High Courts30 Sept 2021Partly Allowed
Disha D. Naik Vs Vishwajeet R. Tari And Others
Bombay High Court · (2021) 09 BOM CK 0058
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 371 of 3,651
High Courts30 Sept 2021Disposed Of
Concept Green Builders And Developers, Rep. By Its Duly Aut. Partner, Pramod L.S. Cuncolienkar Vs Naik And Sons
Bombay High Court · (2021) 09 BOM CK 0057
High Courts30 Sept 2021Disposed Of
Sanjeev @ Sanjay @ Tatyasaheb Vs Commissioner Of Police Solapur And Others
Bombay High Court · (2021) 09 BOM CK 0055
Constitution Of India, 1950 — Article 21, 22(5)Maharashtra Prevention Of Dangerous Activities Act, 1981 — Section 3, 3(2)(Va)Indian Penal Code, 1860 — Section 143, 144, 147, 323, 324
High Courts29 Sept 2021Disposed Of
M.K. Aromatics Ltd Vs State Of Goa
Bombay High Court · (2021) 09 BOM CK 0069
High Courts29 Sept 2021Disposed Of
Amina BI Shaikh Vs Chief Officer
Bombay High Court · (2021) 09 BOM CK 0068
High Courts29 Sept 2021Dismissed
Jack Santana Vs Maria Martha Barreto And Others
Bombay High Court · (2021) 09 BOM CK 0067
Code Of Criminal Procedure, 1973 — Section 145, 200, 202(2)
High Courts29 Sept 2021Disposed Of
Dnyansagar Shikshan Prasarak Mandal And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0056
Constitution Of India, 1950 — Article 226Bombay Primary Education Rules, 1949 — Rule 115, 115(3)(a), 115(3)(b)Maharashtra General Clauses Act, 1904 — Section 7
High Courts29 Sept 2021Dismissed
People Welfare Society Vs State Information Commissioner And Others
Bombay High Court · (2021) 09 BOM CK 0054
Right To Information Act, 2005 — Section 2(h), 2(h)(d)(i), 2(13), 4, 4(a), 4(b), 4(c), 4(d), 5, 8 (1)(j), 19(3), 31A, 32(1), 33, 37
High Courts29 Sept 2021Disposed Of
Shamrao Tayappa Dhavare Vs Education Officer And Others
Bombay High Court · (2021) 09 BOM CK 0053
Constitution Of India, 1950 — Article 226
High Courts28 Sept 2021Disposed Of
Shivaji Pandurang Chumbhale And Others Vs Administrator, CIDCO, And Others
Bombay High Court · (2021) 09 BOM CK 0050
New Bombay Disposal Of Land Regulations, 1975 — Regulation 5(2)Indian Contract Act, 1872 — Section 63
High Courts24 Sept 2021Dismissed/Disposed Of
Bapurao And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0052
Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 8, 14(3), 32(d), 32A, 39, 39A, 40, 40(1)(b), 40(1)(e), 44, 45(1)
High Courts24 Sept 2021Allowed/Disposed Of
Francis @ Kau Pattrick Manvell And Others Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0051
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 307
High Courts24 Sept 2021Allowed
Punjabrao Appasaheb Pol Vs Assistant Registrar, Co-Operative Societies And The Returning Officer, Man Taluka Agricultural Produce Market Committee And Others
Bombay High Court · (2021) 09 BOM CK 0042
Constitution Of India, 1950 — Article 62(1), 226, 243O, 243O(b)Maharashtra Agricultural Produce Market Committee (Election To Committee) Rules, 2017 — Rule 2, 2(5), 2(8), 5, 18, 20, 20(2), 20(3), 21, 21(1), 21(2), 25, 25(1), 25(2), 27, 72, 72A, 72A(1)Maharashtra Agriculture Produce Marketing Committee (Development And Regulation) Act, 1963 — Section 2(8), 2(9), 2(17), 11, 12, 13, 13(1)(b1), 14, 60, 60(1)(d), 60(1)(u), 60(2)
High Courts22 Sept 2021Disposed Of
Vasant Chandar Waghamare Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0047
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313, 313(2)
High Courts22 Sept 2021Dismissed
Balu Kundalik Patil Vs State Of Maharashtra & Another
Bombay High Court · (2021) 09 BOM CK 0046
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 376(2), 376(2)(f)
High Courts22 Sept 2021Disposed Of
Ankush Krishna Chavan Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0045
Indian Penal Code, 1860 — Section 300(4), 302, 304ICode Of Criminal Procedure, 1973 — Section 313
High Courts21 Sept 2021Dismissed
Mahendra Shivshankar Thakur Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0070
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 14AIndian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 324, 436Arms Act, 1959 — Section 3
High Courts21 Sept 2021Dismissed
Kamrunisha And Others Vs Karoraba And Others
Bombay High Court · (2021) 09 BOM CK 0044
Code Of Civil Procedure, 1908 — Section, Order 22 Rule 4A(2)(a), Order 39 Rule 2AContempt Of Courts Act, 1971 — Section 2(b), 19, 20, 22
High Courts21 Sept 2021Disposed Of
Satyawan Pandurang Thale Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0043
Maharashtra Police Act, 1951 — Section 56, 56(a), 56(b), 56 (1) (a)(b), 57(1)(a), 59, 60Indian Penal Code, 1860 — Section 34, 323, 332, 336, 353, 392, 504, 506, 527Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts20 Sept 2021Dismissed
Ankush Dharma Chavan Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0048
Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 306, 498A