High Courts07 Feb 2024Dismissed
Sabiya Begum Akbar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0007
Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 372
COURT ARCHIVE
Bombay High Court judgments
76,841 judgments · page 211 of 3,843
High Courts06 Feb 2024Allowed
Ambarsingh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0012
Indian Penal Code, 1860 — Section 306, 498A
High Courts06 Feb 2024
Chandrabhan Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0011
High Courts05 Feb 2024Dismissed
Gayatri Construction Vs State Of Maharashtra And Others
Bombay High Court · (2024) 02 BOM CK 0013
Constitution Of India, 1950 — Article 226Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction Etc.) Rules, 1964 — Rule 5, 5(8)(i), 15Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 4, 4(1A)(a), 11, 11(3)
High Courts05 Feb 2024Partly Allowed
Babasaheb Pandhari Chole Vs State Of Maharashtra
Bombay High Court · (2024) 02 BOM CK 0003
Indian Penal Code, 1860 — Section 302, 303, 304, 304II, 307
High Courts02 Feb 2024Partly Allowed
Association Of College And University Vs Union Of India And Others
Bombay High Court · (2024) 02 BOM CK 0002
Constitution Of India, 1950 — Article 14, 16, 162, 309Maharashtra Civil Services (Pension) Rules, 1982 — Rule 110, 110(1), 110(2)Central Civil Services Rules, 1972 — Rule 49
High Courts01 Feb 2024Dismissed
Shilpa Gorakh Chavan Vs University Grants Commission And Others
Bombay High Court · (2024) 02 BOM CK 0006
Constitution Of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 26
High Courts01 Feb 2024
Godrej Projects Development Pvt Ltd Vs Income Tax Officer, 1(1)(4) And Others
Bombay High Court · (2024) 02 BOM CK 0005
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 2(24)(xvi), 56(2)(viib), 68, 142(1), 143, 143(3), 147, 148, 151(1)
High Courts01 Feb 2024Allowed/Disposed Of
Waryam Singh Kartar Singh Vs State Of Maharashtra And Anr
Bombay High Court · (2024) 02 BOM CK 0004
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 201, 406, 409, 420, 465, 467, 468, 471, 477, 477(A)Banking Regulation Act, 1949 — Section 46(l), 47(A)
High Courts01 Feb 2024Dismissed
Rashmi Mehrotra And Others Vs Manvi Sheth And Others
Bombay High Court · (2024) 02 BOM CK 0001
Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(f), 2(s), 12, 17(1), 23, 29, 498ACode Of Criminal Procedure, 1973 — Section 169, 468, 482
High Courts31 Jan 2024Dismissed
State Of Maharashtra Vs Vithal Sajan Ahire
Bombay High Court · (2024) 01 BOM CK 0113
Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(2), 19Code Of Criminal Procedure, 1973 — Section 374
High Courts31 Jan 2024Partly Allowed
Sudhir And Others Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0107
Indian Penal Code, 1860 — Section 34, 376(2)(f)(n), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 374
High Courts31 Jan 2024Dismissed
Bapurao Gopala Gaikwad Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0102
Constitution Of India, 1950 — Article 226Maharashtra Village Panchayats Act, 1958 — Section 53, 53(2), 53(2A), 53(3), 53(3A), 53(3B)
High Courts31 Jan 2024Disposed Of
Dr. Ramchandra Bapu Nirmale Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0096
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 5(1)(v)
High Courts30 Jan 2024Dismissed
Gaurav Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0111
Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(n), 417Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 227, 482
High Courts30 Jan 2024Disposed Of
Vandana And Others Vs Union Of India
Bombay High Court · (2024) 01 BOM CK 0110
Railway Claims Tribunal Act, 1987 — Section 23, 123(c), 123(c)(2), 124AMotor Vehicles Act, 1988 — Section 163A
High Courts30 Jan 2024Allowed
Indian Express (P) Ltd. & Ors Vs Dinesh Rane & Ors
Bombay High Court · (2024) 01 BOM CK 0108
High Courts30 Jan 2024Disposed Of
M/S. Chalet Hotels Ltd And Others Vs Bhikan Laxman Deokar And Anr
Bombay High Court · (2024) 01 BOM CK 0106
High Courts30 Jan 2024Allowed
Tilottama Vs State Of Maharashtra And Others
Bombay High Court · (2024) 01 BOM CK 0104
Code Of Civil Procedure, 1908 — Order 1 Rule 10Maharashtra Civil Services (Pension) Rules, 1982 — Rule 116
High Courts30 Jan 2024Allowed
Venkat Vs Kailas Guru Nutan Puri And Others
Bombay High Court · (2024) 01 BOM CK 0103
Hyderabad Atiyat Inquiries Rules, 1952 — Rule 3, 8, 8(3), 9, 12, 12(1)(d), 12(2)Hyderabad Atiyat Inquiries Act, 1952 — Section 3A, 3A(1), 8, 12Hyderabad Tenancy And Agricultural Lands Act, 1950 — Section 102(A)(C)