Bombay High Court Judgments

High Courts09 Mar 2021Dismissed

Arun Mhatre And Others Vs Kalyan Dombivali Municipal Corporation & Ors

Bombay High Court · (2021) 03 BOM CK 0004

Maharashtra Municipal Corporation Act, 1949 — Section 69, 210, 210(1)(a), 210(1)(b), 211, 212(1), 212(1)(a), 212(1)(b), 212(2), 212(4), 216

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High Courts08 Mar 2021Allowed

Morde Foods Pvt. Ltd. And Another Vs Union Of India And Others

Bombay High Court · (2021) 03 BOM CK 0008

Constitution Of India, 1950 — Article 226Legal Metrology (Packaged Commodity) Rules, 2011 — Rule 3Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3

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High Courts08 Mar 2021Allowed

Supreme Industries Limited Vs Central Board Of Indirect Taxes And Customs And Ors

Bombay High Court · (2021) 03 BOM CK 0007

Constitution Of India, 1950 — Article 19(1)(g)Sea Cargo Manifest And Transhipment Regulations, 2018 — Regulation 10, 10(l), 10(1)(l), 10(1)(m)Handling Of Cargo In Customs Areas Regulations, 2009 — Regulation 2(1)(b), 2(b), 2(1)(c), 2(1)(d), 2(1)(f), 2(1)(j), 2(2), 3, 6, 6(1), 6(1)(l)

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High Courts05 Mar 2021Dismissed

Viraj Profiles Ltd. And Others Vs State Of Maharashtra And Others

Bombay High Court · (2021) 03 BOM CK 0003

Maharashtra Land Revenue Code, 1966 — Section 36A, 36A(b), 36(1)

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High Courts01 Mar 2021

Kishor S/O Chintaman Tarone Vs State Of Maharashtra And Others

Bombay High Court · (2021) 03 BOM CK 0025

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 109, 354A(iv), 354A(1)(iv), 509Information Technology Act, 2000 — Section 2(w), 67

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High Courts01 Mar 2021Disposed Of

Macrotech Developers Limited Vs State Of Maharashtra And Others

Bombay High Court · (2021) 03 BOM CK 0002

Constitution Of India, 1950 — Article 14, 19(1)(g), 20, 226, 227, 300AMaharashtra Real Estate (Regulation And Development) (Registration Of Real Estate Projects, Registration Of Real Estate Agents, Rates Of Interest And Disclosures On Website) Rules, 2017 — Rule 2(p), 3, 3(3), 3(4), 3(6), 4, 4(1), 4(1)(ii), 4(2), 4(3), 4(4), 6, 6(a), 7Development Control Regulations For Greater Bombay, 1991 — Regulations 4, 6(6), 6(7), 6(8)

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High Courts01 Mar 2021Disposed Of

Magnum Management And Services P Ltd Vs Union Of India & Ors

Bombay High Court · (2021) 03 BOM CK 0001

Constitution Of India, 1950 — Article 226Finance (No. 2) Act, 2019 — Section 121(m), 123, 123(d), 124, 124(1)(e), 125, 125(1), 125(1)(e), 125(1)(f), 125(1)(f)(i), 126, 127, 127(2), 127(3), 129(2)(c), 131Finance Act, 1994 — Section 73(1)

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High Courts27 Feb 2021Allowed

Annu Pyarelal Sinsinwar Vs Union Territory Of Dadra And Others

Bombay High Court · (2021) 02 BOM CK 0012

Constitution Of India, 1950 — Article 37, 226Medical Council Regulations On Graduate Medical Education, 1997 — Rule 2.3.2, 4(a), 5Medical Council Regulations On Graduate Medical Education, 1997 — Regulation 5, 5A, 5(5)

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High Courts26 Feb 2021Disposed Of

Dr. Sandip Mrinmoy Chakrabarty Vs Reshita Sandip Chakrabarty

Bombay High Court · (2021) 02 BOM CK 0011

Constitution Of India, 1950 — Article 14, 15, 19, 21Family Courts Rules, 1988 — Rule 6(5)Family Courts Act, 1984 — Section 2(i), 7, 7(1), 7(2), 7(2)(b), 10, 10(1), 19, 19(1), 19(2), 19(5)

