COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 198 of 3,843

High Courts08 May 2024Partly Allowed

State Of Maharashtra Vs Chandrakant Dhondiram Gurav

Bombay High Court · (2024) 05 BOM CK 0017

Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 13Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 44

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High Courts07 May 2024Dismissed

Mohan Ananda Bodre Vs Indian Oil Corporation Limited

Bombay High Court · (2024) 05 BOM CK 0043

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High Courts07 May 2024Dismissed

Shantiben Babarbhai Patel And Anr Vs Geeta Prabhu Patel And Ors

Bombay High Court · (2024) 05 BOM CK 0035

Code Of Civil Procedure, 1908 — Section 47, Order 9 Rule 13, Order 22 Rule 4, Order 22 Rule 4(3)

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High Courts07 May 2024

Naresh Govind Vaze Vs High Court Of Bombay And Others

Bombay High Court · (2024) 05 BOM CK 0034

Constitution Of India, 1950 — Article 14, 19(1)(a), 225Code Of Civil Procedure, 1908 — Order 3 Rule 1Bombay High Court (Appellate Side) Rules, 1960 — Rule 1, 2, 3, 4, 5, 6, 7

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High Courts07 May 2024Partly Allowed

Chiplun Sand Mining & Trading Corporation And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0022

Constitution Of India, 1950 — Article 226

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High Courts06 May 2024Dismissed

United India Insurance Company Ltd And Others Vs Sangeeta And Others

Bombay High Court · (2024) 05 BOM CK 0044

Bombay Motor Vehicles Tax Rules, 1959 — Rule 118Motor Vehicles Act, 1988 — Section 147, 149(2), 166, 173

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High Courts06 May 2024Dismissed/Disposed Of

Rajendrakumar Aatmaram Agarwal And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0039

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 47, 409, 420, 467, 468, 471

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High Courts06 May 2024Dismissed

Chief Officer Pen Municipal Council And Others Vs Shekhar B. Abhang And Others

Bombay High Court · (2024) 05 BOM CK 0036

Constitution Of India, 1950 — Article 14, 16, 32, 142, 226Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 32

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High Courts06 May 2024Disposed Of

Shubham Sunil Pore Vs Union Of India And Others

Bombay High Court · (2024) 05 BOM CK 0020

Constitution Of India, 1950 — Article 226

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High Courts06 May 2024Allowed

Nana @ Budha Uttam Koli And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0008

Maharashtra Prevention Of Dangerous Activities Of Slumlords Bootleggers Drug-Offenders Dangerous Persons And Video Pirates Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3(1), 5AIndian Penal Code, 1860 — Section 353, 379Code Of Criminal Procedure, 1973 — Section 110

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High Courts06 May 2024Allowed

Baban Shamrao Pawar Vs District Magistrate, Beed And Others

Bombay High Court · (2024) 05 BOM CK 0007

Constitution Of India, 1950 — Article 22(5)Maharashtra Prevention Of Dangerous Activities Of Slumlords Bootleggers Drug-Offenders Dangerous Persons And Video Pirates Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 3(1), 3(3)Maharashtra Prohibition Act, 1949 — Section 65(f)

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High Courts03 May 2024Disposed Of

President/Secretary And Others Vs Sangale Raosaheb Narayan And Others

Bombay High Court · (2024) 05 BOM CK 0045

Constitution Of India, 1950 — Article 226, 227Maharashtra Employees Of Private Schcols (Conditions Of Service) Rules, 1981 — Rule 33, 36(1), 36(1)(2), 36(2), 36(2)(a), 36(2)(3), 36(3), 36(4), 37(1), 37(2)(a)(ii), 37(2)(a)(iii), 37(2)(c), 37(2)(d), 37(4), 37(5), 37(6)

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High Courts03 May 2024Disposed Of

Suvarna Netaji Patil Vs Smita Ashok Patil

Bombay High Court · (2024) 05 BOM CK 0029

Registration Of Births And Deaths Act, 1969 — Section 17, 17(2)Evidence Act, 1872 — Section 35, 76Code Of Civil Procedure, 1908 — Section 100

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High Courts03 May 2024Dismissed

Rekha Wasudev Ganjre And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0028

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High Courts03 May 2024Dismissed

Ashok Mallinath Halsangi And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0027

Constitution Of India, 1950 — Article 14, 16, 19, 226

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High Courts03 May 2024Dismissed/Disposed Of

Kamladevi Raychand Shah And Other Vs Bhupendra Yashwant Ajinkya And Others

Bombay High Court · (2024) 05 BOM CK 0011

Code Of Civil Procedure, 1908 — Section 9, 151, Order 7 Rule 11, Order 14 Rule 2, Order 23 Rule 1(4)

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High Courts03 May 2024

Navi Mumbai Hotel Owners Association And Others Vs District Collector And Others

Bombay High Court · (2024) 05 BOM CK 0010

Maharashtra Prohibition Act, 1949 — Section 142Representation Of The People Act, 1951 — Section 135C

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High Courts03 May 2024Allowed

Upendranath Ramkrishna Tripathi Vs State Of Maharashtra And Others

Bombay High Court · (2024) 05 BOM CK 0009

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High Courts03 May 2024Dismissed/Disposed Of

Vitthal Kalyanrao Choundgundi And Other Vs Subhangi Rajendra Gurav And Others

Bombay High Court · (2024) 05 BOM CK 0002

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High Courts03 May 2024Allowed

Purushottam Prabhakar Chavan Vs Deputy Commissioner Of Sales Tax (GST) And Others

Bombay High Court · (2024) 05 BOM CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 26C(2), 26EMaharashtra Value Added Tax Act, 2002 — Section 37, 37(1)

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