COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 333 of 3,651

High Courts19 Apr 2022Dismissed

Barun Kumar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0077

Constitution Of India, 1950 — Article 14, 142, 226All India Council For Technical Education. Act, 1987 — Section 2(b), 3, 10, 10(k), 11, 121Maharashtra Public Universities Act, 2016 — Section 12(3), 12(7), 71, 71(20), 108(1)(j), 121, 121(2), 121(3)

High Courts18 Apr 2022Allowed

Ravindra Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0076

High Courts18 Apr 2022

Tushar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0075

High Courts18 Apr 2022Dismissed/Disposed Of

New India Assurance Company Limited Vs Yeshubai Bhimsing Gavit And Others

Bombay High Court · (2022) 04 BOM CK 0073

Constitution Of India, 1950 — Article 136, 142

High Courts18 Apr 2022Disposed Of

Satvik And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0072

Constitution Of India, 1950 — Article 226

High Courts18 Apr 2022Allowed

Rinkal Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0071

High Courts18 Apr 2022Disposed Of

Ambadas And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0070

Constitution Of India, 1950 — Article 226

High Courts18 Apr 2022Disposed Of

Devsing Ramchandra Chavan Vs State Of Maharashtra & Ors

Bombay High Court · (2022) 04 BOM CK 0069

Constitution Of India, 1950 — Article 21, 226, 227Maharashtra Tenancy And Agricultural Lands Act, 1948 — Section 76Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 477A

High Courts18 Apr 2022Allowed

Prabhakar Kisan Magar And Others Vs Divisional Railway Manager

Bombay High Court · (2022) 04 BOM CK 0068

Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(s), 3(1), 3(1)(a), 3(1) (b), 4, 33(C)(2)

High Courts18 Apr 2022Dismissed

Maharashtra State Road Transport Corporation Through Divisional Controller Vs Nasim Begum And Others

Bombay High Court · (2022) 04 BOM CK 0067

Empoyees Compensation Act, 1923 — Section 3, 3(1), 30

High Courts13 Apr 2022

Gaurav Suresh Tingre Vs Priyanka Gaurav Tingre

Bombay High Court · (2022) 04 BOM CK 0138

High Courts13 Apr 2022Allowed

Rustum Narayanrao Jadhav Vs State Of Maharashtra

Bombay High Court · (2022) 04 BOM CK 0064

Constitution Of India, 1950 — Article 311(1)Prevention Of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(2), 15, 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(3), 19(4)

High Courts13 Apr 2022Dismissed/Disposed Of

Vasant Punju Chavan And Others Vs Sarala Vasant Chavan And Others

Bombay High Court · (2022) 04 BOM CK 0063

Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ib)Hindu Adoptions And Maintenance Act, 1956 — Section 18, 20

High Courts13 Apr 2022Dismissed/Disposed Of

Revindra S/O Bhimashankar Dahale And Others Vs Kachardas And Others

Bombay High Court · (2022) 04 BOM CK 0062

Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Section 100

High Courts13 Apr 2022Dismissed/Disposed Of

Eknath Genu Pawar And Others Vs Dattu Santram Haral And Others

Bombay High Court · (2022) 04 BOM CK 0061

Code Of Civil Procedure, 1908 — Section 100, 100(3)Indian Succession Act, 1925 — Section 63, 68Transfer Of Property Act, 1882 — Section 3

High Courts13 Apr 2022Dismissed

Bhimrao And Others Vs Bhagwat And Others

Bombay High Court · (2022) 04 BOM CK 0060

Hyderabad Tenancy And Agricultural Lands Act, 1950 — Section 32, 38, 38A, 38E, 50(B), 91, 98, 98(C)

High Courts13 Apr 2022Disposed Of

Diksha Dilip Pawar & Ors Vs Competent Authority And Sub Divisional Officer & Ors

Bombay High Court · (2022) 04 BOM CK 0059

Constitution Of India, 1950 — Article 14, 162Maharashtra Land Revenue Code, 1966 — Section 29, 36, 36(2), 36A

High Courts13 Apr 2022Allowed

Mrunal Mandar Joshi Vs State Of Maharashtra And Others

Bombay High Court · (2022) 04 BOM CK 0058

High Courts13 Apr 2022

Jude Rozario Magima And Others Vs Assistant Registrar Of Cooperative Societies And Assistant Election Officer, Central Zone

Bombay High Court · (2022) 04 BOM CK 0057

High Courts13 Apr 2022Disposed Of

Commissioner Of Income Tax Vs Alcon Resort Holding Limited

Bombay High Court · (2022) 04 BOM CK 0056

Income Tax Act, 1961 — Section 2(7A), 8, 80 IA(4)(iii), 260AExpenditure Tax Act, 1987 — Section 5(1), 11, 21, 158BC