High Courts07 Oct 2021Allowed
Balasaheb Vasant Kashid Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0024
Code Of Criminal Procedure, 1973 — Section 357, 397, 401, 457Indian Penal Code, 1860 — Section 34, 120(B), 201, 302
COURT ARCHIVE
Bombay High Court judgments
73,004 judgments · page 369 of 3,651
High Courts06 Oct 2021
XYZ Vs State Of Maharashtra And Ors
Bombay High Court · (2021) 10 BOM CK 0072
Constitution Of India, 1950 — Article 21, 226Medical Termination Of Pregnancy Act, 1971— Section 2(b), (2)(b)(i), 3, 3(2), 3(2)(b)(i), 3(3), 4, 5
High Courts06 Oct 2021Disposed Of
Snehal Bhushan Deshmukh Vs Maharashtra State Board of Secondary & ) Higher Secondary Education And Others
Bombay High Court · (2021) 10 BOM CK 0039
Maharashtra Secondary And Higher Secondary Education Boards Regulations, 1977 — Rule 102 (2)
High Courts06 Oct 2021
Jaydeep Dilip Vs Taware State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0027
Constitution Of India, 1950 — Article 14, 21, 227Code Of Criminal Procedure, 1973 — Section 169, 204, 482Indian Penal Code, 1860 — Section 120B, 307, 504, 506
High Courts06 Oct 2021Disposed Of
State, Thr. Vasco Police Station, Vasco Vs Rajendra Kumar Kahar @ Raj Kahar
Bombay High Court · (2021) 10 BOM CK 0025
Indian Penal Code, 1860 — Section 363, 364A
High Courts06 Oct 2021Allowed
Nirupa Udhav Pawar Vs Assistant Commissioner And Others
Bombay High Court · (2021) 10 BOM CK 0023
Income Tax Act, 1961 — Section 2(47)(v), 5A, 45, 143(3), 147, 148, 153C
High Courts06 Oct 2021Disposed Of
Mubarak Ali Kha Vs Valpoi Municipal Council And Others
Bombay High Court · (2021) 10 BOM CK 0022
High Courts06 Oct 2021Allowed
Ravindra S/O Deoram Sonawane Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0018
Drugs And Cosmetics Act, 1940 — Section 16, 18A, 18(a)(i), 18B, 19(2), 19(3), 25(3), 27(d)
High Courts06 Oct 2021Allowed
Blackburn Metals Vs Zep Engineering Works And Others
Bombay High Court · (2021) 10 BOM CK 0017
Code Of Criminal Procedure, 1973 — Section 192, 200, 202, 202(1), 202(2), 482Negotiable Instruments Act, 1881 — Section 138, 141, 142, 143, 144, 145, 145(2), 146, 147Indian Partnership Act, 1932 — Section 69(2)
High Courts05 Oct 2021Allowed
Balasaheb S/O Sambhajirao Kharat And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0076
Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 482
High Courts05 Oct 2021Allowed
Gopal Laxman Rajendra Vs Municipal Corporation Of City Of Nashik And Others
Bombay High Court · (2021) 10 BOM CK 0040
Limitation Act, 1963 — Section 5, 47
High Courts05 Oct 2021Allowed
Prakash @ Buddha Ramchandra Shinde And Others Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0019
Indian Penal Code, 1860 — Section 34, 120B, 302Evidence Act, 1872 — Section 21, 32, 33, 65B, 80, 155, 157 Code Of Criminal Procedure, 1973 — Section 161, 174, 291A, 291A(1), 291A(2), 313
High Courts05 Oct 2021Dismissed
Ningappa Dhanappa Naikwadi Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0016
Indian Penal Code, 1860 — Section 302, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8, 106
High Courts04 Oct 2021Dismissed
Digambar S/O Manikrao Jadhav And Others Vs Dattatraya S/O Manikrao Jadhav And Others
Bombay High Court · (2021) 10 BOM CK 0075
Code Of Civil Procedure, 1908 — Order 16 Rule 1, Order 16 Rule 21
High Courts04 Oct 2021Disposed Of
Kavita Nityanand Shetty Vs State Of Maharashtra
Bombay High Court · (2021) 10 BOM CK 0041
Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 12, 19, 24, 25,, 27201, 307, 326A, 326BCode Of Criminal Procedure, 1973 — Section 2(b), 2(wa), 2(zc), 3, 357, 357A, 357A(1), 357B, 375C
High Courts04 Oct 2021Dismissed
Mangalabai And Others Vs Dattatraya S/O Manikrao Jadhav And Others
Bombay High Court · (2021) 10 BOM CK 0021
Code Of Civil Procedure, 1908 — Order 26 Rule 1, Order 26 Rule 21
High Courts04 Oct 2021Allowed
Jija Eknathrao Ghurde Vs State Of Maharashtra And Others
Bombay High Court · (2021) 10 BOM CK 0020
Code Of Criminal Procedure, 1973 — Section 362, 482Indian Penal Code, 1860 — Section 34, 306
High Courts04 Oct 2021Disposed Of
Rahul Rajiva Srivastava Vs State Of Goa
Bombay High Court · (2021) 10 BOM CK 0013
High Courts04 Oct 2021Dismissed
Amey Sitaram Shirodkar Vs State Of Goa
Bombay High Court · (2021) 10 BOM CK 0011
Constitution Of India, 1950 — Article 227
High Courts04 Oct 2021Allowed
JSW Steel Ltd And Others Vs Kamlakar V. Salvi And Others
Bombay High Court · (2021) 10 BOM CK 0009
Constitution Of India, 1950 — Article 226, 227Micro Small And Medium Enterprises Development Act, 2006 — Section 2(f), 2(n), 3, 4, 8, 8(1), 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(5), 19, 20, 21, 22, 23, 24, 32, 32(2)Arbitration And Conciliation Act, 1996 — Section 6(1), 6(2), 7(1), 7A, 31(1)(2), 11, 11(6), 34, 34(1), 34(2), 34(3), 37, 43, 43(1), 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81