High Courts17 Mar 2023Allowed
Chabu And Others Vs Balaji And Others
Bombay High Court · (2023) 03 BOM CK 0064
Central Motor Vehicles Rules, 1989 — Rule 3Employees� Compensation Act, 1923 — Section 4, 10, 30
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 247 of 3,627
High Courts17 Mar 2023Dismissed
Western Refrigeration Engineering And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 03 BOM CK 0049
Constitution Of India, 1950 — Article 226Maharashtra Municipal Corporations Act, 1949 — Section 260, 261, 264, 264, 264(1), 264(2), 267, 300, 303, 354(1), 433A, 478
High Courts17 Mar 2023Disposed Of
Dasaram Gonduji Atkari And Others Vs Zilla Parishad Bhandara And Others
Bombay High Court · (2023) 03 BOM CK 0048
High Courts17 Mar 2023Dismissed
Dinesh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 03 BOM CK 0047
Constitution Of India, 1950 — Article 226
High Courts17 Mar 2023Dismissed
Kishore Vs State Of Maharashtra And Others
Bombay High Court · (2023) 03 BOM CK 0046
Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 47City Of Nagpur Corporation Act, 1948 — Section 388
High Courts17 Mar 2023Dismissed
Nageshwar Rao And Others Vs Collector, Collector Office And Others
Bombay High Court · (2023) 03 BOM CK 0045
Constitution Of India, 1950 — Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(i), 2(zc), 2(zd), 2(zf), 13, 13(2), 13(4), 14, 14(2), 14(3), 17, 17(1), 31Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 3(1)
High Courts17 Mar 2023Dismissed
Deodatta And Others Vs Ujwala And Others
Bombay High Court · (2023) 03 BOM CK 0044
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 6 Rule 17, Order 38 Rule 1, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Transfer Of Property Act, 1882 — Section 43, 52, 53Indian Succession Act, 1925 — Section 63
High Courts17 Mar 2023Dismissed
Shaikh Allahwala And Others Vs Sayyad Nigah Ali And Others
Bombay High Court · (2023) 03 BOM CK 0043
Code Of Civil Procedure, 1908 — Section 100, 103
High Courts16 Mar 2023Allowed
Sunil Gangadhar Kadam And Others Vs Jayashri Sunil Kadam And Others
Bombay High Court · (2023) 03 BOM CK 0096
Protection Of Women From Domestic Violence Act, 2005 — Section 12Code Of Criminal Procedure, 1973 — Section 125
High Courts16 Mar 2023Disposed Of
M/S Kohli Roadlines, Nagpur Vs Maharashtra State Power Generation Company Limited, Mumbai
Bombay High Court · (2023) 03 BOM CK 0050
High Courts16 Mar 2023Allowed
Suresh Pannalal Sankhala Vs Returning Officer And Others
Bombay High Court · (2023) 03 BOM CK 0042
Constitution Of India, 1950 — Article 226Maharashtra Co-Operative Societies Rules, 1961 — Rule 58, 58(1)(a)Maharashtra Co-Operative Societies Act, 1960 — Section 73(CA), 73C(A)(A1), 75(2)(1), 152
High Courts16 Mar 2023Dismissed
Kavita Suresh @ Chabu Sase And Others Vs Ramdas Haribhau Vishwasrao And Others
Bombay High Court · (2023) 03 BOM CK 0040
Workmen's Compensation Act, 1923 — Section 3, 4
High Courts16 Mar 2023Dismissed/Disposed Of
Bhausaheb And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 03 BOM CK 0039
Maharashtra Agricultural Lands (Ceilings On Holdings) Act, 1961 — Section 28, 28(1)AA, 28(1)AA(3), 28(1)AA(3A)(3), 28(1)(4)Maharashtra Regional And Town Planning Act, 1966 — Section 22Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 2(24)
High Courts15 Mar 2023Partly Allowed/Disposed Of
Murlidhar Waman Bombale And Others Vs State Of Maharashtra
Bombay High Court · (2023) 03 BOM CK 0058
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302, 323, 324
High Courts15 Mar 2023Dismissed
Gujrat Apollo Industries Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2023) 03 BOM CK 0054
High Courts15 Mar 2023Dismissed/Disposed Of
Oriental Insurance Company Limited Vs Poonam And Others
Bombay High Court · (2023) 03 BOM CK 0051
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 149(2)(a), 149(2)(b), 173, 182Indian Penal Code, 1860 — Section 279, 337
High Courts15 Mar 2023Dismissed
Badrialam Akabarali Shaikh Vs State Of Maharashtra
Bombay High Court · (2023) 03 BOM CK 0037
Indian Penal Code, 1860 — Section 302, 304(ii)Code Of Criminal Procedure, 1973 — Section 313
High Courts14 Mar 2023Dismissed
Trustees of Swati Education Trusts Vs Meenaxi Prasade And Ors
Bombay High Court · (2023) 03 BOM CK 0060
Constitution Of India, 1950 — Article 136, 226, 227Maharashtra Employees Of Private Schools (Conditions Of Service) Rule, 1981 — Rule 33, 34, 35, 35, 36, 37Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9, 10
High Courts14 Mar 2023Dismissed
Gouri Abhay Bhide And Others Vs Union Of India And Others
Bombay High Court · (2023) 03 BOM CK 0059
Constitution Of India, 1950 — Article 21, 32, 226Code Of Criminal Procedure, 1973 — Section 36, 154(3), 156(3), 200, 482
High Courts14 Mar 2023Allowed/Disposed Of
M/s. Gangotri Developers And Others Vs Ajit Anantrao Butte Patil And Others
Bombay High Court · (2023) 03 BOM CK 0055
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f)Indian Partnership Act, 1932 — Section 69, 69(1), 69(2)