High Courts22 Oct 2020Dismissed
Ramdas And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0041
Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27, 32
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Bombay High Court judgments
73,005 judgments · page 395 of 3,651
High Courts21 Oct 2020Dismissed
Dinesh Santlal Yadav Vs Divisional Commissioner And Ors
Bombay High Court · (2020) 10 BOM CK 0034
Maharashtra Police Act, 1951 — Section 56, 56(a), 56(1)(a)(b), 56(b), 59Code Of Criminal Procedure, 1973 — Section 110
High Courts20 Oct 2020Allowed
Rahul Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0038
Indian Penal Code, 1860 — Section 302, 307, 324, 506Evidence Act, 1872 — Section 32, 65, 80, 101, 106Code Of Criminal Procedure, 1973 — Section 313
High Courts20 Oct 2020Dismissed
Chandradev @ Chandu Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0033
Indian Penal Code, 1860 — Section 302Prisons Act, 1894 — Section 59(28)(5)Maharashtra Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 19, 19(1)(c), 19(1)(C)(ii)
High Courts20 Oct 2020Dismissed
Mangal Kiran Waghmode And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0030
Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2(p), 3, 3(1)(b), 7, 8Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 4(1), 4(2), 4(3), 5, 6, 7(7), 7(14), 8(1A)
High Courts19 Oct 2020Allowed
Sheikh Wajid Sheikh Sarvar Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0036
Indian Penal Code, 1860 — Section 302, 304, 307Code Of Criminal Procedure, 1973 — Section 313
High Courts19 Oct 2020Dismissed
Reliable Spaces Pvt Ltd Vs Evonik India Pvt Ltd
Bombay High Court · (2020) 10 BOM CK 0032
Arbitration And Conciliation Act, 1996 — Section 34, 35(2), 35(3), 35(4)(g)
High Courts19 Oct 2020Dismissed
Sudam Ramnath Shelke Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0026
Indian Penal Code, 1860 — Section 376, 376(2)(f)
High Courts16 Oct 2020Dismissed
State Of Maharashtra Vs Satish V. Pabalkar
Bombay High Court · (2020) 10 BOM CK 0045
Indian Penal Code, 1860 — Section 34, 109, 114, 417, 419, 420, 493, 494, 495, 496, 498(A)Code Of Criminal Procedure, 1973 — Section 198, 198(1)(c)
High Courts16 Oct 2020Dismissed
Mangesh Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0037
Indian Penal Code, 1860 — Section 34, 120, 406, 409, 417, 419, 420, 465, 466, 467, 468, 469, 471, 472, 473, 474Code Of Criminal Procedure, 1973 — Section 439Constitution Of India, 1950 — Article 14, 21
High Courts16 Oct 2020Allowed
Meher Pheroze Sethna And Ors Vs Pune Cantonment Board And Ors
Bombay High Court · (2020) 10 BOM CK 0024
Cantonments Act, 2006 — Section 2(b), 2(o), 2(u), 2(y), 3, 3(1), 24, 25, 26, 62, 64, 235(1)(a), 233, 234, 235, 236, 237, 238, 238(3), 238(6), 239, 240, 241, 242, 243, 244, 245, 246, 247, 248, 248(1), 249, 250, 251, 252, 253, 253, 254, 255, 256, 257, 258, 259, 260, 261, 262, 263, 264, 340Cantonments Act, 1924 — Section 179(2)Cantonment Land Administration Rules, 1937 — Rule 3
High Courts15 Oct 2020Allowed
Harihar Collections And Ors Vs Union Of India And Ors
Bombay High Court · (2020) 10 BOM CK 0031
Foreign Trade (Development And Regulation) Act, 1992 — Section 3, 11, 13Customs Act, 1962 — Section 49, 111(d), 112(a)(i), 124, 125, 125(1), 129(D)(2)Constitution Of India, 1950 — Article 226
High Courts15 Oct 2020Dismissed
Anil Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0029
Evidence Act, 1872 — Section 24, 106Code Of Criminal Procedure, 1973 — Section 313
High Courts14 Oct 2020Allowed
Sunil And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0043
Mamlatdars Courts Act, 1906 — Section 3, 5, 7, 8, 9, 10, 11, 12, 12(b), 23, 72
High Courts14 Oct 2020Allowed
Mahadev Rama Kaikadi Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0040
Constitution Of India, 1950 — Section 30
High Courts14 Oct 2020Dismissed
Chairman/Chief Executive Officer, Sangli District Primary Teachers Vs Babasaheb Mahadev Patil
Bombay High Court · (2020) 10 BOM CK 0039
Maharashtra Co-Operative Societies Act, 1960 — Section 88Payment Of Gratuity Act, 1972 — Section 4, 4(1), 4(6), 4(6)(b)(ii), 7
High Courts14 Oct 2020Allowed
Shantabai Laxman Doiphode Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0027
Constitution Of India, 1950 — Article 15(1), 15(3), 15(4), 16(1), 16(4)
High Courts14 Oct 2020Dismissed
Shankar Vs Chancellor, Dr. Babasaheb Ambedkar Marathwada University And Ors
Bombay High Court · (2020) 10 BOM CK 0019
Maharashtra Public Universities Act, 2016 — Section 40, 40(2)(a)40(2)(b)(ii), 41, 65, 140Indian Penal Code, 1860 — Section 353, 427, 441Probation Of Offenders Act, 1958 — Section 4, 12
High Courts14 Oct 2020Disposed Of
Vikram Vilas Mane Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0017
Constitution Of India, 1950 — Article 21(A)
High Courts13 Oct 2020Allowed
State Of Maharashtra And Ors Vs Hitesh Deoraj Gosar And Ors
Bombay High Court · (2020) 10 BOM CK 0035
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 9(1), 11(2), 18