High Courts17 Feb 2020Allowed
Ankush Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0089
Railways Act, 1989 — Section 123(c), 124A(d)
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 414 of 3,651
High Courts17 Feb 2020Allowed
Premdeep Vs Bhavana
Bombay High Court · (2020) 02 BOM CK 0088
Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12, 23
High Courts17 Feb 2020Allowed/Disposed Of
Pawan Ramkisan Chandak And Ors Vs State Of Maharashtra And Ors
Bombay High Court · (2020) 02 BOM CK 0076
Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Feb 2020Dismissed
Navin Bhimrao Bansode Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0075
Indian Penal Code, 1860 — Section 300, 302, 304, 307, 323, 504, 506Evidence Act, 1872 — Section 32, 60, 106
High Courts17 Feb 2020Dismissed
Nimish And Ors Vs State Of Maharashtra
Bombay High Court · (2020) 02 BOM CK 0071
Maharashtra Protection Of Interest Of Depositors (In Financial Establishments) Act, 1999 — Section 4, 5(1), 5(3), 14Indian Penal Code, 1860 — Section 34, 406, 409, 420Maharashtra Money Lending (Regulation) Act, 2014 — Section 34
High Courts17 Feb 2020Dismissed
State Of Maharashtra Vs Jayawant Tatyaba Khaire
Bombay High Court · (2020) 02 BOM CK 0066
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 17, 20Code Of Criminal Procedure, 1973 — Section 378, 386
High Courts17 Feb 2020Dismissed
State Of Maharashtra Vs Dr. Umakant Laxman Biraris And Ors
Bombay High Court · (2020) 02 BOM CK 0065
Indian Penal Code, 1860 — Section 34, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 378, 386Evidence Act, 1872 — Section 4, 113A, 113B
High Courts17 Feb 2020Dismissed
State Of Maharashtra Vs Ashishkumar Dineshkumar Patel
Bombay High Court · (2020) 02 BOM CK 0054
Prevention Of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(m), 7(i), 10(7), 16Code Of Criminal Procedure, 1973 — Section 342Prevention Of Food Adulteration Rules, 1955 — Rule 14
High Courts14 Feb 2020Dismissed
State Of Maharashtra Vs Raghuprasad Radhakrishna Raikar And Ors
Bombay High Court · (2020) 02 BOM CK 0140
Indian Penal Code, 1860 — Section 34, 302, 347, 392, 397, 449
High Courts14 Feb 2020Dismissed
Unistone Panels Pvt. Ltd. And Anr Vs Maharashtra State Road Transport Corporation And Anr
Bombay High Court · (2020) 02 BOM CK 0068
Road Transport Corporation Act, 1950 — Section 3Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts14 Feb 2020Dismissed
Narendra Dejoo Shetty Vs Saumyalata Shyama Shetty Indian Inhabitant And Anr
Bombay High Court · (2020) 02 BOM CK 0067
Indian Penal Code, 1860 — Section 34, 408, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 451, 457
High Courts14 Feb 2020Disposed Of
Sociedade Patriotica Dos Baldios Das Novas Conquistas Vs State Of Goa And Ors
Bombay High Court · (2020) 02 BOM CK 0061
Societies Registration Act, 1860 — Section 3A, 3B(2), 4A, 11A, 12, 12A, 12(c), 12A(5), 17, 20A, 37Constitution Of India, 1950 — Article 26
High Courts14 Feb 2020Allowed
Meerabai And Ors Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0056
Railways Act, 1989 — Section 123(c), 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)
High Courts14 Feb 2020Allowed
Ananda And Anr Vs Union Of India
Bombay High Court · (2020) 02 BOM CK 0055
Railways Act, 1989 — Section 124A, 124A(a), 124A(b), 124A(c), 124A(d), 124A(e)Motor Vehicles Act, 1988 — Section 140
High Courts14 Feb 2020Allowed
M/s. Villayati Ram Mittal Vs Shivshahi Punarvasan Prakalpa Limited
Bombay High Court · (2020) 02 BOM CK 0044
Code Of Civil Procedure, 1908 — Section 80, Order 12 Rule 1, Order 8 Rule 5(1), Order 12 Rule 6, Order 32 Rule 5, Order 27 Rule 3Partnership Act, 1932 — Section 69, 69(2)Evidence Act, 1872 — Section 115
High Courts13 Feb 2020Allowed
Desiree M. Thakur And Another Vs Appropriate Authority And Another
Bombay High Court · (2020) 02 BOM CK 0138
Income Tax Act, 1961 — Section 269U, 269UA, 269UA(a), 269UA(c), 269UB, 269UF, 269UE(1), 269UO, 269UC, 269UD, 269UG, 269UD(1), 269UG(1), 269UG(4)Constitution Of India, 1950 — Article 226
High Courts13 Feb 2020Dismissed
Union Of India Vs Recon
Bombay High Court · (2020) 02 BOM CK 0134
Arbitration And Conciliation Act, 1996 — Section 18, 28, 28(3), 31(3), 33, 34, 34(2A), 34(2)(b), 34(2)(a)(iii), 34(2)(a)(iv), 37, 48Indian Contract Act, 1872 — Section 55, 73, 74
High Courts13 Feb 2020Allowed
Rekha Vs State Of Maharashtra And Anr
Bombay High Court · (2020) 02 BOM CK 0073
Indian Penal Code, 1860 — Section 34, 494, 498ACode Of Criminal Procedure, 1973 — Section 198A, 482
High Courts13 Feb 2020Allowed
Mahesh Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2020) 02 BOM CK 0057
Industrial Disputes Act, 1947 — Section 2APersons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)Constitution Of India, 1950 — Article 226
High Courts13 Feb 2020
Shanta Chatterjee Alias Shanta Ashok Tolat Vs Avijit Chatterjee (Since Deceased) And Ors
Bombay High Court · (2020) 02 BOM CK 0048
Evidence Act, 1872 — Section 32, 32(6), 35, 63, 63(C), 68, 69, 162, 164Hindu Succession Act, 1956 — Section 63, 74