High Courts20 Mar 2020Dismissed
Aero Club Vs Solar Creations Pvt. Ltd.
Bombay High Court · (2020) 03 CK 0006
Arbitration And Conciliation Act, 1996 — Section 2(1)(c), 16, 19, 31(1), 31(2), 31(3), 31(6), 32, 32(1), 32(2), 34, 34(2), 36, 37, 37(2)(a)
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 19 of 38
High Courts20 Mar 2020Dismissed
State Of Maharashtra Vs Shivaji Shankar Bhintade
Bombay High Court · (2020) 03 BOM CK 0077
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section — Section 8(b), 18
High Courts20 Mar 2020Dismissed
State Of Maharashtra Vs Shankar Khandu Thombare & Anr
Bombay High Court · (2020) 03 BOM CK 0076
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section — Section 8(b), 18
High Courts20 Mar 2020Dismissed
State Of Maharashtra Vs Kondiba Bahiru Thambare
Bombay High Court · (2020) 03 BOM CK 0075
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(b), 18Code Of Criminal Procedure, 1973 — Section 161
High Courts20 Mar 2020Allowed
Dr Sanjay Ramrao Kadam And Others Vs State Of Maharashtra And Others
Bombay High Court · (2020) 03 BOM CK 0058
Constitution Of India, 1950 — Article 162, 309East Punjab Urban Rent Restriction Act, 1949 — Section 3Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(I), 12
High Courts20 Mar 2020Partly Allowed
Ajay Ananda Nayakwadi And Others Vs Union Of India And Others
Bombay High Court · (2020) 03 BOM CK 0057
Constitution Of India, 1950 — Article 21, 47Indian Medical Council Act, 1956 — Section 10A, 10A(2)(a), 10A(7), 10B, 10C, 11, 33Postgraduate Regulations, 2000 — Rule 6(2)
High Courts20 Mar 2020Dismissed
Nelco Limited Vs Union Of India Through Revenue Secretary And Ors
Bombay High Court · (2020) 03 BOM CK 0053
Central Goods And Services Tax Act, 2017 — 8(4), 13, 13(1), 13(3), 13(4)(g), 16(4), 25,28, 29, 30, 32, 37,38, 40, 43, 49, 50, 52, 53, 53A, 54, 84, 118, 120, 120A, 121, 139, 140, 140(1), 140(2), 140(3), 140(5), 141, 142(11)(c), 164, 164 (1), 164(2), 174Central Goods And Services Tax Rules, 2017 — Rule 117, 117(1), 117(1A), 118, 120Additional Duties Of Excise (Goods Of Special Importance) Act, 1957 — Section 3
High Courts18 Mar 2020Disposed Of
Manglam Roongta And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0078
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts18 Mar 2020Allowed / Dismissed
Dr. Sanotsh Shetty Vs Mrs. Ameeta Santosh Shetty
Bombay High Court · (2020) 03 BOM CK 0069
Indian Penal Code, 1860 — Section 34, 307, 406, 498A, 506Hindu Marriage Act, 1955 — Section 9, 10, 11, 12, 13, 13(1)(ia), 14, 14(1)(ia), 23, 25Hindu Adoption And Maintenance Act, 1956 — Section 18(c), 20, 28
High Courts18 Mar 2020Disposed Of
Ritesh Rajendra Thakur Vs State Of Maharashtra Through Its Secretary, Tribal Development Dept. And Ors.
Bombay High Court · (2020) 03 BOM CK 0068
Code Of Civil Procedure, 1908 — Section 11Constitution Of India, 1950 — Article 371D
High Courts17 Mar 2020Partly Allowed / Disposed Of
Chetan Prabhakar Rajwade Vs State Of Maharashtra Thru Secretary, Tribal Developement Dept. And Ors
Bombay High Court · (2020) 03 Bom CK 0082
Constitution Of India, 1950 — Article 226
High Courts17 Mar 2020Dismissed
State Of Maharashtra Vs Dr. Baban Lahanu Gangurde
Bombay High Court · (2020) 03 BOM CK 0079
Indian Penal Court, 1860 — Section 34, 197, 176, 201, 304, 304A, 314, 471Maharashtra Medical Practitioners Act, 1961 — Section 33, 33(2)
High Courts17 Mar 2020Dismissed
Maharashtra State Electricity Distribution Co. Ltd. Through Engineer Vs M/S. Pranavaditya Spinning Mills Ltd.
Bombay High Court · (2020) 03 BOM CK 0070
Electricity Act, 2003 — Section 62, 62(6)Constitution Of India, 1950 — Article 227
High Courts17 Mar 2020Dismissed/ Disposed Of
Rajendra S/O. Babaji Bhor Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0054
Indian Penal Code, 1860 — Section 34, 120A, 120B, 149, 302, 324Arms Act, 1959 — Section 3, 5, 25Evidence Act, 1872 — Section 3, 6, 9, 10, 27, 65B, 65B(4), 114, 157
High Courts16 Mar 2020Dismissed
Ceat Ltd. (Formerly Known As Ceat Tyres Of India Ltd.) Vs State Of Maharashtra And 5 Others
Bombay High Court · (2020) 03 CK 0005
Constitution Of India, 1950 — Article 226Urban Land (Ceiling And Regulation) Act, 1999 — Section 10(3)Urban Land (Ceiling And Regulation) Act, 1999 — Section 2(23), 29, 30
High Courts16 Mar 2020Partly Allowed
Jeevan Niwas Co. Operative Society Ltd., And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0073
Constitution Of India, 1950 — Article 227Maharashtra Co-Operative Societies Act, 1960 — Section 101, 154
High Courts16 Mar 2020Allowed
Ms. Bhavna Kisan Uradya And Anr. Vs State Of Maharashtra Through The Secretary And Ors.
Bombay High Court · (2020) 03 BOM CK 0072
Constitution Of India, 1950 — Article 226
High Courts16 Mar 2020Allowed
Miraj Vidya Samiti Through Its Chairman And Anr. Vs State Of Maharashtra Through The Secretary And Anr.
Bombay High Court · (2020) 03 BOM CK 0071
Constitution Of India, 1950 — Article 226, 227
High Courts13 Mar 2020Allowed
Parappurathu Varghese Mathai Vs Principal Commissioner Of Income Tax-28 & others
Bombay High Court · (2020) 03 CK 0004
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 28, 28(2), 120, 127, 127(2), 127(2)(a), 127(2)(b), 132
High Courts13 Mar 2020Dismissed
Chirag Sundarlal Gupta Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0080
Indian Penal Court, 1860 — Section 375, 376, 452Code Of Criminal Procedure, 1973 — Section 482