High Courts04 Feb 2020Dismissed
Mudhit Gupta And Anr Vs Sussanne Khan
Bombay High Court · (2020) 02 BOM CK 0002
Arbitration And Conciliation Act, 1996 — Section 9, 17, 34, 37Specific Relief Act, 1963 — Section 16(c)
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 30 of 38
High Courts03 Feb 2020Allowed
P. A. Inamdar Vs State Of Maharashtra & Ors
Bombay High Court · (2020) 02 BOM CK 0041
Maharashtra Co-Operative Societies Act, 1960 — Section 78, 78A, 78A(1), 78A(1), 78(1)A, 81(3)(c), 83(1)Central Provinces & Berar Municipalities Act, 1922 — Section 15, 15(1)(a)Maharashtra Co-Operative Societies Rules, 1961 — Rule 57, 57(1)(a)
High Courts03 Feb 2020Dismissed
State Of Maharashtra Vs Uttam Raghunath Lad And Anr
Bombay High Court · (2020) 02 BOM CK 0028
Indian Penal Code, 1860 — Section 34, 302, 307, 324
High Courts03 Feb 2020Dismissed
State Of Maharashtra Vs Basveshwar Kallapa Patne And Ors
Bombay High Court · (2020) 02 BOM CK 0027
Indian Penal Code, 1860 — Section 34, 302, 304B, 306, 498A
High Courts03 Feb 2020Dismissed
GTL Infrastructure Limited Vs Canara Bank And Ors
Bombay High Court · (2020) 02 BOM CK 0024
Insolvency And Bankruptcy Code, 2016 — Section 7, 35AA, 35ABCompanies Act, 1956 — Section 205(2)(d)Constitution Of India, 1950 — Article 14, 226
High Courts03 Feb 2020Allowed
M/s Vidarbha Bottlers Pvt. Ltd Vs Honorable Minister Of State State Excise And Anr
Bombay High Court · (2020) 02 BOM CK 0010
Maharashtra Prohibition Act, 1949 — Section 54, 54(1)(a), 54(1)(c), 54(1)(a)(c), 55, 56, 137
High Courts03 Feb 2020Partly Allowed
Tarachand Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0009
High Courts03 Feb 2020Dismissed
Central Bureau Of Investigation Anti Corruption Branch Vs Chandrappa Nagappa Kembhavi And Anr
Bombay High Court · (2020) 02 BOM CK 0004
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 161, 313, 378, 386
High Courts03 Feb 2020Dismissed
Vithal Tanku Kolim And Ors Vs Laxman Gotu Attarde And Ors
Bombay High Court · (2020) 02 BOM CK 0001
Maharashtra Land Revenue Code, 1966 — Section 31, 36(2), 37, 44, 59, 59(b), 315Bombay Inferior Village Watans Abolition Act, 1958 — Section 5(3)Limitation Act, 1963 — Section 14
High Courts31 Jan 2020Dismissed
State Of Maharashtra Vs Laxman Kashinath Ghuge And Ors
Bombay High Court · (2020) 01 BOM CK 0174
Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313
High Courts31 Jan 2020Disposed Of
Avinash Baburao Rayate Vs State Of Maharastra
Bombay High Court · (2020) 01 BOM CK 0172
Indian Penal Code, 1860 — Section 302, 304(ii), 307
High Courts31 Jan 2020Disposed Of
Anthony Fernandes Vs Police Inspector And Anr
Bombay High Court · (2020) 01 BOM CK 0166
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 311
High Courts31 Jan 2020
Elvis Olegario Gomes Vs State Of Goa And Ors
Bombay High Court · (2020) 01 BOM CK 0165
Goa Co-operative Societies Act, 2001 — Section 61, 61(a), 61(b), 61(c), 61(d), 67A(1), 72, 74(4), 81
High Courts31 Jan 2020Allowed
Leelabai And Ors Vs Union Of India
Bombay High Court · (2020) 01 BOM CK 0160
Railways Act, 1989 — Section 123(c), 124A
High Courts31 Jan 2020Allowed
Kewalram And Ors Vs Khemchand And Ors
Bombay High Court · (2020) 01 BOM CK 0159
Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 68, 101Hindu Marriage Act, 1955 — Section 5(i)
High Courts31 Jan 2020
Uttam R. Patil Vs State Of Maharashtra & Ors
Bombay High Court · (2020) 01 BOM CK 0147
Constitution Of India, 1950 — Article 226, 227
High Courts31 Jan 2020Dismissed
L&T Finance Ltd Vs Manoj Pathak And Anr
Bombay High Court · (2020) 01 BOM CK 0146
Arbitration And Conciliation Act, 1996 — Section 2(1)(e)(i), 9, 11(6), 17, 20Code Of Civil Procedure, 1908 — Section 20
High Courts31 Jan 2020Allowed
Daulat Arjun Doifode And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0140
Prevention Of Corruption Act, 1988 — Section 4(4), 7, 13(2), 13(1)(d), 20, 20(1)Code Of Criminal Procedure, 1973 — Section 154, 162
High Courts30 Jan 2020Dismissed
Shantal Nayak Vs M/S. Wibro Construction Company Through Its Proprietor
Bombay High Court · (2020) 01 BOM CK 0164
Code Of Criminal Procedure, 1973 — Section 391, 482Evidence Act, 1872 — Section 33Indian Penal Code, 1860 — Section 34, 323, 325, 326
High Courts30 Jan 2020Partly Allowed
Abdul Munaf Shaikh Vs Zilla Parishad Nagpur Thr The Chief Executive Officer
Bombay High Court · (2020) 01 BOM CK 0162