High Courts19 Dec 2022Disposed Of
Secretary, Gyan Vikas Shikshan Sanstha And Others Vs Chairman, Grievance Committee And Others
Bombay High Court · (2022) 12 BOM CK 0091
COURT ARCHIVE
Bombay High Court judgments
72,616 judgments · page 268 of 3,631
High Courts19 Dec 2022Partly Allowed
M/s New India Assurance Co.Ltd Vs Jaibai And Others
Bombay High Court · (2022) 12 BOM CK 0084
Motor Vehicles Act, 1988 — Section 173
High Courts19 Dec 2022Allowed
Shaikh Usman Shaikh Maheboob Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0082
Maharashtra Prohibition Act, 1949 — Section 65(d), 65(k)(d)(f)Code Of Criminal Procedure, 1973 — Section 41(1a)
High Courts19 Dec 2022Allowed
Vijay Ramdas Bende Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0081
Maharashtra Prohibition Act, 1949 — Section 65(d)Code Of Criminal Procedure, 1973 — Section 41(1a)
High Courts19 Dec 2022Allowed/Disposed Of
M/s. Jimmy Constructios PVT. Ltd Vs Union Of India And Others
Bombay High Court · (2022) 12 BOM CK 0079
Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(a), 34(2A)
High Courts19 Dec 2022Allowed/Partly Allowed
Bhaichand Hirachand Raisoni, Multi State Co-Operative Credit Society Ltd Vs District Consumer Disputes Redressal Forum And Others
Bombay High Court · (2022) 12 BOM CK 0078
High Courts16 Dec 2022Dismissed
Nitin Madhvani Vs Nimisha Madhvani And Others
Bombay High Court · (2022) 12 BOM CK 0076
Arbitration And Conciliation Act, 1996 — Section 16, 34Partnership Act, 1932 — Section 63, 68
High Courts16 Dec 2022Dismissed
Archana Maruti Pujari & Ors Vs Central Bureau Of Investigation & Ors
Bombay High Court · (2022) 12 BOM CK 0075
Indian Penal Code, 1860 — Section 34, 120B, 218, 223, 295A, 302, 304II, 323, 342, 377Mumbai Police Act, 1951 — Section 29Protection Of Children From Sexual Offences Act, 2012 — Section 6, 12
High Courts16 Dec 2022Dismissed
Nazeem Abdul Rahim Salar Vs Commissioner Of Police And Others
Bombay High Court · (2022) 12 BOM CK 0074
Constitution Of India, 1950 — Article 22(5), 226Indian Penal Code, 1860 — Section 34, 323, 326, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers Drugoffenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1)
High Courts16 Dec 2022Allowed
Haribhau Narayan Chikane Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0073
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A, 6, 9(3), 9(4), 11, 12(1), 12(2), 12(5), 16, 17, 18, 31, 31(1), 34, 48, 48(1)Right To Fair Compensation And Transparency In Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(1)(a), 24(1)(b), 24(2)
High Courts16 Dec 2022Allowed
Ajay Shrikishna Parab Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0072
Maharashtra Land Revenue Code, 1966 — Section 2(43), 4
High Courts15 Dec 2022Disposed Of
M/s. Aparna Communication Links And Others Vs Rajshree Agencies And Others
Bombay High Court · (2022) 12 BOM CK 0071
Code Of Civil Procedure, 1908 — Order 18 Rule 3ANegotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 311
High Courts15 Dec 2022Disposed Of
Balaram Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0070
Indian Penal Code, 1860 — Section 324, 325Probation Of Offenders Act, 1958 — Section 4
High Courts15 Dec 2022Dismissed
Radheshyam Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0069
Indian Penal Code, 1860 — Section 302, 428Evidence Act, 1872 — Section 27, 134Code Of Criminal Procedure, 1973 — Section 313
High Courts15 Dec 2022Dismissed
Harishchandra Sitaram Khanorkar Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0068
Juvenile Justice Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 228A, 376(2)(f)(j)(i)(n)Code Of Criminal Procedure, 1973 — Section 164
High Courts15 Dec 2022Disposed Of
Sajid Abdul Gaffar Varshani And Others Vs District Caste Scrutiny Committee And Others
Bombay High Court · (2022) 12 BOM CK 0067
High Courts15 Dec 2022Dismissed
Miss Sayee Vs Minister Of Education & Minister Of Health And Family Welfare And Others
Bombay High Court · (2022) 12 BOM CK 0066
Constitution Of India, 1950 — Article 226
High Courts15 Dec 2022Allowed
Durga Shriram Kamthe Vs Education Officer And Others
Bombay High Court · (2022) 12 BOM CK 0065
Maharashtra Employees Of Private Schools (Condition Of Service) Rules, 1981 — Rule 25(A), 25(A)(1), 25(A)(2), 26(2)Maharashtra Civil Services (Pension) Rules, 1982 — Rule 45, 81(a)
High Courts15 Dec 2022Allowed/Disposed Of
Rajendra Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0061
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 437A
High Courts14 Dec 2022Allowed
Raghuvendra Manohar Patil Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0064
Constitution Of India, 1950 — Article 243ZDMaharashtra District Planning Committees (Constitution And Functions) Act, 1998 — Section 2(2A), 4(2A), 12