COURT ARCHIVE

Bombay High Court judgments, 2020

759 judgments · page 2 of 38

High Courts11 Dec 2020Allowed

Amol Jagdish Baviskar And Ors Vs Minister, The Higher And Technical Education Department And Ors

Bombay High Court · (2020) 12 BOM CK 0029

Maharashtra Unaided Private Professional Education Institutions (Regulation Of Admissions And Fees) Act, 2015 — Section 23Constitution Of India, 1950 — Article 14

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High Courts11 Dec 2020Dismissed

Neelima Sadanand Vartak Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0027

General Clauses Act, 1897 — Section 21Bombay High Court Public Interest Litigations Rules, 2010 — Rule 7(A)Constitution Of India, 1950 — Article 282

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High Courts10 Dec 2020Allowed

Sayyad Abbas Sayyad Usman Vs Vice Chancellor And Ors

Bombay High Court · (2020) 12 BOM CK 0030

Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30, 57, 57(c), 100

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High Courts09 Dec 2020Allowed

Ashish Yadav Bharambe And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0042

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High Courts09 Dec 2020Allowed

Pravin Homendra Waghmare And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0041

Indian Penal Code, 1860 — Section 34, 120(B), 429Prevention Of Cruelty To Animals Act, 1960 — Section 11(D), 11(E)Motor Vehicle Act, 1988 — Section 83, 117

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High Courts09 Dec 2020Disposed Of

Ajay Rampal Sarda Vs Pankaj And Ors

Bombay High Court · (2020) 12 BOM CK 0040

Negotiable Instruments Act, 1881 — Section 138, 141Indian Partnership Act, 1932 — Section 69(2)Income Tax Act, 1961 — Section 40(b)

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High Courts09 Dec 2020Dismissed

Sangeet Daf And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0039

Code Of Criminal Procedure, 1973 — Section 173, 174, 482Indian Penal Code, 1860 — Section 34, 304(A)

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High Courts09 Dec 2020Allowed

Ravindra Valmik Konkar And Ors Vs Registrar Of Trade Unions And Ors

Bombay High Court · (2020) 12 BOM CK 0032

Trade Unions Act, 1926 — Section 28, 28(1A)(1), 28(1A)(4)Bombay Trade Unions Regulations, 1927 — Section 12, 23

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High Courts09 Dec 2020Dismissed

Bhima @ Bhimrao Baburao Deshmukh Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0026

Indian Penal Code, 1860 — Section 34, 143, 149, 302, 323, 498(A), 504, 506Evidence Act, 1872 — Section 11, 11(a), 25, 27, 103, 106Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 313(1)(b)

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High Courts09 Dec 2020Dismissed

Chandrakant Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0025

Indian Medical Council Act, 1956 — Section 20(A), 33(m)Indian Penal Code, 1860 — Section 306, 309Constitution Of India, 1950 — Article 21, 32, 226, 226(1)

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High Courts09 Dec 2020Division Bench

Exim Incorporation Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0023

Customs Act, 1962 — Section 47, 49, 108, 110, 110(A), 110(2), 124, 124(a)Code Of Criminal Procedure, 1973 — Section 87Constitution Of India, 1950 — Article 226

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High Courts08 Dec 2020Dismissed

Rekha Vs Ajay Ghanshyamdas Karwa And Ors

Bombay High Court · (2020) 12 BOM CK 0055

Code Of Criminal Procedure, 1973 — Section 154, 155, 156, 156(1), 156(3), 157, 169, 170, 173(1), 173(2), 190, 190(1), 200, 201, 202, 202(2), 203, 482Indian Penal Code, 1860 — Section 279, 302, 304(A)Motor Vehicles Act, 1988 — Section 120, 177, 184

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High Courts08 Dec 2020Dismissed

State Of Maharashtra Vs Gajanan And Ors

Bombay High Court · (2020) 12 BOM CK 0044

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 32, 32(1), 60

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High Courts08 Dec 2020Dismissed

Mrinmayee Rohit Umrotkar Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0028

Industrial Development Bank Of India Act, 1964 — Section 26Central Vigilance Commission Act, 2003 — Section 3, 3(1), 5Companies Act, 2013 — Section 2(45)

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High Courts08 Dec 2020Allowed

Saksham Facility Services Private Limited Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0016

Central Goods And Services Tax Act, 2017 — Section 70, 174Finance Act, 1994 — Section 83Central Excise Act, 1944 — Section 14

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High Courts08 Dec 2020Dismissed

Tanaji Maruti Kolekar Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0015

Indian Penal Code, 1860 — Section 120(B), 201, 302, 364, 420, 467, 468, 471Evidence Act, 1872 — Section 8, 27

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High Courts08 Dec 2020Disposed Of

Shobha Gurunath Mali And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0014

Indian Penal Code, 1860 — Section 34, 201, 302, 498(A)Evidence Act, 1872 — Section 106

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High Courts08 Dec 2020Disposed Of

Faiyaz @ Baba Arif Zariwal Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0013

Indian Penal Code, 1860 — Section 34, 114, 317, 342, 365, 376Code Of Criminal Procedure, 1973 — Section 313, 357Evidence Act, 1872 — Section 118

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High Courts08 Dec 2020Disposed Of

Raju Laxman Pachhapur And Ors Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0012

Central Excise Act, 1944 — Section 3(A), 23(1), 23(3), 24Constitution Of India, 1950 — Article 226

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High Courts07 Dec 2020Dismissed

Mohin Sk. Munshi Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0038

Indian Penal Code, 1860 — Section 34, 300, 302, 304,l 504, 506Code Of Criminal Procedure, 1973 — Section 161, 174(1), 313Evidence Act, 1872 — Section 134

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