High Courts10 Dec 2021Disposed Of
Tarun Vs Scheduled Tribes Certificate Scrutiny Committee, Amravati Division, Amravati
Bombay High Court · (2021) 12 BOM CK 0044
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 356 of 3,651
High Courts10 Dec 2021Dismissed
Regional Provident Fund Commissioner And Others Vs Sanjay Memorial Teachers Education Society
Bombay High Court · (2021) 12 BOM CK 0043
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 20Employees� Provident Funds And Miscellaneous Provisions Act, 1952 — Section 1(3)(b), 7A, 7I, 16, 16(1), 16(1)(a), 16(1)(b)
High Courts10 Dec 2021Disposed Of
Sunil Kunkolkar Vs Commissioner, Corporation Of City Of Panjim And 2 Ors
Bombay High Court · (2021) 12 BOM CK 0041
High Courts09 Dec 2021Allowed
P. S.C. Pacific Vs State Of Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0150
Constitution Of India, 1950 — Article 226Maharashtra Minor Mineral Extraction (Development And Regulation) (Amendment) Rules, 2015 — Rule 46(a)(i)Maharashtra Land Revenue Code, 1966 — Section 44, 48, 48(2), 48(7)
High Courts09 Dec 2021Allowed
Paranjape Schemes (Construction) Ltd Vs State Of Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0148
Maharashtra Minor Mineral Extraction (Development And Regulation) (Amendment) Rules, 2015 — Rule 46(a)(i)Maharashtra Land Revenue Code, 1966 — Section 44, 48, 48(2), 48(7)Maharashtra Regional And Town Planning Act, 1966 — Section 18
High Courts09 Dec 2021Dismissed
Nayana Sudhir Shah And Others Vs Sudhir Premji Shah And Others
Bombay High Court · (2021) 12 BOM CK 0147
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 4, 23
High Courts09 Dec 2021Allowed
Kashinath Narayan Gharat Vs State Of Maharashtra
Bombay High Court · (2021) 12 BOM CK 0128
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 90, 375, 376, 417
High Courts07 Dec 2021Allowed
Pawandeep @ Pawan S/O. Chotulal Yadav Vs State Of Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0071
Indian Penal Code, 1860 — Section 505(2)Information Technology Act, 2000 — Section 67Code Of Criminal Procedure, 1973 — Section 482
High Courts07 Dec 2021Allowed
Dr. Kishor Laxman Bonde Vs State Of Maharashtra Through Its Secretary Higher And Technical Education Department
Bombay High Court · (2021) 12 BOM CK 0040
High Courts07 Dec 2021Dismissed
Aaryan S/O Sanjay Kakade Vs State Common Entrance Test Cell, Maharashtra And Others
Bombay High Court · (2021) 12 BOM CK 0039
High Courts07 Dec 2021Disposed Of
United India Insurance Company Ltd Vs Champabai W/O Kashinath Shinde And Others
Bombay High Court · (2021) 12 BOM CK 0038
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 149(2), 149(2)(a), 165, 168, 168(3), 174
High Courts07 Dec 2021
Dhyandev Kachruji Wankhede Vs Nawab Malik
Bombay High Court · (2021) 12 BOM CK 0037
High Courts07 Dec 2021
Niranjan N. Satam & Anr Vs Chief Executive Offcerr Slum Rehabilitation Authority & Ors
Bombay High Court · (2021) 12 BOM CK 0036
High Courts07 Dec 2021
Executive Engineer, Nandur Madhyameshwar Project, Nashik Vs Trambak Savliram Gowardhane And Ors
Bombay High Court · (2021) 12 BOM CK 0035
High Courts07 Dec 2021
Vipul Kantilal Chheda And Others Vs Anand Rathi Global Finance Ltd. And Others
Bombay High Court · (2021) 12 BOM CK 0033
High Courts07 Dec 2021Disposed Of
Sameer Bhat Vs State Of Goa, Thr. The Public Prosecutor & 2 Ors
Bombay High Court · (2021) 12 BOM CK 0032
High Courts07 Dec 2021
Antonio Santan Caitan Fernandes Vs Kalavati Rawal And Anr
Bombay High Court · (2021) 12 BOM CK 0031
Goa Daman And Diu Mundkars (Protection From Eviction) Act, 1975 — Section 8A
High Courts07 Dec 2021Disposed Of
Quadros Motorides, Thr. Its Prop., Evencio De Menino Jesus Quadros Vs Goa State Co Operative Bank Ltd., Thr. Its Managing Director And Anr
Bombay High Court · (2021) 12 BOM CK 0029
High Courts07 Dec 2021Allowed
Gulfsha Wasim Sheikh Vs State Of Maharashtra, Through Principal Secretary, Public Health Department, Mantralaya
Bombay High Court · (2021) 12 BOM CK 0028
Constitution Of India, 1950 — Article 21Medical Termination Of Pregnancy Act, 1971 — Section 3(2)(i)
High Courts07 Dec 2021Dismissed
Harischandra Revanu Kamble Vs State Of Maharashtra
Bombay High Court · (2021) 12 BOM CK 0027
Maharashtra Slum Areas (Improvement, Clearing And Redevelopment) Act, 1971 — Section 35(1A)