High Courts04 Mar 2020Partly Allowed
Kishor Laxman Lonari Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0025
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 410 of 3,651
High Courts04 Mar 2020Allowed
Anil Ramdas Pawar Vs Union Of India And Ors
Bombay High Court · (2020) 03 BOM CK 0018
Administrative Tribunals Act, 1985 — Section 21Limitation Act, 1963 — Section 5Central Civil Services (Conduct) Rules, 1964 — Rule 3[1][i], 3[1][ii], 3[1][iii]
High Courts04 Mar 2020Dismissed
Himmat Tulshiram Athavale Vs Additional Commissioner Amravati Division And Ors
Bombay High Court · (2020) 03 BOM CK 0017
Maharashtra Village Panchayat Act, 1959 — Section 14(1)(g), 16(2)
High Courts04 Mar 2020Allowed
Haseena Babu Sanadi Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0014
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Dismissed
Ravindra Manik Shinde Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0013
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Dismissed
Urmila Dadabhai Bariya Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0012
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Allowed
Radhabai Gabaji Rokade Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0008
Indian Penal Code, 1860 — Section 302, 309Code Of Criminal Procedure, 1973 — Section 174
High Courts04 Mar 2020Dismissed
Siddhesh Bala Mhaskar @ Siddhu Abhange Vs Commissioner Of Police Thane And Ors
Bombay High Court · (2020) 03 BOM CK 0007
Indian Penal Code, 1860 — Section 143, 144, 146, 147, 148, 149, 323, 324, 325, 427, 504, 506, 506(2)Arms Act, 1959 — Section 3(25)Maharashtra Police Act, 1951 — Section 37(1), 135
High Courts04 Mar 2020Disposed Of
Dr. Anil D. Garje Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0006
High Courts03 Mar 2020Partly Allowed
Ushabai Balasaheb Pawar Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 03 BOM CK 0061
Land Acquisition Act, 1894 — Section 4, 4(1), 18, 23(1A), 23(2), 28
High Courts03 Mar 2020Disposed Of
Dilip S. Shetye Vs State Sentence Review Board Chief Secretary And Ors
Bombay High Court · (2020) 03 BOM CK 0027
High Courts03 Mar 2020Partly Allowed
Sainath Annasaheb Waghchaure And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0005
Indian Penal Code, 1860 — Section 34, 302, 307, 498A, 504Code Of Criminal Procedure, 1973 — Section 313, 428Evidence Act, 1872 — Section 80
High Courts03 Mar 2020Partly Allowed
Dadarao And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 03 BOM CK 0004
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 498AEvidence Act, 1872 — Section 80Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts03 Mar 2020Allowed
Priyanka Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 03 BOM CK 0003
Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 18, 19, 21
High Courts02 Mar 2020Dismissed
Gateway Distriparks Limited And Ors Vs Ranjiv Kumar Bhasin And Ors
Bombay High Court · (2020) 03 BOM CK 0033
Arbitration And Conciliation Act, 1996 — Section 28, 28(3), 33, 34, 34(2A), 75, 81
High Courts02 Mar 2020Dismissed
Hikal Chemicals Workers Union Vs Bharatiya Kamdar Karmachari Mahasangh & Anr
Bombay High Court · (2020) 03 BOM CK 0026
Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 10(3), 11, 12, 13, 14
High Courts02 Mar 2020Dismissed
State Of Maharashtra Vs Mansing Shankarrao Mane And Anr
Bombay High Court · (2020) 03 BOM CK 0010
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts02 Mar 2020Dismissed
Shankar Jaganath Mane Vs Sikkandar Mohammed Bidiwala
Bombay High Court · (2020) 03 BOM CK 0009
Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 195(1)(a)(i), 378, 386
High Courts02 Mar 2020Dismissed
Akhil Ahmad Vs Commissioner For Agriculture And Ors
Bombay High Court · (2020) 03 BOM CK 0002
Maharashtra Civil Services (Discipline & Appeal) Rules, 1979 — Rule 5(1)(vii)Constitution Of India, 1950 — Article 226, 227
High Courts02 Mar 2020Dismissed
State Of Maharashtra Vs Shivaji Daulu Patil And Ors
Bombay High Court · (2020) 03 BOM CK 0001
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307