High Courts28 Mar 2022
Agisilaos Demetriades Vs Union Of India And Others
Bombay High Court · (2022) 03 BOM CK 0113
Constitution Of India, 1950 — Article 22Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 67
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 338 of 3,651
High Courts28 Mar 2022Allowed
Nigel Anthony S And Others Vs State Of Goa And Others
Bombay High Court · (2022) 03 BOM CK 0112
Constitution Of India, 1950 — Article 14, 16, 16(1), 21Rights Of Persons With Disabilities Act, 2016 — Section 2(r), 2(s), 2(y), 3, 3(3), 3(5), 20, 20(1), 20(2), 21Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 47, 47(1)
High Courts28 Mar 2022Allowed
Pankaj And Others Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0111
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 323, 498A, 506Hindu Marriage Act, 1955 — Section 13B
High Courts28 Mar 2022Allowed
Vaibhav Vinod Goyal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0110
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A, 504, 506Hindu Marriage Act, 1955 — Section 13B
High Courts28 Mar 2022Allowed
Rishikesh And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0109
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 337, 498AHindu Marriage Act, 1955 — Section 13B
High Courts28 Mar 2022
Janardhan Vs Swami Vivekanand Shikshan And Others
Bombay High Court · (2022) 03 BOM CK 0108
High Courts28 Mar 2022Allowed
Deepak Nilkanthrao Nagdive Vs General Manager (DP) & Competent And Others
Bombay High Court · (2022) 03 BOM CK 0107
Constitution Of India, 1950 — Article 226Bank Of Baroda (Employees') Pension Regulation, 1995 — Regulation 45, 48, 48(2),Bank Of Baroda Employees' (Discipline And Appeal) Regulation, 1976 — Section 6(3)
High Courts25 Mar 2022
Sachin Sharadchandra Deole Vs Education Officer (Secondary)
Bombay High Court · (2022) 03 BOM CK 0104
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 12, 12(3)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9
High Courts25 Mar 2022Dismissed
M/s. V.N.Reddy Vs Superintending Engineer And Others
Bombay High Court · (2022) 03 BOM CK 0103
Constitution Of India, 1950 — Article 226Negotiable Instruments Act, 1881 — Section 25Reserve Bank Of India Act, 1934 — Section 42(2A)
High Courts25 Mar 2022Dismissed
Sadiq Shafi Qureshi Vs M.D. And C.E.O And Others
Bombay High Court · (2022) 03 BOM CK 0102
Constitution Of India, 1950 — Article 226Central Civil Services (Pension) Rules, 1972 — Rule 48(4)Maharashtra Civil Services (Pension) Rules, 1982 — Section 66(5)
High Courts25 Mar 2022Dismissed
Santosh Kumar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0101
Constitution Of India, 1950 — Article 226, 227Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 (For Short, The Rules Of 1981 — Rule 6Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9
High Courts25 Mar 2022Dismissed
Sakharam Tukaram Dhormare Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0100
Bombay Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 32
High Courts25 Mar 2022Dismissed
B.K. Rekhatex (H.K.) Limited Vs Union Of India And Ors
Bombay High Court · (2022) 03 BOM CK 0099
Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 2(I), 2(23), 2(24), 2(25), 2(26), 28(4), 30, 47(1), 110, 110(2), 110A, 111(o), 124, 124(a), 142(1)(b)
High Courts25 Mar 2022Dismissed
Atul Raosaheb Datrange Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0098
Maharashtra Police Act, 1951 — Section 7, 55, 56, 56 (1)(a), 56 (1) (b), 59, 60Indian Penal Code, 1860 — Section 147, 148, 149, 188, 323, 324, 336, 379, 395, 504, 506Arms Act, 1959 — Section 4, 25
High Courts25 Mar 2022Dismissed
Sudam Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0097
Maharashtra Police Act, 1951 — Section 7, 59, 56 (1)(a), 56 (1) (b), 60Maharashtra Prohibition Act, 1949 — Section 65(kh)Code Of Criminal Procedure, 1973 — Section 107
High Courts25 Mar 2022Allowed
Vivek Madhusudan Sapkale Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0096
Maharashtra Police Act, 1955 — Section 55, 59, 60Code Of Criminal Procedure, 1973 — Section 107Indian Penal Code, 1860 — Section 34, 379
High Courts25 Mar 2022Allowed
Raees Rashid Shaikh Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0095
Constitution Of India, 1950 — Article 19(1)(d), 21Maharashtra Police Act, 1951 — Section 7, 56(1)(a), 56 (1)(a)(b), 56 (1)(b), 59Indian Penal Code, 1860 — Section 323, 504, 506
High Courts24 Mar 2022Allowed
Laxman Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0142
Maharashtra Land Revenue Code, 1966 — Section 48, 48(7), 48(8)Mines And Minerals (Regulation And Development) Act, — Section 3(e), 15
High Courts24 Mar 2022Allowed
Dr. Pradeep Vs Digambar
Bombay High Court · (2022) 03 BOM CK 0089
Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts24 Mar 2022Allowed
Ambadas And Others Vs Meera And Others
Bombay High Court · (2022) 03 BOM CK 0088
Code Of Civil Procedure, 1908 — Section 10