High Courts08 Jul 2021Disposed Of
Sachin Gundappa Hugge Vs State Of Maharashtra & Another
Bombay High Court · (2021) 07 BOM CK 0020
Indian Penal Code, 1860 — Section 143, 145, 147, 149, 323, 326, 504, 506
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 377 of 3,651
High Courts07 Jul 2021Disposed Of
Minal Gems And Others Vs Union Of India & Ors
Bombay High Court · (2021) 07 BOM CK 0025
Customs Act, 1962 — Section 110, 110A, 110(1), 110(2), 124, 124(a)
High Courts06 Jul 2021Allowed
Mohseen Mohammed Sallem Nadaf Vs D.C.P. Zone Solapur City And Others
Bombay High Court · (2021) 07 BOM CK 0024
Maharashtra Police Act, 1951 — Section 56(1)(a)(b), 60
High Courts06 Jul 2021Dismissed
Ushadevi W/O Jaydeep Kakade Vs Nanasaheb S/O Vinayak Kokate And Others
Bombay High Court · (2021) 07 BOM CK 0017
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 200, 397Indian Penal Code, 1860 — Section 34, 107, 109, 494
High Courts05 Jul 2021Dismissed/Disposed Of
Dr. Vaishali D/O. Ganpatrao Waghmare Vs Director (Personnel) Western Coalfields Limited, Civil Lines, Nagpur And Others)
Bombay High Court · (2021) 07 BOM CK 0031
High Courts05 Jul 2021
Ramdas Gulab Gangurde Vs State Of Maharashtra And Others
Bombay High Court · (2021) 07 BOM CK 0021
Indian Penal Code, 1860 — Section 307, 324, 506Code Of Criminal Procedure, 1973 — Section 313
High Courts03 Jul 2021Allowed
Lavesh Amar Wadhwani And Another Vs State Of Maharashtra And Another
Bombay High Court · (2021) 07 BOM CK 0026
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 498A, 506
High Courts03 Jul 2021Allowed
Nizam Rehmat Khan And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 07 BOM CK 0023
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A
High Courts03 Jul 2021Disposed Of
Bhagauji S/o Nathaji Maind And Others Vs State Of Maharashtra
Bombay High Court · (2021) 07 BOM CK 0022
Constitution Of India, 1950 — Article 21, 226, 300ABombay Highways Act, 1955 — Section 3
High Courts02 Jul 2021Disposed Of
Anil Rajendra Supekar Vs State Of Maharashtra
Bombay High Court · (2021) 07 BOM CK 0033
Indian Penal Code, 1860 — Section 34, 312, 313, 376(2(n), 417, 406, 504, 506
High Courts02 Jul 2021Disposed Of
B2C Network LLP Vs Amore Corp
Bombay High Court · (2021) 07 BOM CK 0032
Arbitration And Conciliation Act, 1996 — Section 11(8), 12(1), 16, 17
High Courts02 Jul 2021Disposed Of
Govindsing Balusing Rajput (Yadav) And Others Vs State Of Maharashtra
Bombay High Court · (2021) 07 BOM CK 0028
Indian Penal Code, 1860 — Section 34, 286Explosive Substances Act, 1908 — Section 4, 5Explosives Act, 1884 — Section 9B(1)(b)
High Courts01 Jul 2021Partly Allowed
Abdul Rauf Dawood Merchant And Others Vs State Of Maharashtra And Others
Bombay High Court · (2021) 07 BOM CK 0040
Constitution Of India, 1950 — Article 26A, 35, 37A, 37B, 65A, 74Indian Penal Code, 1860 — Section 34, 120B, 132, 147, 148, 149, 224, 302, 307, 392, 397Arms Act, 1959 — Section 3, 25, 25(1B)(a), 27
High Courts01 Jul 2021Disposed Of
Lalchand Kalmal Barant & Ors Vs Director Of Town Planning
Bombay High Court · (2021) 07 BOM CK 0027
Constitution Of India, 1950 — Article 226Maharashtra Municipal Corporation Act, 1949 — Section 451, 451(1)Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 19, 19(1)
High Courts01 Jul 2021Disposed Of
Shashank Mahajan And Others Vs State Of Maharashtra
Bombay High Court · (2021) 07 BOM CK 0018
Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Jul 2021Disposed Of
Vyankat @ Vyankatesh Chanchayya Pinnam And Others Vs State Of Maharashtra
Bombay High Court · (2021) 07 BOM CK 0016
Indian Penal Code, 1860 — Section 34, 37(1)(3), 302, 304(I), 504Code Of Criminal Procedure, 1973 — Section 235(2)
High Courts29 Jun 2021Allowed
Ganesh alias Gajaraj Sainath Patil Vs State Of Maharashtra And Others
Bombay High Court · (2021) 06 BOM CK 0061
Constitution Of India, 1950 — Article 22(5), 226Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders/Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3, 3(1), 3(2), 8Indian Penal Code, 1860 — Section 143, 147, 148, 149, 307, 323, 326, 341, 427, 435, 452, 504, 506
High Courts28 Jun 2021Dismissed
Prithviraj Enterprises And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2021) 06 BOM CK 0059
Constitution Of India, 1950 — Article 226National Food Security Act, 2013 — Section 3Essential Commodities Act, 1955 — Section 5
High Courts24 Jun 2021Dismissed
Umadevi Rajkumar Jeure & Ors Vs District Collector, Solapur & Ors
Bombay High Court · (2021) 06 BOM CK 0060
Land Acquisition Act, 1894 — Section 3(d), 4, 4(1), 6, 11, 12(2), 18, 19, 20, 21, 22, 23, 24, 25, 26, 27, 28, 28A, 28(1), 89Legal Services Authorities Act, 1987 — Section 19, 19(5), 19(5)(ii), 20, 20(1), 21Negotiable Instruments Act, 1881 — Section 138
High Courts21 Jun 2021Dismissed
Duncan Engineering Ltd Vs Ajay C. Shelke And Others
Bombay High Court · (2021) 06 BOM CK 0057
Constitution Of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 10 (1)(d), 24(a), 24(b), 24(k), 24(l), 24(w), 25FFA, 25G, 25O, 31(1), 33, 33(1), 33(2), 33(2)(a), 33(2)(b), 33A, 33C