High Courts13 Jan 2020Dismissed
Sada Urban Co-Operative Credit Society Ltd Vs Sachin Patkar Major Of Age And Anr
Bombay High Court · (2020) 01 BOM CK 0116
Negotiable Instruments Act, 1881 — Section 118, 138, 139
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 35 of 38
High Courts13 Jan 2020Dismissed
Prakash Shikshan Mandal’s Loknete Rajaram Bapu Patil Ayurvedic Medical College Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0115
University Grants Commission Act, 1956 — Section 2, 3, 3(2), 3(3), 4, 4(a), 4(b), 4(c), 5, 7, 10, 10(7), 11Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admission To Full-Time Professional Undergraduate Ayurved, Unani, Homeopathy, Physiotherapy, Occupational Therapy, Speech Therapy, Prosthetic And Orthotics And Bsc. Nursing Courses) Rules, 2016 — Rule 7, 8, 9, 10, 11, 12, 13, 16Constitution Of India, 1950 — Article 226
High Courts13 Jan 2020Disposed Of
Dhanshree Pramod Sawji Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 01 BOM CK 0114
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 354, 504, 506Evidence Act, 1872 — Section 3, 59, 64, 65A, 65B, 65(b)(4), 65B(1)
High Courts13 Jan 2020Dismissed
Maharashtra State Road Transport Corporation Vs Gajanan And Anr
Bombay High Court · (2020) 01 BOM CK 0075
High Courts13 Jan 2020Allowed
Bhausaheb Waman Shinde And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0062
Indian Penal Code, 1860 — Section 34, 302, 309, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts13 Jan 2020Dismissed
Union Of India Vs Hukmichand Jain And Ors
Bombay High Court · (2020) 01 BOM CK 0050
Imports And Exports (Control), 1947 — Section 5
High Courts13 Jan 2020Dismissed
State Of Maharashtra Vs Laxmichand Nagaji Jain And Ors
Bombay High Court · (2020) 01 BOM CK 0049
Drugs And Cosmetics Act, 1940 — Section 16(1)(a), 18, 18(a)(i), 20, 27(d)
High Courts13 Jan 2020Dismissed
Shevantabai Gangaram Kothule (Since Deceased Through LRS.) And Ors Vs Govind Shivram Bhise And Ors
Bombay High Court · (2020) 01 BOM CK 0046
Hindu Succession Act, 1956 — Section 14(1), 15, 15(1)(a), 15(2)(b), 16Evidence Act, 1872 — Section 58
High Courts13 Jan 2020Allowed
Sanjay And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0031
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 5, 132, 136, 137, 138, 146, 147, 148, 149, 150, 151, 152, 153Code Of Criminal Procedure, 1973 — Section 146
High Courts10 Jan 2020Disposed Of
Directorate Of Sports And Youth Affairs Vs Suraj T. Naik
Bombay High Court · (2020) 01 BOM CK 0111
Land Acquisition Act, 1894 — Section 18
High Courts10 Jan 2020Allowed
Sau. Soni Vs Election Officer Gram Panchayat And Anr
Bombay High Court · (2020) 01 BOM CK 0097
Maharashtra Village Panchayat Act, 1958 — Section 2(5)(a), 5(b), 6, 10(2), 11, 13, 13(2), 14, 14(1), 14(1)(j3), 14(1)(a1), 15, 15(1), 15(2), 15(3), 15(4), 15(5), 15(6), 15(5)(a), 15(5)(b), 15(5)(c), 15(5)(a)(b), 16, 16(2), 16(6)(a), 16(6)(b), 16(6)(c), 27, 27(2), 27(5), 176
High Courts10 Jan 2020Partly Allowed
Sub-Area Manager Sasti Open Cast Mines Western Coalfields Ltd Vs Narayan Karu Dahekar
Bombay High Court · (2020) 01 BOM CK 0096
Indian Penal Code, 1860 — Section 4(6), 4(6)(a), 4(6)(b)(ii), 467
High Courts10 Jan 2020Partly Allowed
Taru Meghani And Ors Vs Tirupati Greenfield Shree Tirupati Greenfield Developers And Ors
Bombay High Court · (2020) 01 BOM CK 0085
Arbitration And Conciliation Act, 1996 — Section 5, 8, 8(1), 8(2)Arbitration Act, 1940 — Section 24Code Of Civil Procedure, 1908 — Order 2 Rule 3, Order 2 Rule 6
High Courts10 Jan 2020Dismissed
Gopaldas & Co. Mazgaon Mumbai And Ors Vs Gopaldas Corporation Mumbai And Ors
Bombay High Court · (2020) 01 BOM CK 0071
Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 6, Order 8 Rule 9, Order 22 Rule 4, Order 22 Rule 4(2), Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 16
High Courts10 Jan 2020Dismissed
M/s. J.P. Electrical Enterprises Chandrapur And Ors Vs Maharashtra State Electricity Distribution Co. Ltd And Ors
Bombay High Court · (2020) 01 BOM CK 0065
Limitation Act, 1963 — Section 18
High Courts10 Jan 2020Dismissed
Harendra Ramchandra Pathak Vs Rajendra Ratan Mhatre And Anr
Bombay High Court · (2020) 01 BOM CK 0052
Negotiable Instruments Act, 1881 — Section 118(a), 138, 139Code Of Criminal Procedure, 1973 — Section 313
High Courts10 Jan 2020Dismissed
Harendra Ramchandra Pathak And Ors Vs Dharmendra Ratan Mhatre And Ors
Bombay High Court · (2020) 01 BOM CK 0051
Negotiable Instruments Act, 1881 — Section 118(a), 138, 139
High Courts10 Jan 2020Dismissed
Techno Unique Infratech Private Limited Vs Gammon Infrastructure Projects Limited & Ors
Bombay High Court · (2020) 01 BOM CK 0032
Arbitration And Conciliation Act, 1996 — Section 9
High Courts10 Jan 2020Allowed
Rahul Alias Pintu Alias Kalu Vs State Of Maharashtra Through Secretary And Anr
Bombay High Court · (2020) 01 BOM CK 0028
Maharashtra Police Act, 1951 — Section 56, 56(1)(b), 56(1)(a)(b), 59Code Of Criminal Procedure, 1973 — Section 110
High Courts09 Jan 2020Allowed
Chowgule Industries Pvt. Ltd Vs Krishna Shrikant Kumbhar And Others
Bombay High Court · (2020) 01 BOM CK 0130
Industrial Employment (Standing Orders) Act, 1946 — Section 10A, 10A(3)