COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 305 of 3,638

High Courts19 Jul 2022Disposed Of

Vivek Gawde And Others Vs Municipal Corporation Of Greater Mumbai And Ors And Others

Bombay High Court · (2022) 07 BOM CK 0054

Limitation Act, 1963 — Article 137Constitution Of India, 1950 — Article 12, 21Municipal Corporation Act, 1988 — Section 64(3), 64(f), 105A, 105B, 105B(1), 105B(6), 105C, 105D, 105E, 105F, 105H, 105H(a), 105H(b), 105H(c), 105H(d), 105H(e), 105H(f)

High Courts19 Jul 2022Disposed Of

Ramendra D. Mayenkar Vs State Of Goa

Bombay High Court · (2022) 07 BOM CK 0050

High Courts19 Jul 2022Dismissed

Maharashtra State Electricity Distribution Vs Head Master And Others

Bombay High Court · (2022) 07 BOM CK 0041

Constitution Of India, 1950 — Article 226, 227Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum And Electricity Ombudsman) Regulations, 2006 — Regulation 6.4Electricity Act, 2003 — Section 56, 56(1), 56(2)

High Courts18 Jul 2022Dismissed

Pr. Commissioner Of Income Vs Kumar Builders Consortium

Bombay High Court · (2022) 07 BOM CK 0040

Income Tax Act, 1961 — Section 80IB(10), 80IB(10)(b), 80IB(10)(c), 260A

High Courts18 Jul 2022Allowed

M/S. L.K.P. Merchant Financing Ltd Vs Dy. Commissioner Of Income Tax

Bombay High Court · (2022) 07 BOM CK 0039

Income Tax Act, 1961 — Section 36(1)(vii), 36(2), 143(1)(a), 145(2), 147, 148, 260A

High Courts18 Jul 2022Disposed Of

Greatship (India) Limited One International Centre Vs Assistant Commissioner Of Income Tax And Others

Bombay High Court · (2022) 07 BOM CK 0038

Income Tax Act, 1961 — Section 245

High Courts15 Jul 2022Disposed Of

Cyron Rodrigues Vs Superintendent Of Central Jail Colvale And Others

Bombay High Court · (2022) 07 BOM CK 0035

Constitution Of India, 1950 — Article 21Goa Prisons Rules, 2021 — Rule 1267, 1267(2)(e)(f), 1268, 1269

High Courts15 Jul 2022

Raman And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0030

Constitution Of India, 1950 — Article 14, 15(3), 225Maharashtra State Juvenile Justice (Care And Protection Of Children) Rules, 2018 — Rule 8(1)Code Of Criminal Procedure, 1973 — Section 2(y), 5, 46, 58, 59, 167, 437, 438

High Courts15 Jul 2022Disposed Of

Bilal Ahmed Abdul Razaq @ Bilal Vs State Of Maharashtra

Bombay High Court · (2022) 07 BOM CK 0029

Unlawful Activities (Prevention) Act, 1967 — Section 10(a) 13, 18, 20, 23, 38, 39Explosive Substances Act, 1908 — Section 6Indian Penal Code, 1860 — Section 120B

High Courts14 Jul 2022Partly Allowed

Andrez Sonya And Others Vs Sumit Gaonkar And Others

Bombay High Court · (2022) 07 BOM CK 0037

Motor Vehicles Act, 1988 — Section 170

High Courts14 Jul 2022Dismissed

Shahabuddin Usman Khan And Others Vs Antonio Roque Paulo Alvito And Others

Bombay High Court · (2022) 07 BOM CK 0036

Code Of Civil Procedure, 1908 — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 2(30), 140, 166Indian Penal Code, 1860 — Section 279, 337

High Courts14 Jul 2022Disposed Of

Sagar Lookouts Vs Maharashtra Housing And Area Development Authority And Ors

Bombay High Court · (2022) 07 BOM CK 0033

Constitution Of India, 1950 — Article 226Indian Partnership Act, 1932 — Section 14

High Courts14 Jul 2022Disposed Of

Ramchandra Dev, Peth Vs Ld. Joint Charity Commissioner

Bombay High Court · (2022) 07 BOM CK 0031

Maharashtra Public Trusts Act, 1950 — Section 36, 36(1)(a)

High Courts13 Jul 2022Allowed

Kashinath And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0034

High Courts13 Jul 2022Disposed Of

USV Private Limited And Others Vs Hindustan Unilever Ltd And Others

Bombay High Court · (2022) 07 BOM CK 0032

High Courts13 Jul 2022

Vinodkumar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0028

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 31(1), 31(5), 38, 51, 127, 127(1), 127(2)

High Courts13 Jul 2022

Kuldeep Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0027

Maharashtra Scheduled Caste Scheduled Tribes (Vimukta Jatis), Nomadic Tribes Other Backward Category Classes And Special Backward Category(Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 4A, 4A(2), 4A(2)(i), 4A(2)(ii), 4A(3), 4A(4)

High Courts13 Jul 2022Allowed

Ramesh Waman Bodke Vs State Of Maharashtra

Bombay High Court · (2022) 07 BOM CK 0024

Code Of Criminal Procedure, 1973 — Section 161, 313, 374, 437AIndian Penal Code, 1860 — Section 32, 34, 302

High Courts12 Jul 2022Dismissed

Pradip Kumar Vs Western Coalfields Ltd

Bombay High Court · (2022) 07 BOM CK 0026

Conduct Discipline And Appeal Rules, 1978 — Rule 4.1(I), 4.1(II), 4.2, 4.3, 29, 34, 34.2, 34.3Coal India Executives Leave Rules, 2010 — Rule 12.1, 12.3, 12.4, 12.4.1, 12.4.2, 12.4.3Coal India Executives' Conduct. Discipline And Appeal Rules, I978 — Rule 29

High Courts12 Jul 2022

United Projects And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0025

Constitution Of India, 1950 — Article 12(A), 14, 19, 19(1)(g), 26A, 26B, 226, 246, 246A, 246(A), 254, 269A, 323(B), 366(12), 366(12A), 367, 372Maharashtra Value Added Tax Act, 2002 — Section 2(12), 2(24), 3, 5, 6A, 6(A), 6(B), 6(C), 12(2), 26, 26(6), 26(6A), 26(6B)(c), 26(6C)Central Provinces And Berar Sales Tax Act, 1947 — Section 22(I)