High Courts05 May 2022Allowed
Ankit Vs Schedule Tribe Caste
Bombay High Court · (2022) 05 BOM CK 0039
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 328 of 3,651
High Courts05 May 2022Allowed
Gajanan Eknath Kharabe Vs Principal Secretary And Others
Bombay High Court · (2022) 05 BOM CK 0038
High Courts05 May 2022Partly Allowed
M/s. Sandeep Dwellers Private Limited Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0037
Maharashtra Stamp Act, 1958 — Section 2, 2(g), 9, 31Companies Act, 1956 — Section 394Companies Act, 2013 — Section 230, 231, 232, 234
High Courts05 May 2022Allowed
Ku. Dipti Vs Schedule Tribe Caste
Bombay High Court · (2022) 05 BOM CK 0036
High Courts05 May 2022Allowed
Murlidhar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0035
High Courts05 May 2022Dismissed
Rashtrasant Tukdoji Maharaj Technical And Others Vs Chandan Bapurao And Others
Bombay High Court · (2022) 05 BOM CK 0034
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 9, Order 6 Rule 17Industrial Court Regulations, 1975 — Regulation 149, 150
High Courts05 May 2022Allowed
Atul Vs Ulka Digambar Madhekar And Others
Bombay High Court · (2022) 05 BOM CK 0033
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 148, 149, 269, 270, 271, 302, 365, 504
High Courts05 May 2022Disposed Of
Dr. Chandraprakash Dattarao Khedkar Vs Hon�ble Chancellor And Others
Bombay High Court · (2022) 05 BOM CK 0032
Maharashtra Animal And Fishery Sciences University Act, 1998 — Section 2(3), 2(11), 14(5), 17, 17(2), 17(4), 17(5), 17(16), 17(17), 17(18), 62(b)
High Courts05 May 2022Partly Allowed
Sau. Chhaya Rajendra Nagtode And Others Vs District Election Officer & District And Others
Bombay High Court · (2022) 05 BOM CK 0031
High Courts05 May 2022Allowed
Sau.Chhaya And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0030
Registration Act, 1908 — Section 17, 18(f)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 56(3)Hindu Adoption And Maintenance Act, 1956 — Section 16
High Courts05 May 2022
Babasaheb Laxman Patkal And Another Vs State Of Maharashtra
Bombay High Court · (2022) 05 BOM CK 0029
Indian Penal Code, 1860 — Section 34, 307, 323, 498A, 504, 506
High Courts05 May 2022Dismissed
Sau. Kamalbai Vishwanathrao Bhople Vs Ulka Digambar Madhekar And Others
Bombay High Court · (2022) 05 BOM CK 0028
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 9, 80Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 4, 6, 11(4)
High Courts05 May 2022Dismissed
Dr Sharmila Sandesh Ghuge Vs State Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0027
Constitution Of India, 1950 — Article 14, 19, 21University Grants Commission Act, 1956 — Section 26(1)
High Courts05 May 2022Allowed
Bafna Motors Private Limited Vs Amanulla Khan
Bombay High Court · (2022) 05 BOM CK 0026
Arbitration And Conciliation Act, 1996 — Section 2(3), 5, 9, 11, 11(5), 11(6), 11(6A), 11(8), 12(1)Presidency Small Cause Courts Act, 1882 — Section 41, 41(1), 41(2)
High Courts05 May 2022Allowed
Govind Ramling Solpure And Others Vs Government Of Maharashtra And Others
Bombay High Court · (2022) 05 BOM CK 0020
Constitution Of India, 1950 — Article 14, 162, 226, 246Maharashtra Registration Rules, 1961 — Rule 44, 44(1), 44(1)(i)Registration Act, 1908 — Section 17(1)(g), 17(1)(h), 22A, 23, 24, 25, 26, 32, 33, 34, 34(3), 35, 58, 59, 60, 61, 69, 71
High Courts04 May 2022Disposed Of
Vishnu Vs Bar Council Of India And Others
Bombay High Court · (2022) 05 BOM CK 0083
Bombay High Court (Appellate Sides) Rules, 1960 — Rule 8Legal Education Rules, 2008 — Rule 4, 5, 5(a), 5(b)Advocates Act, 1961 — Section 4, 5, 7, 7(h), 7(i)
High Courts04 May 2022Allowed
Sopan Damodar Patil Vs State Of Maharashtra
Bombay High Court · (2022) 05 BOM CK 0076
Code Of Criminal Procedure, 1973 — Section 239, 482Indian Penal Code, 1860 — Section 420, 464, 467, 468, 471
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
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