High Courts17 Mar 2022Disposed Of
National Insurance Co. Ltd Vs Shobha Vassant Gaude Nee And Others
Bombay High Court · (2022) 03 BOM CK 0050
Motor Vehicles Act, 1988 — Section 170
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 341 of 3,651
High Courts17 Mar 2022Partly Allowed
Pandurang Ramrao Londhe And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0049
Constitution Of India, 1950 — Article 226, 243F, 243O, 243O(b), 243ZG, 311Maharashtra Zilla Parishads (Electoral Division And Conduct Of Election) Rules, 1962 — Rule 19, 19(a)Maharashtra Municipalities Election Rules, 1966 — Rule 15(i)
High Courts17 Mar 2022
Birendra Mohan Jaiswal And Others Vs Fouress Engineering (India) Ltd
Bombay High Court · (2022) 03 BOM CK 0048
Industrial Disputes Act, 1947 — Section 10, 11A, 33, 33(2)(b)
High Courts16 Mar 2022Disposed Of
World Sport Group (India) Private Ltd And Others Vs Board Of Control For Cricket In India And Others
Bombay High Court · (2022) 03 BOM CK 0143
Arbitration And Conciliation Act, 1996 — Section 9, 31(3), 34, 34(2A), 34(2)(b)(ii), 48(2)(b)(ii)Indian Contract Act, 1872 — Section 64, 65
High Courts16 Mar 2022Disposed Of
Hanuman Anandrao Pendam Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0135
Constitution Of India, 1950 — Article 14, 21, 141, 215, 227Maharashtra Prisons (Bombay Furlough And Parole) (Amendment) Rules, 2020 — Rule 19(1)(c)Contempt Of Court (Bombay High Court) Rules, (1994) — Rule 9(1)
High Courts16 Mar 2022Disposed Of
Durgabai Shrikant Sinai Kundaikar Thr. POA, Krishnakant M. Kamat Vs State Of Goa Thr. Chief Secretary And 11 Ors
Bombay High Court · (2022) 03 BOM CK 0060
High Courts16 Mar 2022Disposed Of
Schedule Tribe Association Sao Jose De Areal, Thr Vs State Of Goa
Bombay High Court · (2022) 03 BOM CK 0059
High Courts16 Mar 2022Dismissed
M/S Sainik Mining And Allied Services Limited Vs M/S Western Coalfields Limited And Others
Bombay High Court · (2022) 03 BOM CK 0058
Constitution Of India, 1950 — Article 14, 226
High Courts16 Mar 2022Dismissed
Jaydeep Vilas Taware Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0057
Constitution Of India, 1950 — Article 226, 243P(g), 243Q, 243Q(2)Maharashtra Municipal Council, Nagar Panchayats And Industrial Townships Act, 1965 — Section 2(33), 3(3), 3(4), 3(5), 341A, 341(1), 341(1A), 341A, 341A(2), 341B, 341A(1B), 341A(1)(b)
High Courts16 Mar 2022Dismissed
Vishwanath Digambar Wadje And Others Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0056
Constitution Of India, 1950 — Article 16, 16(4), 16(6), 309, 302, 320(3)
High Courts15 Mar 2022Dismissed
Gauri Rajendra Kamat And Others Vs Sandra D'Souza And Others
Bombay High Court · (2022) 03 BOM CK 0046
Road Regulations Rules, 1989 — Rule 3, 4
High Courts15 Mar 2022Allowed/Dismissed
Mohammad Nawab Mohammad Islam Malik @ Nawab Malik Vs Directorate Of Enforcement And Ors
Bombay High Court · (2022) 03 BOM CK 0045
Constitution Of India, 1950 — Article 22(1)Prevention Of Money Laundering Act, 2002 — Section 3Code Of Criminal Procedure, 1973 — Section 41A
High Courts14 Mar 2022Partly Allowed
Shivam Vs State Of Maharashtra And Others
Bombay High Court · (2022) 03 BOM CK 0044
Maharashtra Land Revenue Code, 1966 — Section 48(7), 48(8), 48(8)(2)
High Courts14 Mar 2022Allowed
Century Textiles And Industries Limited And Others Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2022) 03 BOM CK 0043
Constitution Of India, 1950 — Article 12, 14, 226Bombay Improvement Act, 1898 — Section 32B, 32B(2), 32G, 32I, 32I(2)City Of Bombay Improvement Trust Transfer Act, 1925 — Section 4, 4(a), 5, 32H, 37(2), 42(3)(b), 46(3), 47(2), 47(4), 47(5), 48, 48(a), 51(2), 55
High Courts12 Mar 2022Disposed Of
Saunsthan Vetal Nachinolkar Nachinolwada Vs Mamlatdar And Administrator Of Devalayas Of Bicholim Taluka, Bicholim Goa & Ors
Bombay High Court · (2022) 03 BOM CK 0047
High Courts11 Mar 2022Allowed/Disposed Of
Subhan Usman Shaikh Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0040
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437A
High Courts11 Mar 2022Dismissed
Aadil Rafique Shaikh Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0039
Indian Penal Code, 1860 — Section 302, 323Maharashtra Police Act, 1951 — Section 135
High Courts11 Mar 2022Dismissed
Sopan Sudam Pagare Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0038
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 313, 428
High Courts11 Mar 2022Allowed
Iqbal Mahiboob Momin Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0037
Indian Penal Code, 1860 — Section 302, 323Code Of Criminal Procedure, 1973 — Section 428
High Courts11 Mar 2022Dismissed
Sandeep @ Jounty Mahadeo Jadhav & Anr Vs State Of Maharashtra
Bombay High Court · (2022) 03 BOM CK 0036
Indian Penal Code, 1860 — Section 34, 300, 302, 307, 323, 326, 504, 506Code Of Criminal Procedure, 1973 — Section 428