High Courts30 Jun 2020Allowed
Mohan Parshuram Bendrikar And Ors Vs Ujwala Sambhaji Wagh And Ors
Bombay High Court · (2020) 06 BOM CK 0029
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 402 of 3,651
High Courts30 Jun 2020Allowed
Meena Shyam Tulsani And Ors Vs Collector of Stamps And Ors
Bombay High Court · (2020) 06 BOM CK 0028
Bombay Stamp Act, 1958 — Section 32(B), 32(C)Constitution Of India, 1950 — Article 227
High Courts29 Jun 2020Allowed
Kamalabai Bhaskar Mule And Ors Vs Special Land Acquisition Officer
Bombay High Court · (2020) 06 BOM CK 0027
Land Acquisition Act, 1894 — Section 4, 4(1), 11, 18, 18(1), 19, 19(1), 20, 20(a), 20(c), 21, 22, 50(2), 54Code Of Civil Procedure, 1908 — Section 53Transfer of Property Act, 1882 — Section 54
High Courts26 Jun 2020Disposed Of
Kuber Builders Vs Union Of India
Bombay High Court · (2020) 06 BOM CK 0030
Finance Act, 1998 — Section 90(1)Income Tax Act, 1961 — Section 143(3), 220(2), 271(1)(a), 271(1)(b), 271(1)(c)Constitution Of India, 1950 — Article 226
High Courts16 Jun 2020Allowed
Slum Rehablitation Authority Vs M. M. Project Consultants Pvt. Ltd
Bombay High Court · (2020) 06 BOM CK 0025
Arbitration and Conciliation Act, 1996 — Section 28(3), 34, 34(2)(b)(ii), 48(2)(b)(ii)Evidence Act, 1872 — Section 106, 114Arbitration Act, 1940 — Section 30, 33
High Courts12 Jun 2020Partly Allowed/ Disposed Of
Monika Sales Agencies, Through Its Parner Sunil Lalchand Munot And Anr Vs Mahesh Nagari Sah. Patsanstha Ltd. Bhingar Through Authorized Person Sanjay Shantilal Munot
Bombay High Court · (2020) 06 BOM CK 0024
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 313, 357(1), 357(3), 397, 401
High Courts12 Jun 2020Dismissed
Mahesh Sambhaji Chaple Vs State Of Maharashtra
Bombay High Court · (2020) 06 BOM CK 0023
Protection Of Children From Sexual Offences Act, 2012 — Section 4Indian Penal Code, 1860 — Section 377Evidence Act, 1872 — Section 27
High Courts12 Jun 2020Allowed/ Disposed Of
Fazal Khalil Ahemad Shaikh Vs Nandkishor S/O. Ramnivasji Agrawal And Anr
Bombay High Court · (2020) 06 BOM CK 0022
Negotiable Instruments Act, 1881 — Section 118, 138, 139Code Of Criminal Procedure, 1973 — Section 357(3), 353(5), 353(7), 386, 387, 389, 389(3), 397, 397(1), 401, 482, 535(6)Indian Penal Code, 1860 — Section 498A
High Courts12 Jun 2020Dismissed
Pr. Commissioner Of Income Tax - 14 Vs Alag Securities Pvt Ltd (Formerly Known As Mahasagar Securities And Richmond Securities Pvt Ltd)
Bombay High Court · (2020) 06 BOM CK 0020
Income Tax Act, 1961 — Section 68, 132, 132(1), 143(3), 147, 153C, 260A
High Courts12 Jun 2020Allowed
Ventura Textiles Ltd. Vs Commissioner Of Income Tax-Mumbai City-11
Bombay High Court · (2020) 06 BOM CK 0019
Income Tax Act, 1961 — Section 14A, 36(1)(vii), 37, 37(1), 143(3), 260A, 271(1)(c), 274, 275(1)
High Courts12 Jun 2020Allowed
Aberdeen Asia Pacific Excluding Japan Equity Fund Vs The Deputy Commissioner Of Income Tax(International Taxation)-1(1)(1) Mumbai And Anr
Bombay High Court · (2020) 06 BOM CK 0018
