High Courts12 Apr 2023Dismissed
Reliance General Insurance Co. Ltd Vs Aman Sanjay Tak And Others
Bombay High Court · (2023) 04 BOM CK 0057
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 243 of 3,627
High Courts12 Apr 2023Disposed Of
Mahindra And Mahindra Financial Services Limited Vs Union Of India And Others
Bombay High Court · (2023) 04 BOM CK 0033
Constitution Of India, 1950 — Article 226, 226
High Courts12 Apr 2023Disposed Of
Amol Vs State Of Maharashtra
Bombay High Court · (2023) 04 BOM CK 0030
High Courts12 Apr 2023Disposed Of
Dadu @ Jaysing Jabbo Pawara Vs State Of Maharashtra
Bombay High Court · (2023) 04 BOM CK 0029
Constitution Of India, 1950 — Article 14, 21
High Courts12 Apr 2023Disposed Of
Sneha Nimit Poddar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0028
Indian Penal Code, 1860 — Section 380
High Courts11 Apr 2023Dismissed
Metallurgical Products (India) Pvt. Ltd Vs Government Of India And Others
Bombay High Court · (2023) 04 BOM CK 0026
Constitution Of India, 1950 — Article 14, 19, 19(1)(g)
High Courts10 Apr 2023Allowed
Gajanan Pundlik Londhe Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0025
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 12Indian Penal Code, 1860 — Section 324, 379, 380Maharashtra Police Act, 1951 — Section 56(1)(B)
High Courts10 Apr 2023Allowed
Anala Pandit Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0024
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30Central Civil Services (Pension) Rules, 1972 — Rule 13
High Courts06 Apr 2023Disposed Of
Mahajan Vs State Co-Operative Elections Authority And Others
Bombay High Court · (2023) 04 BOM CK 0023
Constitution Of India, 1950 — Article 226Maharashtra Cooperative Societies Rules, 1961 — Rule 19
High Courts06 Apr 2023Dismissed
Dharmaraj Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0022
Maharashtra Agricultural Produce Market Committee (Election To Committee) Rules, 2017 — Rule 6, 7, 7(3)Maharashtra Co-Operative Societies Act, 1960 — Section 38Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 13(1)(b)
High Courts06 Apr 2023Dismissed
NCR Corporation India Pvt. Ltd And Others Vs Union Bank Of India And Ors
Bombay High Court · (2023) 04 BOM CK 0020
Constitution Of India, 1950 — Article 14, 19(1)(g), 226General Financial Rules, 2017 — Rule 153(iii)
High Courts06 Apr 2023Allowed
Sandip Ramesh Khidbide Vs Pratima Prakash Gaikar And Others
Bombay High Court · (2023) 04 BOM CK 0016
Constitution Of India, 1950 — Article 227Maharashtra Village Panchayat Accounts Code, 2011 — Rule 15, 24(25), 44, 54, 56Maharashtra Village Panchayats Act, 1959 — Section 39, 39(1), 39(1)(i), 39(3)
High Courts06 Apr 2023Dismissed
State Of Maharashtra And Others Vs Archana Prakash Charate
Bombay High Court · (2023) 04 BOM CK 0015
Constitution Of India, 1950 — Article 14, 16, 226Limitation Act, 1963 — Section 5
High Courts06 Apr 2023Disposed Of
Suryakant Tarachand Bhatewara And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0014
Constitution Of India, 1950 — Article 226Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 11, 11(1), 12(1), 13(i)(c)Maharashtra Land Revenue Code, 1966 — Section 85
High Courts06 Apr 2023Partly Allowed
Capt HK Mishra Vs Union Of India And Others
Bombay High Court · (2023) 04 BOM CK 0013
Constitution Of India, 1950 — Article 226Indian Maritime University Act, 2008 — Section 49
High Courts06 Apr 2023Allowed
Roshanbi Aziz Motiwala And Others Vs Competent Authority And Deputy Collector And Others
Bombay High Court · (2023) 04 BOM CK 0012
Constitution Of India, 1950 — Article 14, 226Competent Authority For Acquisition Of Land) Rules, 1998 — Rule 2National Highways (Manner Of Depositing The Amount By Central Government Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules 2019 — Rule 3
High Courts05 Apr 2023Dismissed
K. V. Satyamurthy And Others Vs Golden Beach Co-Op Housing Society Ltd And Others
Bombay High Court · (2023) 04 BOM CK 0021
Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction Sale Management And Transfer) Act, 1963 — Section 2(a1), 2(ii), 2(iii), 2(c), 11, 11(3)
High Courts05 Apr 2023Dismissed/Disposed Of
Bhagwan Pandurang Khedekar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0019
Constitution Of India, 1950 — Article 226, 227, 227(2), 227(3)
High Courts05 Apr 2023Disposed Of
Hitesh Dhokkad & Ors Vs State Of Maharashtra & Anr
Bombay High Court · (2023) 04 BOM CK 0018
High Courts05 Apr 2023Disposed Of
Avijit Michael Vs State Of Maharashtra And Others
Bombay High Court · (2023) 04 BOM CK 0017
Indian Penal Code, 1860 — Section 186Information Technology Act, 2000 — Section 43(f), 66