High Courts01 Mar 2024Allowed
Shell India Markets Private Limited Vs Union Of India And Others
Bombay High Court · (2024) 03 BOM CK 0003
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(24), 9(1)(vi), 195, 245R
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 207 of 3,843
High Courts01 Mar 2024Dismissed
State Of Maharashtra And Others Vs Bhimrao Rohidas Ghadge
Bombay High Court · (2024) 03 BOM CK 0002
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2024Dismissed
Vedant Baban Nandgavkar And Others Vs Navodaya Vidyalaya Samiti And Others
Bombay High Court · (2024) 03 BOM CK 0001
Constitution Of India, 1950 — Article 226
High Courts29 Feb 2024Allowed/Disposed Of
Jayram Vinayak Deshpande Vs Directorate Of Enforcement And Others
Bombay High Court · (2024) 02 BOM CK 0091
Code Of Criminal Procedure, 1973 — Section 439Prevention Of Money Laundering Act, 2002 — Section 2 (1)(u), 2 (1)(v), 3, 4, 19, 45, 45(1)(ii), 50Environment (Protection) Act, 1986 — Section 7, 15, 19
High Courts29 Feb 2024Dismissed
Suresh Vasudeo Dalvi Vs Priyadarshini Indira Gandhi And Others
Bombay High Court · (2024) 02 BOM CK 0083
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
High Courts28 Feb 2024Partly Allowed
Bhupendra Govindrao Jadhav Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0089
High Courts28 Feb 2024Dismissed
Krantisurya Mahatma Phule And Others Vs Anil And Others
Bombay High Court · (2024) 02 BOM CK 0088
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 14, 15, 15(3), 15(6), 16Maharashtra Employees Of Private School (Conditions Of Service) Regulation Act, 1977 — Section 5(3)
High Courts28 Feb 2024Dismissed
Sudha Banarasilal Sharma Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0084
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 471
High Courts28 Feb 2024Dismissed
Vardhman Gramin Bigarsheti Sahakari Patsanstha Limited Vs Sudhir
Bombay High Court · (2024) 02 BOM CK 0074
Negotiable Instruments Act, 1881 — Section 138
High Courts28 Feb 2024Disposed Of
Godrej Industries Ltd Vs Assistant Commissioner Of Income Tax, Circle And Others
Bombay High Court · (2024) 02 BOM CK 0071
Constitution Of India, 1950 — Article 142Income Tax Act, 1961 — Section 131, 132, 132A, 133A, 147, 148, 148(b), 148(1), 148A, 148A(b), 148A(d), 148(2)(i), 148(2)(iii), 148(2)(iv), 149, 149(1), 149(b), 149(e), 149(1)(b), 149(5), 150, 151, 153A, 153A(1)(b), 153C
High Courts27 Feb 2024Allowed
Megha Mohan Shivpure Vs District Caste Certificate Scrutiny Committee, Amravati And Others
Bombay High Court · (2024) 02 BOM CK 0087
Maharashtra Scheduled Castes De Notified Tribes (Vimukta Jatis), Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 16, 17, 17(10), 17(11), 17(12)
High Courts27 Feb 2024Dismissed
Nikhil Girish Patt And Others Vs Central Bureau Of Investigation And Others
Bombay High Court · (2024) 02 BOM CK 0086
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 30, 120B, 302, 304B, 406, 409, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 216, 216(2), 216(3), 216(4), 216(5), 217, 221, 227, 397, 482
High Courts27 Feb 2024Allowed
Jatinder Kaur Chilotra Vs Intelligence Officer, Directorate Of Revenue And Others
Bombay High Court · (2024) 02 BOM CK 0085
Constitution Of India, 1950 — Article 227Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 22(c), 23(c), 27A, 29, 67, 68A(2)(d), 68D, 68F, 68F(1), 68F(2)
High Courts27 Feb 2024Allowed
Rangnath Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0080
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20
High Courts27 Feb 2024Dismissed
Narhari Vithalrao Dahe Vs Sudam Gangaram Dahe
Bombay High Court · (2024) 02 BOM CK 0079
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts27 Feb 2024Allowed
Mayur @ Vikki Deepak Alone Vs District Magistrate, Jalgaon And Others
Bombay High Court · (2024) 02 BOM CK 0078
Maharashtra Prevention Of Dangerous Activities Of Slumlords Bootleggers Drug-Offenders Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 3(1)Code Of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 307, 504
High Courts27 Feb 2024Allowed
Vishnu @ Tukya Haridas Dake And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0077
Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 376(2)(i), 376(D), 377Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
High Courts27 Feb 2024Dismissed
Vijay And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0076
Indian Penal Code, 1860 — Section 143, 147, 149, 307, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 360
High Courts27 Feb 2024Dismissed
Arun Vs Subhash And Others
Bombay High Court · (2024) 02 BOM CK 0075
Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 2(b), 12
High Courts27 Feb 2024Allowed
Chetan @ Chanbassappa Sadashiv Bolkote And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0073
Constitution Of India, 1950 — Article 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 2(19), 6, 31(1), 31(5), 125, 126, 126(1)(b), 126(1)(c), 126(2), 126(4), 127, 127(1), 127(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19