COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 417 of 3,651

High Courts05 Feb 2020Disposed Of

Tarun Keshrichand Shah And Anr Vs M/S. Kishore Engineering Company A Partnership Firm And Ors

Bombay High Court · (2020) 02 BOM CK 0018

Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b)(i), 340, 341, 340(1), 479ACompanies Act, 1956 — Section 561(i)(b), 565(i)(b), 574Indian Penal Code, 1860 — Section 193, 199, 200

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High Courts05 Feb 2020Dismissed

Municipal Corporation Of Greater Bombay Vs Mehul Gopaldas Shah And Anr

Bombay High Court · (2020) 02 BOM CK 0014

Code Of Criminal Procedure, 1973 — Section 378, 386, 475AMumbai Municipal Corporation Act, 1888 — Section 351

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High Courts05 Feb 2020Dismissed

Pr. Commissioner Of Income Tax Vs M/S. JSW Steel Ltd. Sucessor On Amalgamation Of JSW Ispat Steel Ltd

Bombay High Court · (2020) 02 BOM CK 0006

Income Tax Act, 1961 — Section 80, 132, 132(1), 132A, 139, 139(1), 139(5), 143(1), 143(2), 143(3), 147, 148, 149, 151, 153, 153(2), 153A, 153B, 153C, 153A(1), 153A(2), 153A(1)(a), 153A(1)(b), 153A(i)(b), 260A, 263

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High Courts05 Feb 2020Dismissed

Dilip Kishor Bawiskar And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0005

Indian Penal Code, 1860 — Section 114, 120B, 342, 364AArms Act, 1959 — Section 3(25), 4(25)Maharashtra Control Of Organized Crime Act, 1999 — Section 2(1)(e), 2(1)(d), 3(1)(ii), 3(2), 3(4), 23(1)

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High Courts04 Feb 2020Allowed

Dr. Ashok And Anr Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 02 BOM CK 0074

Indian Penal Code, 1860 — Section 34, 304, 304A

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High Courts04 Feb 2020Dismissed

State Of Maharashtra Vs Kashinath Anandrao Gunjal

Bombay High Court · (2020) 02 BOM CK 0029

Indian Penal Code, 1860 — Section 302, 306

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High Courts04 Feb 2020Allowed

Goa Industrial Development Corporation Vs Commissioner Of Income Tax And Anr

Bombay High Court · (2020) 02 BOM CK 0022

Income Tax Act, 1961 — Section 2(15), 11, 12, 12A, 13(8), 12AA, 12AA(3)

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High Courts04 Feb 2020Disposed Of

Gangadhar Narsingas Agrawal (HUF) Vs Assistant Commissioner Of Income Tax

Bombay High Court · (2020) 02 BOM CK 0021

Income Tax Act, 1961 — Section 143(3), 271, 271(1)(c)

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High Courts04 Feb 2020Dismissed

State Of Maharashtra Through Bandgarden Police Station Vs Nabab Mohammad Shaikh

Bombay High Court · (2020) 02 BOM CK 0015

Indian Penal Code, 1860 — Section 34, 107, 108, 306, 498ACode Of Criminal Procedure, 1973 — Section 313, 378, 386, 482Evidence Act, 1872 — Section 106, 113A

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High Courts04 Feb 2020Dismissed

Shrikrishna Adbol Vs Election Commission Of India Through Chief Election Commissioner And Ors

Bombay High Court · (2020) 02 BOM CK 0012

Representation Of The People Act, 1951 — Section 10A, 10A(b), 66, 77, 78, 81, 89, 89(1)(a)(b)(c), 100, 100(1), 101, 123Conduct Of Election Rules, 1961 — Rule 64

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High Courts04 Feb 2020Allowed

St. John’s English Primary School And Anr Vs Education Officer (Primary) Zilla Parishad And Anr

Bombay High Court · (2020) 02 BOM CK 0008

Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 16, 16(1), 16(2), 16(3), 16(28), 16(12)(b)(1), 16(12)(b)(2), 16(12)(b)(3), 16(12)(b)

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High Courts04 Feb 2020Dismissed

Pradeep Ramgopal Gupta Vs Rukminibai Rammanohar Shahu And Others

Bombay High Court · (2020) 02 BOM CK 0007

Code Of Civil Procedure, 1908 — Section 47, Order 21 Rule 36, Order 21 Rule 97(1), Order 21 Rule 97, Order 21 Rule 98(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103Constitution Of India, 1950 — Article 227

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High Courts04 Feb 2020Disposed Of

Prabhakar Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 02 BOM CK 0003

Constitution Of India, 1950 — Article 342

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High Courts04 Feb 2020Dismissed

Mudhit Gupta And Anr Vs Sussanne Khan

Bombay High Court · (2020) 02 BOM CK 0002

Arbitration And Conciliation Act, 1996 — Section 9, 17, 34, 37Specific Relief Act, 1963 — Section 16(c)

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High Courts03 Feb 2020Allowed

P. A. Inamdar Vs State Of Maharashtra & Ors

Bombay High Court · (2020) 02 BOM CK 0041

Maharashtra Co-Operative Societies Act, 1960 — Section 78, 78A, 78A(1), 78A(1), 78(1)A, 81(3)(c), 83(1)Central Provinces & Berar Municipalities Act, 1922 — Section 15, 15(1)(a)Maharashtra Co-Operative Societies Rules, 1961 — Rule 57, 57(1)(a)

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High Courts03 Feb 2020Dismissed