High Courts31 Jan 2023Dismissed
Sau. Maya Vidyanand Moon And Others Vs Kirtimala Bhanudas Bhagat And Others
Bombay High Court · (2023) 01 BOM CK 0123
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 145
COURT ARCHIVE
Bombay High Court judgments
72,609 judgments · page 260 of 3,631
High Courts31 Jan 2023Disposed Of
Vijay And Others Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0122
Code Of Criminal Procedure, 1973 — Section 357A(3), 374Indian Penal Code, 1860 — Section 34, 300, 300(4), 302, 304II, 307
High Courts30 Jan 2023Dismissed
State Of Maharashtra And Others Vs Sanjay Dinkarrao Mankar And Others
Bombay High Court · (2023) 01 BOM CK 0130
Writ Petition No. 5599, 6957 Of 2019, Interim Application No. 3733 Of 2022
High Courts30 Jan 2023Allowed
Rajendra Vs Asstt. Labour Commissioner (Central), Nagpur And Others
Bombay High Court · (2023) 01 BOM CK 0128
Industrial Disputes Act, 1947 — Section 12, 17, 20(2)(b), 33A, 33(1), 33(1)(b), 33(2)(b)
High Courts30 Jan 2023Dismissed
M/s. Ashok Commercial Enterprises And Others Vs Rajesh Jugraj Madhani
Bombay High Court · (2023) 01 BOM CK 0127
Code Of Civil Procedure, 1908 — Order 13 Rule 3(a), Order 13A, Order 13 Rule 6, Order 23A Rule 1(3), Order 23A Rule 3, Order 23A Rule 6(1)(b), Order 23A Rule 7, Order 37 Rule 3, Order 37 Rule 3(5), Order 38 Rule 3Commercial Courts Act, 2015 — Section 12AMaharashtra Money-Lending (Regulation) Act, 2014 — Section 13(1)
High Courts30 Jan 2023Dismissed
Vaishali Ravindra Joshi And Others Vs Union Of India And Others
Bombay High Court · (2023) 01 BOM CK 0126
Constitution Of India, 1950 — Article 142
High Courts30 Jan 2023Dismissed
Sanjivani Abasaheb Karne And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0121
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
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
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
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
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
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
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
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)
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
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
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
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
High Courts24 Jan 2023
Waseem Farhat Khalil Farhat And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0114