrao Khandve Vs State Of Maharashtra
Bombay High Court · (2024) 07 BOM CK 0025
Code of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 279, 304A, 337, 338Probation of Offenders Act, 1958 — Section 4
High Courts15 Jul 2024Allowed
Momin Moiuddin Gulam Hasan @ Moin Mistri And Anr Vs State Of Maharashtra And Anr
Bombay High Court · (2024) 07 BOM CK 0024
Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 167(2), 173(2), 196, 209Indian Penal Code, 1860 — Section 120A, 120B, 153A, 201
High Courts15 Jul 2024Dismissed
Shri Shaikh Ibrahim Shaikh Mohd Hanifsaheb (Since Deceased) Through His Lh And R's Smt.Jakiya I.Sha Vs Shri. Mohamaudkhan K.Pathan (Deceased) By His Legal Heirs 1.1. Shri. Badumiya Mehamudkha Pathan
Bombay High Court · (2024) 07 BOM CK 0023
Code of Civil Procedure, 1908 — Order 20 Rule 12(1)(c), Order 41 Rule 27Bombay Rents, Hotels and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(3)(a), 12(3)(b), 15(3)Transfer of Property Act, 1882 — Section 106
High Courts12 Jul 2024Dismissed
Kamadhenu Sahakari Grahanirman Sanstha Ltd Vs Suresh S/o. Narayan Madekar And Others
Bombay High Court · (2024) 07 BOM CK 0034
Maharashtra Co operative Societies Act, 1960 — Section 35, 35(1), 152
High Courts12 Jul 2024Allowed
Limbajirao Daulatrao Shelke And Another Vs Pandit Bhikaji Dakhure
Bombay High Court · (2024) 07 BOM CK 0033
Maharashtra Land Revenue Code, 1966 — Section 36, 36A, 36(2)
High Courts11 Jul 2024Dismissed
Namdeo S/o Gangaram Dhawas And Another Vs Western Coalfields Ltd., Coal Estate Nagpur Thr. Its Managing Director And Others
Bombay High Court · (2024) 07 BOM CK 0038
Constitution of India, 1950 — Article 226Coal Bearing Areas (Acquisition and Development) Act, 1957 &mdash Section 4(i), 9(i), 10
High Courts11 Jul 2024
Deelip Mhaisekar Vs Ajay Sahebrao Chandanwale And Anr
Bombay High Court · (2024) 07 BOM CK 0015
Constitution of India, 1950 — Article 226
High Courts10 Jul 2024Dismissed
Regional Director E.S.I. Corporation Vs M/S. Pahelvi Bakery
Bombay High Court · (2024) 07 BOM CK 0016
Employees� State Insurance Act, 1948 — Section 12, 45A, 75, 82Factories Act, 1948 — Section 2(k)
High Courts09 Jul 2024Dismissed
Momin Zulfikar Kasam Vs Ajay Balkrishna Durve And Anr
Bombay High Court · (2024) 07 BOM CK 0018
Constitution of India, 1950 — Article 227Code of Civil Procedure, 1908 — Section 41, 47, 146, 147, Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 35Maharashtra Rent Control Act, 1999 — Section 22, 24
High Courts09 Jul 2024Dismissed
Anuraag Agarwal Vs Poonam Agarwal nee Mukim
Bombay High Court · (2024) 07 BOM CK 0017
Code of Civil Procedure, 1908 — Section 24Code of Criminal Procedure, 1973 — Section 125Protection from Domestic Violence Act, 2005 — Section 12, 12(5), 26
High Courts08 Jul 2024Partly Allowed
M/S Sambhaji Multi Services Through Its Proprietor Sachin Ratknakar Sonwane Vs Commissioner State Gst Bhavan And Others
Bombay High Court · (2024) 07 BOM CK 0030
Arbitration and Conciliation Act, 1996 — Section 23(4), 29ACentral Goods and Services Tax Act, 2017 — Section 29, 29(2), 30Commercial Courts Act, 2015 — Section 12A