High Courts31 Dec 2020Dismissed
Prabhakar Yashwant Salve Vs Chief Engineer And Others
Bombay High Court · (2020) 12 BOM CK 0060
Registration Of Births And Deaths Act, 1969 — Section 13(3)
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 1 of 38
High Courts22 Dec 2020Disposed Of
Anax Industries Pvt. Ltd Vs Micro Logistics (I), Pvt. Ltd
Bombay High Court · (2020) 12 BOM CK 0059
Code Of Civil Procedure, 1908 — Order 43 Rule 1(2)Commercial Courts Act, 2015 — Section 13(1A)Indian Contract Act, 1872 — Section 60, 170, 171
High Courts22 Dec 2020Dismissed
Bhalchandra Vasudeo Rao And Others Vs Municipal Corporation Of Greater Mumbai
Bombay High Court · (2020) 12 BOM CK 0058
Code Of Civil Procedure, 1908 — Order 43 Rule 1Mumbai Municipal Corporation Act, 1888 — Section 351, 354
High Courts22 Dec 2020
AJE India Private Limited Vs Union Of India And Ors
Bombay High Court · (2020) 12 BOM CK 0057
Constitution Of India, 1950 — Article 21, 226Food Safety And Standards (Food Products Standards And Food Additives) Regulations, 2011 — Regulation 2.3.30Central Goods And Services Tax Act, 2017 — Section 62, 63, 64, 67, 67(1)(a), 73, 74, 83, 83(1)
High Courts18 Dec 2020Disposed Of
Mayuri Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0056
Constitution Of India, 1950 — Article 226
High Courts18 Dec 2020Allowed
Satish Ganpatrao Suryavanshi Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0053
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19, 20Code Of Criminal Procedure, 1973 — Section 313Constitution Of India, 1950 — Article 311(1)
High Courts17 Dec 2020Disposed Of
Dinesh @ Nitin Ukandrao Khandate Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0054
Code Of Criminal Procedure, 1973 — Section 164, 164(5), 428Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 7, 8, 42
High Courts17 Dec 2020Allowed
M/S. Tata Teleservices (Maharashtra) Limited Vs Deputy Commissioner Of Income Tax And Ors
Bombay High Court · (2020) 12 BOM CK 0052
Income Tax Act, 1961 — Section 197, 263, 264Income Tax Rules, 1962 — Section 28(AA)Constitution Of India, 1950 — Article 226
High Courts17 Dec 2020
Welcome Augusten Mascaren Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0051
Constitution Of India, 1950 — Article 226
High Courts17 Dec 2020Dismissed
Dagadu Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0049
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27, 103, 106Code Of Criminal Procedure, 1973 — Section 161(1), 313(1)(b)
High Courts17 Dec 2020Allowed
Vinita Umesh Singh Vs Administrator Dadra & Nagar Haveli And Ors
Bombay High Court · (2020) 12 BOM CK 0048
Constitution Of India, 1950 — Article 14
High Courts17 Dec 2020Allowed
State Bank Of India Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0047
Maharashtra Value Added Tax Act, 2002 — Section 32, 33, 33(1), 34, 37, 38Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 2(1)(zd), 2(l), 13(2), 26(B), 26(D), 26(E), 35Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 31(B), 34(1)
High Courts16 Dec 2020
Dilip Mohan Desai Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0050
High Courts16 Dec 2020Allowed
City & Industrial Development Corporation Of Maharashtra Ltd Vs Government Of India And Ors
Bombay High Court · (2020) 12 BOM CK 0046
Maharashtra Regional And Town Planning Act, 1956 — Section 113(3)(A)
High Courts16 Dec 2020Allowed
Bhalchandra Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0043
Constitution Of India, 1950 — Article 227
High Courts16 Dec 2020Disposed Of
Sandeep Pandurang Patil And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0033
Maharashtra Municipal Council, Nagar Panchayat And Industrial Townships Act, 1965 — Section 3(3)Maharashtra Municipal Corporation Act, 1949 — Section 2, 2(1), 2(A), 2(9), 2(10), 3, 3(3), 5, 5(1), 5(2)Constitution Of India, 1950 — Article 233, 243(P), 243(Q), 243(ZG)
High Courts15 Dec 2020Dismissed
Durgaiya Pocham Sullewar And Ors Vs Aruna And Ors
Bombay High Court · (2020) 12 BOM CK 0036
Family Courts Act, 1984 — Section 7, 7(1)(a), 7(1)(b), 7(1)(d), 7(g)Code Of Civil Procedure, 1908 — Section 151Evidence Act, 1872 — Section 108, 114(g)
High Courts15 Dec 2020Disposed Of
Rajesh Jagan Karote And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0034
Indian Penal Code, 1860 — Section 34, 304(B), 306, 406, 498(A), 506(ii)Code Of Criminal Procedure, 1973 — Section 173(8), 174, 294, 313, 498, 498(A)Evidence Act, 1872 — Section 113(B)
High Courts11 Dec 2020Allowed
Sayeeshdarshan And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0045
Indian Penal Code, 1860 — Section 34, 107Information Technology Act, 2000 — Section 66(A), 66(C), 66(E)
High Courts11 Dec 2020Dismissed
Ganesh Jairam Jagdale Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0035
Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties Act, 2005 — Section 4(5), 6