High Courts27 Feb 2020Dismissed
National Insurance Co. Ltd And Ors Vs Bhagwan Bhika Shirsath And Ors
Bombay High Court · (2020) 02 BOM CK 0133
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 24 of 38
High Courts27 Feb 2020Dismissed
Hindustan Unilever Limited Vs Sanjay Dattu Patil
Bombay High Court · (2020) 02 BOM CK 0129
High Courts27 Feb 2020Partly Allowed
Abhishek Vinod Patil Vs Divisional Commissioner Nashik Division And Ors
Bombay High Court · (2020) 02 BOM CK 0126
Maharashtra Municipal Councils Nagar Panchayats And Industrial Townships Act, 1965 — Section 16(1D)Maharashtra Village Panchayats Act, 1958 — Section 14B, 14B(1), 14B(1)(b)
High Courts27 Feb 2020
Charudatta And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0116
Maharashtra Land Revenue (Disposal Of Government Land) Rules, 1971 — Rule 6, 6(1), 7, 7(1)
High Courts27 Feb 2020Dismissed
Pr. Commissioner Of Income Tax-6 Vs M/S. Eight Roads Investment Advisors Pvt. Ltd. (Formerly Known As FIL Capital Advisors India Pvt. Ltd.)
Bombay High Court · (2020) 02 BOM CK 0102
Income Tax Act, 1961 — Section 92A, 92B, 93B, 94B, 92C, 92C(1), 92CA(iii), 92(F)(ii), 133(6), 142(1), 143(2), 143(3), 144C(1), 253, 260A, 260A(6), 261Code Of Civil Procedure, 1908 — Section 100, 103Income Tax Rules, 1962 — Rule 10A, 10B, 10AB, 10C, 10CA, 10D, 10E, 10B(4)
High Courts27 Feb 2020Dismissed
Salauddin Imamuddin Ansari Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0100
Maharashtra 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 3(2)Indian Penal Code, 1860 — Section 34, 323, 324, 341, 353, 354, 354(A)(D), 392, 504, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts27 Feb 2020Allowed
Dr. Amrapali And Ors Vs Dr. Panjabrao Deshmukh Krishi Vidyapeeth And Ors
Bombay High Court · (2020) 02 BOM CK 0094
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 28, 31, 33(1), 34, 34(2)(ii), 37(g), 38, 38(2), 38(4), 38(5), 39
High Courts26 Feb 2020Dismissed
Baliram Vs Raghunath
Bombay High Court · (2020) 02 BOM CK 0141
Specific Relief Act, 1963 — Section 21, 22, 22(1), 22(2), 22(1)(a), 28, 28(1), 28(3), 28(4), 28(3)(b)Transfer Of Property Act, 1882 — Section 50, 55(1), 55(f), 55(1)(f)Code Of Civil Procedure, 1908 — Order 2 Rule 2
High Courts26 Feb 2020Dismissed
Navi Mumbai Municipal Corporation Through Its Assistant Horticulture Officer Vs Pille And Ors
Bombay High Court · (2020) 02 BOM CK 0109
Maharashtra (Urban Areas) Preservation Of Trees Act, 1975 — Section 9, 21
High Courts26 Feb 2020Dismissed
State Of Maharashtra Vs Vasant Pundalik Shankpal And Ors
Bombay High Court · (2020) 02 BOM CK 0108
Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498AEvidence Act, 1872 — Section 4, 113ACode Of Criminal Procedure, 1973 — Section 482
High Courts26 Feb 2020Dismissed
State Of Maharashtra Vs Ashok @ Ramchandra Bhikaji Wagh And Ors
Bombay High Court · (2020) 02 BOM CK 0107
Indian Penal Code, 1860 — Section 109, 323, 494, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts25 Feb 2020Allowed
Nitin Ramesh Khedekar Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0142
Constitution Of India, 1950 — Article 226, 227
High Courts25 Feb 2020Allowed
Vaishali Raoso Ghadage And Anr Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0137
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9Constitution Of India, 1950 — Article 226, 227
High Courts25 Feb 2020Dismissed
Deepak And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0130
Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 482
High Courts25 Feb 2020Disposed Of
Kasturabai Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0128
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Evidence Act, 1872 — Section 45, 60, 61
High Courts25 Feb 2020Disposed Of
Narayan Yashwanta Kapse Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0127
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Evidence Act, 1872 — Section 45, 60, 61
High Courts25 Feb 2020
Uday B. Vaigankar Vs State Of Goa And Ors
Bombay High Court · (2020) 02 BOM CK 0120
Goa Panchayat Raj Act, 1994 — Section 12, 12(d), 12(1)(d), 55, 55(4)Constitution Of India, 1950 — Article 226, 227
High Courts25 Feb 2020Allowed
Kalpana Gangaram Chaudhari Vs Tahsildar Taluka Haveli District Pune & Ors
Bombay High Court · (2020) 02 BOM CK 0110
High Courts25 Feb 2020
State Of Maharashtra Vs Satish Dattatray Atole And Ors
Bombay High Court · (2020) 02 BOM CK 0095
Indian Penal Code, 1860 — Section 143, 147, 504, 506Scheduled Castes And Scheduled Tribes ( Prevention Of Attocities) Act, 1989 — Section 3(1), 3(1)(10), 3(1)(X)Code Of Criminal Procedure, 1973 — Section 313
High Courts25 Feb 2020Dismissed
State Of Maharashtra Vs Ashok Kantilal Gandhi Vendor And Prop. Of M/s Gunjan) Traders
Bombay High Court · (2020) 02 BOM CK 0090
Prevention Of Food Adulteration Act, 1954 — Section 2(1)(ia)(a), 7(1), 7(v), 14A, 16Prevention Of Food Adulteration Rules, 1955 — Rule 62