Bombay High Court Judgments

High Courts08 Apr 2021Allowed

Supermax Personal Care Pvt. Ltd Vs Union Of India And Others

Bombay High Court · (2021) 04 BOM CK 0016

Constitution Of India, 1950 — Article 226Central Excise Valuation (Determination Of Price Of Excisable Goods) Rules, 2000 — Rule 8, 10A, 10A(ii)Cenvat Credit Rules, 2004 — Rule 3

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High Courts07 Apr 2021Dismissed

Vijay Narendra Kumar Kothari Vs Directorate Of Enforcement And Others

Bombay High Court · (2021) 04 BOM CK 0021

Prevention Of Money Laundering Act, 2002 — Section 2(1)(u), 3, 4Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468

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High Courts07 Apr 2021Dismissed

Dr.Mrs.Sarika Akshay Ranade Vs DR. Akshay Arun Ranade

Bombay High Court · (2021) 04 BOM CK 0015

Code Of Civil Procedure, 1908 — Section 105, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 43 Rule 1, Order 41 Rule 33Hindu Marriage, 1955 — Section 9, 24, 25, 26, 28, 28(2)Protection Of Women From Domestic Violence Act, 2005 — Section 18, 19, 19(8), 20, 22, 26

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High Courts07 Apr 2021Allowed

Sunesh Sudhakar Rele Vs Seema Sunesh Rele

Bombay High Court · (2021) 04 BOM CK 0014

Special Marriage Act, 1954 — Section 27(d), 27(1)(d)

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High Courts07 Apr 2021Dismissed

M/s. Priyesh Land Developers And Others Vs Pen Co-Operative Urban Bank Ltd And Others

Bombay High Court · (2021) 04 BOM CK 0012

Constitution Of India, 1950 — Article 12, 226Bombay Stamps Act, 1958 — Article 25Maharashtra Cooperative Societies Rules, 1961 — Rule 85, 85(5), 84(6), 85(9), 85(12), 85(13), 85(14), 85(15), 107

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High Courts06 Apr 2021Disposed Of

Sachin Ramchandra Teke And Others Vs State Of Maharashtra

Bombay High Court · (2021) 04 BOM CK 0020

Indian Penal Code, 1860 — Section 34, 302, 304B. 498ADowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B

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High Courts06 Apr 2021Disposed Of

Raman Roadways Private Limited Vs State Of Maharashtra & Ors

Bombay High Court · (2021) 04 BOM CK 0013

Central Motor Vehicles Rules, 1989 — Rule 62(1), 62(2)Maharashtra Motor Vehiiles Rules 1989 — Rule 2(1), 2(f)Maharashtra Motor Vehiiles Taxation Rules, 1998 — Rule 24

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High Courts06 Apr 2021

Sanjay G.Gharat Vs Kalyan Dombivali Municipal And Others

Bombay High Court · (2021) 04 BOM CK 0011

Constitution Of India, 1950 — Article 226Maharashtra Civil Service Rules, 1982 — Rule 4(1), 8Maharashtra Municipal Corporations Act, 1949 — Section 39A, 39(A)(2), 45, 45(3), 49, 53, 54, 56

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High Courts05 Apr 2021Disposed Of

Dastgir Gafur Shaha And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0009

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 1(1A), 3(C), 4(4), 10, 17

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High Courts05 Apr 2021Dismissed

Yash @ Gotya Pandurang Mane Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0008

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1), 3(2)(v), 3(2)(va), 14(2)Indian Penal Code, 1860 — Section 34, 302, 504, 506Code Of Criminal Procedure, 1973 — Section 161

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High Courts05 Apr 2021Dismissed

Aareshi Mohammed Khaja Pasha And Others Vs State Of Maharashtra

Bombay High Court · (2021) 04 BOM CK 0007

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High Courts05 Apr 2021Dismissed

ABC Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0006

Indian Penal Code, 1860 — Section 313, 376, 406Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts05 Apr 2021Disposed Of

Archana Singh W/O Virendra Thakur Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0005

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 1(A), 3, 3(C), 3(C)(1), 4(20), 10Indian Penal Code, 1860 — Section 302

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High Courts05 Apr 2021Disposed Of

Param Bir Singh S/O Hoshiyar Singh And Others Vs State Of Maharashtra & Ors

Bombay High Court · (2021) 04 BOM CK 0003

Constitution Of India, 1950 — Article 32, 136, 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 157(2), 190, 200Maharashtra Police Act, 1951 — Section 4

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High Courts01 Apr 2021Allowed

Naval Ashok Agarwal Vs State Of Maharashtra And Others

Bombay High Court · (2021) 04 BOM CK 0004

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 337, 339, 340, 344, 406, 498A, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5

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High Courts01 Apr 2021Dismissed

Sau.Durgeshwari Rajesh Kale And Others Vs State Of Maharashtra & Ors

Bombay High Court · (2021) 04 BOM CK 0002

Constitution Of India, 1950 — Article 40, 43B, 243E, 243E(1), 243E(3)(a), 243K, 243K(3), 324, 324Maharashtra Village Panchayats Act, 1959 — Section 11(1)(b), 27, 27(1), 151, 151(1)(a)Bombay Village Panchayats Act, 1958 — Section 151(1)(a)

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High Courts01 Apr 2021Partly Allowed/Disposed Of

Vidyadhar Mokal & Ors Vs State Of Maharashtra & Anr

Bombay High Court · (2021) 04 BOM CK 0001

Constitution Of India, 1950 — Article 213(1), 226, 243A, 243B, 243C, 243E, 243F, 243K, 243ZD,324Maharashtra Village Panchayats Act, 1959 — Section 2(ai), 2(j), 2(g), 3(9), 3(14), 7, 8A, 10, 11, 10A, , 10A(4), 27(1), 28, 38, 151, 151(1)(a), 151(1)(c), 176, 176(2)(xlvii), 182, 182(1)Maharashtra Zilla Parishad And Panchayat Samitis Act, 1961 — Section 3(I), 9, 94

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High Courts31 Mar 2021Allowed

Dattaprasad R. Shirodkar Vs Vinod Dwarkanth Khaparde And 2 Ors

Bombay High Court · (2021) 03 BOM CK 0052

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17

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High Courts31 Mar 2021Disposed Of

Gregorio Judy Fernandes @ Bruno Fernandes Vs Goa Coastal Zone Managment Authority, Through Its Member Secretary

Bombay High Court · (2021) 03 BOM CK 0051

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High Courts31 Mar 2021Allowed

Shrikant Chari And Others Vs State Of Maharashtra

Bombay High Court · (2021) 03 BOM CK 0050

Information Technology Act, 2000 — Section 66C, 66D

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