Bombay High Court Judgments

High Courts06 Dec 2021Allowed

Jabbar Isak Shaikh And Others Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0100

Indian Penal Code, 1860 — Section 34, 489, 489A, 489B, 489C, 489D, 489E, 489F, 489(B), 489(C)Code Of Criminal Procedure, 1973 — Section 313

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High Courts06 Dec 2021Dismissed

Akola District Central Co-Operative Bank Limited And Others Vs Shantabai And Others

Bombay High Court · (2021) 12 BOM CK 0026

Maharashtra Co-Operative Societies Rules, 1961 — Rule 107, 107(5)(m), 107(5)(n)Maharashtra Co-Operative Societies Act, 1960 — Section 154Code Of Civil Procedure, 1908 — Section 60

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High Courts06 Dec 2021Dismissed

Kalpesh Jayram Koshti Vs Central Bureau Of Investigation And Others

Bombay High Court · (2021) 12 BOM CK 0025

Code Of Criminal Procedure, 1973 — Section 161, 164, 169, 227, 397, 401Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471

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High Courts06 Dec 2021Disposed Of

Advance Oleochem Pvt. Ltd Vs Manoj Agarwal And Others

Bombay High Court · (2021) 12 BOM CK 0024

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138Indian Contracts Act, 1872 — Section 23

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High Courts04 Dec 2021Disposed Of

Pramod S/O Sadashiv Khodke Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0019

Land Acquisition Act, 1894 — Section 3(a), 4, 6

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High Courts04 Dec 2021Dismissed

Kuldeep Suresh Indalkar And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0017

Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 36A(4)Indian Penal Code, 1860 — Section 8(c), 21(c), 22(c), 27A, 29, 31A, 120B

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High Courts04 Dec 2021Disposed Of

Rushikesh Deepak Chavan & Anr Vs State Of Maharashtra And Ors

Bombay High Court · (2021) 12 BOM CK 0014

Constitution Of India, 1950 — Article 226

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High Courts04 Dec 2021Disposed Of

Peoples Education Society Through Chairman And Another Vs Parmeshawar Sampat Khope And Others

Bombay High Court · (2021) 12 BOM CK 0013

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High Courts03 Dec 2021Allowed

Gulabrao S/O Ananda Patil And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0012

Constitution Of India, 1950 — Article 226, 243K, 243O, 324Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 9A, 15B, 15B(1), 15B(2)Maharashtra Village Panchayats Act, 1959 — Section 10A

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High Courts03 Dec 2021Disposed Of

Securities And Exchange Board Of India (SEBI) Vs Rajkumar Nagpal And Others

Bombay High Court · (2021) 12 BOM CK 0011

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High Courts02 Dec 2021Partly Allowed

Executive Engineer Bembla Project Division And Others Vs Manik Panjabrao Kalmegh And Others

Bombay High Court · (2021) 12 BOM CK 0020

Land Acquisition Act, 1894 — Section 3(a), 18, 23

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High Courts02 Dec 2021Allowed

Jagruti Foundation, Pune Shivganga College Of Science Commerce And Arts And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0016

Constitution Of India, 1950 — Article 226Maharashtra Public Universities Act, 2016 — Section 76, 76(5), 77, 77(1)(a), 107, 107(1), 107(5), 109, 109(g), 109(3), 109(3)(c), 109(3)(d), 109(3)(g)Amending Act, 1897 — Section 1, 1(2), 7

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High Courts02 Dec 2021Allowed

Shailesh Deepak Ambare And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0015

Constitution Of India, 1950 — Article 226

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High Courts02 Dec 2021Allowed

Anton Paulo Britto Vs State Of Goa

Bombay High Court · (2021) 12 BOM CK 0009

Indian Penal Code, 1860 — Section 307, 341

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High Courts02 Dec 2021

Pritesh Govardhan Chavan Vs State Of Maharashtra

Bombay High Court · (2021) 12 BOM CK 0008

Indian Penal Code, 1860 — Section 34, 363

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High Courts02 Dec 2021

Pranav Datta Chukewad And Another Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0007

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High Courts02 Dec 2021Dismissed

Janta Shikshan Sanstha, Pune And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 12 BOM CK 0006

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 41, 41(3)Maharashtra Public Trusts Act, 1950 — Section 41E

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High Courts02 Dec 2021

Gurukrupa Sahakri Dudh Utpadak Sanstha Mydt Through Chairman And Others Vs State Of Maharashtra Through Secretary & Ors

Bombay High Court · (2021) 12 BOM CK 0005

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High Courts01 Dec 2021Dismissed/Allowed

Sudha Bharadwaj And Others Vs National Investigation Agency And Others

Bombay High Court · (2021) 12 BOM CK 0023

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 4(2), 5, 11, 154, 167, 167(2), 167(2)(a)(ii), 185, 188, 190, 190(1)(b), 193, 209, 309, 460, 460(e), 465, 482Unlawful Activities (Prevention) Act, 1967 — Section 2(c), 2(d), 2(1)(d), 2(1)(h), 13, 16, 17, 18, 18B, 20, 38, 39, 40, 43(a), 43(d), 43D(2), 43D(2)(b)

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High Courts01 Dec 2021Allowed

Water Resources Development Vs Commissioner Of Central Excise, Nagpur

Bombay High Court · (2021) 12 BOM CK 0022

Central Excise Rules, 1944 — Rule 173QCentral Excise Act, 1944 — Section 11A, 11A(1), 11AB, 11AC, 11B, 35G

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