High Courts18 Oct 2022Allowed
Ajay Ram Pandit Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0102
Code Of Criminal Procedure, 1973 — Section 164, 235(2), 313Indian Penal Code, 1860 — Section 84, 302
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Bombay High Court judgments
72,742 judgments · page 285 of 3,638
High Courts18 Oct 2022Disposed Of
Roshini Kapoor Vs Union Of India And Others
Bombay High Court · (2022) 10 BOM CK 0101
Indian Penal Code, 1860 — Section 468, 471
High Courts18 Oct 2022Disposed Of
Naziya Banu Abdul Hafiz Ansari @ Jabbar Sofi Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0100
Constitution Of India, 1950 — Article 226Maharashtra 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 3, 3(2), 3(3), 13(d), 13(1)(d)
High Courts17 Oct 2022Disposed Of
Shreyas Sunil Babel And Others Vs Chairman And Others
Bombay High Court · (2022) 10 BOM CK 0099
Constitution Of India, 1950 — Article 142
High Courts17 Oct 2022Partly Allowed
Mahadeo @ Jijya Nathu Thorve Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0098
Indian Penal Code, 1860 — Section 34, 143, 147, 148, 300(4), 302, 304II, 323, 325, 504, 506(2)Code Of Criminal Procedure, 1973 — Section 161, 209, 313
High Courts17 Oct 2022Dismissed
Jyoti Jagtap Vs National Investigating Agency And Others
Bombay High Court · (2022) 10 BOM CK 0097
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 34, 115, 117, 120B, 121, 121A, 124A, 153A, 387, 419, 465, 468, 505(1)(B)Unlawful Activities (Prevention) Act, 1967 — Section 3,10, 13, 16, 17, 18,18A, 18(B), 20, 21, 38, 39, 40, 41(D)(5), 43D, 43(D)(5)
High Courts17 Oct 2022Dismissed
Raju Kondiram More Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0096
Indian Penal Code, 1860 — Section 302, 307Evidence Act, 1872 — Section 32, 60, 106Code Of Criminal Procedure, 1973 — Section 313
High Courts17 Oct 2022Disposed Of
Raosahebdada Pawar Ghodganga And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0095
Maharashtra Co-Operative Societies (Election To Committee) Rules 2014 — Rule 2(17), 3, 3(v), 18, 26, 27, 28, 31Maharashtra Specified Co-Operative Societies (Election To Committee) Rules, 1971 — Rule 26, 29Maharashtra Co-Operative Societies Act, 1960 — Section 73CB, 165
High Courts17 Oct 2022Disposed Of
Laxman Harischandra Madhvi Vs Divisional Traffic Superintendent Msrtc & Anr
Bombay High Court · (2022) 10 BOM CK 0094
Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
High Courts14 Oct 2022Allowed
Ratnakar Narayan Morankar Vs State Of Maharashtra
Bombay High Court · (2022) 10 BOM CK 0093
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 105
High Courts14 Oct 2022Disposed Of
Gaurang Ananda Shetty Vs IDBI Bank Limited And Others
Bombay High Court · (2022) 10 BOM CK 0092
High Courts14 Oct 2022Disposed Of
Dr.Nipun Tawari And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0091
High Courts13 Oct 2022Dismissed
State Of Maharashtra Vs Vandana Ramesh Mungekar And Others
Bombay High Court · (2022) 10 BOM CK 0150
Code Of Civil Procedure, 1908 — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 163A
High Courts13 Oct 2022Disposed Of
Safex Chemicals India Ltd Vs Controller Of Patents & Designs And Others
Bombay High Court · (2022) 10 BOM CK 0090
Constitution Of India, 1950 — Article 226Patent Act, 1970 — Section 11A, 25(1), 25(2), 57, 57(1), 57(3), 57(4), 58, 59, 64
High Courts13 Oct 2022Partly Allowed
Nivrutii Sahadu Ghorpade And Anr Vs State of Maharashtra Thr
Bombay High Court · (2022) 10 BOM CK 0089
Maharashtra Land Revenue Code, 1966 — Section 5, 257
High Courts13 Oct 2022Dismissed
Shubham Vijay Patil And Others Vs Navodaya Vidyalaya Samiti And Others
Bombay High Court · (2022) 10 BOM CK 0088
High Courts13 Oct 2022Dismissed
Dayaram Namdeo Lange Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0087
High Courts13 Oct 2022Allowed
Ashok Shikshan Sanstha And Others Vs Education Officer And Others
Bombay High Court · (2022) 10 BOM CK 0086
High Courts13 Oct 2022Allowed/Dismissed
State Of Maharashtra And Others Vs Santosh And Others
Bombay High Court · (2022) 10 BOM CK 0084
Constitution Of India, 1950 — Article 12, 14, 16, 309, 315Administrative Tribunals Act, 1985 — Section 19, 76
High Courts13 Oct 2022Allowed
Asra Fatema Vs State Of Maharashtra And Others
Bombay High Court · (2022) 10 BOM CK 0083
Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 12(2)Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 7(2)