High Courts05 Feb 2020Disposed Of
M/s. Siva Equipment Pvt. Ltd Vs Asst. Commissioner Of Income Tax And Anr
Bombay High Court · (2020) 02 BOM CK 0049
Income Tax Act, 1961 — Section 143(3), 154, 254
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 29 of 38
High Courts05 Feb 2020Dismissed
State Of Maharashtra Vs Ajit Sinh Sitaram Desai Adult
Bombay High Court · (2020) 02 BOM CK 0043
Indian Penal Code, 1860 — Section 307Evidence Act, 1872 — Section 27
High Courts05 Feb 2020Dismissed
Mandeep Singh Kohli And Ors Vs Union Of India And Ors
Bombay High Court · (2020) 02 BOM CK 0037
Constitution Of India, 1950 — Article 136
High Courts05 Feb 2020Partly Allowed
Roshan Vitthal Kale And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0036
High Courts05 Feb 2020Allowed
Shashikala Vs Zilla Parishad And Ors
Bombay High Court · (2020) 02 BOM CK 0026
High Courts05 Feb 2020Dismissed
State Of Maharashtra Vs Dnyaneshwar Vasant Yepre And Ors
Bombay High Court · (2020) 02 BOM CK 0023
Indian Penal Code, 1860 — Section 34, 302, 323, 504Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Feb 2020Disposed Of
Tarun Keshrichand Shah And Anr Vs M/S. Kishore Engineering Company A Partnership Firm And Ors
Bombay High Court · (2020) 02 BOM CK 0018
Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b)(i), 340, 341, 340(1), 479ACompanies Act, 1956 — Section 561(i)(b), 565(i)(b), 574Indian Penal Code, 1860 — Section 193, 199, 200
High Courts05 Feb 2020Dismissed
Municipal Corporation Of Greater Bombay Vs Mehul Gopaldas Shah And Anr
Bombay High Court · (2020) 02 BOM CK 0014
Code Of Criminal Procedure, 1973 — Section 378, 386, 475AMumbai Municipal Corporation Act, 1888 — Section 351
High Courts05 Feb 2020Dismissed
Pr. Commissioner Of Income Tax Vs M/S. JSW Steel Ltd. Sucessor On Amalgamation Of JSW Ispat Steel Ltd
Bombay High Court · (2020) 02 BOM CK 0006
Income Tax Act, 1961 — Section 80, 132, 132(1), 132A, 139, 139(1), 139(5), 143(1), 143(2), 143(3), 147, 148, 149, 151, 153, 153(2), 153A, 153B, 153C, 153A(1), 153A(2), 153A(1)(a), 153A(1)(b), 153A(i)(b), 260A, 263
High Courts05 Feb 2020Dismissed
Dilip Kishor Bawiskar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0005
Indian Penal Code, 1860 — Section 114, 120B, 342, 364AArms Act, 1959 — Section 3(25), 4(25)Maharashtra Control Of Organized Crime Act, 1999 — Section 2(1)(e), 2(1)(d), 3(1)(ii), 3(2), 3(4), 23(1)
High Courts04 Feb 2020Allowed
Dr. Ashok And Anr Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0074
Indian Penal Code, 1860 — Section 34, 304, 304A
High Courts04 Feb 2020Dismissed
State Of Maharashtra Vs Kashinath Anandrao Gunjal
Bombay High Court · (2020) 02 BOM CK 0029
Indian Penal Code, 1860 — Section 302, 306
High Courts04 Feb 2020Allowed
Goa Industrial Development Corporation Vs Commissioner Of Income Tax And Anr
Bombay High Court · (2020) 02 BOM CK 0022
Income Tax Act, 1961 — Section 2(15), 11, 12, 12A, 13(8), 12AA, 12AA(3)
High Courts04 Feb 2020Disposed Of
Gangadhar Narsingas Agrawal (HUF) Vs Assistant Commissioner Of Income Tax
Bombay High Court · (2020) 02 BOM CK 0021
Income Tax Act, 1961 — Section 143(3), 271, 271(1)(c)
High Courts04 Feb 2020Dismissed
State Of Maharashtra Through Bandgarden Police Station Vs Nabab Mohammad Shaikh
Bombay High Court · (2020) 02 BOM CK 0015
Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 378, 386, 482Evidence Act, 1872 — Section 106, 113A
High Courts04 Feb 2020Dismissed
Shrikrishna Adbol Vs Election Commission Of India Through Chief Election Commissioner And Ors
Bombay High Court · (2020) 02 BOM CK 0012
Representation Of The People Act, 1951 — Section 10A, 10A(b), 66, 77, 78, 81, 89, 89(1)(a)(b)(c), 100, 100(1), 101, 123Conduct Of Election Rules, 1961 — Rule 64
High Courts04 Feb 2020Allowed
St. John’s English Primary School And Anr Vs Education Officer (Primary) Zilla Parishad And Anr
Bombay High Court · (2020) 02 BOM CK 0008
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 16, 16(1), 16(2), 16(3), 16(28), 16(12)(b)(1), 16(12)(b)(2), 16(12)(b)(3), 16(12)(b)
High Courts04 Feb 2020Dismissed
Pradeep Ramgopal Gupta Vs Rukminibai Rammanohar Shahu And Others
Bombay High Court · (2020) 02 BOM CK 0007
Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 36, Order 21 Rule 97(1), Order 21 Rule 97, Order 21 Rule 98(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Constitution Of India, 1950 — Article 227
High Courts04 Feb 2020Disposed Of
Prabhakar Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0003
Constitution Of India, 1950 — Article 342