High Courts14 Oct 2020Allowed
Sunil And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0043
Mamlatdars Courts Act, 1906 — Section 3, 5, 7, 8, 9, 10, 11, 12, 12(b), 23, 72
COURT ARCHIVE
Bombay High Court judgments, 2020
759 judgments · page 8 of 38
High Courts14 Oct 2020Allowed
Mahadev Rama Kaikadi Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0040
Constitution Of India, 1950 — Section 30
High Courts14 Oct 2020Dismissed
Chairman/Chief Executive Officer, Sangli District Primary Teachers Vs Babasaheb Mahadev Patil
Bombay High Court · (2020) 10 BOM CK 0039
Maharashtra Co-Operative Societies Act, 1960 — Section 88Payment Of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 4(6)(b)(ii), 7
High Courts14 Oct 2020Allowed
Shantabai Laxman Doiphode Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0027
Constitution Of India, 1950 — Article 15(1), 15(3), 15(4), 16(1), 16(4)
High Courts14 Oct 2020Dismissed
Shankar Vs Chancellor, Dr. Babasaheb Ambedkar Marathwada University And Ors
Bombay High Court · (2020) 10 BOM CK 0019
Maharashtra Public Universities Act, 2016 — Section 40, 40(2)(a)40(2)(b)(ii), 41, 65, 140Indian Penal Code, 1860 — Section 353, 427, 441Probation Of Offenders Act, 1958 — Section 4, 12
High Courts14 Oct 2020Disposed Of
Vikram Vilas Mane Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0017
Constitution Of India, 1950 — Article 21(A)
High Courts13 Oct 2020Allowed
State Of Maharashtra And Ors Vs Hitesh Deoraj Gosar And Ors
Bombay High Court · (2020) 10 BOM CK 0035
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9(1), 11(2), 18
High Courts13 Oct 2020Dismissed
Somnath Virbhadrayya Vijapure Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0013
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 299, 300, 302, 304, 504, 506
High Courts12 Oct 2020Dismissed
Harish Girdharlal Sarda Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0028
Code Of Criminal Procedure, 1973 — Section 156, 482Food Safety and Standards Act, 2006 — Section 3(1)(j), 3(1)(zh), 34, 36(30(b), 55, 63Indian Penal Code, 1860 — Section 188
High Courts12 Oct 2020Allowed
Rajendra Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0020
Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2), 19, 19(1)(b)Constitution Of India, 1950 — Article 226, 227
High Courts09 Oct 2020Allowed
Ganesh Murgesh Bajantri Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0025
Maharashtra Police Act, 1951 — Section 56(1)(a), 56(1)(b), 59Indian Penal Code, 1860 — Section 34, 307, 323, 324, 326, 337, 384, 504, 506Constitution Of India, 1950 — Article 226
High Courts09 Oct 2020Disposed Of
Yovehel And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0022
Code Of Criminal Procedure, 1973 — Section 401, 432, 432(1), 432(2), 435Prisons Act, 1894 — Section 3(5), 59, 59(5)Maharashtra Prisons (Remission System) Rules, 1962 — Rule 4, 4(a), 4(b), 4(c), 18
High Courts09 Oct 2020Dismissed
Jitendra Motilal Nirmal Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0021
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106
High Courts09 Oct 2020Allowed
Sanjay Mahadeo Japkar Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0015
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 21, 21(2), 21(4), 23, 26, 27, 31, 109(1), 109(2)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Maharashtra) Rules, 2014 — Rule 18, 18(1), 18(2), 18(3)Constitution Of India, 1950 — Article 14, 16, 162, 226, 227, 300(A)
High Courts09 Oct 2020Dismissed
Kanagsabapathy Sundaram Pillai Vs Bansi Gawali And Ors
Bombay High Court · (2020) 10 BOM CK 0014
Representation Of The People Act, 1951 — Section 80, 81, 82, 82(a), 82(b), 84, 85, 86, 86(1), 99, 101, 109, 117Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 136
High Courts08 Oct 2020Dismissed
Ashok Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0016
Indian Penal Code, 1860 — Section 299, 300, 301, 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts07 Oct 2020Dismissed
State Of Maharashtra Vs Ramchandra Dhumase And Ors
Bombay High Court · (2020) 10 BOM CK 0018
Code Of Criminal Procedure, 1973 — Section 378(1)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2, 20)Indian Penal Code, 1860 — Section 307
High Courts07 Oct 2020Disposed Of
Rhea Chakraborty Vs Union Of India And Ors
Bombay High Court · (2020) 10 BOM CK 0011
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viiia), 2(viiia)(i), 2(viiia)(ii), 2(viiia)(iii), 2(viiia)(iv), 2(viiia)(v), 2(xxix), 8, 8(a), 8(b), 8(c), 18, 19, 20, 20(b)(ii), 21, 22, 23, 24, 26, 27, 27(A), 28, 29, 30, 31, 32, 37, 37(i)(b), 37(2), 42(d), 50, 64(A), 67, 71Code Of Criminal Procedure, 1973 — Section 436Indian Penal Code, 1860 — Section 52(A), 136, 157, 312
High Courts07 Oct 2020Allowed
Ramchandra Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0009
Indian Penal Code, 1860 — Section 302, 304, 504Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts06 Oct 2020Dismissed
JK Paper Limited Vs Securities And Exchange Board Of India
Bombay High Court · (2020) 10 BOM CK 0023
Securities And Exchange Board Of India Act, 1992 — Section 11, 11(A), 30Companies Act, 2013 — Section 62Income Tax Act, 1961 — Section 142(2-A)