COURT ARCHIVE

Bombay High Court judgments

72,742 judgments · page 306 of 3,638

High Courts12 Jul 2022Dismissed

Arun Popatrao Pingale Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0023

Indian Penal Code, 1860 — Section 228(A), 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 6, 33(7)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(J)(2)(3)(l)(q), 6

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High Courts12 Jul 2022Dismissed

Popat Navasu Bendkoli Vs State Of Maharashtra And Others

Bombay High Court · (2022) 07 BOM CK 0022

Indian Penal Code, 1860 — Section 228(A), 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3(a), 4, 5, 5(1), 6, 33(7)Code Of Criminal Procedure, 1973 — Section 164, 173(2), 294

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High Courts11 Jul 2022Dismissed

Veena Baigiri Goswami Vs Prescon Home Pvt. Ltd And Others

Bombay High Court · (2022) 07 BOM CK 0014

Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2, Order 23 Rule 1

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High Courts11 Jul 2022Dismissed

Aires Rodrigues Vs Corporation Of The City Of Panaji And Others

Bombay High Court · (2022) 07 BOM CK 0013

Constitution Of India, 1950 — Article 16, 226, 243P, 243R, 243R(1), 243R(2), 243R(2)(a)(i), 243S(5), 243QCity Of Panaji Corporation Act, 2003 — Section 9, 9(1), 9(1)(b)

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High Courts08 Jul 2022Dismissed

Derivados Consulting Pvt.Ltd Vs Pramara Promotions Pvt.Ltd

Bombay High Court · (2022) 07 BOM CK 0052

Arbitration And Conciliation Act, 1996 — Section 7, 7(1), 11, 11(A), 11(6)

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High Courts08 Jul 2022Partly Allowed

Jagannath Bhagnath Bedke Vs Haribhau Jagannath Bedke

Bombay High Court · (2022) 07 BOM CK 0051

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 125

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High Courts08 Jul 2022Dismissed

Maharashtra State Warehousing Corporation And Others Vs Pusad Urban Co-Operative Bank Ltd And Others

Bombay High Court · (2022) 07 BOM CK 0020

Constitution Of India, 1950 — Article 226, 227Bombay Warehouses Rules, 1960 — Rule 26, 27, 28, 32, 33, 35

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High Courts08 Jul 2022Dismissed

Dilip Virumal Ahuja Vs Rekha Vithal Patil

Bombay High Court · (2022) 07 BOM CK 0015

Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 118, 138, 139Evidence Act, 1872 — Section 114

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High Courts08 Jul 2022Allowed

Rafiq Beg Mirza And Others Vs State Of Maharashtra

Bombay High Court · (2022) 07 BOM CK 0012

Prevention Of Corruption Act, 1988 — Section 7, 12, 13 (1) (d), 13(2)Indian Penal Code, 1860 — Section 34, 201Code Of Criminal Procedure, 1973 — Section 313

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High Courts08 Jul 2022

Suvarna Shrikrishna Deore Vs Bharat Petroleum Corporation Ltd And Others

Bombay High Court · (2022) 07 BOM CK 0011

Constitution Of India, 1950 — Article 12, 15(3)Specific Relief Act, 1963 — Section 41(h)

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High Courts08 Jul 2022Partly Allowed

Raosaheb And Others Vs Satish And Others

Bombay High Court · (2022) 07 BOM CK 0010

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High Courts08 Jul 2022Disposed Of

State Of Maharashtra And Others Vs Arun Gabhaji Pakade And Others

Bombay High Court · (2022) 07 BOM CK 0009

Indian Penal Code, 1860 — Section 34, 302, 304I, 304II, 325, 342Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 Jul 2022Dismissed

Ashwin Ashokrao Karokar Vs Laxmikant Govind Joshi

Bombay High Court · (2022) 07 BOM CK 0021

Constitution Of India, 1950 — Article 141Negotiable Instruments Act, 1881 — Section 138, 139, 143A, 143A(1), 143A(2), 143A(3), 143A (4), 143A(5), 148Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965, — Section 9 (1)

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High Courts07 Jul 2022Allowed

M/S. Sai Builder And Developer And Others Vs Joint Charity Commissioner And Others

Bombay High Court · (2022) 07 BOM CK 0019

Maharashtra Public Trusts Act, 1950 — Section 36(1)(a), 36(5)

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High Courts07 Jul 2022Dismissed

Sunil And Others Vs State Of Maharashtra

Bombay High Court · (2022) 07 BOM CK 0018

Land Acquisition Act, 1894 — Section 11, 18, 30

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High Courts07 Jul 2022

Central Board Of Trustees And Others Vs Akola Janta Commercial Co.Operative

Bombay High Court · (2022) 07 BOM CK 0017

Constitution Of India, 1950 — Article 226, 227Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 2(f), 7(A)Industrial Dispute Act, 1947 — Section 18(3)(d)

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High Courts07 Jul 2022Disposed Of

Nehru Nagar Ratnadeep Co.Op. Hsg. Soc. Ltd Vs S.D. Bhalerao Constructions

Bombay High Court · (2022) 07 BOM CK 0016

Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section Order 40 Rule 1Arbitration And Conciliation Act, 1996 — Section 9, 17

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High Courts06 Jul 2022Dismissed

Sarvesh Gangaram Naik And Others Vs State Of Goa And Others

Bombay High Court · (2022) 07 BOM CK 0006

Constitution Of India, 1950 — Article 15(4), 16(4), 142, 243D, 243D(4), 243D(6), 243E, 243E(1), 243E(3), 243T, 243T(4)Goa Panchayat And Zilla Panchayat (Election Procedure) Rules, 1996 — Rule 10, 10(1)Goa Panchayat Raj Act, 1994 — Section 7, 7(4), 7(5), 7(6), 12(2)(c)

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High Courts05 Jul 2022Disposed Of

Ravindra Vs Kalpana

Bombay High Court · (2022) 07 BOM CK 0005

Guardians And Wards Act, 1890 — Section 12, 25Code Of Criminal Procedure, 1882 — Section 100Hindu Minority And Guardianship Act, 1956 — Section 6(a)

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High Courts04 Jul 2022

Vodafone Idea Limited And Others Vs Union Of India And Others

Bombay High Court · (2022) 07 BOM CK 0053

Constitution Of India, 1950 — Article 226Central Goods And Service Tax Rules, 2017 — Rule 89, 96Export Of Services Rules, 2005 — Rule 3(1), 3(1)(i), 3(1)(ii), 3(2)

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