High Courts14 Aug 2023
Shavani Shrikant Gaikwad Vs State Of Maharashtra & Ors
Bombay High Court · (2023) 08 BOM CK 0038
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 228 of 3,627
High Courts11 Aug 2023Dismissed
Sushind Kisan Rathod Vs Rajashree Shahu Science College And Others
Bombay High Court · (2023) 08 BOM CK 0054
Constitution Of India, 1950 — Article 311, 311(2)
High Courts11 Aug 2023Dismissed/Disposed Of
Allarkha Ismail Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0053
Constitution Of India, 1950 — Article 226, 300AMaharashtra Land Revenue Code, 1966 — Section 247, 258Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 11(3)(4)
High Courts11 Aug 2023Disposed Of
Edelweiss Special Opportunities Fund & Anr Vs Future Corporate Resources Pvt. Ltd
Bombay High Court · (2023) 08 BOM CK 0052
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 11 Rule 1, Order 11 Rule 1(1)(c), Order 11 Rule 1(1)(c)(i) Order 11 Rule 1(1)(c)(ii), Order XI Rule 1(1)(c)(i)(iii), Order 11 Rule 1(3), Order 11 Rule 1(4), Order 11 Rule 1(5)Commercial Courts Act, 2015 — Section 12(A)
High Courts11 Aug 2023Dismissed
Bhimrao Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0037
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 304(II), 307, 323, 326, 504, 506Code Of Criminal Procedure, 1973 — Section 161, 164, 428Evidence Act, 1872 — Section 27
High Courts11 Aug 2023Dismissed
Babu And Others Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0036
Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 8, 65BCode Of Criminal Procedure, 1973 — Section 164
High Courts11 Aug 2023Allowed
Vijay Choudhary Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0026
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 354A, 509
High Courts11 Aug 2023Allowed/Disposed Of
Mahesh Bhimraj Jadhav Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0025
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(j)(ii), 6Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Aug 2023Dismissed
Manoj Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0035
Code Of Criminal Procedure, 1973 — Section 350, 379, 401, 428Indian Penal Code, 1860 — Section 354
High Courts10 Aug 2023Dismissed
Rama Abaji Jadhav And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0034
Code Of Criminal Procedure, 1973 — Section 161, 164, 235(1), 235(2), 313, 374, 437A, 428Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 504Arms Act, 1959 — Section 4, 7, 25, 25(1)(A), 32
High Courts10 Aug 2023
Sumanbai Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0032
Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 126, 126(2), 126(4), 127, 127(1), 127(2)Land Acquisition Act, 1894 — Section 6
High Courts10 Aug 2023Disposed Of
Kokuyo Camlin Limited Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0028
Constitution Of India, 1950 — Article 19(1)(g), 226Bombay Provincial Municipal Corporation (Local Body Tax) Rules, 2010 — Rule 28, 28(3), 33(3), 40, 48, 48(2), 48(3)Maharashtra Municipal Corporations Act, 1949 — Section 127, 127(2)(aaa), 152A, 152B, 152D, 152F, 152G, 152J, 152S, 406, 406(6)(ii), 406(8), 473, 474
High Courts10 Aug 2023Allowed/Disposed Of
Namdev Mahadu Jambhulkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0027
Constitution Of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 258
High Courts10 Aug 2023Dismissed
Ramji And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0024
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 324, 325, 326, 354, 506(II)Bombay Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 161, 372
High Courts10 Aug 2023Dismissed
Nijam Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0023
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 118
High Courts09 Aug 2023Partly Allowed/Disposed Of
Sadhana And Others Vs Divisional Controller And Others
Bombay High Court · (2023) 08 BOM CK 0033
Indian Penal Code, 1860 — Section 304A, 336, 337Motor Vehicles Act, 1988 — Section 140, 166
High Courts09 Aug 2023Disposed Of
Shrikant Studios Pvt. Ltd Vs Mumbai Municipal Corporation & Ors
Bombay High Court · (2023) 08 BOM CK 0031
Constitution Of India, 1950 — Article 226
High Courts09 Aug 2023Dismissed
Sarvajanik Education Society And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0030
Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9(5)Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 3, 4, 5, 5(2A), 5(3), 5(4)
High Courts09 Aug 2023Dismissed
Rukmini Dattatraya Tirawade And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0029
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 9Hindu Succession Act, 1956 — Section 6
High Courts08 Aug 2023Allowed
Chandrashekhar Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0021
Evidence Act, 1872 — Section 79, 80