High Courts16 Feb 2024Disposed Of
Subhash Ramdasji Lohkare And Others Vs Taluka Cooperative Election Authority And Co-Operative Authority And Others
Bombay High Court · (2024) 02 BOM CK 0030
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 210 of 3,843
High Courts16 Feb 2024Dismissed
Anjuman Mufidul-Islam Education Society And Others Vs Gulnaz Yasmeen And Others
Bombay High Court · (2024) 02 BOM CK 0029
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 28(5), 36, 36(2)
High Courts16 Feb 2024Dismissed
Chaya Sureshrao Niwane Vs Deputy Director Of Education And Others
Bombay High Court · (2024) 02 BOM CK 0028
High Courts16 Feb 2024Disposed Of
Ramrao Jijaram Gaikwad Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0027
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts15 Feb 2024Dismissed
Subhadrabai Vs Manoj
Bombay High Court · (2024) 02 BOM CK 0026
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts14 Feb 2024Dismissed
Sayyed Moinuddin And Others Vs Pratapsingh And Others
Bombay High Court · (2024) 02 BOM CK 0024
Maharashtra Waqf Rules 2003, — Rule 50, 50(3)Hyderabad Abolition Of Inams And Cash Grants Act, 1954 — Section 5, 6Waqf Act, 1995 — Section 5, 5(2), 36, 40(1)(3), 51, 51(2), 52, 54, 54(3), 54(4), 56, 82, 83, 83(1), 83(2), 85, 112
High Courts14 Feb 2024Dismissed
Raviprakash Chaturdeo Patel Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0021
High Courts14 Feb 2024Disposed Of
Shaila Tanaji Patil Vs Maharashtra Public Service Commission And Others
Bombay High Court · (2024) 02 BOM CK 0018
Constitution Of India, 1950 — Article 226
High Courts13 Feb 2024Dismissed
Harku Vs Divisional Commissioner And Others
Bombay High Court · (2024) 02 BOM CK 0025
Maharashtra Village Panchayats Act, 1958 — Section 14, 14(g), 14(1)(g), 14(1)(j3)
High Courts13 Feb 2024Disposed Of
Divisional Controller Vs Subhash Mahadev Desai
Bombay High Court · (2024) 02 BOM CK 0020
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 22
High Courts12 Feb 2024Allowed/Disposed Of
Keshav Mansing Salunkhe Vs Nitin Prabhakar Bhagawat
Bombay High Court · (2024) 02 BOM CK 0019
Indian Contract Act, 1872 — Section 54Specific Relief Act, 1963 — Section 10, 20, 16, 16(c)
High Courts12 Feb 2024Allowed/Dismissed
L.J. Tanna Shares And Securities Pvt. Ltd. And 2 Ors Vs 63 Moons Technologies Ltd. And 31 Ors
Bombay High Court · (2024) 02 BOM CK 0023
Code Of Civil Procedure, 1908 — Order 39 Rule 2A, Order 39 Rule 11, Order 40 Rule 1
High Courts12 Feb 2024Dismissed
Gitadevi Ramprakash Podar Vs Pragnesh Narayan Podar And Others
Bombay High Court · (2024) 02 BOM CK 0022
High Courts09 Feb 2024Dismissed
M/s. Sesa Sterlite Ltd., Shirur, Pune Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0016
Constitution Of India, 1950 — Article 226, 227Bombay Government Premises (Eviction) Act, 1955 — Section 7
High Courts08 Feb 2024Partly Allowed
Ranjit Arunkumar Jaiswal Vs Ashok Manikrao Khopade And Others
Bombay High Court · (2024) 02 BOM CK 0015
Maharashtra Motor Vehicles Rules, 1989 — Rule 254, 255Indian Penal Code, 1860 — Section 279, 304AMotor Vehicles Act, 1988 — Section 140, 163A
High Courts08 Feb 2024Allowed
Anoushka Tusharkumar Desai Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0014
Constitution Of India, 1950 — Article 226
High Courts07 Feb 2024Dismissed
Meera Narayan Unawane And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0017
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 134
High Courts07 Feb 2024Dismissed
State Of Maharashtra Vs Sarjerao Appaji Gujar And Others
Bombay High Court · (2024) 02 BOM CK 0010
Indian Penal Code, 1860 — Section 34, 304, 304B, 306, 498A, 504
High Courts07 Feb 2024Dismissed
Mohammad Abdul Salim Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0009
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts07 Feb 2024Dismissed
Rajaram Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 354A, 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 10, 12Code Of Criminal Procedure, 1973 — Section 313