High Courts17 Apr 2024Allowed
Vinayak Sopan Matre And Others Vs Principal Government Polytechnic Pune And Others
Bombay High Court · (2024) 04 BOM CK 0050
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 200 of 3,843
High Courts17 Apr 2024Disposed Of
Maheshkumar G. Garodia Vs Union Of India And Others
Bombay High Court · (2024) 04 BOM CK 0049
Constitution Of India, 1950 — Article 226Indian Telegraph Act, 1885 — Section 10, 10(d), 16, 16(1), 16(2), 16(3)Electricity Act, 2003 — Section 14
High Courts17 Apr 2024Disposed Of
Saddam Hussain Qureshi Vs Union Of India & Anr
Bombay High Court · (2024) 04 BOM CK 0047
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 19, 24, 27A, 37, 67Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506
High Courts16 Apr 2024Dismissed
Gopal Suresh Malik Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0053
Constitution Of India, 1950 — Article 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3(2)Code Of Criminal Procedure, 1973 — Section 110
High Courts16 Apr 2024Allowed
Sudesh Sharad Redij And Others Vs Sunil Shankar Redij And Others
Bombay High Court · (2024) 04 BOM CK 0052
Code Of Civil Procedure, 1908 — Section 100, Order 21 Rule 32(5)
High Courts16 Apr 2024Allowed
Shikha Lodha Vs Suketu Shah And Others
Bombay High Court · (2024) 04 BOM CK 0046
Hindu Marriage Act, 1955 — Section 1, 13 (1)(ia), 19, 19(i), 19(ii), 19(iii),19(iiia), 19(1)(iii), 19(iv)Code Of Criminal Procedure, 1882 — Section 488(8)
High Courts16 Apr 2024Dismissed
Bharat Sanchar Nigam Ltd And Others Vs Maharashtra State Electricity Distribution Co. Ltd And Others
Bombay High Court · (2024) 04 BOM CK 0045
Constitution Of India, 1950 — Article 19(6)(ii), 226Maharashtra Electricity Regulatory Commission (Electricity Supply Code And Other Conditions Of Supply) Regulations, 2005 — Regulation 13Electricity Act, 2003 — Section 42(5), 42(6), 61, 62, 62(3)
High Courts15 Apr 2024Dismissed
Yash Engineers Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0054
High Courts15 Apr 2024Allowed
Rahul Gajanan Tumbada Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0048
Indian Penal Code, 1860 — Section 302, 376, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8Evidence Act, 1872 — Section 27
High Courts12 Apr 2024Allowed
Sunanda Ashok Sonawane Vs District Judge, District Court And Others
Bombay High Court · (2024) 04 BOM CK 0064
Constitution Of India, 1950 — Article 14, 226, 309
High Courts12 Apr 2024
Abhishek Ajit Chavan Vs Gauri Abhishek Chavan
Bombay High Court · (2024) 04 BOM CK 0060
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 34, 323, 354, 377, 498A, 506, 504Hindu Marriage Act, 1955 — Section 13(1)(ia), 26
High Courts12 Apr 2024Disposed Of
State Of Maharashtra Vs Baliram
Bombay High Court · (2024) 04 BOM CK 0041
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20, 20(1)
High Courts12 Apr 2024
Modern India Limited & Ors Vs Financial Technologies (I) Ltd, Now Known As 63 Moons Technologies Ltd. & Ors
Bombay High Court · (2024) 04 BOM CK 0040
Bombay High Court (Original Side) Rules, 1980 — Rule 107, 108, 109, 111, 112, 113, 114, 114(1)(a)Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 5
High Courts12 Apr 2024Dismissed
Sanghmitra R. Sandansing Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2024) 04 BOM CK 0039
Mumbai Municipal Corporation Act, 1888 — Section 80B(4)(a), 80B(5)(a)
High Courts12 Apr 2024Allowed/Dismissed
Hindustan Petroleum Corporation And Others Vs Mavji Jethalal Rathod And Others
Bombay High Court · (2024) 04 BOM CK 0038
Industrial Disputes Act, 1947 — Section 17B
High Courts12 Apr 2024Dismissed
Mayuresh Mangesh Bhatkar And Others Vs Union Of India And Others
Bombay High Court · (2024) 04 BOM CK 0034
High Courts10 Apr 2024Allowed
Tukaram Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0043
Indian Penal Code, 1860 — Section 34, 302, 498A, 498A(a)Code Of Criminal Procedure, 1973 — Section 161
High Courts10 Apr 2024Dismissed
Deogiri Nagri Sahakari Bank Limited And Others Vs M/s. Powerup Electricals And Others
Bombay High Court · (2024) 04 BOM CK 0042
Maharashtra Co-Operative Societies Act, 1960 — Section 101, 154Indian Contract Act, 1872 — Section 128, 133, 135
High Courts10 Apr 2024
Ajay Kisan Shelke Vs State Of Maharashtra & Anr
Bombay High Court · (2024) 04 BOM CK 0037
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Protection Of Children From Sexual Offences Act, 2012 — Section 4(2), 5(m), 15
High Courts10 Apr 2024Dismissed
IKEA India Private Limited And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0036
Maharashtra Minor Mineral Extraction (Development And Regulation) Rules, 2013 — Rule 46, 46(i)Maharashtra Land Revenue Code, 1966 — Section 48(7)Mines And Minerals (Development And Regulation) Act, 1957 — Section 3, 3(d), 3(e)