CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 345 of 3,651

High Courts26 Feb 2022Dismissed

Sanjay Sadashivrao Mandlik And Others Vs Election Commission Of India & Ors

Bombay High Court · (2022) 02 BOM CK 0059

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Conduct Of Elections Rules, 1961 — Rule8, 15.30, 94ARepresentation Of The People Act, 1951 — Section 61A, 65, 66, 81, 81(3), 83(1)(a), 84, 98(a), 100, 100(1)(b), 100(1)(d), 100(1)(d)(i), 100(1)(d)(ii), 100(1)(d)(iii), 100(1)(d)(iv), 119, 121, 123
Read judgment
High Courts24 Feb 2022Allowed

Jawahar Hiralal Mehta Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0084

Constitution Of India, 1950 — Article 226Maharashtra Regional And Town Planning Act, 1966 — Section 49, 113A, 126, 126(1), 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
Read judgment
High Courts24 Feb 2022Disposed Of

Ramesh Tukaram Vavekar Vs State Of Maharashtra And Others

Bombay High Court · (2022) 02 BOM CK 0051

Protection Of Children From Sexual Offences Rules, 2012 — Rule 7(1)(3), 7(3), 7(4)Code Of Criminal Procedure, 1973 — Section 2(wa), 33(8), 53A, 174, 235(2), 363(1), 357A(2), 357A(3), 428Indian Penal Code, 1860 — Section 354(a), 376, 376(2)(i)
Read judgment