High Courts26 Apr 2023Allowed
Sudam Vs State Of Maharashtra
Bombay High Court · (2023) 04 BOM CK 0051
Code Of Criminal Procedure, 1973 — Section 207, 209, 313, 374Indian Penal Code, 1860 — Section 34, 300, 302, 447
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 242 of 3,627
High Courts26 Apr 2023Disposed Of
R Mall Developers Pvt. Ltd. & Anr Vs Municipal Corporation Of Greater Mumbai, Through Its Legal Department & Ors
Bombay High Court · (2023) 04 BOM CK 0050
Development Control And Promotion Regulations For Greater Mumbai, 2034 — Regulation 27, 27(1)(g)(ii)
High Courts26 Apr 2023Allowed
Prasanna Laxmikant Joshi And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0049
Constitution Of India, 1950 — Article 21Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2, 2(i), 3(1), 3(2), 9(3A), 9(4)(b), 17
High Courts25 Apr 2023Dismissed
M/S. Tri-Parulex Fire Protection System Vs M/S. CTR Manufacturing Industries Private Limited
Bombay High Court · (2023) 04 BOM CK 0048
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 11
High Courts25 Apr 2023Allowed
HSBC PI Holdings (Mauritius) Limited (Previously Named HPEIF Holdings 1 Limited) Vs Avitel Post Studioz Limited And Others
Bombay High Court · (2023) 04 BOM CK 0047
Arbitration And Conciliation Act, 1996 — Section 9, 12, 48, 48(2)(b)
High Courts25 Apr 2023Dismissed
Mansukhlal Narottamdas Kothari And Ors Vs Commissioner, MCGM And Ors
Bombay High Court · (2023) 04 BOM CK 0046
Constitution Of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 354B, 354, 354(5)Maharashtra Rent Control Act, 1999 — Section 7(15)
High Courts25 Apr 2023Dismissed
Devendra Ramchandra Palsamkar Vs Municipal Corporation Of Greater Mumbai And Another
Bombay High Court · (2023) 04 BOM CK 0045
Mumbai Municipal Corporation Act, 1888 — Section 351Slum Areas (Improvement and Clearance) Act, 1956 — Section 4Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 11
High Courts25 Apr 2023Disposed Of
Jamshid Kersi Dalal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0044
Development Control And Promotion Regulation, 2034 — Regulation 16.8.1, 16.8.3Maharashtra Regional And Town Planning Act, 1966 — Section 2(2), 22, 22(A), 26, 28, 28(2), 28(4), 30, 31, 31(1), 37, 162
High Courts20 Apr 2023Dismissed
Umesh V. Pawar Vs M/s. Haffkine Bio-Pharmaceutical
Bombay High Court · (2023) 04 BOM CK 0055
Constitution Of India, 1950 — Article 226
High Courts20 Apr 2023Dismissed
M/s. Aditya Enterprises And Others Vs City Industrial And Development
Bombay High Court · (2023) 04 BOM CK 0042
Constitution Of India, 1950 — Article 12, 14
High Courts20 Apr 2023Allowed
Tehmina Murtuza Charke Vs Secretary And Others
Bombay High Court · (2023) 04 BOM CK 0041
Constitution Of India, 1950 — Article 39
High Courts19 Apr 2023Allowed
Narayani Trexim Pvt. Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0043
Indian Contract Act, 1872 — Sectionc 39, 55, 62
High Courts19 Apr 2023Dismissed
Hrishikesh And Others Vs Vidushi
Bombay High Court · (2023) 04 BOM CK 0039
Code Of Civil Procedure, 1908 — Section 10, Order 6 Rule 2 (3), Order 7 Rule 6, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 37, Order 37 Rule 1, Order 37 Rule 1(a), Order 37 Rule 1(2), Order 37 Rule 2, Order 37 Rule 2(b), Order 37 Rule 2(1)(b)
High Courts19 Apr 2023Dismissed
Atur Park-4 Co-Operative Housing Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0038
Constitution Of India, 1950 — Article 226, 300AUrban Land (Ceiling And Regulation) Act, 1976 — Section 20(1)(a)Maharashtra Regional And Town Planning Act, 1966 — Section 51, 51(1), 51(1)(A), 51(2), 51(3), 126, 127, 192(1)
High Courts18 Apr 2023Disposed Of
Kavita W/O Waman Kokode Vs Government Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0056
High Courts18 Apr 2023Dismissed
Usharani Prahlad Bhise Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0034
Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Code Of Criminal Procedure, 1973 — Section 145
High Courts17 Apr 2023Dismissed
Sandoz Private Limited Vs Bhartiya Kamgar Karmachari
Bombay High Court · (2023) 04 BOM CK 0037
Industrial Disputes Act, 1947 — Section 9A, 10(1)(d), 25FFA, 25F(c), 33, 33A, 33(1), 33(1)(a)
High Courts17 Apr 2023Allowed
Thane Municipal Corporation Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0036
High Courts17 Apr 2023Disposed Of
Smita Ashok Patil Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0035
Maharashtra Employees Of Private Schools� (Conditions Of Service) Regulation Act, 1977 — Section 5(2)
High Courts13 Apr 2023Dismissed
Yogesh Chandulal Mehta And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0032
Constitution Of India, 1950 — Article 226Amended Development Control And Promotion Regulation, 2034 — Regulation 33(10)Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act, 1971 — Section 14(1)