High Courts25 Feb 2020Disposed Of
Shashikant Shripad Pandit And Ors Vs Kaustubh Subhash Pandit And Ors
Bombay High Court · (2020) 02 BOM CK 0087
Code Of Civil Procedure, 1908 — Section 96
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 25 of 38
High Courts25 Feb 2020Dismissed
Girvarsingh Bhagwatsingh Devda Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0086
Indian Penal Code, 1860 — Section 34, 114, 302, 392, 394, 397, 411, 449
High Courts24 Feb 2020Dismissed
Sharmin Hussainali Badami Vs State Of Maharashtra & Ors
Bombay High Court · (2020) 02 BOM CK 0143
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, 3(2)Indian Penal Code, 1860 — Section 34, 392Constitution Of India, 1950 — Article 226
High Courts24 Feb 2020Disposed Of
Usha Jadhav And Anr Vs Minister Of Co-Operation Marketing And Textile Department And Ors
Bombay High Court · (2020) 02 BOM CK 0135
Maharashtra Co-Operative Societies Act, 1960 — Section 79(2), 79(3), 101, 154
High Courts24 Feb 2020Dismissed
State Of Maharashtra Vs Anil Jagannath Bahirat
Bombay High Court · (2020) 02 BOM CK 0082
Indian Penal Code, 1860 — Section 34, 307, 506Evidence Act, 1872 — Section 27
High Courts24 Feb 2020Allowed/Dismissed
Ramchandra Gopal Konde And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0081
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 324, 326, 337, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 27
High Courts21 Feb 2020Dismissed
Bharatiya Kamgar Karmachari Mahasangh Vs M/s. Lloyds Line Pipes Ltd. And Anr.
Bombay High Court · (2020) 02 BOM CK 0112
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 2(a), 2(b), 3, 5, 9, 28Industrial Disputes Act, 1947 — Section 2(k), 18(1), 18(2)
High Courts21 Feb 2020Allowed
Abdul Rashid And Anr Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0099
Railways Act, 1989 — Section 123(1)(c), 124, 124A, 124B, 124C, 124D, 124E, 124A(c)
High Courts21 Feb 2020Allowed
Seema And Anr Vs Harish And Anr
Bombay High Court · (2020) 02 BOM CK 0098
Motor Vehicles Act, 1988 — Section 147, 147(1)(b)Workmen's Compensation Act, 1897 — Section 3, 4A, 4B, 4A(2), 4A(3), 4A(3)(a), 4A(3)(b)
High Courts21 Feb 2020Dismissed
Narayansingh And Anr Vs Aruna And Anr
Bombay High Court · (2020) 02 BOM CK 0096
Limitation Act, 1963 — Section 5, 14Specific Relief Act, 1963 — Section 19Code Of Civil Procedure, 1908 — Order 12 Rule 97, Order 21 Rule 99, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 100, Order 21 Rule 103
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Babu Bhaga Zore And Ors
Bombay High Court · (2020) 02 BOM CK 0093
Indian Penal Code, 1860 — Section 34, 323, 441, 442, 452, 504, 506
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Bhanudas Nivrutti Lande
Bombay High Court · (2020) 02 BOM CK 0092
Indian Penal Code, 1860 — Section 425, 429Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Mahadeo Siddhappa Ghali
Bombay High Court · (2020) 02 BOM CK 0091
Indian Penal Code, 1860 — Section 279, 304A, 338Motor Vehicles Act, 1988 — Section 184Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts21 Feb 2020
Nagpur District Central Cooperative Bank Ltd And Anr Vs Union Of India And Ors
Bombay High Court · (2020) 02 BOM CK 0080
Banking Regulations Act, 1949 — Section 5(c)Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 10Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
High Courts21 Feb 2020Dismissed
Shamim Makmood Khan Vs Dr. K. Venkateshan Commissioner Of Police And Ors
Bombay High Court · (2020) 02 BOM CK 0077
Indian Penal Code, 1860 — Section 34, 324, 392, 394, 506(2)Maharashtra Police Act, 1951 — Section 37(1), 56(1)(a)(b), 135Arms Act, 1959 — Section 4, 25
High Courts21 Feb 2020Allowed
Dr. Manali And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0072
Scheduled Caste And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(b), 3(1)(r), 3(1)(x), 3(1)(y), 3(1)(xiv)Code Of Criminal Procedure, 1973 — Section 482Maharashtra Public Universities Act, 2016 — Section 105
High Courts21 Feb 2020Disposed Of
M/s. Shri Hariom Krishi Kendra And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0070
Maharashtra Land Revenue Code, 1966 — Section 20, 48, 48(3), 48(7), 48(8), 48(8)(1), 48(8)(2)Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 417(3), 417(4)
High Courts21 Feb 2020Dismissed
Sau. Seema Vs Divisional Commissioner Amravati Division And Ors
Bombay High Court · (2020) 02 BOM CK 0069
Maharashtra Village Panchayat Act, 1959 — Section 14(1)(j3), 16, 16(2)Maharashtra Land Revenue (Disposal Of Government Lands) Rules, 1971 — Rule 49
High Courts20 Feb 2020Disposed Of
Gangaram Rambhau Doiphode And Anr Vs D. Kumar Naidu And Anr
Bombay High Court · (2020) 02 BOM CK 0131
Workmen’s Compensation Act, 1923 — Section 3, 4A(1), 4A(3), 30
High Courts20 Feb 2020Disposed Of
M/s. GKB Ophthalmics Ltd. And Ors Vs Commissioner Of Customs Mormugao Harbour And Ors
Bombay High Court · (2020) 02 BOM CK 0119