High Courts11 Oct 2021Dismissed
Prabhavati Parab Vs Communidade Of Mapusa, Thr. Its Attorney And Anr
Bombay High Court · (2021) 10 BOM CK 0046
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 368 of 3,651
High Courts11 Oct 2021Allowed
Minescape Minerals Pvt. Ltd Vs Union Of India, Thr. Ministry Of Finance
Bombay High Court · (2021) 10 BOM CK 0045
High Courts11 Oct 2021Disposed Of
Jugraj Tejraj And Sons & Anr Vs Executive Engineer, E-1 Division, Mbr & R Board & Ors
Bombay High Court · (2021) 10 BOM CK 0043
Constitution Of India, 1950 — Article 226Maharashtra Housing And Area Development Act, 1976 — Section 95A, 95(A)(2)
High Courts08 Oct 2021Dismissed
Shaikh Ainashwa Mohd.Habeebuddin Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0085
Indian Veterinary Council Act, 1984 — Section 22, 36, 36(i), 36(j), 36(k), 36(p)Indian Medical Council Act, 1956 — Section 22
High Courts08 Oct 2021Dismissed
Vanashakti & Anr Vs Union Of India & Ors
Bombay High Court · (2021) 10 BOM CK 0044
Constitution Of India, 1950 — Article 14, 21, 226, 323A, 323BNational Green Tribunal (Practice And Procedure) Rules, 2011 — Rule 24Environment (Protection) Act, 1986 — Section 1(2)(m), 3, 3(2)(1), 3(2)(v), 6, 14, 14(1), 24, 25, 29, 30, 33, 38(5)
High Courts08 Oct 2021Dismissed
Nagesh Trivikram Naik,Vs Kalindi V. Parsekar
Bombay High Court · (2021) 10 BOM CK 0038
Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2
High Courts08 Oct 2021Partly Allowed
Varama Sir India Logistics And Infrastructure Pvt. Ltd Vs Goa Industrial Development Corporation
Bombay High Court · (2021) 10 BOM CK 0037
High Courts08 Oct 2021Disposed Of
Govind Vasant Parab And 2 Ors Vs State Of Goa
Bombay High Court · (2021) 10 BOM CK 0036
High Courts08 Oct 2021Partly Allowed
Suniti Anand Prabhu, Major And Other Vs Pranita F. Tilve And Other
Bombay High Court · (2021) 10 BOM CK 0035
Code Of Civil Procedure, 1908 — Section 97, 114, Order 41, Order 41 Rule 20Goa Co Operative Societies Act, 2001 — Section 82, 82(3), 82(4)
High Courts08 Oct 2021Dismissed
Hindusthan Udyog Ltd Vs Assistant Provident Fund Commissioner
Bombay High Court · (2021) 10 BOM CK 0034
Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2A, 7A, 71, 16(1)(d)
High Courts08 Oct 2021Partly Allowed
Keshavrao Govindrao Avagan Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0033
Land Acquisition Act, 1894 — Section 4, 18
High Courts08 Oct 2021Partly Allowed
Jayant Vitthal Dawkhare And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0031
Constitution Of India, 1950 — Article 226National Highways (Manner Of Depositing The Amount By The Central Government Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 4National Highways Act, 1956 — Section 3A(1), 3(G)(5), 3H, 3H(3), 3H(4), 3G
High Courts08 Oct 2021Disposed Of
Modern India Limited Vs Union Of India And Others
Bombay High Court · (2021) 10 BOM CK 0030
Constitution Of India, 1950 — Article 12ESSO (Acquisition Of Undertakings In India) Act, 1974 — Section5, 5(2), 7, 7(3)Burmah Shell (Acquisition Of Undertakings In India) Act, 1976 — Section 2(a), 3,4, 5, 5(2), 5(3), 7, 7(1), 7(3)
High Courts08 Oct 2021Disposed Of
Chitrarekha M. Naik Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0029
Constitution Of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 19, 30, 57
High Courts08 Oct 2021Allowed
Union Of India And Others Vs Lalita V. Mertia
Bombay High Court · (2021) 10 BOM CK 0028
Constitution Of India, 1950 — Article 14, 16, 32, 141, 226, 309
High Courts07 Oct 2021Dismissed
Hai Mujahid Ekbal Abdul Siddiqui Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0074
Constitution Of India, 1950 — Article 32, 136, 226
High Courts07 Oct 2021Dismissed
Pramod S/O Madhavrao Rannavare And Others Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0073
Constitution Of India, 1950 — Article 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 18, 20, 22, 23, 24, 24, 25, 26, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37Indian Penal Code, 1860 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 164, 173, 313
High Courts07 Oct 2021Disposed Of
Babasaheb Poul Vs State Of Maharashtra And Anr
Bombay High Court · (2021) 10 BOM CK 0042
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 239, 301, 301(2), 302, 482Indian Penal Code, 1860 — Section 34, 406, 420, 465, 468, 471
High Courts07 Oct 2021Allowed
Satish Murlidhar Magar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0032
Code Of Civil Procedure, 1908 — Section 294A, 313, 374Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20
High Courts07 Oct 2021Allowed
Dilip S/O. Gangadhar Sonar Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0026
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 165A