COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 419 of 3,651

High Courts30 Jan 2020Dismissed

Ajay Ramesh Dinode Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0133

Maharashtra Judicial Services Rules, 2008 — Rule 7(b), 13(4)(a), 13(4)(ii)(b), 12, 13, 13(ii), 14, 15, 16, 20U.P. Temporary Government Servants (Termination Of Service) Rules, 1975 — Rule 3Constitution Of India, 1950 — Article 14, 16, 21, 98, 146, 148, 187, 229(2), 226, 233, 233(2), 234, 235, 236, 309, 311(2), 320, 324(5)

High Courts29 Jan 2020

Sanjay Singhal And Ors Vs North Goa Planning & Development Authority And Ors

Bombay High Court · (2020) 01 BOM CK 0167

Goa Town & Country Planning Act, 1974 — Section 2(23), 18, 20, 21, 20(2), 20(3), 23, 25, 50, 52

High Courts29 Jan 2020Dismissed

Pr. Commissioner Of Income Tax 13 Mumbai Vs Vaman International Pvt. Ltd

Bombay High Court · (2020) 01 BOM CK 0163

Income Tax Act, 1961 — Section 69C, 115JB, 133(6), 142(1), 143(2), 143(3), 260A

High Courts29 Jan 2020Dismissed

Pr. Commissioner Of Income Tax -1 Vs M/s. Ami Industries (India) P Ltd

Bombay High Court · (2020) 01 BOM CK 0153

Income Tax Act, 1961 — Section 68, 143(3), 260A

High Courts29 Jan 2020Partly Allowed

Laxmibai Vs Maharashtra State Electricity Distribution Co. Ltd. Estrella Batteries Expansion Building And Anr

Bombay High Court · (2020) 01 BOM CK 0149

Electricity Act, 2003 — Section 161Interest Act, 1978 — Section 3Code Of Civil Procedure, 1908 — Section 34

High Courts29 Jan 2020Dismissed

State Of Maharashtra Vs Sikandar Khutubuddin Mujawar

Bombay High Court · (2020) 01 BOM CK 0144

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

High Courts29 Jan 2020Dismissed

Western Coal Fields Limited Vs Presiding Officer And Anr

Bombay High Court · (2020) 01 BOM CK 0124

Payment Of Gratuity Act, 1972 — Section 4, 6(a), 4(6)(a), 4(6)(b), 4(6)(b)(ii)General Clauses Act, 1897 — Section 3(38)

High Courts29 Jan 2020Disposed Of

Zilla Parishad Vs Subhash Tukaramji Buche

Bombay High Court · (2020) 01 BOM CK 0123

Maharashtra Recognition Of Trade Unions And Prevention Of Unfair Labour Practices Act, 1971 — Section 4, 4(i)Maharashtra Zilla Parishad District Services (Discipline And Appeal) Rules, 1964 — Rule 4(i), 6, 6(10), 6(10)(i)(a), 6(10)(i)(b)Maharashtra Civil Services (Discipline And Appeal) Rules, 1979 — Rule 9, 9(2)

High Courts28 Jan 2020

Mohtimbas Engineering Pvt. Ltd. And Anr Vs Machine N Tools And 4 Ors

Bombay High Court · (2020) 01 BOM CK 0154

High Courts28 Jan 2020

Kotak Investment Advisors Limited And Ors Vs Krishna Chamadia Resolution Professional Of Ricoh India Limited And Ors

Bombay High Court · (2020) 01 BOM CK 0151

Companies Act, 1956 — Section 419Companies Act, 2013 — Section 16, 18, 21, 25, 30, 31, 32, 33, 419Insolvency And Bankruptcy Code, 2016 — Section 32, 61, 61(3), 62

High Courts28 Jan 2020Disposed Of

Dainik Matrubhumi Vs Madhusudan Govindrao Kukarni And Anr

Bombay High Court · (2020) 01 BOM CK 0148

Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955 — Section 4, 5, 8, 17, 17(1), 17(2)

High Courts28 Jan 2020Dismissed

Premchand Ambadas Hanswar Vs State Of Maharashtra And Anr

Bombay High Court · (2020) 01 BOM CK 0139

High Courts28 Jan 2020Dismissed

National Insurance Company Ltd And Ors Vs Dilip And Ors

Bombay High Court · (2020) 01 BOM CK 0137

Motor Vehicles Act, 1988 — Section 2(21)

High Courts28 Jan 2020Dismissed

State Of Maharashtra Vs Bajarang Shankarrao Bodhane

Bombay High Court · (2020) 01 BOM CK 0131

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

High Courts28 Jan 2020Allowed

Adv. Mrs. Gauri Venkatraman Vs Vasantrao And Anr

Bombay High Court · (2020) 01 BOM CK 0125

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a)Constitution Of India, 1950 — Article 6, 7, 7(c), 8, 9

High Courts28 Jan 2020Allowed/Dismissed

Messrs Baf Hira Builders Private Limited And Ors Vs Collector of Bombay Suburban District And Ors

Bombay High Court · (2020) 01 BOM CK 0121

Maharashtra Land Revenue Code, 1966 — Section 5, 7(b), 11, 44, 257Bombay Land Revenue Rules, 1921 — Rule 40, 40(f), 81, 82, 83, 84, 85

High Courts27 Jan 2020Allowed

Vasant B. Bhujbal Vs Controlling Authority

Bombay High Court · (2020) 01 BOM CK 0173

High Courts27 Jan 2020Dismissed

Ganesh Muraiyya Lodelliwar Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0171

Indian Penal Code, 1860 — Section 376, 511Evidence Act, 1872 — Section 114(b), 118

High Courts27 Jan 2020Disposed Of

United Mine Workers Union Through Shri Puti Gaonkar General Secretary Vs Union Of India And Anr

Bombay High Court · (2020) 01 BOM CK 0170

Industrial Disputes Act, 1947 — Section 2(p), 10, 18(3), 25(c), 25(j), 25N, 25O, 25N(7), 25O(6)Indian Contract Act, 1872 — Section 23

High Courts27 Jan 2020Dismissed

State Of Maharashtra And Ors Vs Suresh Sakharam Sawant And Ors

Bombay High Court · (2020) 01 BOM CK 0145

Indian Penal Code, 1860 — Section 34, 323, 504Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Protection Of Civil Rights Act 1955 — Section 7(1)(d)