High Courts29 Apr 2022Dismissed
Avelino Rodrigues & Anr Vs Executive Division Works Division VII
Bombay High Court · (2022) 04 BOM CK 0136
COURT ARCHIVE
Bombay High Court judgments
72,742 judgments · page 317 of 3,638
High Courts29 Apr 2022Dismissed
Saket Vikas Panase Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0133
Indian Penal Code, 1860 — Section 302
High Courts29 Apr 2022Dismissed/Disposed Of
Ganesh Anmappa @ Hanmantappa Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0132
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 164, 313, 428Evidence Act, 1872 — Section 118
High Courts29 Apr 2022Dismissed
Mohd. Jahid Abdul Hamid Ansari Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0131
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
High Courts28 Apr 2022Allowed
Akaram Jadhav And Others Vs Jayesh Ashok Naik And Others
Bombay High Court · (2022) 04 BOM CK 0137
Constitution Of India, 1950 — Article 41
High Courts28 Apr 2022Dismissed
Rajkumar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0135
High Courts28 Apr 2022Allowed
Siddesh Ramesh Veer Vs Union Of India And Others
Bombay High Court · (2022) 04 BOM CK 0134
Constitution Of India, 1950 — Article 226
High Courts28 Apr 2022Partly Allowed
Navnath Vs State Of Maharashtra
Bombay High Court · (2022) 04 BOM CK 0126
Indian Penal Code, 1860 — Section 34, 302, 307, 326
High Courts27 Apr 2022Dismissed
Nilesh Vs Mahesh And Others
Bombay High Court · (2022) 04 BOM CK 0130
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 145, 145(1)Medical Termination Of Pregnancy Act, 1971 — Section 41E, 107
High Courts27 Apr 2022
Shemaroo Entertainment Limited Vs News Nation Network Private Limited
Bombay High Court · (2022) 04 BOM CK 0128
Copyright Act, 1957 — Section 14, 51, 52, 52(1)(a)
High Courts27 Apr 2022Dismissed
Dr. Manish Hansraj Pandey Vs State Of Maharashtra & Ors
Bombay High Court · (2022) 04 BOM CK 0127
Constitution Of India, 1950 — Article 226
High Courts27 Apr 2022Disposed Of
Lucky Sharma, Presently In Judicial Custody, Modern Central Jail Colvale Vs State Of Goa
Bombay High Court · (2022) 04 BOM CK 0125
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(A), 22(c), 29, 67
High Courts27 Apr 2022Disposed Of
Ramdas Vitthal Nikumbh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0123
Maharashtra Regional And Town Planning Act, 1966 — Section 65, 88Bombay Tenancy And Agricultural Lands Act, 1948 — Section 32A, 32B, 32C, 32D, 32E, 32F, 32G, 32H, 32I, 32J, 32K, 32L, 32M, 32N, 32O, 32P, 32Q, 32R, 70(b)Maharashtra Land Revenue Code, 1966 — Section 65, 211, 250, 257
High Courts27 Apr 2022Disposed Of
Poonam Vinayak Tathe Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0122
High Courts27 Apr 2022Dismissed
Rakhmaji And Others Vs President And Others
Bombay High Court · (2022) 04 BOM CK 0121
Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 33Maharashtra Public Trusts Act, 1950 — Section 51Evidence Act, 1872 — Section 58
High Courts26 Apr 2022Partly Allowed
Mohammad Anas Mohammad Salim Vs District Caste Scrutiny Committee, Amravat And Others
Bombay High Court · (2022) 04 BOM CK 0129
Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 16(3)
High Courts26 Apr 2022Disposed Of
Miss Sahana S. Rao Aithal Vs Union Of India And Others
Bombay High Court · (2022) 04 BOM CK 0120
High Courts26 Apr 2022Allowed/Dismissed
Shaikh Masood Shaikh Aziz And Others Vs State Of Maharashtra
Bombay High Court · (2022) 04 BOM CK 0119
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15, 20(b)(ii)(c)Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 114
High Courts26 Apr 2022Allowed/Disposed Of
Shaikh Abdul Rasheed Abdul Razaque Kasai And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0118
Maharashtra Police Act, 1951 — Section 37(1)(3), 55, 59, 60, 135Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 324, 354, 394, 504, 506, 509Arms Act, 1959 — Section 4, 25
High Courts26 Apr 2022Dismissed
Samadhan Vs Gajanan Maharaj Urban Co OP And Others
Bombay High Court · (2022) 04 BOM CK 0117
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 406, 408, 409, 420, 463, 464, 466, 468, 469, 471, 477(A)