High Courts06 Mar 2024Allowed
Mohotadevi Seva Pratishthan Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0016
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 206 of 3,843
High Courts06 Mar 2024Dismissed/Disposed Of
Kamalakar Vs State Of Maharashtra
Bombay High Court · (2024) 03 BOM CK 0015
Prevention Of Corruption Act, 1988 — Section 7, 13
High Courts06 Mar 2024Dismissed
State Of Maharashtra Vs Vishwasrao Wamanrao More
Bombay High Court · (2024) 03 BOM CK 0014
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19(1)(c), 20
High Courts06 Mar 2024Dismissed
Bhaulal Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0009
Indian Penal Code, 1860 — Section 302, 376
High Courts05 Mar 2024Partly Allowed
Ranjitsinh H. N. Nimbalkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0034
Constitution Of India, 1950 — Article 227Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 1.2 (10), 2.1.1(1)Food Safety And Standards Act, 2006 — Section 3(i),3(1)(zz)(v), 22(v), 26(2)(i), 26(2), 26(2)(v), 31, 31(1), 31(6), 31(7), 38, 42, 42(2), 42(3), 42(4), 46, 46(2), 46(3), 47, 59, 77, 63, 66, 66(2), 74, 91, 92(2)(o)
High Courts05 Mar 2024Dismissed
Rahul Surender Sharma Vs Dr. D. Y. Patil Medical College, Pune
Bombay High Court · (2024) 03 BOM CK 0032
Constitution Of India, 1950 — Article 226Post Graduate Medical Education Regulations, 2000 — Rule 9, 10, 11
High Courts05 Mar 2024Dismissed
Sakharam Shankar Navasare And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0031
Constitution Of India, 1950 — Article 12, 14, 226Maharashtra Regional And Town Planning Act, 1966 — Section 45Maharashtra Municipal Corporations Act, 1949 — Section 353B, 354, 354(5)
High Courts05 Mar 2024Dismissed
Ramesh Anandrao Shirke Vs Kashinath Anna Jaigude
Bombay High Court · (2024) 03 BOM CK 0019
Code Of Civil Procedure, 1908 — Order 20 Rule 12Transfer Of Property Act, 1882 — Section 76, 76(a), 109Karnataka Rent Control Act, 1961 — Section 3(h), 21(1), 21(l)(h), 21(4)
High Courts05 Mar 2024Dismissed
Aurea Aviation Pvt. Ltd Vs Government Of Maharashtra Through Director Of Aviation & Anr
Bombay High Court · (2024) 03 BOM CK 0011
Constitution Of India, 1950 — Article 226Arbitration And Conciliation Act, 1996 — Section 11
High Courts04 Mar 2024Dismissed
Rajghor Ranjhan Jaynatilal Vs Election Scrutiny Committee Of B.B.A. & Anr
Bombay High Court · (2024) 03 BOM CK 0091
Constitution Of India, 1950 — Article 12, 226
High Courts04 Mar 2024Allowed
Neena Uppal Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0090
Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 28H, 49
High Courts04 Mar 2024Disposed Of
Milind Patel Vs Union Bank Of India And Others
Bombay High Court · (2024) 03 BOM CK 0027
Constitution Of India, 1950 — Article 19(1)(g)Insolvency And Bankruptcy Code, 2016 — Section 29A
High Courts04 Mar 2024Allowed
Crystal Construction Company & Anr Vs State Of Maharashtra & Ors
Bombay High Court · (2024) 03 BOM CK 0020
Constitution Of India, 1950 — Article 227Maharashtra Stamp (Determination Of True Market Value Of Property) Rules, 1995 — Rule 4, 4(1), 4(2), 4(3), 4(4), 4(5), 4(6)West Bengal Stamp (Prevention Of Undervaluation Of Instruments) Rules, 2001 — Rule 3
High Courts04 Mar 2024Dismissed
Santosh Subhash Koli Vs State Of Maharashtra And Others
Bombay High Court · (2024) 03 BOM CK 0010
Constitution Of India, 1950 — Article 22(5)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b), 5A
High Courts04 Mar 2024Dismissed
Hiren Ashwin Shah Vs State Of Maharashtra And Anr
Bombay High Court · (2024) 03 BOM CK 0008
Constitution Of India, 1950 — Article 21Negotiable Instruments Act, 1881 — Section 138, 138(c), 142(b), 142(1)(b)Limitation Act, 1963 — Section 5
High Courts04 Mar 2024Dismissed
Pradeep Dnyandev Mohare Vs Maharashtra Electricity Regulatory Commission And Others
Bombay High Court · (2024) 03 BOM CK 0006
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Disciplinary And Appeals) Rules, 1979 — Rule 8, 8(4)Maharashtra Electricity Regulatory Commission (Recruitment And Conditions Of Service Of Employees) Regulations, 2007 — Regulation 75
High Courts01 Mar 2024Dismissed
Chandni J. Ahuja Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0093
Income Tax Act, 1961 — Section 143(1), 147, 147(a), 148, 149, 150, 151, 152, 153
High Courts01 Mar 2024Dismissed
People Welfare Society Vs State Information Commissioner And Others
Bombay High Court · (2024) 03 BOM CK 0054
Constitution Of India, 1950 — Article 12, 19(1)Right To Information Act, 2005 — Section 2(a), 2(f), 2(h), 2(h)(a), 2(h)(b), 2(h)(c), 2(h)(d), 2(h)(d)(i), 2(h)(i), 3, 4, 4(1)(b), 4(1)(b)(ii), 4(1)(c), 5, 6, 7, 8, 8(1), 8(1)(d), 8(1)(e), 8(1)(f), 8(1)(j), 9, 10, 11, 11(1), 18, 22,Kerala Co-Operative Societies Act, 1969 — Section 9, 27, 28
High Courts01 Mar 2024Disposed Of
Priya Sameer Holkar And Others Vs Deputy Collector (Gad), Mumbai City, Mumbai And 3 Ors
Bombay High Court · (2024) 03 BOM CK 0007
Constitution Of India, 1950 — Article 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(g), 3, 4, 4(4), 5, 5(1), 7, 9, 13, 23, 23(1)Maharashtra Co-Operative Societies Act, 1960 — Section 101
High Courts01 Mar 2024Dismissed
Mahesh K. Mehta Vs Deputy Commissioner Of Income Tax And Others
Bombay High Court · (2024) 03 BOM CK 0004
Income Tax Act, 1961 — Section 10(33), 14A, 14A(1), 36(1)(ii), 36(1)(iii)