High Courts19 Aug 2022Dismissed
Anil Kumar Singhal And Another Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0049
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(2)
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 301 of 3,638
High Courts19 Aug 2022Allowed/Dismissed/Disposed Of
Madhukar Makaji Mudgul And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0048
Indian Penal Code, 1860 — Section 376, 376(1)Evidence Act, 1872 — Section 119Code Of Criminal Procedure, 1973 — Section 235
High Courts19 Aug 2022Dismissed
Noor Ahmed Mohammed Bagwan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0047
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 85B
High Courts19 Aug 2022Dismissed/Disposed Of
Allauddin Vs State Of Maharashtra
Bombay High Court · (2022) 08 BOM CK 0046
Indian Penal Code, 1860 — Section 34, 302, 306, 498ACode Of Criminal Procedure, 1973 — Section 207, 209Evidence Act, 1872 — Section 106
High Courts18 Aug 2022Dismissed
Priyanka And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0097
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 10, 12
High Courts18 Aug 2022Dismissed
Sanjay Sahebrao Parkhe Vs State Of Maharashtra
Bombay High Court · (2022) 08 BOM CK 0086
Indian Penal Code, 1860 — Section 300, 300(4), 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 313
High Courts18 Aug 2022Allowed
Prakash Vs Vithabai And Others
Bombay High Court · (2022) 08 BOM CK 0085
Code Of Criminal Procedure, 1973 — Section 125, 127, 340, 362, 397, 401, 488, 489
High Courts18 Aug 2022Dismissed/Disposed Of
Interocean Shipping (India) Pvt Ltd Vs Oil & Natural Gas Corporation Ltd
Bombay High Court · (2022) 08 BOM CK 0051
Arbitration And Conciliation Act 1996 — Section 18, 28(2), 28(3), 31, 31(3), 31(7), 31(7)(a), 33, 34, 34(2)(a), 34(2)(a)(iii), 34(2A), 37, 48, 75, 81Interest Act, 1978 — Section 2(b), 7(b)
High Courts18 Aug 2022Allowed
Aditya Birla Sun Life Insurance Co.Ltd Vs Insurance Ombudsman Goa,Mumbai Metropolitan Region Excluding Navi Mumbai & Thane, Mumbai And Others
Bombay High Court · (2022) 08 BOM CK 0044
Constitution Of India, 1950 — Article 12, 136, 226, 227Insurance Ombudsman Rules, 2017 — Rule 2, 7, 11, 13, 13(b), 14, 14(1), 14(2), 14(4), 15(3), 15(3)3(b), 15(4), 16, 17(2), 17(3), 17(6), 17(8), 17(18)Insurance Act, 1938 — Section 45
High Courts18 Aug 2022
Bajaj Allianz General Insurance Co. Ltd. Vs Rupesh Arvind Naik & Ors
Bombay High Court · (2022) 08 BOM CK 0037
High Courts18 Aug 2022Disposed Of
Mario Moraes & Ors Vs Deputy Collector & Sdo II & Ors
Bombay High Court · (2022) 08 BOM CK 0036
High Courts18 Aug 2022Disposed Of
New India Assurance Co. Ltd Vs Pratima Hari Gaonkar & Ors
Bombay High Court · (2022) 08 BOM CK 0035
Motor Vehicles Act, 1988 — Section 170
High Courts17 Aug 2022Disposed Of
Joseph Nelson Dsouza Vs State Of Goa, Thr. Its Chief Secretary And Othrs
Bombay High Court · (2022) 08 BOM CK 0040
High Courts17 Aug 2022Dismissed
Sidharth V. Kerkar And Others Vs Sandesh N. Desai
Bombay High Court · (2022) 08 BOM CK 0039
Indian Penal Code, 1860 — Section 279, 304A, 337Motor Vehicles Act, 1988 — Section 134, 187
High Courts17 Aug 2022Partly Allowed
Caetano Nelson Azavedo Vs Block Development Officer And Others
Bombay High Court · (2022) 08 BOM CK 0038
Land Acquisition Act, 1894 — Section 4, 18
High Courts17 Aug 2022Disposed Of
Veera Promenade Pvt. Ltd, Thr. Authorized Rep. Durgappa Shetti And Anr Vs State Of Goa Thr. Its Chief Secretary And 2 Ors
Bombay High Court · (2022) 08 BOM CK 0034
High Courts17 Aug 2022Disposed Of
Shrikant Vishnu Gaonkar And Anr Vs Sinari Developers, Rep. By Its Partner, Dinesh Sinari And 4 Ors
Bombay High Court · (2022) 08 BOM CK 0033
High Courts12 Aug 2022Disposed Of
Secretary To The Government Of India And Others Vs Additional Commissioner And Others
Bombay High Court · (2022) 08 BOM CK 0105
Arbitration And Conciliation Act, 1996 — Section 24, 28, 33, 34, 34(1), 34(4), 37, 75, 81Land Acquisition Act, 1894 — Section 23(1A), 23(2)National Highways Act, 1956 — Section 3D, 3G, 3G(2), 3G(5), 7
High Courts12 Aug 2022Allowed
Bhagatram Ravalmal Balani Vs State Of Maharashtra And Others
Bombay High Court · (2022) 08 BOM CK 0030
Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3, 3(1), 3(4), 4, 6, 8Maharashtra Land Revenue Code, 1966 — Section 6Maharashtra Municipal Corporations Act, 1949 — Section 30, 31, 31A(2)
High Courts12 Aug 2022Dismissed
Nirmal Ujwal Credit Co-Operative Society Vs Narendra Mohanlal Choudhary And Others
Bombay High Court · (2022) 08 BOM CK 0028
Maharashtra Rent Control Act, 1999 — Section 8, 8(1), 8(6), 9, 15(2), 16(1)(g), 18, 18(1), 19, 19(1), 22, 24, 34, 34(1), 34(1)(d), 34(4), 38Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 29, 29(1), 29(1)(A), 29(1)(B), 29(2), 29(3), 29(7)