High Courts09 Mar 2021Dismissed
Kiran Bhaskar Surgade Vs Director And Others
Bombay High Court · (2021) 03 BOM CK 0005
Epidemic Diseases Act, 1897 — Section 2, 3, 4Indian Penal Code, 1860 — Section 1860
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 36 of 38
High Courts09 Mar 2021Dismissed
Arun Mhatre And Others Vs Kalyan Dombivali Municipal Corporation & Ors
Bombay High Court · (2021) 03 BOM CK 0004
Maharashtra Municipal Corporation Act, 1949 — Section 69, 210, 210(1)(a), 210(1)(b), 211, 212(1), 212(1)(a), 212(1)(b), 212(2), 212(4), 216
High Courts08 Mar 2021Allowed
Morde Foods Pvt. Ltd. And Another Vs Union Of India And Others
Bombay High Court · (2021) 03 BOM CK 0008
Constitution Of India, 1950 — Article 226Legal Metrology (Packaged Commodity) Rules, 2011 — Rule 3Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3
High Courts08 Mar 2021Allowed
Supreme Industries Limited Vs Central Board Of Indirect Taxes And Customs And Ors
Bombay High Court · (2021) 03 BOM CK 0007
Constitution Of India, 1950 — Article 19(1)(g)Sea Cargo Manifest And Transhipment Regulations, 2018 — Regulation 10, 10(l), 10(1)(l), 10(1)(m)Handling Of Cargo In Customs Areas Regulations, 2009 — Regulation 2(1)(b), 2(b), 2(1)(c), 2(1)(d), 2(1)(f), 2(1)(j), 2(2), 3, 6, 6(1), 6(1)(l)
High Courts05 Mar 2021Dismissed
Viraj Profiles Ltd. And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0003
Maharashtra Land Revenue Code, 1966 — Section 36A, 36A(b), 36(1)
High Courts01 Mar 2021
Kishor S/O Chintaman Tarone Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0025
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 109, 354A(iv), 354A(1)(iv), 509Information Technology Act, 2000 — Section 2(w), 67
High Courts01 Mar 2021Disposed Of
Macrotech Developers Limited Vs State Of Maharashtra And Others
Bombay High Court · (2021) 03 BOM CK 0002
Constitution Of India, 1950 — Article 14, 19(1)(g), 20, 226, 227, 300AMaharashtra Real Estate (Regulation And Development) (Registration Of Real Estate Projects, Registration Of Real Estate Agents, Rates Of Interest And Disclosures On Website) Rules, 2017 — Rule 2(p), 3, 3(3), 3(4), 3(6), 4, 4(1), 4(1)(ii), 4(2), 4(3), 4(4), 6, 6(a), 7Development Control Regulations For Greater Bombay, 1991 — Regulations 4, 6(6), 6(7), 6(8)
High Courts01 Mar 2021Disposed Of
Magnum Management And Services P Ltd Vs Union Of India & Ors
Bombay High Court · (2021) 03 BOM CK 0001
Constitution Of India, 1950 — Article 226Finance (No. 2) Act, 2019 — Section 121(m), 123, 123(d), 124, 124(1)(e), 125, 125(1), 125(1)(e), 125(1)(f), 125(1)(f)(i), 126, 127, 127(2), 127(3), 129(2)(c), 131Finance Act, 1994 — Section 73(1)
High Courts27 Feb 2021Allowed
Annu Pyarelal Sinsinwar Vs Union Territory Of Dadra And Others
Bombay High Court · (2021) 02 BOM CK 0012
Constitution Of India, 1950 — Article 37, 226Medical Council Regulations On Graduate Medical Education, 1997 — Rule 2.3.2, 4(a), 5Medical Council Regulations On Graduate Medical Education, 1997 — Regulation 5, 5A, 5(5)
High Courts26 Feb 2021Disposed Of
Dr. Sandip Mrinmoy Chakrabarty Vs Reshita Sandip Chakrabarty
Bombay High Court · (2021) 02 BOM CK 0011
Constitution Of India, 1950 — Article 14, 15, 19, 21Family Courts Rules, 1988 — Rule 6(5)Family Courts Act, 1984 — Section 2(i), 7, 7(1), 7(2), 7(2)(b), 10, 10(1), 19, 19(1), 19(2), 19(5)
High Courts24 Feb 2021Partly Allowed
Shriram S/O Nathu Jadhav Vs State Of Maharashtra
Bombay High Court · (2021) 02 BOM CK 0022
Code Of Criminal Procedure, 1973 — Section 161, 164, 193, 262, 264, 344, 351, 451
High Courts21 Feb 2021Dismissed
Tagus Engineering Private Limited & Ors Vs Reserve Bank Of India & Anr
Bombay High Court · (2021) 02 BOM CK 0014
Constitution Of India, 1950 — Article 12, 33, 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 11, 11(6), 16, 34, 34(2), 34(3), 37, 37(2)Limitation Act, 1963 — Section 17
High Courts18 Feb 2021Disposed Of
Sandeep Raman Pawar & Ors Vs State Of Maharashtra & Ors
Bombay High Court · (2021) 02 BOM CK 0010
Constitution Of India, 1950 — Article 243P(c), 243ZE, 243ZE(2)Maharashtra Regional And Town Planning Act, 1966 — Section 23, 26, 28(4), 30, 30(1), 31, 31(1), 31(2)Metropolitan Planning Committee Act, 1999 — Section 3, 3(1), 4(2), 7
High Courts16 Feb 2021Dismissed
Arun Yashwant Kulkarni Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0009
Constitution Of India, 1950 — Article 14, 19(1)(c), 226, 243ZJ, 243ZK, 243ZLMaharashtra Co-Operative Societies Act, 1960 — Section 73AAA , 73AAA(3), 73CC, 73CB, 73(CB)(15), 77A, 157
High Courts15 Feb 2021Dismissed
Premchand S/O Gulabchand Nahar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0024
High Courts15 Feb 2021Allowed
Daulat Samirmal Mehta Vs Union Of India Through The Secretary And Others
Bombay High Court · (2021) 02 BOM CK 0008
Constitution Of India, 1950 — Article 21, 226Central Goods And Services Tax Act, 2017 — Section 67, 68, 69, 69(1), 69(3), 70, 70(1), 71, 72, 132, 132(1)(a), 132(1)(b), 132(1)(c), 132(1)d), 132(5), 136, 137, 138, 138(1), 138(3)Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 154, 200, 437, 439
High Courts11 Feb 2021Dismissed
Kabir Singh Chowdhry Vs Sapna Moti Bhavnani And Others
Bombay High Court · (2021) 02 BOM CK 0013
Copyright Act, 1957 — Section 2(uu), 2(y), 2(z), 13, 13(2)(i), 13(2)(ii), 14(1), 17, 17(b), 27Code Of Civil Procedure, 1908 — Section 35
High Courts11 Feb 2021Allowed
Sabareesh Pallikere Vs Jurisdictional Designated Committee
Bombay High Court · (2021) 02 BOM CK 0007
Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 14Finance Act, 1994 — Section 83
High Courts10 Feb 2021Dismissed
Shankar S/O Haridasji Gajbhiye Vs Sau. Rina W/O Shankar Gajbhiye
Bombay High Court · (2021) 02 BOM CK 0023
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts10 Feb 2021Dismissed
Rohini Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0021
Constitution Of India, 1950 — Article 226Maharashtra Cooperative Societies Act, 1960 — Section 83, 88Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 406, 408, 409, 420, 457, 458, 467, 468, 471