High Courts16 Jun 2023Allowed
Godavari Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0043
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 237 of 3,627
High Courts16 Jun 2023Allowed
Karbhari Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0042
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts16 Jun 2023Allowed
Shaikh Burahan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0041
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts16 Jun 2023Allowed
Sakhubai Natha Palve Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0040
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts16 Jun 2023Disposed Of
Oriental Insurance Company Ltd Vs Sudamati Sahebrao Nirmal And Others
Bombay High Court · (2023) 06 BOM CK 0039
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts16 Jun 2023Allowed
Uddhav And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0038
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts15 Jun 2023Allowed/Disposed Of
Vaibhav Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0034
Indian Penal Code, 1860 — Section 376(3), 450, 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3[1][w][i], 3[1][[w][ii], 3[2][v], 3[2][va]
High Courts15 Jun 2023Dismissed
Govind And Others Vs Nagpur Improvement Trust And Others
Bombay High Court · (2023) 06 BOM CK 0033
Constitution Of India, 1950 — Article 14, 226Nagpur Improvement Trust Land Disposal Rules, 1983 — Rule 15, 24Registration Act, 1908 — Section 22A
High Courts14 Jun 2023Disposed Of
Shriprakash Ramshringar Pandey Vs Income Tax Officer And Others
Bombay High Court · (2023) 06 BOM CK 0061
Income Tax Act, 1961 — Section 54, 54B, 142(1), 143(3), 147, 148
High Courts14 Jun 2023
Mandar Siddheshwar Shewalkar Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0037
High Courts14 Jun 2023Dismissed
Surendra Punjabrao Mankawade Vs Deputy Director Of Education And Others
Bombay High Court · (2023) 06 BOM CK 0036
High Courts14 Jun 2023Dismissed
Vikas And Others Vs Collector, Akola And Others
Bombay High Court · (2023) 06 BOM CK 0035
High Courts14 Jun 2023Allowed
Shahrukh Salim Pathan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0032
Indian Penal Code, 1860 — Section 34, 302, 498ACode Of Criminal Procedure, 1973 — Section 313, 374
High Courts14 Jun 2023Allowed
Madhav Rajesh Ved Vs Registrar General
Bombay High Court · (2023) 06 BOM CK 0031
Constitution Of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 2(f)
High Courts14 Jun 2023Dismissed
Brihanmumbai Police Karmachari Sahakari Pat Sanstha Maryadit Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0030
Maharashtra Co-Operative Societies, Act 1960 — Section 83, 88, 152, 154Indian Penal Code, 1860 — Section 34, 170, 406, 408, 419, 465, 467, 468, 471
High Courts13 Jun 2023Disposed Of
Jugganbabu And Others Vs Union Of India
Bombay High Court · (2023) 06 BOM CK 0062
High Courts13 Jun 2023
Dadarao Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0026
Administrative Tribunals Act, 1985 — Section 19Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties Act, 2005 — Section 4(4), 4(5)
High Courts13 Jun 2023Dismissed
Govind S/O. Bansilal Baldi Vs Kashiram S/O. Devidas Jadhav
Bombay High Court · (2023) 06 BOM CK 0025
High Courts13 Jun 2023Allowed/Dismissed
Amruta Deepak Gohil Vs Deepak Bhagwat Gohil And Others
Bombay High Court · (2023) 06 BOM CK 0024
Hindu Adoptions And Maintenance Act, 1956 — Section 3, 18, 18(3)
High Courts13 Jun 2023Dismissed
Ujwala Sureshchandra Jaju Vs Shashikala @ Kalawati Shankarlalji Bihani And Others
Bombay High Court · (2023) 06 BOM CK 0023
Code Of Civil Procedure, 1908 — Section Order 7 Rule 11