High Courts21 Jun 2022Disposed Of
Dr.Mahadev Parashram Rathod Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0081
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 309 of 3,638
High Courts21 Jun 2022Allowed
Jagdish Pardeshi Rathor Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0080
Code Of Criminal Procedure, 1973 — Section 164, 311
High Courts21 Jun 2022
Nishant Vs Deputy Director / Member Secretary
Bombay High Court · (2022) 06 BOM CK 0079
High Courts21 Jun 2022Dismissed
Surekha Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0077
High Courts21 Jun 2022Allowed/Disposed Of
Shriram R. Deshprabhu And Others Vs State Of Goa And Others
Bombay High Court · (2022) 06 BOM CK 0072
Land Acquisition Act, 1894 — Section 4, 6, 11, 11(2), 30, 31(2)Goa Agricultural Tenancy Act, 1964 — Section 12, 13A, 13A(1), 13A(2), 18, 18(H), 30
High Courts21 Jun 2022Dismissed
Manoj Subhash Patil Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0071
Electricity Act, 2003 — Section 135, 152
High Courts20 Jun 2022
Ramesh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0084
High Courts20 Jun 2022Dismissed
Datta Uttam Pawar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0083
High Courts20 Jun 2022Disposed Of
Godavari Marathwada Irrigation Development Vs M/S S. D. Shinde And Sons
Bombay High Court · (2022) 06 BOM CK 0078
Arbitration And Conciliation Act, 1996 — Section 34, 34(1), 34(2), 34(2)(a)(i), 34(2)(a)(ii), 34(2)(a)(iii), 34(2)(a)(iv), 34(2)(a)(v), 34(3), 75, 81
High Courts20 Jun 2022Dismissed/Disposed Of
Rana Kapoor Vs Central Bureau Of Investigation And Others
Bombay High Court · (2022) 06 BOM CK 0076
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 41, 41A, 41A(3), 41B,41C, 41D, 41(1), 41(1)(b)(ii), 42, 60A, 167, 167(1), 172, 267, 267(1), 269, 269(b), 356(5), 482Indian Penal Code, 1860 — Section 120B, 420, 498A
High Courts20 Jun 2022Dismissed
Mukesh Kapoor And Others Vs Union Of India And Others
Bombay High Court · (2022) 06 BOM CK 0075
Constitution Of India, 1950 — Article 12, 311Union Trust Of India (Transfer Of Undertaking And Repeal) Act 2002 — Section 2(b), 2(h), 2(i), 3, 4, 4[1(a)], 6, 6, 6(1), 6(2), 6(3), 6(4), 7, 7(1), 9, 10, 19Companies Act 2013 — Section 2(72)
High Courts20 Jun 2022Allowed
Bhikaji Vishnu Patil Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0074
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 374, 313
High Courts20 Jun 2022Dismissed
Vasudha Vasant Dabholkar Vs Sudesh Govekar And 8 Ors
Bombay High Court · (2022) 06 BOM CK 0073
Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 21 Rule 97(2)Prohibition Of Benami Property Transactions Act, 1988 — Section 4(2)
High Courts17 Jun 2022Dismissed
M/S Bhagwati Builders Vs Maharashtra State Warehousing Corporation And Others
Bombay High Court · (2022) 06 BOM CK 0068
Constitution Of India, 1950 — Article 12, 226, 298
High Courts17 Jun 2022Dismissed
Mohammad Nawab Mohammad Islam Malik @ Nawab Malik Vs Directorate Of Enforcement And Others (through Asstt
Bombay High Court · (2022) 06 BOM CK 0067
Constitution Of India, 1950 — Article 171(3)(d)Prevention Of Money Laundering Act, 2002 — Section 2(d), 3, 45Representation Of The People Act, 1951 — Section 62, 62(2), 62(3), 62(4), 62(5), 62(5)(2)(d)
High Courts15 Jun 2022Allowed
Digambar Domaji Sahare Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0066
High Courts15 Jun 2022Partly Allowed
Santosh Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0065
Indian Penal Code, 1860 — Section 395, 397Code Of Criminal Procedure, 1973 — Section 428
High Courts15 Jun 2022Dismissed
Smita Vs Jitendra And Others
Bombay High Court · (2022) 06 BOM CK 0064
Code Of Civil Procedure, 1908 — Section 9, Order 39 Rule 1, Order 39 Rule 2Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zf), 2(zc), 13(1), 13(2), 13(4), 14, 17, 34, 35Recovery Of Debts And Bankruptcy Act, 1993 — Section 1(4), 17
High Courts15 Jun 2022
Rohan Raghuram Shetty Vs State Of Goa
Bombay High Court · (2022) 06 BOM CK 0062
Indian Penal Code, 1860 — Section 408
High Courts15 Jun 2022Disposed Of
Shivkumar Madeshwaran Devendra Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0055
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders And Dangerous Persons Act, 1981 — Section 3(1), 3(2)