High Courts15 Nov 2022Disposed Of
Krushna And Others Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0047
Indian Penal Code, 1860 — Section 34, 306, 498AEvidence Act, 1872 — Section 113B
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Bombay High Court judgments
72,742 judgments · page 281 of 3,638
High Courts15 Nov 2022Dismissed
Maharashtra State Co-Operative Vs Liquidator And Others
Bombay High Court · (2022) 11 BOM CK 0046
Maharashtra Cooperative Societies Act, 1960 — Section 97
High Courts15 Nov 2022
Bhanudas @ Suryabhan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0045
Constitution Of India, 1950 — Article 226, 227Transfer Of Property Act, 1882 — Section 54Maharashtra Money Lending (Regulation) Act, 2014 — Section 9, 10, 16, 17, 18, 18(2)
High Courts15 Nov 2022Partly Allowed/Disposed Of
Axis Bank Ltd Vs M. T. Pratibha Koyna And Others
Bombay High Court · (2022) 11 BOM CK 0044
Companies Act, 1956 — Section 446Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017 — Section 4(1)(c), 10(1)
High Courts15 Nov 2022Dismissed
Amol Ambadas Bankar And Others Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0043
Indian Penal Code, 1860 — Section 34, 120(B), 302, 364Code Of Criminal Procedure, 1973 — Section 161
High Courts15 Nov 2022Disposed Of
Kishorsingh Kisansingh Chungde Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0042
Code Of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section 34, 120B, 166, 167, 217, 406, 409, 420Maharashtra Co-Operative Societies Act, 1960 — Section 81(5B), 146, 147, 148
High Courts15 Nov 2022
Nikita Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0041
High Courts14 Nov 2022Allowed
Mahadeo And Others Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0039
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts14 Nov 2022Dismissed
Microvision Technologies Vs Dhule Municipal Corporation
Bombay High Court · (2022) 11 BOM CK 0038
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 22(3)(f), 114, Order 47 Rule 1Micro, Small And Medium Enterprises Development Act, 2006 — Section 2(e), 2(m), 2(n), 7, 7(2), 8, 8(1), 16, 18, 31, 32, 32(2)
High Courts14 Nov 2022Dismissed
Prayagbai And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0037
Constitution Of India, 1950 — Article 227Hindu Adoption And Maintenance Act, 1956 — Section 13, 15
High Courts14 Nov 2022Dismissed
Shradha Binani, Of Mumbai Vs Ministry Of Corporate Affairs And Others
Bombay High Court · (2022) 11 BOM CK 0036
Constitution Of India, 1950 — Article 226Companies Act, 2013 — Section 2(59), 2(60), 210, 211, 212, 21291), 212(1)(i), 212(14A), 212(5), 217, 217(1), 217(2), 217(4), 217(5), 219, 224(1), 447Insolveniy And Bankruptiy Code, 2016 — Section 25(j), 32A, 32A(1), 43, 44, 45, 46, 47, 48, 49, 50, 51
High Courts14 Nov 2022Disposed Of
Surana Developers (Wadala) LLP & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2022) 11 BOM CK 0035
Maharashtra Regional Town Planning Act, 1966 — Section 31, 44, 46Prevention Of Money Laundering Act, 2002 — Section 54, 54(i)
High Courts14 Nov 2022Dismissed
Anil Raju Kiratkudwe Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0034
Code Of Criminal Procedure, 1973 — Section 169, 235(2)Indian Penal Code, 1860 — Section 34, 302Bombay Police Act, 1951 — Section 37(1), 135
High Courts14 Nov 2022Dismissed/Disposed Of
Vikram Rajaram Chourasiya Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0033
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 32, 60
High Courts14 Nov 2022Dismissed
Rajendra @ Raju Kanadi And Others Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0032
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 134
High Courts11 Nov 2022Dismissed
Sheshrao Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0030
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 239, 482Indian Penal Code, 1860 — Section 34, 120(B), 177, 182(a), 193, 196, 199, 200, 420, 463, 465, 467, 468, 471
High Courts11 Nov 2022Disposed Of
Sanjay Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0029
Prevention Of Corruption Act, 1988 — Section 5, 7, 13(1)(d), 13(2), 19, 19(1)(a)(b)(c), 19(1)(c)
High Courts11 Nov 2022Disposed Of
Ku. Lata Ramdash Katoke Vs State Of Maharashtra And Others
Bombay High Court · (2022) 11 BOM CK 0028
High Courts11 Nov 2022Allowed
Sanjay Gopalrao Wangikar Vs State Of Maharashtra
Bombay High Court · (2022) 11 BOM CK 0027
Prevention Of Corruption Act, 1988 — Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313, 437A, 482