High Courts31 Mar 2021Disposed Of
Mujibur Rehman Haji Israr Alam Siddiqui Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0029
Code Of Criminal Procedure, 1973 — Section 154, 156(3), 154, 154(1), 154(3), 156
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 35 of 38
High Courts31 Mar 2021Disposed Of
Binal Sevantilal Koradia And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0028
Indian Penal Code, 1860 — Section 34, 120B, 406, 420
High Courts30 Mar 2021Dismissed/Allowed/Disposed Of
Sharja Prabhudas Chavan Vs Pyarelal Isak Maner
Bombay High Court · (2021) 03 BOM CK 0024
Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts30 Mar 2021Partly Allowed/Disposed Of
Bhausaheb R. Sanap Vs Ratnabai C. Vadekar & Ors
Bombay High Court · (2021) 03 BOM CK 0023
Limitation Act, 1963 — Article 57 Limitation Act, 1963 — Section 21
High Courts25 Mar 2021Allowed
Essel Propack Limited Vs Union Of India And Others
Bombay High Court · (2021) 03 BOM CK 0022
Constitution Of India, 1950 — Article 226 CENVAT Credit Rules, 2004 — Rule 2(1), 2(qa)(i), 9(2)Indian Penal Code, 1860 — Section 17, 18, 25Companies Act, 2013 — Section 447
High Courts24 Mar 2021Allowed/Disposed Of
Fathubai Vithalbhai Chauhan And Ors Vs Dhanuben Rathod And Ors
Bombay High Court · (2021) 03 BOM CK 0019
High Courts24 Mar 2021Allowed/Disposed Of
Pandharinath L. Bhandari Vs Bharti Trimbak Bhandari And Others
Bombay High Court · (2021) 03 BOM CK 0018
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 14(4), Order 8 Rule 1(A)(4), Order 13 Rule 3(a), Order 18 Rule 17Evidence Act, 1872 — Section 137, 146, 147, 148, 149, 150
High Courts23 Mar 2021
Tilottama And Others Vs Municipal Commissioner And Others
Bombay High Court · (2021) 03 BOM CK 0026
Constitution Of India, 1950 — Article 243BConduct Of Elections Rules, 19611 — Rule 9Maharashtra Municipal Corporations Act, 1949 — Section 10, 10(1D), 11, 11(a), 12, 16
High Courts23 Mar 2021Allowed
Jayashree Suresh Gharat And Others Vs Union Of India
Bombay High Court · (2021) 03 BOM CK 0021
Railways Act, 1989 — Section 123(c)(2), 124, 124A
High Courts23 Mar 2021Allowed
Keshu Shankarlal Giri And Others Vs Union Of India
Bombay High Court · (2021) 03 BOM CK 0020
Railways Act, 1989 — Section 123(2), 123(b), 123(c)(2), 124, 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e), 147Code Of Criminal Procedure, 1973 — Section 174
High Courts23 Mar 2021Allowed
Rekha Dilip Sapkale Vs Union Of India
Bombay High Court · (2021) 03 BOM CK 0017
Railways Act, 1989 — Section 123(c), 123(c)(2), 124(A)(c), 147
High Courts19 Mar 2021Dismissed
Keda Tanaji Aher And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0016
Constitution Of India, 1950 — Article 19(c), 19(1)(c), 226, 243ZLMaharashtra Co-Operative Societies Act, 1960 — Section 83, 84, 89A, 102, 110A, 110A(iii), 110A(1)(iii), 110A(3), 152, 154, 591Banking Regulation Act, 1949 — Section 5(c), 5(d), 35(6), 36ACA, 36AA, 36AAA, 36(AAB), 36(AAC), 37, 38, 38(1)(b), 38(1)(c), 56, 56(cci), 56(cciii), 56(za), 56(zb), 56(ZAA), 67(a)(i)
High Courts19 Mar 2021Dismissed
BVG India Ltd And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0014
Constitution Of India, 1950 — Article 14, 226Arbitration And Conciliation Act, 1996 — Section 9, 34
High Courts18 Mar 2021Disposed Of
Ramdas M. Handore & Ors Vs Narayan D. Pawar & Anr
Bombay High Court · (2021) 03 BOM CK 0015
High Courts17 Mar 2021Dismissed
Vrushali Vilas Kuchekar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0012
Constitution Of India, 1950 — Article 14, 16Maharashtra Judicial Service Rules, 2008 — Rule 2(6)(a), 5, 6, 6(1)(e), 6(2)(a)
High Courts17 Mar 2021Dismissed
Nayana M. Ramani Vs Fizzah Navnitlal Shah
Bombay High Court · (2021) 03 BOM CK 0011
Code Of Civil Procedure, 1908 — Section 2(4), 120, Order 1 Rule 9, Order 2 Rule 2, Order 2 Rule 2(2)Family Courts Act, 1984 — Section 7, 7(b), 7(1), 7(1)(b), 7(1)(c), 8, 20Indian Succession Act, 1925 — Section 372
High Courts12 Mar 2021Disposed Of
Sandhya D/O. Balkrushna Teli & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2021) 03 BOM CK 0013
Maharashtra Employees Of Private Schools (Conditions Of Service Regulation Act, 1977 — Rule 41, 41(A), 41(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 5(1), 5(2), 13
High Courts12 Mar 2021Allowed
Skoda Auto Volkswagen India Pvt. Ltd. Formerly Known As Skoda Auto India Pvt. Ltd Vs Commissioner (Appeals) And Another
Bombay High Court · (2021) 03 BOM CK 0010
Constitution Of India, 1950 — Article 226Finance Act, 1994 — Section — Section 75, 76, 77, 83, 85, 85(3A)Central Excise Act, 1944 — Section 31, 35, 35(1), 35F
High Courts12 Mar 2021Dismissed
Arun T. Dhumale And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0009
Constitution Of India, 1950 — Article 226Banking Regulation Act, 1949 — Section 2(i), 5(b), 11(1), 18, 21, 22, 22(1), 22(3), 22(3A), 22(3)(a), 22(3)(b), 22(4), 22(5), 24, 35A, 35(1A), 36AF, 45, 56Maharashtra Co-Operative Societies Act, 1960 — Section 18A, 35A, 35(1)(A), 83, 84, 89A, 102, 102(1)(c), 103, 105, 110A, 110A(1), 11A(1)(ii), 110A(i), 110A(ii), 110A(1)(ii), 110A(1)(iii), 110A(iv), 110A(v), 110A(1)(A), 110A(3)
High Courts09 Mar 2021Dismissed
Nibir Jyoti Das And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0006
Constitution Of India, 1950 — Article 14, 15, 15(1), 15(5), 16(2), 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(4), 19(6), 21, 25, 26, 29, 29(1), 30, 30(1), 368Maharashtra Unaided Private Professional Educational Institutions (Regulation Of Admissions To The Full Time Professional Undergraduate Medical And Dental Courses) Rules, 2016 — Rule 5, 8Medical Council Of India Regulations On Graduate Medical Education, 1997 — Regulation 5, 6