High Courts23 Feb 2023Disposed Of
Dagadu And Others Vs Sub-Divisional Officer And Others
Bombay High Court · (2023) 02 BOM CK 0098
Mamlatdars' Courts Act, 1906 — Section 5, 7, 8, 9, 10, 23Maharashtra Land Revenue Code, 1966 — Section 143
COURT ARCHIVE
Bombay High Court judgments
72,538 judgments · page 251 of 3,627
High Courts22 Feb 2023Allowed/Disposed Of
Rupa Deepak Dhande Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0113
Code Of Criminal Procedure, 1973 — Section 319, 398, 482Prevention Of Corruption Act, 1988 — Section 7, 8, 13(1)(d), 15Indian Penal Code, 1860 — Section 120B
High Courts22 Feb 2023Disposed Of
Nirmala And Others Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0111
Railways Act, 1989 — Section 2(c), 123, 123(c), 124ATerrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1)Motor Vehicles Act, 1988 — Section 163A
High Courts22 Feb 2023Allowed
Amer Khan S/O Anwar Khan Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0089
Indian Penal Code, 1860 — Section 34, 349, 350, 351, 353, 504, 506
High Courts21 Feb 2023Allowed/Disposed Of
Shoyab Mehtab Ali Vs Divisional Commissioner And Others
Bombay High Court · (2023) 02 BOM CK 0112
Maharashtra Prisons (Mumbai) Furlough And Parole) Rules, 1959 — Rule 19[3]Prisons (Bombay Parole And Furlough) Rules 1959 — Rule 2(4), 4(2)Indian Penal Code, 1860 — Section 302, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 401, 402
High Courts21 Feb 2023
M/S Sine Fine Advertising Pvt. Ltd And Others Vs Municipal Corporation Of Brihan Mumbai And Others
Bombay High Court · (2023) 02 BOM CK 0108
Constitution Of India, 1950 — Article 226
High Courts21 Feb 2023Allowed
Datta @ Dattatraya Dnyanu Methe And Others Vs Sonabai Ganpati Methe And Others
Bombay High Court · (2023) 02 BOM CK 0103
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule 9
High Courts21 Feb 2023Dismissed
Sharayu Sadanand Subhedar Vs Yashodhan Prakash Agalgaonkar
Bombay High Court · (2023) 02 BOM CK 0102
Code Of Civil Procedure, 1908 — Section 152Hindu Marriage Act, 1955 — Section 13(B), 23(4)
High Courts21 Feb 2023Dismissed/Disposed Of
Annasaheb And Others Vs Sumatilal Zumbarlal Gujarani And Others
Bombay High Court · (2023) 02 BOM CK 0097
Code Of Civil Procedure, 1908 — Section 47, 146, Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 10Transfer Of Property Act, 1882 — Section 52
High Courts21 Feb 2023Allowed/Disposed Of
Sonali Gajanan Dhepe And Others Vs Additional Divisional Commissioner And Others
Bombay High Court · (2023) 02 BOM CK 0096
Maharashtra Village Panchayats Act, 1958 — Section 10, 11, 13, 14, 14(1)(j3), 53, 53(1), 53(4), 184Indian Penal Code, 1860 — Section 21
High Courts21 Feb 2023Allowed
Gousiya Firoz Khan Vs Commissioner Of Police And Others
Bombay High Court · (2023) 02 BOM CK 0091
Constitution Of India, 1950 — Article 226Maharashtra 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 3(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 427, 504, 506
High Courts21 Feb 2023Disposed Of
Harish Premji Vikam And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0090
High Courts21 Feb 2023Dismissed
Vikram Arvindlal Siswawala And Others Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0081
Constitution Of India, 1950 — Article 226Mumbai Municipal Corporation Act, 1888 — Section 353B, 354
High Courts20 Feb 2023Disposed Of
Citizen Education Society And Others Vs Dhananja And Others
Bombay High Court · (2023) 02 BOM CK 0123
Bombay High Court Appellate Side Rules, 1960 — Rule 8
High Courts20 Feb 2023
Citizen Education Society And Others Vs Dhananjay And Others
Bombay High Court · (2023) 02 BOM CK 0122
High Courts20 Feb 2023Dismissed
Asif Abdul Sattar Vs State Of Maharashtra And Others
Bombay High Court · (2023) 02 BOM CK 0106
Bombay High Court Public Interest Litigation Rules, 2010 — Rule 7ADevelopment Control And Promotion Regulations For Greater Mumbai, 2034 — Regulation 4(3), 6(b), 9(6)(b), 30A(12), 33(18), 33(18)(III), 33(18)(IV)Development Control Regulations Of The Greater Mumbai, 1991 — Regulation 32, 33(7), 33(7)(1), 33(12), 33(24)
High Courts20 Feb 2023Allowed
Gousiya Firoz Khan Vs Commissioner Of Police And Others
Bombay High Court · (2023) 02 BOM CK 0105
Constitution Of India, 1950 — Article 226Maharashtra 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 3(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 427, 504, 506
High Courts20 Feb 2023Partly Allowed/ Disposed Of
Kumar Ramu Rathod Vs State Of Maharashtra & Anr
Bombay High Court · (2023) 02 BOM CK 0104
Indian Penal Code, 1860 — Section, 323, 332, 353, 378, 379, 390, 392, 401, 504, 506IIRailways Act, 1989 — Section 153Code Of Criminal Procedure, 1973 — Section 428
High Courts20 Feb 2023Dismissed
Tajoddin Vs S.R. Kombde And Others
Bombay High Court · (2023) 02 BOM CK 0095
Workmen's Compensation Act, 1923 — Section 30Motor Vehicles Act, 1988 — Section 147
High Courts20 Feb 2023Allowed
Ador Welding Ltd Vs Union Of India And Others
Bombay High Court · (2023) 02 BOM CK 0088
Constitution Of India, 1950 — Article 14, 226Bureau Of Indian Standards Rules, 2018 — Rule 50(2), 50(4)