COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 344 of 3,651

High Courts28 Feb 2022Dismissed/Disposed Of

Municipal Corporation Of Greater Mumbai And Others Vs Rajendra Phulchand Gupta And Ors

Bombay High Court · (2022) 02 BOM CK 0075

Code Of Civil Procedure, 1908 — Section 104, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 43 Rule (1)Mumbai Municipal Corporation Act, 1888 — Section 260, 351, 354, 354A, 515AMaharashtra Municipal Corporations Act, 1949 — Section 260, 433A

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High Courts28 Feb 2022Disposed Of

M/S. Amoda Properties LLP Vs Joy Mrinalkani Basu And Ors

Bombay High Court · (2022) 02 BOM CK 0074

Code Of Civil Procedure, 1908 — Section 104, Order 43 Rule 1(r)Transfer Of Property Act, 1882 — Section 44, 52

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High Courts28 Feb 2022Dismissed

Viplav Prabhugaonkar Vs State Of Goa And Others

Bombay High Court · (2022) 02 BOM CK 0073

Indian Penal Code, 1860 — Section 504, 509

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High Courts28 Feb 2022Partly Allowed

Vidhya Budharam Pilare Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0072

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High Courts26 Feb 2022Dismissed

Hemraj Vs State Of Maharashtra

Bombay High Court · (2022) 02 BOM CK 0093

Indian Penal Code, 1860 — Section 302, 307, 323, 498A

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High Courts26 Feb 2022Dismissed

Jiwan @ Devendra Nathu Chalse Vs State Of Maharashtra

Bombay High Court · (2022) 02 BOM CK 0092

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 163, 164, 235(2), 313Evidence Act, 1872 — Section 24

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High Courts26 Feb 2022Allowed

Pohlya Redya Valavi Vs State Of Maharashtra

Bombay High Court · (2022) 02 BOM CK 0091

Indian Penal Code, 1860 — Section 34, 406, 468, 471Essential Commodities Act, 1955 — Section 3, 7

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High Courts26 Feb 2022Dismissed/ Disposed Of

New India Assurance Co. Ltd Vs Nanda And Others

Bombay High Court · (2022) 02 BOM CK 0090

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High Courts26 Feb 2022Dismissed

Sumit Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0089

Constitution Of India, 1950 — Article 14, 226

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High Courts26 Feb 2022Dismissed

Bhagyashri Vs Jagdish

Bombay High Court · (2022) 02 BOM CK 0088

Hindu Marriage Act, 1955 — Section 9, 10, 11, 12, 13, 13B, 14, 24, 25, 25(2), 25(3)

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High Courts26 Feb 2022Dismissed

Divisional Controller Vs Jyoti And Others

Bombay High Court · (2022) 02 BOM CK 0087

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High Courts26 Feb 2022Disposed Of

Rashtriya Shikshan Sangh And Others Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0071

Constitution Of India, 1950 — Article 162, 166, 226, 227Bombay Primary Education Rules, 1949 — Rule 109(2)

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High Courts26 Feb 2022Disposed Of

Nanasaheb Vasantrao Jadhav And Others Vs State Of Maharashtra And Ors

Bombay High Court · (2022) 02 BOM CK 0070

Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 32, 208, 212, 213(1), 213(2)(a), 226, 227Code Of Civil Procedure, 1908 — Order 4 Rule 1, Order 4 Rule 1(1), Order 4 Rule 3, Order 4 Rule 4, Orders 6, Orders 7, Orders 23, Order 23 Rule 1, Order 23 Rule 1(3)Bombay High Court (Appellate Side) Rules, 1960 — Rule 9

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High Courts26 Feb 2022Dismissed

Yogesh Devidas Patil & Ors Vs Union Of India & Anr

Bombay High Court · (2022) 02 BOM CK 0068

Constitution Of India, 1950 — Article 14, 16

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High Courts26 Feb 2022Disposed Of

Rohidas Sonu Volvoikar And Others Vs State Of Goa And Others

Bombay High Court · (2022) 02 BOM CK 0067

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High Courts26 Feb 2022Allowed

Rupesh S/O Ramesh Padole And Others Vs Shaikh Sadik Shaikh Rafique And Others

Bombay High Court · (2022) 02 BOM CK 0066

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498AProtection Of Women From Domestic Violence Act, 2005 — Section 12

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High Courts26 Feb 2022Dismissed