High Courts31 Mar 2022Disposed Of
Sheikh Javed Sheikh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0121
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 337 of 3,651
High Courts31 Mar 2022Allowed
Nagnath Rangnath Chaware Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0120
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 107, 313Indian Penal Code, 1860 — Section 34, 323, 504
High Courts30 Mar 2022
Babi Krushna Pawar Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0136
Indian Penal Code, 1860 — Section 302, 324
High Courts30 Mar 2022Disposed Of
XYZ Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0133
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 376, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(j)(2)
High Courts30 Mar 2022Disposed Of
Sheikh Adil Sheikh Chand And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0132
Indian Penal Code, 1860 — Section 143, 147, 149, 188, 269, 323, 504, 506Disaster Management Act, 2005 — Section 51(b)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 18
High Courts30 Mar 2022Allowed
Dr.Shivadas Deomanrao Katore Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0131
High Courts30 Mar 2022Allowed
Dhondu And Others Vs Dashrath
Bombay High Court · (2022) 03 BOM CK 0130
Code Of Civil Procedure, 1908 — Section 100
High Courts30 Mar 2022 Allowed/Disposed Of/ Partly Allowed
Laxman And Others Vs Laxmansingh And Others
Bombay High Court · (2022) 03 BOM CK 0127
Code Of Civil Procedure, 1908 — Section 11, Order 8 Rule 10, Order 20 Rule 12(1)(c)Code Of Criminal Procedure, 1973 — Section 145Transfer Of Property Act, 1882 — Section 53A
High Courts30 Mar 2022Allowed
Radhabai Vs Collector And Others
Bombay High Court · (2022) 03 BOM CK 0126
Maharashtra Village Panchayat Act, 1958 — Section 36, 40
High Courts30 Mar 2022Dismissed
Siddharth Vs Ajay
Bombay High Court · (2022) 03 BOM CK 0125
Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instruments Act, 1881 — Section 138, 142, 145
High Courts30 Mar 2022Disposed Of
Radha Gokuldas Naik Vs Ponda Municipal Council Thr. Its Chief Officer And 2 Ors
Bombay High Court · (2022) 03 BOM CK 0124
High Courts30 Mar 2022Disposed Of
Club Tennis De Gasper Dias Rep. By Secretary Edwin Menezes Vs Coffee Day Global Limited
Bombay High Court · (2022) 03 BOM CK 0123
Arbitration And Conciliation Act 1996 — Section 11(5), 11(8), 12(1)
High Courts30 Mar 2022Dismissed
Sunandabai Yellurkar & 3 Ors Vs Confraria De N. S. Das Merces Of Chapel Of Vadem & Anr
Bombay High Court · (2022) 03 BOM CK 0122
High Courts30 Mar 2022Disposed Of
Madhukar Vijay Mali And Others Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0119
Indian Penal Code, 1860 — Section 34, 201, 300, 302, 304(I), 324Code Of Criminal Procedure, 1973 — Section 164, 313, 428, 437A
High Courts29 Mar 2022Dismissed
Anil Bhanudas Chaudhari Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0118
Constitution Of India, 1950 — Article 226Bombay Reorganisation Act, 1960 — Section 73A, 73C
High Courts29 Mar 2022Disposed Of
Vijay Vs Zilla Parishad, Nagpur And Others
Bombay High Court · (2022) 03 BOM CK 0117
High Courts29 Mar 2022Disposed Of
Bindubai Daulatram Ajamere And Others @Hash Uttamchand Sukhlal Ajmaere And Others
Bombay High Court · (2022) 03 BOM CK 0116
Code Of Civil Procedure, 1908 — Section 11, 11(4), 54, 100, Order 1 Rule 10, Order 2 Rule 2, Order 20 Rule 12 (1)(c)Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts29 Mar 2022Dismissed/Disposed Of
Hemraj Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0115
Constitution Of India, 1950 — Article 226Secondary Schools Code, 2019 — Rule 86.1
High Courts29 Mar 2022Dismissed
Forest Development Corporation Ltd Vs Ranjeetsingh Babusingh Arora
Bombay High Court · (2022) 03 BOM CK 0114
Limitation Act, 1963 — Article 18Limitation Act, 1963 — Section 18, 18(1)
High Courts28 Mar 2022Dismissed
Rajendra Bhau Patole Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0139
Indian Penal Code, 1860 — Section 107, 143, 144, 147, 148, 149, 307, 324, 323, 509, 504, 506(2)Arms Act, 1959 — Section 4, 25Bombay Police Act, 1951 — Section 37(1), 135