COURT ARCHIVE

Bombay High Court judgments

76,841 judgments · page 203 of 3,843

High Courts27 Mar 2024Dismissed

Krishna Vithalrao Kulkarni Vs Bank Of India And Others

Bombay High Court · (2024) 03 BOM CK 0064

Constitution Of India, 1950 — Article 226Bank Of India Officer Employees (Discipline And Appeal) Regulation, 1976 — Regulation 4(h)Prevention Of Corruption Act, 1988 — Section 5

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High Courts27 Mar 2024

Abdul Rahman Imamuddin Ansari And Others Vs Venezia Realtors And Others

Bombay High Court · (2024) 03 BOM CK 0063

Code Of Civil Procedure, 1908 — Order 1 Rule 10(1), Order 1 Rule 10(2)Negotiable Instruments Act, 1881 — Section 138

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High Courts22 Mar 2024Dismissed

Jayprakash Sahakari Griha Rachana Sanstha Mrt And Others Vs State Of Maharashtra And Others

Bombay High Court · (2024) 03 BOM CK 0079

Constitution Of India, 1950 — Article 226Maharashtra Co-Operative Societies Act, 1960 — Section 30, 81(5B), 83, 83(1), 83(3)(c), 88, 154

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High Courts22 Mar 2024Allowed

Pune Mahanagar Parivahan Vs Mahamandal Ltd. And Ors

Bombay High Court · (2024) 03 BOM CK 0074

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 2(15), 3(3), 3(15), 11, 12, 12(4), 13, 14, 14(1), 19, 20, 20(1), 23, 29(c)

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High Courts22 Mar 2024Allowed

Neeta Shivaji Tekawade Vs Director, Sports And Youth Services, Maharashtra State And Others

Bombay High Court · (2024) 03 BOM CK 0073

Constitution Of India, 1950 — Article 226

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High Courts22 Mar 2024Dismissed

Ravindra Hemraj Dhangekar Vs District Collector And Others

Bombay High Court · (2024) 03 BOM CK 0072

Constitution Of India, 1950 — Article 14, 16, 226, 243X(c)

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High Courts22 Mar 2024Disposed Of

Sai (SRA) Co-Operative Housing Society Ltd. Vs Slum Rehabilitation Authority & Ors

Bombay High Court · (2024) 03 BOM CK 0061

Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 4, 13(2), 32

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High Courts22 Mar 2024Allowed

M/s. Abbott India Ltd And Others Vs All India Abbott Employees Union

Bombay High Court · (2024) 03 BOM CK 0060

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 4, 5, 7, 26, 28

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High Courts21 Mar 2024

Kirloskar Pneumatic Company Ltd Vs Kataria Sales Corporation

Bombay High Court · (2024) 03 BOM CK 0082

Arbitration And Conciliation Act, 1996 — Section 7, 11, 11(6), 11(8), 12, 21, 31

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High Courts21 Mar 2024Allowed/Disposed Of

Rajesh Chandrakant Shingade And Others Vs State Of Maharashtra & Ors

Bombay High Court · (2024) 03 BOM CK 0081

Constitution Of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 3Central Goods And Services Tax Act, 2017 — Section 107(1), 107(4)

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High Courts21 Mar 2024Dismissed

Mast. Gaurav Sonawane Vs National Testing Agency And Others

Bombay High Court · (2024) 03 BOM CK 0080

Constitution Of India, 1950 — Article 226

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High Courts21 Mar 2024Disposed Of

Indian Overseas Bank Vs Deputy Commissioner Of State Tax And Others

Bombay High Court · (2024) 03 BOM CK 0075

Constitution Of India, 1950 — Article 226, 254 Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(1)(zd), 13(2), 14, 26B, 26C(2), 26D, 26E, 31BMaharashtra Value Added Tax Act, 2002 — Section 32, 37, 38, 38(C)Maharashtra Land Revenue Code, 1966 — Section 169(1)

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High Courts20 Mar 2024Allowed

Tata Memorial Centre And Others Vs Tata Memorial Hospital Workers Union And Others

Bombay High Court · (2024) 03 BOM CK 0083

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30Industrial Disputes Act, 1947 — Section 2(a), 2(a)(i)Administrative Tribunals Act, 1985 — Section 14

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High Courts20 Mar 2024Allowed/Disposed Of

Barkya @ Vishwas Ananda Patil Vs State Of Maharashtra

Bombay High Court · (2024) 03 BOM CK 0078

Indian Penal Code, 1860 — Section 302, 363, 377Protection Of Children From Sexual Offences Act, 2012 — Section 4Code Of Criminal Procedure, 1973 — Section 207, 313

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High Courts20 Mar 2024Dismissed/Disposed Of