COURT ARCHIVE

Bombay High Court judgments

72,538 judgments · page 254 of 3,627

High Courts10 Feb 2023Allowed

Konark Life Spaces Vs Assistant Commissioner Of Income-Tax And Others

Bombay High Court · (2023) 02 BOM CK 0033

Income Tax Act, 1961 — Section 69, 80I, 142(1), 143(1), 143(3), 147, 148, 151Evidence Act, 1872 — Section 114(e)

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High Courts09 Feb 2023Dismissed

Dwarkabai Dattu Patil & Ors Vs Padmaja Anant Joshi & Ors

Bombay High Court · (2023) 02 BOM CK 0077

Constitution Of India, 1950 — Article 226Bombay Tenancy And Agricultural Lands Act, 1948 — Section 31, 31A(d), 32F, 32(F)(1), 32F(1A), 32G, 32P, 32P(1), 32P(2A), 43A, 74, 76

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High Courts09 Feb 2023Allowed

Barikrao Vs State Of Maharashtra

Bombay High Court · (2023) 02 BOM CK 0045

Indian Penal Code, 1860 — Section 306, 498AEvidence Act, 1872 — Section 113A

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High Courts09 Feb 2023Disposed Of

Ajinath And Others Vs Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0044

Indian Penal Code, 1860 — Section 34, 324Probation Of Offenders Act, 1958 — Section 4(1)Code Of Criminal Procedure, 1973 — Section 248(2)

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High Courts09 Feb 2023Disposed Of

Rahul Manik Tamnar Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0043

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High Courts09 Feb 2023Dismissed

BST Textile Mills Pvt. Ltd Vs Cotton Corporation Of India Ltd

Bombay High Court · (2023) 02 BOM CK 0041

Arbitration And Conciliation Act, 1996 — Section 18, 31(3), 33, 34, 34(2A), 34(2)(a)(iii), 34(2)(b)(ii), 48, 48(2)(b)(ii), 75, 81

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High Courts09 Feb 2023Allowed

Pravinkumar Vithaldas Ved Vs Dr. Parmanand Shitalprasad Pandey And Others

Bombay High Court · (2023) 02 BOM CK 0035

Negotiable Instruments Act, 1881 — Section 138, 139, 145Maharashtra Money Lending (Regulation) Act, 2014 — Section 10Code Of Criminal Procedure, 1973 — Section 156(3), 357(1)

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High Courts08 Feb 2023Dismissed

Mohammed Iqbal Abdul Vs Municipal Corporation Of Greater Mumbai And Anr

Bombay High Court · (2023) 02 BOM CK 0076

Mumbai Municipal Corporation Act,1888 — Section 351Slum Areas (Improvement And Clearance) Act,1956 — Section 3X(a)(b)(c), 3Z, 3Z(1), 3Z(2)3Z(5), 4

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High Courts07 Feb 2023Dismissed

Municipal Commissioner And Others Vs Anita Digambar Jadhav And Others

Bombay High Court · (2023) 02 BOM CK 0075

Payment Of Gratuity (Maharashtra) Rules, 1972 — Rule 6Industrial Disputes Act, 1947 — Section 33(C)(2)Payment Of Gratuity Act, 1972 — Section 2(h), 4(1), 6, 7(1)

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High Courts07 Feb 2023Dismissed

Arun Sampatrao Patil And Others Vs Bhikaji Laxman Waghmare And Others

Bombay High Court · (2023) 02 BOM CK 0074

Code Of Civil Procedure, 1908 — Section 146, Order 22 Rule 10, Order 22 Rule 11

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High Courts07 Feb 2023

Dilip Pandurang Thopate Vs Ashokrao V. Thopate And Others

Bombay High Court · (2023) 02 BOM CK 0073

Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Act, 1960 — Section 73CA(A1)(1)(v), 75(2)(1), 91Evidence Act, 1872 — Section 63, 65, 73CA, 79, 106

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High Courts07 Feb 2023Dismissed

Yasmin Salim Shaikh @ Smt. Yasmin Imam Shaikh Vs State Of Maharashtra And Ors

Bombay High Court · (2023) 02 BOM CK 0072

Constitution Of India, 1950 — Article 226Caste Certificate Rules, 2012 — Rule 13(a), 13(b), 13(c), 13(d), 13(1)(d)

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High Courts06 Feb 2023Allowed/Disposed Of

Mohd. Shoab Shaukatali Mansuri Vs State Of Maharashtra & Anr

Bombay High Court · (2023) 02 BOM CK 0071

Indian Penal Code, 1860 — Section 120(B), 307, 397Code Of Criminal Procedure, 1973 — Section 428, 437AArms Act, 1959 — Section 3, 5, 25, 27

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High Courts06 Feb 2023Dismissed

Narayan Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0013

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12Indian Penal Code, 1860 — Section 342, 376(2)(f)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(i)(m). 6

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High Courts06 Feb 2023Dismissed

Masudeo Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0012

Constitution Of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 4, 4(1), 4(4)Bombay General Clauses Act, 1904 — Section 24

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High Courts03 Feb 2023Allowed

State Of Maharashtra And Others Vs Rehana Akbar Shaikh And Others

Bombay High Court · (2023) 02 BOM CK 0031

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High Courts03 Feb 2023Allowed

Shrimant Narayan Rathod Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0023

Code Of Civil Procedure, 1908 — Section 2(2), Section 2(9), Order 27 Rule 2, Order 27 Rule 3 Land Acquisition Act, 1894 — Section 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54

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High Courts03 Feb 2023Partly Allowed

Syyed Haji Hammid Takiya Trust Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0022

Constitution Of India, 1950 — Article 300AMaharashtra Regional And Town Planning Act, 1966 — Section 59, 69, 65, 72(3)(vi), 88, 91, 92, 125, 126, 126(2), 127, 128, 129, 154Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15

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High Courts03 Feb 2023Allowed

Shamrao Umaji Gadhe (Died) Through Legal Heirs And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0021

Code Of Civil Procedure, 1908 — Section 2(2), Section 2(9), Order 27 Rule 2, Order 27 Rule 3 Land Acquisition Act, 1894 — Section 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54

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High Courts03 Feb 2023Allowed

Motiram Vithoba Kendre (Died) Through Lrs Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0020

Code Of Civil Procedure, 1908 — Section 2(2), Section 2(9), Order 27 Rule 2, Order 27 Rule 3 Land Acquisition Act, 1894 — Section 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54

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