COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 248 of 3,627

High Courts13 Mar 2023

Madanlal Zumberlal Nahar And Others Vs Chief Officer Municipal Council Beed And Others

Bombay High Court · (2023) 03 BOM CK 0114

Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 21, 22, 31, 38, 40(1), 49, 49(1), 49(7), 113A, 126, 126(2), 126(4), 127Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19

High Courts13 Mar 2023Dismissed

Milton Plastics Limited Vs Mudit Nagpal And Others

Bombay High Court · (2023) 03 BOM CK 0063

Constitution Of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 142(1), 143(1)(a), 143(2), 143(3), 147, 148, 149, 150, 151, 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 161, 162, 163

High Courts13 Mar 2023Dismissed

Rattan India Power Limited Vs Union Of India And Others

Bombay High Court · (2023) 03 BOM CK 0062

Constitution Of India, 1950 — Article 226, 243WFinance Act, 1994 — Section 44, 65B, 65B(44), 65B(49), 66D, 73, 73(1), 75, 76, 77(1), 78, 83, 86Central Goods And Services Tax Act, 2017 — Section 142, 147

High Courts13 Mar 2023Allowed

MRK Enterprises Vs Maharashtra Coastal Zone Management ) Authority And Others

Bombay High Court · (2023) 03 BOM CK 0061

Environment (Protection) Rules, 1986 — Rule 5(3)Development Control Regulations, 1991 — Regulation 33(6), 35(ii)(c), 35(iv)Environmental (Protection) Act, 1986 — Section 3(i), 3 (1)(ii)(v)

High Courts13 Mar 2023Disposed Of

Anurag Gupta Vs Income Tax Offcer, Ward (1) And Others

Bombay High Court · (2023) 03 BOM CK 0057

Income Tax Act, 1961 — Section 132, 139(1), 143(1), 147, 148, 148A, 148A(b), 148A(d)

High Courts13 Mar 2023Dismissed

Union Of India And Others Vs Chandrakant Sakharam Joshi

Bombay High Court · (2023) 03 BOM CK 0056

Constitution Of India, 1950 — Article 14Central Industrial Security Force Rules, 1969 — Rule 36(18)(b)

High Courts13 Mar 2023Dismissed

Dilip Vs Kisan

Bombay High Court · (2023) 03 BOM CK 0053

Limitation Act, 1963 — Article 53, 54Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)Indian Contract Act, 1872 — Section 31, 32

High Courts13 Mar 2023Allowed

Tulshiram Vs Tahsildar, Washim And Others

Bombay High Court · (2023) 03 BOM CK 0052

High Courts13 Mar 2023

Madanlal Zumberlal Nahar And Others Vs Chief Officer And Others

Bombay High Court · (2023) 03 BOM CK 0041

Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 21, 22, 31, 31(6), 38, 49, 49(1), 113A, 126, 126(2), 126(4), 127Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19

High Courts10 Mar 2023Disposed Of

Santosh Vs Deputy Inspector And Others

Bombay High Court · (2023) 03 BOM CK 0023

Prions (Bombay Furlough And Parole) Rules, 1959 — Rule 19(2)(A)Indian Penal Code, 1860 — Section 201, 302, 364A

High Courts10 Mar 2023Dismissed

Kirankumar Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0022

High Courts10 Mar 2023Dismissed

Islamic Republic Of Iran Vs K.T. Steel Industries LLP And Others

Bombay High Court · (2023) 03 BOM CK 0021

Code Of Civil Procedure, 1908 — Section 86, Order 5 Rule 26, Order 6 Rule 2, Order 21 Rule 22Limitation Act, 1963 — Section 15(2)

High Courts10 Mar 2023Disposed Of

Pishorilal Sethi Alias Pishorilal Baxi Sreechand Sethi Vs Sunil P. Sethi And Others

Bombay High Court · (2023) 03 BOM CK 0020

Bombay High Court (Original Side) Rules, 1980 — Rule 384Indian Succession Act, 1925 — Section 63

High Courts10 Mar 2023Dismissed

Universal Cables Ltd And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0019

Constitution Of India, 1950 — Article 12

High Courts10 Mar 2023Allowed

Jagdish Sajjankumar Banka And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 03 BOM CK 0018

Constitution Of India, 1950 — Article 142, 154(4)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 1, 3, 3(i), 3(1)(r), 3(1)(s), 6, 10, 14A, 14A(1), 18Indian Penal Code, 1860 — Section 279, 427, 504, 506

High Courts09 Mar 2023Disposed Of

Barshi Bar Association Vs State Of Maharashtra And Ors

Bombay High Court · (2023) 03 BOM CK 0027

Registration Act, 1908 — Section 17(1), 17(2), 17(2)(vi)Maharashtra Stamp Act, 1958 — Section 46, 46(a), 46(b), 46(c)

High Courts09 Mar 2023Partly Allowed

Gowardhan Madanlal Agrawal And Others Vs Ramkumar Alias Munnilal Prajapati And Others

Bombay High Court · (2023) 03 BOM CK 0024

Employees� Compensation Act, 1923 — Section 3, 3(1), 4, 4A, 4A(1), 4A(2), 4A(3), 4A(3)(a), 4A(3)(b), 10, 19

High Courts09 Mar 2023Allowed

Jitendra Mohan Nayar Vs Lachmandas Tulsiram Nayar (HUF) & Ors.

Bombay High Court · (2023) 03 BOM CK 0017

Code Of Civil Procedure, 1908 — Section 148, Order 30 Rule 10

High Courts08 Mar 2023Partly Allowed

Mauli Sai Samarth Dhanya Adhikosh And Others Vs Vs State Of Maharashtra And Others

Bombay High Court ·

Constitution Of India, 1950 — Article 43B, 19(1)(c)Maharashtra Cooperative Societies Rules, 1961 — Rule 10, 10(8)(a), 10(8)(c), 10(9)(c), 13(1)Maharashtra Co-Operative Societies Act, 1960 — Section 2 (5), 2(6), 2(10), 2(15), 2(25), 10, 12, 12(1), 12(2), 14, 14(1), 14(2), 19(1), 152

High Courts08 Mar 2023Allowed/Disposed Of

KML Estates Private Limited Vs 1A. Zarine D�Monte And Others

Bombay High Court · (2023) 03 BOM CK 0035

Code Of Civil Procedure, 1908 — Section 9, 9A, Order 7 Rule 11, Order 8 Rule 5, Order 8 Rule 10Bombay High Court (Original Side) Rules, 1980 &Mdash; Rule 148Bombay Public Trusts Act, 1950 — Section 36, 36(1)