COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 225 of 3,627

High Courts13 Sept 2023Partly Allowed

Manjuben Mukesh Tandel Vs Commissioner Of Excise And Others

Bombay High Court · (2023) 09 BOM CK 0019

Constitution Of India, 1950 — Article 227Goa, Daman And Diu Excise Duty Rules, 1964 — Rule 103, 104, 104(1)Goa, Daman And Diu Excise Duty Act, 1964 — Section 16, 16(1), 16(2), 17, 106

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High Courts13 Sept 2023Disposed Of

Vijay Shivram Pathare Vs City Corporation Limited And Others

Bombay High Court · (2023) 09 BOM CK 0018

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 47, 54, Order 7 Rule 11

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High Courts13 Sept 2023Disposed Of

M/S. Ashwini General Hospital & Intensive Care Centre Vs Veronica Johnson Pereira

Bombay High Court · (2023) 09 BOM CK 0017

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High Courts12 Sept 2023Allowed

Balu Namdevrao Mule Vs General Manager, The Best Undertaking

Bombay High Court · (2023) 09 BOM CK 0020

Constitution Of India, 1950 — Article 311(2)Bombay Industrial Relations Act, 1946 — Section 78, 79Indian Penal Code, 1860 — Section 279, 304A

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High Courts12 Sept 2023Dismissed/Disposed Of

Rajaram Chavan Real Estate Pvt. Ltd And Others Vs Mohammed Anwar Kutubuddin Siddiqui And Others

Bombay High Court · (2023) 09 BOM CK 0016

Code Of Civil Procedure, 1908 — Order 40 Rule 1Arbitration And Conciliation Act, 1996 — Section 9

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High Courts12 Sept 2023Allowed

Nandu Maruti Pol & Anr Vs Satishkumar Satyanarayan Agarwal And Others

Bombay High Court · (2023) 09 BOM CK 0012

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 47, 148Limitation Act, 1963 — Section 5

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High Courts12 Sept 2023Dismissed

Rekha Manohar Ghansharamani And Others Vs Janardhan Prasad Chaturvedi And Others

Bombay High Court · (2023) 09 BOM CK 0008

Limitation Act, 1963 — Article 5, 58, 59Code Of Civil Procedure, 1908 — Order 7 Rule 11Indian Partnership Act, 1932 — Section 7, 42, 43

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High Courts11 Sept 2023Allowed

Sakhawat Ibrahim Naik Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2023) 09 BOM CK 0013

Constitution Of India, 1950 — Article 226, 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28

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High Courts08 Sept 2023Allowed

Devika Dhiraj Patil Nee Devika Jayprakash Buttepatil Vs Dhiraj Sunil Patil

Bombay High Court · (2023) 09 BOM CK 0014

Code Of Civil Procedure, 1908 — Section 24Hindu Marriage Act, 1955 — Section 13(i)(a)

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High Courts08 Sept 2023Dismissed

Ravindra D. Waikar And Others Vs Urvashi Brihan Mumbai Municipal Corporation And Others

Bombay High Court · (2023) 09 BOM CK 0007

Constitution Of India, 1950 — Article 226Development Control Regulation, 1991— Regulation 4(4)(k), 9, 17(1)Development Control And Promotion Regulation, 2034 — Regulation 4

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High Courts07 Sept 2023Dismissed

Chandrakant C. Mishra Vs Union Of India And Others

Bombay High Court · (2023) 09 BOM CK 0015

Constitution Of India, 1950 — Article 14, 16Rights Of Persons With Disability Act, 2016 — Section 2(t), 2(p), 2(r) 2(e), 57, 75, 75(b), 75(1)(b), 76

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High Courts07 Sept 2023Dismissed

Mistry Park CHS Ltd Vs Dr. Bharat Prem Shivdasani And Others

Bombay High Court · (2023) 09 BOM CK 0006

Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Rules, 1961 — Rule 25Maharashtra Co-Operative Societies Act, 1960 — Section 13, 14, 22(2), 23, 23(2), 152, 154B(5), 154B1(13), 154B(1)(18)

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High Courts07 Sept 2023

Ashwin Bharat Khater And Others Vs Urvashi Bharat Khater And Others

Bombay High Court · (2023) 09 BOM CK 0005

Constitution Of India, 1950 — Article 227Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(f), 3, 4, 5, 5(1), 5(2), 8(2), 9, 23, 23(1), 23(2), 27

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High Courts05 Sept 2023Allowed/Partly Allowed

Pramod Vasant Belsare And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 09 BOM CK 0004

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 37, 49, 50

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High Courts04 Sept 2023Disposed Of

Darshana Anand Damle Vs Deputy Commissioner Of Income Tax, Central Circle 3(4), Mumbai And Others

Bombay High Court · (2023) 09 BOM CK 0011

Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 147, 148Transfer Of Property Act, 1882 — Section 2(47)(v), 53A

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High Courts04 Sept 2023Disposed Of

M/s. CWT India Private Limited Vs Assistant Commissioner Of Income Tax Circle1(2)(1)

Bombay High Court · (2023) 09 BOM CK 0010

Income Tax Act, 1961 — Section 92CA, 92CA(2), 92CA(3), 143(1), 143(3), 144BA(12), 144C, 144C(1), 144C(5), 144C(13), 144(15)(b)(i), 153, 153B, 254

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High Courts04 Sept 2023Partly Allowed

Michigan Engineers Pvt. Ltd Vs State Of Maharashtra And Others

Bombay High Court · (2023) 09 BOM CK 0009

Constitution Of India, 1950 — Article 14, 226

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High Courts04 Sept 2023Allowed

Asha Lata Dattatray Mane Vs State Of Maharashtra And Others

Bombay High Court · (2023) 09 BOM CK 0003

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High Courts04 Sept 2023Dismissed

Dr.Pramod Padwal Vs State Of Maharashtra And Others

Bombay High Court · (2023) 09 BOM CK 0002

Pre-Conception And Prenatal Diagnostic Techniques (Prohibition Of Sex Selection) Rules, 1996 — Rule 9(1), 9(2), 9(3), 9(4), 9(5), 9(8), 12Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994 — Section 25, 30(2)Code Of Criminal Procedure, 1973 — Section 100, 100(4), 204, 313

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High Courts04 Sept 2023Dismissed

Sandesh Sonu Gawalkar Vs Municipal Corporation, Gr. Mumbai

Bombay High Court · (2023) 09 BOM CK 0001

Mumbai Municipal Corporation Act, 1988 — Section 337, 342, 347, 351, 354A

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