COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 412 of 3,651

High Courts26 Feb 2020Dismissed

Baliram Vs Raghunath

Bombay High Court · (2020) 02 BOM CK 0141

Specific Relief Act, 1963 — Section 21, 22, 22(1), 22(2), 22(1)(a), 28, 28(1), 28(3), 28(4), 28(3)(b)Transfer Of Property Act, 1882 — Section 50, 55(1), 55(f), 55(1)(f)Code Of Civil Procedure, 1908 — Order 2 Rule 2

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High Courts26 Feb 2020Dismissed

Navi Mumbai Municipal Corporation Through Its Assistant Horticulture Officer Vs Pille And Ors

Bombay High Court · (2020) 02 BOM CK 0109

Maharashtra (Urban Areas) Preservation Of Trees Act, 1975 — Section 9, 21

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High Courts26 Feb 2020Dismissed

State Of Maharashtra Vs Vasant Pundalik Shankpal And Ors

Bombay High Court · (2020) 02 BOM CK 0108

Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498AEvidence Act, 1872 — Section 4, 113ACode Of Criminal Procedure, 1973 — Section 482

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High Courts26 Feb 2020Dismissed

State Of Maharashtra Vs Ashok @ Ramchandra Bhikaji Wagh And Ors

Bombay High Court · (2020) 02 BOM CK 0107

Indian Penal Code, 1860 — Section 109, 323, 494, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 313, 378, 386

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High Courts25 Feb 2020Allowed

Nitin Ramesh Khedekar Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0142

Constitution Of India, 1950 — Article 226, 227

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High Courts25 Feb 2020Allowed

Vaishali Raoso Ghadage And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 02 BOM CK 0137

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 9Constitution Of India, 1950 — Article 226, 227

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High Courts25 Feb 2020Dismissed

Deepak And Ors Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 02 BOM CK 0130

Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 482

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High Courts25 Feb 2020Disposed Of

Kasturabai Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0128

Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Evidence Act, 1872 — Section 45, 60, 61

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High Courts25 Feb 2020Disposed Of

Narayan Yashwanta Kapse Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0127

Land Acquisition Act, 1894 — Section 4(1), 11, 18, 23(2), 23(1A), 28, 34, 54Evidence Act, 1872 — Section 45, 60, 61

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High Courts25 Feb 2020

Uday B. Vaigankar Vs State Of Goa And Ors

Bombay High Court · (2020) 02 BOM CK 0120

Goa Panchayat Raj Act, 1994 — Section 12, 12(d), 12(1)(d), 55, 55(4)Constitution Of India, 1950 — Article 226, 227

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High Courts25 Feb 2020Allowed

Kalpana Gangaram Chaudhari Vs Tahsildar Taluka Haveli District Pune & Ors

Bombay High Court · (2020) 02 BOM CK 0110

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High Courts25 Feb 2020

State Of Maharashtra Vs Satish Dattatray Atole And Ors

Bombay High Court · (2020) 02 BOM CK 0095

Indian Penal Code, 1860 — Section 143, 147, 504, 506Scheduled Castes And Scheduled Tribes ( Prevention Of Attocities) Act, 1989 — Section 3(1), 3(1)(10), 3(1)(X)Code Of Criminal Procedure, 1973 — Section 313

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High Courts25 Feb 2020Dismissed

State Of Maharashtra Vs Ashok Kantilal Gandhi Vendor And Prop. Of M/s Gunjan) Traders

Bombay High Court · (2020) 02 BOM CK 0090

Prevention Of Food Adulteration Act, 1954 — Section 2(1)(ia)(a), 7(1), 7(v), 14A, 16Prevention Of Food Adulteration Rules, 1955 — Rule 62

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High Courts25 Feb 2020Disposed Of

Shashikant Shripad Pandit And Ors Vs Kaustubh Subhash Pandit And Ors

Bombay High Court · (2020) 02 BOM CK 0087

Code Of Civil Procedure, 1908 — Section 96

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High Courts25 Feb 2020Dismissed

Girvarsingh Bhagwatsingh Devda Vs State Of Maharashtra

Bombay High Court · (2020) 02 BOM CK 0086

Indian Penal Code, 1860 — Section 34, 114, 302, 392, 394, 397, 411, 449

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High Courts24 Feb 2020Dismissed

Sharmin Hussainali Badami Vs State Of Maharashtra & Ors

Bombay High Court · (2020) 02 BOM CK 0143

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, 3(2)Indian Penal Code, 1860 — Section 34, 392Constitution Of India, 1950 — Article 226

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High Courts24 Feb 2020Disposed Of

Usha Jadhav And Anr Vs Minister Of Co-Operation Marketing And Textile Department And Ors

Bombay High Court · (2020) 02 BOM CK 0135

Maharashtra Co-Operative Societies Act, 1960 — Section 79(2), 79(3), 101, 154

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High Courts24 Feb 2020Dismissed

State Of Maharashtra Vs Anil Jagannath Bahirat

Bombay High Court · (2020) 02 BOM CK 0082

Indian Penal Code, 1860 — Section 34, 307, 506Evidence Act, 1872 — Section 27

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High Courts24 Feb 2020Allowed/Dismissed

Ramchandra Gopal Konde And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0081

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 324, 326, 337, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 27

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High Courts21 Feb 2020Dismissed

Bharatiya Kamgar Karmachari Mahasangh Vs M/s. Lloyds Line Pipes Ltd. And Anr.

Bombay High Court · (2020) 02 BOM CK 0112

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 2(a), 2(b), 3, 5, 9, 28Industrial Disputes Act, 1947 — Section 2(k), 18(1), 18(2)

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