High Courts13 Jun 2023Partly Allowed/Disposed Of
Prakash Vs Gulab Ukha Pardeshi And Others
Bombay High Court · (2023) 06 BOM CK 0022
Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 238 of 3,627
High Courts13 Jun 2023Partly Allowed/Disposed Of
Madhukar And Others Vs Avinash And Others
Bombay High Court · (2023) 06 BOM CK 0021
Code Of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27
High Courts13 Jun 2023Disposed Of
Poonam Haresh Jeswani And Others Vs Thane Municipal Corporation And Others
Bombay High Court · (2023) 06 BOM CK 0019
High Courts12 Jun 2023Allowed
Girish Vinodchandra Dhruva And Others Vs Neena Paresh Shah And Others
Bombay High Court · (2023) 06 BOM CK 0060
Constitution Of India, 1950 — Article 14Specific Relief Act, 1963 — Section 16, 16(c), 20, 20(1), 20(2)Indian Contract Act, 1872 — Section 30(ii), 55
High Courts12 Jun 2023Disposed Of
Reliance General Insurance Co. Ltd Vs Intaj Mainuddin Shaikh And Others
Bombay High Court · (2023) 06 BOM CK 0059
Motor Vehicles Act, 1988 — Section 140, 166, 173, 173(1), 173(2)Indian Penal Code, 1860 — Section 279, 338
High Courts12 Jun 2023Allowed
Dhaneshwar Rajak And Others Vs Union Of India
Bombay High Court · (2023) 06 BOM CK 0057
Railways Act, 1989 — Section 123(c)(2), 124A
High Courts12 Jun 2023Allowed
State Of Maharashtra And Others Vs Subhashrao Bhende
Bombay High Court · (2023) 06 BOM CK 0056
Constitution Of India, 1950 — Article 14, 16
High Courts12 Jun 2023Dismissed
Prakashchandra Deokaranji Bhoot And Others Vs Manoharlal Deokaranji Bhoot And Others
Bombay High Court · (2023) 06 BOM CK 0029
Constitution Of India, 1950 — Article 12, 227Indian Succession Act, 1925 — Section 370, 372, 372(1), 379(1), 379(3)Indian Penal Code, 1860 — Section 198
High Courts12 Jun 2023
Ramrao Shaligram Ingole Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0028
High Courts12 Jun 2023Disposed Of
Nitish Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0027
Constitution Of India, 1950 — Article 226Transfer Of Property Act, 1882 — Section 58, 59, 60, 60A, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 95, 96, 97, 98, 99Partnership Act, 1932 — Section 9, 10, 11, 12, 13, 14, 15 16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30
High Courts12 Jun 2023Disposed Of
Silver Lifespaces Pvt. Ltd., Mumbai Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0020
High Courts09 Jun 2023Disposed Of
Allan Sebastian D�Souza And Others Vs Maharashtra Slum Areas And Others
Bombay High Court · (2023) 06 BOM CK 0018
Constitution Of India, 1950 — Article 227Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) (Other Manner Of Publication Of Declaration) Rules, 1971 — Rule 3, 3(c)Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section Section 4, 4(1), 4(3), 45(1A)
High Courts09 Jun 2023
Pradip Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0017
Maharashtra Land Revenue Code, 1966 — Section 29A, 29(2)(c), 257, 258
High Courts09 Jun 2023Allowed
Sharad Vs Maharashtra State Power Generation Company Limited And Others
Bombay High Court · (2023) 06 BOM CK 0016
Classification And Recruitment Regulations, 1961 — Regulation 29(a)
High Courts09 Jun 2023
Gopal Keshavdev Sharma And Others Vs Nagpur Municipal Corporation
Bombay High Court · (2023) 06 BOM CK 0015
Constitution Of India, 1950 — Article 226Unified Development Control And Promotion Regulations For Maharashtra State, 2020 — Regulation 3.4.7(ii)Maharashtra Regional And Town Planning Act, 1966 — Section 22
High Courts09 Jun 2023Allowed/Disposed Of
Wasim Khan Azim Khan Vs Superintendent Central Prison, Nagpur
Bombay High Court · (2023) 06 BOM CK 0014
Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 19(1)(A), 19(2)Indian Penal Code, 1860 — Section 376D
High Courts09 Jun 2023Allowed
Tiscon Realty Private Limited Vs C. G. Edifice And Others
Bombay High Court · (2023) 06 BOM CK 0013
High Courts09 Jun 2023Disposed Of
Yes Bank Limited Vs Union Of India And Others
Bombay High Court · (2023) 06 BOM CK 0012
Constitution Of India, 1950 — Article 226, 227Debts And Recovery Tribunal (Refund Of Court Fees) Rules, 2013 — Rule 4, 5, 5(1), 7Debts Recovery Tribunal (Procedure) Rules, 1993 — Section 19(1), 19(2), 19(8), 30(1)
High Courts09 Jun 2023Allowed
Riyaz Ahmad Sadroddin And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0011
Maharashtra Civil Services (Commutation Of Pension) Rules, 1984 — Rule 2(2)Code Of Civil Procedure, 1908 — Section 124, Order 47 Rule 1
High Courts08 Jun 2023Partly Allowed/Disposed Of
Ganga Ishanya Co-Op. Housing Society Ltd., Pune And Others Vs Pune Municipal Corporation And Others
Bombay High Court · (2023) 06 BOM CK 0010