High Courts21 Sept 2022Allowed
New India Assurance Company Ltd Vs Thakubai And Others
Bombay High Court · (2022) 09 BOM CK 0169
Motor Vehicles Act, 1988 — Section 43, 43(2)
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 293 of 3,638
High Courts21 Sept 2022Disposed Of
Manjeetsingh Sarmukh Singh Vs Ramesh And Others
Bombay High Court · (2022) 09 BOM CK 0167
Motor Vehicles Act, 1988 — Section 50
High Courts21 Sept 2022Allowed
Jyoti Sunil Badadhe Vs Ajit Macchindra Badadhe And Others
Bombay High Court · (2022) 09 BOM CK 0161
Code Of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 307, 409
High Courts21 Sept 2022
A. N. Radha Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0156
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 129B
High Courts21 Sept 2022Allowed
Mahavir Raghunathrao Hulungare Vs State Of Maharashtra
Bombay High Court · (2022) 09 BOM CK 0126
Code Of Criminal Procedure, 1973 — Section 154, 162, 164, 235(2), 313Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31
High Courts21 Sept 2022Dismissed
Principal Commissioner Of Customs (Import) Air Cargo Complex Vs M/s. Signet Chemicals Pvt. Ltd
Bombay High Court · (2022) 09 BOM CK 0102
Customs Act, 1962 — Section 28, 112(a), 114A, 130Central Excise Act, 1944 — Section 11A, 11a(1)
High Courts21 Sept 2022Dismissed
Commissioner Of CGST & Central Excise, Mumbai (West) Vs M/S. Patel Integrated Logistics, Ltd
Bombay High Court · (2022) 09 BOM CK 0101
Cenvat Credit Rules, 2004 — Rule 2, 9(1)Service Tax Rules, 1994 — Rule 4ACentral Excise Act, 1944 — Section 35G
High Courts21 Sept 2022Disposed Of
Jayesh Vinod Tanna Vs Nagees Ahmed Khan
Bombay High Court · (2022) 09 BOM CK 0100
Code Of Civil Procedure, 1908 — Order 7 Rule 6, Order 37 Rule 1(2), Order 37 Rule 1(2)(b)Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20
High Courts21 Sept 2022Disposed Of
Sarfaraz Ahmed Nizamuddin Siddique Vs Union Of India & Ors
Bombay High Court · (2022) 09 BOM CK 0099
High Courts20 Sept 2022Disposed Of
Amrut Ratanlal Pitale Vs Vimal Bhagchand Ethape And Others
Bombay High Court · (2022) 09 BOM CK 0098
Motor Vehicles Act, 1988 — Section 140, 166Insurance Act, 1938 — Section 64VB, 64VB(2)
High Courts20 Sept 2022Dismissed/Disposed Of
Ganesh Digamber Jambhrunkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0097
Constitution Of India, 1950 — Article 14, 16
High Courts20 Sept 2022Dismissed
Jagdish Uttam Vasave And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0096
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9, 9(7), 9(8), 9(9)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(1)
High Courts20 Sept 2022Disposed Of
Arun Nagnath Sontakke Vs State Of Maharashtra & Anr
Bombay High Court · (2022) 09 BOM CK 0095
Constitution Of India, 1950 — Article 226, 311(2)Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 5(1)(v), 5(1)(vi), 5(1)(vii), 5(1)(vii), 5(1)(ix), 9(2), 9(2A), 9(3), 9(4), 10Maharashtra Municipal Corporations Act, 1949 — Section 54, 455(1)
High Courts20 Sept 2022Disposed Of
Rosmerta Technologies Ltd Vs State Of Maharashtra Through Principal Secretary & Anr
Bombay High Court · (2022) 09 BOM CK 0094
Constitution Of India, 1950 — Article 12, 14, 19, 19(1)(g), 226Central Motor Vehicles Rules, 1989 — Rule 16, 48, 50
High Courts20 Sept 2022Dismissed
Kaalkaa Real Estates Private Limited And Others Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2022) 09 BOM CK 0093
Constitution Of India, 1950 — Article 226Maharashtra Development Plans Rules, 1970 — Rule 6(2), 8, 10Monopolies And Restrictive Trade Practices Act, 1969 — Section 44
High Courts19 Sept 2022Dismissed
Vikesh K. Harmalkar And Others Vs Officer-In-Charge And Others
Bombay High Court · (2022) 09 BOM CK 0092
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 193, 200, 419, 420, 465, 466, 467, 468, 471, 472Code Of Criminal Procedure, 1973 — Section 173(2), 482
High Courts19 Sept 2022Disposed Of
Shantabai Bhagwan Gomate Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0091
Land Acquisition Act, 1894 — Section 28A
High Courts19 Sept 2022Allowed
Shrikant Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0090
Code Of Criminal Procedure, 1973 — Section 164, 482Indian Penal Code, 1860 — Section 323, 375, 376, 376(2)(n), 504, 506
High Courts19 Sept 2022Disposed Of
United India Insurance Company Ltd Vs Vilas Vitthal Katre And Others
Bombay High Court · (2022) 09 BOM CK 0089
High Courts19 Sept 2022Dismissed
Hany Babu Vs National Investigation Agency And Others
Bombay High Court · (2022) 09 BOM CK 0088
Constitution Of India, 1950 — Article 21National Investigation Agency Act, 2008 — Section 21(4)Unlawful Activities (Prevention) Act, 1967 — Section 2(a), 13, 15, 16, 17, 18, 18(B), 19, 20, 38, 39, 40, 43D, 43D(5)