COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 193 of 3,843

High Courts08 Jul 2024Dismissed

Sudha Rajendra Mahajan And Others Vs Vikas Narayan Patil Through Poa Tilottama Vikas Patil And Others

Bombay High Court · (2024) 07 BOM CK 0029

Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 137Maharashtra Rent Control Act, 1999 — Section 21, 24, 24(2), 44, 55, 55(3), 98

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High Courts08 Jul 2024Partly Allowed

Jitendra Badrinaryan Toshniwal Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0026

Code of Criminal Procedure, 1973 — Section 428Indian Penal Code, 1860 — Section 307, 323

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High Courts08 Jul 2024Dismissed

Bharat Petroleum Corporation Limited Paramjitsingh Ghai And Anr

Bombay High Court · (2024) 07 BOM CK 0019

Code of Civil Procedure, 1908 — Section 2(12), Order 20 Rule 12, Order 20 Rule 12(1)(c), Order 41 Rule 33Maharashtra Rent Control Act, 1999 — Section 3(1)(b)Evidence Act, 1872 — Section 114(g)

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High Courts08 Jul 2024Partly Allowed

Jitendra S/o Badrinaryan Toshniwal Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0010

Code of Criminal Procedure, 1973 — Section 428Indian Penal Code, 1860 — Section 307, 323

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High Courts05 Jul 2024Dismissed

Babarjit Singh Hari Singh And Another Vs Manorama Vishwanath Surve And Anr

Bombay High Court · (2024) 07 BOM CK 0020

Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 5(1)(c), 5(ii)(c), 5(11)(c), 16(1)(e)Delhi Rent Control Act, 1958 — Section 14(1)(d)

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High Courts05 Jul 2024Disposed Of

Sanjay S/o Wasudeo Chinchmalatpure Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0011

Constitution of India, 1950 — Article 20(2)Code of Criminal Procedure, 1973 — Section 197, 211, 212, 213, 215, 218, 219, 220, 221, 221(1), 226, 227, 228, 233, 237, 386, 386(a), 386(b), 464Indian Penal Code, 1860 — Section 304

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High Courts04 Jul 2024Dismissed

Santosh Kalyanrao Karanjkar Vs Secretary Mahatma Gautam Shikshan Prasarak Mandal And Others

Bombay High Court · (2024) 07 BOM CK 0028

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9, 13

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High Courts04 Jul 2024Allowed

Kiran Kailas Pandit Vs District Magistrate And Others

Bombay High Court · (2024) 07 BOM CK 0027

Constitution of India, 1950 — Article 21, 22(5)Code of Criminal Procedure, 1973 — Section 110(E), 110(G)Indian Penal Code, 1860 — Section 34, 109, 323, 379, 385, 387, 392, 504, 506

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High Courts04 Jul 2024Disposed Of

Laleh Ardeshir Dubhash & Ors Vs Swaraj Shrikumar Hate & Ors

Bombay High Court · (2024) 07 BOM CK 0021

Constitution of India, 1950 — Article 277Code of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17

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High Courts04 Jul 2024Disposed Of

Sunil S/o Late Chhatrapal Kedar Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0012

Code of Criminal Procedure, 1973 — Section 374, 389, 389(1), 389(2), 437, 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 468, 471, 499Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)

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High Courts03 Jul 2024Dismissed

Padmakar Narhar Deshpande Vs Central Bureau Of Investigation, Anticorruption Branch, Pune And Anr

Bombay High Court · (2024) 07 BOM CK 0014

Code of Criminal Procedure, 1973 — Section 227, 173, 482Indian Penal Code, 1860 — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(b), 13(1)(d), 13(2), 19, 19(1)(c)

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High Courts03 Jul 2024Disposed Of

Wasim Akram @ Raja Khan S/o Abdul Kadir Khan Vs State Of Maharashtra

Bombay High Court · (2024) 07 BOM CK 0013

Code of Criminal Procedure, 1973 — Section 161, 167(2), 173, 173(2), 173(8), 190(1)(b), 439Indian Penal Code, 1860 — Section 120B, 420Prevention of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)

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High Courts03 Jul 2024Allowed

Yogesh Udaram Gokhe VsState Of Maharashtra Thr. Its Principal Secretary Ministry Of Home Affairs Mantralaya And 1

Bombay High Court · (2024) 07 BOM CK 0007

Constitution of India, 1950 — Article 21, 22, 226Code of Criminal Procedure, 1973 — Section 110Indian Penal Code, 1860 — Section 379

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High Courts03 Jul 2024Allowed

Indian Express P Ltd Vs Ganesh Gopnath Rane

Bombay High Court · (2024) 07 BOM CK 0002

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High Courts03 Jul 2024Disposed Of

Himalay Manohar Patil Vs State Of Maharashtra Thr Government Pleader And Anr

Bombay High Court · (2024) 07 BOM CK 0001

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High Courts02 Jul 2024Disposed Of

Vitthal Ramrao Mute Vs Sugandha Keshavrao Satone And Others

Bombay High Court · (2024) 07 BOM CK 0036

Code of Civil Procedure, 1908 — Section 30(b)Maharashtra Land Revenue Code, 1966 — Section 85

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High Courts02 Jul 2024Dismissed

Kalpana Dnyaneshwar Ingle Vs Schedule Tribe Caste Certificate Scrutiny Committee, Yavatmal And Others

Bombay High Court · (2024) 07 BOM CK 0035

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High Courts02 Jul 2024Allowed

Devendra Narayan Bonde Vs State Of Maharashtra Thr Its Secretary And Others

Bombay High Court · (2024) 07 BOM CK 0008

Constitution of India, 1950 — Article 14, 15, 16, 39AMaharashtra Public Universities Act, 2016 — Section 79, 79(1), 79(3), 79(7)

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High Courts02 Jul 2024Disposed Of

M/s Hindustan Petroleum Corporation Ltd. Vs Shavak Dhunjibhoy Mehta And Ors

Bombay High Court · (2024) 07 BOM CK 0003

Constitution of India, 1950 — Article 12, 39(b), 39(c)Code of Civil Procedure, 1908 — Section 115, Order 20 Rule 12Transfer of Property Act 1882 — Section 107

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High Courts01 Jul 2024Partly Allowed

Bashir Kondaji Bagwan And Another Vs State Of Maharashtra And Another

Bombay High Court · (2024) 07 BOM CK 0009

Land Acquisition Act, 1894 — Section 4, 4(1), 6, 12, 18, 23(2), 54

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