High Courts05 Jun 2020Dismissed
Quick Heal Technologies Limited Vs M/S. Ncs Computech Private Limited
Bombay High Court · (2020) 06 BOM CK 0009
Arbitration And Conciliation Act, 1996 — Section 2(b), 7, 11, 11(6), 17(a), 21, 61
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 403 of 3,651
High Courts04 Jun 2020
M/S. Ambuja Cements Ltd. Upparwahi Vs State Of Maharashtra, Through Its Ministry Of Revenue And Forest And 3 Others
Bombay High Court · (2020) 06 BOM CK 0010
Bombay Stamp Act, 1958 — Article 25, 36, 36(iii), Section 27, 31, 40Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 141, Order 1 Rule 9, Order 22, Order 23 Rule 1, Order 23 Rule 3, Order 41 Rule 22, Order 41 Rule 22(1)
High Courts02 Jun 2020Dismissed
Shoeb Salauddin Thakur Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 06 BOM CK 0008
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(xi), 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 354
High Courts02 Jun 2020Dismissed
Vikas Ravindra Bandgar Vs State Of Maharashtra
Bombay High Court · (2020) 06 BOM CK 0007
Indian Penal Code, 1860 — Section 323, 420, 447, 452, 504, 506Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities Act), 1989 — Section 3(1), 3(1)(r), 3(1)(s)Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Jun 2020Dismissed
Pramod Laxmikant Upadhya Vs State Of Maharashtra
Bombay High Court · (2020) 06 BOM CK 0006
Indian Penal Code, 1860 — Section 376, 392Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 27, 65B, 106
High Courts02 Jun 2020Dismissed
Pandurang Kamlakar Patil (Since Deceased) And Others Vs M/s. Soham Builders And Another
Bombay High Court · (2020) 06 BOM CK 0005
Code Of Civil Procedure, 1908 — Order 3 Rule 1, Order 3 Rule 2Specific Relief Act, 1963 — Section 6, 8, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 6, 6(1), 8(4)
High Courts02 Jun 2020Dismissed
Sachin @ Satish S/O Dayanath (In Jail) Vs State Of Maharashtra, Thr. P.S.O. P.S. Khaparkheda Dist:Nagpur And Another
Bombay High Court · (2020) 06 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 3, 25Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities Act), 1989 — Section 3(2)(v)
High Courts02 Jun 2020Dismissed
M/S.Time Filed Corpn. Vs Shri Sankalpa Co-Op.Hsg. Society Ltd.
Bombay High Court · (2020) 06 BOM CK 0003
Maharashtra Cooperative Societies Rules, 1961 — Rule 154B(12)Constitution Of India, 1950 — Article 19(1)(c)Maharashtra Cooperative Societies Act, 1950 — Section 21, 21A, 60, 72, 73, 77A, 80
High Courts02 Jun 2020Dismissed
Bhagatsingh S/O Sadhu Singh Jina (Since Deceased) 1.1.Mrs. Deepa Bhagatsingh Jina & Ors Vs Bhojraj Kanji Joshi Alias Bandu Joshi
Bombay High Court · (2020) 06 BOM CK 0002
Constitution Of India, 1950 — Article 227/Indian Easements Act, 1882 — Section 52Presidency Of Small Cause Courts Act, 1882 — Section 41
High Courts02 Jun 2020Allowed
Afcons Infrastructure Limited Vs Konkan Railway Corporation Limited
Bombay High Court · (2020) 06 BOM CK 0001
