COURT ARCHIVE

Bombay High Court judgments

72,626 judgments · page 271 of 3,632

High Courts02 Dec 2022Partly Allowed

M/S Skoda Auto Volkswagen India Vs M/S Commercial Auto Products Private Limited

Bombay High Court · (2022) 12 BOM CK 0033

Arbitration And Conciliation Act, 1996 — Section 11(6), 21, 34, 31(7)(b), 37Arbitration And Conciliation (Amendment) Act, 2016 — Section 26Interest Act, 1978 — Section 2(b)

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High Courts02 Dec 2022Dismissed

M/S. Mehra & Company Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0032

Arbitration And Conciliation Act, 1996 — Section 11, 11(6)

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High Courts02 Dec 2022Dismissed/Disposed Of

City And Industrial Development And Others Vs Vijaysingh Vithalsingh Pardeshi And Others

Bombay High Court · (2022) 12 BOM CK 0031

Land Acquisition Act, 1894 — Section 11A

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High Courts02 Dec 2022Dismissed/Disposed Of

Bhagwat And Others Vs State Election Commissioner And Others

Bombay High Court · (2022) 12 BOM CK 0030

Constitution Of India, 1950 — Article 226Maharashtra Village Panchayat Act, 1959 — Section 12, 15, 15(1), 15(2)Representation Of People Act, 1951 — Section 21, 22, 24

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High Courts02 Dec 2022Allowed/Disposed Of

Rajendra And Others Vs Assistant Charity Commissioner And Others

Bombay High Court · (2022) 12 BOM CK 0029

Constitution Of India, 1950 — Article 226, 227Maharashtra Public Trusts Act, 1950 — Section 2(2A), 2(10), 22(2), 22(3), 41A, 70A

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High Courts02 Dec 2022Dismissed

Rajaram Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0028

Constitution Of India, 1950 — Article 226Maharashtra Industrial Development Corporation Act, 1961 — Section 33(3)

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High Courts02 Dec 2022Disposed Of

Parul Bharat Shah Vs National Faceless Assessment Centre And Others

Bombay High Court · (2022) 12 BOM CK 0027

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 56, 142(1), 143(2), 143(3), 144(b), 144B, 156, 270A, 274

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High Courts02 Dec 2022Dismissed/Disposed Of

Shobha Venkatesh Shet Vs Sudhir N. Sindhe

Bombay High Court · (2022) 12 BOM CK 0026

Advocates Act 1951 — Section 8A, 35, 35(1)Indian Penal Code, 1860 — Section 500, 506Code Of Criminal Procedure, 1973 — Section 345

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High Courts02 Dec 2022

Lavino Kapur Cotton Pvt. Ltd Vs Commissioner Of CGST

Bombay High Court · (2022) 12 BOM CK 0025

Cenvat Credit Rules, 2004 — Rule 5Central Excise Act, 1944 — Section 11B, 11B(1), 11B(2), 11BB, 12A

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High Courts02 Dec 2022Dismissed

Pr. Commissioner Of Income Tax-5 Vs Trigent Software Limited

Bombay High Court · (2022) 12 BOM CK 0024

Income Tax Act, 1961 — Section 143(3), 147, 260A

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High Courts02 Dec 2022Allowed

Akash Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0016

Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 482

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High Courts02 Dec 2022Disposed Of

Kalicharan Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0015

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High Courts02 Dec 2022Dismissed

Mo. Hasan Mehndi Hasan Sheikh Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0014

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4(13), 19, 19(3)

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High Courts02 Dec 2022Dismissed

Pooja Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0013

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 306

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High Courts02 Dec 2022Partly Allowed

Malvi Suvarnakar Sanstha Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0012

Constitution Of India, 1950 — Article 14Nagpur Improvement Trust Land Disposal Rules, 1983 — Rule 3(a), 5, 5(2), 6, 22(6), 26

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High Courts02 Dec 2022Allowed/Dismissed

Sopan And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0011

Indian Penal Code, 1860 — Section 302, 341Arms Act, 1959 — Section 3, 5(25)Code Of Criminal Procedure, 1973 — Section 293

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High Courts02 Dec 2022Allowed

Nagesh And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0010

Indian Penal Code, 1860 — Section 34, 324, 326, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 3(1)(zb), 18

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High Courts02 Dec 2022Disposed Of