High Courts18 Nov 2021Dismissed
Sajanbai Suwalal Bafna Vs Bank Of Baroda
Bombay High Court · (2021) 11 BOM CK 0071
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 10 of 38
High Courts17 Nov 2021Allowed
Hazi Mohammed Sharif Shaikh Ismail And Others Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0091
Indian Penal Code, 1860 — Section 34, 384, 406, 420, 465, 468, 471, 506Arms Act, 1959 — Section 25
High Courts17 Nov 2021Dismissed/ Partly Allowed
State Of Maharashtra And Others Vs Arun Bhimraoji Shelke & Anr And Others
Bombay High Court · (2021) 11 BOM CK 0089
Constitution Of India, 1950 — Article 15, 39Indian Penal Code, 1860 — Section 176, 201, 202, 376, 506(b)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2), 3(2)(vi), 4
High Courts17 Nov 2021Dismissed
Gondia District Central Vs State Of Maharashtra And Others
Bombay High Court · (2021) 11 BOM CK 0084
Maharashtra Cooperative Societies Rules, 1961 — Rule 19, 22, 23, 25West Bengal Co-Operative Societies Rules, 1987 — Rule 127, 128Maharashtra Co-Operative Societies Act, 1960 — Section 22, 23, 23(1A), 23(2), 24, 26, 30, 30(1), 30(2), 30(4),79, 79(1), 79(2), 154
High Courts17 Nov 2021Dismissed
Chaitya Shah Vs Union Of India And Others
Bombay High Court · (2021) 11 BOM CK 0075
Constitution Of India, 1950 — Article 14, 19, 21Companies Act, 2013 — Section 210, 211, 212(1)(c), 212(1)(d), 22(2), 213, 217Indian Penal Code, 1860 — Section 406, 498A
High Courts17 Nov 2021Disposed Of
Shankarabai Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0070
Maharashtra Prohibition Act, 1949 — Section 3(1), 3(2), 3(3A), 139, 139(3)(1), 139(3)(2), 139(3)(3A), 142, 142(1)
High Courts16 Nov 2021
Rohan Sunil Abbott Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0083
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 436, 437(1), 437(2), 437(5), 439(2)Indian Penal Code, 1860 — Section 279, 304(A), 304II, 337, 338, 427
High Courts16 Nov 2021Partly Allowed
Sadiquabee Mohd. Usman Shaikh Vs State Of Maharashtra And Others
Bombay High Court · (2021) 11 BOM CK 0082
Constitution Of India, 1950 — Article 21, 32, 226Indian Penal Code, 1860 — Section 380Code Of Criminal Procedure, 1973 — Section 41A
High Courts16 Nov 2021Dismissed
State Of Maharashtra Vs Vilas Narayan Jagtap And Others
Bombay High Court · (2021) 11 BOM CK 0081
Indian Penal Code, 1860 — Section 34, 302, 318Code Of Criminal Procedure, 1973 — Section 417
High Courts16 Nov 2021Allowed/Disposed Of
Amarjeetsingh Mohindersingh Basi Having Offie Address At And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 11 BOM CK 0080
Constitution Of India, 1950 — Article 226Maharashtra Soiieties Rules, 1961 — Rule 69
High Courts16 Nov 2021Allowed/Disposed Of
M/S. J.B.D. Finance And Investment Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 11 BOM CK 0079
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 82, 83, 83(4), 83(4)(a),83(4)(b), 84, 85, 85(1), 85(3), 482Negotiable Instruments Act, 1881 — Section 138
High Courts16 Nov 2021Disposed Of
Dewan Housing Finance Corporation Limited And Others Vs Union Of India And Others
Bombay High Court · (2021) 11 BOM CK 0078
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 32A, 482Insolvency And Bankruptcy Code, 2016 — Section 14, 31, 31A, 32A, 32(1)(a)
High Courts16 Nov 2021Allowed
Allabaksh Gafur Shaikh Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0077
Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 307, 323, 504Evidence Act, 1872 — Section 106Code Of Criminal Procedure, 1973 — Section 313
High Courts16 Nov 2021Dismissed
Namdeo Tulshiram Mohadkar And Others Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0076
Constitution Of India, 1950 — Article 2, 7, 12Indian Penal Code, 1860 — Section 34, 148, 149, 302, 306, 304B, 324, 325, 386, 389, 390, 391, 392, 498AEvidence Act, 1872 — Section 27
High Courts16 Nov 2021Allowed
Oriental Insurance Company Limited Vs Karbhari Daga Gaikwad And Another
Bombay High Court · (2021) 11 BOM CK 0073
Constitution Of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 1(ii), 6, 147, 149, 166, 168
High Courts16 Nov 2021Disposed Of
Caitan Dsouza Presently At Colvale Jail Vs P.P. Of The High Court And Anr
Bombay High Court · (2021) 11 BOM CK 0069
Indian Penal Code, 1860 — Section 224, 307, 353, 511
High Courts16 Nov 2021Allowed
Shrikant Vishnu Murhe Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0068
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201
High Courts16 Nov 2021Allowed
Pravin Raja Shinde Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0067
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 417, 420
High Courts16 Nov 2021Allowed
Vikas Shantaram Shete Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0066
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 504, 506
High Courts16 Nov 2021Allowed
Pavan Balkrushna Kshirsagar Vs State Of Maharashtra
Bombay High Court · (2021) 11 BOM CK 0065
Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 22