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Bombay High Court judgments, 2020

759 judgments · page 4 of 38

High Courts27 Nov 2020Dismissed

Sunil C. Bhalerao Vs Navneet R. Rana

Bombay High Court · (2020) 11 BOM CK 0049

Representation Of The People Act, 1951 — Section 4(a), 33(2), 80, 81, 81(3), 82, 117Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 3, 6(3)Code Of Civil Procedure, 1908 — Order 7 Rule 11
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High Courts27 Nov 2020Disposed Of

Rohit Sidram Khatal Vs Commissioner Of Police And Ors

Bombay High Court · (2020) 11 BOM CK 0046

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders/Dangerous Persons And Video Pirates Act, 1981 — Section 2(b)(1), 3Constitution Of India, 1950 — Article 22(5), 226
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High Courts27 Nov 2020Allowed/Disposed Of

Kangana Ranaut Vs Municipal Corporation Of Greater And Ors

Bombay High Court · (2020) 11 BOM CK 0045

Bombay Municipal Corporation Act, 1888 — Section 342, 344, 345, 347, 351, 353(B), 354(A), 354(A)(1), 354(A)(2), 515(A)Code Of Civil Procedure, 1908 — Section 148(A)Maharashtra Regional And Town Planning Act, 1966 — Section 53(3)
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High Courts26 Nov 2020Allowed

Elaf Tours And Travels Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0047

Finance Act, 2019 — Section 120, 121, 121(c), 121(c)(i), 122, 123, 123(e), 124, 124(1)(c), 124(1)(c)(i), 125, 125(1), 125(1)(c), 126, 127, 127(1), 127(2), 127(3), 128, 129, 130, 131, 132, 133, 134, 135Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3, 6(2), 6(3)Constitution Of India, 1950 — Article 226
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High Courts26 Nov 2020Allowed

G. R. Palle Electricals Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0041

Central Goods And Services Tax Act, 2017 — Section 70Finance Act, 2019 — Section 120, 121, 121(g), 121(r), 122, 123, 123(c), 124, 124(1)(d), 12492), 125, 125(1), 125(1)(e), 126, 127, 127(1), 127(2), 127(3), 127(8), 128, 129, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226
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High Courts25 Nov 2020Allowed

Suresh Angloswami Naidu Vs State Of Maharashtra

Bombay High Court · (2020) 11 BOM CK 0038

Indian Penal Code, 1860 — Section 34, 109, 228(A), 294, 363, 366, 366(A), 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 3, 4, 4(1), 5, 5(l), 6, 33(7), 42Code Of Criminal Procedure, 1973 — Section 164, 428
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High Courts23 Nov 2020Allowed

Ravindra Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 11 BOM CK 0039

Police (Incitement To Disaffection) Act, 1922 — Section 3, 4, 4(A)Indian Penal Code, 1860 — Section 120(B), 124(A), 376(2)(G), 500Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts09 Nov 2020Disposed Of

State Of Maharashtra Vs Anil Kohil

Bombay High Court · (2020) 11 BOM CK 0033

Insolvency And Bankruptcy Code, 2016 — Section 4, 5, 5(12), 5(27), 6, 7, 8, 9, 10, 11, 12, 13, 14, 14(a), 14(1a), 14(c),14(4), 15, 16, 17, 17(i)(d), 18, 18(f), 18(f)(vi), 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 29(A), 30, 31, 31(1), 32(A), 32(A)(1)(b), 33, 34, 35, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 60(4), 60(5), 60(5)(a)(b), 61, 62, 63, 65, 66, 67, 68, 69, 70, 71, 72, 73, 73, 74, 74(2)75, 76, 77Indian Penal Code, 1860 — Section 120(B), 409, 465, 467, 468, 471, 474, 477(A)Maharashtra Protection Of Interest Of Depositers (In Financial Establishments) Act, 1999 — Section 2(d), 2(c), 3, 4, 4(1), 4(2), 5, 5(2), 5(3), 6, 7, 7(1), 7(2), 7(3), 7(4), 7(5), 7(6), 9, 11
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High Courts09 Nov 2020Dismissed

Arvind Jeram Kotecha Vs Prabhudas Damodar Kotecha

Bombay High Court · (2020) 11 BOM CK 0032

Foreign Judgment (Reciprocal Enforcement) Act, 1993 — Section 10Code Of Civil Procedure, 1908 — Section 2(2), 2(9), 2(14), 13, 13(a), 13(b), 13(c), 13(d), 13(e), 13(f), 44(A), Order 21 Rule 22
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High Courts06 Nov 2020Disposed Of

Musa Abdul Wimumuni Kenneth Vs Sunil D. Dalvi

Bombay High Court · (2020) 11 BOM CK 0031

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 15, 21, 21(c), 23, 23(c), 29, 32(A), 32(B), 67Code Of Criminal Procedure, 1973 — Section 31, 313, 427, 432, 433, 433(A), 434, 435Indian Penal Code, 1860 — Section 120(B), 307
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