COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 297 of 3,638

High Courts08 Sept 2022Dismissed

Yadav Chandoba Dawlekar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0026

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(3)(b)Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3, 4, 29, 30

High Courts08 Sept 2022Partly Allowed

Babarao Vithoba Muthal Vs Abdul Raheman Abdul Sattar And Others

Bombay High Court · (2022) 09 BOM CK 0025

High Courts08 Sept 2022Disposed Of

Nitin Vijay Palhade Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0024

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(va), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 324

High Courts08 Sept 2022Dismissed

Pr. Commissioner Of Income Vs Sandvik Asia Pvt. Ltd

Bombay High Court · (2022) 09 BOM CK 0022

Income Tax Act, 1961 — Section 10A, 10B, 10B(7), 70, 80IA, 80IA(5), 80IA(8), 80IA(10), 80IB(6), 80IB(8), 80I(6), 92CA, 260AFinance Act Of 2000 — Section 10B

High Courts08 Sept 2022Disposed Of

Commissioner Of Customs (Import) Vs Dinesh Bhabootmal Salecha

Bombay High Court · (2022) 09 BOM CK 0021

Customs Act, 1962 — Section 2, 2(26), 50, 51, 110, 110A, 124, 125, 130

High Courts08 Sept 2022Dismissed

State Of Maharashtra Vs M/S. M.M. Sales Corporation

Bombay High Court · (2022) 09 BOM CK 0020

Central Sales Tax (Registration And Turnover) Rules, 1957 — Rule 12(7)Maharashtra Value Added Tax Act, 2002 — Section 23, 23(5), 23(5)(d), 23(7), 24, 25, 26, 26(5), 26(5)(a), 27, 28, 30, 59, 61, 64, 80, 81, 85(2)Central Sales Tax Act, 1956 — Section 8(4), 9

High Courts08 Sept 2022Dismissed

Principal Commissioner Of Central Vs Filatex India Ltd

Bombay High Court · (2022) 09 BOM CK 0019

Central Excise Rules, 2002 — Rule 12B, 25, 26Central Excise Act, 1944 — Section 11A(1), 11AC, 35G, 167(8), 178A

High Courts08 Sept 2022Disposed Of

Sharad Darade And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 09 BOM CK 0016

Indian Penal Code, 1860 — Section 79, 107, 120B, 306, 309, 389, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(N), 3(1)(P), 3(2)(ii), 3(2)(Va)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 174, 482

High Courts08 Sept 2022Dismissed

Dashrath Arun Sasane Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0015

Criminal Procedure Code, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 302, 307, 504

High Courts07 Sept 2022Dismissed

Sibasis Vs Maharashtra Metro Rail Corporation Limited And Others

Bombay High Court · (2022) 09 BOM CK 0023

High Courts07 Sept 2022Dismissed

Neelam Vinay Parelkar Vs Sandhya Yeshwant Parelkar Of Bombay

Bombay High Court · (2022) 09 BOM CK 0018

Code Of Civil Procedure, 1908 — Section 114, 151, Order 47

High Courts07 Sept 2022Dismissed

Steel Plant Private Limited And Others Vs Municipal Corporation Of Greater And Others

Bombay High Court · (2022) 09 BOM CK 0017

Mumbai Municipal Corporation Act, 1888 — 2(x), 291, 297, 297(1)(a), 297(1)(b), 299, 301

High Courts07 Sept 2022Disposed Of

Ramakant Subrao Shetye And Others Vs Kalpa Kashinath Gadekar And Others

Bombay High Court · (2022) 09 BOM CK 0008

Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 3(2), Order 22 Rule 4, Order 22 Rule 10Indian Penal Code, 1860 — Section 193Code Of Criminal Procedure, 1973 — Section 195, 340

High Courts07 Sept 2022Dismissed

Arjun Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0007

Indian Penal Code, 1860 — Section 302, 309Code Of Criminal Procedure, 1973 — Section 162, 164, 174, 313Evidence Act, 1872 — Section 8, 21, 24, 25, 26, 27, 28, 29, 30

High Courts06 Sept 2022Allowed

C R Menon Vs Oil And Natural Gas Corporation And Others

Bombay High Court · (2022) 09 BOM CK 0013

Constitution Of India, 1950 — Article 142Arbitration And Conciliation Act, 1996 — Section 34, 34(2)(a)(iv), 34(2)(b)(ii), 34 (2A), 34(4), 37Arbitration Act, 1940 — Section 15, 16

High Courts06 Sept 2022Dismissed/ Allowed/ Disposed Of

Mahadeo Rama Madhvi And Others Vs State Of Maharashtra

Bombay High Court · (2022) 09 BOM CK 0012

Code Of Criminal Procedure, 1973 — Section 235(2)Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 302, 324

High Courts06 Sept 2022Dismissed

Satish Vs Manisha Satish Yadav And Others

Bombay High Court · (2022) 09 BOM CK 0006

Constitution Of India, 1950 — Article 141, 226, 227Legal Services Authority Act, 1987 — Section 21(2)

High Courts05 Sept 2022Dismissed

Gopal Vs Union Of India And Others

Bombay High Court · (2022) 09 BOM CK 0014

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(2), 10(5), 10(5)(a), 10(5)(c), 10(7)

High Courts05 Sept 2022Disposed Of

Rajendra Singh Alias Vs State Of Goa And Others

Bombay High Court · (2022) 09 BOM CK 0011

Code Of Criminal Procedure, 1973 — Section 433A

High Courts05 Sept 2022Allowed

All Goa Government Pensioners Association And Others Vs Government Of Goa And Others

Bombay High Court · (2022) 09 BOM CK 0010

Constitution Of India, 1950 — Article 226Bombay Reorganisation Act, 1960 — Section 60(6)