COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 234 of 3,627

High Courts03 Jul 2023Dismissed

Saurin Ketan Jariwala Vs State Of Maharashtra And Others

Bombay High Court · (2023) 07 BOM CK 0007

Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction, Sales Management And Transfer) Act, 1963 — Section 2(c), 4, 11Indian Contract Act, 1872 — Section 23

Read judgment

High Courts03 Jul 2023Allowed

Dinesh Sudam Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 07 BOM CK 0003

Constitution Of India, 1950 — Article 14, 16Maharashtra Employees Of Private Schools Conditions Of Service) Rules, 1981 — Rule 9Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(2A)

Read judgment

High Courts03 Jul 2023Dismissed

Dr Pradeep Rangrao Nalawade Vs Poona College Of Pharmacy And Others

Bombay High Court · (2023) 07 BOM CK 0002

Maharashtra Civil Service (Pension) Rules, 1982 — Rule 48, 33, 48(1)a), 48(1)b), 48(1)c, 57) Indian Contract Act, 1872 — Section 9

Read judgment

High Courts30 Jun 2023Dismissed

Pandurang Hariba Jadhav And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 06 BOM CK 0106

Land Acquisition Act, 1894 — Section 4, 4(1) 6, 9(3)(4), 23, 24

Read judgment

High Courts30 Jun 2023Allowed

Dada Prakash Shinde Vs Balwan Singh And Others

Bombay High Court · (2023) 06 BOM CK 0105

Motor Vehicles Act, 1988 — Section 163A, 166, 173

Read judgment

High Courts30 Jun 2023Dismissed

Bharat Parihara And Others Vs State Of Maharashtra Thr. PP Office And Ors

Bombay High Court · (2023) 06 BOM CK 0093

Constitution Of India, 1950 — Article 226Central Goods and Services Tax (CGST) Rules, 2017 — Rule 159(5)Central Goods and Services Tax Act, 2017 — Section 2(24), 62, 63, 64, 67, 70, 73, 74, 83, 83(1), 83(i), 83(2), 107, 122(1A), 122(1A)(ii)

Read judgment

High Courts30 Jun 2023

Vishal Vijay Dhanwatey Through Poa Vs Poonam Property Co-Op. Hsg. Soc.Ltd And Others

Bombay High Court · (2023) 06 BOM CK 0085

Read judgment

High Courts28 Jun 2023Partly Allowed

Suresh Tukaram Bedre Vs Virednrakumar Bhimsing

Bombay High Court · (2023) 06 BOM CK 0104

Motor Vehicles Act, 1988 — Section 166, 173

Read judgment

High Courts28 Jun 2023Partly Allowed

New India Assurance Co. Ltd Vs Thavra And Others

Bombay High Court · (2023) 06 BOM CK 0103

Motor Vehicles Act, 1988 — Section 2(14), 147, 147(1)(b)(i), 149, 149(2), 166, 173

Read judgment

High Courts28 Jun 2023Partly Allowed

Gangubai And Other Vs Dayanand Dhondiram Sonar And Others

Bombay High Court · (2023) 06 BOM CK 0102

Motor Vehicles Act, 1988 — Section 166, 173

Read judgment

High Courts28 Jun 2023Partly Allowed

Mustafa Khan Jabbar Khan Vs State Of Maharashtra And Others

Bombay High Court · (2023) 06 BOM CK 0101

Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 10A, 10(5)Indian Penal Code, 1860 — Section 34, 354D, 376(3), 376DA, 376(2)(j)(n), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 6, 8, 10, 12

Read judgment

High Courts28 Jun 2023Disposed Of

Jairam Vs State Of Maharashtra

Bombay High Court · (2023) 06 BOM CK 0100

Food And Drug Administration Rules, 1955 — Rule 9(f), 14Prevention Of Food Adulteration Act, 1954 — Section 2(m), 13(2), 14A, 16(1), 16(1C)Food Safety And Standards Act, 2006 — Section 42(2)

Read judgment

High Courts28 Jun 2023Partly Allowed

Ashutosh Yogesh Maneklal Vs Lina Y. Maneklal And Others

Bombay High Court · (2023) 06 BOM CK 0087

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts28 Jun 2023Dismissed

Vijay Dhaku Jadhav And Anr Vs State Of Maharashtra Thr. Revenue Minister And Ors

Bombay High Court · (2023) 06 BOM CK 0086

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 12, 12(2), 18

Read judgment

High Courts27 Jun 2023Allowed

SLS Energy Pvt. Ltd. Vs Iniome Tax Offier And Others

Bombay High Court · (2023) 06 BOM CK 0099

Income Tax Act, 1961 — Section 68, 147, 148

Read judgment

High Courts27 Jun 2023Allowed

Shashikiran Janardhan Shetty Vs Assistant Commissioner Of Iniome-Tax, Central Cirile And Others

Bombay High Court · (2023) 06 BOM CK 0098

Income Tax Act, 1961 — Section 132(1), 132(4), 147, 148, 153A

Read judgment

High Courts27 Jun 2023Allowed

Sunlight Cable Industries Vs Commissioner Of Customs NS II And 2 Ors

Bombay High Court · (2023) 06 BOM CK 0097

Constitution Of India, 1950 — Article 226Central Goods And Services Tax Rules, 2017 — Rule 96Integrated Goods And Services Tax Act, 2017 — Section 16, 16(3)

Read judgment

High Courts27 Jun 2023Dismissed

Bina Saxena Vs Union Of India And Others

Bombay High Court · (2023) 06 BOM CK 0096

Constitution Of India, 1950 — Article 142

Read judgment

High Courts27 Jun 2023Allowed

Dhirendra Bhupendra Sanghvi Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2023) 06 BOM CK 0095

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 143(1), 148, 148A, 148A(b), 148A(d), 292B

Read judgment

High Courts27 Jun 2023Dismissed

Nagesh Krishnaji Koyalkar Vs Balaram Ashok Manjarekar And Others

Bombay High Court · (2023) 06 BOM CK 0094

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 12, Order 12 Rule 1, Order 12 Rule 4, Order 12 Rule 5, Order 12 Rule 6, Order 12 Rule 6(1)Transfer Of Property Act, 1882 — Section 53

Read judgment