COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 236 of 3,627

High Courts22 Jun 2023Disposed Of

Afroz Khan Shahid Khan Pathan Vs State Of Maharashtra

Bombay High Court ·

Unlawful Activities (Prevention) Act, 1967 — Section 10(a), 13, 16, 18, 20, 23, 38, 39Indian Penal Code, 1860 — Section 120BArms Act, 1959 — Section 7, 25(1A), 25(1AA), 25(1B)(a), 26, 27

Read judgment

High Courts22 Jun 2023Allowed

Punjalal G. Dave Realtors LLP And Others Vs Chandini Co-Operative Housing

Bombay High Court · (2023) 06 BOM CK 0052

Code Of Civil Procedure, 1908 — Order 21 Rule 90

Read judgment

High Courts22 Jun 2023Allowed/Disposed Of

Hemant Dhirajlal Banker And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 06 BOM CK 0048

Maharashtra Control Of Organized Crime Act, 1999 — Section 2(1)(d), 2(1)(e), 3, 3(1)(ii), 3(2), 3(4), 22, 22(1), 22(2), 23(1)(a)Indian Penal Code, 1860 — Section 34, 120B, 383, 384, 387, 503, 506Code Of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts21 Jun 2023Disposed Of

Jagdish N. Kela Vs Directorate Of Municipal Administration And Others

Bombay High Court · (2023) 06 BOM CK 0076

Read judgment

High Courts21 Jun 2023Disposed Of

Textron Technologies Vs Gopal Kisanrao Bhatkar

Bombay High Court · (2023) 06 BOM CK 0075

Code Of Criminal Procedure, 1973 — Section 256Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts21 Jun 2023Allowed

Rahul Vs State Of Maharashtra

Bombay High Court · (2023) 06 BOM CK 0074

Indian Penal Code, 1860 — Section 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 6

Read judgment

High Courts21 Jun 2023Allowed

Vaquar Ahmad Vs State Of Maharashtra And Others

Bombay High Court · (2023) 06 BOM CK 0073

Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 13(1), 17Indian Penal Code, 1860 — Section 34, 420, 468, 471

Read judgment

High Courts21 Jun 2023

Mangala Pandurang Rathod Vs State Of Maharashtra And Others

Bombay High Court · (2023) 06 BOM CK 0072

Read judgment

High Courts21 Jun 2023Dismissed

Vidarbha Irrigation Development And Others Vs Shamrao Nandu Rathod And Others

Bombay High Court · (2023) 06 BOM CK 0071

Land Acquisition Act, 1894 — Section 4, 9, 12(2), 18, 54

Read judgment

High Courts21 Jun 2023Disposed Of

Late Laxman Kedari Suryavanshi And Others Vs Commissioner, Kolhapur Kolhapur Municipal Corporation And Others

Bombay High Court · (2023) 06 BOM CK 0065

Read judgment

High Courts20 Jun 2023Allowed

Divya Ashok Pahuja Vs State Of Maharashtra

Bombay High Court · (2023) 06 BOM CK 0107

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 182, 193, 201, 302, 307Code Of Criminal Procedure, 1973 — Section 231(2), 313

Read judgment

High Courts20 Jun 2023Disposed Of