High Courts13 Dec 2022Partly Allowed
Azam Aslam Butt Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0056
COURT ARCHIVE
Bombay High Court judgments
72,693 judgments · page 273 of 3,635
High Courts13 Dec 2022Allowed
Namdev Natthuji Ganeshkar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0055
Indian Penal Code, 1860 — Section 34, 330
High Courts13 Dec 2022
Karan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0054
Indian Penal Code, 1860 — Section 34, 120B, 201, 212, 302, 364Arms Act, 1959 — Section 4, 25Maharashtra Police Act, 1951 — Section 142
High Courts13 Dec 2022Dismissed
Sau. Laxmi Yenpreddiwar Shikshan And Others Vs Maroti And Others
Bombay High Court · (2022) 12 BOM CK 0053
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 1(d), Order 7 Rule 11(d), Order 7 Rule 11(d)(bBombay Public Trusts Act, 1950 — Section 50, 50(iv)Bombay Tenancy And Agricultural Land (Vidarbha Region) Act, 1958 — Section 2(10), 80, 129(b)
High Courts12 Dec 2022Dismissed
Sow. Laxmibai Vishwanath Gaware Vs State Co-Operative Election Authority And Others
Bombay High Court · (2022) 12 BOM CK 0060
Maharashtra Agricultural Produce Market Committee (Election To Committee) Rules, 2017 — Rule 9, 9(1), 27(1)Maharashtra Agricultural Produce Marketing (Development And Regulations) Act, 1963 — Section 13, 13(1), 13(1)(a), 13(a)
High Courts12 Dec 2022Allowed
Damodhardas Govindprasad Sangi Vs Fatehsinh And Others
Bombay High Court · (2022) 12 BOM CK 0059
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17
High Courts12 Dec 2022Dismissed
Sanjay Ramdas Dhote And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0057
High Courts09 Dec 2022Dismissed/Disposed Of
Madhumati Sanjay Kumar Magar Vs Municipal Corporation, Aurangabad
Bombay High Court · (2022) 12 BOM CK 0052
High Courts09 Dec 2022Allowed
Sachitanand And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0051
Constitution Of India, 1950 — Article 226
High Courts09 Dec 2022Disposed Of
M/S. Bombay Pharmaceuticals Works ) Pvt. Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0050
Constitution Of India, 1950 — Article 226Development Control Regulation, 1991 — Section 33(5)
High Courts09 Dec 2022Allowed
Purshotam Vishandas Raheja Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0049
Constitution Of India, 1950 — Article 142, 226Maharashtra Regional And Town Planning Act, 1966 — Section 126, 126(i)(c), 126(2), 126(2)(4), 126(4), 127, 127(2)Land Acquisition Act, 1894 — Section 6
High Courts08 Dec 2022Dismissed
Navnirman Development Consultants (I) Pvt. Ltd Vs Divisional Commissioner And President District Sports Complex And Others
Bombay High Court · (2022) 12 BOM CK 0048
Arbitration And Conciliation Act, 1996 — Section 9, 11, 34, 37
High Courts08 Dec 2022Dismissed/Disposed Of
Sudam Sahadu Sukare & Ors Vs Chief Secretary, Revenue Department, Mantralaya, Mumbai And Ors
Bombay High Court · (2022) 12 BOM CK 0047
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24(2)
High Courts07 Dec 2022Allowed
Govind And Others Vs State Of Maharashtra
Bombay High Court · (2022) 12 BOM CK 0041
Indian Penal Code, 1860 — Section 201, 302, 324
High Courts07 Dec 2022Disposed Of
Balu Vs Vimal
Bombay High Court · (2022) 12 BOM CK 0040
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 8 Rule 10, Order 9 Rule 6, Order 9, Rule 9
High Courts06 Dec 2022Allowed/Disposed Of
Navnath Vs Aditya And Others
Bombay High Court · (2022) 12 BOM CK 0046
Motor Vehicles Act, 1988 — Section 140, 165(1), 166, 166(1), 166(2)Code Of Civil Procedure, 1908 — Section 21
High Courts06 Dec 2022Dismissed/Disposed Of
HDFC Ergo General Ins. Co. Ltd And Others Vs Shivaji Murlidhar BhadgaleAnd Others
Bombay High Court · (2022) 12 BOM CK 0045
High Courts06 Dec 2022Allowed
Dushyant Vs Indian Oil Corporation Ltd And Others
Bombay High Court · (2022) 12 BOM CK 0044
Indian Penal Code, 1860 — Section 34, 323, 420, 498A, 504, 506
High Courts06 Dec 2022
Dhananjay Vs Indian Oil Corporation Limited And Others
Bombay High Court · (2022) 12 BOM CK 0043
High Courts06 Dec 2022Allowed
Pradip Prataprao Patil And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 12 BOM CK 0042
Constitution Of India, 1950 — Article 226, 227Maharashtra Regional And Town Planning Act, 1966 — Section 22, 126, 127, 127(2)Land Acquisition Act, 1894 — Section 6