High Courts05 Nov 2020Dismissed
CIPEL Vs Indian Oil Corporation Ltd And Ors
Bombay High Court · (2020) 11 BOM CK 0021
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 393 of 3,651
High Courts05 Nov 2020Allowed
Vinod Jaysing Kashid Vs State Of Maharashtra
Bombay High Court · (2020) 11 BOM CK 0020
Indian Penal Code, 1860 — Section 299, 300, 302, 304, 307Code Of Criminal Procedure, 1973 — Section 313
High Courts05 Nov 2020Disposed Of
Vijay Anant Gangan Vs Zenabibi Gulam Rasool And Ors
Bombay High Court · (2020) 11 BOM CK 0019
Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Rule 13(1)(e), 13(1)(k)Code Of Civil Procedure, 1908 — Order 20 Rule 12, Order 41 Rule 5
High Courts05 Nov 2020Allowed
Mandabai Vs Additional Divisional Commissioner And Ors
Bombay High Court · (2020) 11 BOM CK 0017
Maharashtra Village Panchayats Act, 1959 — Section 14, 14(1)(h), 16Constitution Of India, 1950 — Article 226, 227
High Courts05 Nov 2020Allowed
Dinesh Vs Deputy Inspector General Prison And Ors
Bombay High Court · (2020) 11 BOM CK 0016
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 342, 376(D), 452, 506
High Courts05 Nov 2020Disposed Of
Arshad Faizan Shah Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0015
High Courts05 Nov 2020Dismissed
Radhika Rajesh Agarwal Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0014
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17, 17(1), 17(2), 17(3), 17(4), 17(7), 19Security Interest (Enforcement) Rules, 2002 — Rule 6, 8, 9, 9(5), 9(6), 9(9), 9(10)Constitution Of India, 1950 — Article 226
High Courts05 Nov 2020Disposed Of
Saket S. Gokhale Vs Union Of India
Bombay High Court · (2020) 11 BOM CK 0013
Right To Information Act, 2005 — Section 4, 6, 6(2)
High Courts05 Nov 2020Allowed
Jyoti Plastic Works Pvt. Ltd And Ors Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0012
Central Excise Act, 1944 — Section 35(F)Companies Act, 2013 — Section 120, 121, 122, 123, 123(a)(i), 123(b), 124, 124(1)(a)(i), 125, 125(1), 1236, 127, 128, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226
High Courts05 Nov 2020Dismissed
Dhanaji Rambhau Satpute Vs State Of Maharashtra
Bombay High Court · (2020) 11 BOM CK 0011
Indian Penal Code, 1860 — Section 34, 201, 302, 498(A)Evidence Act, 1872 — Section 106Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts05 Nov 2020Allowed
Heritage Lifestyles And Developers And Private Limited Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0010
Central Goods And Services Tax Act, 2017 — Section 9, 140, 140(1), 140(3)Central Goods And Services Tax (CGST) Rules, 2017 — Rule 117, 118Constitution Of India, 1950 — Article 14, 19, 226, 246, 248, 265, 268(A), 269(A), 286, 302
High Courts05 Nov 2020Disposed Of
Mumbai Fabrics P. Ltd Vs Union Of India And Ors
Bombay High Court · (2020) 11 BOM CK 0009
Customs Act, 1962 — Section 110, 110(A), 110(1), 110(2), 111(d), 124, 124(a), 135Constitution Of India, 1950 — Article 226
High Courts04 Nov 2020Dismissed
Aditya Sham Chaturvedi Vs State Of Maharashtra
Bombay High Court · (2020) 11 BOM CK 0006
Indian Penal Code, 1860 — Section 34, 363, 364(A), 365Code Of Criminal Procedure, 1973 — Section 209, 313
High Courts03 Nov 2020Disposed Of
Minguel Caetano Rosario Vaz Vs Goa Coastal Zone Management Authority & Ors
Bombay High Court · (2020) 11 BOM CK 0051
High Courts03 Nov 2020Dismissed
Suganchand And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0030
Indian Penal Code, 1860 — Section 34, 406, 417, 420Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
High Courts03 Nov 2020Dismissed
Sahil And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0024
Code Of Criminal Procedure, 1973 — Section 216, 482Indian Penal Code, 1860 — Section 383, 386, 420, 504, 506, 509Information Technology Act, 2000 — Section 67
High Courts03 Nov 2020Allowed
Subhash Ramgopal Bharuka And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 107, 294(b), 306, 506Maharashtra Money Lending Act, 2014 — Section 23, 29, 45Negotiable Instruments Act, 1881 — Section 138
High Courts03 Nov 2020Disposed Of
Prabhakar And Ors Vs Subhashchandra And Ors
Bombay High Court · (2020) 11 BOM CK 0007
Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 13
High Courts03 Nov 2020Dismissed/Allowed
State Of Maharashtra And Ors Vs Mukund Trimbak Sonawane And Ors
Bombay High Court · (2020) 11 BOM CK 0005
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 323, 324, 504Maharashtra Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 161
High Courts03 Nov 2020Dismissed
Dattatraya And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 11 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 109, 120(B), 302Code Of Criminal Procedure, 1973 — Section 167(2), 204Constitution Of India, 1950 — Article 21, 226, 227