High Courts22 Jan 2020Dismissed
State Of Maharashtra Vs Mahadeo Lahu Patil
Bombay High Court · (2020) 01 BOM CK 0095
Indian Penal Code, 1860 — Section 302, 342, 343, 354
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 33 of 38
High Courts21 Jan 2020Allowed
Pradeep N. Shetgaonkar Vs State Of Goa
Bombay High Court · (2020) 01 BOM CK 0156
Indian Penal Code, 1860 — Section 34, 279, 304A, 323, 338, 354, 504, 506Motor Vehicles Act, 1988 — Section 134(a), 134(b)Code Of Criminal Procedure, 1973 — Section 397
High Courts21 Jan 2020Disposed Of
Municipal Corporation Of Greater Bombay Vs Pre Stress Products (India)
Bombay High Court · (2020) 01 BOM CK 0113
Arbitration And Conciliation Act, 1996 — Section 11(8), 12(1), 16, 17, 28(1)(a), 28(3), 31(3), 34, 34(2)
High Courts21 Jan 2020Dismissed
Sunil @ Sumit Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0099
Indian Penal Code, 1860 — Section 34, 109, 342, 354, 354A, 376(2)(i)(j), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 5, 7, 9, 16, 17, 29Code Of Criminal Procedure, 1973 — Section 164, 293(4), 313
High Courts21 Jan 2020Allowed
Bhamhadeo Tukaram Haryan And Anr Vs Union Of India
Bombay High Court · (2020) 01 BOM CK 0093
Railway Claims Tribunal Act, 1987 — Section 16(1), 23Railways Act, 1989 — Section 123, 124, 123(c), 123(1)(2), 123(c)(2), 123(b)(i), 123(b)(ii), 124(A)Railway Accidents & Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)
High Courts21 Jan 2020Allowed/Dismissed
National Insurance Company And Ors Vs Suresh Narayan Khopar And Ors
Bombay High Court · (2020) 01 BOM CK 0092
High Courts21 Jan 2020Dismissed
Ankit Ghanshyam Mutha Vs Union Of India And Ors
Bombay High Court · (2020) 01 BOM CK 0090
Customs Act, 1962 — Section 104, 108Code Of Criminal Procedure, 1973 — Section 41(A), 41(B), 107, 117, 151, 154, 155, 156, 157, 167, 167(2), 172, 482Indian Penal Code, 1860 — Section 147, 149, 188, 114, 323, 379, 386, 409, 427, 467, 468, 504
High Courts21 Jan 2020Partly Allowed
Aero Club Vs Solar Creations Pvt. Ltd
Bombay High Court · (2020) 01 BOM CK 0089
Arbitration And Conciliation Act, 1996 — Section 2(c), 2(1)(c), 11, 19(2), 27, 31(6), 31(7), 31(7)(a), 31(7)(b), 33(1), 34, 34(1), 34(2), 34(3)Evidence Act, 1972 — Section 91, 92Contract Act, 1872 — Section 74
High Courts21 Jan 2020Dismissed
Kalpataru Power Transmission Ltd Vs Maharashtra State Electricity Transmission Co. Ltd
Bombay High Court · (2020) 01 BOM CK 0088
Arbitration And Conciliation Act, 1996 — Section 5, 12, 12(1), 12(5), 37, 37(1)Code Of Civil Procedure, 1908 — Section 5, 115, Order 47 Rule 1Constitution Of India, 1950 — Article 215
High Courts20 Jan 2020Dismissed
Anmol Vs Nagsen Shikshan Sanstha Nagpur And Others
Bombay High Court · (2020) 01 BOM CK 0128
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 9Limitation Act, 1963 — Section 14Constitution Of India, 1950 — Article 23
High Courts20 Jan 2020Dismissed
Gajendra Vs Maharashtra State Road Transport Corporation Amravati
Bombay High Court · (2020) 01 BOM CK 0127
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30(2), 44
High Courts20 Jan 2020Dismissed
State Of Maharashtra Vs Sardar Chandsaheb Silar
Bombay High Court · (2020) 01 BOM CK 0091
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20
High Courts17 Jan 2020Allowed
Wasudeo And Anr Vs Ashok
Bombay High Court · (2020) 01 BOM CK 0104
Specific Relief Act, 1963 — Section 34, 37, 38Indian Easements Act, 1882 — Section 15, 35Limitation Act, 1963 — Section 25
High Courts17 Jan 2020Disposed Of
Shailesh Vernekar Vs Canacona Municipal Council And Anr
Bombay High Court · (2020) 01 BOM CK 0100
Goa Municipalities Act, 1968 — Section 2(46), 2(52)
High Courts17 Jan 2020
Kaish Impex Private Limited Vs Union Of India And Ors
Bombay High Court · (2020) 01 BOM CK 0094
Central Goods And Services Tax Act, 2017 — Section 62, 63, 64, 67, 70, 73, 74, 83, 159(2)Central Goods And Services Tax Rules, 2017 — Section 159(1)
High Courts17 Jan 2020Disposed Of
Raeesa Begum Vs Union Of India
Bombay High Court · (2020) 01 BOM CK 0086
Railway Act, 1989 — Section 124A
High Courts17 Jan 2020Dismissed
Avneesh Harvansh Singh Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0083
Indian Penal Code, 1860 — Section 34, 406, 420, 465, 467, 468, 471, 498ACode Of Criminal Procedure, 1973 — Section 154(2), 157(2), 173, 173(2)(i), 173(2)(ii), 307, 386, 389, 390, 391, 397, 399, 401(1), 482Maharashtra Public Trusts Act, 1950 — Section 22, 41D, 41E, 41D, 36A(3), 36A(3A), 70A
High Courts17 Jan 2020Disposed Of
Rajendra Saxena And Anr Vs Sharda Ratnam And Anr
Bombay High Court · (2020) 01 BOM CK 0074
Contract Act, 1872 — Section 23Bombay High Court (Appellate Side) Rule, 1994 — Rule 9(1)
High Courts17 Jan 2020Dismissed
Pravin @ Bhayya Pratap Shinde Vs Commissioner Of Police And Ors
Bombay High Court · (2020) 01 BOM CK 0064
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 2(b1), 3Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 385, 427, 452, 504, 506(2)Arms Act, 1959 — Section 4, 25
High Courts17 Jan 2020Dismissed
Shobha Karve And Ors Vs Administrative Officer Municipal School Board Pimpri-Chinchwad Municipal Board Pimpri & Ors
Bombay High Court · (2020) 01 BOM CK 0063
Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 9Bombay Public Trust Act,1950 — Section 41DMaharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 2(1)(e), 9(4)