High Courts04 May 2022Disposed Of
Bhaurau R. Dessai (Dec) Vs Union Of India
Bombay High Court · (2022) 05 BOM CK 0018
Constitution Of India, 1950 — Article 299(1)
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 316 of 3,638
High Courts04 May 2022Disposed Of
Shubhangi Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0017
High Courts04 May 2022Dismissed
Rajeshree And Others Vs Kantadevi
Bombay High Court · (2022) 05 BOM CK 0016
Negotiable Instruments Act, 1881 — Section 138Hindu Succession Act, 1956 — Section 6(4)Code Of Civil Procedure, 1908 — Section 100
High Courts04 May 2022Allowed
Nurul Shamsul Haq Shah And Others Vs State Of Maharashtra
Bombay High Court · (2022) 05 BOM CK 0015
Indian Penal Code, 1860 — Section 34, 302, 307, 504Evidence Act, 1872 — Section 27, 32, 114(g)Code Of Criminal Procedure, 1973 — Section 161, 273, 313
High Courts02 May 2022Allowed
D.K.Infrastructure Pvt. Ltd Vs Kishore Agarwal And Others
Bombay High Court · (2022) 05 BOM CK 0081
Code Of Civil Procedure, 1908 — Order 6 Rule 4Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(8), 11(6A), 12(1)Negotiable Instruments Act, 1881 — Section 138
High Courts02 May 2022Dismissed
Mandabai Ramdas Datir & Ors Vs Baburao Kisan Datir & Anr
Bombay High Court · (2022) 05 BOM CK 0024
High Courts02 May 2022Allowed
Pratik Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0014
High Courts02 May 2022Dismissed
Ku. Puja Vs Government Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0013
High Courts02 May 2022Allowed
Vishal Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0012
Indian Penal Code, 1860 — Section 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(r), 3(1)(s), 3(2)(va), 18
High Courts02 May 2022Allowed
Kailash @ Mahesh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0011
Constitution Of India, 1950 — Article 226, 227Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4(4), 4(12)Indian Penal Code, 1860 — Section 109, 120(b), 302
High Courts02 May 2022Allowed
Sanjay Nandkishore Jaiswal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0010
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A
High Courts02 May 2022Allowed
Janardan Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0009
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 506
High Courts02 May 2022Allowed
Ashok Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0008
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354, 506
High Courts02 May 2022Allowed
Uktranti Mandal, Jarud And Others Vs Shriram Manohar Bande And Others
Bombay High Court · (2022) 05 BOM CK 0007
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 40Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 7, 9
High Courts02 May 2022Allowed
D.K.Infrastructure Pvt. Ltd Vs Kishore Agarwal And Another
Bombay High Court · (2022) 05 BOM CK 0006
Code Of Civil Procedure, 1908 — Order 7 Rule 4Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(6A), 11(8), 12(1)Negotiable Instruments Act, 1881 — Section 138
High Courts02 May 2022Disposed Of
Pawankumar Satyanarayan Goenka Vs Police Inspector And Another
Bombay High Court · (2022) 05 BOM CK 0005
Indian Penal Code, 1860 — Section 34, 120B, 302, 397, 452Code Of Criminal Procedure, 1973 — Section 227, 228, 482Evidence Act, 1872 — Section 27
High Courts02 May 2022Dismissed
Arvindrasingh Shrisatyadevsing Patel And Others Vs State Of Maharashtra
Bombay High Court · (2022) 05 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 363, 364, 364A, 365Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts02 May 2022Partly Allowed
Narayan Mhasu Pithe Vs State Of Maharashtra & Another
Bombay High Court · (2022) 05 BOM CK 0003
Indian Penal Code, 1860 — Section 307, 452Code Of Criminal Procedure, 1973 — Section 357, 428
High Courts02 May 2022Disposed Of
Sicily Varghese Kadamthottu Vs Ramanlal Jayshankar Trivedi (Deceased) By Legal Heir & Anr
Bombay High Court · (2022) 05 BOM CK 0002
Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction Sale Management & Transfer) Act, 1963 — Section 2(c), 4, 4A, 4(1A)(a)Bombay Court Fees Act, 1959 — Section 6(iv)(j)
High Courts02 May 2022Disposed Of
Kanhaiyyalal Vs Education Officer And Others
Bombay High Court · (2022) 05 BOM CK 0001