High Courts25 Sept 2020Dismissed
State Of Maharashtra Vs Mallinath Rajaram Harsure
Bombay High Court · (2020) 09 BOM CK 0036
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 10 of 38
High Courts25 Sept 2020Dismissed
Renaissance Infrastructure And Ors Vs Parth B. Suchak And Ors
Bombay High Court · (2020) 09 BOM CK 0032
Real Estate (Regulation And Development) Act, 2016 — Section 43(5), 44
High Courts24 Sept 2020Allowed
Shaikh Moin Shaikh Mehmood Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0035
Arms Act, 1959 — Section 3, 25Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(ii), 21(b), 21(2)(b)Code Of Criminal Procedure, 1973 — Section 167(2), 439
High Courts24 Sept 2020Allowed
Yamunabai W/O Kundlik Suryawanshi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0030
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)(2), 18Indian Penal Code, 1860 — Section 34, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 438
High Courts24 Sept 2020Disposed Of
Kajal Mukesh Singh And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0027
Immoral Traffic (Prevention) Act, 1956 — Section 2(f), 3, 4, 5, 8, 9, 15, 16, 17, 17(1), 17(2), 17(3), 17(4), 17(5), 17(6)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 370(3)
High Courts23 Sept 2020Allowed
Keshav Baliram Hedgewar Paryayi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0025
Maharashtra State Board Of Nursing And Paramedical Education Act, 2013 — Section 28Industrial Disputes Act, 1947 — Section 10, 14, 15Constitution Of India, 1950 — Article 14
High Courts22 Sept 2020Disposed Of
Anand Roopchand Gajbhiye And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0051
Indian Penal Code, 1860 — Section 34, 109, 143, 147, 148, 149, 307, 320, 326Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27
High Courts22 Sept 2020Allowed
Boxster Impex Pvt. Ltd And Ors Vs Union Of India And Ors
Bombay High Court · (2020) 09 BOM CK 0040
Central Goods And Services Tax Act, 2017 — Section 16, 41Customs Act, 1962 — Section 110, 110(5)Constitution Of India, 1950 — Article 226
High Courts22 Sept 2020
Gramin Yuvak Vikas Shikshan Mandal And Ors Vs Shivnarayan Datta Raut And Ors
Bombay High Court · (2020) 09 BOM CK 0034
Maharashtra Employees Of Private School (Conditions Of Service) Regulation Act, 1977 — Section 5(3)Maharashtra Employees Of Private School (Conditions Of Service) Regulation Rules, 1981 — Rule 14, 15, 15(1), 15(2), 15(3), 15(4), 15(5), 15(6)Constitution Of India, 1950 — Article 311(2)
High Courts22 Sept 2020Dismissed
Bhagwat Putalaya Pawar Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0028
Indian Penal Code, 1860 — Section 201, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8, 27, 106
High Courts21 Sept 2020Dismissed
Hla Shwe And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0026
Code Of Criminal Procedure, 1973 — Section 144, 144(1)(3), 195, 195(1), 195(1)(a), 482Foreigners Act, 1946 — Section 14Epidemic Disease Act, 1987 — Section 3
High Courts21 Sept 2020Dismissed
State Bank Of India Vs Vineet Agrawal And Ors
Bombay High Court · (2020) 09 BOM CK 0024
Income Tax Act, 1961 — Section 10, 10(15)(iv), 10(15)(iv)(c), 10(15)(iv)(d), 10(15)(iv)(e), 10(15)(iv)(f), 10(15)(iv)(h), 14(A), 14(A)(1), 14(A)(3), 99, 139, 142(1), 143(2), 143(3), 147, 148, 151, 154Constitution Of India, 1950 — Article 226
High Courts18 Sept 2020Dismissed
Sundaram Home Finance Limited Vs Rahul Jayvantrao Kaulavkar And Ors
Bombay High Court · (2020) 09 BOM CK 0031
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2, 13, 31 (a), 34Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts18 Sept 2020
Geeta Mallikarjun Patil Vs Vice Chancellor, Dr. Babasaheb Ambedkar Marathwada University And Ors
Bombay High Court · (2020) 09 BOM CK 0023
Maharashtra Public Universities Act, 2016 — Section 12, 12(7), 26, 106
High Courts17 Sept 2020Allowed
Rambhau S/O Awadut Gawai And Ors Vs Shivlal S/o Shalikram Belsare And Ors
Bombay High Court · (2020) 09 BOM CK 0022
Motor Vehicle Act, 1988 — Section 146, 147, 149, 166
High Courts17 Sept 2020Disposed Of
Eknath Tukaramji Pise And Ors Vs Rama Kawaduji Bhende And Ors
Bombay High Court · (2020) 09 BOM CK 0021
Bombay Public Trust Act, 1950 — Section 36(A)(b), 36(A)(3), 41(B), 41(D), 41(E), 41(D)(c), 41(D)(1)(c), 41(D)(5)Code Of Civil Procedure, 1908 — Order 41 Rule 22
High Courts16 Sept 2020Allowed
Kailas Gangaprasad Yadav Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0029
Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 33(7), 42Indian Penal Code, 1860 — Section 228(A), 342, 376Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts15 Sept 2020Dismissed
Nagorao S/O Hari Kamble Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0018
Indian Penal Code, 1860 — Section 300, 302, 307, 498(A)Code Of Criminal Procedure, 1973 — Section 161, 294, 313(1)(b), 374Evidence Act, 1872 — Section 32(1), 106
High Courts15 Sept 2020Dismissed
State Of Maharashtra Vs Sunil Bharat Kattimani And Ors
Bombay High Court · (2020) 09 BOM CK 0015
Indian Penal Code, 1860 — Section 34, 302, 306, 498(A), 504, 506Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts15 Sept 2020Dismissed
Ismail Abdul Hadis Maniyar Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0014
Indian Penal Code, 1860 — Section 109, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 313(1)(b)Evidence Act, 1872 — Section 65(B), 106