High Courts27 Feb 2024Disposed Of
Shanta Digambar Sonawane Vs Union Of India And Others
Bombay High Court · (2024) 02 BOM CK 0069
Constitution Of India, 1950 — Article 226Rights Of Persons With Disabilities Act, 2016 — Section 3
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 208 of 3,843
High Courts26 Feb 2024Dismissed
Subham Suresh Misale Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0090
Constitution Of India, 1950 — Article 226, 227
High Courts26 Feb 2024Allowed
Vijaykumar Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0082
High Courts26 Feb 2024Allowed
Madhavi Vikram @ Udale Mule Vs Prakash Dattu Chougule
Bombay High Court · (2024) 02 BOM CK 0072
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 100
High Courts26 Feb 2024Dismissed
Wadhwa Group Housing Private Ltd Vs Vijay Choksi And Others
Bombay High Court · (2024) 02 BOM CK 0070
Development Control Regulations, 1991 — Regulation 33(10)Real Estate (Regulation And Development) Act, 2016 — Section 2(zk), 3, 12, 18, 43Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4
High Courts26 Feb 2024Allowed
Amol Suresh Lingayat Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0040
Indian Penal Code, 1860 — Section 34, 323, 353, 504, 506
High Courts26 Feb 2024Dismissed
Milind And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0039
Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 323, 324, 354A, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12Code Of Criminal Procedure, 1973 — Section 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 221, 222, 223, 224, 374(2), 386, 464
High Courts26 Feb 2024Allowed
Vikram Ramesh Rughani Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0038
Constitution Of India, 1950 — Article 141Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 23, 25, 28, 21, 32, 37, 125Code Of Criminal Procedure, 1973 — Section 29, 125, 125(3)
High Courts23 Feb 2024Allowed
Shivaji Vs Jivan
Bombay High Court · (2024) 02 BOM CK 0043
Negotiable Instruments Act, 1881 — Section 138
High Courts23 Feb 2024Allowed
Mahesh Vinayak Khanjolkar (Bari) And Others Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0042
Code Of Criminal Procedure, 1973 — Section 313(1)(b), 374(2)Indian Penal Code, 1860 — Section 120B, 323, 363, 364A, 385, 387, 504Evidence Act, 1872 — Section 65B
High Courts23 Feb 2024Allowed
Sunil Bharat Pardeshi Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0041
Indian Penal Code, 1860 — Section 107, 306, 498A
High Courts23 Feb 2024Disposed Of
Samita Rajendra Patil And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0037
Constitution Of India, 1950 — Article 136, 137, 226Code Of Civil Procedure, 1908 — Section 114, Order 47Code Of Criminal Procedure, 1973 — Section 36, 154(3),156(3), 482
High Courts22 Feb 2024Disposed Of
City Center Mall Private Limited And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0066
Constitution Of India, 1950 — Article 14, 226Indian Electricity Act, 2003 — Section 126, 126(2), 126(3), 127, 127(2)Indian Stamp Act, 1899 — Section 47A
High Courts22 Feb 2024Allowed
Anisa Arashad Diwan Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0064
Constitution Of India, 1950 — Article 226
High Courts22 Feb 2024Partly Allowed
Maharashtra State Road Transport Corporation Vs Prakash Vasant Hardikar
Bombay High Court · (2024) 02 BOM CK 0063
Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
High Courts22 Feb 2024Dismissed
Dagadu Dnyanu Diwase And Ors Vs Prakash Dattatraya Diwase
Bombay High Court · (2024) 02 BOM CK 0062
Code Of Civil Procedure, 1908 — Order 20 Rule 12(1C), Order 21 Rule 12(1C)
High Courts22 Feb 2024Allowed/Disposed Of
Shaikh Gulab Rasulbhai And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0061
Indian Penal Code, 1860 — Section 34, 323, 504, 506
High Courts22 Feb 2024Disposed Of
Madhuri Manohar Gurav Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0060
High Courts21 Feb 2024Allowed
Shaikh Shahbaj And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0059
Code Of Criminal Procedure, 1973 — Section 313(1)(b), 374(4)Indian Penal Code, 1860 — Section 34, 120B, 302
High Courts21 Feb 2024Dismissed
Syed Abdul Qadar Vs Sayed Abdul Quddus And Others
Bombay High Court · (2024) 02 BOM CK 0058
Wakf Act, 1995 — Section 36, 63, 83(2)