COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 332 of 3,651

High Courts22 Apr 2022Allowed/Disposed Of

Santosh Mukund Ghotekar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0096

Indian Penal Code, 1860 — Section 90, 363, 366, 376, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 6, 29Code Of Criminal Procedure, 1973 — Section 313

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High Courts22 Apr 2022Allowed/Dismissed

Lalitkumar Jagdishkumar Grover & Ors Vs New Bandra Hill Co-Operative Housing Society Ltd And Others

Bombay High Court · (2022) 04 BOM CK 0095

Code Of Civil Procedure, 1908 — Order 7 Rule 3Maharashtra Cooperative Societies Act, 1960 — Section 164

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High Courts22 Apr 2022Allowed

Dinesh Kisan Wanjale Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0091

Code Of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 34, 307, 326, 506(2)Arms Act, 1959 — Section 4, 25, 35

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High Courts21 Apr 2022Partly Allowed

Madhav Bhimrao Menkudale And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0094

Land Acquisition Act, 1894 — Section 18

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High Courts21 Apr 2022Dismissed

Pramod V. Bhatre Vs Life Insurance Corporation Of India And Ors

Bombay High Court · (2022) 04 BOM CK 0093

Constitution Of India, 1950 — Article 226

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High Courts21 Apr 2022Allowed

Mayur Vasant Sonawane Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0092

Constitution Of India, 1950 — Article 226, 227, 228Bombay High Court Appellate Side Rules, 1960 — Rule 1, 4, 17, 18�Maharashtra Police Act, 1951 — Section 7, 55, 56, 57, 57A, 60, 60(3)

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High Courts21 Apr 2022Disposed Of

Sunil Jagganath Shet And 2 Ors Vs Pallavi Gajanand Bhosle And 9 Ors

Bombay High Court · (2022) 04 BOM CK 0090

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High Courts21 Apr 2022Dismissed

Bajaj Alliance General Insurance Co. Ltd Vs Bharat Bhikhabhai Shah And 3 Ors

Bombay High Court · (2022) 04 BOM CK 0089

Code Of Civil Procedure, 1908 — Order 21 Rule 1(2)

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High Courts21 Apr 2022

Sunil S/O Prabhudayal Dane And Others Vs Chabbila W/O Sunil Dane

Bombay High Court · (2022) 04 BOM CK 0088

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High Courts21 Apr 2022Dismissed

Vishwanath Sadashiv Deshmane And Others Vs Tahsildar Chikhali And Others

Bombay High Court · (2022) 04 BOM CK 0087

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High Courts20 Apr 2022Allowed

State Of Maharashtra And Others Vs Zilla Krida Vs

Bombay High Court · (2022) 04 BOM CK 0086

Industrial Court Regulations, 1975 — Regulation 120, 121, 122, 123, 124, 125Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 4, 33, 33(2)

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High Courts20 Apr 2022Dismissed

Ravindra Vs Devendra And Others

Bombay High Court · (2022) 04 BOM CK 0085

Constitution Of India, 1950 — Article 137, 226, 227Code Of Civil Procedure, 1908 — Order 23 Rule 2Arbitration And Conciliation Act, 1996 — Section 8, 11, 11(ii), 43

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High Courts20 Apr 2022Dismissed

Rafeeq Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0082

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High Courts20 Apr 2022

Sachin Vs President Shahu Maharaj Shikshan Sanstha And Others

Bombay High Court · (2022) 04 BOM CK 0081

Constitution Of India, 1950 — Article 21AMaharashtra Employees Of Private Schools (Condition Of Service) Rules, 1981 — Rule 28, 28(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 4(6), 5, 5(3), 9

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High Courts20 Apr 2022Disposed Of

Rihana Khan Vs State Of Goa

Bombay High Court · (2022) 04 BOM CK 0079

Code Of Criminal Procedure, 1973 — Section 451

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High Courts20 Apr 2022Disposed Of

Younes Dahmane Vs State Of Goa

Bombay High Court · (2022) 04 BOM CK 0078

Indian Penal Code, 1860 — Section 326, 504, 506(II)Goa Children�s Act, 2003 — Section 8

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High Courts19 Apr 2022Allowed

Suresh Ladak Bhagat Vs State Of Maharashtra

Bombay High Court · (2022) 04 BOM CK 0139

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 294, 313Evidence Act, 1872 — Section 3, 27, 106

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High Courts19 Apr 2022Dismissed

Mohd. Kasim Wali Mohd Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0084

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 31Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17, 49, 54

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High Courts19 Apr 2022Dismissed

Narayan And Others Vs Gangadhar And Others

Bombay High Court · (2022) 04 BOM CK 0083

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High Courts19 Apr 2022Dismissed

Hari Sankaran Vs Serious Fraud Investigation Office, Through Assistant Director

Bombay High Court · (2022) 04 BOM CK 0080

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2)(a), 173, 190, 309, 309(2), 482Companies Act, 2013 — Section 212(14), 447

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