High Courts22 Mar 2022Partly Allowed
Uday Vs Dilmohansingh
Bombay High Court · (2022) 03 BOM CK 0075
Maharashtra Rent Control Act, 1999 — Section 33, 34Code Of Civil Procedure, 1908 — Section 96, 100
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 340 of 3,651
High Courts22 Mar 2022Disposed Of
Taraba Vs Vandana W/O Gajanan Tikare And Others
Bombay High Court · (2022) 03 BOM CK 0074
Mamlatdars� Courts Act, 1906 — Section 5, 7, 9, 11, 12
High Courts22 Mar 2022Dismissed
L. G. Balakrishnan & Bros Ltd Vs Amol Dilip Sable And Others
Bombay High Court · (2022) 03 BOM CK 0073
Industrial Disputes Act, 1947 — Section 2(s), 2(j), 5Unions And Prevention Of Unfair Labor Laws Practices Act, 1971 — Section 3(5), 7, 30(2)Industrial Employment (Standing Orders) Act, 1946 — Section 2(f), 3(2)(a)
High Courts22 Mar 2022Dismissed
Reliance Infrastructure Limited Vs NLC India Limited And Others
Bombay High Court · (2022) 03 BOM CK 0072
Banking Regulation Act, 1949 — Section 5(c)
High Courts22 Mar 2022Disposed Of
Mahendra Kumar @ Lala Duvari Kewat Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0071
Indian Penal Code, 1860 — Section 302, 333, 353, 428
High Courts21 Mar 2022Partly Allowed
Devidas @ Shekhar And Others Vs Vasant And Others
Bombay High Court · (I) Bisheshar Das and anr Vs. Ram Prasad and anr., (1891) ILR 13 All. 309, Abdul Majid Kha s/o. Mahebubkha Vs. Mahmudabi w/o. Bahadurkha, AIR (36) 1949 Nagpur 366, Laxmanrao Mahadeo Nikose Vs. Narayan Mahadeo Nikose and others, 2014 (5) Mh.L.J. 772, Haris
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 2 Rule 2 (3), Order 23 Rule 1(4)
High Courts21 Mar 2022Disposed Of
Sukruti Apartment Co-Op Hsg. Soc. Ltd Vs Tirumala Developers And Others
Bombay High Court · (2022) 03 BOM CK 0069
Maharashtra Ownership Flats Act, 1963 — Section 5A, 10, 11, 11(3), 11(4)
High Courts21 Mar 2022Disposed Of
Shankar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0068
Maharashtra Land Revenue Code, 1966 — Section 48(7)(8), 48(8)(2)
High Courts21 Mar 2022Partly Allowed
Alhasan Syaid Arif Asi Sayaid Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0067
Maharashtra Land Revenue Code, 1966 — Section 48(7), 48(8), 48(8)(2)
High Courts21 Mar 2022Allowed
Kantila And Others Vs Madhuben And Others
Bombay High Court · (2022) 03 BOM CK 0066
Indian Succession Act, 1925 — Section 57, 63, 63(c), 213, 291Evidence Act, 1872 — Section 68
High Courts21 Mar 2022Dismissed/Disposed Of
Kishan S/O Gajananrao Ghorpade Vs Shivaji
Bombay High Court · (2022) 03 BOM CK 0065
Limitation Act, 1963 — Article 59Transfer Of Property Act, 1882 — Section 53A
High Courts21 Mar 2022Dismissed
Securities And Exchange Board Of India Vs Rajkumar Nagpal And Others
Bombay High Court · (2022) 03 BOM CK 0064
Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993 — Regulation 15(2)(b), 15(7)Companies Act, 2013 — Section 391Commercial Courts Act, 2015 — Section 13, 13(1A)
High Courts21 Mar 2022Allowed
Sabhajit Ramyash Yadav And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0063
Constitution Of India, 1950 — Article 226Maharashtra Real Estate (Regulation And Development) (Recovery Of Interest, Penalty Compensation Fine Payable Forms Of Complaints And Appeal Etc.) Rules, 2016 — Rule 3Maharashtra Realization Of Land Revenue Rules, 1967 — Rule 17
High Courts19 Mar 2022
Mutha Vibhag Sah. Dudh Utpadak Sanstha Maryadit & Ors Vs Election Officer & Ors
Bombay High Court · (2022) 03 BOM CK 0051
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts17 Mar 2022Allowed
Shrikrupa Stone Crusher And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0062
Maharashtra Minor Mineral Extraction (Development And Regulation) Rules, 2013 — Rule 2(s), 2(t), 9, 9(1), 11, 15, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 59(1), 61(1), 68, 68(1), 70Mines And Mineral (Development And Regulation) Act, 1957 — Section 15, 15(1)
High Courts17 Mar 2022Disposed Of
Sanjay D. Dhumaskar Vs State Of Goa And Others
Bombay High Court · (2022) 03 BOM CK 0061
Goa Government (Seniority) Rules, 1967 — Rule 4, 5
High Courts17 Mar 2022Disposed Of
Mangesh Arjun Bhosale And Others Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0055
Indian Penal Code, 1860 — Section 34, 302, 506(ii)Code Of Criminal Procedure, 1973 — Section 437
High Courts17 Mar 2022Allowed
Chetan Ramdas Dumbre And Others Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0054
Indian Penal Code, 1860 — Section 34, 302, 394Code Of Criminal Procedure, 1973 — Section 437A
High Courts17 Mar 2022Dismissed
Sameer Khan Alias Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0053
Indian Penal Code, 1860 — Section 300, 302, 304IEvidence Act, 1872 — Section 105, 106Code Of Criminal Procedure, 1973 — Section 313
High Courts17 Mar 2022Allowed
M/s. Raut Enterprises Vs Bhabha Atomic Research Centre And Others
Bombay High Court · (2022) 03 BOM CK 0052