COURT ARCHIVE

Bombay High Court judgments, 2021

754 judgments · page 17 of 38

High Courts13 Oct 2021 Partly Allowed

Raghuvir @ Raghu Sharma Vs State And Others

Bombay High Court · (2021) 10 BOM CK 0082

Indian Penal Code, 1860 — Section 375, 377Goa Children�s Act, 2003 — Section 8(2)Code Of Criminal Procedure, 1973 — Section 164, 281, 313

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High Courts13 Oct 2021Disposed Of

Madhukar S/O Kothiram Game And Others Vs Managing Director

Bombay High Court · (2021) 10 BOM CK 0068

Employees Compensation Act, 1923 — Section 10, 22, 30, 30(1), 30(1)(a), 30(1)(c)

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High Courts13 Oct 2021Disposed Of

Godrej Properties Ltd Vs Goldbricks Infrastructure Pvt. Ltd

Bombay High Court · (2021) 10 BOM CK 0065

Constitution Of India, 1950 — Article 17A, 17A(1)(a), 17B, 17B(1), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d)Code Of Civil Procedure, 1908 — Order 39 Rule 3Arbitration And Conciliation Act, 1996 — Section 17, 18, 19, 19(2), 24, 24(2), 37

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High Courts13 Oct 2021Disposed Of

Nimesh Munshi Vs State Of Goa

Bombay High Court · (2021) 10 BOM CK 0063

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High Courts13 Oct 2021Disposed Of

Ganesh S/o Dnyaneshwar Kute Vs Vasantrao Naik Marathwada Krushi And Others

Bombay High Court · (2021) 10 BOM CK 0062

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High Courts13 Oct 2021Partly Allowed

Mahadeo S/O Krishna Thavare And Others Vs Kasudabai W/O Sidheshwar Padule And Others

Bombay High Court · (2021) 10 BOM CK 0061

Code Of Civil Procedure, 1908 — Section 47, 54Land Acquisition Act, 1894 — Section 18, 30

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High Courts13 Oct 2021Dismissed

Sachin S/O Vijaykumar Kharate Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0060

Maharashtra Zilla Parishads District Services (Discipline And Appeal) Rules, 1964 — Rule 13, 21

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High Courts13 Oct 2021Dismissed

Syed Vilayat Hussain Quadari And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0059

Constitution Of India, 1950 — Article 14, 39(d), 41, 217, 234, 235, 236(b), 309, 309(1)Maharashtra Civil Services (General Conditions Of Service) Rules, 1981 — Rule 6, 9(42)Bombay Judicial Services Recruitment Rules, 2008 — Rule 3, 3(2), 4, 5

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High Courts12 Oct 2021Partly Allowed

Swayambhu Transport And Others Vs Chandrapur City Municipal Corporation

Bombay High Court · (2021) 10 BOM CK 0069

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High Courts12 Oct 2021Dismissed

State Of Maharashtra Vs Jahangir Babu Fakir And Others

Bombay High Court · (2021) 10 BOM CK 0057

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 504Bombay Police Act, 1951 — Section 37(1), 37(3), 135Code Of Criminal Procedure, 1973 — Section 313

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High Courts12 Oct 2021Allowed

Nitin Sitaram Wankhede Vs State Of Maharashtra

Bombay High Court · (2021) 10 BOM CK 0056

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High Courts12 Oct 2021Disposed Of

Melanie Flory M. Dsouza Vs Jagdish Gopal Gauns And 11 Ors.

Bombay High Court · (2021) 10 BOM CK 0055

Goa Panchayat Raj Act, 1994 — Section 178

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High Courts12 Oct 2021Dismissed

Deepali Shrimaan Pednekar Vs Captain Pednekar Shrimaan Dnyaneshwar

Bombay High Court · (2021) 10 BOM CK 0054

Evidence Act, 1872 — Section 112

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High Courts12 Oct 2021Disposed Of

Celia Pereira Vs Special Land Acquisition Officer And Others

Bombay High Court · (2021) 10 BOM CK 0053

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High Courts12 Oct 2021Dismissed

Devram Sawleram Mundhe & Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2021) 10 BOM CK 0051

Bombay Foreign Liquor Rules, 1953 — Rule 45(1)(c)Maharashtra Prohibition Act, 1949 — Section 37(2), 138

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High Courts11 Oct 2021Allowed

Prafulla S/o Ram Lanjewar Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0070

Minerals (Other Than Atomic And Hydro Carbons Energy Minerals) Concession Rules, 2016 — Rule 20, 20(7)Mines And Minerals (Development And Regulation) Act, 1957— Section 3(d), 4A(4)

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High Courts11 Oct 2021Allowed

Ashik R. Shah & Ors Vs Metal Rolling Works Ltd. & Anr

Bombay High Court · (2021) 10 BOM CK 0058

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 319, 319(1)

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High Courts11 Oct 2021Disposed Of

Priyanka D/o Premraj Mhasaye And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0052

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 107, 306, 506

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High Courts11 Oct 2021Disposed Of

Jugraj Tejraj And Sons & Anr Vs Executive Engineer, E-1 Division, Mbr & R Board & Ors.

Bombay High Court · (2021) 10 BOM CK 0050

Constitution Of India, 1950 — Article 226Development Control Regulations For Greater Mumbai, 1991 — Regulation 32, 33(7)Maharashtra Housing And Area Development Act, 1976 — Section 95A, 95(A)(2)

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High Courts11 Oct 2021Disposed Of

Karhale Radhika Vijay And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 10 BOM CK 0049

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