High Courts10 Jun 2022Allowed
Gautam Kamlakar Pardeshi And Others Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0043
Indian Penal Code, 1860 — Section 201, 302
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 311 of 3,638
High Courts10 Jun 2022Allowed
Vijay Jagannath Khairnar And Others Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0042
Indian Penal Code, 1860 — Section 34, 302, 447Code Of Criminal Procedure, 1973 — Section 164Maharashtra Land Revenue Code, 1966 — Section 143
High Courts10 Jun 2022Allowed
Roshan Anant Sawant Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0041
Indian Penal Code, 1860 — Section 201, 302, 392, 460Code Of Criminal Procedure, 1973 — Section 313, 315
High Courts10 Jun 2022Dismissed
Harsherekha Ajay Garg And Another Vs State Of Maharashtra And Another
Bombay High Court · (2022) 06 BOM CK 0040
Constitution Of India, 1950 — Article 226Protection Of Women From Domestic Violence Rules, 2006 — Rule 7Code Of Criminal Procedure, 1973 — Section 394, 482
High Courts10 Jun 2022Dismissed
Aditya Anand Varma And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0039
Constitution Of India, 1950 — Article 226Protection Of Women From Domestic Violence Rules, 2006 — Rule 7Code Of Criminal Procedure, 1973 — Section 482
High Courts10 Jun 2022Allowed
Shamrao Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0037
Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 142, 146, 148, 149, 307, 353
High Courts10 Jun 2022Allowed
Bapu Shankar Dighe And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0036
Constitution Of India, 1950 — Article 162, 226Maharashtra Land Revenue Code, 1966 — Section 48, 48(7), 258, 258(2)Code Of Criminal Procedure, 1973 — Section 5
High Courts10 Jun 2022Partly Allowed
Vitthal Shriram Aghav And Others Vs Rakhamabai Shriram Aghav And Others
Bombay High Court · (2022) 06 BOM CK 0035
Code Of Civil Procedure, 1908 — Section 9, 11, Order 26 Rule 14Evidence Act, 1872 — Section 41, 50Hindu Marriage Act, 1955 — Section 5, 7, 10, 16(1), 25
High Courts10 Jun 2022Allowed
Saheblal Sohrab Shaikh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0034
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406
High Courts10 Jun 2022Disposed Of
Sharad Chindha Mahale Vs Scheduled Tribe Certificate Scrutiny Committee And Others
Bombay High Court · (2022) 06 BOM CK 0033
Constitution Of India, 1950 — Article 226
High Courts10 Jun 2022
Aleixo F. Da Costa Vs Agnelo A. Fernandes And Anr
Bombay High Court · (2022) 06 BOM CK 0032
High Courts10 Jun 2022Disposed Of
Anup Vishram Prabhu Walvalkar Vs Conrad Ferdinand
Bombay High Court · (2022) 06 BOM CK 0031
High Courts10 Jun 2022Disposed Of
Archdiocesan Board Of Education And Others Vs Goa University And Others
Bombay High Court · (2022) 06 BOM CK 0030
Constitution Of India, 1950 — Article 29, 30, 30(1)Goa University Act, 1984 — Section 25AGujarat University Act, 1949 — Section 33A(1)(a), 51A
High Courts10 Jun 2022Dismissed
Attaaulha Mohammad Naim Chaudhari Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0029
Central Goods And Services Tax Act, 2017 — Section 70
High Courts10 Jun 2022Allowed/Disposed Of
Prateek Bhatt Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0028
Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l)(m), 7, 8, 11(ii)Code Of Criminal Procedure, 1973 — Section 164, 164(5)
High Courts10 Jun 2022
Mohammad Nawab Mohammad Islam Malik @ Nawab Malik Vs Directorate Of Enforcement Through Asst. Director
Bombay High Court · (2022) 06 BOM CK 0027
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 437, 439, 440, 441, 482
High Courts09 Jun 2022
Seema Jagdish Patil Vs National Hi Speed Rail And Others
Bombay High Court · (2022) 06 BOM CK 0045
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 23, 23A, 26, 27, 28, 29, 30, 31, 32, 33, 46, 96)
High Courts09 Jun 2022Allowed
Sandhya Digambar Joshi Vs State Of Maharashtra
Bombay High Court · (2022) 06 BOM CK 0026
Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 173(8)
High Courts09 Jun 2022Dismissed
X.Y.Z Vs Popat And Others
Bombay High Court · (2022) 06 BOM CK 0025
Code Of Criminal Procedure, 1973 — Section 438, 439(2)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8, 7, 12
High Courts09 Jun 2022Dismissed
Satish Vs State Of Maharashtra And Others
Bombay High Court · (2022) 06 BOM CK 0024
Indian Penal Code, 1860 — Section 34, 166, 167, 193, 406, 409, 420, 434, 464, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 197(1), 438, 439(2)