COURT ARCHIVE

Bombay High Court judgments

73,004 judgments · page 360 of 3,651

High Courts17 Nov 2021Dismissed/ Partly Allowed

State Of Maharashtra And Others Vs Arun Bhimraoji Shelke & Anr And Others

Bombay High Court · (2021) 11 BOM CK 0089

Constitution Of India, 1950 — Article 15, 39Indian Penal Code, 1860 — Section 176, 201, 202, 376, 506(b)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2), 3(2)(vi), 4

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High Courts17 Nov 2021Dismissed

Gondia District Central Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0084

Maharashtra Cooperative Societies Rules, 1961 — Rule 19, 22, 23, 25West Bengal Co-Operative Societies Rules, 1987 — Rule 127, 128Maharashtra Co-Operative Societies Act, 1960 — Section 22, 23, 23(1A), 23(2), 24, 26, 30, 30(1), 30(2), 30(4),79, 79(1), 79(2), 154

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High Courts17 Nov 2021Dismissed

Chaitya Shah Vs Union Of India And Others

Bombay High Court · (2021) 11 BOM CK 0075

Constitution Of India, 1950 — Article 14, 19, 21Companies Act, 2013 — Section 210, 211, 212(1)(c), 212(1)(d), 22(2), 213, 217Indian Penal Code, 1860 — Section 406, 498A

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High Courts17 Nov 2021Disposed Of

Shankarabai Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0070

Maharashtra Prohibition Act, 1949 — Section 3(1), 3(2), 3(3A), 139, 139(3)(1), 139(3)(2), 139(3)(3A), 142, 142(1)

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High Courts16 Nov 2021

Rohan Sunil Abbott Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0083

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 436, 437(1), 437(2), 437(5), 439(2)Indian Penal Code, 1860 — Section 279, 304(A), 304II, 337, 338, 427

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High Courts16 Nov 2021Partly Allowed

Sadiquabee Mohd. Usman Shaikh Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0082

Constitution Of India, 1950 — Article 21, 32, 226Indian Penal Code, 1860 — Section 380Code Of Criminal Procedure, 1973 — Section 41A

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High Courts16 Nov 2021Dismissed

State Of Maharashtra Vs Vilas Narayan Jagtap And Others

Bombay High Court · (2021) 11 BOM CK 0081

Indian Penal Code, 1860 — Section 34, 302, 318Code Of Criminal Procedure, 1973 — Section 417

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High Courts16 Nov 2021Allowed/Disposed Of

Amarjeetsingh Mohindersingh Basi Having Offie Address At And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0080

Constitution Of India, 1950 — Article 226Maharashtra Soiieties Rules, 1961 — Rule 69

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High Courts16 Nov 2021Allowed/Disposed Of

M/S. J.B.D. Finance And Investment Ltd And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 11 BOM CK 0079

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 82, 83, 83(4), 83(4)(a),83(4)(b), 84, 85, 85(1), 85(3), 482Negotiable Instruments Act, 1881 — Section 138

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High Courts16 Nov 2021Disposed Of

Dewan Housing Finance Corporation Limited And Others Vs Union Of India And Others

Bombay High Court · (2021) 11 BOM CK 0078

Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 32A, 482Insolvency And Bankruptcy Code, 2016 — Section 14, 31, 31A, 32A, 32(1)(a)

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High Courts16 Nov 2021Allowed

Allabaksh Gafur Shaikh Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0077

Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 307, 323, 504Evidence Act, 1872 — Section 106Code Of Criminal Procedure, 1973 — Section 313

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High Courts16 Nov 2021Dismissed

Namdeo Tulshiram Mohadkar And Others Vs State Of Maharashtra

Bombay High Court · (2021) 11 BOM CK 0076

Constitution Of India, 1950 — Article 2, 7, 12Indian Penal Code, 1860 — Section 34, 148, 149, 302, 306, 304B, 324, 325, 386, 389, 390, 391, 392, 498AEvidence Act, 1872 — Section 27

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High Courts16 Nov 2021Allowed