High Courts18 Mar 2024Disposed Of
Assets Reconstruction Company (India) Ltd Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0056
Transfer Of Property Act, 1882 — Section 52, 65A
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 204 of 3,843
High Courts15 Mar 2024Disposed Of
Anil D. Agarwal Vs Union Of India & Ors
Bombay High Court · (2024) 03 BOM CK 0051
High Courts15 Mar 2024
Avimay Sohrab Hakim Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 03 BOM CK 0050
High Courts14 Mar 2024Dismissed/Disposed Of
Vinod Fakira Marathe & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 03 BOM CK 0055
Constitution Of India, 1950 — Article 16, 166, 227, 227(1), 227(2), 227(3), 235, 236(b), 309Code Of Civil Procedure, 1908 — Order 4 Rule 1
High Courts14 Mar 2024Allowed
Subhash Choudhary Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0046
Maharashtra Public Universities Act, 2016 — Section 11, 11(14), 11(14)(d), 11(14)(e), 11(14)(f)
High Courts14 Mar 2024Dismissed
Municipal Corporation Of Greater Mumbai Vs M/s. B. J. Development Corporation Pvt. Ltd And Others
Bombay High Court · (2024) 03 BOM CK 0045
Constitution Of India, 1950 — Article 226, 300ADevelopment Control Regulations, 1991 — Regulation 35Land Acquisition Act, 1894 — Section 6, 18, 25, 50, 50(2)
High Courts14 Mar 2024Dismissed
Official Liquidator, High Court, Bombay Of Sundeep Polymers Pvt. Ltd. & Ors Vs State Of Maharashtra Through Its Secretary, Co-Operation Department & Ors
Bombay High Court · (2024) 03 BOM CK 0044
Constitution Of India, 1950 — Article 227Maharashtra Cooperative Societies Rules, 1961 — Rule 86FMaharashtra Co-Operative Societies Act, 1960 — Section 91, 101, 154, 154(2A), 154B(29)
High Courts14 Mar 2024Allowed
Era Realtors Private Limited Vs Prakash Shah And Others
Bombay High Court · (2024) 03 BOM CK 0039
Real Estate (Regulation And Development) Act, 2016 — Section 13, 18
High Courts13 Mar 2024Allowed
Anu Products Ltd Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0086
Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 17, 18, 46, 59, 59(1), 60, 60(1), 61, 61(2), 65, 68, 72, 72(1), 72(1)(b), 72(2), 142Limitation Act, 1963 — Section 29
High Courts13 Mar 2024Disposed Of/Dismissed
Maruti Janu Mhaskar And Others Vs Muktabai Suryakant Bhoir And Others
Bombay High Court · (2024) 03 BOM CK 0085
Constitution Of India, 1950 — Article 254, 254(1), 254(2)Hindu Succession (Maharashtra Amendment) Act, 1994 — Section 29A(iv)Maharashtra Land Revenue Code, 1956 — Section 6(5), 85, 85(3)
High Courts13 Mar 2024Partly Allowed/ Allowed
Royal Sundaram Alliance General Insurance Co. Ltd Vs Jagdish Shankar Joshi And Others
Bombay High Court · (2024) 03 BOM CK 0084
High Courts13 Mar 2024Allowed
Sau. Anita Anant Kaidalwar Vs Suhas Manoharrao Umathe And Others
Bombay High Court · (2024) 03 BOM CK 0048
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17, Order 6 Rule 18
High Courts13 Mar 2024Allowed
Anjali Vs Zilla Parishad, Nagpur And Others
Bombay High Court · (2024) 03 BOM CK 0047
Maharashtra Zilla Parishad And Panchayat Samitis Act, 1961 — Section 9(1)(c), 16, 16(1), 16(1)(i), 16(4)(1), 40, 62(2)
High Courts13 Mar 2024Allowed/Disposed Of
Bhavika Soni Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0043
Customs Act, 1962 — Section 135
High Courts13 Mar 2024
Dr. Hema Suresh Ahuja And Others Vs State Of Maharashtra And Another
Bombay High Court · (2024) 03 BOM CK 0042
Code Of Criminal Procedure, 1973 — Section 2(i), 327Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r),3(s), 3(u), 3(E), 3(za), 3(2)(v), 4, 5, 6, 7, 8, 9, 14A, 15A, 15A(3), 15A(10), 15A(12), 20, 21, 21(1), 21(2)(i), 21(3), 21(4)Indian Penal Code, 1860 — Section 34, 306
High Courts13 Mar 2024Dismissed
Pullusingh @ Jaysingh Kalusingh Junni Vs Commissioner Of Police Pune City, Pune And Others
Bombay High Court · (2024) 03 BOM CK 0041
Constitution Of India, 1950 — Article 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders And Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3(2)Indian Penal Code, 1860 — Section 34, 294, 308, 323, 324, 427, 452, 504, 506
High Courts12 Mar 2024Allowed
Chokshi Arvind Jewellers And Others Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0053
Constitution Of India, 1950 — Article 226, 226(2)Customs Act, 1962 — Section 110, 110(5)Himachal Pradesh Goods And Service Tax Act, 2017 — Section 50, 62, 63, 64, 67, 70, 73, 74, 74(1), 74(5), 83, 83(1), 83(2), 122, 125, 129
High Courts12 Mar 2024Allowed
Ekvira Nagri Pat-Sanstha Maryadit Vs Sandeep Marotrao Pande
Bombay High Court · (2024) 03 BOM CK 0049
Industrial Disputes Act, 1947 — Section 10, 23, 33
High Courts12 Mar 2024Dismissed
Bhau Raoji Shelar And Others Vs Trilochan Singh Sant Singh Sahney
Bombay High Court · (2024) 03 BOM CK 0040
Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Order 20 Rule 12
High Courts11 Mar 2024Disposed Of
Dara H. Satpatiwala And Others Vs Joint Charity Commissioner Pune And Others
Bombay High Court · (2024) 03 BOM CK 0087
Maharashtra Public Trust Act, 1950 — Section 2(7B), 3A, 3A(1), 3A(2), 36A, 36A(3A)Bombay Public Trusts Act, 1950 — Section 83