High Courts03 May 2023Dismissed
Dnyaneshwar Shridhar Matkar Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0015
Maharashtra Zilla Parishads District Services (Discipline And Appeal) Rules, 1964 — Rule 4(v), 4(vi), 4(vii)
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 241 of 3,627
High Courts03 May 2023Allowed
Sharvari Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0014
High Courts03 May 2023Allowed
Dnyanoba Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0013
Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts03 May 2023Dismissed/Disposed Of
Chanda Kochhar Vs ICICI Bank Limited
Bombay High Court · (2023) 05 BOM CK 0012
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 40 Rule 1
High Courts03 May 2023Partly Allowed
Chairman And Managing Director Vs All India Spice Jet Staff And Employees
Bombay High Court · (2023) 05 BOM CK 0011
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 10(1)(d), 10(2A)(1)(d), 26F, 33, 33A, 33(1)(a)
High Courts03 May 2023Disposed Of
Anubha Srivastava Sahai Vs National Testing Agency And Others
Bombay High Court · (2023) 05 BOM CK 0010
Bombay General Clauses Act, 1904 — Section 3(39), 18, 19, 34, 36, 38
High Courts03 May 2023Dismissed/Partly Allowed
M/S. Bhima Mahabharat Builders And Developers And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0009
Constitution Of India, 1950 — Article 243WSolid Waste Management Rules, 2016 — Rule 3(30), 11, 11(1), 14(h), 15, 16Maharashtra Regional And Town Planning Act, 1966 — Section 37, 44, 45, 46, 47
High Courts03 May 2023Disposed Of
Shelton Infrastructure Pvt Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0008
Constitution Of India, 1950 — Article 14, 142, 226New Bombay Disposal Of Land Regulations, 1975 — Regulation 6, 8Maharashtra Regional And Town Planning Act, 1966 — Section 113, 113(3A)
High Courts03 May 2023Allowed
Pradip Bapurao Jambhale-Patil And Others Vs Smita Gangaram Zagade And Others
Bombay High Court · (2023) 05 BOM CK 0007
Constitution Of India, 1950 — Article 226, 309, 323APrimpri Chinchwad Municipal Corporation Recruitment Rules, 2020 — Rule 7, 18Bombay High Court Appellate Side Rules, 1960 — Rule 181
High Courts03 May 2023Allowed
Mira Bhayander Mahanagarpalika Vs Divisional Joint Registrar, Konkan And Others
Bombay High Court · (2023) 05 BOM CK 0006
Constitution Of India, 1950 — Article 19(1)(c), 227Maharashtra Cooperative Societies Act, 1960 — Section 21A, 21A(1), 152
High Courts03 May 2023Partly Allowed/Disposed Of
Santosh Bhaga Jadhav And Others @APPELLANT @ Joint Charity Commissioner And Others
Bombay High Court · (2023) 05 BOM CK 0005
Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 10, Order 22 Rule 3(2), Order 22 Rule 4(3), Order 22 Rule 9Limitation Act, 1963 — Section 5, 22
High Courts03 May 2023Allowed
Pravin Vinayakrao Patil And Others Vs Uday Narayan Patil And Others
Bombay High Court · (2023) 05 BOM CK 0004
Maharashtra Public Trust Act, 1950 — Section 41A, 70
High Courts03 May 2023Allowed
Jandeo Navnath Mutkule Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0003
High Courts02 May 2023Disposed Of
Maharashtra Public Service Commission Vs Ruchita Vasant Somane (After Marriage) And Others
Bombay High Court · (2023) 05 BOM CK 0048
Masters Degree Through Formal Education) Regulations, 2003 — Regulation 2.1
High Courts02 May 2023Allowed/Disposed Of
Shubhangi Vitthal Kamodka Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0024
High Courts02 May 2023Dismissed
Rahul D Moholkar Vs A And Others
Bombay High Court · (2023) 05 BOM CK 0002
Advocates Act, 1961 — Section 35, 36B
High Courts02 May 2023Allowed
Ashok Hari Shitlani Vs State Of Maharashtra And Others
Bombay High Court · (2023) 05 BOM CK 0001
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9, 9(3), 9, 9(4), 11, 11A, 11(2), 23, 30, 36, 36(ii), 48, 48(1)Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 43
High Courts28 Apr 2023Partly Allowed
Prakash G. Patel And Others Vs Land Acquisition Collector And Others
Bombay High Court · (2023) 04 BOM CK 0054
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 23, 33Land Acquisition Act, 1894 — Section 13A
High Courts27 Apr 2023Allowed
Nasir Rahim Khan Vs State Of Maharashtra & Anr
Bombay High Court · (2023) 04 BOM CK 0053
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 34, 323, 377, 406, 498A, 504, 506
High Courts26 Apr 2023Allowed
Asaram @ Ashok Pandharinath Kale Vs State Of Maharashtra
Bombay High Court · (2023) 04 BOM CK 0052
Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 161, 197, 313