COURT ARCHIVE

Bombay High Court judgments

72,542 judgments · page 257 of 3,628

High Courts27 Jan 2023Partly Allowed.

Jayaji And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0118

Constitution Of India, 1950 — Article 226, 243ZDMaharashtra District Planning Committees (Constitution And Functions) Act, 1998 — Section 10, 10(e), 12

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High Courts27 Jan 2023Allowed

Gammon Engineers & Contractors, Pvt. Ltd Vs Sahay Industries

Bombay High Court · (2023) 01 BOM CK 0111

Micro Small And Medium Enterprises Development Act, 2006 — Section 15, 17, 18, 18(1), 18(2), 18(3), 18(4), 19Arbitration And Conciliation Act, 1996 — Section 7(1), 34, 34(2)(b)(ii), 21, 43Code Of Civil Procedure, 1908 — Section 16, 17, 18, 19, 20, 21

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High Courts27 Jan 2023Allowed

K. Raheja Private Limited Vs Union Of India And Others

Bombay High Court · (2023) 01 BOM CK 0105

Constitution Of India, 1950 — Article 226Cenvat Credit Rules, 2004 — Rule 5(1), 6(3)(I), 14Finance Act, 1994 — Section 73(1), 75, 76, 77, 78

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High Courts27 Jan 2023Allowed

Nitin Baban Pawar Vs Commissioner Of Police, Thane And Others

Bombay High Court · (2023) 01 BOM CK 0104

Indian Penal Code, 1860 — Section 307, 323, 325, 504Arms Act, 1959 — Section 4, 25Maharashtra Police Act, 1951 — Section 37(1), 135

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High Courts27 Jan 2023Disposed Of

PSP Projects Limited Vs Bhiwandi Nizampur City Municipal Corp., Through Municipal Commissioner

Bombay High Court · (2023) 01 BOM CK 0102

Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(8), 12(1), 12(5), 37

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High Courts25 Jan 2023Dismissed

Future Generali India Insurance Company Limited Vs Texport Syndicate (India) Limited

Bombay High Court · (2023) 01 BOM CK 0113

Arbitration And Conciliation Act, 1996 — Section 17, 18, 31(3), 31(7), 33, 34, 34(2)(a)(iii), 34(2A), 34(2)(b)(ii), 48, 48(2)(b)(ii), 75, 81

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High Courts25 Jan 2023Dismissed

Zenobia Poonawala (Nee Jinwalla) Vs Rustom Ginwalla And Others

Bombay High Court · (2023) 01 BOM CK 0112

Arbitration And Conciliation Act, 1996 — Section 11, 18, 24(3), 24(3), 26, 26(2), 28(3), 31A, 31(3), 34, 34(2A), 34(2)(a)(iii), 48(2)(b)(ii)Partnership Act, 1932 — Section 48

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High Courts25 Jan 2023Dismissed

Dinesh Singh Bhim Singh Vs Vinod Shobhraj Gajaria & Anr

Bombay High Court · (2023) 01 BOM CK 0103

Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 2(1)

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High Courts25 Jan 2023Dismissed

Anil Venkatesh Bhandari Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0101

Constitution Of India, 1950 — Article 22(5), 226Bombay Prohibition Act, 1949 — Section 65(a), 65(e), 83Indian Penal Code, 1860 — Section 34, 328

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High Courts25 Jan 2023Allowed

Jayesh Damodar Koli Vs Commissioner Of Police & Ors

Bombay High Court · (2023) 01 BOM CK 0100

Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506(2)Maharashtra Police Act, 1951 — Section 37(1), 135Arms Act, 1959 — Section 4, 25

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High Courts24 Jan 2023Dismissed

Gajanan Vs Surekha Gajanan Rathod

Bombay High Court · (2023) 01 BOM CK 0119

Code Of Criminal Procedure, 1973 — Section 125, 125(4)Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22, 36

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High Courts24 Jan 2023Dismissed

Chetan And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0116

Indian Penal Code, 1860 — Section 34, 107, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 227, 228, 482

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High Courts24 Jan 2023

Waseem Farhat Khalil Farhat And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 01 BOM CK 0114

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High Courts24 Jan 2023Dismissed

Rahul Giridhar Pathade Vs Collector Of Nasik And Others

Bombay High Court · (2023) 01 BOM CK 0110

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 227Maharashtra Country Liquor Rules, 1973 — Rule 25Maharashtra Land Revenue Code, 1966 — Section44

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High Courts24 Jan 2023Allowed

Dr. Ravindra Rajaram Patil And Others Vs Yuvraj Appaso Neharkar

Bombay High Court · (2023) 01 BOM CK 0109

Constitution Of India, 1950 — Article 226Maharashtra Gunthewari Developments (Regulation, Upgradation And Control) Act, 2001 — Section 5, 20Monopolies And Restrictive Trade Practices Act, 1969 — Section 37

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High Courts24 Jan 2023Partly Allowed.

Kamal Hiraman Hole And Others Vs Atrium Holmes LLP And Others

Bombay High Court · (2023) 01 BOM CK 0108

Code Of Civil Procedure, 1908 — Order 7 Rule 11(b), Order 7 Rule 11(d)Maharashtra Court Fees Act, 1959 — Section 6(i)(ha), 6(iv)(a), 6(iv)(g), 6(iv)(j), 6(iv)(ha), 7(iv)(j)

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High Courts24 Jan 2023Dismissed

Hirabai Dattatray Mankar Vs Dodke Associates Through Its Partner

Bombay High Court · (2023) 01 BOM CK 0107

Code Of Civil Procedure, 1908 — Section 47

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High Courts24 Jan 2023Allowed

Hemant Vasant Jagtap & Anr Vs Haji Abdul Malik Haji Yunusisa & Ors

Bombay High Court · (2023) 01 BOM CK 0106

Code Of Civil Procedure, 1908 — Section, 36, 151, Order 21 Rule 32, Order 39 Rule 2A

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High Courts24 Jan 2023Dismissed

Sachin @ Bobby Sambhaji Shinde Vs Amitabh Gupta And Others

Bombay High Court · (2023) 01 BOM CK 0097

Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 142, 143, 147, 149, 332, 353, 504, 506Maharashtra Police Act, 1951 — Section 142

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High Courts24 Jan 2023Dismissed

Menna Tai Hanif Patel Vs Amitabh Gupta And Others

Bombay High Court · (2023) 01 BOM CK 0096

Constitution Of India, 1950 — Article 22(5), 226Indian Penal Code, 1860 — Section 323, 367, 397, 427, 452, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 5A

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