COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 302 of 3,638

High Courts12 Aug 2022Partly Allowed

Lady Yashodabai Joshi Ladies Club And Others Vs Shilpa Sanjay Khandekar And Others

Bombay High Court · (2022) 08 BOM CK 0027

Constitution Of India, 1950 — Article 136, 226Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 25A, 26, 27, 27(d), 27(e), 41Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 9

High Courts11 Aug 2022Dismissed

Farzin Ardeshir Adel And Others Vs Municipal Corporation Of Greater) Mumbai And Others

Bombay High Court · (2022) 08 BOM CK 0032

Constitution Of India, 1950 — Article 226Development Control & Promotion Regulation, 2034 — Regulation 30, 33, 60Mumbai Municipal Corporation Act, 1888 — Section 353B, 354, 354(5), 475A, 488, 489

High Courts11 Aug 2022Dismissed

Tirupati Waste Management Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0031

Maharsthra Municipal Corporations Act, 1949 — Section 451

High Courts11 Aug 2022Allowed

Vinod And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0029

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 18, 18ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 323, 324, 504, 506

High Courts11 Aug 2022Disposed Of

Infinity Infra And Others Vs City And Industrial Development Corporation Of Maharashtra Limited And Others

Bombay High Court · (2022) 08 BOM CK 0026

High Courts11 Aug 2022Disposed Of

TATA AIG General Insurance Co, Ltd Vs Sanjay Shridhar Naik And Others

Bombay High Court · (2022) 08 BOM CK 0025

Motor Vehicles Act, 1988 — Section 170

High Courts11 Aug 2022Allowed

Siddhu Babu Varak And Others Vs Navnath K. Bombale And Others

Bombay High Court · (2022) 08 BOM CK 0024

High Courts11 Aug 2022Partly Allowed

Vitthal Rajendra Jogade Vs State Of Maharashtra

Bombay High Court · (2022) 08 BOM CK 0021

Indian Penal Code, 1860 — Section 228(A), 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3(b), 4, 9, 10, 33(7)Code Of Criminal Procedure, 1973 — Section 313

High Courts11 Aug 2022Allowed

Sunil Shamrao Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0020

Constitution Of India, 1950 — Article 226Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2,2(f)(ci), 2(f)(iii), 3, 5, 6, 22AIndian Forest Act, 1927 — Section 34A, 35, 35(1), 35(2), 35(3), 36, 36A, 36(1), 38

High Courts10 Aug 2022Dismissed

Nilesh Suresh Kshatriya And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0023

Maharashtra Municipal Corporations Act, 1949 — Section 73

High Courts10 Aug 2022Allowed

Ganesh Dadarao Thombre Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0022

High Courts08 Aug 2022Allowed

Rajan Shrivallabha Deshpande Vs Bank Of Baroda

Bombay High Court · (2022) 08 BOM CK 0012

Constitution Of India, 1950 — Article 32, 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)Indian Penal Code, 1860 — Section 109, 120B, 419, 420, 467, 468, 471

High Courts05 Aug 2022Disposed Of

Dr. Prashant Natekar Vs State Of Goa And Others

Bombay High Court · (2022) 08 BOM CK 0015

Constitution Of India, 1950 — Article 12, 16Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 14(3)Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 12(1), 18, 18(1)

High Courts05 Aug 2022Dismissed

S. J. Enterprises And Others Vs Nagpur Union Of India And Others

Bombay High Court · (2022) 08 BOM CK 0011

Customs Act, 1962 — Section 129E, 129(3)Central Excise Act, 1944 — Section 35F

High Courts05 Aug 2022Dismissed

Shaikh Anees Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0010

Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(m), 5(n), 6, 9, 10, 29Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 357(1)Indian Penal Code, 1860 — Section 354, 376(2)(f), 376(2)(i)

High Courts05 Aug 2022Allowed

Shobha Sonba Raut Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0009

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 65B

High Courts05 Aug 2022Allowed/Disposed Of

Vasant Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0008

Code Of Criminal Procedure, 1973 — Section 378, 401Indian Penal Code, 1860 — Section 34, 304B, 306, 498AEvidence Act, 1872 — Section 32, 113A

High Courts05 Aug 2022Dismissed

Shaikh Tausif Ahmed Khamar Pasha Vs Ambar Shikshan Prasarak Va Bahuddeshiya Sevabhavi Sanstha And Others

Bombay High Court · (2022) 08 BOM CK 0007

Constitution Of India, 1950 — Article 12, 226Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 7, 7(i)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 1, 2, 9, 16

High Courts05 Aug 2022

Sharayu And Others Vs Nagpur Municipal Corporation And Others

Bombay High Court · (2022) 08 BOM CK 0005

Constitution Of India, 1950 — Article 12, 14, 226City Of Nagpur Corporation Act, 1948 — Section 70

High Courts04 Aug 2022

Firdous Mohammad Yunus Patel Vs State Of Maharashtra And Others

Bombay High Court · (2022) 08 BOM CK 0019

Maharashtra Civil Services (Declaration Of Family) Rules, 2005 — Rule 2(d), 3, (6)