High Courts04 Dec 2020Allowed
Sanjay Dhondu Manchekar Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0008
Indian Penal Code, 1860 — Section 376, 420, 506Code Of Criminal Procedure, 1973 — Section 294, 428
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Bombay High Court judgments
73,005 judgments · page 391 of 3,651
High Courts03 Dec 2020Allowed
Mahadeorao Uttamrao Rajurkar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0024
Indian Penal Code, 1860 — Section 420Maharashtra Co-operative Societies Act, 1960 — Section 81, 81(5)(B), 83, 88
High Courts03 Dec 2020Allowed
Santosh Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0021
Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1985 — Section 3(i)(x)
High Courts03 Dec 2020Allowed
Vinobha Bhave Nagar Godavari Adhyapak Cooperative Housing Society Ltd And Ors Vs Central Railway And Ors
Bombay High Court · (2020) 12 BOM CK 0007
Constitution Of India, 1950 — Article 226
High Courts03 Dec 2020Dismissed
Dhargalkar Technoesis (I) Pvt Ltd Vs Mumbai Metropolitan Regional Development Authority
Bombay High Court · (2020) 12 BOM CK 0005
Arbitration And Conciliation Act, 1996 — Section 7, 11
High Courts03 Dec 2020Allowed
Nikom Copper And Conductors Pvt. Ltd Vs Union Of India And Ors
Bombay High Court · (2020) 12 BOM CK 0004
Customs Act, 1962 — Section 110, 110(1), 110(A), 111, 111(o)Income Tax Act, 1922 — Section 34, 147Constitution Of India, 1950 — Article 21
High Courts03 Dec 2020Disposed Of
Yogesh Waman Athavale Vs Vikram Abasaheb Jadhav And Ors
Bombay High Court · (2020) 12 BOM CK 0003
Indian Penal Code, 1860 — Section 202, 498(A)Negotiable Instruments Act, 1881 — Section 138Constitution Of India, 1950 — Article 215
High Courts02 Dec 2020Dismissed
State Of Maharashtra Vs Vishnu Tulshiram Karwate And Ors
Bombay High Court · (2020) 12 BOM CK 0037
Code Of Criminal Procedure, 1973 — Section 209, 378(1)Indian Penal Code, 1860 — Section 34, 375, 376, 417, 504, 506
High Courts02 Dec 2020Allowed
Shrimant @ Wantya And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0022
Indian Penal Code, 1860 — Section 34, 109, 299, 300, 302, 304Code Of Criminal Procedure, 1973 — Section 174, 235(1), 313, 428Evidence Act, 1872 — Section 27
High Courts02 Dec 2020Dismissed
Ramesh And Ors Vs Anil
Bombay High Court · (2020) 12 BOM CK 0006
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A)
High Courts02 Dec 2020Dismissed
Gopal And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 12 BOM CK 0002
Indian Penal Code, 1860 — Section 34, 354(A), 363, 511Protection Of Children From Sexual Offences Act, 2012 — Section 2(d), 7, 8, 27, 29, 42Code Of Criminal Procedure, 1973 — Section 54(A), 161, 164, 173(8), 311, 313
High Courts02 Dec 2020Allowed
Gorakshanarth Aadiwasi Sevabhavi Sanstha Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0001
Code Of Criminal Procedure, 1973 — Section 83, 102, 397, 451, 457, 482Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(D)(E)Maharashtra Animal Preservation Act, 1976 — Section 5(a)(b), 9, 11, 38
High Courts01 Dec 2020Allowed
Arun And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 12 BOM CK 0031
Indian Penal Code, 1860 — Section 34, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 106, 107, 107(1), 108, 109, 110, 111, 112, 113, 116, 116(3), 151Constitution Of India, 1950 — Article 21, 226
High Courts29 Nov 2020Allowed
Sayeed Dabestani @ Sayeed Irani And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0048
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 428Evidence Act, 1872 — Section 103, 106
High Courts27 Nov 2020Dismissed
Sunil C. Bhalerao Vs Navneet R. Rana
Bombay High Court · (2020) 11 BOM CK 0049
Representation Of The People Act, 1951 — Section 4(a), 33(2), 80, 81, 81(3), 82, 117Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes And Special Backward Category (Regulation Of Issuance And Verification Of) Caste Certificate Act, 2000 — Section 3, 6(3)Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts27 Nov 2020Disposed Of
Rohit Sidram Khatal Vs Commissioner Of Police And Ors
Bombay High Court · (2020) 11 BOM CK 0046
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders/Dangerous Persons And Video Pirates Act, 1981 — Section 2(b)(1), 3Constitution Of India, 1950 — Article 22(5), 226
High Courts27 Nov 2020Allowed/Disposed Of
Kangana Ranaut Vs Municipal Corporation Of Greater And Ors
Bombay High Court · (2020) 11 BOM CK 0045
Bombay Municipal Corporation Act, 1888 — Section 342, 344, 345, 347, 351, 353(B), 354(A), 354(A)(1), 354(A)(2), 515(A)Code Of Civil Procedure, 1908 — Section 148(A)Maharashtra Regional And Town Planning Act, 1966 — Section 53(3)
High Courts27 Nov 2020Allowed
Mahindra and Mahindara Ltd And Ors Vs Sunil Namdeorao Zade And Ors
Bombay High Court · (2020) 11 BOM CK 0043
Maharashtra Industrial Relations Act, 1946 — Section 25(B), 28Industrial Disputes Act, 1947 — Section 2(g)(viii), 10
High Courts26 Nov 2020Dismissed
Sunny And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0050
Indian Penal Code, 1860 — Section 34, 420, 464, 468Drugs And Cosmetics Act, 1940 — Section 17(c), 18(c)
High Courts26 Nov 2020Allowed
Elaf Tours And Travels Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0047
Finance Act, 2019 — Section 120, 121, 121(c), 121(c)(i), 122, 123, 123(e), 124, 124(1)(c), 124(1)(c)(i), 125, 125(1), 125(1)(c), 126, 127, 127(1), 127(2), 127(3), 128, 129, 130, 131, 132, 133, 134, 135Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 — Rule 3, 6(2), 6(3)Constitution Of India, 1950 — Article 226