COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 226 of 3,627

High Courts31 Aug 2023Allowed

Kailash Patil Vs Vasant S. Jadhav

Bombay High Court · (2023) 08 BOM CK 0081

Maharashtra Real Estate (Regulation And Development) (Recovery Of Interest, Penalty, Compensation, Fine Payable, Forms Of Complaints And Appeal, Etc.) Rules, 2017 — Rule 9(2)Real Estate (Regulation And Development) Act, 2016 — Section 44(2), 53(2), 58, 84(2)

High Courts30 Aug 2023Dismissed

Satish Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0080

Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139Evidence Act, 1872 — Section 4

High Courts29 Aug 2023Disposed Of

Nisargadeep Shikshan Prasarak Mandal And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0077

Maharashtra Public Universities Act, 2016 — Section 108, 108(1)(d), 108(1)(f), 108(1)(g), 120, 120(3)

High Courts29 Aug 2023Disposed Of

India Realty Excellence Fund II LLP Vs Gautam Jagdish Ahuja And Others

Bombay High Court · (2023) 08 BOM CK 0076

Code Of Civil Procedure, 1908 — Order 37 Rule 6 (a)

High Courts29 Aug 2023Disposed Of

Gini Tex Private Limited Vs Soham Fashion And Others

Bombay High Court · (2023) 08 BOM CK 0075

Code Of Civil Procedure, 1908 — Order 37, Order 37 Rule 2(3)

High Courts29 Aug 2023Disposed Of

M/s. Gini Silk Mills Ltd Vs Soham Fashion And Others

Bombay High Court · (2023) 08 BOM CK 0074

Code Of Civil Procedure, 1908 — Order 37, Order 37 Rule 2(3)

High Courts29 Aug 2023Disposed Of

Anjali Sales Corporation Vs Binaykumar B. Shrivastava

Bombay High Court · (2023) 08 BOM CK 0073

Code Of Civil Procedure, 1908 — Order 37 Rule 2

High Courts28 Aug 2023Allowed

Bharti And Others Vs Navnath Dagdu Dhat And Others

Bombay High Court · (2023) 08 BOM CK 0079

Motor Vehicles Act, 1988 — Section 147, 166, 173

High Courts28 Aug 2023Partly Allowed

Bhaskar Shankar Jagtap Vs Suresh Subhash Ghule And Others

Bombay High Court · (2023) 08 BOM CK 0078

Motor Vehicles Act, 1988 — Section 173

High Courts28 Aug 2023Allowed

State Of Maharashtra Vs Kasim @ Talaf Muktar Irani

Bombay High Court · (2023) 08 BOM CK 0072

Maharashtra Control Of Organised Crime Act, 1999 — Section 3(i)(ii), 3(2), 3(4), 12, 18, 23(1)(a)Indian Penal Code, 1860 — Section 34, 141, 143, 147, 148, 149, 307, 392, 394Arms Act, 1959 — Section 3, 25

High Courts25 Aug 2023Dismissed

Dattu Shankar Dhuma And Others Vs Director, M/S. Damani Shipping Pvt And Others

Bombay High Court · (2023) 08 BOM CK 0071

High Courts25 Aug 2023

Hemant Vs Deputy Director And Others

Bombay High Court · (2023) 08 BOM CK 0062

High Courts25 Aug 2023Dismissed

Bhimrao Vs Wardha District Central Co-Operative Bank Limited And Others

Bombay High Court · (2023) 08 BOM CK 0061

Constitution Of India, 1950 — Article 12, 13(2)Maharashtra Birth And Death Registration Rules, 2000 — Rule 9(3)Maharashtra Birth And Death Registration Act, 1969 — Section 13(3)

High Courts24 Aug 2023Disposed Of

Viraj Vishnu Landge Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0068

High Courts24 Aug 2023Disposed Of

Rushikesh Gajanan Arankalle Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0067

High Courts24 Aug 2023Disposed Of

Ganesh Somnath Navale Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0066

High Courts24 Aug 2023Disposed Of

Kalyaniee Arun Joshi Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0065

Constitution Of India, 1950 — Article 14, 31

High Courts24 Aug 2023Disposed Of

Agrawal Foodstuff LLP Vs State Of Maharashtra And Others

Bombay High Court · (2023) 08 BOM CK 0064

High Courts24 Aug 2023Dismissed/Disposed Of

Poojakaur Shamsing Labana Vs District Caste Certificate Scrutiny Committee And Others

Bombay High Court · (2023) 08 BOM CK 0063

Constitution Of India, 1950 — Article 226Maharashtra Municipal Corporations Act, 1949 — Section 10 (1c)

High Courts22 Aug 2023Allowed

IDFC First Bank Ltd Vs Union Of India And Others

Bombay High Court · (2023) 08 BOM CK 0070

Constitution Of India, 1950 — Article 226Right To Information Act, 2005 — Section 19Finance Act, 1994 — Section 73(1), 73(2)(a), 73(4A), 73(4B), 73(4B)(a), 73(4B)(b)