High Courts25 Jul 2023Dismissed/Disposed Of
New India Assurance Company Vs Kavita Jitendra Pawar And Ors
Bombay High Court · (2023) 07 BOM CK 0075
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 231 of 3,627
High Courts24 Jul 2023Dismissed
Arun Kumar Arivalgan Vs All India Institute Of Medical Sciences
Bombay High Court · (2023) 07 BOM CK 0079
Constitution Of India, 1950 — Article 226
High Courts21 Jul 2023Dismissed
Rimi Profiles Vs Commissioner Of CGST
Bombay High Court · (2023) 07 BOM CK 0058
Central Excise Act, 1944 — Section 2(f), 11A, 11A(1), 11(a), 35C(1), 35G, 35L
High Courts21 Jul 2023Dismissed
Ramdas And Others Vs Sau. Pushpa Laxminarayan Gupta And Others
Bombay High Court · (2023) 07 BOM CK 0057
Code Of Civil Procedure, 1908 — Section 100
High Courts21 Jul 2023Allowed
Abdul Aziz Ahmed Ansari Vs Union Of India And Others
Bombay High Court · (2023) 07 BOM CK 0056
Constitution Of India, 1950 — Article 226, 227Foreign Exchange Regulation Act, 1973 — Section 9(1)(b), 9(1)(d), 49, 51, 64(2)Income Tax Act, 1961 — Section 143(3)
High Courts20 Jul 2023Allowed/Disposed Of
Indus Towers Ltd., Pune (Formerly, Bharti Infratel Ltd., Pune) Vs Grampanchayat And Others
Bombay High Court · (2023) 07 BOM CK 0062
Constitution Of India, 1950 — Article 226
High Courts20 Jul 2023Allowed
Kavita And Others Vs Union Of India
Bombay High Court · (2023) 07 BOM CK 0061
Railways Act, 1989 — Section 123(c), 124A
High Courts20 Jul 2023Allowed
Meenabai And Others Vs Union Of India
Bombay High Court · (2023) 07 BOM CK 0060
Railways Act, 1890 — Section 55, 124A, 137
High Courts20 Jul 2023Allowed
Babasaheb Bhau Kamble Vs State Of Maharashtra And Others
Bombay High Court · (2023) 07 BOM CK 0055
High Courts20 Jul 2023Allowed
Paramount Agencies Pvt. Ltd Vs Deputy Regional Director E.S.I And Others
Bombay High Court · (2023) 07 BOM CK 0044
Employees� State Insurance Act, 1948 — Section 2(22)(b), 44, 45, 45A, 45(2), 9A
High Courts20 Jul 2023Dismissed
Latif Yusuf Manikkoth Vs Board of Directors And Others
Bombay High Court · (2023) 07 BOM CK 0041
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17Specific Relief Act, 1963 — Section 34, 38, 41
High Courts18 Jul 2023Allowed
Suvarna Vs State Of Maharashtra And Others
Bombay High Court · (2023) 07 BOM CK 0046
Constitution Of India, 1950 — Article 266, 341, 342, 366Maharashtra Scheduled Castes, Scheduled Tribes, Denotified 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 Courts18 Jul 2023Dismissed
Kashinath Shripat Teli And Others Vs Employees Provident Fund Organization A Central Government Undertaking And Others
Bombay High Court · (2023) 07 BOM CK 0045
Employees� Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2(j), 2(v), 2(vi), 2(viii), 2(xii), 2(xv), 2(kA), 2(kB), 6, 6A(1), 41
High Courts18 Jul 2023Allowed/Dismissed
Sau.Suman And Others Vs Tarabai Dadaji Tekam And Others
Bombay High Court · (2023) 07 BOM CK 0043
Constitution Of India, 1950 — Article 342, 342(1), 342(1), 366, 366(25)Maharashtra Restoration Of Lands To The Scheduled Tribes Act, 1974 — Section 2(1)(l), 2(1)(j), 2(i), 2(1)(i), 2(1)(e)(j), 3, 3(1), 7, 8 (1)(c), 10, 45Coal Bearing Areas (Acquisition And Development) Act, 1957 — Section 7, 14, 14(5), 14(6), 14(8), 17(1), 17(2), 26
High Courts18 Jul 2023Dismissed
Commissioner Of CGST & Central Excise, Belapur Commissionerate Vs Hindustan Petroleum Corporation Ltd
Bombay High Court · (2023) 07 BOM CK 0042
Central Excise Act, 1944 — Section 11B, 11D, 11D(1), 35G
High Courts18 Jul 2023Dismissed
Chief Executive Officer, Vita Nagar Parishad, Vita Vs Tanaji Ramchandra Kadam And Others
Bombay High Court · (2023) 07 BOM CK 0038
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 57
High Courts17 Jul 2023Dismissed
Kotak Mahindra Bank Ltd Vs Williamson Magor And Co.Ltd. And Anr
Bombay High Court · (2023) 07 BOM CK 0059
Indian Stamp Act, 1899 — Article 5(b)(ii), 5(c)(ii)Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(6A), 11(8), 12(1)Recovery Of Debts And Bankruptcy Act, 1993 — Section 2(c), 2(g), 17, 18, 18(1)
High Courts17 Jul 2023Dismissed
Kashinath Vinayak Malode Vs State Of Maharashtra
Bombay High Court · (2023) 07 BOM CK 0054
Indian Penal Code, 1860 — Section302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Evidence Act, 1872 — Section 145
High Courts17 Jul 2023Partly Allowed
Kalpana And Others Vs Salim Fattubhai Shaikh And Others
Bombay High Court · (2023) 07 BOM CK 0053
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Jul 2023Allowed/Disposed Of
New India Assurance Company Ltd Vs Jyoti And Others
Bombay High Court · (2023) 07 BOM CK 0052
Motor Vehicles Act, 1988 — Section 140, 166