COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 329 of 3,651

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

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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

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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)

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High Courts04 May 2022Disposed Of

Shubhangi Vs State Of Maharashtra And Others

Bombay High Court · (2022) 05 BOM CK 0017

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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

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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

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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

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High Courts02 May 2022Dismissed

Mandabai Ramdas Datir & Ors Vs Baburao Kisan Datir & Anr

Bombay High Court · (2022) 05 BOM CK 0024

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High Courts02 May 2022Allowed

Pratik Vs State Of Maharashtra And Others

Bombay High Court · (2022) 05 BOM CK 0014

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High Courts02 May 2022Dismissed

Ku. Puja Vs Government Of Maharashtra And Others

Bombay High Court · (2022) 05 BOM CK 0013

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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

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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

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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

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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

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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

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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

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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

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High Courts02 May 2022Disposed Of