COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 294 of 3,638

High Courts19 Sept 2022Partly Allowed

Imranali Babuali Sayyed Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0087

Indian Penal Code, 1860 — Section 34, 300, 300(1), 300(4), 302, 304(II), 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 174, 313

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High Courts16 Sept 2022Dismissed

Western Coalfields Limited And Others Vs Tahsildar, Kamptee And Others

Bombay High Court · (2022) 09 BOM CK 0081

Maharashtra Land Revenue Code, 1966 — Section 155Coal Bearing Area (Acquisition And Development) Act, 1957 — Section 9(1)

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High Courts16 Sept 2022Disposed Of

Asianet Star Communications Pvt Ltd And Others Vs Competition Commission Of India And Others

Bombay High Court · (2022) 09 BOM CK 0078

Constitution Of India, 1950 — Article 226, 226(1), 226(2)Competition Act, 2002 — Section 4, 4(2)(a)(ii), 4(2)(c), 19, 19(1), 19(1)(a), 26(1)Code Of Civil Procedure, 1908 — Section 20(c), 141

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High Courts16 Sept 2022

Biranchi Tandi And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2022) 09 BOM CK 0077

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High Courts16 Sept 2022Dismissed

Valuable Edutainment Private Limited Vs Municipal Corporation Of Greater ) Mumbai And Others

Bombay High Court · (2022) 09 BOM CK 0076

Constitution Of India, 1950 — Article 226

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High Courts16 Sept 2022Dismissed

Swapnil Prakash Parab Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0075

Indian Penal Code, 1860 — Section 34, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 350(8)

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High Courts16 Sept 2022Dismissed

Trilok Singh Pahlajsingh Rajpal And Others Vs Municipal Corporation For Greater Mumbai And Others

Bombay High Court · (2022) 09 BOM CK 0074

Constitution Of India, 1950 — Article 14, 142, 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 37, 125, 126, 126(1)(c), 126(3), 126(4), 127, 127(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19, 19(1)

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High Courts16 Sept 2022Allowed

Mohan Vs Zilla Parishad, Wardha

Bombay High Court · (2022) 09 BOM CK 0063

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High Courts16 Sept 2022Allowed

Dr. Ujwal Vs Commissioner

Bombay High Court · (2022) 09 BOM CK 0062

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High Courts16 Sept 2022Allowed

Shravani D/O Ganesh Wankhede Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0061

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High Courts16 Sept 2022Allowed

Laxmi Anant Naik Vs Sai Developers, Thr.

Bombay High Court · (2022) 09 BOM CK 0058

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High Courts16 Sept 2022Dismissed

Sugriv Manik Karad Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0054

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A, 18Code Of Criminal Procedure, 1973 — Section 161, 164, 258, 438Indian Penal Code, 1860 — Section 143, 149, 188, 313, 323, 376(2)(n), 379, 384, 385, 388, 389, 506

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High Courts16 Sept 2022Partly Allowed

Ayushi And Others Vs Gujrat Andhra Road And Others

Bombay High Court · (2022) 09 BOM CK 0053

Motor Vehicles Act, 1988 — Section 146, 147, 149, 149(2), 149(2)(a)(ii)

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High Courts16 Sept 2022Dismissed

Pandit Ranba Shirame And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0052

Land Acquisition Act, 1894 — Section 4, 4(2)

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High Courts16 Sept 2022Allowed

Ajabrao Rambhau Patil Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0051

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High Courts16 Sept 2022Dismissed

Kisan Sadashiv Paik (Deceased) And Others Vs Shivaji Kisan Paik And Others

Bombay High Court · (2022) 09 BOM CK 0050

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 146, Order 1 Rule 10, Order 21 Rule 9, Order 21 Rule 99, Order 21 Rule 101, Order 22 Rule 10

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High Courts16 Sept 2022Allowed