High Courts31 Mar 2021Allowed
Shrikant Chari And Others Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0050
Information Technology Act, 2000 — Section 66C, 66D
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 34 of 38
High Courts31 Mar 2021Allowed
Nikhil Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0049
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376 (2)(n)
High Courts31 Mar 2021Dismissed
Hussain Ali And Others Vs Licensing Authority And
Bombay High Court · (2021) 03 BOM CK 0048
Motor Vehicle Act, 1988 — Section 19(1)(c)Indian Penal Code, 1860 — Section 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 164
High Courts31 Mar 2021Disposed Of
Vasant Chintaman Kshirsagar Vs Dr. Aruna Vasant Kshirsagar
Bombay High Court · (2021) 03 BOM CK 0047
Code Of Criminal Procedure, 1973 — Section 125
High Courts31 Mar 2021Allowed
Manoj Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0046
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
High Courts31 Mar 2021Allowed
Dhanraj Ganpat Kuttarmare Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0045
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 376(1), 506Code Of Criminal Procedure, 1973 — Section 439
High Courts31 Mar 2021Allowed
Mayur Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0044
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14ACode Of Criminal Procedure, 1973 — Section 438
High Courts31 Mar 2021Allowed
Sayyada Khatoon Vs Mohd. Kamil Ansari And Others
Bombay High Court · (2021) 03 BOM CK 0043
High Courts31 Mar 2021Dismissed
Nitin S/O Rameshchandra Shraogi Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0042
Constitution Of India, 1950 — Article 12Maharashtra Housing And Area Development Act, 1976 — Section 2(3), 18
High Courts31 Mar 2021Dismissed
Rajendra @ Raju Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0041
Indian Penal Code, 1860 — Section 120B, 201, 302, 341, 363, 364Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 169, 319
High Courts31 Mar 2021Dismissed
New India Insurance Company Ltd Vs Suman Asaram Shinde And Others
Bombay High Court · (2021) 03 BOM CK 0040
Motor Vehicles Act, 1988 — Section 166
High Courts31 Mar 2021Dismissed/Disposed Of
Akshay D. Thakkar And Others Vs Kotak Mahindra Bank Limited And Others
Bombay High Court · (2021) 03 BOM CK 0038
Presidency Towns Insolvency Act, 1909 — Section 2(a), 2(b), 2(c), 9A, 9(2), 10, 13(2), 14(2), 21, 21(2), 22(1), 28(4A), 46, 46(3)
High Courts31 Mar 2021Allowed
Anuj Kumar Arun Thakur And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0037
Indian Penal Code, 1860 — Section 34, 420
High Courts31 Mar 2021Disposed Of
Bilal Shaikkh Adam Hazu Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0036
Indian Penal Code, 1860 — Section 354, 354(D), 500, 506(2), 509Information Technology Act, 2000 — Section 67
High Courts31 Mar 2021Dismissed
Dhaku Alias Daku Uddhav Badekar Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0035
Indian Penal Code, 1860 — Section 302, 307, 504
High Courts31 Mar 2021Allowed
Salim Noorhasan Shaikh And Others Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0034
Indian Penal Code, 1860 — Section 34, 363, 366, 376(D), 376(2)(1), 506Code Of Criminal Procedure, 1973 — Section 313
High Courts31 Mar 2021Partly Allowed
Imran Shabbir Gauri Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0033
Indian Penal Code, 1860 — Section 302, 323, 376, 376(1), 376(2)(i), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 24, 25, 26, 42Information Technology Act, 2000 — Section 67B, 67B(b)
High Courts31 Mar 2021Dismissed
Mahesh Shamrao Pawar Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0032
Indian Penal Code, 1860 — Section 201, 302Code Of Criminal Procedure, 1973 — Section 174, 294, 313Evidence Act, 1872 — Section 8, 154
High Courts31 Mar 2021Partly Allowed
Janardan @ Shankar Tukaram Baing Vs State Of Maharashtra
Bombay High Court · (2021) 03 BOM CK 0031
Indian Penal Code, 1860 — Section 84, 304, 304(II)302, 307Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 105
High Courts31 Mar 2021Disposed Of
Jesuwin Cherian And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0030
Indian Penal Code, 1860 — Section 34, 406, 420