High Courts07 Jan 2023Dismissed
Shriram General Insurance Company Ltd Vs Kashibai Dhondiba Shidruk And Others
Bombay High Court · (2023) 01 BOM CK 0057
COURT ARCHIVE
Bombay High Court judgments
72,616 judgments · page 265 of 3,631
High Courts07 Jan 2023Dismissed
Ratnamala Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0039
Indian Penal Code, 1860 — Section 34, 107, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 227, 228, 482
High Courts07 Jan 2023Disposed Of
Pratik Vs Divisional Commissioner, Amravati And Others
Bombay High Court · (2023) 01 BOM CK 0038
Constitution Of India, 1950 — Article 19(1)(d), 21Maharashtra Police Act, 1951 — Section 53(1),, 56, 56(1)(a), 56(1)(b), 56 (1)(a)(b), 110(e)(g)Code Of Criminal Procedure, 1973 — Section 110
High Courts07 Jan 2023Disposed Of
Deepti Kavit Ved Vs District Collector Borivali & Anr
Bombay High Court · (2023) 01 BOM CK 0037
Bombay Stamp Act Rules 1939 — Rule 21Maharashtra Stamp Act, 1958 — Section 52, 52A, 53(1A)
High Courts07 Jan 2023Disposed Of
Santolina Josephina And Others Vs Inacio Xavier Fernandes And Others
Bombay High Court · (2023) 01 BOM CK 0024
Motor Vehicles Act, 1988 — Section 134, 163A, 166, 169(2), 187Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts06 Jan 2023Allowed
Laxman Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0025
Maharashtra Schedule Commodities (Regulation And Distribution) Order, 1975 — Section 24
High Courts06 Jan 2023Dismissed
XYZ Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0023
High Courts06 Jan 2023Allowed/Disposed Of
Mohammed Ali Khan Mehboob Ali Khan Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0022
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Maharashtra Land Revenue Code, 1966 — Section 9(1)
High Courts05 Jan 2023Disposed Of
Nitin Pandurang Shejwal AVs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0028
Code Of Civil Procedure, 1908 — Order 1 Rule 8
High Courts05 Jan 2023Allowed
Keshav And Others Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0016
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 374
High Courts04 Jan 2023Allowed
Rajendra Prasad Bansal And Others Vs Rajendra P. Bansal
Bombay High Court · (2023) 01 BOM CK 0029
Code Of Civil Procedure, 1908 — Section 9, 96, Order 41 Rule 5(3)(c)Insolvency And Bankruptcy Code, 2016 — Section 3(31), 5(20), 5(21), 9, 14, 14(1), 14(1)(a), 14(1)(b), 14(1)(c), 14(1)(d), 18, 18(1)(f)(vi), 20, 20(1), 25, 25(1), 25(2)(b), 60(5), 60(5)(c), 231Income Tax Act, 1961 — Section 260A
High Courts04 Jan 2023Dismissed
Maharashtra Industrial Development Vs Ravindra And Others
Bombay High Court · (2023) 01 BOM CK 0021
Land Acquisition Act, 1894 — Section 4
High Courts04 Jan 2023Allowed
Sanjay Suganchand Kasliwal Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0020
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420Maharashtra Ownership Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 3, 4, 10, 13
High Courts04 Jan 2023Dismissed
Anita Kiran Chavan Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0019
Contempt Of Courts Act, 1971 — Section 12
High Courts04 Jan 2023Dismissed
Mahesh Rambhau Patil And Others Vs Shreeram City Union Finance Ltd. GPA Holder Rakesh K. Yewale And Others
Bombay High Court · (2023) 01 BOM CK 0018
Code Of Civil Procedure, 1908 — Order 21, Order 21 Rule 54(1), Order 21 Rule 54(1A), Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 66(e)
High Courts04 Jan 2023Allowed
Sayyad Rizwan Sayyad Kasam Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0017
Maharashtra Public Universities Act, 2016 — Section 81
High Courts04 Jan 2023Allowed
Mahindra & Mahindra Financial Services Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0015
Indian Penal Code, 1860 — Section 34, 407
High Courts04 Jan 2023Dismissed
Atul Vs Pragya And Others
Bombay High Court · (2023) 01 BOM CK 0014
Protection Of Women From Domestic Violence Act, 2005 — Section 12Code Of Criminal Procedure, 1973 — Section 125
High Courts04 Jan 2023Allowed/Disposed Of
Sachin Gajananrao Telgote Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0013
Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 110Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3, 3(2)
High Courts04 Jan 2023Disposed Of
Kamlesh Ramesh Jibhkate Vs Seema Kamlesh Jibhkate
Bombay High Court · (2023) 01 BOM CK 0011
Protection Of Women From Domestic Violence Act, 2005 — Section 12