COURT ARCHIVE

Bombay High Court judgments, 2020

759 judgments · page 14 of 38

High Courts07 Jul 2020Allowed

Sunil Yadavrao Beedkar Vs Divisional Commissioner And Ors

Bombay High Court · (2020) 07 BOM CK 0015

Maharashtra Police Act, 1951 — Section 56, 56(1)(a), 56(1)(b)Indian Penal Code, 1860 — Section 143, 323, 324, 353, 395, 504, 506Constitution Of India, 1950 — Article 19

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High Courts03 Jul 2020Allowed

Antony Waste Handling Cell Ltd Vs Bhiwandi Nizampur City Municipal Corporation

Bombay High Court · (2020) 07 BOM CK 0016

Arbitration And Conciliation Act, 1996 — Section 34Maharashtra Municipal Corporations Act, 1949 — Section 481(1)(f), 481(1)(h), 481(1)(i)Code Of Civil Procedure, 1908 — Order 23 Rule 1, Order 23 Rule

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High Courts03 Jul 2020Allowed

Kalpataru Ltd Vs Union Of India And Ors

Bombay High Court · (2020) 07 BOM CK 0010

Aircraft Act, 1934 — Section 5, 5A, 9A, 9A(1), 9A(2), 14, 14AMinistry Of Civil Aviation (Height Restrictions For Safeguarding Of Aircraft Operations) Rules, 2015 Rule 3, 5, 11, 11(2)Constitution Of India, 1950 — Article 226

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High Courts03 Jul 2020Disposed Of

Siddhi Real Estate Developers Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 07 BOM CK 0003

Maharashtra Regional And Town Planning Act, 1966 — Section 2, 2(2), 31, 44, 45, 47(2), 113A, 126, 126(1), 126(1)(b), 158Development Control Regulations, 1994 — Regulation 47, 47(2)Constitution Of India, 1950 — Article 226

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High Courts02 Jul 2020Allowed

Shahaji Nivrutti Gaikwad And Ors Vs Shripati Rangrao Chavan And Ors

Bombay High Court · (2020) 07 BOM CK 0002

Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 5 (3), 6, 6(1), 6(2), 7, 7(1), 8, 9, 31, 31(A), 31(1), 35, 36AMaharashtra Land Revenue Code, 1966 — Section 150(2)Code Of Civil Procedure, 1908 — Section 148, 149

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High Courts02 Jul 2020Disposed Of

Ashok Devman Gangurde Vs Dagu Chiman Gangurde And Ors

Bombay High Court · (2020) 07 BOM CK 0001

Mamlatdar Court Act, 1906 — Section 5, 23Code Of Civil Procedure, 1908 — Section 11Slum Areas (Improvement and Clearance) Act, 1956 — Section 19(1)(b)

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High Courts30 Jun 2020Dismissed

Dr Amol Vs State Of Maharashtra

Bombay High Court · (2020) 06 BOM CK 0031

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 188Maharashtra Police Act, 1951 — Section 124

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High Courts30 Jun 2020Allowed

Mohan Parshuram Bendrikar And Ors Vs Ujwala Sambhaji Wagh And Ors

Bombay High Court · (2020) 06 BOM CK 0029

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High Courts30 Jun 2020Allowed

Meena Shyam Tulsani And Ors Vs Collector of Stamps And Ors

Bombay High Court · (2020) 06 BOM CK 0028

Bombay Stamp Act, 1958 — Section 32(B), 32(C)Constitution Of India, 1950 — Article 227

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High Courts29 Jun 2020Allowed

Kamalabai Bhaskar Mule And Ors Vs Special Land Acquisition Officer

Bombay High Court · (2020) 06 BOM CK 0027

Land Acquisition Act, 1894 — Section 4, 4(1), 11, 18, 18(1), 19, 19(1), 20, 20(a), 20(c), 21, 22, 50(2), 54Code Of Civil Procedure, 1908 — Section 53Transfer of Property Act, 1882 — Section 54

