High Courts20 Sept 2021Dismissed
Shrishri Infrastructure Pvt. Ltd. Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0041
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 372 of 3,651
High Courts20 Sept 2021Allowed
Mahindra And Mahindra Ltd Vs Satish S/O Tulshiram Burile And Others
Bombay High Court · (2021) 09 BOM CK 0040
Constitution Of India, 1950 — Article 226, 227Bombay Industrial Relations Rules, 1947 — Rule 40Contract Labour (Regulation And Abolition) Act, 1970 — Section 7, 13
High Courts20 Sept 2021Dismissed
Avishek Asit Mitra Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0039
Code Of Criminal Procedure, 1973 — Section 227, 397, 401Indian Penal Code, 1860 — Section 376, 420
High Courts20 Sept 2021Disposed Of
Vishal Gajendra Surwase And Others Vs Union Of India And Others
Bombay High Court · (2021) 09 BOM CK 0038
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s), 3, 10(1)Food Corporations Act, 1964 — Section 45
High Courts20 Sept 2021Dismissed
Rajesh Mahadev Kunte Vs Rahul Rajeev Gandhi And Others
Bombay High Court · (2021) 09 BOM CK 0037
Constitution Of India, 1950 — Article 20(3)Code Of Criminal Procedure, 1973 — Section 294, 294(i)Evidence Act, 1872 — Section 63, 74, 76, 77
High Courts17 Sept 2021Dismissed
Zeeshan Abdul Malik Khot Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0035
Constitution Of India, 1950 — Article 14Maharashtra Prisons (Mumbai Furlough And Parole) (Amendment) Rules, 2018 — Rule 4(13), 4(18), 4(20), 17Maharashtra Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 19
High Courts17 Sept 2021Disposed Of
Arshad Sahil Khan Vs Deputy Commissioner Of Police And Others
Bombay High Court · (2021) 09 BOM CK 0034
Maharashtra Police Act, 1951 — Section 60Indian Penal Code, 1860 — Section 34, 392, 504, 506Maharashtra Police Act, 1951 — Section 56, 56(1), 56(1)(b)
High Courts17 Sept 2021Allowed
Suresh Devidas Narote Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0031
Indian Penal Code, 1860 — Section 302, 307
High Courts17 Sept 2021Allowed
Anil Tukaram Mohite Vs Commissioner Of Police Pimpri Chinchwad And Others
Bombay High Court · (2021) 09 BOM CK 0030
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders And Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(a), 2(b1), 2(3)(1), 3, 3(1), 3(2)Maharashtra Police Act, 1951 — Section 37(1), 55, 135Indian Penal Code, 1860 — Section 34, 324, 427, 420, 447, 452, 504, 506, 506(II)
High Courts17 Sept 2021Dismissed
Sanjay Vishwas Kengar Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0029
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
High Courts16 Sept 2021Dismissed
Asha Sunil Zawar Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0071
Constitution Of India, 1950 — Article 226, 300AMaharashtra Regional And Town Planning Act, 1966 — Section 2(2), 21, 22, 23, 25, 26, 28, 30, 31, 32, 34, 37, 38, 42, 113A, 125, 126, 126(1)(a), 126(1)(b), 126(b), 126(c), 126(1)(c), 126(2), 126(3), 126(4), 127, 127(1), 127(2)Land Acquisition Act, 1894 — Section 6
High Courts15 Sept 2021Allowed/Disposed Of
Dnyaneshwar S/O Keshavrao Gechode And Others Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0049
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 164, 209, 313Evidence Act, 1872 — Section 27
High Courts15 Sept 2021Dismissed
Dr. Sobi George Thomas And Others Vs Union Of India And Others
Bombay High Court · (2021) 09 BOM CK 0033
Constitution Of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10(A), 10(B), 11, 11(2)
High Courts15 Sept 2021Dismissed
Ashish Vinod Dalal & Ors Vs Vinod Ramanlal Dalal & Ors
Bombay High Court · (2021) 09 BOM CK 0032
Constitution Of India, 1950 — Article 21Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(b), 2(f), 3, 3(2), 4, 4(2), 4(3), 5Protection Of Women From Domestic Violence Act, 2005 — Section 19(c)
High Courts15 Sept 2021Disposed Of
Avani Sudhir Vaishnav Vs Union Of India And Others
Bombay High Court · (2021) 09 BOM CK 0027
Constitution Of India, 1950 — Article 12, 226
High Courts14 Sept 2021Disposed Of
Ananta Landmark Pvt. Ltd Vs Deputy Commissioner Of Income Tax Central Circle And Others
Bombay High Court ·
Income Tax Act, 1961 — Section 57, 115JB, 139, 142(1), 142(1), 143(2), 143(3), 147, 147(1), 147(a), 148, 149, 150, 151, 152, 153, 156, 203AAIndian Income Tax Act, 1922 — Section 34, 34(1)(a)
High Courts14 Sept 2021Allowed/Partly Allowed
Vijaykumar Bhima Dighe And Others Vs Union Of India And Others
Bombay High Court · (2021) 09 BOM CK 0028
Constitution Of India, 1950 — Article 14, 136, 226, 323A, 323BConsumer Protection (Qualification For Appointment, Method Of Recruitment, Procedure Of Appointment, Term Of Office, Resignation And Removal Of President And Members Of The State Commission and District Commission) Rules, 2020 — Rule 3, 3(2)(b), 4, 4(2)(c), 6, 6(9)Consumer Protection Act, 2019 — Section 29, 43, 101(2)(n), 10(2)(w), 71, 101
High Courts14 Sept 2021Allowed
Sambhaji Vikram Gutal And Others Vs Special Land Acquisition Officer Pune & Ors
Bombay High Court · (2021) 09 BOM CK 0026
Land Acquisition Act, 1894 — Section 4, 4(1), 11, 15, 15(b), 18, 19, 20, 21, 22, 23, 23(1), 23(1A), 23(2), 23(b), 24, 25, 26, 26(2), 27, 28, 28, 28A, 28A(1), 30, 30(2), 31, 34, 91Code Of Civil Procedure, 1908 — Section 2(2), 2(9)
High Courts13 Sept 2021Dismissed/ Partly Allowed/ Allowed
Lalit Timothi D’souza And Others Vs State Of Maharashtra
Bombay High Court · (2021) 09 BOM CK 0010
Indian Penal Code, 1860 — Section 299, 300, 307, 308, 326Arms Act, 1959 — Section 30Evidence Act, 1872 — Section 21
High Courts09 Sept 2021Dismissed
Dashrath Vs State Of Maharashtra And Others
Bombay High Court · (2021) 09 BOM CK 0016
Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 4, 6, 14, 36, 42Indian Penal Code, 1860 — Section 114, 363, 366, 376Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 94, 94(2), 94(2)(i)