Income Tax Act, 1961 — Section 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 142(1), 143(3), 144C(1), 144C(5), 147, 148Constitution Of India, 1950 — Article 226
High Courts12 Jun 2020Allowed
M/s. J. S. & M. F. Builders Vs A. K. Chauhan And Others
Bombay High Court · (2020) 06 BOM CK 0017
Income Tax Act, 1961 — Section 2(14), 2(47), 44(AB), 45(1), 45(2), 48, 54, 54A, 54B, 54C, 54D, 54E, 54F, 54G, 54H, 55(1), 55(2), 139, 142, 143(3), 143(1)(a), 147, 148, 149, 150, 151, 152, 153Constitution Of India, 1950 — Article 226
High Courts12 Jun 2020Dismissed
Shri Raghuvir Prasad Kalicharan Kaithwas Vs Hridainarain Ramlakhan Pande
Bombay High Court · (2020) 06 BOM CK 0011
Presidency Small Cause Courts Act, 1882 — Section 41, 41(1)Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(4A)Indian Easements Act, 1882 — Section 52
High Courts09 Jun 2020Dismissed
Devkumar Gopaldas Aggarwal And 2 Ors Vs Board Of Trustees Of The Port Of Mumbai And 3 Ors
Bombay High Court · (2020) 06 BOM CK 0026
Major Port Trusts Act, 1963 — Section 3, 21, 22(3), 29Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(d), 3, 3(a), 3(b), 5(1), 5C(1), 7(1), 7(2), 17, 18, 18(2)(c)Customs Act, 1962 — Section 2(34), 28, 28(11)
High Courts09 Jun 2020Allowed
Vadilal M.Trevadia Vs B.M.C.And Ors.
Bombay High Court · (2020) 06 BOM CK 0021
Bombay Municipal Corporation Act, 1888 — Section 342, 347, 351, 354Constitution Of India, 1950 — Article 226
High Courts09 Jun 2020Dismissed
Mr. Dharmesh Vasantrai Shah Vs Miss Renuka Prakash Tiwari
Bombay High Court · (2020) 06 BOM CK 0016
Hindu Minority And Guardianship Act, 1956 — Section 6Mental Healthcare Act, 2017 — Section 3
High Courts09 Jun 2020Allowed
M/S. Thakur Stone Quarries Thru Partner Mr. Munesh Hotilal Thakur Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 06 BOM CK 0015
Maharashtra Land Revenue Code, 1966 — Section 135, 247, 257Mines And Minerals (Development And Regulation) Act, 1957 — Section 15Maharashtra Minor Minerals Extraction (Development and Regulation) Rules, 2013 — Rule 2(h), 82, 84
High Courts09 Jun 2020Allowed
Shri. Rajesh Bapuso Yemkanmardi And Ors Vs Praful Jamanadas Padiya And Ors
Bombay High Court · (2020) 06 BOM CK 0014
Maharashtra Cooperative Societies Act, 1960 — Section 101, 101(1), 101(2), 149(9), 152, 154, 154(1), 156, 156(1)Maharashtra Cooperative Societies Rules, 1961 — Rule 2(h), 2(m), 38(6), 107, 107(2), 107(3), 107(5), 107(6), 107(8), 107(9), 107(10), 107(11), 107(11)(d), 107(11)€, 107(11)(g), 107(12), 107(13), 107(14), 107(14)(i), 107(14)(iii), 107(14)(v)Limitation Act, 1963 — Article 136
High Courts09 Jun 2020Dismissed
Maharashtra State Electricity Distribution Co. Ltd. Vs The Principal , College Of Engineering , Pune
Bombay High Court · (2020) 06 BOM CK 0013
Electricity Act, 2003 — Section 56, 56(1), 56(2)Constitution Of India, 1950 — Article 39(b) 39(c), 226
High Courts09 Jun 2020Allowed
Shri. Vishnupant Motba Kesarkar Vs State Of Maharashtra And Ors.
Bombay High Court · (2020) 06 BOM CK 0012
Maharashtra Village Panchayats Act, 1958 — Section 39(1), 39(2), 39(3)Constitution Of India, 1950 — Article 227