COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 291 of 3,638

High Courts28 Sept 2022Dismissed/Disposed Of

Nabi Hasan Noor Hasan Khan Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0138

Code Of Criminal Procedure, 1973 — Section 235(2), 313Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106

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High Courts27 Sept 2022Dismissed

Goel Ganga Foundation Vs Federation Of Swarganga Co.Op. Society Limited And Ors

Bombay High Court · (2022) 09 BOM CK 0171

Ownership Flats Act, 1962 — Section 2(a1), 2(c)Maharashtra Ownership Flats (Regul�fion Ofthe Proiiiion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 11, 3(f)

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High Courts27 Sept 2022Dismissed/Disposed Of

Mittu @ Mithu Bholi Pareda Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0165

Indian Penal Code, 1860 — Section 300I, 302, 303, 304II, 307Code Of Criminal Procedure, 1973 — Section 294, 313

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High Courts27 Sept 2022Allowed

Sudarshan Narayan Mengade Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0164

Indian Penal Code, 1860 — Section 302, 307, 316, 498ACode Of Criminal Procedure, 1973 — Section 313

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High Courts27 Sept 2022Disposed Of

United India Insurance Co. Ltd And Others Vs Shashikala @ Vishranti Gokuldas And Others

Bombay High Court · (2022) 09 BOM CK 0137

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High Courts27 Sept 2022Dismissed

Manish Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0136

Code Of Criminal Procedure, 1973 — Section 156(3), 250, 482Indian Penal Code, 1860 — Section 415, 420

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High Courts27 Sept 2022Allowed/Disposed Of

Abhinav Gyan Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0135

Protection Of Women From Domestic Violence Act, 2005 — Section 12Hindu Minority And Guardianship Act, 1956 — Section 4(b), 6, 6(a), 13(1)

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High Courts27 Sept 2022Allowed

Aruna Mohanbabu Jaiswal And Others Vs Collector, State Excise Department, Amravati And Others

Bombay High Court · (2022) 09 BOM CK 0133

Maharashtra Country Liquor Rules, 1973 — Rule 33, 42Partnership Act, 1932 — Section 42, 54

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High Courts27 Sept 2022Dismissed

Vijayadevi Navalkishore Bhartia And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0131

Constitution Of India, 1950 — Article 14A, 300AMaharashtra Land Revenue (Conversion Of Use Of Land And Non Agricultural Assessment) Rules, 1969 — Rule 4(1)(c)Land Acquisition Act, 1894 — Section 4, 4(1), 6, 12(2), 18(1), 18(2)(b), 19(1)(a), 19 (1)(b), 19 (1)(c), 19(1)(d)

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High Courts27 Sept 2022Dismissed

Taradevi Chimanlalji Bhartia And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0130

Constitution Of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4, 4(1), 6Monopolies And Restrictive Trade Practices Act, 1969 — Section 14, 14(j), 22(j)

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High Courts27 Sept 2022Allowed

Abhimanyu Laxman Kumbhar Vs Maharashtra State Electricity And Others

Bombay High Court · (2022) 09 BOM CK 0129

Maharashtra State Electricity Distribution Company Ltd. Employees� Service Regulations, 2005 — Regulation 90, 106Code Of Criminal Procedure, 1973 — Section 2(i)

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High Courts26 Sept 2022

Iftekharullah Baig And Others Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0149

Constitution Of India, 1950 — Article 14, 16, 309Maharashtra State Board Of Wakfs (Recruitment Regulations) Rules, 2017 — Rule 19(1)(d), 46Bombay High Court Appellate Side Rules, 1960 — Rule 1

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High Courts26 Sept 2022Partly Allowed

Vijay Radhaji Bhandare Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0125

Code Of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 300, 302, 304, 304II

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High Courts26 Sept 2022Dismissed

Shankar Shrirang Gulik Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0124

Code Of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 302, 307

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High Courts26 Sept 2022Allowed

Surendra Rudra Pratap Singh Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0123

Code Of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 302, 498A, 504, 506

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High Courts26 Sept 2022

Anuja Arun Redij Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0122

Constitution Of India, 1950 — Article 21, 226

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High Courts24 Sept 2022Allowed

Ganpat Baburao Boraste Vs Vinayak Pandurang Waghmare And Ors

Bombay High Court · (2022) 09 BOM CK 0119

Code Of Civil Procedure, 1908 — Order 7 Rule 17

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High Courts23 Sept 2022Partly Allowed

Prashant Vs Kalyani Prashant Dhakane And Others

Bombay High Court · (2022) 09 BOM CK 0163

Code Of Criminal Procedure, 1973 — Section 125, 125(4)Hindu Marriage Act, 1955 — Section 9, 24

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High Courts23 Sept 2022Dismissed

Praful Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0162

Indian Penal Code, 1860 — Section 375, 375(a), 376 (2)(i)(j), 450Protection Of Children From Sexual Offences Act, 2012 — Section 3, 3(a), 4, 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts23 Sept 2022Allowed

Nanasaheb Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0128

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20

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