High Courts22 Aug 2023Dismissed
Amit C. Kadam Vs Mumbai Port Authority And Others
Bombay High Court · (2023) 08 BOM CK 0069
Constitution Of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 2A(2), 2(oo), 25F
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 227 of 3,627
High Courts22 Aug 2023
Chitra Nitin Pendharkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0059
High Courts22 Aug 2023Dismissed
Mahatarba Alias Madhukar Bhikaji Janrao Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0055
Secondary School Code, 1981 — Rule 97(1), 97(1)(2), 97(2)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 13
High Courts21 Aug 2023Disposed Of
Maharashtra Nagar Residents SRA Chs Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0060
Constitution Of India, 1950 — Article 226Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 13
High Courts21 Aug 2023Disposed Of
Amlaprasad Rajpati Yadav Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0058
High Courts21 Aug 2023Disposed Of
Shravani D/O. Shrikant Gaikwad Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 08 BOM CK 0057
High Courts21 Aug 2023Allowed
Digvijay Dnyaneshwar Gaikwad Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 08 BOM CK 0056
High Courts18 Aug 2023
Subhash And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0048
High Courts18 Aug 2023Dismissed
Rajkumar Vs Pruthviraj
Bombay High Court · (2023) 08 BOM CK 0047
Indian Penal Code, 1860 — Section 420, 465, 467, 471
High Courts18 Aug 2023
M/S Mahadeo Car Upholstery Works Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0046
Evidence Act, 1872 — Section 3
High Courts18 Aug 2023Dismissed
Pradeep Bapurao Mohite Patil Vs Maharashtra State Electricity And Others
Bombay High Court · (2023) 08 BOM CK 0044
High Courts18 Aug 2023Partly Allowed
Ramesh Malihari Jaiswal Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0043
Indian Penal Code, 1860 — Section 300(I), 300(4), 302, 303, 304(I)Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Aug 2023Dismissed
M/S. Sahakar Caterers & Restaurants Pvt. Ltd Vs Deputy Commissioner
Bombay High Court · (2023) 08 BOM CK 0042
High Courts18 Aug 2023Dismissed
Shantinagar Zopadpattidharak Sangh And Others Vs Competent Authority And Deputy And Others
Bombay High Court · (2023) 08 BOM CK 0041
Constitution Of India, 1950 — Article 226National Highways Act, 1956 — Section 3(G)
High Courts17 Aug 2023Disposed Of
Sahil Vs Scheduled Tribe Caste Certificate And Others
Bombay High Court · (2023) 08 BOM CK 0051
High Courts17 Aug 2023Disposed Of
Rajendra Pandurangji Wankhade Vs Scheduled Tribe Certificate Scrutiny Committee, Yavatmal And Others
Bombay High Court · (2023) 08 BOM CK 0050
High Courts17 Aug 2023Disposed Of
Jyoti Vs Education Officer And Others
Bombay High Court · (2023) 08 BOM CK 0049
High Courts17 Aug 2023Allowed
Tryambak And Others Vs Executive Engineer And Deputy And Others
Bombay High Court · (2023) 08 BOM CK 0045
High Courts15 Aug 2023Allowed
Gaurav Vs Vice-Chairman And Others
Bombay High Court · (2023) 08 BOM CK 0040
Maharashtra Scheduled Caste, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 7
High Courts14 Aug 2023
Digvijay Dnyaneshwar Gaikwad Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 08 BOM CK 0039