High Courts28 Oct 2021Allowed
Joao Rosario Fernandes & 2 Ors Vs State Of Goa, Thr. Chief Secretary, Govt. Of Goa & 26 Ors
Bombay High Court · (2021) 10 BOM CK 0140
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 364 of 3,651
High Courts28 Oct 2021Allowed
Mantesh Nevaragi Vs State Of Goa
Bombay High Court · (2021) 10 BOM CK 0139
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B)
High Courts28 Oct 2021Dismissed
Bharat Tea Suppliers Vs M/s. Gujrat Tea Traders And Others
Bombay High Court · (2021) 10 BOM CK 0137
Constitution Of India, 1950 — Article 226, 227Copyright Rules, 1958 — Rule 16(3)Copyright Rules, 2013 — Rule 70(9)
High Courts28 Oct 2021Partly Allowed
Deelip Suryabhan Peste Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0136
Constitution Of India, 1950 — Article 14, 16, 163(1), 233(1)
High Courts28 Oct 2021Allowed
Agricultural Produce Market Committee And Others Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0135
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement (Maharashtra) Rules, 2014 — Rule 14(1)Land Acquisition Act, 1894 — Section 5A, 6, 11A, 11(2)Maharashtra Regional And Town Planning Act, 1966 — Section 113, 125, 126, 126(2), 126(3), 126(4), 127
High Courts28 Oct 2021Allowed
Savitri Pushpashil Patel Vs President And Others
Bombay High Court · (2021) 10 BOM CK 0134
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 3(1), 9, 11, 11(2), 11(2)(a), 11(3), 11(4), 13
High Courts28 Oct 2021Disposed Of
Abu Dhabi Investment Authority And Others Vs Authority For Advance Ruling ) (Income Tax) And Others
Bombay High Court · (2021) 10 BOM CK 0133
Constitution Of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 5(2), 245O, 245R(2), 245R(4)Indian Trust Act, 1882 — Section 1, 3, 9(1)(i), 10 (23FB), 60, 61, 62, 63, 63(a), 63(b), 90, 90(2), 115AD, 160, 160(1)(i), 160(1)(iv), 161, 161(1), 162, 163, 164, 166
High Courts28 Oct 2021Disposed Of
Yeshwant Harishchandra Walvi R/Nevale Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0132
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 106Code Of Criminal Procedure, 1973 — Section 437A
High Courts28 Oct 2021Allowed
Amazon India Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0131
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 154(3), 156(3), 202, 482Indian Penal Code, 1860 — Section 320, 415, 420
High Courts27 Oct 2021Allowed
Urmila Ashok Kamble Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0150
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 19Maharashtra Civil Services (Pension) Rules, 1982 — Rule 29, 30, 33, 34, 38, 44, 57, 67(2)
High Courts26 Oct 2021Dismissed
Commissioner Of Customs And Central Excise, Panaji And Anr Vs Anandibai Venkatesh Sawant
Bombay High Court · (2021) 10 BOM CK 0129
Code Of Civil Procedure, 1908 — Order 7 Rule 11(d)Arbitration And Conciliation Act 1996 — Section 8
High Courts26 Oct 2021Disposed Of
Rakesh N. Kankonkar And Anr Vs Kashi Kankonkar And 2 Ors
Bombay High Court · (2021) 10 BOM CK 0128
High Courts26 Oct 2021Allowed
Budru @ Dinesh @ Krishna S/O. Rajwanshi Siram And Other Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0127
Indian Penal Code, 1860 — Section 120B, 143, 148, 149, 302, 307, 395Unlawful Activities (Prevention) Act, 1967 — Section 18, 20, 23Arms Act, 1959 — Section 3, 4, 25
High Courts26 Oct 2021Dismissed
Yashwantrao Chavan Secondary Education School Through Its President And Other Vs Deputy Director Of Education And Other
Bombay High Court · (2021) 10 BOM CK 0126
Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 8, 9Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 9
High Courts26 Oct 2021Dismissed
Ku. Kalpana Dadaji Rahate Vs Magaswargiya Shikshan Sanstha And Other
Bombay High Court · (2021) 10 BOM CK 0125
Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 9, 9(a), 9(7), 9(9), 28Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5(5)
High Courts26 Oct 2021Allowed
Shankar Sayaji Handore And Other Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0124
Indian Penal Code, 1860 — Section 34, 201, 302, 379Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Oct 2021Disposed Of
Pandurang B. Surve And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0123
Constitution Of India, 1950 — Article 14, 16, 39(d)Presidency Small Cause Courts Act, 1882 — Section 6, 13, 14, 15, 34, 35, 36, 41Legal Practitioners Act, 1879 — Section 6
High Courts26 Oct 2021
Zee Entertainment Enterprises Ltd Vs Invesco Developing Markets Fund And Others
Bombay High Court · (2021) 10 BOM CK 0122
Securities & Exchange Board Of India (Listing Obligations And Disclosure Requirements) Regulations, 2015 — Regulation 2(1)(a), 4, 16(1)(b), 17, 17(8), 19, 98Companies Act, 2013 — Section 78, 78(2), 78(3), 98, 98(1), 100, 100(4), 149, 149(4), 149(6), 150, 150(2), 168, 169, 169(5), 169(6), 173(2), 178, 178(3), 197, 203, 203(1), 203(5), 303(5), 430Indian Companies Act, 1913 — Section 78
High Courts26 Oct 2021Allowed
Ramesh @ Chhotu Ramchandra Prajapati Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0113
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
High Courts25 Oct 2021Disposed Of
Pandurang Namdeo Waghmare Vs Maharashtra State Road Transport And Others
Bombay High Court · (2021) 10 BOM CK 0121
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 28, 30(2), 32