COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 295 of 3,638

High Courts15 Sept 2022Allowed

Sandeep Suresh Mahajan Vs State Of Maharashtra Through Its Education Department And Others

Bombay High Court · (2022) 09 BOM CK 0084

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5(1)

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High Courts15 Sept 2022Dismissed

Dena Bank A Body Established Vs M/S Siddharth Pulses

Bombay High Court · (2022) 09 BOM CK 0082

Maharashtra Co-Operative Societies Act, 1960 — Section 101

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High Courts15 Sept 2022Dismissed

M/S New Viraj Housing Agency Builder And Developer Vs Kiran And Others

Bombay High Court · (2022) 09 BOM CK 0080

Limitation Act, 1963 — Article 54Code Of Civil Procedure, 1908 — Section 100, 101, Order 23 Rule 2, Order 41 Rule 31Indian Partnership Act, 1932 — Section 69(2)

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High Courts15 Sept 2022Dismissed

Kailas Haribhau Warhe And Others Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0079

Indian Penal Code, 1860 — Section 34, 302, 427, 435, 452Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27

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High Courts15 Sept 2022Partly Allowed

Pradeep Vs Chairman And Others

Bombay High Court · (2022) 09 BOM CK 0072

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High Courts15 Sept 2022Allowed

Miss. Janhav Vs Deputy Director & Member Secretary

Bombay High Court · (2022) 09 BOM CK 0071

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High Courts15 Sept 2022

Amit Premraj Kale Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0070

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High Courts15 Sept 2022Dismissed

Sou. Vaishali Bhagwan Ambhore Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0069

Constitution Of India, 1950 — Article 226

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High Courts15 Sept 2022Dismissed

Mayaram Vs Collector, Washim And Others

Bombay High Court · (2022) 09 BOM CK 0068

Constitution Of India, 1950 — Article 300AMaharashtra Civil Services (General Conditions Of Service) Rules, 1981 — Rule 38, 38(2)(f)Maharashtra Municipal Councils, Nagar Panchayats And Industrial Township Act, 1965 — Section 308, 318

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High Courts15 Sept 2022Partly Allowed

Hemant And Others Vs Devrao Abaji Dhodre And Others

Bombay High Court · (2022) 09 BOM CK 0067

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High Courts15 Sept 2022Allowed

Suryabhan Rajaramji Hedaoo Vs Narendra Rajaramji Hedaoo And Others

Bombay High Court · (2022) 09 BOM CK 0066

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High Courts15 Sept 2022Allowed

Purushottam Vs Asha And Others

Bombay High Court · (2022) 09 BOM CK 0065

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High Courts15 Sept 2022Allowed

Shantabai And Others Vs Union Of India

Bombay High Court · (2022) 09 BOM CK 0064

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High Courts15 Sept 2022Disposed Of

Medha Madan Chodankar Vs Kalindi Ashok Chodankar And Anr

Bombay High Court · (2022) 09 BOM CK 0059

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High Courts15 Sept 2022Disposed Of

Sunil Vs Sadashiv And Others

Bombay High Court · (2022) 09 BOM CK 0057

Constitution Of India, 1950 — Article 226, 227Maharashtra Court Fees Act, 1959 — Section 6, 6(iv)(d), 6(iv)(ha), 6(j), 6(iv)(j), 6(v), 6(v)(a), 6(vii)Court Fees Act, 1870 — Section 7(iv)(c), 7(v)

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High Courts15 Sept 2022Allowed

Hamid Hussain Pathan And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0056

Constitution Of India, 1950 — Article 226, 227Maharashtra Land Revenue Record Of Rights And Registers (Preparation And Maintenance), Rules, 1971 — Rule 31, 32Maharashtra Land Revenue Code, 1966 — Section 149, 150, 247

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High Courts15 Sept 2022Dismissed

M/s Kishan Venkaiah & Co Vs Asstt. Provident Fund Commissioner

Bombay High Court · (2022) 09 BOM CK 0055

Constitution Of India, 1950 — Article 226, 227

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High Courts15 Sept 2022Disposed Of

Gopal Ganpat Karankar Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0047

Code Of Criminal Procedure, 1973 — Section 164

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High Courts15 Sept 2022Dismissed

Sunil Vs Divisional Commissioner And Others

Bombay High Court · (2022) 09 BOM CK 0046

Constitution Of India, 1950 — Article 19(1)(d)Maharashtra Police Act, 1951 — Section 55, 56, 57, 57A, 58, 59

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High Courts15 Sept 2022Dismissed

Jyotsnamala Ulhas Tawade Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0045

Constitution Of India, 1950 — Article 226, 227Protection Of Women From Domestic Violence Act, 2005 — Section 12Hindu Marriage Act, 1955 — Section 13(B)

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