High Courts02 Feb 2022
Bhagwan Thadhani @ Bhagwan Thadani And Others Vs Tridhaatu Asset Holding LLP & Anr
Bombay High Court · (2022) 02 BOM CK 0005
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 348 of 3,651
High Courts01 Feb 2022Partly Allowed
Ku. Seema And Others Vs M. Jalpathrao And Others
Bombay High Court · (2022) 02 BOM CK 0004
High Courts01 Feb 2022Allowed
Sanjay Kumar Vs State Of Maharashtra And Others
Bombay High Court · (2022) 02 BOM CK 0003
Maharashtra Regional And Town Planning Act, 1966 — Section 127Land Acquisition Act, 1894 — Section 6
High Courts01 Feb 2022Allowed
Jagdish Bhagoji Lahane And Others Vs State Of Maharashtra
Bombay High Court · (2022) 02 BOM CK 0002
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 326
High Courts01 Feb 2022Disposed Of
Dinesh Bansi Yadav Vs Hon�ble Girevance Redressal Committee And Others
Bombay High Court · (2022) 02 BOM CK 0001
Maharashtra Slum Areas (Improvement, Clearance And Redevelopment) Act,1971 — Section 35(1A)
High Courts31 Jan 2022Dismissed
Shivaji Fakira Bhambare Vs Dashrath Baburao Naik
Bombay High Court · (2022) 01 BOM CK 0055
Code Of Civil Procedure, 1908 — Order Order 39 Rule 11, 39 Rule 11(1), Order 39 Rule 11(2), Order 43 Rule 1(r), Order 43 Rule 11(1), Order 43 Rule 11(2)Evidence Act, 1872 — Section 8
High Courts31 Jan 2022Dismissed
State Of Maharashtra Vs Ramsingasan Jamunaprasad Mourya
Bombay High Court · (2022) 01 BOM CK 0054
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 22, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)c), 42(1)(d), 42(2)
High Courts31 Jan 2022Allowed
Narendra Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0053
Maharashtra Regional And Town Planning Act, 1966 — Section 126, 17
High Courts31 Jan 2022Partly Allowed/Disposed Of
City And Industrial Development Corporation And Others Vs Anwar Khan And Others
Bombay High Court · (2022) 01 BOM CK 0051
Maharashtra Regional And Town Planning Act, 1966 — Section 40, 159Land Acquisition Act, 1894 — Section 18
High Courts31 Jan 2022Allowed
Subhash And Others Vs Suresh And Others
Bombay High Court · (2022) 01 BOM CK 0050
Maharashtra Land Revenue Code, 1966 — Section 143, 143(1)
High Courts31 Jan 2022Dismissed
Bansi And Others Vs Yeshwanta And Others
Bombay High Court · (2022) 01 BOM CK 0049
Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 7, 23, 32, 32(2)
High Courts31 Jan 2022Allowed
Sheshrao And Others Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0048
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 15, 21, 64, 76
High Courts31 Jan 2022Dismissed
Kusum Arun Salunkhe And Others Vs Gulabrao Suklal Patil And Others
Bombay High Court · (2022) 01 BOM CK 0047
Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 13Code Of Civil Procedure (Amendment) Act, 1976 — Section 59
High Courts31 Jan 2022
DHL Employees Union Vs DHL Express (India) Pvt.Ltd & Anr
Bombay High Court · (2022) 01 BOM CK 0046
High Courts31 Jan 2022Dismissed
State Of Maharashtra Vs Kalpak Bhaskar Gadhave
Bombay High Court · (2022) 01 BOM CK 0045
Code Of Criminal Procedure, 1973 — Section 378(3)Negotiable Instruments Act, 1881 — Section 138, 139, 146
High Courts28 Jan 2022Dismissed
Sarjerao Laxmanrao Kale Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0044
Constitution Of India, 1950 — Article 226, 227Bombay (Now Maharashtra) Police (Punishment And Appeal) Rules, 1956 — Rule 3(1)
High Courts27 Jan 2022Dismissed
State Of Maharashtra Vs Shriram Mahadev Nikam And Others
Bombay High Court · (2022) 01 BOM CK 0043
Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313
High Courts25 Jan 2022Dismissed
Anand Prabhakar Joshi Vs Chairman And Managing Director & CEO, Bank Of Maharashtra & Anr
Bombay High Court · (2022) 01 BOM CK 0042
Constitution Of India, 1950 — Article 32, 132, 226Code Of Civil Procedure, 1908 — Section 96, 100, 114, Order 41 Rule 11, Order 47 Rule 1
High Courts24 Jan 2022Disposed Of
Chetan Iron LLP Vs NRC Ltd
Bombay High Court · (2022) 01 BOM CK 0057
Arbitration And Conciliation Act, 1996 — Section 9, 17, 34, 37Specific Relief Act, 1963 — Section 9, 14(d), 14(1), 14(1)(c), 41, 41(e)
High Courts24 Jan 2022
Mumbai Grahak Panchayat And Another Vs State Of Maharashtra And Others
Bombay High Court · (2022) 01 BOM CK 0041