COURT ARCHIVE

Bombay High Court judgments

72,844 judgments · page 322 of 3,643

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)

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High Courts02 May 2022Disposed Of

Kanhaiyyalal Vs Education Officer And Others

Bombay High Court · (2022) 05 BOM CK 0001

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High Courts29 Apr 2022Dismissed

Avelino Rodrigues & Anr Vs Executive Division Works Division VII

Bombay High Court · (2022) 04 BOM CK 0136

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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

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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

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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

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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

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High Courts28 Apr 2022Dismissed

Rajkumar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0135

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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

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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

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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

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High Courts27 Apr 2022

Shemaroo Entertainment Limited Vs News Nation Network Private Limited

Bombay High Court · (2022) 04 BOM CK 0128

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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

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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

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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

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High Courts27 Apr 2022Disposed Of

Poonam Vinayak Tathe Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0122

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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

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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)

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High Courts26 Apr 2022Disposed Of

Miss Sahana S. Rao Aithal Vs Union Of India And Others

Bombay High Court · (2022) 04 BOM CK 0120

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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

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