High Courts05 Apr 2022Allowed
Manik Sambhaji Salunke And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0015
Land Acquisition Act, 1894 — Section 4, 54
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 336 of 3,651
High Courts04 Apr 2022Allowed
J M Financial And Investment Consultancy Services Private Limited Vs Assistant Commissioner Of Income Tax, Circle 3(2)(1) And Ors
Bombay High Court · (2022) 04 BOM CK 0065
Income Tax Act, 1961 — Section 142(1), 148, 151, 151(1), 151(2)
High Courts04 Apr 2022Disposed Of
Sayed Hassan Ismail And 58 Ors Vs State Of Goa
Bombay High Court · (2022) 04 BOM CK 0014
High Courts04 Apr 2022Disposed Of
Chowgule Education Society Vs Director
Bombay High Court · (2022) 04 BOM CK 0013
High Courts04 Apr 2022Allowed
Rahul @ Talya And Others Vs State Of Maharashtra
Bombay High Court · (2022) 04 BOM CK 0012
Indian Penal Code, 1860 — Section 34, 323, 395, 504, 506Maharashtra Police Act, 1951 — Section 152
High Courts04 Apr 2022Disposed Of
Lalitabai Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0011
High Courts04 Apr 2022Disposed Of
Bharti Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0010
High Courts04 Apr 2022Dismissed
United India Insurance Company Ltd Vs Hanuben Baburao Padvi And Others
Bombay High Court · (2022) 04 BOM CK 0009
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Apr 2022Allowed
Dinar Tarcar And Others Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2022) 04 BOM CK 0008
Income Tax Act, 1961 — Section 2(22)(e), 5A, 31, 31(3)(b), 31(3)(c), 31(3)(e), 34(1), 143(1), 143(2), 147, 148, 149, 150, 153(3), 153(3)(ii)
High Courts01 Apr 2022Partly Allowed.
Sumanbai Ramdas Kasar And Others Vs M/s. Amritlal & Company Through And Others
Bombay High Court · (2022) 04 BOM CK 0007
Motor Vehicles Act, 1988 — Section 166, 173
High Courts01 Apr 2022Allowed
Capt. Sushant Kumar Vs Shipping Corporation Of India Limited
Bombay High Court · (2022) 04 BOM CK 0006
Constitution Of India, 1950 — Article 226, 227
High Courts01 Apr 2022Disposed Of
Ramchandra Alias Raghunath Vs Dy. Town Planner And Others
Bombay High Court · (2022) 04 BOM CK 0005
High Courts01 Apr 2022Disposed Of
Sachin Mahadeo Chodankar Vs State Of Goa And Others
Bombay High Court · (2022) 04 BOM CK 0004
High Courts01 Apr 2022Allowed
Anurag And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 04 BOM CK 0003
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts01 Apr 2022Allowed
Dnyaneshwar Krushnarao Patil And Others Vs State Of Maharashtra
Bombay High Court · (2022) 04 BOM CK 0002
Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Apr 2022Dismissed/Disposed Of
Firoz Khan And Others Vs State Of Maharashtra
Bombay High Court · (2022) 04 BOM CK 0001
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 143, 147, 341, 395, 504, 506
High Courts31 Mar 2022Dismissed
Ravindra Prasad Munneshwar Prasad Vs Union Of India, Through Secretary And Others
Bombay High Court · (2022) 03 BOM CK 0137
Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 10(1)(b), 10(5)(C)All India Services (Discipline And Appeal) Rules, 1969 — Rule 5, 54B, 54B(3), 72, 72(3), 72(5), 72(7)Indian Penal Code, 1860 — SectionIndian Penal Code, 1860 — Section 34, 419
High Courts31 Mar 2022Disposed Of
Vatsaylabai And Others Vs Yamunabai And Others
Bombay High Court · (2022) 03 BOM CK 0134
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 104, Order 7 Rule 10, Order 7 Rule 10A, Order 43 Rule 1(a)
High Courts31 Mar 2022Dismissed
Vasant Vs Vidarbha Konkan Gramin Bank And Others
Bombay High Court · (2022) 03 BOM CK 0129
Vidarbha Konkan Gramin Bank (Employees) Pension Regulations 2018 — Regulation 3, 40, 46, 47Code Of Civil Procedure, 1908 — Section 60, 60(1), 60(1)(g), 60IIPensions Act, 1871 — Section 3A, 11, 12(1)
High Courts31 Mar 2022Disposed Of
Kamalabai Vs Darubai And Others
Bombay High Court · (2022) 03 BOM CK 0128
Hindu Succession Act, 1956 — Section 8, 19