CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments, 2021

754 judgments · page 26 of 38

High Courts28 Jul 2021Dismissed

Kashinath Motiram Chavan @Hash State Of Maharashtra And Others

Bombay High Court · (2021) 07 BOM CK 0010

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers,Drug Offenders, Dangerous Persons And Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 2, 2(a), 2(a)(ii), 2(b), 3, 3(2), 4(3)Maharashtra Prohibition Act, 1949 — Section 65(e), 81, 93Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 3, 3(4)
Read judgment
High Courts20 Jul 2021Dismissed

Vikas Jalindar Chavan Vs State Of Maharashtra

Bombay High Court · (2021) 07 BOM CK 0001

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 376 (1)(2)(n), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(j)(ii), 6
Read judgment
High Courts16 Jul 2021

Shriram Sahakari Dudh Utpadak Sanstha And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 07 BOM CK 0036

Constitution Of India, 1950 — Article 226, 243ZJ, 243ZJ(2)Maharashtra Cooperative Societies (Election To Committee) Rule, 2014 — Rule 6(1), 6(2), 9, 9(1), 9(2), 9(3), 10, 10(2), 10(3), 10(4), 11, 11(1), 11(2), 11(3), 11(4), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 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, 61, 62, 63, 64, 78Maharashtra Co-Operative Societies Act, 1960 — Section 27, 27(3), 73 (1A)(a), 73AAA, 73AAA(3), 73CB, 73CB(15), 73CC, 78A, 91, 91(1), 157 54 55 56 57 58 59 60 61 62 63 64
Read judgment