High Courts05 Mar 2020Dismissed
Ramesh Gangadhar Dongre And Ors Vs Charity Commissioner Dharmadaya Ayukt Bhawan And Ors
Bombay High Court · (2020) 03 BOM CK 0022
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 22 of 38
High Courts05 Mar 2020Allowed
Vicky @ Munna Mahesh Shinde Nighoj Vs District Magistrate Ahmednagar And Ors
Bombay High Court · (2020) 03 BOM CK 0020
Indian Penal Code, 1860 — Section 34, 141, 143, 147, 149, 323, 326, 392, 394, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3Constitution Of India, 1950 — Article 21, 22(5)
High Courts05 Mar 2020Disposed Of
Mohammed Aslam Azad Shaikh Vs State Of Maharashtra Through Secretary Home Department (Special) Mantralaya And Anr
Bombay High Court · (2020) 03 BOM CK 0019
Indian Penal Code, 1860 — Section 34, 392Maharashtra Police Act, 1951 — Section 56(1)(a)(b)Maharashtra Prevention Of Dangerous Activities Act, 1981 — Section 2(b1), 3
High Courts05 Mar 2020Allowed
Ranjana And Ors Vs Union Of India
Bombay High Court · (2020) 03 BOM CK 0016
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A
High Courts05 Mar 2020Dismissed
Chanda Deepak Kochhar Vs ICICI Bank Limited And Anr
Bombay High Court · (2020) 03 BOM CK 0015
Banking Regulation Act, 1949 — Section 35B(1)(b)Constitution Of India, 1950 — Article 12, 226
High Courts04 Mar 2020
Sarubai Narayansinh Thakur Vs State Of Maharashtra And Others
Bombay High Court · (2020) 03 BOM CK 0062
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Disposed Of
Ramesh Bhujangrao Solanke And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0056
Indian Penal Code, 1860 — 143, 147, 149, 323, 306, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 438, 482
High Courts04 Mar 2020Partly Allowed
Kishor Laxman Lonari Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0025
High Courts04 Mar 2020Allowed
Anil Ramdas Pawar Vs Union Of India And Ors
Bombay High Court · (2020) 03 BOM CK 0018
Administrative Tribunals Act, 1985 — Section 21Limitation Act, 1963 — Section 5Central Civil Services (Conduct) Rules, 1964 — Rule 3[1][i], 3[1][ii], 3[1][iii]
High Courts04 Mar 2020Dismissed
Himmat Tulshiram Athavale Vs Additional Commissioner Amravati Division And Ors
Bombay High Court · (2020) 03 BOM CK 0017
Maharashtra Village Panchayat Act, 1959 — Section 14(1)(g), 16(2)
High Courts04 Mar 2020Allowed
Haseena Babu Sanadi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0014
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Dismissed
Ravindra Manik Shinde Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0013
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Dismissed
Urmila Dadabhai Bariya Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0012
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Allowed
Radhabai Gabaji Rokade Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0008
Indian Penal Code, 1860 — Section 302, 309Code Of Criminal Procedure, 1973 — Section 174
High Courts04 Mar 2020Dismissed
Siddhesh Bala Mhaskar @ Siddhu Abhange Vs Commissioner Of Police Thane And Ors
Bombay High Court · (2020) 03 BOM CK 0007
Indian Penal Code, 1860 — Section 143, 144, 146, 147, 148, 149, 323, 324, 325, 427, 504, 506, 506(2)Arms Act, 1959 — Section 3(25)Maharashtra Police Act, 1951 — Section 37(1), 135
High Courts04 Mar 2020Disposed Of
Dr. Anil D. Garje Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0006
High Courts03 Mar 2020Partly Allowed
Ushabai Balasaheb Pawar Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0061
Land Acquisition Act, 1894 — Section 4, 4(1), 18, 23(1A), 23(2), 28
High Courts03 Mar 2020Disposed Of
Dilip S. Shetye Vs State Sentence Review Board Chief Secretary And Ors
Bombay High Court · (2020) 03 BOM CK 0027
High Courts03 Mar 2020Partly Allowed
Sainath Annasaheb Waghchaure And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0005
Indian Penal Code, 1860 — Section 34, 302, 307, 498A, 504Code Of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 80
High Courts03 Mar 2020Partly Allowed
Dadarao And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 498AEvidence Act, 1872 — Section 80Code Of Criminal Procedure, 1973 — Section 313, 437A