Bombay High Court Judgments

High Courts03 Nov 2020Disposed Of

Lakhichand Marotrao Dhoble And Ors Vs Joint Charity Commissioner And Ors

Bombay High Court · (2020) 11 BOM CK 0003

Code Of Civil Procedure, 1908 — Section 92Maharashtra Public Trusts Act, 1950 — Section 17, 22, 41(B), 50(A), 52, 80Constitution Of India, 1950 — Article 12, 226

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High Courts03 Nov 2020

Siddharth Mandavia Vs Union Of India And Ors

Bombay High Court · (2020) 11 BOM CK 0002

Central Goods And Services Tax Act, 2017 — Section 2(107), 62, 63, 64, 67, 70, 73, 74, 83Foreign Trade (Development And Regulation) Act, 1992 — Section 7, 8, 8(1)Central Goods And Services Tax Rules, 2017 — Rule 159, 159(1), 159(5), 159(6)

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High Courts03 Nov 2020Disposed Of

Shrinivas @ Shenu Shirsappa Ayyappa Swami And Ors Vs State Of Maharashtra

Bombay High Court · (2020) 11 BOM CK 0001

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 151, 174, 313Evidence Act, 1872 — Section 27, 65(B)

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High Courts02 Nov 2020Allowed

Rahim And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 11 BOM CK 0018

Code Of Criminal Procedure, 1973 — Section 155(2) , 156(1), 482Indian Penal Code, 1860 — Section 34, 323, 498(A), 504, 506

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High Courts29 Oct 2020

Musale Constructions Vs Vidarbha Irrigation Development Corporation And Ors

Bombay High Court · (2020) 10 BOM CK 0056

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High Courts29 Oct 2020Allowed

Ram Ratna International Vs Union Of India And Ors

Bombay High Court · (2020) 10 BOM CK 0055

Foreign Trade (Development And Regulation) Act, 1992 — Section 5Constitution Of India, 1950 — Article 226

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High Courts28 Oct 2020

R.K. Chavan Infrastructure Pvt. Ltd Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0059

Assam Municipal Act, 1957 — Section 298

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High Courts27 Oct 2020Allowed

Samadhan And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0057

Maharashtra Prisons (Mumbai Furlough And Parole) Rules, 1959 — Section 19(1)(C)

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High Courts27 Oct 2020Disposed Of

Maharashtra State Power Generation Company Limited Vs Prabhakar

Bombay High Court · (2020) 10 BOM CK 0053

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High Courts27 Oct 2020Allowed

Thought Blurb Vs Union Of India And Ors

Bombay High Court · (2020) 10 BOM CK 0052

Customs Act, 1962 — Section 120, 121(r), 122, 123, 123(c), 124, 124(1)(d)(ii), 125, 125(1), 125(1)(e), 125(2), 126, 127, 127(1), 127(2), 127(3), 127(4), 128, 129, 130, 131, 132, 133, 134, 135Constitution Of India, 1950 — Article 226

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High Courts27 Oct 2020Disposed Of

Supreme Industries Ltd Vs CBIC And Ors

Bombay High Court · (2020) 10 BOM CK 0050

Customs Act, 1962 — Section 12, 17, 17(4), 17(5), 18, 112(a), 125

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High Courts27 Oct 2020Disposed Of

K.I.P.L. Vistacore Infra Projects J.V @Hash @APPELLANT Ichalkaranjee Municipal Council And Ors

Bombay High Court · (2020) 10 BOM CK 0049

Maharashtra Municipal Councils, Nagar Panchayat And Industrial Township Act, 1965 — Section 81(1), 81(4), 81(10), 81(15), 308, 308(1), 308(2), 308(3)Specific Relief Act, 1963 — Section 41(ha)Constitution Of India, 1950 — Article 12, 14, 226

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High Courts27 Oct 2020Disposed Of

Mandakani Kachru Kokane Vs Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0047

Maharashtra Village Panchayat Act, 1958 — Section 30(1A)Maharashtra 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 8Maharashtra Municipal Councils, Nagar Panchayat And Industrial Townships Act, 1965 — Section 9(A)

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High Courts26 Oct 2020Dismissed

Shankar Assana Gaddam Vs Achanak Associates Realtors Pvt. Ltd And Ors

Bombay High Court · (2020) 10 BOM CK 0048

Code Of Civil Procedure, 1908 — Section 9, 9(A)Companies Act, 2013 — Section 241, 242, 242(2)(g), 430Companies Act, 1956 — Section 10(GB)

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High Courts26 Oct 2020Dismissed

Kisan Bhimrao Patil And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0046

Maharashtra Prevention Of Fragmentation And Consolidation Of Holdings Act, 1948 — Section 21, 32, 32(1)Maharashtra Land Revenue Code, 1966 — Section 257Constitution Of India, 1950 — Article 226, 227

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High Courts23 Oct 2020Dismissed

State Of Maharashtra Vs Shridhar Madhavrao Murti

Bombay High Court · (2020) 10 BOM CK 0058

Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19, 20Code Of Criminal Procedure, 1973 — Section 313

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High Courts23 Oct 2020Allowed

Deepak Umakant Mathpati Vs Latur Municipal Corporation And Ors

Bombay High Court · (2020) 10 BOM CK 0054

Maharashtra Municipal Corporation Act, 1949 — Section 20, 20(2), 22, 23, 451Constitution Of India, 1950 — Article 226

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High Courts23 Oct 2020Dismissed

State Of Maharashtra Vs Avinash Sadashiv Khristi And Ors

Bombay High Court · (2020) 10 BOM CK 0051

Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2), 20

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High Courts23 Oct 2020Allowed

Hospitals Association And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 10 BOM CK 0044

Epidemic Diseases Act, 1897 — Section 2, 2(a)(d)(e), 2(a)(d)(p), 2(1), 2(4)Disaster Management Act, 2005 — Section 20, 22, 24, 30, 34, 65, 65(1), 66Maharashtra COVID-19 Regulations, 2020 — Regulation 3, 4, 10

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High Courts23 Oct 2020Disposed Of

Prathmesh Vs Director, Indian Institute Of Technology (IIT) Bombay And Ors

Bombay High Court · (2020) 10 BOM CK 0042

Constitution Of India, 1950 — Section 12, 15(4)

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