High Courts16 May 2024Disposed Of
Pradip Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0026
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 197 of 3,843
High Courts10 May 2024Disposed Of
Bebi Asha Naimoddin Shaikh Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0048
Constitution Of India, 1950 — Article 14, 16, 19, 226Industrial Disputes Act, 1947 — Section 11A
High Courts10 May 2024Allowed
Sadashiv And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0040
Maharashtra Land Revenue (Partition Of Holdings) Rules, 1967 — Rule 5, 6, 7, 9Constitution Of India, 1950 — Article 136, 137Code Of Civil Procedure, 1908 — Order 20 Rule 18, Order 20 Rule 18(1),Section 54
High Courts10 May 2024Dismissed/Disposed Of
Nara Chandrababu Naidu And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0038
Maharashtra Prisons (Punishments) Rules, 1963 — Rule 24, 25Code Of Criminal Procedure, 1973 — Section 4, 5, 154, 161, 200, 349, 350, 351, 421, 468(2), 482Indian Penal Code, 1860 — Section 34, 109 143, 149, 188, 323, 324, 332, 349, 350, 351, 353, 336, 337, 504, 506
High Courts10 May 2024Dismissed
Prakash Vs Vithabai And Others
Bombay High Court · (2024) 05 BOM CK 0037
Code Of Criminal Procedure, 1973 — Section 125, 127, 340
High Courts10 May 2024Disposed Of
Vidya Rajaram Bandiwadekar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0031
Maharashtra Public Trusts Act, 1950 — Section 41A, 50A, 50A(3), 73A
High Courts10 May 2024Dismissed
State Of Maharashtra And Others Vs Taramati Santosh Taji
Bombay High Court · (2024) 05 BOM CK 0030
Maharashtra Engineering Administrative Service (Recruitment) Rules, 2017 — Rule 7
High Courts10 May 2024Dismissed
State Of Maharashtra Vs Sunil Pandurang Jagtap
Bombay High Court · (2024) 05 BOM CK 0025
Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 189(8), 189(9)Maharashtra Regional And Town Planning Act, 1966 — Section 23, 43, 44, 45, 46, 47, 49, 51, 52, 52, 152, 152(3)
High Courts10 May 2024Dismissed
Shripad Dwarkanath Gupte And Others Vs Union Of India And Others
Bombay High Court · (2024) 05 BOM CK 0016
Constitution Of India, 1950 — Article 309Central Administrative Tribunal Act, 1985 — Section 21
High Courts10 May 2024Dismissed
New India Insurance Company Ltd Vs M/S. KLM Engineering Company Ltd And Others
Bombay High Court · (2024) 05 BOM CK 0015
Constitution Of India, 1950 — Article 12, 14Code Of Civil Procedure, 1908 — Section 115Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 2(e)
High Courts10 May 2024Disposed Of
Prithvi Infra Projects And Others Vs Apex Grievance Redressal Committee
Bombay High Court · (2024) 05 BOM CK 0014
Maharashtra Slums Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 32Maharashtra Regional Town Planning Act, 1966 — Section 31(1)Monopolies And Restrictive Trade Practices Act, 1969 — Section 89, 90
High Courts10 May 2024Disposed Of
Dattatraya Mahadev Ugale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0013
Maharashtra Cooperative Societies Act, 1960 — Section 3, 4, 9, 11, 12, 13, 14, 17, 18, 19, 21, 21A, 29, 35, 77A, 78, 78A, 79, 81, 81(3)(c), 84, 88, 149(9), 152, 153, 154, 154(1), 154B(2), 154B(3), 154B(9), 154B(27)Code Of Civil Procedure, 1908 — Section 24(1)(b)Representation Of People Act, 1951 — Section 29A
High Courts10 May 2024Allowed
Airports Authority Of India Workers Union And Others Vs Under Secretary, Ministry Of Labour, Govt. Of India And Others
Bombay High Court · (2024) 05 BOM CK 0012
Constitution Of India, 1950 — Article 11, 11(2), 14, 15, 15(3), 21, 25(2), 39, 42, 43, 226Central Civil Services (Leave) Rules, 1972 — Rule 3(e), 11(6)Airports Authority Of India Act, 1994 — Section 42
High Courts09 May 2024Disposed Of/Dismissed
Indirabai N. Bivalkar And Others Vs Yadav G. Mhatre And Others
Bombay High Court · (2024) 05 BOM CK 0032
Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 2, 26, 32G, 70(b), 76ABombay Court Of Wards Act, 1905 — Section 9(1), 13(1)
High Courts09 May 2024Allowed
Sunil And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0024
High Courts09 May 2024Dismissed
Recovery Officer, Debts Recovery Tribunal Nagpur Vs Official Liquidator, Nagpur And Others
Bombay High Court · (2024) 05 BOM CK 0023
Companies Act, 1956 — Section 529, 529A, 529(1)(c)Recovery Of Debts And Bankruptcy Act, 1993 — Section 31BTransfer Of Property Act, 1882 — Section 48
High Courts08 May 2024Allowed
Minal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 05 BOM CK 0042
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 12(2), 12(7)Bombay Primary Education Act, 1947 — Section 48(e), 132(3)
High Courts08 May 2024Dismissed
Shubhangi Ramesh Lokhande Vs Anita Vijay Suryawanshi
Bombay High Court · (2024) 05 BOM CK 0041
Constitution Of India, 1950 — Article 226Contempt Of Courts Act, 1971 — Section 9, 11, 13Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 13
High Courts08 May 2024Dismissed
Kalsumbibi Kashim Khanbande Vs Abdul Rahiman Fakir Patel And Ors
Bombay High Court · (2024) 05 BOM CK 0021
Code Of Civil Procedure, 1908 — Order 41 Rule 25Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)
High Courts08 May 2024Allowed
Maharashtra State Road Transport Corporation Vs M.B. Kolhe
Bombay High Court · (2024) 05 BOM CK 0018