High Courts15 Sept 2022Allowed
Mamta Madhukarrao Hedaoo Vs Zilla Parishad, Wardha
Bombay High Court · (2022) 09 BOM CK 0044
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 296 of 3,638
High Courts14 Sept 2022Dismissed
Chief Executive Ofcece Vs Kisancao Bapucao Kawade (Died) And Others
Bombay High Court · (2022) 09 BOM CK 0168
High Courts14 Sept 2022Allowed
Dilip Vasant Shetye And Others Vs Angela P. Oliveira And Others
Bombay High Court · (2022) 09 BOM CK 0043
Limitation Act, 1963 — Article 58Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(d), Order 10
High Courts14 Sept 2022Disposed Of
Prakash Balasaheb Chavan And Ors Vs Anand Raju Koppella Aslo Known As Anand Jagpati Raju Kopella
Bombay High Court · (2022) 09 BOM CK 0038
Code Of Civil Procedure, 1908 — Section 148Code Of Criminal Procedure, 1973 — Section 386, 482
High Courts13 Sept 2022Partly Allowed
Dr. Ramesh Tukaram Bharate And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0154
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 188, 269, 270, 323, 324, 325, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts13 Sept 2022Dismissed
Uttamrao Rambhaji Shelke And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0042
Constitution Of India, 1950 — Article 14, 16Shree Sai Baba Sansthan Trust (Shirdi) (Appointment Of Members Of Management Committee And Forms Of Declaration) Rules, 2013 — Rule 3, (3)(2), 3(3), 5, 6Shree Saibaba Sansthan Trust (Shirdi) Act, 2004 — Section 2(c), 2(d), 4, 5, 5(2), 7, 7(3), 8, 9, 9(f), 9(1), 9(1)(e), 9(1)(f), 9(2), 10, 11(2), 12, 17, 18, 19, 20, 21, 21(1), 21(2)(ii), 25, 26, 27, 28, 29, 30, 31, 34
High Courts13 Sept 2022Partly Allowed
Sakharam Parvati Gaikwad And Others Vs State Of Maharashtra
Bombay High Court · (2022) 09 BOM CK 0040
Indian Penal Code, 1860 — Section 34, 302, 324, 326, 452, 504, 506
High Courts13 Sept 2022Disposed Of
Ramu @ Ramdas Rupaji Bhavar Vs State Of Maharashtra
Bombay High Court · (2022) 09 BOM CK 0039
Indian Penal Code, 1860 — Section 300, 302, 304, 304(II), 506(2)
High Courts13 Sept 2022Dismissed
Kishor Manohar Kamble And Others Vs Pune Municipal Corporation And Others
Bombay High Court · (2022) 09 BOM CK 0037
Constitution Of India, 1950 — Article 226Development Control And Promotion Regulation, 2034 — Regulation 6.5.5Unified Development Control And Promotion Regulations, 2020 — Regulation 1.2
High Courts12 Sept 2022Dismissed
Rabia Khan Vs Union Of India And Others
Bombay High Court · (2022) 09 BOM CK 0166
Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 173, 173(2), 174, 216, 319
High Courts12 Sept 2022Allowed
Chitra And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0032
Code Of Civil Procedure, 1908 — Order 7 Rule 11(a), Order 7 Rule 11 (a)(d), Order 7 Rule 11(d)Code Of Criminal Procedure, 1973 — Section 195(1)(b), 202, 204, 340Indian Penal Code, 1860 — Section 34, 193, 199, 200, 420, 468, 471
High Courts12 Sept 2022Disposed Of
Gondia Education Society, Gondia Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0031
High Courts12 Sept 2022Dismissed
Mahesh Vs Vasantrao Naik Marathwada And Others
Bombay High Court · (2022) 09 BOM CK 0030
High Courts12 Sept 2022Dismissed
Pr. Commissioner Of Income Tax 3 Vs Warburg Pincus India Pvt. Ltd
Bombay High Court · (2022) 09 BOM CK 0029
Income Tax Act, 1961 — Section 92CA(1), 92CA(3), 115JB, 143(1), 144C(13), 260A
High Courts12 Sept 2022Disposed Of
Priya Kedar Gokhale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0028
Constitution Of India, 1950 — Article 14Maharashtra Unaided Private Professional Educational Institutions (Regulations Of Administrator To The Full Time Professional Undergraduate Medical And Dental Course) 2016 — Rule 3.2(A)(a), 4.4
High Courts08 Sept 2022Dismissed
Salcete Football Club Vs Union Of India And Others
Bombay High Court · (2022) 09 BOM CK 0036
Constitution Of India, 1950 — Article 12, 14(c), 27, 27(h), 31(4), 12, 48, 51, 51(4), 124(4), 226)
High Courts08 Sept 2022Dismissed
Corvus Urban Infrastructure LLP Vs State Of Goa And Others
Bombay High Court · (2022) 09 BOM CK 0035
Constitution Of India, 1950 — Article 324, 329Goa Panchayat Raj Act, 1994 — Section 66(4)
High Courts08 Sept 2022Partly Allowed
Members Of The Committee/ Zamat And All Persons Concerned And Having Affiliation With The Above Institution Committee/ Zamat Vs Sadguru Krishna Shetye And Others
Bombay High Court · (2022) 09 BOM CK 0034
High Courts08 Sept 2022Partly Allowed
IFFCO Tokio General Insurance Vs Yeshashri Surendra Naik And Others
Bombay High Court · (2022) 09 BOM CK 0033
High Courts08 Sept 2022Allowed
Balaji And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 09 BOM CK 0027
Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 3, 7, 10