Bombay High Court Judgments 2021 — Page 32

High Courts04 May 2021Disposed Of

Percy Jamshed Driver And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 05 BOM CK 0002

Constitution Of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2, 2(i), 2(ii), 3(1), 3(3)Maharashtra Private Forest (Acquisition) Act, 1975 — Section 22A, 35(1)

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High Courts03 May 2021Allowed

Meltron Engineering Industries Vs Pune Labour Union & Anr

Bombay High Court · (2021) 05 BOM CK 0001

Industrial Disputes Act, 1947 — Section 2(s), 12(5), 25H

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High Courts30 Apr 2021Dismissed

Dr. Mirza Intekhab Akbar Baig Vs State Of Maharashtra And Ors

Bombay High Court · (2021) 04 BOM CK 0037

Constitution Of India, 1950 — Article 226Andhra Pradesh Jail Subordinate Service Rules, — Rule 3Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990 — Section 138

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High Courts29 Apr 2021Disposed Of

Hanuman Nagar Vs M/s. Kanchi Builders & Developers And Others

Bombay High Court · (2021) 04 BOM CK 0036

Development Control Regulations For Greater Mumbai, 1991 — Regulation 33(10)Maharashtra Slum Areas Act (I.C. & R.) Act, 1971 — Section 3X(a), 3X(c), 3Y(1), 3Z(1), 3Z(2), 13(2), 14(1)

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High Courts29 Apr 2021Dismissed

Ajit Anant Desai And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0033

Constitution Of India, 1950 — Article 226Maharashtra Co-Operative Societies (Election To Committee) Rules, 2014 — Rule 40, 41, 42, 48

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High Courts29 Apr 2021Dismissed

M/S. Dreams Construction Private Limited Vs Ravindra Manohar Kulkarni And Others

Bombay High Court · (2021) 04 BOM CK 0032

Specific Relief Act, 1963 — Section 16, 16(c), 27

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High Courts28 Apr 2021Allowed

Ankit Vijaykumar Khandelwal Vs Aarti Rajkumar Khandelwal

Bombay High Court · (2021) 04 BOM CK 0031

Constitution Of India, 1950 — Article 16(1) Code Of Civil Procedure, 1908 — Section 115Arbitration And Conciliation Act, 1996 — Section 8, 16(1)(b), 46, 48Indian Partnership Act, 1932 — Section 43

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High Courts22 Apr 2021Disposed Of

Abhijit S/O. Baban Pawar Vs State Of Maharashtra & Others

Bombay High Court · (2021) 04 BOM CK 0034

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High Courts22 Apr 2021Dismissed

Tirupati Shopping Centre Premises Vs Shabayesha Construction Company Private Limited

Bombay High Court · (2021) 04 BOM CK 0030

Constitution Of India, 1950 — Article 226, 227Maharashtra Ownership Flats (Regulations Of The Promotion Of Construction, Sale Management And Transfer) Rules, 1964 — Rule 8Arbitration And Conciliation Act, 1996 — Section 5, 16, 16(5), 17, 34, 37

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High Courts20 Apr 2021

Satish Janardan Thakur And Others Vs Scheduled Tribe Caste Certificate And Others

Bombay High Court · (2021) 04 BOM CK 0028

Constitution Of India, 1950 — Article 226

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High Courts20 Apr 2021Dismissed

Cutis Biotech Vs Serum Institute Of India Pvt. Ltd

Bombay High Court · (2021) 04 BOM CK 0027

Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Commercial Courts Act, 2015 — Section 13Trade Marks Act, 1999 — Section 27(1), 134(2)

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High Courts20 Apr 2021Allowed

Vanisha Vincent Rodrigues Vs Jyoti Vincent Rodrigues And Others

Bombay High Court · (2021) 04 BOM CK 0026

Constitution Of India, 1950 — Article 226Protection Of Women From Domestic Violence Act, 2005 — Section 2(a), 2(q), 22Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

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High Courts20 Apr 2021Allowed

Prateek Chandragupt Goyal Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0025

Trade Marks Act, 1999 — Section 2(j), 2(z), 2(z)(b), 29, 30, 30(1)(a), 30(1)(b), 101, 101(1)(e), 102, 102(2)(b), 103, 103(b), 107, 139Code Of Criminal Procedure, 1973 — Section 482

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High Courts09 Apr 2021Disposed Of

Chotelal Rambrij Paswan And Others Vs State Of Maharashtra

Bombay High Court · (2021) 04 BOM CK 0029

Indian Penal Code, 1860 — Section 34, 141, 147, 148, 149, 302, 304II, 323, 324

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High Courts09 Apr 2021Allowed

Sandip Baburao Waidande Vs State Of Maharashtra

Bombay High Court · (2021) 04 BOM CK 0024

Constitution Of India, 1950 — Article 20(3)Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313, 313(5)

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High Courts09 Apr 2021Disposed Of

Jayantilal Himmatlal Oswal Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0019

Maharashtra Regional And Town Planning Act, 1966 — Section 125, 126, 126(2), 126(4), 127, 127(1), 127(2), 154

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High Courts08 Apr 2021Dismissed

Vijaysing Ajabsing Patil Vs Research Officer/ Member Secretary And Others

Bombay High Court · (2021) 04 BOM CK 0035

Maharashtra Scheduled Castes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Rules, 2012 — Rule 13(2)(b)Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 8, 13B

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High Courts08 Apr 2021Disposed Of

Arjun Kishanrao Malge Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0023

Constitution Of India, 1950 — Article 14, 15, 21, 39, 39AProtection Of Children From Sexual Offences Rule, 2012 — Rule 4, 4(13), 4(14), 4(15)Protection Of Children From Sexual Offences Act, 2012 — Section 19(1), 40

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High Courts08 Apr 2021Disposed Of

Om Prakash Bhatt Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0022

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 420, 467, 468, 469, 470, 471, 474

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High Courts08 Apr 2021Dismissed

Shripad Bhaskar Bhagwat & Ors Vs Mangal Madhukar Jogalekar & Ors

Bombay High Court · (2021) 04 BOM CK 0018

Maharashtra Rent Control Act, 1999 — Section 16(2)Tamil Nadu Buildings (Lease And Rent Control) Act. 1960 — Section 23, 25Code Of Civil Procedure, 1908 — Section 151

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Bombay High Court judgments, 2021