High Courts20 Oct 2022Allowed/Disposed Of
Navneet And Others Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0139
Code Of Criminal Procedure, 1973 — Section 227Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27
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Bombay High Court judgments
72,742 judgments · page 284 of 3,638
High Courts20 Oct 2022Disposed Of
Navnath Ramaji Chandikar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0137
Indian Penal Code, 1860 — Section 376(1), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va)
High Courts20 Oct 2022Disposed Of
Rehan Ali Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0136
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(r)(ii), 3(2)(iv)(v), 14AIndian Penal Code, 1860 — Section 376(2)(n), 417Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts20 Oct 2022Disposed Of
Chitranshi Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0135
High Courts20 Oct 2022
Nandkishor Shrikrishna Wankhedkar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0134
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 25(A)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9
High Courts20 Oct 2022
Tahmina Niyazi Nawab And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0133
High Courts20 Oct 2022
Bhagyashree Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0132
High Courts20 Oct 2022Allowed
Santosh Dyandeo Solanke Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0131
Evidence Act, 1872 — Section 108Specific Relief Act, 1963 — Section 9, 34
High Courts20 Oct 2022Dismissed
Executive Engineer, Medium Project And Others Vs Narhari And Others
Bombay High Court · (2022) 10 BOM CK 0130
Land Acquisition Act, 1894 — Section 4(1), 18
High Courts20 Oct 2022Allowed
Anand And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0115
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 3
High Courts20 Oct 2022Allowed
Sunil Yadavrao Dhage Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0114
Indian Penal Code, 1860 — Section 34, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va)
High Courts19 Oct 2022Dismissed
Pradnya Prakashrao Chaware (After Marriage) Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0145
Constitution Of India, 1950 — Article 14, 21
High Courts19 Oct 2022Dismissed
Pradnyashila Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0143
High Courts19 Oct 2022Allowed
Surendra Murlidhar Kopulwar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0142
High Courts19 Oct 2022Dismissed
Jalna District Central Co-Operative Vs Manik S/O Ambadas Toge
Bombay High Court · (2022) 10 BOM CK 0111
Industrial Disputes Act, 1947 — Section 10, 11A, 33
High Courts19 Oct 2022Partly Allowed
Kusum Ramesh Agarwal And Ors Vs Hon�ble State Minister For Co-Operation, Department Of Co-Operation And Ors
Bombay High Court · (2022) 10 BOM CK 0110
Maharashtra Co-Operative Societies Act, 1960 — Section 78(1), 78A(1), 78A(1)(a), 78A(1)(b), 89, 152
High Courts19 Oct 2022Partly Allowed
Viva Hall Mark �E� Wing Cooperative Housing Society Ltd Vs State Of Maharashtra And Ors
Bombay High Court · (2022) 10 BOM CK 0109
Maharashtra Co-Operative Societies Act, 1960 — Section 8, 9, 10(1)
High Courts18 Oct 2022Dismissed
Nitin Ambavi Gami And Others Vs State Of Maharashtra And Ors
Bombay High Court · (2022) 10 BOM CK 0108
Constitution Of India, 1950 — Article 226Development Control And Promotion Regulations, 2034 — Regulation 33(5)Maharashtra Housing And Area Development Authority Act, 1976 — Section 95, 95A
High Courts18 Oct 2022Disposed Of
Conceicao B. D'Souza Vs State Of Goa And Others
Bombay High Court · (2022) 10 BOM CK 0106
Constitution Of India, 1950 — Article 20(3), 21, 22, 22(1), 22(2), 226, 227Code Of Criminal Procedure, 1973 — Section 41, 41A, 41B, 41C, 41D, 41(1), 41(1)(b)(ii), 46, 49, 50, 51, 51A, 53, 54, 55, 55(A), 56, 57, 58, 60A, 78, 79, 80, 88, 164, 167, 170, 176, 204, 209, 356(5), 436A, 440, 482Aandhra Pradesh Excise Act,1968 — Section 31(1), 34
High Courts18 Oct 2022Partly Allowed
Haridas Raosaheb Bedare Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0103
Indian Penal Code, 1860 — Section 34, 299, 300, 300(4), 302, 304II, 304B, 498A