High Courts01 Aug 2023
Mrunal Mandar Joshi Vs State Of Maharashtra And Others
Bombay High Court · (2023) 08 BOM CK 0001
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 230 of 3,627
High Courts31 Jul 2023Partly Allowed
Sukhdeo Sampatrao Deulkar Vs Special Land Acquisition Officer And Others
Bombay High Court · (2023) 07 BOM CK 0083
Land Acquisition Act, 1894 — Section 4, 6, 18
High Courts31 Jul 2023Dismissed
Shushila Teunram Parsani Alias Vs Ramesh T. Parasani, Hindu
Bombay High Court · (2023) 07 BOM CK 0082
Indian Succession Act, 1925 — Section 59, 63, 63(c), 63(e)
High Courts31 Jul 2023
RR Realtors And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 07 BOM CK 0081
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226, 300AUrban Land (Ceiling And Regulation) Act, 1976 — Section 3, 3(1), 3(1)(b), 3(2)(a), 4, 6, 6(1), 8, 8(3), 8(4), 9, 10, 10(3), 10(5), 11, 12, 13, 14, 19, 20, 20(1), 20(3), 21, 21(1), 22, 23, 24General Clauses Act, 1897 — Section 6
High Courts28 Jul 2023Dismissed
LT.Col. Anjan Kumar Sinha Vs Union Of India & Ors
Bombay High Court · (2023) 07 BOM CK 0080
Constitution Of India, 1950 — Article 226, 227Armed Forces Tribunal Act, 2007 — Section 3(o), 3(o)(ii), 14, 14(2)Army Act, 1950 — Section 18
High Courts28 Jul 2023Dismissed
Anil Motiram Rathod Vs State Of Maharashtra And Others
Bombay High Court · (2023) 07 BOM CK 0065
Constitution Of India, 1950 — Article 21, 22, 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities, Act, 1981 — Section 2(a), 3, 12Maharashtra Prohibition Act, 1949 — Section 65(E), 93(b)
High Courts28 Jul 2023Dismissed
Hanuman And Others Vs State Of Maharashtra
Bombay High Court · (2023) 07 BOM CK 0064
Indian Penal Code, 1860 — Section 141, 144, 148, 149, 302
High Courts28 Jul 2023Disposed Of
Aditya Birla Finance Ltd Vs MVR Gas And Others
Bombay High Court · (2023) 07 BOM CK 0063
Arbitration And Conciliation Act, 1996 — Section 11, 13, 21, 25Indian Contract Act, 1872 — Section 2(h), 2(g)Indian Stamp Act, 1899 — Section 33, 35
High Courts27 Jul 2023Dismissed/Disposed Of
Kantilal Khimji Haria And Others Vs Sanyam Realtors Private Limited And Others
Bombay High Court · (2023) 07 BOM CK 0076
Code Of Civil Procedure, 1908 — Section 9AIndian Partnership Act, 1932 — Section 69, 69(2)
High Courts27 Jul 2023Dismissed
Deepak Bobhale And Others Vs Assistant Divisional Engineer And Ors
Bombay High Court · (2023) 07 BOM CK 0069
Constitution Of India, 1950 — Article 226, 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 6, 24(2)
High Courts27 Jul 2023Allowed
Usha Vs State Of Maharashtra
Bombay High Court · (2023) 07 BOM CK 0068
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 374
High Courts27 Jul 2023Dismissed
Nivrutti Vs State Of Maharashtra
Bombay High Court · (2023) 07 BOM CK 0067
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 374Evidence Act, 1872 — Section 24
High Courts27 Jul 2023Dismissed
Kisan Bhamtya Pawara Vs State Of Maharashtra
Bombay High Court · (2023) 07 BOM CK 0066
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302, 323, 324Evidence Act, 1872 — Section 27
High Courts26 Jul 2023Allowed/Disposed Of
Shalen D�Mello Vs Ruby Victoria Ferreira And Ors.
Bombay High Court · (2023) 07 BOM CK 0074
Limitation Act, 1963 — Article 123Code Of Civil Procedure, 1908 — Section 97, Order 9 Rule 13Advocates Act, 1961 — Section 34, 34(1)
High Courts26 Jul 2023Allowed
Ananta Waman Tanki And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 07 BOM CK 0073
Maharashtra Private Forest Act, 1975 — Section 2(f),2(f)(iii), 21, 22(5)Indian Forest Act, 1927 — Section 3, 35, 35(1), 35(3)Maharashtra Private Forest (Acquisition) Act, 1975 — Section 22A
High Courts26 Jul 2023Dismissed
Shiva Shankar Mamidi Vs Union Of India And Others
Bombay High Court · (2023) 07 BOM CK 0072
Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(vi), 3(1)(iii)Employees'. Provident Fund (Officers And Employees' Conditions Of Services) Regulations, 2008 — Regulation 18, 22Indian Penal Code, 1860 — Section 304A, 338, 409, 420, 468, 471
High Courts26 Jul 2023Dismissed
Kaluram Mahadu Jadhav And Others Vs Deputy Collector (Rehabilitation) And Others
Bombay High Court · (2023) 07 BOM CK 0071
High Courts26 Jul 2023Dismissed
Tatoba Rama Chavan Vs Collector, Kolhapur District, Kolhapur
Bombay High Court · (2023) 07 BOM CK 0070
Constitution Of India, 1950 — Article 226Maharashtra Project Affected Persons Rehabilitation Act, 1989 — Section 10, 11, 12, 13, 14, 15, 16, 17, 17(6), 18, 19, 21, 23, 23(2), 26Maharashtra Project Affected Persons Rehabilitation Act, 1989 — Section 28
High Courts25 Jul 2023Partly Allowed
Kanta @ Baby Vs Dilip And Others
Bombay High Court · (2023) 07 BOM CK 0078
Motor Vehicles Act, 1988 — Section 10, 10(2), 66(3), 149(2)(a)(i)(a), 163A
High Courts25 Jul 2023Disposed Of
M/S. Narayan Power Solutions Vs Union Of India & Anr
Bombay High Court · (2023) 07 BOM CK 0077
Constitution Of India, 1950 — Article 19(1)(g), 300ACustoms Act, 1962 — Section 105, 135