High Courts03 Nov 2020Disposed Of
Minguel Caetano Rosario Vaz Vs Goa Coastal Zone Management Authority & Ors
Bombay High Court · (2020) 11 BOM CK 0051
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 6 of 38
High Courts03 Nov 2020Dismissed
Suganchand And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0030
Indian Penal Code, 1860 — Section 34, 406, 417, 420Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
High Courts03 Nov 2020Dismissed
Sahil And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0024
Code Of Criminal Procedure, 1973 — Section 216, 482Indian Penal Code, 1860 — Section 383, 386, 420, 504, 506, 509Information Technology Act, 2000 — Section 67
High Courts03 Nov 2020Allowed
Subhash Ramgopal Bharuka And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 107, 294(b), 306, 506Maharashtra Money Lending Act, 2014 — Section 23, 29, 45Negotiable Instruments Act, 1881 — Section 138
High Courts03 Nov 2020Disposed Of
Prabhakar And Ors Vs Subhashchandra And Ors
Bombay High Court · (2020) 11 BOM CK 0007
Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 13
High Courts03 Nov 2020Dismissed/Allowed
State Of Maharashtra And Ors Vs Mukund Trimbak Sonawane And Ors
Bombay High Court · (2020) 11 BOM CK 0005
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 323, 324, 504Maharashtra Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 161
High Courts03 Nov 2020Dismissed
Dattatraya And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 109, 120(B), 302Code Of Criminal Procedure, 1973 — Section 167(2), 204Constitution Of India, 1950 — Article 21, 226, 227
High Courts03 Nov 2020Disposed Of
Lakhichand Marotrao Dhoble And Ors Vs Joint Charity Commissioner And Ors
Bombay High Court · (2020) 11 BOM CK 0003
Code Of Civil Procedure, 1908 — Section 92Maharashtra Public Trusts Act, 1950 — Section 17, 22, 41(B), 50(A), 52, 80Constitution Of India, 1950 — Article 12, 226
High Courts03 Nov 2020
Siddharth Mandavia Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0002
Central Goods And Services Tax Act, 2017 — Section 2(107), 62, 63, 64, 67, 70, 73, 74, 83Foreign Trade (Development And Regulation) Act, 1992 — Section 7, 8, 8(1)Central Goods And Services Tax Rules, 2017 — Rule 159, 159(1), 159(5), 159(6)
High Courts03 Nov 2020Disposed Of
Shrinivas @ Shenu Shirsappa Ayyappa Swami And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 11 BOM CK 0001
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 151, 174, 313Evidence Act, 1872 — Section 27, 65(B)
High Courts02 Nov 2020Allowed
Rahim And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0018
Code Of Criminal Procedure, 1973 — Section 155(2) , 156(1), 482Indian Penal Code, 1860 — Section 34, 323, 498(A), 504, 506
High Courts29 Oct 2020
Musale Constructions Vs Vidarbha Irrigation Development Corporation And Ors
Bombay High Court · (2020) 10 BOM CK 0056
High Courts29 Oct 2020Allowed
Ram Ratna International Vs Union Of India And Ors
Bombay High Court · (2020) 10 BOM CK 0055
Foreign Trade (Development And Regulation) Act, 1992 — Section 5Constitution Of India, 1950 — Article 226
High Courts28 Oct 2020
R.K. Chavan Infrastructure Pvt. Ltd Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0059
Assam Municipal Act, 1957 — Section 298
High Courts27 Oct 2020Allowed
Samadhan And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0057
Maharashtra Prisons (Mumbai Furlough And Parole) Rules, 1959 — Section 19(1)(C)
High Courts27 Oct 2020Disposed Of
Maharashtra State Power Generation Company Limited Vs Prabhakar
Bombay High Court · (2020) 10 BOM CK 0053
High Courts27 Oct 2020Allowed
Thought Blurb Vs Union Of India And Ors
Bombay High Court · (2020) 10 BOM CK 0052
Customs Act, 1962 — Section 120, 121(r), 122, 123, 123(c), 124, 124(1)(d)(ii), 125, 125(1), 125(1)(e), 125(2), 126, 127, 127(1), 127(2), 127(3), 127(4), 128, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226
High Courts27 Oct 2020Disposed Of
Supreme Industries Ltd Vs CBIC And Ors
Bombay High Court · (2020) 10 BOM CK 0050
Customs Act, 1962 — Section 12, 17, 17(4), 17(5), 18, 112(a), 125
High Courts27 Oct 2020Disposed Of
K.I.P.L. Vistacore Infra Projects J.V @Hash @APPELLANT Ichalkaranjee Municipal Council And Ors
Bombay High Court · (2020) 10 BOM CK 0049
Maharashtra Municipal Councils, Nagar Panchayat And Industrial Township Act, 1965 — Section 81(1), 81(4), 81(10), 81(15), 308, 308(1), 308(2), 308(3)Specific Relief Act, 1963 — Section 41(ha)Constitution Of India, 1950 — Article 12, 14, 226
High Courts27 Oct 2020Disposed Of
Mandakani Kachru Kokane Vs Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0047
Maharashtra Village Panchayat Act, 1958 — Section 30(1A)Maharashtra 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 8Maharashtra Municipal Councils, Nagar Panchayat And Industrial Townships Act, 1965 — Section 9(A)