COURT ARCHIVE

Bombay High Court judgments

72,602 judgments · page 258 of 3,631

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

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

High Courts03 Feb 2023Disposed Of

Vishal Kashinath Mestri & Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2023) 02 BOM CK 0015

Read judgment

High Courts03 Feb 2023Dismissed

Baba Pralhad Padwekar Vs Department Of Higher And Technical Education And Others

Bombay High Court · (2023) 02 BOM CK 0014

Constitution Of India, 1950 — Article 226Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 33(5), 33(6)Indian Penal Code, 1860 — Section 34, 120B, 403, 406, 409, 420, 465, 468, 479

Read judgment

High Courts03 Feb 2023Allowed

Vithoba Kondiba Lokara And Others Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0011

Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 27 Rule 2, Order 27 Rule 3Land Acquisition Act, 1894 — Section 4, 6, 9, 12(2), 18, 23, 23(1), 24, 26, 26(2), 53, 54

Read judgment

High Courts03 Feb 2023Partly Allowed/Disposed Of

Executive Engineer Vs Tatyaba Dagdu Dhumal And Others

Bombay High Court · (2023) 02 BOM CK 0010

Land Acquisition Act, 1894 — Section 4, 11, 28, 34

Read judgment

High Courts03 Feb 2023Partly Allowed/Disposed Of

Oriental Insurance Co. Ltd Vs Mangalabai Yogendrasing Girase And Others

Bombay High Court · (2023) 02 BOM CK 0009

Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 147

Read judgment

High Courts03 Feb 2023Allowed

Deepak Vijay Dolas Vs State Of Maharashtra And Others

Bombay High Court · (2023) 02 BOM CK 0008

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 120B, 302

Read judgment

High Courts03 Feb 2023Allowed

Ashok Vs State Of Maharashtra

Bombay High Court · (2023) 02 BOM CK 0007

Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 374

Read judgment

High Courts03 Feb 2023Allowed

Hiralal Surajkaran Surana And Others Vs Chief Officer, Manmad Municipal Council And Ors

Bombay High Court · (2023) 02 BOM CK 0003

Constitution Of India, 1950 — Article 226, 227Maharashtra Regional And Town. Planning Act, 1966 — Section 31(6), 42, 46, 47

Read judgment

High Courts02 Feb 2023Dismissed

Himmat Dalichand Mali Vs Municipal Corporation Of Greater Mumbai And Ors

Bombay High Court · (2023) 02 BOM CK 0032

Constitution Of India, 1950 — Article 226

Read judgment

High Courts02 Feb 2023Allowed

Vijay Suryakant Kakade And Others Vs Anushka Vijay Kakade And Others

Bombay High Court · (2023) 02 BOM CK 0030

Constitution Of India, 1950 — Article 210Family Courts Act, 1984 — Section 19, 29, 86Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 29

Read judgment

High Courts02 Feb 2023Dismissed

Devidas And Others Vs Sandeep Sou. Anjali W/O Devidas Suse And Others

Bombay High Court · (2023) 02 BOM CK 0029

Protection Of Women From Domestic Violence Act, 2005 — Section 20Code Of Criminal Procedure, 1973 — Section 125

Read judgment

High Courts02 Feb 2023Allowed/Dismissed

Sau. Vaishali W/O Sandeep Chungde And Others Vs Sandeep S/O Vijaysing Chungde And Others And Others

Bombay High Court · (2023) 02 BOM CK 0028

Read judgment

High Courts02 Feb 2023Allowed/Disposed Of

Dnyandeo Vs State Of Maharashtra

Bombay High Court · (2023) 02 BOM CK 0027

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Evidence Act, 1872 — Section 145Code Of Criminal Procedure, 1973 — Section 437A

Read judgment

High Courts02 Feb 2023Disposed Of

Aslam Shaikh And Others Vs Dinesh Shishupal Punia

Bombay High Court · (2023) 02 BOM CK 0018

Code Of Civil Procedure, 1908 — Order 6 Rule 4Negotiable Instruments Act, 1881 — Section 138Maharashtra Money Lending (Regulation) Act, 2014 — Section 2(3), 5, 13, 13(1)

Read judgment

High Courts02 Feb 2023Disposed Of

Antara Housing LLP Vs M/s. Primeland Constructions

Bombay High Court · (2023) 02 BOM CK 0017

Code Of Civil Procedure, 1908 — Order 37 Rule 3, Order 37 Rule 3(6)Commercial Courts Act, 2015 — Section 13

Read judgment

High Courts02 Feb 2023Allowed/Disposed Of

Diebold Nixdorf India Private Limited And Others Vs Rolta India Limited

Bombay High Court · (2023) 02 BOM CK 0016

Evidence Act, 1872 — Section 92Insolvency And Bankruptcy Code, 2016 — Section 7

Read judgment