COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 418 of 3,651

High Courts03 Feb 2020Dismissed

Central Bureau Of Investigation Anti Corruption Branch Vs Chandrappa Nagappa Kembhavi And Anr

Bombay High Court · (2020) 02 BOM CK 0004

Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Code Of Criminal Procedure, 1973 — Section 161, 313, 378, 386

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High Courts03 Feb 2020Dismissed

Vithal Tanku Kolim And Ors Vs Laxman Gotu Attarde And Ors

Bombay High Court · (2020) 02 BOM CK 0001

Maharashtra Land Revenue Code, 1966 — Section 31, 36(2), 37, 44, 59, 59(b), 315Bombay Inferior Village Watans Abolition Act, 1958 — Section 5(3)Limitation Act, 1963 — Section 14

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High Courts31 Jan 2020Dismissed

State Of Maharashtra Vs Laxman Kashinath Ghuge And Ors

Bombay High Court · (2020) 01 BOM CK 0174

Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 313

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High Courts31 Jan 2020Disposed Of

Avinash Baburao Rayate Vs State Of Maharastra

Bombay High Court · (2020) 01 BOM CK 0172

Indian Penal Code, 1860 — Section 302, 304(ii), 307

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High Courts31 Jan 2020Disposed Of

Anthony Fernandes Vs Police Inspector And Anr

Bombay High Court · (2020) 01 BOM CK 0166

Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 311

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High Courts31 Jan 2020

Elvis Olegario Gomes Vs State Of Goa And Ors

Bombay High Court · (2020) 01 BOM CK 0165

Goa Co-operative Societies Act, 2001 — Section 61, 61(a), 61(b), 61(c), 61(d), 67A(1), 72, 74(4), 81

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High Courts31 Jan 2020Allowed

Leelabai And Ors Vs Union Of India

Bombay High Court · (2020) 01 BOM CK 0160

Railways Act, 1989 — Section 123(c), 124A

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High Courts31 Jan 2020Allowed

Kewalram And Ors Vs Khemchand And Ors

Bombay High Court · (2020) 01 BOM CK 0159

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 68, 101Hindu Marriage Act, 1955 — Section 5(i)

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High Courts31 Jan 2020

Uttam R. Patil Vs State Of Maharashtra & Ors

Bombay High Court · (2020) 01 BOM CK 0147

Constitution Of India, 1950 — Article 226, 227

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High Courts31 Jan 2020Dismissed

L&T Finance Ltd Vs Manoj Pathak And Anr

Bombay High Court · (2020) 01 BOM CK 0146

Arbitration And Conciliation Act, 1996 — Section 2(1)(e)(i), 9, 11(6), 17, 20Code Of Civil Procedure, 1908 — Section 20

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High Courts31 Jan 2020Allowed

Daulat Arjun Doifode And Ors Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0140

Prevention Of Corruption Act, 1988 — Section 4(4), 7, 13(2), 13(1)(d), 20, 20(1)Code Of Criminal Procedure, 1973 — Section 154, 162

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High Courts30 Jan 2020Dismissed

Shantal Nayak Vs M/S. Wibro Construction Company Through Its Proprietor

Bombay High Court · (2020) 01 BOM CK 0164

Code Of Criminal Procedure, 1973 — Section 391, 482Evidence Act, 1872 — Section 33Indian Penal Code, 1860 — Section 34, 323, 325, 326

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High Courts30 Jan 2020Partly Allowed

Abdul Munaf Shaikh Vs Zilla Parishad Nagpur Thr The Chief Executive Officer

Bombay High Court · (2020) 01 BOM CK 0162

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High Courts30 Jan 2020Partly Allowed

Director Health Services Secretariat And Ors Vs Ravikiran And Ors

Bombay High Court · (2020) 01 BOM CK 0155

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High Courts30 Jan 2020Disposed Of

Praveen And Anr Vs Baby Ulhahnan And Anr

Bombay High Court · (2020) 01 BOM CK 0152

Motor Vehicles Act, 1988 — Section 163A

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High Courts30 Jan 2020Dismissed

Khusal @ Anant Chindu Bhunde Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0150

Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 27

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High Courts30 Jan 2020Dismissed

State Of Maharashtra Vs Kailash Sahadu Somvanshi

Bombay High Court · (2020) 01 BOM CK 0143

Indian Penal Code, 1860 — Section 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 32

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High Courts30 Jan 2020

Arun Ramchandra Kale Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0141

Prevention Of Corruption Act, 1988 — Section 2(c), 3, 5, 6, 7, 13(2), 13(1)(d), 17, 17(b), 17(c), 19, 19(c), 19(3)Industrial Disputes Act, 1947 — Section 2(j)Code Of Criminal Procedure, 1973 — Section 197, 197(1)

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High Courts30 Jan 2020

Khaled Kamal Hussein Mohamed Kassem An Egyptian Citizen Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0138

Hindu Minority And Guardianship Act, 1956 — Section 6Guardians And Wards Act, 1890 — Section 17, 19, 20, 21, 21AConstitution Of India, 1950 — Article 14, 15

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High Courts30 Jan 2020Allowed

Aarati Santosh Shetty Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0134

Indian Penal Code, 1860 — Section 30a, 279, 299, 304A, 304(II), 337, 338Motor Vehicles Act, 1988 — Section 185Code Of Criminal Procedure, 1973 — Section 161, 173, 228(1)(a)

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