High Courts09 Jan 2020Disposed Of
Dular Munda Vs State Of Goa And Anr
Bombay High Court · (2020) 01 BOM CK 0110
Indian Penal Code, 1860 — Section 34, 302, 304, 304(ii), 325Code Of Criminal Procedure, 1973 — Section 13, 164, 164, 164(4), 313
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 36 of 38
High Courts09 Jan 2020Allowed
M/s Wibro Construction Co Vs E.K. Joshy
Bombay High Court · (2020) 01 BOM CK 0109
High Courts09 Jan 2020Allowed
Deepak T. Kaul Vs Chairman Sanjeevani Vidhyalaya Trust And Ors
Bombay High Court · (2020) 01 BOM CK 0101
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 2(7), 4, 4(6), 5, 5(2), 5(3), 5(4), 9, 9(1)Constitution Of India, 1950 — Article 227
High Courts09 Jan 2020Dismissed
Vishal Popat Sangle Vs Commissioner Of Police Nashik And Ors
Bombay High Court · (2020) 01 BOM CK 0081
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 3(2)Indian Penal Code, 1860 — Section 34, 323, 387, 504, 506Arms Act, 1959 — Section 4, 25
High Courts09 Jan 2020Dismissed
Bhogawati Sahakari Sakhar Karkhana Vs Ananda Ishwara Kumbhar And Others
Bombay High Court · (2020) 01 BOM CK 0080
Maharashtra Regulation Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 28Maharashtra Industrial Relations Act, 1946 — Section 42, 42(1), 78(1)Maharashtra Co-Operative Societies Act, 1960 — Section 79AA, 79AA(1), 79AA(3)
High Courts09 Jan 2020Allowed
Gulabrao Vishwas Desai Vs Bhau Dhondi Desai Since Deceased By His Heirs And L.R.S And Ors
Bombay High Court · (2020) 01 BOM CK 0078
Transfer Of Property Act, 1882 — Section 58, 58(c)
High Courts09 Jan 2020Dismissed
Vaishali Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0076
Indian Penal Code, 1860 — Section 34, 498A
High Courts09 Jan 2020Partly Allowed
Society Of Sisters Of Saint John And Anr Vs Arvind And Ors
Bombay High Court · (2020) 01 BOM CK 0058
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 9, 11, 11(2)(e)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 36
High Courts09 Jan 2020Allowed
Gulabrao Vishwas Desai Vs Bhau Dhondi Desai And Ors
Bombay High Court · (2020) 01 BOM CK 0038
Transfer Of Property Act, 1882 — Section 58, 58(c)
High Courts09 Jan 2020Disposed Of
Shamrao Sitaram Kadam And Ors Vs Tukaram Savala Jadhav And Anr
Bombay High Court · (2020) 01 BOM CK 0037
Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6(A)(1)
High Courts09 Jan 2020Disposed Of
United India Insurance Co. Ltd. Amravati Divisional Office Vs Shindutai Wasudeorao Thakare And Ors
Bombay High Court · (2020) 01 BOM CK 0033
High Courts09 Jan 2020Allowed
Narendra @ Chotya Mahadev Balkawade Vs Commissioner Of Police Pune City And Ors
Bombay High Court · (2020) 01 BOM CK 0020
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3Indian Penal Code, 1860 — Section 143, 147, 148, 149, 341, 352, 354, 427, 504, 506Arms Act, 1959 — Section 4, 25
High Courts09 Jan 2020Disposed Of
Janardan Narsingh Mahajan And Ors Vs Messers Makhija Vohra Builders And Ors
Bombay High Court · (2020) 01 BOM CK 0015
Specific Relief Act, 1963 — Section 6, 6(1), 6(2)(a)General Clauses Act, 1897 — Section 3(42)Indian Partnership Act, 1932 — Section 4
High Courts08 Jan 2020Allowed/Dismissed
Maharashtra State Electricity Distribution Company Limited And Ors Vs Electricity Ombudsman And Ors
Bombay High Court · (2020) 01 BOM CK 0098
Limitation Act, 1963 — Section 14(2)Electricity (Amendment) Act, 2003 — Section 42, 42(5), 42(6), 42(7), 42(8), 45, 181Administrative Tribunals Act, 1985 — Section 20(2), 20(3), 21
High Courts08 Jan 2020Dismissed
Charanjeet Chanderpal Occupation Vs Dharini Narendra Nagda And Ors
Bombay High Court · (2020) 01 BOM CK 0077
Code Of Criminal Procedure, 1973 — Section 156(3), 173(2), 173(8), 190(1), 190(1)(b), 482Indian Penal Code, 1860 — Section 294, 326, 509Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)
High Courts08 Jan 2020Allowed
Adesh Prakashchand Jain (Borudiya) Vs Harish Punamchand Une And Anr
Bombay High Court · (2020) 01 BOM CK 0072
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 385, 386
High Courts08 Jan 2020Dismissed
Union Of India Vs Iqbal Kasam Memon And Ors
Bombay High Court · (2020) 01 BOM CK 0054
Customs Act, 1962 — Section 100, 101, 102, 102(1), 102(3), 104, 108, 135, 135AImports And Exports (Control) Act, 1947 — Section 5(A), 6Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 41(2), 42, 43, 50, 50(1)
High Courts08 Jan 2020Dismissed
Union Of India Vs Jasmine Jayantilal Thadeshwar And Ors
Bombay High Court · (2020) 01 BOM CK 0053
Customs Act, 1962 — Section 100, 101, 102, 102(1), 102(3), 104, 106, 108, 135, 135AImports And Exports (Control) Act, 1947 — Section 5Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 41(2), 42, 43, 50, 50(1)
High Courts08 Jan 2020Allowed
M/s. Wasim Khan Material Suppliers Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 01 BOM CK 0043
High Courts08 Jan 2020Dismissed
State Of Maharashtra Vs Sanjay Dinkar Magar And Ors
Bombay High Court · (2020) 01 BOM CK 0039
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302Maharashtra Police Act, 1951 — Section 135