High Courts04 May 2022Dismissed
Saikiran Ramrao Totawar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0025
Constitution Of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 36, 36A
COURT ARCHIVE
Bombay High Court judgments
72,947 judgments · page 326 of 3,648
High Courts04 May 2022Disposed Of
Sicily Varghese Kadamthottu Vs Ramanlal Jayshankar Trivedi (Deceased) By Legal Heir & Anr
Bombay High Court · (2022) 05 BOM CK 0023
Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Maharashtra Ownership Of Flats (Regulation Of The Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 2(c), 4, 4A, 4(1A)(a)Bombay Court Fees Act, 1959 — Section 6(iv)(j)
High Courts04 May 2022Allowed
Maruti Navnath Sonawane Vs State Of Maharashtra
Bombay High Court · (2022) 05 BOM CK 0022
Maharashtra Control Of Organized Crime Act, 1999 — Section 2, 2(d), 2(e), 2(f), 2(1)(a), 2(1)(d), 2(1)(e), 3, 3(i)(ii), 3(2), 3(4), 4, 20, 21, 23(1)(a), 23(2), 24Indian Penal Code, 1860 — Section 34, 107, 108, 120B, 146, 153A, 201, 292, 324, 341, 394, 395, 397, 400, 401, 412, 413, 506Maharashtra Police Act, 1951 — Section 37(1), 37(1)(A), 134, 135
High Courts04 May 2022Allowed
Indiabulls Housing Finance Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0021
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 482Indian Penal Code, 1860 — Section 120(B), 420, 465, 467, 468, 469, 470, 471
High Courts04 May 2022Disposed Of
Damiao Telles And 8 Ors Vs North Goa Planning And Development Authority, Thr. Its Member Secretary And 3 Ors
Bombay High Court · (2022) 05 BOM CK 0019
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)
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