COURT ARCHIVE

Bombay High Court judgments, 2020

759 judgments · page 3 of 38

High Courts07 Dec 2020Allowed

Kiran Rameshlal Bhandari Vs Narayan Purushottam Sarada

Bombay High Court · (2020) 12 BOM CK 0019

Negotiable Instruments Act, 1881 — Section 20, 87, 118, 118(a), 138, 139, 141, 142Code Of Criminal Procedure, 1973 — Section 313, 357, 357(1), 378, 378(3)

Read judgment

High Courts07 Dec 2020Dismissed

Mayur Kailashchandra Khandelwal And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0018

Indian Penal Code, 1860 — Section 34, 120(B), 406, 420

Read judgment

High Courts07 Dec 2020Allowed/Disposed Of

Hitesh Hemant Malhotra Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0011

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xx), 8(c), 20(b), 22(c), 29, 37

Read judgment

High Courts07 Dec 2020Dismissed

Hanumant Ananta Kad And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0010

Maharashtra Village Panchayat Act, 1959 — Section 10(A), 10(A)(4), 10(1), 10(1)(b)Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 3, 3(1)

Read judgment

High Courts04 Dec 2020Disposed Of

Paraji And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0020

Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471, 474Code Of Criminal Procedure, 1973 — Section 156(3), 173(8), 202

Read judgment

High Courts04 Dec 2020Dismissed

Marathwada Shikshan Prasarak Mandal And Ors Vs Sawarupsingh Asaram Umbare And Ors

Bombay High Court · (2020) 12 BOM CK 0017

Maharashtra Universities Act, 1994 — Section 59, 61Bombay Police Act, 1951 — Section 110, 117

Read judgment

High Courts04 Dec 2020Dismissed

Rabindra Nath Kakar And Ors Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0009

Environment Protection Act, 1986 — Section 3(3)Constitution Of India, 1950 — Article 226

Read judgment

High Courts04 Dec 2020Allowed

Sanjay Dhondu Manchekar Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0008

Indian Penal Code, 1860 — Section 376, 420, 506Code Of Criminal Procedure, 1973 — Section 294, 428

Read judgment

High Courts03 Dec 2020Allowed

Mahadeorao Uttamrao Rajurkar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0024

Indian Penal Code, 1860 — Section 420Maharashtra Co-operative Societies Act, 1960 — Section 81, 81(5)(B), 83, 88

Read judgment

High Courts03 Dec 2020Allowed

Santosh Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0021

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1985 — Section 3(i)(x)

Read judgment

High Courts03 Dec 2020Allowed

Vinobha Bhave Nagar Godavari Adhyapak Cooperative Housing Society Ltd And Ors Vs Central Railway And Ors

Bombay High Court · (2020) 12 BOM CK 0007

Constitution Of India, 1950 — Article 226

Read judgment

High Courts03 Dec 2020Dismissed

Dhargalkar Technoesis (I) Pvt Ltd Vs Mumbai Metropolitan Regional Development Authority

Bombay High Court · (2020) 12 BOM CK 0005

Arbitration And Conciliation Act, 1996 — Section 7, 11

Read judgment

High Courts03 Dec 2020Allowed

Nikom Copper And Conductors Pvt. Ltd Vs Union Of India And Ors

Bombay High Court · (2020) 12 BOM CK 0004

Customs Act, 1962 — Section 110, 110(1), 110(A), 111, 111(o)Income Tax Act, 1922 — Section 34, 147Constitution Of India, 1950 — Article 21

Read judgment

High Courts03 Dec 2020Disposed Of

Yogesh Waman Athavale Vs Vikram Abasaheb Jadhav And Ors

Bombay High Court · (2020) 12 BOM CK 0003

Indian Penal Code, 1860 — Section 202, 498(A)Negotiable Instruments Act, 1881 — Section 138Constitution Of India, 1950 — Article 215

Read judgment

High Courts02 Dec 2020Dismissed

State Of Maharashtra Vs Vishnu Tulshiram Karwate And Ors

Bombay High Court · (2020) 12 BOM CK 0037

Code Of Criminal Procedure, 1973 — Section 209, 378(1)Indian Penal Code, 1860 — Section 34, 375, 376, 417, 504, 506

Read judgment

High Courts02 Dec 2020Allowed

Shrimant @ Wantya And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0022

Indian Penal Code, 1860 — Section 34, 109, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 174, 235(1), 313, 428Evidence Act, 1872 — Section 27

Read judgment

High Courts02 Dec 2020Dismissed

Ramesh And Ors Vs Anil

Bombay High Court · (2020) 12 BOM CK 0006

Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A)

Read judgment

High Courts02 Dec 2020Dismissed

Gopal And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 12 BOM CK 0002

Indian Penal Code, 1860 — Section 34, 354(A), 363, 511Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 7, 8, 27, 29, 42Code Of Criminal Procedure, 1973 — Section 54(A), 161, 164, 173(8), 311, 313

Read judgment

High Courts02 Dec 2020Allowed

Gorakshanarth Aadiwasi Sevabhavi Sanstha Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0001

Code Of Criminal Procedure, 1973 — Section 83, 102, 397, 451, 457, 482Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(D)(E)Maharashtra Animal Preservation Act, 1976 — Section 5(a)(b), 9, 11, 38

Read judgment

High Courts01 Dec 2020Allowed

Arun And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 12 BOM CK 0031

Indian Penal Code, 1860 — Section 34, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 106, 107, 107(1), 108, 109, 110, 111, 112, 113, 116, 116(3), 151Constitution Of India, 1950 — Article 21, 226

Read judgment