High Courts21 Feb 2020Allowed
Abdul Rashid And Anr Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0099
Railways Act, 1989 — Section 123(1)(c), 124, 124A, 124B, 124C, 124D, 124E, 124A(c)
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Bombay High Court judgments
73,005 judgments · page 413 of 3,651
High Courts21 Feb 2020Allowed
Seema And Anr Vs Harish And Anr
Bombay High Court · (2020) 02 BOM CK 0098
Motor Vehicles Act, 1988 — Section 147, 147(1)(b)Workmen's Compensation Act, 1897 — Section 3, 4A, 4B, 4A(2), 4A(3), 4A(3)(a), 4A(3)(b)
High Courts21 Feb 2020Dismissed
Narayansingh And Anr Vs Aruna And Anr
Bombay High Court · (2020) 02 BOM CK 0096
Limitation Act, 1963 — Section 5, 14Specific Relief Act, 1963 — Section 19Code Of Civil Procedure, 1908 — Order 12 Rule 97, Order 21 Rule 99, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 100, Order 21 Rule 103
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Babu Bhaga Zore And Ors
Bombay High Court · (2020) 02 BOM CK 0093
Indian Penal Code, 1860 — Section 34, 323, 441, 442, 452, 504, 506
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Bhanudas Nivrutti Lande
Bombay High Court · (2020) 02 BOM CK 0092
Indian Penal Code, 1860 — Section 425, 429Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts21 Feb 2020Dismissed
State Of Maharashtra Vs Mahadeo Siddhappa Ghali
Bombay High Court · (2020) 02 BOM CK 0091
Indian Penal Code, 1860 — Section 279, 304A, 338Motor Vehicles Act, 1988 — Section 184Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts21 Feb 2020
Nagpur District Central Cooperative Bank Ltd And Anr Vs Union Of India And Ors
Bombay High Court · (2020) 02 BOM CK 0080
Banking Regulations Act, 1949 — Section 5(c)Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 10Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7
High Courts21 Feb 2020Dismissed
Shamim Makmood Khan Vs Dr. K. Venkateshan Commissioner Of Police And Ors
Bombay High Court · (2020) 02 BOM CK 0077
Indian Penal Code, 1860 — Section 34, 324, 392, 394, 506(2)Maharashtra Police Act, 1951 — Section 37(1), 56(1)(a)(b), 135Arms Act, 1959 — Section 4, 25
High Courts21 Feb 2020Allowed
Dr. Manali And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0072
Scheduled Caste And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(1)(b), 3(1)(r), 3(1)(x), 3(1)(y), 3(1)(xiv)Code Of Criminal Procedure, 1973 — Section 482Maharashtra Public Universities Act, 2016 — Section 105
High Courts21 Feb 2020Disposed Of
M/s. Shri Hariom Krishi Kendra And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0070
Maharashtra Land Revenue Code, 1966 — Section 20, 48, 48(3), 48(7), 48(8), 48(8)(1), 48(8)(2)Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 417(3), 417(4)
High Courts21 Feb 2020Dismissed
Sau. Seema Vs Divisional Commissioner Amravati Division And Ors
Bombay High Court · (2020) 02 BOM CK 0069
Maharashtra Village Panchayat Act, 1959 — Section 14(1)(j3), 16, 16(2)Maharashtra Land Revenue (Disposal Of Government Lands) Rules, 1971 — Rule 49
High Courts20 Feb 2020Disposed Of
Gangaram Rambhau Doiphode And Anr Vs D. Kumar Naidu And Anr
Bombay High Court · (2020) 02 BOM CK 0131
Workmen’s Compensation Act, 1923 — Section 3, 4A(1), 4A(3), 30
High Courts20 Feb 2020Disposed Of
M/s. GKB Ophthalmics Ltd. And Ors Vs Commissioner Of Customs Mormugao Harbour And Ors
Bombay High Court · (2020) 02 BOM CK 0119
High Courts20 Feb 2020
Ku. Babita Vs Committee For Scrutiny And Verification Of Tribe Claims And Anr
Bombay High Court · (2020) 02 BOM CK 0085
High Courts20 Feb 2020Dismissed
State Of Maharashtra Vs Ratan Tulshiram Londhe
Bombay High Court · (2020) 02 BOM CK 0084
Prevention Of Corruption Act, 1988 — Section 7, 11, 13, 13(2), 13(1)(d), 15, 19Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts20 Feb 2020Dismissed
State Of Maharashtra Vs Balu Ravji Abhang
Bombay High Court · (2020) 02 BOM CK 0083
Indian Penal Code, 1860 — Section 107, 108, 306, 498ACode Of Criminal Procedure, 1973 — Section 378, 386Evidence Act, 1872 — Section 106, 113A
High Courts18 Feb 2020Disposed Of
M/s. Anand Developers Vs Asst. Commissioner Of Income Tax Circle 2(1) And Anr
Bombay High Court · (2020) 02 BOM CK 0118
Income Tax Act, 1961 — Section 80IB, 80IB(10)(f), 143(2), 143(3), 147, 148, 149, 150, 151, 152, 153
High Courts18 Feb 2020Allowed
Antikeros Shipping Corporation And Ors Vs Adani Enterprises Limited And Ors
Bombay High Court · (2020) 02 BOM CK 0063
Arbitration And Conciliation Act, 1996 — Section 2(1)(f), 2(1), 4, 5, 6, 9, 11, 34, 37, 37(1), 37(2)Code Of Civil Procedure, 1908 — Order 47 Rule 7Constitution Of India, 1950 — Article 136, 137, 215
High Courts18 Feb 2020Partly Allowed
Vijaymala And Ors Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0062
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2), 18, 18A(1)Indian Penal Code, 1860 — Section 34, 143, 146, 147, 148, 188, 323, 324, 341, 379, 504, 506Maharashtra Police Act, 1951 — Section 135
High Courts17 Feb 2020Disposed Of
Luizinha Pereira And Anr Vs Assis Piedade Fernandes And Ors
Bombay High Court · (2020) 02 BOM CK 0117