High Courts21 Feb 2024Dismissed
Mangalbai Atmaram Karbhari And Others Vs Mahadevi Mahadev Mule And Others
Bombay High Court · (2024) 02 BOM CK 0057
Code Of Civil Procedure, 1908 — Order 5 Rule 11, Order 7 Rule 11, Order 8 Rule 6A
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 209 of 3,843
High Courts21 Feb 2024Dismissed
Maroti And Others Vs Neha
Bombay High Court · (2024) 02 BOM CK 0056
Hindu Minority And Guardianship Act, 1956 — Section 6, 8
High Courts21 Feb 2024
State Of Maharashtra Vs Ashok Mahadeo Kadam
Bombay High Court · (2024) 02 BOM CK 0055
High Courts21 Feb 2024Dismissed/Disposed Of
Parmeshwar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0054
Indian Penal Code, 1860 — Section 354, 376(g)Code Of Criminal Procedure, 1973 — Section 294
High Courts21 Feb 2024Dismissed
State Of Maharashtra Vs Shivlal @ Shivaji Bhagwat Rankhamb
Bombay High Court · (2024) 02 BOM CK 0053
Indian Penal Code, 1860 — Section 394Code Of Criminal Procedure, 1973 — Section 248(1)
High Courts21 Feb 2024Allowed
Rajabhau Ramdas Ade Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0052
Constitution Of India, 1950 — Article 22(5)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 3(1), 3(2)Bombay Prohibition Act, 1949 — Section 65, 65(e)(f)
High Courts21 Feb 2024Dismissed
Income Tax Officer Vs Krishnagopal Motilal Chandak
Bombay High Court · (2024) 02 BOM CK 0051
Income Tax Act, 1961 — Section 276(C)
High Courts21 Feb 2024Allowed
M/s. Vinod Agencies Vs Sayyed Yusuf Sayyed Mehmood
Bombay High Court · (2024) 02 BOM CK 0050
Negotiable Instruments Act, 1881 — Section 138
High Courts21 Feb 2024Dismissed
State Of Maharashtra Vs Bhausaheb Keshav Pund
Bombay High Court · (2024) 02 BOM CK 0049
Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
High Courts21 Feb 2024Dismissed
Pravin Popat Kharat Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0048
Indian Penal Code, 1860 — Section 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 34Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 94
High Courts21 Feb 2024Allowed
Limbaji Gokul Kopanbaine Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0047
Indian Penal Code, 1860 — Section 34, 366A, 376
High Courts21 Feb 2024Allowed
Mahadeo And Others Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0046
Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
High Courts21 Feb 2024Dismissed
M/s. Jagruti Foundation, Pune And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0032
Constitution Of India, 1950 — Article 14, 226Bombay Cinema Rules, 1954 — Rule 5(2)Maharashtra Public Universities Act, 1960 — Section 107, 108, 109, 109(3)(a), 109(3)(c), 109(3)(d), 109(3)(e), 109(3)(g), 109(9), 110, 111, 112, 113, 114, 115, 116, 117, 118, 119, 120, 121, 122, 123, 124
High Courts21 Feb 2024Dismissed
Administrative Council And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0031
Administrative Council (Constitution And Powers) Rules, 1956 — Rule 2, 7(g), 8, 10, 19
High Courts20 Feb 2024Allowed/Disposed Of
Salasar Estate Developers LLP And Others Vs Rufina Walter Gomes & Ors
Bombay High Court · (2024) 02 BOM CK 0067
Maharashtra Land Revenue Code, 1966 — Section 157
High Courts20 Feb 2024
Sharukh @ Chatya Javed Shaikh Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0045
High Courts20 Feb 2024Dismissed
Chief Officer, Alibag Municipal Council And Others Vs Mamta N. Patil And Others
Bombay High Court · (2024) 02 BOM CK 0036
Constitution Of India, 1950 — Article 14, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 32
High Courts20 Feb 2024Partly Allowed/Disposed Of
Balaji Construction Company Vs Anjusha Ajit Kadam & Ors
Bombay High Court · (2024) 02 BOM CK 0035
Constitution Of India, 1950 — Article 14, 19(1)(g)Maharashtra Real Estate Appellate Tribunal Regulations, 2019 — Regulation 25 (i)Real Estate (Regulation And Development) Act, 2016 — Section 18(1), 43(5)
High Courts20 Feb 2024Allowed
Municipal Corporation Of Gr. Bombay And Others Vs Karnani Building
Bombay High Court · (2024) 02 BOM CK 0034
Bombay Municipal Corporation Act, 1888 — Section 154, 154(1), 217, 218DBombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(10)(b), 11
High Courts20 Feb 2024Dismissed
Varsha Kapil Doshi Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0033
Constitution Of India, 1950 — Article 226