High Courts26 Aug 2022
Anilkumar Vs Collector And Others
Bombay High Court · (2022) 08 BOM CK 0061
Maharashtra Land Revenue Code, 1966 — Section 50(2), 50(5)
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 299 of 3,638
High Courts26 Aug 2022
Wine Samrat Itwara Chowk, Yavatmal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0060
Maharashtra Prohibition Act, 1949 — Section 142(1)
High Courts26 Aug 2022
Sakshi Suresh Dhadse And Others Vs Scheduled Tribe Caste Certificate Scrutiny Committee
Bombay High Court · (2022) 08 BOM CK 0059
High Courts26 Aug 2022Allowed/Disposed Of
Digambar Gagnadhar Kadam And Others Vs Union Of India
Bombay High Court · (2022) 08 BOM CK 0058
Railways Act, 1989 — Section 123(c), 124A
High Courts26 Aug 2022Disposed Of
Mario Cotta Pereira Vs State Of Goa And Others
Bombay High Court · (2022) 08 BOM CK 0057
Constitution Of India, 1950 — Article 14, 21, 246, 254, 254(1), 300AGoa Stamp (Determination Of True Market Value Of Property) Rules, 2003 — Rule 4(3)Defence Of India Act, 1962 — Section 1, 1(2), 2, 2(a), 2(b), 2(d), 2(e), 3, 3(1), 3(2), 4, 5, 5(a), 5(b), 5(c), 6, 7, 8, 8(3), 9
High Courts25 Aug 2022Allowed
Sunita And Others Vs Sandipan Dyanoba Tathapare And Others
Bombay High Court · (2022) 08 BOM CK 0103
Employee�s Compensation Act,1923 — Section 3(a), 4A
High Courts25 Aug 2022Dismissed
GKB HI TECH PVT LTD Vs Deputy Director (Rev.), Employees State Insurance Corporation And Others
Bombay High Court · (2022) 08 BOM CK 0075
Employees' State Insurance Act, 1948 — Section 45A
High Courts25 Aug 2022Disposed Of
Bajaj Allianz General Insurance Co. Ltd Vs Yeshwant Dattaram Salgaonkar And Others
Bombay High Court · (2022) 08 BOM CK 0074
High Courts25 Aug 2022Allowed
Payal Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0069
Constitution Of India, 1950 — Article 14
High Courts25 Aug 2022Dismissed
Mahendra Vasudeo Gavas Vs State Of Maharashtra
Bombay High Court · (2022) 08 BOM CK 0068
Indian Penal Code, 1860 — Section 302, 307, 324Code Of Criminal Procedure, 1973 — Section 313
High Courts25 Aug 2022Disposed Of
USP Studios Pvt. Ltd Vs Ganpati Enterprises & Ors
Bombay High Court · (2022) 08 BOM CK 0065
Negotiable Instruments Act, 1881 — Section 138Arbitration And Conciliation Act, 1996 — Section 8, 8(1), 11, 37
High Courts24 Aug 2022Dismissed
Marion Pereira Vs Sunita Regina Dorothy Fernandes And 16 Ors
Bombay High Court · (2022) 08 BOM CK 0089
High Courts24 Aug 2022Allowed
Anil Popat Chobhe And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0073
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 19Maharashtra Civil Services (Pension) Rules, 1982 — Rule 2(2), 57
High Courts24 Aug 2022Allowed
Dhondyabai And Others Vs Mansoor KhanAnd Others
Bombay High Court · (2022) 08 BOM CK 0072
High Courts23 Aug 2022Dismissed/Disposed Of
Dhiraj Lakhamashi Shah & Anr Vs Madhav Hari Karmarkar & Anr
Bombay High Court · (2022) 08 BOM CK 0091
Code Of Civil Procedure, 1908 — Order 12 Rule 6Arbitration And Conciliation Act, 1996 — Section 17, 31(3), 31(6), 34, 34(2A), 34(2)(b), 3(2)(b)(ii)Specific Relief Act, 1963 — Section 21, 21(4)
High Courts23 Aug 2022Allowed
Dipak @ Fantya Ashokrao Kawanpure Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0056
Constitution Of India, 1950 — Article 22, 226Code Of Criminal Procedure, 1973 — Section 482Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Blackmarketing Of Essential Commodities Act, 1981 — Section 3, 3(1), 3(2), 3(3)
High Courts22 Aug 2022Allowed
Ajmat Shaha @ Ajju Tayyab Shaha Vs State Of Maharashtra
Bombay High Court · (2022) 08 BOM CK 0096
Indian Penal Code, 1860 — 376 (2)(j)(l)Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 157
High Courts22 Aug 2022Allowed
State Of Maharashtra And Others Vs Pundlik Dadaji Pipare
Bombay High Court · (2022) 08 BOM CK 0094
Constitution Of India, 1950 — Article 32, 226Sectional Engineer (Civil) Group-B In The Maharashtra Service Of Engineers (Recruitment) Rules, 1997 — Rule 3(b)
High Courts22 Aug 2022Allowed
Dagadusing Vs Manojsing And Others
Bombay High Court · (2022) 08 BOM CK 0088
Indian Penal Code, 1860 — Section 34, 302, 307, 498AEvidence Act, 1872 — Section 32