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High Courts24 Feb 2021Partly Allowed

Shriram S/O Nathu Jadhav Vs State Of Maharashtra

Bombay High Court · (2021) 02 BOM CK 0022

Code Of Criminal Procedure, 1973 — Section 161, 164, 193, 262, 264, 344, 351, 451

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High Courts21 Feb 2021Dismissed

Tagus Engineering Private Limited & Ors Vs Reserve Bank Of India & Anr

Bombay High Court · (2021) 02 BOM CK 0014

Constitution Of India, 1950 — Article 12, 33, 226, 227Arbitration And Conciliation Act, 1996 — Section 5, 11, 11(6), 16, 34, 34(2), 34(3), 37, 37(2)Limitation Act, 1963 — Section 17

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High Courts18 Feb 2021Disposed Of

Sandeep Raman Pawar & Ors Vs State Of Maharashtra & Ors

Bombay High Court · (2021) 02 BOM CK 0010

Constitution Of India, 1950 — Article 243P(c), 243ZE, 243ZE(2)Maharashtra Regional And Town Planning Act, 1966 — Section 23, 26, 28(4), 30, 30(1), 31, 31(1), 31(2)Metropolitan Planning Committee Act, 1999 — Section 3, 3(1), 4(2), 7

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High Courts16 Feb 2021Dismissed

Arun Yashwant Kulkarni Vs State Of Maharashtra And Others

Bombay High Court · (2021) 02 BOM CK 0009

Constitution Of India, 1950 — Article 14, 19(1)(c), 226, 243ZJ, 243ZK, 243ZLMaharashtra Co-Operative Societies Act, 1960 — Section 73AAA , 73AAA(3), 73CC, 73CB, 73(CB)(15), 77A, 157

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High Courts15 Feb 2021Dismissed

Premchand S/O Gulabchand Nahar Vs State Of Maharashtra And Others

Bombay High Court · (2021) 02 BOM CK 0024

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High Courts15 Feb 2021Allowed

Daulat Samirmal Mehta Vs Union Of India Through The Secretary And Others

Bombay High Court · (2021) 02 BOM CK 0008

Constitution Of India, 1950 — Article 21, 226Central Goods And Services Tax Act, 2017 — Section 67, 68, 69, 69(1), 69(3), 70, 70(1), 71, 72, 132, 132(1)(a), 132(1)(b), 132(1)(c), 132(1)d), 132(5), 136, 137, 138, 138(1), 138(3)Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 154, 200, 437, 439

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High Courts11 Feb 2021Dismissed

Kabir Singh Chowdhry Vs Sapna Moti Bhavnani And Others

Bombay High Court · (2021) 02 BOM CK 0013

Copyright Act, 1957 — Section 2(uu), 2(y), 2(z), 13, 13(2)(i), 13(2)(ii), 14(1), 17, 17(b), 27Code Of Civil Procedure, 1908 — Section 35

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High Courts11 Feb 2021Allowed

Sabareesh Pallikere Vs Jurisdictional Designated Committee

Bombay High Court · (2021) 02 BOM CK 0007

Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 14Finance Act, 1994 — Section 83

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High Courts10 Feb 2021Dismissed

Shankar S/O Haridasji Gajbhiye Vs Sau. Rina W/O Shankar Gajbhiye

Bombay High Court · (2021) 02 BOM CK 0023

Hindu Marriage Act, 1955 — Section 13(1)(ia)

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High Courts10 Feb 2021Dismissed

Rohini Vs State Of Maharashtra And Others

Bombay High Court · (2021) 02 BOM CK 0021

Constitution Of India, 1950 — Article 226Maharashtra Cooperative Societies Act, 1960 — Section 83, 88Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 406, 408, 409, 420, 457, 458, 467, 468, 471

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High Courts10 Feb 2021Disposed Of

Ganesh Vs State Of Maharashtra And Others

Bombay High Court · (2021) 02 BOM CK 0020

Code Of Criminal Procedure, 1973 — Section 482Protection Of Children From Sexual Offences Act, 2012 — Section 23

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