COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 300 of 3,638

High Courts22 Aug 2022Disposed Of

Vaishali Baban Dhumal Vs State Of Maharashtra & Ors

Bombay High Court · (2022) 08 BOM CK 0045

Constitution Of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 2(1)(c), 2(1)(f), 2(1)(g), 2(1)(h), 2(2), 3, 4, 5, 7, 9, 10, 11, 11(1), 12, 12(2), 12(3), 12(4), 12(5), 12(6), 12(7), 12(8), 12 (9)(a)(b)Maharashtra Scheduled Caste, Scheduled Tribes, Denotified Tribe (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(a), 2(b), 3, 18(1)

High Courts22 Aug 2022Dismissed

Sandip Gorakh Naik Vs Union Of India And Others

Bombay High Court · (2022) 08 BOM CK 0043

High Courts22 Aug 2022

_____ Vs State Govt

Bombay High Court · (2022) 08 BOM CK 0042

High Courts22 Aug 2022Disposed Of

Manda Rajesh Naik Vs Rajappa Durgappa

Bombay High Court · (2022) 08 BOM CK 0041

High Courts20 Aug 2022Dismissed

National Highways Authority Of India And Others Vs Additional Commissioner And Others

Bombay High Court · (2022) 08 BOM CK 0093

Arbitration And Conciliation Act, 1996 — Section 32, 34, 34(1)(2), 34(2), 34(2A), 34(2)(iv), 35, 36, 37National Highways Act, 1956 — Section 3D, 3G(2), 3G(5), 3H(5)

High Courts20 Aug 2022Allowed

Ravindra Vs State Of Maharashtra

Bombay High Court · (2022) 08 BOM CK 0087

Code Of Criminal Procedure, 1973 — Section 362, 439(2)

High Courts20 Aug 2022Allowed

Shaikh Aaquib Faraz Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0084

Constitution Of India, 1950 — Article 30(1)Maharashtra Employees Of Private Schools (Conditions Of Services) Rules, 1981 — Rule 9(7), 9(8), 9(9), 9(10)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 3(2), 5, 5(1)

High Courts20 Aug 2022Dismissed

Mangalabai Janardhan Shinde And Another Vs State Of Maharashtra And Another

Bombay High Court · (2022) 08 BOM CK 0083

High Courts20 Aug 2022Dismissed

Pralhad Bhaurao Thale Vs Union Of India And Others

Bombay High Court · (2022) 08 BOM CK 0082

Constitution Of India, 1950 — Article 226, 227Central Industrial Security Force Rules, 2001 — Rule 35, 38

High Courts20 Aug 2022Allowed

Amol And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0081

High Courts20 Aug 2022Disposed Of

Yunuskha Mahemudkha Golandaj And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0080

Transfer Of Property Act, 1882 — Section 106

High Courts20 Aug 2022Allowed

Pandurang And Others Vs Deomaharaj Guru Vasudeo Maharaj (Died) Through L.Rs And Others

Bombay High Court · (2022) 08 BOM CK 0079

Code Of Civil Procedure, 1908 — Section 100(5), Order 2 Rule 2, Order 41 Rule 31Specific Relief Act, 1963 — Section 16(c), 20

High Courts20 Aug 2022Dismissed

BXIN Office Parks India Pvt. Ltd And Others Vs Kailasa Urja Pvt. Ltd And Others

Bombay High Court · (2022) 08 BOM CK 0054

Code Of Civil Procedure, 1908 — Section 9, Order 20 Rule 12, Order 41 Rule 1Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 6, 9, 16Presidency Small Cause Courts Act, 1882 — Section 41, 41(1), 41(2), 42(1)

High Courts20 Aug 2022Dismissed

MEP Infrastructure Developers Ltd And Others Vs MSRDC Sea Link Ltd And Others

Bombay High Court · (2022) 08 BOM CK 0053

Constitution Of India, 1950 — Article 14, 226

High Courts19 Aug 2022Dismissed

Vijaysingh Ramsingh Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0098

Constitution Of India, 1950 — Article 300AMaharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 7, 19, 20Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 57, 57(a)

High Courts19 Aug 2022Dismissed

M/S Sai Auto Agencies Vs Hemant Ambadas Bajad

Bombay High Court · (2022) 08 BOM CK 0095

Negotiable Instruments Act, 1881 — Section 14, 15, 20, 48, 50, 56, 87, 118, 138, 138(b), 138(c), 139Evidence Act, 1872 — Section 58, 114

High Courts19 Aug 2022Dismissed

Chairman And Managing Director, Bank Of Maharashtra And Others Vs Kishore And Others

Bombay High Court · (2022) 08 BOM CK 0092

Payment Of Gratuity (Maharashtra) Rules, 1972 — Rule 7, 8, 8(1)(ii)Code Of Civil Procedure, 1908 — Section 21(1)Payment Of Gratuity Act, 1972 — Section 3, 4(6), 4(6)(a), 4(6)(b), 4(6)(b)(ii), 6(a), 6(b), 6(b)(ii), 7, 7(2)

High Courts19 Aug 2022Dismissed

Kiran Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0078

High Courts19 Aug 2022Allowed/Disposed Of

MT Pamboor 2 (IMO 9914852) And Others Vs MT Pamboor 2 (IMO 9914852) And Others

Bombay High Court · (2022) 08 BOM CK 0052

International Convention On Salvage 1989 — Article 3, 3(1), 3(2), 3(2)(a), 14Admiralty ( Jurisdiction And Settlement Of Maritime Claims) Act, 2017 — Section 2(1)(a), 2(1)(f ), 3, 4, 4(1)(i), 4(1)(a), 5, 5(1), 5(2), 9Merchant Shipping Act, 1958 — Section 150, 151

High Courts19 Aug 2022Dismissed

Nizar Noorali Rangara And Another Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0050

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141Companies Act, 1956 — Section 439, 440(2), 442, 446, 446(1)