High Courts08 Aug 2023Dismissed
Mohsin Khan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0020
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 229 of 3,627
High Courts08 Aug 2023Dismissed
Rashtriya Shramik Aghadi Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0019
Constitution Of India, 1950 — Article 226Contract Labour (Regulation And Abolition) Act, 1970 — Section 12
High Courts08 Aug 2023Dismissed
Echjay Industries Pvt Ltd Vs Indus Powertech Inc
Bombay High Court · (2023) 08 BOM CK 0018
Arbitration And Conciliation Act, 1996 — Section 9
High Courts08 Aug 2023
Victor Reinz India Pvt. Ltd Vs Commissioner Of Customs And Others
Bombay High Court · (2023) 08 BOM CK 0017
Customs Valuation (Determination Of Value Of Imported Goods) Rules, 2007 — Rule 2(2), 3(3)(a), 10(c), 10(1)(c)Customs Act, 1962 — Section 130(1)
High Courts07 Aug 2023
Shravani Vs Scheduled Tribe Caste Certificate Scrutiny Committee
Bombay High Court · (2023) 08 BOM CK 0016
High Courts07 Aug 2023Allowed
Rajendra Vs Wardha District Central
Bombay High Court · (2023) 08 BOM CK 0015
Maharashtra Recognition Of Trade Union And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30
High Courts07 Aug 2023Partly Allowed
Sujit Vs State Common Entrance Test Cell And Others
Bombay High Court · (2023) 08 BOM CK 0014
Evidence Act, 1872 — Section 79
High Courts07 Aug 2023Allowed
Praveen Otarmal Parmar Vs M/S. Abhiroop Associates And Others
Bombay High Court · (2023) 08 BOM CK 0013
Negotiable Instruments Act, 1881 — Section 138, 138(c)General Clauses Act, 1977 — Section 27
High Courts03 Aug 2023Allowed
Kalpataru Power Transmission Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0011
Constitution Of India, 1950 — Article 226Maharashtra Value Added Tax Rules, 2005 — Rule 58, 58(1), 58(1)(a), 58(1)(b), 58(1)(c), 58(1)(d), 58(1)(e), 58(1)(f), 58(1)(g), 58(1)(a)(h)Valuation Rules, 1975 — Rule 7
High Courts03 Aug 2023Allowed
Vinayak Ukharam Chavhan Vs Divisional Joint Registrar And Others
Bombay High Court · (2023) 08 BOM CK 0005
Conduct Of Elections Rules, 1961 — Rule 72, 74Maharashtra Co-Operative Societies Act, 1960 — Section 8A, 8(b)(1), 73(1A), 74, 77, 77A(a), 77A(b), 77A (1) (1a)(f), 77A(b)(1), 77A8(2), 78A(ii), 78A(2), 77A(1 )(8)(ii)
High Courts02 Aug 2023Allowed/Disposed Of
Babanrao Dattu @ Dattoba Dangat And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0022
Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 126, 127, 127(1)
High Courts02 Aug 2023Partly Allowed
Sneha Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0012
High Courts02 Aug 2023Disposed Of
Chandrakant Uttam Kolekar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0010
Constitution Of India, 1950 — Article 14, 21, 300AMaharashtra Town Planning Schemes Rules, 1974 — Rule 4, 24Maharashtra Regional And Town Planning Act, 1966 — Section 60, 61, 61(1), 63, 64, 64(a), 65, 66, 67, 68, 68A, 68(2), 69, 71, 72, 72(1), 72(3), 72(3)(xiv), 72(3)(xv), 72(3)(xvi), 72(6), 73, 74, 74(4), 75, 76, 80, 82, 83, 84, 85, 86, 86(1), 86(1)(a), 87, 88, 89, 90, 91, 92, 93, 94, 95, 97, 97(1)(f), 102, 106
High Courts02 Aug 2023Dismissed
Iffco Tokio General Insurance Co.Ltd. Vs Manisha Tanaji Bhoir And Others
Bombay High Court · (2023) 08 BOM CK 0009
Motor Vehicles Act, 1988 — Section 166, 173
High Courts02 Aug 2023Allowed
Kiran Magansingh Rajput Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 306, 504, 506
High Courts02 Aug 2023Disposed Of
Kisan Zungraji Ufade Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0007
Criminal Procedure Code, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 4(25)
High Courts02 Aug 2023Dismissed
Jayshree @ Pushpa And Others Vs Satyendra
Bombay High Court · (2023) 08 BOM CK 0004
Code Of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2Hindu Adoption And Maintenance Act, 1956 — Section 18Family Courts Act, 1984 — Section 19
High Courts02 Aug 2023Disposed Of
JEM Exporter Vs Union Of India And Others
Bombay High Court · (2023) 08 BOM CK 0002
Constitution Of India, 1950 — Article 226Central Goods And Services Tax Rules, 2017 — Rule 21A, 22, 23, 26, 26(a), 26(2)(a), 89A, 90A, 91A, 92A, 93A, 94A, 95A, 96A, 97ACentral Goods And Services Tax Act, 2017 — Section 16(2), 29, 29(2), 29(2)(e), 50, 54, 70, 74, 107(6), 122(1), 125
High Courts01 Aug 2023Dismissed
Sunil Subhash Ekhande And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0006
Constitution Of India, 1950 — Article 14, 21
High Courts01 Aug 2023Allowed/Disposed Of
Aurobindo Highway Services And Others Vs State Of Maharashtra
Bombay High Court · (2023) 08 BOM CK 0003
Maharashtra Value Added Tax Act, 2002 — Section 2(8), 2(12), 2(24), 2(24)(iv), 3, 6, 27Assam General Sales Tax Act, 1993 — Section 2(33), 27(a)