CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 274 of 3,638

High Courts19 Dec 2022Dismissed

Aryan Vs State Of Maharashtra And Others

Bombay High Court · (2022) 12 BOM CK 0093

Maharashtra Scheduled Castes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 16
Read judgment
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)
Read judgment
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)
Read judgment
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
Read judgment