High Courts01 Oct 2020Dismissed
Tukaram Rau Jadhav Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0003
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 397 of 3,651
High Courts01 Oct 2020Dismissed
Sayyad Shabbir Sheikh Vs State Of Maharashtra
Bombay High Court · (2020) 10 BOM CK 0002
Indian Penal Code, 1860 — Section 323, 506, 376, 376(2), 376(2)(f), 376(2)(i), 376(2)(i)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 164, 313, 357, 357(A)
High Courts01 Oct 2020Dismissed
Father Jerome Gonsalves S J Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 10 BOM CK 0001
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 30, 39, 40, 48, 48(1)Code Of Criminal Procedure, 1973 — Section 313, 397, 401
High Courts30 Sept 2020Allowed
Indo Unique Flame Ltd Vs N.N.Global Merchantile Pvt. Ltd And Ors
Bombay High Court · (2020) 09 BOM CK 0050
Arbitration And Conciliation Act, 1996 — Section 5, 8, 11, 16, 16(2), 16(4), 16(6), 34(2)(b)37, 48, 48(2)Code Of Civil Procedure, 1908 — Section 9(A), 115, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(D)Contract Act, 1872 — Section 126
High Courts29 Sept 2020
Pioneer Publicity Corporation Pvt Ltd Vs Airport Authority Of India And Ors
Bombay High Court · (2020) 09 BOM CK 0049
Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(8), 12(1), 16, 17
High Courts29 Sept 2020Allowed/Disposed Of
Ajit @ Bhaiyyasaheb Ganpatrao Jadhao Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0044
Indian Penal Code, 1860 — Section 300, 307, 320, 324, 326, 511
High Courts29 Sept 2020Allowed
Vijaykumar Satramdas Lakhani Vs Central Board Of Direct Taxes And Ors
Bombay High Court · (2020) 09 BOM CK 0041
Income Tax Act, 1961 — Section 119, 192, 195, 197, 197(1), 206(C)(9)Specific Relief Act, 1963 — Section 2(1), 3, 3(2)Income Tax Rules, 1962 — Rule 28, 28(AA)
High Courts29 Sept 2020Disposed Of
Mangala And Ors Vs National Insurance Company Limited
Bombay High Court · (2020) 09 BOM CK 0039
Motor Vehicles Act, 1988 — Section 146, 147, 147(5), 163(A), 165, 166
High Courts29 Sept 2020Dismissed
Janardan S/O. Kisanaji Parbat Vs Rekha W/O. Marotrao Parbat And Ors
Bombay High Court · (2020) 09 BOM CK 0038
Evidence Act, 1872 — Section 91, 92, 91(1)Code Of Civil Procedure, 1908 — Section 100
High Courts28 Sept 2020Allowed
Asian Satellite Broadcast Pvt. Ltd Vs Income Tax Officer
Bombay High Court · (2020) 09 BOM CK 0033
Income Tax Act, 1961 — Section 14, 45, 47, 47(iii), 139, 142(1), 143(2), 143(3), 147, 148, 148(1), 151(1)Constitution Of India, 1950 — Article 226
High Courts25 Sept 2020Dismissed
Ashok Kumar Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0045
Drugs And Cosmetics Act, 1940 — Section 16, 17(b), 17(b)(d), 18(a)(i), 27(b), 27(c), 27(d), 34, 36(A)(B)Code Of Criminal Procedure, 1973 — Section 2(w), 155(2), 209, 323Constitution Of India, 1950 — Article 20, 20(1), 227
High Courts25 Sept 2020Allowed
Pranaya W/O Ganesh Gaddamwar Vs Collector, Chandrapur And Ors
Bombay High Court · (2020) 09 BOM CK 0043
Maharashtra Zilla Parishads And Panchayat Samitis Act, 1961 — Section 72(2)Maharashtra Zilla Parishads Presiding Authorities (No Confidence Motion) Rules, 1962 — Rule 2, 3
High Courts25 Sept 2020Dismissed
State Of Maharashtra Vs Ashok Tukaram Dhamne And Ors
Bombay High Court · (2020) 09 BOM CK 0037
Indian Penal Code, 1860 — Section 34, 323, 342, 376
High Courts25 Sept 2020Dismissed
State Of Maharashtra Vs Mallinath Rajaram Harsure
Bombay High Court · (2020) 09 BOM CK 0036
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts25 Sept 2020Dismissed
Renaissance Infrastructure And Ors Vs Parth B. Suchak And Ors
Bombay High Court · (2020) 09 BOM CK 0032
Real Estate (Regulation And Development) Act, 2016 — Section 43(5), 44
High Courts24 Sept 2020Allowed
Shaikh Moin Shaikh Mehmood Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0035
Arms Act, 1959 — Section 3, 25Maharashtra Control Of Organised Crime Act, 1999 — Section 3(1)(ii), 21(b), 21(2)(b)Code Of Criminal Procedure, 1973 — Section 167(2), 439
High Courts24 Sept 2020Allowed
Yamunabai W/O Kundlik Suryawanshi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0030
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)(2), 18Indian Penal Code, 1860 — Section 34, 323, 324, 504Code Of Criminal Procedure, 1973 — Section 438
High Courts24 Sept 2020Disposed Of
Kajal Mukesh Singh And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0027
Immoral Traffic (Prevention) Act, 1956 — Section 2(f), 3, 4, 5, 8, 9, 15, 16, 17, 17(1), 17(2), 17(3), 17(4), 17(5), 17(6)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 370(3)
High Courts23 Sept 2020Allowed
Keshav Baliram Hedgewar Paryayi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0025
Maharashtra State Board Of Nursing And Paramedical Education Act, 2013 — Section 28Industrial Disputes Act, 1947 — Section 10, 14, 15Constitution Of India, 1950 — Article 14
High Courts22 Sept 2020Disposed Of
Anand Roopchand Gajbhiye And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0051
Indian Penal Code, 1860 — Section 34, 109, 143, 147, 148, 149, 307, 320, 326Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27