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 8, 9, 11, 11(3), 11(3)(4), 11(6), 11(4), 11(5), 11(6), 11(7), 11(8), 11(10), 11(12)(b), 12, 12(1), 12(5), 17, 20, 21, 34, 37, 42Arbitration And Conciliation Amendment Act, 2015 — 6, 26
High Courts26 May 2020Partly Allowed/ Disposed Of
Mr.Sanjay Damodar Kale Vs Ms.Kalyani Sanjay Kale
Bombay High Court · (2020) 05 BOM CK 0040
Code Of Criminal Procedure 1973 — Section 125, 125(1), 125(1)(b), 125(4)Hindu Marriage Act, 1955 — 12(1)(a), 13, 13(1)(ia), 25Contract Act, 1872 — Section 23
High Courts26 May 2020Partly Allowed/ Dismissed
Bhagtammotiram Lihare And Another Vs State Of Maharashtra Thr.Pso Gaondia
Bombay High Court · (2020) 05 BOM CK 0038
Constitution Of India, 1950 — Article 14, 15, 16Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304I, 307Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(iv)
High Courts26 May 2020
State Of Maharashtra, Through P.S.O. P.S. Sadar, Nagpur Vs Mangesh S/O Shivajirao Chavan And 6 Others
Bombay High Court · (2020) 05 BOM CK 0037
Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 191, 193, 194, 195, 196, 199, 200, 205, 206, 207, 208, 209, 210, 211, 228, 463, 471, 475, 476Code Of Criminal Procedure, 1973 — Section 10(1), 15(1), 195, 195(1)(b), 195(4), 340, 304(1), 340(2), 340(4), 344, 344(3)
High Courts26 May 2020Dismissed
Metro Shoes Ltd. Vs Filpkart India Pvt. Ltd. And Another
Bombay High Court · (2020) 05 BOM CK 0036
Code Of Civil Procedure, 1908 — Section 151, Order 5 Rule 1, Order 6 Rule 1(1), Order 6 Rule 15, Order 8 Rule 1, Order 8 Rule 10
High Courts26 May 2020Allowed/ Disposed Of
Vs Pujit Ravikiran Aggarwal
Bombay High Court · (2020) 05 BOM CK 0035
Provincial Insolvency Act, 1920 — Section 5, 6, 6(3), 9(f), 10, 14, 15, 14(1), 14(2), 21, 24Presidency Towns Insolvency Rules, — Rule 71, 83
High Courts26 May 2020Disposed Of
Shamoil Ahmad Khan Vs Falguni Shah And 3 Ors
Bombay High Court · (2020) 05 BOM CK 0034
High Courts26 May 2020Partly Allowed/ Disposed Of
Sanjay Damodar Kale Vs Kalyani Sanjay Kale
Bombay High Court · (2020) 05 BOM CK 0033
Code Of Criminal Procedure, 1973 — Section 125, 125(1), 125(4)Hindu Marriage Act, 1955 — Section 12(1)(a), 13, 13(1)(ia), 25Contract Act, 1872 — Section 23
High Courts26 May 2020Disposed Of
Sameer S/o Subhash Rajurkar Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0032
Constitution Of India, 1950 — Article 226, 243E, 243K, 243O, 243Q, 243T, 243ZG, 324, 329, 329a, 334Maharashtra Municipal Corporations Act, 1949 — Section 5, 5(3), 5A, 5A(1)(b), 5A(2), 5(3), 14(2), 14(4)Delimitation Act, 2002 — Section 6A, 9(2)(c), 10, 31, 32, 33
High Courts22 May 2020
Crystal Construction Company Vs Additional Controller Of Stamps
Bombay High Court · (2020) 05 BOM CK 0031
Constitution Of India, 1950 — Article 226Maharashtra Stamp Act, 1958 — Section 31, 32A, 32B, 33, 53AMaharashtra Public Trust Act, 1950 — Section 36(1)(a)
High Courts22 May 2020Partly Allowed/ Dismissed
ICICI Securities Primary Dealership Ltd Vs Goodwill Enterprise Limited
Bombay High Court · (2020) 05 BOM CK 0030
Contract Act, 1872 — Section 172, 173, 174, 175, 176Code Of Criminal Procedure, 1973 — Section 20(a)Limitation Act, 1963 — Article 21, 25, 113