High Courts03 Jan 2023Allowed
Piyush Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0010
Indian Penal Code, 1860 — Section 34, 324, 498A, 504, 506
COURT ARCHIVE
Bombay High Court judgments
72,616 judgments · page 266 of 3,631
High Courts03 Jan 2023Disposed Of
Govind And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0009
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(V), 3(1)(w)(i), 3(1)(w)(ii), 3(2), 3(2)(va), 14AIndian Penal Code, 1860 — Section 324, 354, 354A(1)(i), 376, 506
High Courts03 Jan 2023Disposed Of
Umashankar Vs Rashtrasant Tukadoji Maharaj Nagpur And Others
Bombay High Court · (2023) 01 BOM CK 0008
High Courts03 Jan 2023Allowed
M/S Hasnatey Burhanaiayah Fiddiayah Vs Kamalkishor
Bombay High Court · (2023) 01 BOM CK 0007
Limitation Act, 1963 — Article 136Code Of Civil Procedure, 1908 — Section 48, Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(1), Order 21 Rule 106(3)
High Courts03 Jan 2023Dismissed
Madhavrao Venkabo Hulnabade Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0004
High Courts03 Jan 2023Dismissed
Prakash Chainshing Navale Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0002
Constitution Of India, 1950 — Article 22(5), 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Non Licensed Performers Of Audiovisual Arts (Video Pirates), Sand Smugglers And Person Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2(b), 3(1)Indian Penal Code, 1860 — Section 304
High Courts03 Jan 2023Dismissed
Bayakka W/O Jakoba Patil And Anr Vs Ravindra Shamrao Deshpande And Anr
Bombay High Court · (2023) 01 BOM CK 0001
Constitution Of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 14(1), 14(2), 31, 32, 32A, 32B, 32C, 32D, 32E, 32F, 32F(1)(a), 32G, 32G(3), 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 74
High Courts02 Jan 2023Dismissed/Disposed Of
Tarulata Amritlal Bava Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0030
Constitution Of India, 1950 — Article 14, 226, 227Maharashtra Cooperative Societies Act, 1960 — Section 91, 101, 154, 154(2A)
High Courts02 Jan 2023Disposed Of
Pratik And Others Vs State Of Maharashtra And Others
Bombay High Court · (2023) 01 BOM CK 0006
High Courts02 Jan 2023Dismissed/Disposed Of
Vinod Narbahdur Bhandari Vs State Of Maharashtra
Bombay High Court · (2023) 01 BOM CK 0005
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
High Courts02 Jan 2023Dismissed/Disposed Of
Lt. Col. Prasad Purohit Vs National Investigation Agency And Others
Bombay High Court · (2023) 01 BOM CK 0003
National Investigation Agency Act, 2008 — Section 21(1)Code Of Criminal Procedure, 1973 — Section 197, 197(1), 197(2), 277, 482Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(i), 3(1)(ii), 3(2), 3(4), 3(5), 11
High Courts23 Dec 2022Dismissed
Chhabildas Pundalik Shirsath Vs Zilla Parishad Dhule And Others
Bombay High Court · (2022) 12 BOM CK 0111
High Courts23 Dec 2022
State Of Maharashtra Vs Pankaj Gupta, Nominee And Others
Bombay High Court · (2022) 12 BOM CK 0110
Food Safety And Standards Act, 2006 — Section 68(1), 68(2), 68(3), 68(3)(a), 70, 71, 71(2), 71(2)(b), 71(2)(c), 71(2)(f), 71(3), 71(6), 76Indian Penal Code, 1860 — Section 69, 71(3), 74, 193, 196, 228Code Of Criminal Procedure, 1973 — Section 345, 346
High Courts23 Dec 2022Dismissed/Disposed Of
Dada Patil Mohan Kotkar And Others Vs Bhimabai Sukhdeo Lande And Others
Bombay High Court · (2022) 12 BOM CK 0109
Limitation Act, 1963 — Article 109, 110Code Of Civil Procedure, 1908 — Section 58, 100
High Courts23 Dec 2022Dismissed/Disposed Of
Ramesh Ram Burbure Vs Raghunath Bapurao Mhetre Mhetre And Others
Bombay High Court · (2022) 12 BOM CK 0108
High Courts23 Dec 2022Dismissed/Disposed Of
Satrajeet Govindrao Burbure Vs Raghunath Bapurao Mhetre And Others
Bombay High Court · (2022) 12 BOM CK 0107
High Courts22 Dec 2022Dismissed
Sunita Kumari And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0115
Code Of Criminal Procedure, 1973 — Section 161, 240, 482Indian Penal Code, 1860 — Section 34, 323, 498A, 524Dowry Prohibition Act, 1961 — Section 3, 4
High Courts22 Dec 2022Dismissed
Shisode Yogeshwar Dnyandeo And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0112
High Courts22 Dec 2022Allowed
Vijay And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0106
Code Of Criminal Procedure, 1973 — Section 107, 155(2), 174, 482Indian Penal Code, 1860 — Section 34, 306, 506
High Courts22 Dec 2022Dismissed
Mohammad Siddiqui Mohammad Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0105