High Courts28 Jan 2020Dismissed
State Of Maharashtra Vs Bajarang Shankarrao Bodhane
Bombay High Court · (2020) 01 BOM CK 0131
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 378, 386
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 32 of 38
High Courts28 Jan 2020Allowed
Adv. Mrs. Gauri Venkatraman Vs Vasantrao And Anr
Bombay High Court · (2020) 01 BOM CK 0125
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Constitution Of India, 1950 — Article 6, 7, 7(c), 8, 9
High Courts28 Jan 2020Allowed/Dismissed
Messrs Baf Hira Builders Private Limited And Ors Vs Collector of Bombay Suburban District And Ors
Bombay High Court · (2020) 01 BOM CK 0121
Maharashtra Land Revenue Code, 1966 — Section 5, 7(b), 11, 44, 257Bombay Land Revenue Rules, 1921 — Rule 40, 40(f), 81, 82, 83, 84, 85
High Courts27 Jan 2020Allowed
Vasant B. Bhujbal Vs Controlling Authority
Bombay High Court · (2020) 01 BOM CK 0173
High Courts27 Jan 2020Dismissed
Ganesh Muraiyya Lodelliwar Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0171
Indian Penal Code, 1860 — Section 376, 511Evidence Act, 1872 — Section 114(b), 118
High Courts27 Jan 2020Disposed Of
United Mine Workers Union Through Shri Puti Gaonkar General Secretary Vs Union Of India And Anr
Bombay High Court · (2020) 01 BOM CK 0170
Industrial Disputes Act, 1947 — Section 2(p), 10, 18(3), 25(c), 25(j), 25N, 25O, 25N(7), 25O(6)Indian Contract Act, 1872 — Section 23
High Courts27 Jan 2020Dismissed
State Of Maharashtra And Ors Vs Suresh Sakharam Sawant And Ors
Bombay High Court · (2020) 01 BOM CK 0145
Indian Penal Code, 1860 — Section 34, 323, 504Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Protection Of Civil Rights Act 1955 — Section 7(1)(d)
High Courts27 Jan 2020Dismissed
Pr. Commissioner Of Income Tax And Ors Vs Vilson Particle Board Industries Ltd
Bombay High Court · (2020) 01 BOM CK 0142
Income Tax Act, 1961 — Section 142, 142(2A), 153B, 260A, 288(2)
High Courts24 Jan 2020Dismissed
State Through Police Inspector Vs Tariq Ahmad Buttloo
Bombay High Court · (2020) 01 BOM CK 0169
Code Of Criminal Procedure, 1973 — Section 100, 100(4), 100(5), 100(6), 100(7), 100(8), 165, 313, 378Indian Penal Code, 1860 — Section 121, 302, 419, 420Explosive Substances Act, 1908 — Section 4, 5
High Courts24 Jan 2020Partly Allowed
Sanjay V. Redkar And Ors Vs State Of Goa And Ors
Bombay High Court · (2020) 01 BOM CK 0168
Central Civil Services (Pension) Rules, 1972 — Rule 13, 16Constitution Of India, 1950 — Article 14, 16
High Courts24 Jan 2020Disposed Of
Suryakant J. Gawde Vs State (Through Ponda Police Station)
Bombay High Court · (2020) 01 BOM CK 0158
Indian Penal Code, 1860 — Section 84, 302, 342Code Of Criminal Procedure, 1973 — Section 313, 328, 329, 330, 331, 332, 333, 335, 335(1), 335(2)Mental Healthcare Act, 2017 — Section 2(v), 19, 19(3), 45, 73, 74, 103, 103(2)
High Courts24 Jan 2020Dismissed
State Of Maharashtra Vs Pravin Meharchand Jethwani Director
Bombay High Court · (2020) 01 BOM CK 0135
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 504Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts24 Jan 2020Dismissed
Santosh Vs District Deputy Registrar Co-Operative Socieites And Ors
Bombay High Court · (2020) 01 BOM CK 0126
Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 13(1)(A), 40, 40(b), 40(e), 45
High Courts23 Jan 2020Dismissed
State Of Maharashtra Vs Abdulazad Abdulkadar Bhatari And Ors
Bombay High Court · (2020) 01 BOM CK 0132
Prevention of Food Adulteration Act, 1954 — Section 9, 10(7), 14A, 16, 17Code Of Criminal Procedure, 1973 — Section 342Electricity Act, 2003 — Section 49A
High Courts23 Jan 2020Partly Allowed
Shaikh Javed And Anr Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0129
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 307, 323, 324, 504, 506Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437A
High Courts23 Jan 2020Dismissed
Pr. Commissioner Of Income Tax 2 Vs M/s. Aristo Pharmaceuticals P Ltd
Bombay High Court · (2020) 01 BOM CK 0122
Income Tax Act, 1961 — Section 260A, 115WA, 115W(b), 115WG
High Courts23 Jan 2020Dismissed
Shekhar Appu Shetty Vs Ravindra Ganesh Bhat
Bombay High Court · (2020) 01 BOM CK 0112
Arbitration And Conciliation Act, 1996 — Section 4, 8, 9, 11, 17, 21, 28(1)(a), 28(3), 29A, 31(3), 32, 34, 34(2), 34(2A), 75, 81
High Courts22 Jan 2020
Ravinder Chohan Vs State Of Goa And Ors
Bombay High Court · (2020) 01 BOM CK 0157
Indian Penal Code, 1860 — Section 34, 120B, 384, 406, 420, 506(ii)Code Of Criminal Procedure, 1973 — Section 397, 482Constitution Of India, 1950 — Article 226, 227
High Courts22 Jan 2020Dismissed
State Of Maharashtra Vs Gopal Ambadas Gawali
Bombay High Court · (2020) 01 BOM CK 0136
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20Bombay Prohibition Act, 1949 — Section 66BCode Of Criminal Procedure, 1973 — Section 161, 313
High Courts22 Jan 2020Dismissed
Shaikh Yasir Abdul Mugni Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0103
Indian Penal Code, 1860 — Section 34, 201, 302, 397Code Of Criminal Procedure, 1973 — Section 209(5)(a)(ii)(i), 302, 306, 306(1), 306(4)(a), 306(4)(b), 306(4)(a), 388(2), 313Evidence Act, 1872 — Section 8, 114(a)