High Courts22 May 2020Dismissed
Kryshnajay Developers Pvt. Ltd. Vs Kapil M. Mahtani And 3 Ors.
Bombay High Court · (2020) 05 BOM CK 0011
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 404 of 3,651
High Courts22 May 2020Dismissed
Anant Satish Pathak@Anant Vardhan Pathak S/O Satish Kumar Pathak Vs Union Of India And Anr.
Bombay High Court · (2020) 05 BOM CK 0009
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section (8), 20((b), 21(b), 36A(1)(d), 41, 41(2), 41(3), 42, 42(1), 42(2), 50, 67Code Of Criminal Procedure, 1973 — Section 227
High Courts19 May 2020
Jackie Kukubhai Shroff Vs Ratnam Sudesh Iyer
Bombay High Court · (2020) 05 BOM CK 0012
Contract Act, 1872 — Section 73, 74, 182, 186, 187, 188, 196, 197Arbitration And Conciliation Act, 1996 — Section 9, 34Indian Penal Code, 1860 — Section 499
High Courts19 May 2020
Kukreja Construction Co. Vs Surendra Narvekar And Anr
Bombay High Court · (2020) 05 BOM CK 0010
High Courts19 May 2020Disposed Of
Eepc India ( Formerly Engineering Export Promotion Council ) Vs Addl. Commissioner, Konkan Division, Mumbai And Ors
Bombay High Court · (2020) 05 BOM CK 0008
Maharashtra Rent Control Act, 1999 — Section 24, 33Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 3(1)(b), 13A2(3)(b), 15A, 58Banking Companies (Acquisition And Transfer Of Undertakings) Act, 1970 — Section 3
High Courts19 May 2020Dismissed
Nayana Sudhir Shah And Ors Vs Sudhir Premji Shah And Ors
Bombay High Court · (2020) 05 BOM CK 0007
Constitution Of India, 1950 — Article 227Transfer Of Property, 1882 — Section 23Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(b), 2(f), 2(g), 2(h), 4, 5, 16, 16(1), 16(5), 23, 23(1)
High Courts15 May 2020
Mumbai Metropolitan Region Evelopment Authorityn And Anr Vs Rajnikant L. Dharia And Niranjan H. Hiranandani (Const. Attorney)
Bombay High Court · (2020) 05 CK 0001
Mumbai Metropolitan Region Development Authority Act, 1974 — Section 32(1)Urban Land (Ceiling And Regulation) Act, 1976 — Section 20, 20(1)Arbitration And Conciliation Act, 1996 — Section 21, 34, 43
High Courts15 May 2020
Jawaharlal Nehru Port Trust Vs Seatrans Shipping Ltd.
Bombay High Court · (2020) 05 Bom CK 0014
Arbitration And Conciliation Act, 1996 — Section 34, 31(7)(b)
High Courts15 May 2020Dismissed
Microvision Technologies Pvt Ltd Vs Union Of India
Bombay High Court · (2020) 05 BOM CK 0013
Arbitration And Conciliation Act, 1996 — Section 2(1)(e), 8, 9, 9(3), 11, 11(5), 11(6), 34, 36, 42Micro, Small And Medium Enterprises Development Act, 2006 — Section 18, 18(2), 18(3)
High Courts15 May 2020Dismissed
State Of Maharashtra Through Secretary Agriculture Animal Husbandry And Another Vs Madhukar Suryabhan Ingale
Bombay High Court · (2020) 05 BOM CK 0006
Constitution Of India, 1950 — Article 226, 227Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 8
High Courts15 May 2020
Yogesh Popatrao Maid Vs State Of Maharashtra And Others
Bombay High Court · (2020) 05 BOM CK 0005
Maharashtra Employees Of Private Schools (Condition Of Services) Regulation Act, 2009 — 2, 23, 23(1)Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Rules, 1981 — Rule 2(1)(j), 2(16), 6Maharashtra Employees Of Private Schools (Condition Of Service) Regulation Act, 1977 — Section 2, 3, 16, 16(1), 16(2)
High Courts15 May 2020Disposed Of
Amalner Municipal Council, Amalner Vs State Of Maharashtra And Ors.
Bombay High Court · (2020) 05 BOM CK 0004
Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 — Section 49A, 90Constitution Of India, 1950 — Article 14, 19(1)(g), 162, 243W
High Courts15 May 2020Disposed Of
Sachin Chhotu Pawar Vs Collector Raigad and others
Bombay High Court · (2020) 05 BOM CK 0003
Code Of Civil Procedure, 1908 — Section 20(c), 141Constitution Of India, 1950 — Article 226, 226(1), 226(2)
High Courts12 May 2020Dismissed
Baburao @ Baban Sarangdhar Khade Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0029
Indian penal Code, 1860 — Section ,302, 304II
High Courts12 May 2020Allowed
Shaikh Anis S/O Shaikh Hameed Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0028
Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts12 May 2020Allowed
Mrs Sindhubai W/O Ajinath Wanve Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 05 BOM CK 0027
Code Of Criminal Procedure, 1973 — Section 107, 125, 125(4), 482
High Courts12 May 2020Partly Allowed
Reshma Motiram Jadhav Vs Motiram Somnath Jadhav And Ors
Bombay High Court · (2020) 05 BOM CK 0026
Indian Penal Code, 1860 — Section 109, 494Code Of Criminal Procedure, 1973 — Section 202, 203, 320, 320(2)Constitution Of India, 1950 — Article 226, 227
High Courts12 May 2020
Dipak Bhaskar Rane Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 05 BOM CK 0025
Code Of Criminal Procedure, 1973 — Section 7, 70, 260, 261, 262, 482Consumer Protection Act, 1986 — Section 25, 27, 27(1), 27(3)Co-Operative Societies Act, 1912 — Section 88
High Courts12 May 2020Allowed/Disposed of
Kiran Umaraoji Kaithe Vs Deputy Inspector General Of Prison (East Region)
Bombay High Court · (2020) 05 BOM CK 0016
Indian Penal Code, 1860 — Section 120B 147, 148, 149 302Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 1(A)
High Courts12 May 2020Allowed
Vasanta Sadashiv Girhe Vs State Of Maharashtra
Bombay High Court · (2020) 05 BOM CK 0015
Indian Penal Code, 1860 — Section 376(2)(f)(i), 511Protection Of Children from Sexual Offences Act, 2012 — Section 4, 6, 12