High Courts10 Feb 2021Disposed Of
Ganesh Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0020
Code Of Criminal Procedure, 1973 — Section 482Protection Of Children From Sexual Offences Act, 2012 — Section 23
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 37 of 38
High Courts10 Feb 2021Dismissed
Rajiv Vs Superintendent And Others
Bombay High Court · (2021) 02 BOM CK 0019
Code Of Criminal Procedure, 1973 — Section 102, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 420, 406, 408, 409, 467, 468, 471Information Technology Act, 2000 — Section 65
High Courts10 Feb 2021Dismissed
Tolaram And Others Vs And Others
Bombay High Court · (2021) 02 BOM CK 0018
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 32, 420, 506
High Courts10 Feb 2021Dismissed
Rajkumar Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0017
Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(r)(s)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 18
High Courts10 Feb 2021Dismissed
Dr. Roshan Vs State Of Maharashtra And Others
Bombay High Court · (2021) 02 BOM CK 0016
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 304A
High Courts10 Feb 2021Allowed
Manohar Vs Sunil Kumar
Bombay High Court · (2021) 02 BOM CK 0015
Negotiable Instruments Act, 1881 — Section 143A
High Courts10 Feb 2021Disposed Of
Balkrishna Sadashiv Thakur And Ors Vs Prabhakar Sadashiv Thakur And Ors.
Bombay High Court · (2021) 02 BOM CK 0005
Constitution Of India, 1950 — Article 227Maharashtra Land Revenue Code, 1996 — Section 32G, 32M, 85, 88C, 149, 150, 247, 248, 250, 257, 258
High Courts08 Feb 2021Allowed
Himgiri Buildcon & Industries Limited And Others Vs Union Of India And Others
Bombay High Court · (2021) 02 BOM CK 0004
Customs Act, 1962 — Section 110A
High Courts05 Feb 2021Allowed
Haresh S. Bhanushali Vs Union Of India And Ors
Bombay High Court · (2021) 02 BOM CK 0006
Constitution Of India, 1950 — Article 226, 227Customs Act, 1962 — Section 15, 28, 49, 108, 110A, 110(2), 111, 115, 115(1)(e), 115(2), 124(a), 124
High Courts05 Feb 2021Dismissed
Ajit Bhagwan Patil And Others Vs State Of Maharashtra
Bombay High Court · (2021) 02 BOM CK 0001
Constitution Of India, 1950 — Article 226Maharashtra Municipal Corporation (Qualifications And Appointment Of Nominated Councillors) Rules, 2012 — Rule 3, 4, 4(g)Maharashtra Municipal Corporation Act, 1949 — Section 10(1)(f), 11(a), 451(1)
High Courts04 Feb 2021Allowed
Aasiya Mahamadyunnus Gavandi Vs District Caste Certifcation And Others
Bombay High Court · (2021) 02 BOM CK 0002
High Courts03 Feb 2021Disposed Of
Oriental Insurance Company Ltd Vs Sadhana Devidas Gujarathi And Others
Bombay High Court · (2021) 02 BOM CK 0003
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147(5), 149(1), 163A
High Courts28 Jan 2021Dismissed
Shaikh Abdul Wahid & Anr Vs Bilal Padiyar Since Deceased
Bombay High Court · (2021) 01 BOM CK 0022
Code Of Civil Procedure, 1908 — Order 41 Rule 31Specific Relief Act, 1963 — Section 34Maharashtra Ownership Of Flats (Regulation Of The Promotion Construction Sale Management And Transfer) Act, 1963 — Section 4
High Courts28 Jan 2021Disposed Of
Surya Prakasam And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0021
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 285, 405, 406, 415, 420, 427Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
High Courts28 Jan 2021Allowed
Ajay Boraste Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0018
Maharashtra Municipal Corporation Act, 1949 — Section 20, 20(2), 30, 31, 31A, 31A(2)
High Courts28 Jan 2021Dismissed
Dhanashri Chambayya Swam Vs State Of Maharashtra & Ors
Bombay High Court · (2021) 01 BOM CK 0017
High Courts28 Jan 2021Disposed Of
Sanjay Ghodawat University Vs Commissioner Of Income Tax (Exemptions), Pune & Ors
Bombay High Court · (2021) 01 BOM CK 0016
Constitution Of India, 1950 — Article 226, 227Income Tax Rules, 1962 — Rule 2CA, 16CCIncome Tax Act, 1961 — Section 10, 10(23C), 10(23C)(vi), 119, 119(2), 119(2)(b), 139(1), 253, 253(1)(f), 288(2)
High Courts28 Jan 2021Allowed
M/s. Code Engineers Private Limited Through Vs Union Of India And Others
Bombay High Court · (2021) 01 BOM CK 0015
Constitution Of India, 1950 — Article 226Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 5, 6, 6(1)Finance Act, 1994 — Section 83, 124(1)(a), 124(2), 125, 126, 126(1), 132(1), 132(2)
High Courts25 Jan 2021Partly Allowed/ Disposed Of
Suruna Bothra Associates & Others Vs Rakesh Motilal Sharma & Others
Bombay High Court · (2021) 01 BOM CK 0014
Code Of Civil Procedure, 1908 — Order 43 Rule 1
High Courts19 Jan 2021Allowed
Goodmatric Export Pvt. Ltd. And Another Vs Union Of India And Others
Bombay High Court · (2021) 01 BOM CK 0013
Constitution Of India, 1950 — Article 226Customs Act, 1962 — Section 110, 110(5), 121