High Courts14 Feb 2020Allowed
Ananda And Anr Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0055
Railways Act, 1989 — Section 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)Motor Vehicles Act, 1988 — Section 140
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 27 of 38
High Courts14 Feb 2020Allowed
M/s. Villayati Ram Mittal Vs Shivshahi Punarvasan Prakalpa Limited
Bombay High Court · (2020) 02 BOM CK 0044
Code Of Civil Procedure, 1908 — Section 80, Order 12 Rule 1, Order 8 Rule 5(1), Order 12 Rule 6, Order 32 Rule 5, Order 27 Rule 3Partnership Act, 1932 — Section 69, 69(2)Evidence Act, 1872 — Section 115
High Courts13 Feb 2020Allowed
Desiree M. Thakur And Another Vs Appropriate Authority And Another
Bombay High Court · (2020) 02 BOM CK 0138
Income Tax Act, 1961 — Section 269U, 269UA, 269UA(a), 269UA(c), 269UB, 269UF, 269UE(1), 269UO, 269UC, 269UD, 269UG, 269UD(1), 269UG(1), 269UG(4)Constitution Of India, 1950 — Article 226
High Courts13 Feb 2020Dismissed
Union Of India Vs Recon
Bombay High Court · (2020) 02 BOM CK 0134
Arbitration And Conciliation Act, 1996 — Section 18, 28, 28(3), 31(3), 33, 34, 34(2A), 34(2)(b), 34(2)(a)(iii), 34(2)(a)(iv), 37, 48Indian Contract Act, 1872 — Section 55, 73, 74
High Courts13 Feb 2020Allowed
Rekha Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0073
Indian Penal Code, 1860 — Section 34, 494, 498ACode Of Criminal Procedure, 1973 — Section 198A, 482
High Courts13 Feb 2020Allowed
Mahesh Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2020) 02 BOM CK 0057
Industrial Disputes Act, 1947 — Section 2APersons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)Constitution Of India, 1950 — Article 226
High Courts13 Feb 2020
Shanta Chatterjee Alias Shanta Ashok Tolat Vs Avijit Chatterjee (Since Deceased) And Ors
Bombay High Court · (2020) 02 BOM CK 0048
Evidence Act, 1872 — Section 32, 32(6), 35, 63, 63(C), 68, 69, 162, 164Hindu Succession Act, 1956 — Section 63, 74
High Courts13 Feb 2020Allowed
Iftekhar Zakee Shaikh Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0040
Code Of Criminal Procedure, 1973 — Section 149 Maharashtra Police Act, 1951 — Section 37(1)(3)Constitution Of India, 1950 — Article 14, 19, 21
High Courts13 Feb 2020Disposed Of
Padmabai Narayan Chaudhary And Ors Vs Deputy Director Of Land Records Aurangabad Region And Ors
Bombay High Court · (2020) 02 BOM CK 0038
Bombay Prevention Of Fragmentation And Consolidation Of Holdings Act, 1947 — Section 22, 31A, 32, 32(1), 32(3), 35Bombay Tenancy And Agricultural Lands Act, 1976 — Section 84CMamlatdar's Courts Act, 1906 — Section 21
High Courts12 Feb 2020Disposed Of
Shivaji And Anr Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0114
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354, 452, 506
High Courts12 Feb 2020Dismissed
Mohammed Aamir Ansari Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0097
Indian Penal Code, 1860 — Section 376, 376(2)(N)
High Courts12 Feb 2020Disposed Of
United Goans Foundation Vs State Of Goa And Ors
Bombay High Court · (2020) 02 BOM CK 0060
Goa Town And Country Planning Act, 1974 — Section 10, 11, 12, 13, 14, 15, 16, 17, 33, 34, 35, 36, 37, 39Goa Panchayat Raj Act, 1994 — Section 2(17), 176, 238, 238(1), 238(2), 239Goa Municipal Act, 1968 — Section 184, 184F, 297
High Courts12 Feb 2020
Union Of India And Ors Vs Ordnance Employees Union And Ors
Bombay High Court · (2020) 02 BOM CK 0059
Constitution Of India, 1950 — Article 14, 16
High Courts12 Feb 2020Partly Allowed
New India Assurance Co. Ltd. Division Vs Sau. Rukhmabai And Ors
Bombay High Court · (2020) 02 BOM CK 0058
Motor Vehicles Act, 1988 — Section 140
High Courts12 Feb 2020Dismissed
State Of Maharashtra Vs Pandurang Babu Patil And Ors
Bombay High Court · (2020) 02 BOM CK 0047
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 504, 506Evidence Act, 1872 — Section 114(g)
High Courts12 Feb 2020
State Of Maharashtra Vs Masu Krishna Chavan And Anr
Bombay High Court · (2020) 02 BOM CK 0046
Prevention Of Corruption Act, 1988 — Section 7, 11, 12, 13(2), 13(1)(d), 20Evidence Act, 1872 — Section 114, 114(g)Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts12 Feb 2020
Bhima Shivram Salunke And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0039
Urban Land (Ceiling And Regulation) Act, 1976 — Section 21, 21(2), 22(4), 28, 28(1AA), 40Maharashtra Agricultural (Ceiling On Holding) Lands Act, 1961 — Section 40
High Courts12 Feb 2020Dismissed
Dr. Santosh Revankar Vs Municipal Corporation Of Greater Mumbai And Others
Bombay High Court · (2020) 02 BOM CK 0033
Constitution Of India, 1950 — Article 14, 16(4), 226
High Courts12 Feb 2020Dismissed
Mohammad Ismail Noormohammad Madana Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0030
Indian Penal Code, 1860 — Section 302
High Courts11 Feb 2020Dismissed
Pravin D. Thakker HUF And Ors Vs Rita J. Shah And Anr
Bombay High Court · (2020) 02 BOM CK 0079
Code Of Civil Procedure, 1908 — Section 96Specific Reliefs Act, 1963 — Section 16(c), 20, 20(2)Limitation Act, 1963 — Section 54