High Courts22 Dec 2021Allowed
ATC Telecom Infrastructure Pvt.Ltd. Vs Bokhara Gram Panchayat And Others
Bombay High Court · (2021) 12 BOM CK 0125
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 352 of 3,651
High Courts22 Dec 2021
Eknath s/o Anandrao Chowdhari Vs State Of Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0124
Maharashtra Regional And Town Planning Act, 1966 — Section 127
High Courts22 Dec 2021Allowed
M/S. Ganga Iron & Steel Trading Co Vs Commissioner Of Income Tax, Central, Nagpur
Bombay High Court · (2021) 12 BOM CK 0123
Income Tax Act, 1961 — Section 143(3), 260A, 271, 271(1)(c), 274
High Courts22 Dec 2021
Associana Rosario Fernandes Vs Mormugao Port Road Company Ltd
Bombay High Court · (2021) 12 BOM CK 0122
Indian Easements Act, 1882 — Section 63
High Courts22 Dec 2021Allowed
Lizanne D'Silva Vs Melwen Silveira & Anr
Bombay High Court · (2021) 12 BOM CK 0121
Portuguese Code Of Civil Procedure, 1939 — Article 1101, 1102
High Courts22 Dec 2021Dismissed
Sanjay Shantaram And Others Vs State
Bombay High Court · (2021) 12 BOM CK 0120
Constitution Of India, 1950 — Article 19(1)(a), 19(1)(b)Indian Penal Code, 1860 — Section 34, 120B, 141, 142, 143, 147, 148, 149, 153, 324, 325, 326Prevention Of Damage To Public Property Act, 1984 — Section 3
High Courts22 Dec 2021Disposed Of
Moreshwar Ramchandra Joshi Vs State Of Goa
Bombay High Court · (2021) 12 BOM CK 0119
High Courts22 Dec 2021Disposed Of
Malcom Seby Colaco Vs Antonio Manuel D Fernandes And 2 Ors.
Bombay High Court · (2021) 12 BOM CK 0118
High Courts21 Dec 2021Allowed
Kum. Shruti Nivarutti Hainalkar And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0132
Constitution Of India, 1950 — Article 226Maharashtra Scheduled Tribes (Regulation Of Issuance And Verification Of) Certificate Rules, 2003 — Rule 9, 10, 12, 12(8)Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 11, 12, 13(2)(b)
High Courts21 Dec 2021Dismissed
Deepak Kumar Radheshyam Khurana And Others Vs Mumbai Port Trust And Others
Bombay High Court · (2021) 12 BOM CK 0109
Constitution Of India, 1950 — Article 19, 21
High Courts21 Dec 2021Disposed Of
Sudhir Vasu Shetty And Others Vs City Survey Officer
Bombay High Court · (2021) 12 BOM CK 0108
Maharashtra Land Revenue Code, 1966 — Section 37A, 149, 150
High Courts21 Dec 2021Dismissed
National Investigation Agency Vs Naresh Ramniklal Gaur @ Gor Son Of Ramniklal Gaur And Another
Bombay High Court · (2021) 12 BOM CK 0107
Indian Penal Code, 1860 — Section 34, 120B, 201, 286, 302, 364, 384, 386, 379, 403, 419, 465, 471, 473, 506Arms Act, 1959 — Section 3, 25Explosive Substances Act, 1908 — Section 4
High Courts20 Dec 2021Allowed
Konkan Railway Corporation Pvt. Ltd Vs M/S. B. T. Patil & Sons Belagum (Construction) Pvt. Ltd
Bombay High Court · (2021) 12 BOM CK 0133
Arbitration And Conciliation Act, 1996 — Section 31(3), 31(7), 31(7)(a)
High Courts20 Dec 2021Disposed Of
Alex J. Fernandes Vs Police Inspector, Calangute Police Station And Anr
Bombay High Court · (2021) 12 BOM CK 0105
Indian Penal Code, 1860 — Section 34, 323, 324, 354, 354A, 354B, 356, 379
High Courts20 Dec 2021Dismissed
Sudhakar S/O Ganpatrao Shinde Vs M/ Bhikamchand Jain And Company, A Registered Partnership Firm Head Office And Others Vs Gurukul Gruha Bhadekaru Malki Hakka Sahakari Sanstha Ltd., Chandrapur Through Its Chairman And Others
Bombay High Court · (2021) 12 BOM CK 0098
Code Of Civil Procedure, 1908 — Order 26 Rule 9
High Courts18 Dec 2021
RCCPL Pvt Ltd, Kolkata Vs Taher Ali S/O. Abde Ali, Nagpur
Bombay High Court · (2021) 12 BOM CK 0103
Negotiable Instruments Act, 1881 — Section 138
High Courts18 Dec 2021Allowed
Bulkabai Wd/O Jairam Balki (Dead) Through L.Rs. Smt. Girjabai Kanhu Khiradkar And Others Vs Gurukul Gruha Bhadekaru Malki Hakka Sahakari Sanstha Ltd., Chandrapur Through Its Chairman And Others
Bombay High Court · (2021) 12 BOM CK 0102
High Courts18 Dec 2021Dismissed
Machhindra @ Avinash S/O. Ganpat Teltumde Vs State Of Maharashtra
Bombay High Court · (2021) 12 BOM CK 0101
Indian Penal Code, 1860 — Section 300, 300II, 302, 302I, 303 I, 304, 304I, 304II
High Courts18 Dec 2021Dismissed
Aarish Shaikh Fakaruddin Lokhandwala And Others Vs State Of Maharashtra
Bombay High Court · (2021) 12 BOM CK 0096
Indian Penal Code, 1860 — Section 34, 120(B), 406, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66B, 66C, 72(1), 75Indian Telegraph Act, 1885 — Section 25A
High Courts17 Dec 2021Dismissed
Abhimanyu Jayesh Jhaveri And Others Vs Nirmala Dharmadas Jhaveri & Anr
Bombay High Court · (2021) 12 BOM CK 0134
Constitution Of India, 1950 — Article 21Negotiable Instruments Act, 1881 — Section 138Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(b), 2(f), 3, 4, 4(2), 4(3), 5, 20