High Courts01 Apr 2024Allowed
Soheb Sageerali Khan Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0016
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 202 of 3,843
High Courts01 Apr 2024Partly Allowed
Amol Bhaskar Sulakhe Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0015
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 441, 447, 448, 504, 506, 509
High Courts01 Apr 2024Dismissed
Kiran Bhanudas Suradkar Vs Bhanudas Dhondiram Suradkar (Died) Through Legal Representative And Others
Bombay High Court · (2024) 04 BOM CK 0010
High Courts01 Apr 2024Dismissed
Yogesh Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0009
Indian Penal Code, 1860 — Section 302, 304I, 324
High Courts01 Apr 2024Dismissed
Vishnu Thakaji Talekar Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0008
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 324, 326, 341
High Courts01 Apr 2024Dismissed
Laxman @ Sagar Sampat Ghodake Vs State Of Maharashtra And Others
Bombay High Court · (2024) 04 BOM CK 0007
Indian Penal Code, 1860 — Section 341, 342, 363, 366, 376(3), 376(DA)
High Courts01 Apr 2024Dismissed
Baburao Vs State Of Maharashtra
Bombay High Court · (2024) 04 BOM CK 0006
Indian Penal Code, 1860 — Section 420, 463, 464, 465, 468, 469, 470, 471, 474Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts01 Apr 2024Dismissed
Pritpalsing Santsing Granthi Vs Mandave Construction And Others
Bombay High Court · (2024) 04 BOM CK 0005
Negotiable Instruments Act, 1881 — Section 138
High Courts01 Apr 2024Allowed
State Of Maharashtra Vs Nagorao And Others
Bombay High Court · (2024) 04 BOM CK 0004
Indian Penal Code, 1860 — Section 147, 148, 149, 325, 504, 506Maharashtra Police Act, 1951 — Section 135
High Courts01 Apr 2024Dismissed
Lalit Narayan Thakkar Vs Narendra Gajanan Sharma
Bombay High Court · (2024) 04 BOM CK 0003
Negotiable Instruments Act, 1881 — Section 138
High Courts01 Apr 2024Allowed
Marthabai And Others Vs State Of Maharashtra
Bombay High Court · (2024) 04 BOM CK 0002
Indian Penal Code, 1860 — Section 34, 306, 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 313
High Courts01 Apr 2024Dismissed
Pratap Kashinath Gulve Vs State Of Maharashtra
Bombay High Court · (2024) 04 BOM CK 0001
Indian Penal Code, 1860 — Section 363, 366
High Courts28 Mar 2024Disposed Of
M/s. Ramky Infrastructure Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0069
Maharashtra Minor Mineral Extraction (Development And Regulation) Rules, 2013 — Rule 46, 46(i)Maharashtra Land Revenue Code, 1966 — Section 48(7), 247Mines Act, 1952 — Section 2(1)(j)
High Courts28 Mar 2024Dismissed
Sadanand Tukaram Suroshe And Others Vs Ashok Gajanan Suroshe And Others
Bombay High Court · (2024) 03 BOM CK 0068
Constitution Of India, 1950 — Article 227Maharashtra Land Revenue Code, 1966 — Section 247, 247(1), 250, 251, 252, 255(2), 257, 257(1), 257(2), 257(4), 259
High Courts28 Mar 2024Dismissed
Administrator Nashik Vs Sham Nariman Dumasia And Ors
Bombay High Court · (2024) 03 BOM CK 0067
Land Acquisition Act, 1894 — Section 28, 28A, 34Maharashtra Regional And Town Planning Act, 1966 — Section 126
High Courts28 Mar 2024Allowed
Prestige Garden A-1 CHSL Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0066
Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Rules, 1964 — Rule 5, 9Maharashtra Ownership Flats (Regulations Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 2, 4, 5A, 10, 11, 11(1), 11(3), 11(4)Specific Relief Act, 1963 — Section 31
High Courts28 Mar 2024Dismissed
Godrej And Boyce Manufacturing Vs Shivkranti Kamgar Sanghatana
Bombay High Court · (2024) 03 BOM CK 0065
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s)
High Courts28 Mar 2024Partly Allowed
Dr. Sunil Shankar Patil And Others Vs Suhel Shaukat Shaikh And Others
Bombay High Court · (2024) 03 BOM CK 0062
Motor Vehicles Act, 1988 — Section 166, 173Income Tax Act, 1961 — Section 15, 17, 115J
High Courts27 Mar 2024Dismissed
Roma Ramesh Kamble And Others Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 03 BOM CK 0095
Constitution Of India, 1950 — Article 14, 32, 226Industrial Disputes Act, 1947 &Mdash; Section 17B, 25FMaharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30(1)(b)
High Courts27 Mar 2024Dismissed
Prajakta Rajendra Kuchekar Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0094
Constitution Of India, 1950 — Article 226