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High Courts26 Jun 2020Disposed Of

Kuber Builders Vs Union Of India

Bombay High Court · (2020) 06 BOM CK 0030

Finance Act, 1998 — Section 90(1)Income Tax Act, 1961 — Section 143(3), 220(2), 271(1)(a), 271(1)(b), 271(1)(c)Constitution Of India, 1950 — Article 226

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High Courts16 Jun 2020Allowed

Slum Rehablitation Authority Vs M. M. Project Consultants Pvt. Ltd

Bombay High Court · (2020) 06 BOM CK 0025

Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2)(b)(ii), 48(2)(b)(ii)Evidence Act, 1872 — Section 106, 114Arbitration Act, 1940 — Section 30, 33

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High Courts12 Jun 2020Partly Allowed/ Disposed Of

Monika Sales Agencies, Through Its Parner Sunil Lalchand Munot And Anr Vs Mahesh Nagari Sah. Patsanstha Ltd. Bhingar Through Authorized Person Sanjay Shantilal Munot

Bombay High Court · (2020) 06 BOM CK 0024

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 313, 357(1), 357(3), 397, 401

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High Courts12 Jun 2020Dismissed

Mahesh Sambhaji Chaple Vs State Of Maharashtra

Bombay High Court · (2020) 06 BOM CK 0023

Protection Of Children From Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 377Evidence Act, 1872 — Section 27

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High Courts12 Jun 2020Allowed/ Disposed Of

Fazal Khalil Ahemad Shaikh Vs Nandkishor S/O. Ramnivasji Agrawal And Anr

Bombay High Court · (2020) 06 BOM CK 0022

Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 357(3), 353(5), 353(7), 386, 387, 389, 389(3), 397, 397(1), 401, 482, 535(6)Indian Penal Code, 1860 — Section 498A

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High Courts12 Jun 2020Dismissed

Pr. Commissioner Of Income Tax - 14 Vs Alag Securities Pvt Ltd (Formerly Known As Mahasagar Securities And Richmond Securities Pvt Ltd)

Bombay High Court · (2020) 06 BOM CK 0020

Income Tax Act, 1961 — Section 68, 132, 132(1), 143(3), 147, 153C, 260A

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High Courts12 Jun 2020Allowed

Ventura Textiles Ltd. Vs Commissioner Of Income Tax-Mumbai City-11

Bombay High Court · (2020) 06 BOM CK 0019

Income Tax Act, 1961 — Section 14A, 36(1)(vii), 37, 37(1), 143(3), 260A, 271(1)(c), 274, 275(1)

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High Courts12 Jun 2020Allowed

Aberdeen Asia Pacific Excluding Japan Equity Fund Vs The Deputy Commissioner Of Income Tax(International Taxation)-1(1)(1) Mumbai And Anr

Bombay High Court · (2020) 06 BOM CK 0018

Income Tax Act, 1961 — Section 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 142(1), 143(3), 144C(1), 144C(5), 147, 148Constitution Of India, 1950 — Article 226

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High Courts12 Jun 2020Allowed

M/s. J. S. & M. F. Builders Vs A. K. Chauhan And Others

Bombay High Court · (2020) 06 BOM CK 0017

Income Tax Act, 1961 — Section 2(14), 2(47), 44(AB), 45(1), 45(2), 48, 54, 54A, 54B, 54C, 54D, 54E, 54F, 54G, 54H, 55(1), 55(2), 139, 142, 143(3), 143(1)(a), 147, 148, 149, 150, 151, 152, 153Constitution Of India, 1950 — Article 226

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High Courts12 Jun 2020Dismissed

Shri Raghuvir Prasad Kalicharan Kaithwas Vs Hridainarain Ramlakhan Pande

Bombay High Court · (2020) 06 BOM CK 0011

Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(4A)Indian Easements Act, 1882 — Section 52

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