High Courts06 Mar 2020Dismissed
Dr. Nishigandha Ramchandra Naik Indian Inhabitant Of Mumbai Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0042
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 409 of 3,651
High Courts06 Mar 2020Dismissed
Abhijeet Ashoka Infra Structure Pvt. Limited Vs Joint District Registrar (Class-I) And The Collector Of Stamps And Anr
Bombay High Court · (2020) 03 BOM CK 0038
Maharashtra Stamps Act, 1958 — Section 2, 2(n), 2(l), 2(n)(iii), 3, 6, 39(1)(b), 53(1A), 54Transfer Of Property Act, 1882 — Section 105Stamp Act, 1899 — Section 2(16)(c)
High Courts06 Mar 2020Dismissed
State Of Maharashtra Vs Radheshyam Motilal Rungta
Bombay High Court · (2020) 03 BOM CK 0030
Indian Penal Code, 1860 — Section 415, 420Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts06 Mar 2020Disposed Of
Dr. Agnelo Lopes And Anr Vs State Of Goa And Ors
Bombay High Court · (2020) 03 BOM CK 0028
Land Acquisition Act, 1894 — Section 5A, 6
High Courts06 Mar 2020Dismissed
Manohar Bhimraoji Mahalle And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0023
Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 2(c), 3, 4, 4A, 4(1), 5, 7(3), 7(4), 8, 11Indian Penal Code, 1860 — Section 34, 403, 406, 420, 465, 467, 468Maharashtra Housing And Regulations Act, 2012 — Section 4, 6, 16, 19(2)
High Courts06 Mar 2020Partly Allowed
Ballarpur Industries Limited And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0021
Maharashtra Supply Of Forest Produce By Government (Revision Of Agreements) Act, 1982 — Section 3, 3(a), 4, 6, 7Indian Contract Act, 1872 — Section 62Maharashtra Supply Of Forest Produce (Revision Of Agreement) Rules, 1983 — Rule 3, 3(1), 3(2), 3(3), 4
High Courts05 Mar 2020Allowed
Essar Shipping Ltd. Vs Cit
Bombay High Court · (2020) 03 CK 0001
Income Tax Act, 1961 — Section 28, 28(iv), 143(3), 260A
High Courts05 Mar 2020Disposed Of
Gopal Sukhdeorao Raut Vs State Of Mah. Thru. P.S. Patur
Bombay High Court · (2020) 03 BOM CK 0067
Protection Of Civil Rights Act, 1955 — Section 7(1)(d)Indian Penal Code, 1860 — Section 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — 3(1)(x)
High Courts05 Mar 2020Dismissed
Manager Group Four Security Services India Pvt Ltd Vs Vice President Aurangabad Mazdoor Union
Bombay High Court · (2020) 03 BOM CK 0064
High Courts05 Mar 2020Disposed Of
Tapi Irrigation Development Corp.Jalgaon Vs Shamrao Decchand Pawar & Anr
Bombay High Court · (2020) 03 BOM CK 0063
Industrial Disputes Act, 1947 — Section 17B, 25F, 25G
High Courts05 Mar 2020Dismissed
State Of Maharashtra Vs Anant Dattatraya Pashilkar
Bombay High Court · (2020) 03 BOM CK 0031
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20
High Courts05 Mar 2020Allowed
Vikrant Vikas Raikar Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0029
Maharashtra Stamp Act, 1958 — Section 4, 32A, 33, 33(1)Maharashtra Ownership Flats (Regulation And Promotion Of Construction, Sale, Management And Transfer) Act, 1963 — Section 11Bombay Stamp Act, 1958 — Article 15, 25
High Courts05 Mar 2020Dismissed
Devyani Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0024
Code Of Criminal Procedure, 1973 — Section 197, 227Indian Penal Code, 1860 — Section 34, 161, 366, 466, 468, 469, 471, 500, 501, 506, 511Notaries Act, 1952 — Section 8, 13
High Courts05 Mar 2020Dismissed
Ramesh Gangadhar Dongre And Ors Vs Charity Commissioner Dharmadaya Ayukt Bhawan And Ors
Bombay High Court · (2020) 03 BOM CK 0022
High Courts05 Mar 2020Allowed
Vicky @ Munna Mahesh Shinde Nighoj Vs District Magistrate Ahmednagar And Ors
Bombay High Court · (2020) 03 BOM CK 0020
Indian Penal Code, 1860 — Section 34, 141, 143, 147, 149, 323, 326, 392, 394, 504, 506Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3Constitution Of India, 1950 — Article 21, 22(5)
High Courts05 Mar 2020Disposed Of
Mohammed Aslam Azad Shaikh Vs State Of Maharashtra Through Secretary Home Department (Special) Mantralaya And Anr
Bombay High Court · (2020) 03 BOM CK 0019
Indian Penal Code, 1860 — Section 34, 392Maharashtra Police Act, 1951 — Section 56(1)(a)(b)Maharashtra Prevention Of Dangerous Activities Act, 1981 — Section 2(b1), 3
High Courts05 Mar 2020Allowed
Ranjana And Ors Vs Union Of India
Bombay High Court · (2020) 03 BOM CK 0016
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123(c), 124A
High Courts05 Mar 2020Dismissed
Chanda Deepak Kochhar Vs ICICI Bank Limited And Anr
Bombay High Court · (2020) 03 BOM CK 0015
Banking Regulation Act, 1949 — Section 35B(1)(b)Constitution Of India, 1950 — Article 12, 226
High Courts04 Mar 2020
Sarubai Narayansinh Thakur Vs State Of Maharashtra And Others
Bombay High Court · (2020) 03 BOM CK 0062
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Disposed Of
Ramesh Bhujangrao Solanke And Others Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0056
Indian Penal Code, 1860 — 143, 147, 149, 323, 306, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 438, 482