COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 342 of 3,651

High Courts10 Mar 2022Allowed

Fanny Elaine D'Silva Vs Village Panchayat Of Betalbatim And Others

Bombay High Court · (2022) 03 BOM CK 0035

Constitution Of India, 1950 — Article 227Goa Regularization Of Unauthorized Construction Act, 2016 — Section 2(h), 3(3), 3(4)Goa Panchayat Raj Act, 1994 — Section 201B

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High Courts10 Mar 2022Allowed

Savita Suresh Pandit Vs Suresh Jalbajaji Pandit

Bombay High Court · (2022) 03 BOM CK 0034

Code Of Civil Procedure, 1908 — Section 24Protection Of Women From Domestic Violence Act, 2005 — Section 18, 19, 20, 21, 22

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High Courts09 Mar 2022Allowed

Aslam Nayak Presently Lodged In Judicial Custody At Central Jail Colvale Vs State Of Goa

Bombay High Court · (2022) 03 BOM CK 0033

Indian Penal Code, 1860 — Section 120B, 143, 144, 147, 148, 149, 201, 307, 452Evidence Act, 1872 — Section 27

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High Courts09 Mar 2022Disposed Of

Usha Kerkar And Anr Vs Rajaram V. Kalangutkar (Dec) Thr. His Lrs. And 2 Ors

Bombay High Court · (2022) 03 BOM CK 0032

Goa Buildings (Lease Rent & Eviction) Control Act, 1968 — Section 22(2)(a)Bombay Rents Act, 1947 — Section 21, 32(4)Code Of Civil Procedure, 1908 — Section 47

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High Courts09 Mar 2022Disposed Of

Pankaj Kumar Mali Vs State

Bombay High Court · (2022) 03 BOM CK 0031

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High Courts09 Mar 2022Allowed

Asif Nasir Khan Vs State Of Maharashtra

Bombay High Court · (2022) 03 BOM CK 0030

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 428

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High Courts08 Mar 2022Partly Allowed

Gangadhar Vs State Of Maharashtra

Bombay High Court · Coram Acts Bench Result Referred Cases

Land Acquisition Act, 1894 — Section 54

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High Courts08 Mar 2022Dismissed

Dilip Nathu Chaudhari Vs State Of Maharashtra And Others

Bombay High Court · (2022) 03 BOM CK 0027

Constitution Of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 3, 6A, 6A(1), 6B

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High Courts08 Mar 2022Disposed Of

Basant Singh And Others Vs Autar Kaur And Others

Bombay High Court · (2022) 03 BOM CK 0026

Constitution Of India, 1950 — Article 227

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High Courts07 Mar 2022Disposed Of

Wadhwa Group Holdlings Private Limited Vs Homi Pheroze Ghandy & Anr

Bombay High Court · (2022) 03 BOM CK 0141

Code Of Civil Procedure, 1908 — Order 41 Rule 5Arbitration And Conciliation Act, 1996 — Section 11, 11(6), 11(8), 12(1), 34, 37, 43(4)

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High Courts07 Mar 2022Allowed/Disposed Of

New India Assurance Company Limited And Others Vs Seema And Others

Bombay High Court · (2022) 03 BOM CK 0029

Employees Compensation Act, 1923 — Section 30

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High Courts07 Mar 2022

Pandurang And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 03 BOM CK 0028

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High Courts07 Mar 2022Dismissed

Royal Sundaram Alliance Insurance Vs Vinaya Undaybabu Shah And Others

Bombay High Court · (2022) 03 BOM CK 0025

Bihar Motor Vehicle Rules, 1992 — Rule 249Code Of Civil Procedure, 1908 — Order 41 Rule 22Income Tax, Act, 1961 — Section 10, 10(2A), 40(b)

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High Courts04 Mar 2022Dismissed

Nirmala J. Tiwari & Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2022) 03 BOM CK 0018

Maharashtra Regional And Town Planning Act, 1966 — Section 126, 126(1)(a), 126(2), 126(4), 127, 127(1), 127(2)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 19

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High Courts04 Mar 2022Allowed/Disposed Of

Hussain Mustak Choudhari And Others Vs State Of Maharashtra

Bombay High Court · (2022) 03 BOM CK 0017

Indian Penal Code, 1860 — Section 363, 376(2)(n), 506, 506(II)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 29Code Of Criminal Procedure, 1973 — Section 164, 313, 357A, 357A(1), 428

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High Courts04 Mar 2022Allowed

Mahesh Thakur Singh @ Bhutta Singh @ Brijbhushan Singh Vs State Of Maharashtra

Bombay High Court · (2022) 03 BOM CK 0016

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 357A

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High Courts03 Mar 2022Disposed Of

Auduth Timblo And Others Vs Ravi Kant Jaipuria And Others

Bombay High Court · (2022) 03 BOM CK 0023

Arbitration And Conciliation Act, 1996 — Section 34, 34(2)

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High Courts03 Mar 2022Allowed

Abasaheb Balasaheb Warkhede Vs State Of Maharashtra And Others

Bombay High Court · (2022) 03 BOM CK 0022

Constitution Of India, 1950 — Article 226, 227Maharashtra Police Act, 1951 — Section 55Indian Penal Code, 1860 — Section 307, 324, 393, 395, 399

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High Courts03 Mar 2022Dismissed

Atmaram And Others Vs Devidas And Others

Bombay High Court · (2022) 03 BOM CK 0021

Limitation Act, 1963 — Article 60, 65Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(c), Order 7 Rule 11(d)Hyderabad Tenancy And Agricultural Lands Act, 1950 — Section 38(E), 50(B)(1), 50(B)(2)

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High Courts03 Mar 2022Dismissed

Prakash Vs Navnath And Others

Bombay High Court · (2022) 03 BOM CK 0020

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 7 Rule 11(d), Order 23 Rule 3ALegal Service Authorities Act, 1987 — Section 21

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