COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 287 of 3,638

High Courts11 Oct 2022Allowed

Piraji Rakhmaji Dhobale And Anr Vs Baban Dadabhau Dhobale And Ors.

Bombay High Court · (2022) 10 BOM CK 0061

Land Acquisition Act, 1894 — Section 48(1)Maharashtra Project Affected Persons Rehabilitation Act, 1986 — Section 22

High Courts11 Oct 2022Disposed Of

Mohammad Shabir Abdul Aziz Vs Shahid Abdul Hameed Bahu Uddeshiya Sanstha And Others

Bombay High Court · (2022) 10 BOM CK 0060

High Courts11 Oct 2022Dismissed

Village Panchayat Of Velsao Vs Ministry Of Railways And Others

Bombay High Court · (2022) 10 BOM CK 0058

Constitution Of India, 1950 — Article 243ZDRailways Act, 1989 — Section 11

High Courts10 Oct 2022Disposed Of

Colva Civic And Consumer Forum Vs Goa Coastal Zone Management Authority

Bombay High Court · (2022) 10 BOM CK 0059

High Courts10 Oct 2022Allowed/Disposed Of

Vishwambhar Prabhakar Sonone Vs Manoj Shyamsundar Lohiya

Bombay High Court · (2022) 10 BOM CK 0057

Negotiable Instruments Act, 1881 — Section 138

High Courts10 Oct 2022Allowed

Noharalal Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0054

High Courts10 Oct 2022Disposed Of

Executive Engineer, Lower Wardha Vs Manik Shamrao Chore And Others

Bombay High Court · (2022) 10 BOM CK 0053

Land Acquisition Act, 1894 — Section 4, 4(1), 18, 54

High Courts10 Oct 2022Allowed

Mina Vs Union Of India

Bombay High Court · (2022) 10 BOM CK 0052

Railways Act, 1989 — Section 123, 123(b)(i), 123(c), 123(c)(2), 124, 124AMotor Vehicles Act, 1988 — Section 163A

High Courts10 Oct 2022Dismissed

Devidas And Others Vs Balasaheb And Others

Bombay High Court · (2022) 10 BOM CK 0051

Hyderabad Inams And Cash Grants Abolition Rules, 1960 — Rule 3,4, 5Hyderabad Tenancy And Agricultural Lands Act, 1950 — Section 98Hyderabad Inam Abolition And Cash Grants Act, 1954 — Section 2, 2(a), 2(j), 2A(1), 2A(1)(i), 2A(1)(ii), 2A(1)(iii), 2A(1)(iv), 2A(1)(v), 2(a)(vi), 2(a)(1)(vi), 2A(1), 2A(2), 3, 3(1), 5, 5(2), 6, 6(1), 33

High Courts10 Oct 2022Disposed Of

Hindustan Unilever Limited Vs Sidharth Bajpai

Bombay High Court · (2022) 10 BOM CK 0050

High Courts10 Oct 2022Disposed Of

Nilufar Abbasi @ Nilufar Rakhmanova Vs State Public Prosecutor And 4 Ors

Bombay High Court · (2022) 10 BOM CK 0049

High Courts07 Oct 2022Dismissed

Omkar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0042

High Courts07 Oct 2022Dismissed

Lithoferro, A Partnership Firm, Having Office At Khalap Chambers And Others Vs Director Of Mines And Geology, Government Of Goa And Others

Bombay High Court · (2022) 10 BOM CK 0041

Constitution Of India, 1950 — Article 141Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Concession Rules, 2016 — Rule 12(1)(gg), 12(1)(h), 12(1)(hh)Supreme Court Rules, 2013 — Order 47 Rule 2

High Courts07 Oct 2022Partly Allowed

Santosh Vs Dinkar And Others

Bombay High Court · (2022) 10 BOM CK 0040

Motor Vehicles Act, 1988 — Section 140

High Courts07 Oct 2022Dismissed

Abhijit Madhavrao Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0039

Constitution Of India, 1950 — Article 14, 226Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(1), 23(2)

High Courts07 Oct 2022Dismissed

Vishal Bansi Tambe Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0038

Constitution Of India, 1950 — Article 14, 16

High Courts07 Oct 2022Allowed

Kausabai Dattatray Dalvi & Ors Vs Mirabai Subhash Gangurde

Bombay High Court · (2022) 10 BOM CK 0037

Mamlatdars' Courts Act, 1906 — Section 5

High Courts07 Oct 2022Dismissed

Manisha @ Janglabai Ganesh Chavan Vs State Of Maharashtra

Bombay High Court · (2022) 10 BOM CK 0036

Code Of Criminal Procedure, 1973 — Section 161, 174, 235(2), 313(1)(b)Indian Penal Code, 1860 — Section 302

High Courts07 Oct 2022Dismissed

Dr. G.R. Sharma Vs R. K. Sharma And Others

Bombay High Court · (2022) 10 BOM CK 0032

High Courts06 Oct 2022Partly Allowed

Devisingh Vs State Of Maharashtra And Others

Bombay High Court · (2022) 10 BOM CK 0048

Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 3, 4, 4(4), 8(20)