COURT ARCHIVE

Bombay High Court judgments, 2021

754 judgments · page 3 of 38

High Courts18 Dec 2021Dismissed

Aarish Shaikh Fakaruddin Lokhandwala And Others Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0096

Indian Penal Code, 1860 — Section 34, 120(B), 406, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66B, 66C, 72(1), 75Indian Telegraph Act, 1885 — Section 25A

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High Courts17 Dec 2021Dismissed

Abhimanyu Jayesh Jhaveri And Others Vs Nirmala Dharmadas Jhaveri & Anr

Bombay High Court · (2021) 12 BOM CK 0134

Constitution Of India, 1950 — Article 21Negotiable Instruments Act, 1881 — Section 138Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(b), 2(f), 3, 4, 4(2), 4(3), 5, 20

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High Courts17 Dec 2021

Nawab Malik Mohammad Islam Malik Vs Sanjay Shankarrao Wankhade And Another

Bombay High Court · (2021) 12 BOM CK 0099

Code Of Criminal Procedure, 1973 — Section 156(3)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(q)(r)

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High Courts17 Dec 2021

Raghunath Ramchandra Naik And Others Vs State Of Goa

Bombay High Court · (2021) 12 BOM CK 0095

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High Courts17 Dec 2021Allowed

Kishori Lal Vs State

Bombay High Court · (2021) 12 BOM CK 0094

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High Courts17 Dec 2021Disposed Of

Rulasha Fernandes, Presently In Police Custody Vs State

Bombay High Court · (2021) 12 BOM CK 0093

Indian Penal Code, 1860 — Section 120B, 201, 302

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High Courts16 Dec 2021Dismissed

Pr. Commissioner Of Income Tax 10 Vs Indofil Industries Limited

Bombay High Court · (2021) 12 BOM CK 0159

Income Tax Act, 1961 — Section 40(a)(ia), 192, 194H

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High Courts16 Dec 2021Allowed

Abdulla Aniulhaq Ansari Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0092

Indian Penal Code, 1860 — Section 376(1)(ii), 376(2)(f), 376(ii)(f), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(n), 6Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374

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High Courts16 Dec 2021Dismissed

Sanjay Sadashiv Girigosavi And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0091

Indian Penal Code, 1860 — Section 147, 148, 302, 307, 323, 324, 326Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 Dec 2021Dismissed

Jalal Siddiqui Mulla Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0090

Indian Penal Code, 1860 — Section 300, 302, 304, 304(B), 392, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106

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High Courts16 Dec 2021Dismissed

Shivaji Kedarji Ghorpade And Others Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0089

Indian Penal Code, 1860 — Section 148, 149, 302Bombay Police Act, 1951 — Section 37(1), 37(1)(a), 37(1)(b), 37(1)(c), 37(1)(d), 37(1)(e), 37(1)(f), 134Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 Dec 2021Dismissed

Ganesh Gulab Garad And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0088

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 Dec 2021

Cupino Ltd Vs Shree Ahuja Properties And Realtors Pvt. Ltd. & Ors

Bombay High Court · (2021) 12 BOM CK 0087

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High Courts16 Dec 2021Dismissed

Kalpataru Ltd Vs Middle Class Friends Coop HSG Society Ltd

Bombay High Court · (2021) 12 BOM CK 0086

Arbitration And Conciliation Act, 1996 — Section 9Indian Contract Act, 1872 — Section 10

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High Courts16 Dec 2021

Vilas S/O Sitaram Thakare Vs State Of Maharashtra Thr. PSO PS Washim (City), Tah. & Dist. Washim

Bombay High Court · (2021) 12 BOM CK 0085

Indian Penal Code, 1860 — Section 34, 315, 419, 511Medical Termination Of Pregnancy Act, 1971 — Section 3, 4, 5

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High Courts16 Dec 2021

Babita Vishnu Naik And 66 Ors Vs Government Of Goa, Thr. The Secretary, Education And 2 Ors

Bombay High Court · (2021) 12 BOM CK 0084

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High Courts15 Dec 2021Disposed Of

Mohini Mohan Bhandwale Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0137

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High Courts15 Dec 2021Disposed Of

Dattatraya Appaso Patil Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0136

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High Courts15 Dec 2021Dismissed

Bharat Petroleum Corporation Ltd Vs Jaysingh Bhagwandas Kapadia And Others

Bombay High Court · (2021) 12 BOM CK 0135

Code Of Civil Procedure, 1908 — Order 20 Rule 12Maharashtra Rent Control Act, 1999 — Section 3(1)(b)Burmah Shell (Acquisition Of Undertakings In India) Act, 1976 — Section 5, 7

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High Courts15 Dec 2021

Anirudh Ajaykumar Garg Vs State Of Maharashtra, Through Govt. Pleader

Bombay High Court · (2021) 12 BOM CK 0129

Constitution Of India, 1950 — Article 227Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 23, 26, 29, 31Code Of Criminal Procedure, 1973 — Section 200

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