COURT ARCHIVE

Bombay High Court judgments

72,844 judgments · page 323 of 3,643

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

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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)

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High Courts26 Apr 2022Dismissed

Kiran Nanik Motwane & Anr Vs Uday Indukumar Jasani & Ors

Bombay High Court · (2022) 04 BOM CK 0116

Code Of Civil Procedure, 1908 — Order 7 Rule 11Development Control And Promotional Regulations, 2034 — Regulation 2(36), 37(31), 41, 41(2), 41(4), 31(1)(iv), 43, 47, 47(1)(B)(a)Development Control Regulations Of Greater Bombay, 1991 — Regulation 6(B), 64[b]

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High Courts26 Apr 2022Disposed Of

Gautam Navlakha Vs National Investigation Agency And Others

Bombay High Court · (2022) 04 BOM CK 0115

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 117, 120B, 121, 121A, 124A, 153(A), 307, 309, 505(1)(B)Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 17, 18, 18(B), 20, 38, 39, 40, 43D(5)

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High Courts26 Apr 2022Dismissed

Union Of India Vs Shahit Hussain

Bombay High Court · (2022) 04 BOM CK 0114

Railway Tribunals Act, 1957 — Section 23, 124A

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High Courts26 Apr 2022Dismissed

Ramrao Kashinath Rathod Vs State Of Maharashtra, Through P.I. Cbd Belapur Police Station, Navi Mumbai & Anr

Bombay High Court · (2022) 04 BOM CK 0113

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1), 3(1)(r), 3(1)(s), 3(1)(x), 3(1)(xi), 14A, 18, 18A, 23(1)Code Of Criminal Procedure, 1973 — Section 154, 164, 438, 482

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High Courts25 Apr 2022Dismissed

Baburao Manik Renge And Others Vs And Others Vs Maruti Jairam Kadam And Others

Bombay High Court · (2022) 04 BOM CK 0112

Indian Penal Code, 1860 — Section 34, 323, 324, 326, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1(s)Code Of Criminal Procedure, 1973 — Section 482

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High Courts25 Apr 2022Dismissed

Devidas Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0111

Constitution Of India, 1950 — Article 226, 227Maharashtra Co Operative Societies Rules, 1961 — Rule 11(a)(b), 107Maharashtra Co Operative Societies Act, 1960 — Section 101, 154

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High Courts25 Apr 2022Dismissed

Ravsaheb And Others Vs Maruti Jairam Kadam And Others

Bombay High Court · (2022) 04 BOM CK 0110

Hyderabad Abolition Of Inam Cash Grants Act, 1954 — Section 2A, 5, 6, 6(1), 6(3), 6(4), 6(I)

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High Courts25 Apr 2022Disposed Of

Jasani Realty Pvt.Ltd Vs Vijay Corporation

Bombay High Court · (2022) 04 BOM CK 0109

Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(3), 11(4)(a), 11(6), 11(12)(a)Insolvency And Bankruptcy Code, 2016 — Section 5(a), 5(b), 7, 7(5), 8, 13, 238

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High Courts22 Apr 2022Dismissed

Late Gumansing Shivram Patil And Others Vs Bhika Harsing Patil And Others

Bombay High Court · (2022) 04 BOM CK 0108

Code Of Civil Procedure, 1908 — Order 1 Rule 8, Order 1 Rule 9, Order Order 41 Rule 22, 41 Rule 33Mysore Hindu Women’s Right To Property Act, 1933 — Section 10(2)(b), 10(2)(d), 12 (1)(i)

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High Courts22 Apr 2022Disposed Of

Nizamuddin Mamod Aga Vs Kusta Pandu Chorlekar

Bombay High Court · (2022) 04 BOM CK 0107

Code Of Civil Procedure, 1908 — Section 105

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High Courts22 Apr 2022Disposed Of

Commanding Officer And Others Vs Dattatraya Utturkar And Others

Bombay High Court · (2022) 04 BOM CK 0106

Indian Penal Code, 1860 — Section 304A

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High Courts22 Apr 2022Disposed Of

Shobha Raikar And Others Vs Anil Shinde And Others

Bombay High Court · (2022) 04 BOM CK 0105

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High Courts22 Apr 2022Partly Allowed

Gopal Naik Panvelkar Vs Member Secretary And Others

Bombay High Court · (2022) 04 BOM CK 0104

Land Acquisition Act, 1894 — Section 4

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High Courts22 Apr 2022Disposed Of

State Of Goa And Others Vs Gita R.P. Navelcar And Others

Bombay High Court · (2022) 04 BOM CK 0103

Land Acquisition Act, 1894 — Section 4

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High Courts22 Apr 2022Allowed

Niranjan Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0101

Maharashtra Regional And Town. Planning Act, 1966 — Section 126, 127, 127(2)

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High Courts22 Apr 2022Dismissed

Shrikant Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0099

Code Of Criminal Procedure, 1973 — Section 161, 428, 482Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(n)

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High Courts22 Apr 2022Dismissed

Natthu And Others Vs Rajendra

Bombay High Court · (2022) 04 BOM CK 0098

Code Of Civil Procedure, 1908 — Order 39 Rule , Order 39 Rule 2

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High Courts22 Apr 2022Allowed

Sanjeevkumar And Others Vs Union Of India And Others

Bombay High Court · (2022) 04 BOM CK 0097

Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 80O, 132, 132A, 132(B), 132(B)(1)(i), 132(B)(4)(a), 132B(3), 132B(4), 132(B)(4)(b), 143(3), 147, 153A, 214, 240, 244, 244(1), 244A, 244A(1)(b)

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