High Courts17 May 2022Dismissed
Nitin Sitaram Waghmare And Others Vs Balu Kanha Gawade And Others
Bombay High Court · (2022) 05 BOM CK 0064
Code Of Civil Procedure, 1908 — Section 24, 114, Order 47
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 327 of 3,651
High Courts17 May 2022Disposed Of
Bindu Sundeep Shah And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0060
Indian Penal Code, 1860 — Section 34, 307, 406, 420, 465, 467, 471Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482Arms Act, 1959 — Section 307
High Courts17 May 2022Disposed Of
Akshay Padmakar Naik And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0059
Indian Penal Code, 1860 — Section 34, 307, 406, 498ACode Of Criminal Procedure, 1973 — Section 320, 482Arms Act, 1959 — Section 307
High Courts13 May 2022Allowed
Ratta Vs Union Of India
Bombay High Court · (2022) 05 BOM CK 0062
Railways Act, 1989 — Section 2, 2(29), 55, 55(1), 123A, 123(b), 123(c), 123(c)(2), 124A, 124A(b), 124(b)Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3(1), 23Motor Vehicles Act, 1988 — Section 163
High Courts13 May 2022Allowed
Nishant Vs Union Of India
Bombay High Court · (2022) 05 BOM CK 0061
Railway Accidents And Untoward Incidents (Compensation) Rules, 1990 — Rule 3(1)Railways Act, 1989 — Section 123(b), 124, 124A, 124B, 125, 125(b), 125(1)(d)Railway Claims Tribunal Act, 1987 — Section 13(1A), 16, 16(1), 17, 17(1), 17(2)
High Courts13 May 2022Disposed Of
Shankar M. Gowekar Vs Divisional Transport Officers
Bombay High Court · (2022) 05 BOM CK 0058
Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 10, 11, 13, 22, 26, 28Maharashtra Recognition Of Trade Unions Short Title. And Prevention Of Unfair Labour Practices Act, 1971 — Section 44
High Courts12 May 2022
Harsimran Singh Vs State
Bombay High Court · (2022) 05 BOM CK 0054
Indian Penal Code, 1860 — Section 354D, 503, 504, 506, 509Information Technology Act, 2000 — Section 67ACode Of Criminal Procedure, 1973 — Section 438
High Courts11 May 2022Disposed Of
Julie Nunes (Dec.) Through Lrs Vs Blazia Mascarenhas & Ors
Bombay High Court · (2022) 05 BOM CK 0057
High Courts11 May 2022
Anita Cardoso E Fernandes Vs Village Panchayat Of Davorlim Dicarpale Through Sarpanch / Secretary & Ors
Bombay High Court · (2022) 05 BOM CK 0056
High Courts10 May 2022Allowed
Gaurav V. Ghugare Vs State
Bombay High Court · (2022) 05 BOM CK 0055
Indian Penal Code, 1860 — Section 354A, 354D, 506Information Technology Act, 2000 — Section 67ACode Of Criminal Procedure, 1973 — Section 438
High Courts10 May 2022
Asmanrao Ramrao Gayke Vs State Of Maharashtra Through Its Principal Secretary And Others
Bombay High Court · (2022) 05 BOM CK 0049
Maharashtra Land Revenue Code, 1966 — Section 258
High Courts09 May 2022Allowed
Datta Uttam Pawar Vs State & Anr
Bombay High Court · (2022) 05 BOM CK 0048
High Courts06 May 2022Disposed Of
Mohd. Raees S/O Shahzade Ansari And Others Vs State Of Maharashtra And Ors
Bombay High Court · (2022) 05 BOM CK 0082
Constitution Of India, 1950 — Article 226Prison (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(2), 4(4), 4(5), 4(6), 4(11), 4(12), 7, 17, 19Indian Penal Code, 1860 — Section 34, 307, 326, 387, 392, 393, 394, 395, 396, 397, 398, 399, 400, 401, 402, 506(II)
High Courts06 May 2022Allowed
Executive Engineer, Works Division VII Vs Pandurang Daji Naik
Bombay High Court · (2022) 05 BOM CK 0045
High Courts06 May 2022Dismissed
Sarita Satish Malik And 4 Ors Vs Manager, Bajaj Alliance General Insurance Co. Ltd. And 5 Ors
Bombay High Court · (2022) 05 BOM CK 0044
High Courts06 May 2022Allowed
Dinesh Dashrath Ranekar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0043
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 323, 324, 506
High Courts06 May 2022Dismissed
Sheetal Devang Shah Vs Presiding Officer Of The Maintenance And ) Welfare Of Parents And Senior Citizens And Others
Bombay High Court · (2022) 05 BOM CK 0042
Constitution Of India, 1950 — Article 21, 226Maintenance And Welfare Of Parentsv And Senior Citizens Act, 2007 — Section 2(a), 2(b), 2(d), 2(f), 2(g), 2(h), 2(j), 2(k), 3, 4, 4(2), 4(3), 5, 6, 7, 8, 8(2), 9, 16, 19, 20, 21, 22, 23, 23(1)Code Of Criminal Procedure, 1973 — Section 195
High Courts05 May 2022Partly Allowed/ Dismissed
Dr. Pallavi Manohar Dalvi And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0046
Constitution Of India, 1950 — Article 226State Of Maharashtra Framed The Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission To The Postgraduate Ayurved, Unani And Homeopathy Courses) Rules, 2016 — Rule 9Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission And Fees) Act, 2015 — Section 3, 5
High Courts05 May 2022Dismissed
Board Of Trustees Of El Shaddai Charitable Trust Vs State Of Goa And Others
Bombay High Court · (2022) 05 BOM CK 0041
Goa School Education Act, 1984 — Section 4(5)
High Courts05 May 2022Allowed
M/s. Concrete Developers ccc Central Bank Of India And Others
Bombay High Court · (2022) 05 BOM CK 0040
Code Of Civil Procedure, 1908 — Order 12 Rule 6Transfer Of Property Act, 1882 — Section 106