COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 349 of 3,651

High Courts21 Jan 2022Allowed

Nabeel Construction Pvt. Ltd Vs Union Of India And Others

Bombay High Court · (2022) 01 BOM CK 0038

Constitution Of India, 1950 — Article 226Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 6(3)Finance Act (No.2), 2019 — Section 83, 121(e), 121(r), 123, 123(c), 125, 125(e), 125(1), 125(1)(e), 127

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High Courts20 Jan 2022Allowed

Narayan Sadanand Rakshe Vs State Of Maharashtra

Bombay High Court · (2022) 01 BOM CK 0040

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 307

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High Courts20 Jan 2022Disposed Of

Ashwini Ashish Dighe Vs Union Of India And Others

Bombay High Court · (2022) 01 BOM CK 0036

Constitution Of India, 1950 — Article 226, 227Foreign Trade (Development And Regulation) Act, 1992 — Section 2(e), 11(2)Special Economic Zones (SEZ) Act, 2005 — Section 2(n), 2(m), 3(1), 51

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High Courts19 Jan 2022Dismissed

Mosa Anand Rajulu Vs M/S. V. Ships Monaco And Another

Bombay High Court · (2022) 01 BOM CK 0039

Employees� Compensation Act, 1923 — Section 3, 4, 4(1), 10, 15, 17, 19(2), 22A, 28, 28(1), 28(2), 29, 30

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High Courts19 Jan 2022Allowed

Manisha Dnyneshwar Londhe Vs State Of Maharashtra And Others

Bombay High Court · (2022) 01 BOM CK 0037

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High Courts18 Jan 2022Disposed Of

Laxman Sardarsingh Rajput Vs Deputy Director, (Education) And Others

Bombay High Court · (2022) 01 BOM CK 0035

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High Courts18 Jan 2022Partly Allowed

Lilabai Anandrao Mahale And Others Vs Ratnabai Rajesh Chaudhari And Others

Bombay High Court · (2022) 01 BOM CK 0034

Code Of Civil Procedure, 1908 — Section 21, 115, Order 7 Rule 11, Order 7 Rule 11(d)Court Fees Act, 1870 — Section 6(iv)

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High Courts18 Jan 2022Partly Allowed

Reliance General Insurance Company Vs Shobha And Others

Bombay High Court · (2022) 01 BOM CK 0033

Motor Vehicles Act, 1988 — Section 166(1)(c)

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High Courts18 Jan 2022Disposed Of

Ravindra And Others Vs Anil And Others

Bombay High Court · (2022) 01 BOM CK 0032

Indian Succession Act, 1925 — Section 276

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High Courts18 Jan 2022Dismissed

Suryakant Kisan Pawar Vs Deputy Collector, Mumbai And Presiding And Others

Bombay High Court · (2022) 01 BOM CK 0031

Constitution Of India, 1950 — Article 21, 226, 227Maintenance And Welfare Of Parents And Senior Citizens Act,2007 — Section 2(b), 2(d), 2(f), 4, 4(2), 4(3), 5, 5(7), 5(9), 7, 23, 23(2)

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High Courts18 Jan 2022Disposed Of

Renuka @ Rinku @ Ratan Kiran Shinde And Others Vs Union Of India And Others

Bombay High Court · (2022) 01 BOM CK 0030

Constitution Of India, 1950 — Article 14, 19, 21, 32, 72, 161, 257(1)Maharashtra Prisons (Prisoners Sentenced To Death) Rules, 1971 — Rule 3, 13, 13(2), 14, 14(2), 15Prisons Act, 1894 — Section 59(18), 59(28)

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High Courts18 Jan 2022Allowed

Dr. Dipak Vishwnathrao Muley Vs State Of Maharashtra And Others

Bombay High Court · (2022) 01 BOM CK 0029

Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 9, 9(21), 27, 27(1), 27(2)(a), 27(2)(b), 27(2)(b)(i), 27(2)(b)(ii), 27(3), 27(4), 27(6), 27(6)(a), 130Maharashtra Universities Act, 1994 — Section 9

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High Courts18 Jan 2022Partly Allowed

Avinash Malharrao Kakade Vs Mumbai Agricultural Produce Market Committee And Others

Bombay High Court · (2022) 01 BOM CK 0028

Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967 — Rule 59(6), 59(10), 59(19), 59(24), 59(26), 59(29), 59(31), 60(4), 63(1)Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 52B

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High Courts17 Jan 2022Dismissed