High Courts12 May 2020Dismissed
Baburao @ Baban Sarangdhar Khade Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0029
Indian penal Code, 1860 — Section ,302, 304II
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 17 of 38
High Courts12 May 2020Allowed
Shaikh Anis S/O Shaikh Hameed Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0028
Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts12 May 2020Allowed
Mrs Sindhubai W/O Ajinath Wanve Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 05 BOM CK 0027
Code Of Criminal Procedure, 1973 — Section 107, 125, 125(4), 482
High Courts12 May 2020Partly Allowed
Reshma Motiram Jadhav Vs Motiram Somnath Jadhav And Ors
Bombay High Court · (2020) 05 BOM CK 0026
Indian Penal Code, 1860 — Section 109, 494Code Of Criminal Procedure, 1973 — Section 202, 203, 320, 320(2)Constitution Of India, 1950 — Article 226, 227
High Courts12 May 2020
Dipak Bhaskar Rane Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 05 BOM CK 0025
Code Of Criminal Procedure, 1973 — Section 7, 70, 260, 261, 262, 482Consumer Protection Act, 1986 — Section 25, 27, 27(1), 27(3)Co-Operative Societies Act, 1912 — Section 88
High Courts12 May 2020Allowed/Disposed of
Kiran Umaraoji Kaithe Vs Deputy Inspector General Of Prison (East Region)
Bombay High Court · (2020) 05 BOM CK 0016
Indian Penal Code, 1860 — Section 120B 147, 148, 149 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 1(A)
High Courts12 May 2020Allowed
Vasanta Sadashiv Girhe Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0015
Indian Penal Code, 1860 — Section 376(2)(f)(i), 511Protection Of Children from Sexual Offences Act, 2012 — Section 4, 6, 12
High Courts12 May 2020
Dnyaneshwar s/o Pandharinath Narote And others Vs State Of Maharashtra Through Police Station Deogaon
Bombay High Court · (2020) 05 CK 0006
Indian Penal Code, 1860 — Section 143, 146, 147, 323, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)Code Of Criminal Procedure, 1973 — Section 438
High Courts12 May 2020
Shahezad @ Shahzeb Khan Gaffar Khan Pathan Vs State Of Maharashtra
Bombay High Court · (2020) 05 CK 0005
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children from Sexual Offences Act, 2012 — Section 12
High Courts12 May 2020Allowed
Pradeep Ramchandra Ubale Vs State Of Maharashtra
Bombay High Court · (2020) 05 CK 0004
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A, 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 164, 328, 438Indian Penal Code, 1860 — Section 354, 394
High Courts12 May 2020Allowed
Akkya @ Akash s/o Ganesh Gawali, Washim (In Jail) Vs State Of Maharashtra
Bombay High Court · (2020) 05 CK 0003
Indian Penal Code, 1860 — Section 34, 427, 436, 506, 511
High Courts08 May 2020Dismissed
Shivappa Nagappa Lade (Dead) Thr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 05 BOM CK 0024
Land Acquisition Act, 1894 — Section 4
High Courts08 May 2020Dismissed
Sudarshan s/o Subhash Swami Vs Jyoti w/o Sudarshan Swami And Others
Bombay High Court · (2020) 05 BOM CK 0022
Hindu Marriage Act, 1955 — Section9Code Of Criminal Procedure, 1973 — Section 125(4)Protection Of Women From Domestic Violence Act, 2005 — Section 3(a)(d)(iv), 12
High Courts08 May 2020Dismissed
Sarjerao S/o Gulabrao Dhamdhere Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0021
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A, 18AIndian Penal Code, 1860 — Section 294, 323, 504, 506Maharashtra Village Panchayats Act, 1959 — Section 14G
High Courts08 May 2020Dismissed
Ujwala W/O Hanmantrao Deshmukh And Others Vs Shivshankar Ananda Londhe And Ors
Bombay High Court · (2020) 05 BOM CK 0020
Code Of Civil Procedure, 1908 — Section 114, 151, 152, 153, Order 47 Rule 1, Order 47 Rule 275, Order 47 Rule 276
High Courts08 May 2020Allowed
Sunny Spices Pvt Ltd And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 05 BOM CK 0019
Code Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 227Prevention Of Food Adulteration Act, 1954 — Section 2(i)(f)
High Courts08 May 2020Allowed
Dr. Abdul Gaffar Quadri Vs Munawar Ahmed s/o Naem Ahmed
Bombay High Court · (2020) 05 BOM CK 0018
Indian Penal Code, 1860 — Section 34, 405, 409, 420, 467, 468, 469Code Of Criminal Procedure, 1973 — Section 202, 204Constitution Of India, 1950 — Article 227
High Courts08 May 2020Allowed
Anant s/o Prabhakar Deshpande Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0017
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 156(3), 438Maharashtra Prevention Of Eradication Of Human Sacrifice And Other Inhuman, Evil And Aghori Practices And Black Magic Act, 2013 — Section 3
High Courts08 May 2020Dismissed
Santosh S/O Sukhdeo Waikar Vs State Of Maharashtra
Bombay High Court · (2020) 05 CK 0007
Indian Penal Code, 1860 — Section 34, 120(B), 143, 147, 148, 149, 302, 307, 326, 332, 353, 395, 504, 506Evidence Act, 1872 &mdash Section 27Arms Act, 1959 — Section 3, 4, 25
High Courts08 May 2020Allowed
Arjun S/O. Mohan Rathod And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 05 BOM CK 0002
Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 307, 341, 336, 384, 392, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(3), 3(1)(r), 3(1)(s), 14A, 18, 18A(i)Code Of Criminal Procedure, 1973 — Section 164, 328, 438