High Courts03 Mar 2020Allowed
Priyanka Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0003
Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 18, 19, 21
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 23 of 38
High Courts02 Mar 2020Dismissed
Gateway Distriparks Limited And Ors Vs Ranjiv Kumar Bhasin And Ors
Bombay High Court · (2020) 03 BOM CK 0033
Arbitration And Conciliation Act, 1996 — Section 28, 28(3), 33, 34, 34(2A), 75, 81
High Courts02 Mar 2020Dismissed
Hikal Chemicals Workers Union Vs Bharatiya Kamdar Karmachari Mahasangh & Anr
Bombay High Court · (2020) 03 BOM CK 0026
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 10(3), 11, 12, 13, 14
High Courts02 Mar 2020Dismissed
State Of Maharashtra Vs Mansing Shankarrao Mane And Anr
Bombay High Court · (2020) 03 BOM CK 0010
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts02 Mar 2020Dismissed
Shankar Jaganath Mane Vs Sikkandar Mohammed Bidiwala
Bombay High Court · (2020) 03 BOM CK 0009
Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 195(1)(a)(i), 378, 386
High Courts02 Mar 2020Dismissed
Akhil Ahmad Vs Commissioner For Agriculture And Ors
Bombay High Court · (2020) 03 BOM CK 0002
Maharashtra Civil Services (Discipline & Appeal) Rules, 1979 — Rule 5(1)(vii)Constitution Of India, 1950 — Article 226, 227
High Courts02 Mar 2020Dismissed
State Of Maharashtra Vs Shivaji Daulu Patil And Ors
Bombay High Court · (2020) 03 BOM CK 0001
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307
High Courts28 Feb 2020Partly Allowed
Shaikh Noor Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0139
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Maharashtra Land Revenue Code, 1966 — Section 157
High Courts28 Feb 2020Allowed/Disposed Of
Mahesh Babulal Mittal And Ors Vs Central Bureau Of Investigation Anti Corruption Branch And Ors
Bombay High Court · (2020) 02 BOM CK 0132
Indian Penal Code, 1860 — Section 120B, 420, 511
High Courts28 Feb 2020Disposed Of
Vikrant Prataprao Gaikwad And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0125
High Courts28 Feb 2020Dismissed
Sahel Ahmad Wakeel Ahmad Quadri And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0123
Constitution Of India, 1950 — Article 16(1), 226
High Courts28 Feb 2020Disposed Of
Sesa Goa Limited And Ors Vs Joint Commissioner Of Income-Tax And Ors
Bombay High Court · (2020) 02 BOM CK 0122
Income Tax Act, 1961 — Section 5(2)(b), 9(1)(i), 10(4), 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 40(a)(i), 40(a)(ii), 90, 90A, 91, 172, 194C, 195, 254
High Courts28 Feb 2020Disposed Of
Alexander J. Michael And Ors Vs State Of Goa And Ors
Bombay High Court · (2020) 02 BOM CK 0121
Aircraft Act, 1934 — Section 4A, 5A, 5(A)(2), 9A, 9B, 9C, 9(A)(1), 9A(3), 10, 11, 11A, 11B, 11(B)(2), 14Land Revenue Code, 1968 — Section 32Aircraft ( Demolition Of Obstructions Caused By Buildings And Trees, Etc.,) Rules, 1994 — Rule 2, 2(6), 3, 4, 4(1), 5, 6, 6A, 6(1), 7, 8
High Courts28 Feb 2020Dismissed
Raju And Anr Vs Additional Divisional Commissioner Aurangabad Division And Ors
Bombay High Court · (2020) 02 BOM CK 0115
Maharashtra Village Panchayats Act, 1959 — Section 10, 11, 13, 14, 14(1), 14(1)(j3), 53, 53(1), 53(4), 180, 184Indian Forest Act, 1927 — Section 26, 26(1)(e), 26(1)(f)Indian Penal Code, 1860 — Section 21
High Courts28 Feb 2020Dismissed
State Of Maharashtra Vs Suresh Navnath Londhe And Ors
Bombay High Court · (2020) 02 BOM CK 0113
Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 378, 386, 482Evidence Act, 1872 — Section 32, 32(1), 60
High Courts28 Feb 2020Dismissed
State Of Maharashtra Vs Talimunisa Rais Ahmed Block No. II
Bombay High Court · (2020) 02 BOM CK 0111
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(e), 20Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts28 Feb 2020Dismissed
Chandrakant @ Gotya Ramdas Pawar Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0106
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 324, 504, 506
High Courts28 Feb 2020Allowed
Mohamad Ishaq Mohamad Ismail Shaikh Vs Sanjay Barve Commissioner Of Police Mumbai City And Ors
Bombay High Court · (2020) 02 BOM CK 0105
Indian Penal Code, 1860 — Section 392, 506(ii)Maharashtra Police Act, 1951 — Section 37(1)(a), 135Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3, 3(2), 3(3), 8
High Courts28 Feb 2020Partly Allowed
Amit Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0104
Code Of Criminal Procedure, 1973 — Section 433, 433AIndian Penal Code, 1860 — Section 302, 376Maharashtra Prison Manual, 1979 — Rule 5
High Courts27 Feb 2020Dismissed
Mann Housing Development And Ors Vs Paarijat Co-Operative Housing Society Ltd
Bombay High Court · (2020) 02 BOM CK 0136
Arbitration And Conciliation Act, 1996 — Section 12(c), 18, 31(3), 33, 34, 34(2A), 34(2)(a), 34(2)(a)(iii), 48, 75, 81