High Courts09 Sept 2020Allowed
Santosh Kumar S/O Raj Kishor Prasad Singh Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0016
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 306
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 399 of 3,651
High Courts09 Sept 2020
Kangana Ranaut Vs Municipal Corporation Of Gr. Mumbai And Ors
Bombay High Court · (2020) 09 BOM CK 0009
Mumbai Municipal Corporation Act, 1888 — Section 354(A)Code Of Civil Procedure, 1908 — Section 148(A)
High Courts08 Sept 2020Disposed Of
Sachin Subhash Londhe Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0042
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 293
High Courts08 Sept 2020Dismissed
Kanchan Vs Prashant Manikrao Bagade
Bombay High Court · (2020) 09 BOM CK 0012
Contempt Of Court Act, 1971 — Section 2(b), 2(c), 12(3)Hindu Marriage Act, 1955 — Section 13, 15Code Of Civil Procedure, 1908 — Section 100
High Courts08 Sept 2020
Vishal Mahesh Suple And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0011
Indian Penal Code, 1860 — Section 34, 323, 324, 427, 504, 506
High Courts08 Sept 2020Disposed Of
Sidharth Vijay Shah Vs Union Of India And Ors
Bombay High Court · (2020) 09 BOM CK 0010
Customs Act, 1962 — Section 2(33), 110, 110(A), 110(d), 111, 111(d)Constitution Of India, 1950 — Article 226
High Courts08 Sept 2020Allowed
Gaurakshan Sanstha Vs Collector Wardha And Ors
Bombay High Court · (2020) 09 BOM CK 0006
Maharashtra Private Forest (Acquisition) Act, 1975 — Section 2(ci)(f), 2(f), 3, 6, 13, 21, 34(A), 35(1), 35(3), 38Forest Act, 1980 — Section 2(a)
High Courts07 Sept 2020Allowed
Uddhav Rangnath Kadam And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0008
Indian Penal Code, 1860 — Section 34, 306, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14(A), 18, 18(A)Code Of Criminal Procedure, 1973 — Section 438
High Courts07 Sept 2020Allowed
United India Insurance Co. Ltd Vs Chandrakala w/o Babasaheb Mane nd Ors
Bombay High Court · (2020) 09 BOM CK 0007
Motor Vehicles Act, 1988 — Section 2(14), 147(6), 166Evidence Act, 1872 — Section 106Constitution Of India, 1950 — Article 142, 136
High Courts07 Sept 2020Dismissed
Vaijanath Dayanand Kale And Ors Vs Nerkar Properties LLP And Ors
Bombay High Court · (2020) 09 BOM CK 0005
Commercial Courts Act, 2015 — Section 2(1)(c)(iv), 8, 13Code Of Civil Procedure, 1908 — Order 7 Rule 10
High Courts04 Sept 2020Allowed
State Of Maharashtra Vs Laxman S/o Bhau Dambre And Ors
Bombay High Court · (2020) 09 BOM CK 0004
Land Acquisition Act, 1894 — Section 3(A), 4, 4(1), 9(1), 11, 16, 17, 18, 23 (1A), 28, 34Code Of Civil Procedure, 1908 — Order 41 Rule 22
High Courts03 Sept 2020Allowed
Ramesh Namdeo Naikwade Vs State Of Maharashtra
Bombay High Court · (2020) 09 BOM CK 0003
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 437(A)Constitution Of India, 1950 — Article 10, 11
High Courts02 Sept 2020Dismissed
Audumber Narayan Wadadekar And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 09 BOM CK 0002
Maharashtra Co-operative Societies Act, 1960 — Section 73AAA, 73CB
High Courts02 Sept 2020Allowed
Ganesh Benzoplast Limited Vs Union Of India And Ors
Bombay High Court · (2020) 09 BOM CK 0001
Bureau Of Indian Standards Act, 2016 — Section 16(1), 16(2), 17, 27, 28Customs Act, 1962 — Section 46(1), 110, 110(1), 111, 111(d), 112(a), 124, 128(1), 128(A), 128(A)(3), 129, 129(E)Central Excise Act, 1944 — Section 35(A)(3)
High Courts28 Aug 2020Dismissed
Maksud Sheikh Gaffur Sheikh Vs State Of Maharashtra
Bombay High Court · (2020) 08 BOM CK 0020
Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 167(2), 374, 386(b), 389, 391, 393, 436, 437, 436(A), 437(6), 439Indian Penal Code, 1860 — Section 109, 114, 149, 201, 212, 302, 307, 326, 343, 353, 354(A), 354(B), 354(C), 366, 376(B), 394, 426, 450, 452, 506(II)Information Technology Act, 2000 — Section 66(E), 67, 67(A)
High Courts21 Aug 2020Dismissed
Narayan S/O Shivram Kavale Vs State Of Maharashtra
Bombay High Court · (2020) 08 BOM CK 0023
Indian Penal Code, 1860 — Section 34, 300, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8, 27, 157
High Courts21 Aug 2020Disposed Of
Khandu S/O Jivraj Bhange And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 08 BOM CK 0022
Indian Penal Code, 1860 — Section 34, 149, 300, 302, 313, 325, 326Code Of Criminal Procedure, 1973 — Section 437(A)
High Courts21 Aug 2020Dismissed
Bhatu S/O Himmat Akhade Vs State Of Maharashtra
Bombay High Court · (2020) 08 BOM CK 0021
Code Of Criminal Procedure, 1973 — Section 161, 294, 313, 313(1)(b), 374Indian Penal Code, 1860 — Section 84, 300(2), 300(3), 302, 309Evidence Act, 1872 — Section 105, 106, 115, 118
High Courts21 Aug 2020Disposed Of
Posh Infrastructure Pvt. Ltd And Ors Vs Official Liquidator And Ors
Bombay High Court · (2020) 08 BOM CK 0019
Companies Act, 1956 — Section 446, 446(2), 446(2)(d), 446(2)(1)(d), 456, 456(1), 457, 457(1)(c), 529(A), 530Income Tax Act, 1961 — Section 45(1), 45(4)Maharashtra Industrial Development Act, 1961 — Section 2(g), 3, 15, 15(A), 43(1)(A), 64, 67
High Courts20 Aug 2020Allowed
Naini Gopal S/o Dhirendra Mohan Roy Vs Union Of India And Others
Bombay High Court · (2020) 08 BOM CK 0024
Constitution Of India, 1950 — Article 21, 41, 46, 300A