High Courts25 Oct 2021Allowed
Manohar Jagannath Jadhav Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0120
Indian Penal Code, 1860 — Section 366
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 365 of 3,651
High Courts25 Oct 2021
Tarrique Ali Haider Ali Shaikh & Others Vs Build Square And Others
Bombay High Court · (2021) 10 BOM CK 0119
High Courts25 Oct 2021Allowed
Manohar Jagannath Jadhav ] R/O. Jalalpur Taluka ] District- Nashik Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0118
Indian Penal Code, 1860 — Section 366
High Courts25 Oct 2021
Meghashyam Ramchandra Naik And 4 Ors Vs Mahendra Purushottam Naik Gaunekar And 3 Ors
Bombay High Court · (2021) 10 BOM CK 0117
Code Of Civil Procedure, 1908 — Order 41 Rule 31Mundkar(Protection From Eviction) Act, 1975 — Section 3
High Courts25 Oct 2021Disposed Of
Amey Dilip Sardessai Vs Gayatri Amey Sardessai
Bombay High Court · (2021) 10 BOM CK 0112
High Courts25 Oct 2021Dismissed
Fogal Bakaram Sathawane And Others Vs Kishorkumar Sitaram Kore And Others
Bombay High Court · (2021) 10 BOM CK 0111
Maharashtra Public Trust Act, 1950 — Section 22(3), 26, 68(a)(c), 70
High Courts22 Oct 2021
Rachna Sansad College Of Applied Art & Craft And Others Vs State Minister For Revenue, Maharashtra State, Mantralaya And Others
Bombay High Court · (2021) 10 BOM CK 0107
Constitution Of India, 1950 — Article 226Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission And Fees) Act, 2015 — Section 7
High Courts22 Oct 2021
Dr.Dinesh Pandurang Kudav Vs University Of Mumbai And Others
Bombay High Court · (2021) 10 BOM CK 0106
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30Maharashtra Universities Act, 1994 — Section 76, 76(g)
High Courts22 Oct 2021Dismissed
Chitra Anant Salunke Vs State Of Maharashtra And Ors
Bombay High Court · (2021) 10 BOM CK 0105
Constitution Of India, 1950 — Article 226
High Courts22 Oct 2021Dismissed
Sanjeev Babaram Vichare And Others Vs State Minister For Revenue, Maharashtra State, Mantralaya And Others
Bombay High Court · (2021) 10 BOM CK 0104
Constitution Of India, 1950 — Article 32, 226, 227Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 32Maharashtra Land Revenue Code, 1966 — Section 257
High Courts21 Oct 2021Disposed Of
Amey Mahendrasing Thakur Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0110
Constitution Of India, 1950 — Article 226, 342Maharashtra Scheduled Castes Scheduled Tribes Denotified Tribes (Vimukta Jatis) Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 2(h)
High Courts21 Oct 2021Allowed
Akhtar Kadar Jamadar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0109
Constitution Of India, 1950 — Article 226Maharashtra Scheduled Caste Scheduled Tribes Denotified Tribes (Vimukta Jatis) Nomadic Tribes Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 12, 13, 13(1), 13(1)(d)
High Courts21 Oct 2021Dismissed
State Of Maharashtra Vs Prakash Rajaram Holkar
Bombay High Court · (2021) 10 BOM CK 0108
Constitution Of India, 1950 — Article 32, 226, 227Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 28(1), 30
High Courts21 Oct 2021Allowed
Anand Y. Phadte Vs Provident Fund Inspector
Bombay High Court · (2021) 10 BOM CK 0102
Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 6C, 7A, 7A(1)(a), 7B, 14(1B), 14(2A), 19A, 71
High Courts21 Oct 2021Allowed
Tanhaji Raghunath Barde Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0099
Indian Penal Code, 1860 — Section 302, 376Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437A
High Courts21 Oct 2021Dismissed
M/S. Rajmudra Real Estate Pvt. Ltd Vs Residential Deputy Collector And Others
Bombay High Court · (2021) 10 BOM CK 0098
Maharashtra Government Premises (Eviction) Act, 1956 — Section 2(b), 4, 5, 7
High Courts21 Oct 2021Disposed Of
Chetan Surendra Dalal Vs K.C. Agro Pvt. Ltd. And Others
Bombay High Court · (2021) 10 BOM CK 0097
Bombay High Court (Original Side) Rules, 1980 — Rule 986Companies Act, 1956 — Section 10(F), 397, 398 and 402
High Courts21 Oct 2021Allowed
Keyur Madhusudan Shah Vs Nikhil Madhusudan Shah And Others
Bombay High Court · (2021) 10 BOM CK 0096
High Courts21 Oct 2021Dismissed
Santosh Hari Gavas And Another Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0095
Constitution Of India, 1950 — Article 227Maharashtra Cooperative Societies Rules. 1961 — Rule 60, 60(8), 60(10)Maharashtra Cooperative Societies Act, 1960 — Section 2, 2A, 3, 75, 75(1), 75(5), 81
High Courts21 Oct 2021
Maria Do Carmo Ribeiro De Santana Costa Martins And Anr Vs Emilio Carlos Antonio Jude Thadeus Costa Martins And Anr
Bombay High Court · (2021) 10 BOM CK 0094