High Courts28 Feb 2020Partly Allowed
Shaikh Noor Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0139
Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Maharashtra Land Revenue Code, 1966 — Section 157
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 411 of 3,651
High Courts28 Feb 2020Allowed/Disposed Of
Mahesh Babulal Mittal And Ors Vs Central Bureau Of Investigation Anti Corruption Branch And Ors
Bombay High Court · (2020) 02 BOM CK 0132
Indian Penal Code, 1860 — Section 120B, 420, 511
High Courts28 Feb 2020Disposed Of
Vikrant Prataprao Gaikwad And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0125
High Courts28 Feb 2020Dismissed
Sahel Ahmad Wakeel Ahmad Quadri And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0123
Constitution Of India, 1950 — Article 16(1), 226
High Courts28 Feb 2020Disposed Of
Sesa Goa Limited And Ors Vs Joint Commissioner Of Income-Tax And Ors
Bombay High Court · (2020) 02 BOM CK 0122
Income Tax Act, 1961 — Section 5(2)(b), 9(1)(i), 10(4), 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 40(a)(i), 40(a)(ii), 90, 90A, 91, 172, 194C, 195, 254
High Courts28 Feb 2020Disposed Of
Alexander J. Michael And Ors Vs State Of Goa And Ors
Bombay High Court · (2020) 02 BOM CK 0121
Aircraft Act, 1934 — Section 4A, 5A, 5(A)(2), 9A, 9B, 9C, 9(A)(1), 9A(3), 10, 11, 11A, 11B, 11(B)(2), 14Land Revenue Code, 1968 — Section 32Aircraft ( Demolition Of Obstructions Caused By Buildings And Trees, Etc.,) Rules, 1994 — Rule 2, 2(6), 3, 4, 4(1), 5, 6, 6A, 6(1), 7, 8
High Courts28 Feb 2020Dismissed
Raju And Anr Vs Additional Divisional Commissioner Aurangabad Division And Ors
Bombay High Court · (2020) 02 BOM CK 0115
Maharashtra Village Panchayats Act, 1959 — Section 10, 11, 13, 14, 14(1), 14(1)(j3), 53, 53(1), 53(4), 180, 184Indian Forest Act, 1927 — Section 26, 26(1)(e), 26(1)(f)Indian Penal Code, 1860 — Section 21
High Courts28 Feb 2020Dismissed
State Of Maharashtra Vs Suresh Navnath Londhe And Ors
Bombay High Court · (2020) 02 BOM CK 0113
Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 378, 386, 482Evidence Act, 1872 — Section 32, 32(1), 60
High Courts28 Feb 2020Dismissed
State Of Maharashtra Vs Talimunisa Rais Ahmed Block No. II
Bombay High Court · (2020) 02 BOM CK 0111
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(e), 20Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts28 Feb 2020Dismissed
Chandrakant @ Gotya Ramdas Pawar Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0106
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302, 323, 324, 504, 506
High Courts28 Feb 2020Allowed
Mohamad Ishaq Mohamad Ismail Shaikh Vs Sanjay Barve Commissioner Of Police Mumbai City And Ors
Bombay High Court · (2020) 02 BOM CK 0105
Indian Penal Code, 1860 — Section 392, 506(ii)Maharashtra Police Act, 1951 — Section 37(1)(a), 135Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black-Marketing Of Essential Commodities Act, 1981 — Section 2(b1), 3, 3(2), 3(3), 8
High Courts28 Feb 2020Partly Allowed
Amit Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0104
Code Of Criminal Procedure, 1973 — Section 433, 433AIndian Penal Code, 1860 — Section 302, 376Maharashtra Prison Manual, 1979 — Rule 5
High Courts27 Feb 2020Dismissed
Mann Housing Development And Ors Vs Paarijat Co-Operative Housing Society Ltd
Bombay High Court · (2020) 02 BOM CK 0136
Arbitration And Conciliation Act, 1996 — Section 12(c), 18, 31(3), 33, 34, 34(2A), 34(2)(a), 34(2)(a)(iii), 48, 75, 81
High Courts27 Feb 2020Dismissed
National Insurance Co. Ltd And Ors Vs Bhagwan Bhika Shirsath And Ors
Bombay High Court · (2020) 02 BOM CK 0133
Motor Vehicles Act, 1988 — Section 173
High Courts27 Feb 2020Dismissed
Hindustan Unilever Limited Vs Sanjay Dattu Patil
Bombay High Court · (2020) 02 BOM CK 0129
High Courts27 Feb 2020Partly Allowed
Abhishek Vinod Patil Vs Divisional Commissioner Nashik Division And Ors
Bombay High Court · (2020) 02 BOM CK 0126
Maharashtra Municipal Councils Nagar Panchayats And Industrial Townships Act, 1965 — Section 16(1D)Maharashtra Village Panchayats Act, 1958 — Section 14B, 14B(1), 14B(1)(b)
High Courts27 Feb 2020
Charudatta And Anr Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0116
Maharashtra Land Revenue (Disposal Of Government Land) Rules, 1971 — Rule 6, 6(1), 7, 7(1)
High Courts27 Feb 2020Dismissed
Pr. Commissioner Of Income Tax-6 Vs M/S. Eight Roads Investment Advisors Pvt. Ltd. (Formerly Known As FIL Capital Advisors India Pvt. Ltd.)
Bombay High Court · (2020) 02 BOM CK 0102
Income Tax Act, 1961 — Section 92A, 92B, 93B, 94B, 92C, 92C(1), 92CA(iii), 92(F)(ii), 133(6), 142(1), 143(2), 143(3), 144C(1), 253, 260A, 260A(6), 261Code Of Civil Procedure, 1908 — Section 100, 103Income Tax Rules, 1962 — Rule 10A, 10B, 10AB, 10C, 10CA, 10D, 10E, 10B(4)
High Courts27 Feb 2020Dismissed
Salauddin Imamuddin Ansari Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0100
Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers And Persons Engaged In Black Marketing Of Essential Commodities Act, 1981 — Section 3(2)Indian Penal Code, 1860 — Section 34, 323, 324, 341, 353, 354, 354(A)(D), 392, 504, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 8, 12
High Courts27 Feb 2020Allowed
Dr. Amrapali And Ors Vs Dr. Panjabrao Deshmukh Krishi Vidyapeeth And Ors
Bombay High Court · (2020) 02 BOM CK 0094
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983 — Section 28, 31, 33(1), 34, 34(2)(ii), 37(g), 38, 38(2), 38(4), 38(5), 39