High Courts19 Jan 2021Dismissed
Shrikrishna Bhikaji Bondge Vs State Of Maharashtra & Ors
Bombay High Court · (2021) 01 BOM CK 0011
COURT ARCHIVE
Bombay High Court judgments, 2021
754 judgments · page 38 of 38
High Courts18 Jan 2021Allowed
Sahaj Impex Vs Balmer Lawrie & Co Ltd & Anr
Bombay High Court · (2021) 01 BOM CK 0012
Constitution Of India, 1950 — Article 226Handling Of Cargo In Customs Areas Regulations, 2009 — Regulation 2(1)(b), 6, 6(1), 6(1)(l)Customs Act, 1962 — Section 45, 141, 141(2), 157
High Courts15 Jan 2021Dismissed
Anjuman Tarakki-E Talim, Kharda�s Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0020
Constitution Of India, 1950 — Article 14, 21, 21A, 41, 45, 226Maharashtra Right Of Children To Free And Compulsory Education Rules, 2011 — Rule 4, 4(1)(a)Right Of Children To Free And Compulsory Education Act, 2009 — Section 6
High Courts15 Jan 2021Dismissed
Tejas Pravin Dugad And Others Vs Union Of India And Others
Bombay High Court · (2021) 01 BOM CK 0019
Constitution Of India, 1950 — Article 14, 20(2), 21, 226Code Of Criminal Procedure, 1973 — Section 4(2), 154, 157, 165(5), 165(6), 172, 173, 300Finance Act, 1994 — Section 61, 66, 67(10), 69, 69(3)(b), 70, 73, 73(3), 73(4), 74, 90, 91, 132, 132(1)(b), 132(1)(c), 132(1)(d), 132(4), 132(4)(1), 132(5), 132(5)(1), 132(6), 134, 135, 136, 138, 138(1)
High Courts13 Jan 2021Dismissed
Vilas Vitthal Sakhare And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0010
Constitution Of India, 1950 — Article 226, 243K, 243K(1), 243O, 329Maharashtra Village Panchayats Act, 1959 — Section 12, 15
High Courts13 Jan 2021
Karmaveer Tulshiram Autade And Others Vs State Election Commission ) Office And Others
Bombay High Court · (2021) 01 BOM CK 0009
Constitution Of India, 1950 — Article 71, 141, 145, 145(3), 226, 227, 243, 243A, 243B, 243C, 243K, 243O, 243O(b), 324, 327, 328, 329, 329(b)Conduct Of Election Rules, 1961 — Rule 7, 11(2A), 64Bombay Village Panchayat Act, 1958 — Section 10(2), 10A, 11, 15, 15(1), 15(2), 15(5), 15(7), 15A, 80, 176
High Courts12 Jan 2021Dismissed
Sopan Kishanrao Narwade And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0008
Constitution Of India, 1950 — Article 243C, 243K, 243K(1), 243O, 243O(a), 327Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 2(5)Maharashtra Land Revenue Code, 1966 — Section 4
High Courts11 Jan 2021Dismissed
Atul Bhaskar More Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0007
Constitution Of India, 1950 — Article 243C, 243K, 243K(1), 243O, 243O(a), 327Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 2(5)Maharashtra Land Revenue Code, 1966 — Section 4
High Courts11 Jan 2021Dismissed
Shrikant Ankush Sawant Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0006
Constitution Of India, 1950 — Article 243C, 243K, 243K(1), 243O, 243O(a), 327Bombay Village Panchayats (Number Of Members, Divisions Into Wards And Reservation Of Seats) Rules, 1966 — Rule 2(5)Maharashtra Land Revenue Code, 1966 — Section 4
High Courts08 Jan 2021Dismissed
Jayshree D/O Subhash Suryawanshi Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0005
Constitution Of India, 1950 — Article 19(d), 19(e), 226, 340, 342, 342(1)Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 4(2)
High Courts08 Jan 2021Dismissed
Shubham S. Suryawanshi Vs State Of Maharashtra And Others
Bombay High Court · (2021) 01 BOM CK 0004
Constitution Of India, 1950 — Article 19(d), 226, 340, 342, 342(1)
High Courts07 Jan 2021Dismissed
Gorai Machhi Mar Sahakari Sanstha Limited Vs Municipal Corporation Of Gr. Mumbai
Bombay High Court · (2021) 01 BOM CK 0002
Mumbai Municipal Corporation Act, 1888 — Section 342, 347, 354A
High Courts05 Jan 2021Dismissed
Sau. Maya Sanjay Khandare And Others Vs State Of Maharashtra
Bombay High Court · (2021) 01 BOM CK 0001
Constitution Of India, 1950 — Article 133(1)(c)Code Of Criminal Procedure, 1973 — Section 265A, 265B, 320, 320(1), 320(2), 320(5), 320(6), 320(9), 386, 374, 375, 401, 482Indian Penal Code, 1860 — Section 75, 34, 120B, 149, 294, 302, 306, 307, 313, 323, 324, 326, 328, 345, 354, 354A, 354B, 354C, 354D, 376, 406, 420, 447, 452, 467, 468, 495, 498A, 506
High Courts04 Jan 2021Dismissed
Shivaji Laxman Wadkar And Others Vs Election Returning Officer And Others
Bombay High Court · (2021) 01 BOM CK 0003
Constitution Of India, 1950 — Article 226, 227, 228Bombay High Court Appellate Side Rules, 1960 — Rule 1, 3, 4, 17, 18, 18(3)Maharashtra Village Panchayats Act, 1959 — Section 14, 14(1), 14(1)(d), 39(1)