CourtKutchehry.com

COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 387 of 3,651

High Courts10 Feb 2021Dismissed

Rajiv Vs Superintendent And Others

Bombay High Court · (2021) 02 BOM CK 0019

Code Of Criminal Procedure, 1973 — Section 102, 482Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 420, 406, 408, 409, 467, 468, 471Information Technology Act, 2000 — Section 65
Read judgment
High Courts10 Feb 2021Dismissed

Rajkumar Vs State Of Maharashtra And Others

Bombay High Court · (2021) 02 BOM CK 0017

Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(r)(s)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3, 18
Read judgment
High Courts05 Feb 2021Dismissed

Ajit Bhagwan Patil And Others Vs State Of Maharashtra

Bombay High Court · (2021) 02 BOM CK 0001

Constitution Of India, 1950 — Article 226Maharashtra Municipal Corporation (Qualifications And Appointment Of Nominated Councillors) Rules, 2012 — Rule 3, 4, 4(g)Maharashtra Municipal Corporation Act, 1949 — Section 10(1)(f), 11(a), 451(1)
Read judgment
High Courts28 Jan 2021Dismissed

Shaikh Abdul Wahid & Anr Vs Bilal Padiyar Since Deceased

Bombay High Court · (2021) 01 BOM CK 0022

Code Of Civil Procedure, 1908 — Order 41 Rule 31Specific Relief Act, 1963 — Section 34Maharashtra Ownership Of Flats (Regulation Of The Promotion Construction Sale Management And Transfer) Act, 1963 — Section 4
Read judgment