High Courts27 Jan 2020Dismissed
Pr. Commissioner Of Income Tax And Ors Vs Vilson Particle Board Industries Ltd
Bombay High Court · (2020) 01 BOM CK 0142
Income Tax Act, 1961 — Section 142, 142(2A), 153B, 260A, 288(2)
COURT ARCHIVE
Bombay High Court judgments
73,005 judgments · page 420 of 3,651
High Courts24 Jan 2020Dismissed
State Through Police Inspector Vs Tariq Ahmad Buttloo
Bombay High Court · (2020) 01 BOM CK 0169
Code Of Criminal Procedure, 1973 — Section 100, 100(4), 100(5), 100(6), 100(7), 100(8), 165, 313, 378Indian Penal Code, 1860 — Section 121, 302, 419, 420Explosive Substances Act, 1908 — Section 4, 5
High Courts24 Jan 2020Partly Allowed
Sanjay V. Redkar And Ors Vs State Of Goa And Ors
Bombay High Court · (2020) 01 BOM CK 0168
Central Civil Services (Pension) Rules, 1972 — Rule 13, 16Constitution Of India, 1950 — Article 14, 16
High Courts24 Jan 2020Disposed Of
Suryakant J. Gawde Vs State (Through Ponda Police Station)
Bombay High Court · (2020) 01 BOM CK 0158
Indian Penal Code, 1860 — Section 84, 302, 342Code Of Criminal Procedure, 1973 — Section 313, 328, 329, 330, 331, 332, 333, 335, 335(1), 335(2)Mental Healthcare Act, 2017 — Section 2(v), 19, 19(3), 45, 73, 74, 103, 103(2)
High Courts24 Jan 2020Dismissed
State Of Maharashtra Vs Pravin Meharchand Jethwani Director
Bombay High Court · (2020) 01 BOM CK 0135
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Indian Penal Code, 1860 — Section 504Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts24 Jan 2020Dismissed
Santosh Vs District Deputy Registrar Co-Operative Socieites And Ors
Bombay High Court · (2020) 01 BOM CK 0126
Maharashtra Agricultural Produce Marketing (Development And Regulation) Act, 1963 — Section 13(1)(A), 40, 40(b), 40(e), 45
High Courts23 Jan 2020Dismissed
State Of Maharashtra Vs Abdulazad Abdulkadar Bhatari And Ors
Bombay High Court · (2020) 01 BOM CK 0132
Prevention of Food Adulteration Act, 1954 — Section 9, 10(7), 14A, 16, 17Code Of Criminal Procedure, 1973 — Section 342Electricity Act, 2003 — Section 49A
High Courts23 Jan 2020Partly Allowed
Shaikh Javed And Anr Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0129
Indian Penal Code, 1860 — Section 34, 300, 302, 304, 307, 323, 324, 504, 506Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437A
High Courts23 Jan 2020Dismissed
Pr. Commissioner Of Income Tax 2 Vs M/s. Aristo Pharmaceuticals P Ltd
Bombay High Court · (2020) 01 BOM CK 0122
Income Tax Act, 1961 — Section 260A, 115WA, 115W(b), 115WG
High Courts23 Jan 2020Dismissed
Shekhar Appu Shetty Vs Ravindra Ganesh Bhat
Bombay High Court · (2020) 01 BOM CK 0112
Arbitration And Conciliation Act, 1996 — Section 4, 8, 9, 11, 17, 21, 28(1)(a), 28(3), 29A, 31(3), 32, 34, 34(2), 34(2A), 75, 81
High Courts22 Jan 2020
Ravinder Chohan Vs State Of Goa And Ors
Bombay High Court · (2020) 01 BOM CK 0157
Indian Penal Code, 1860 — Section 34, 120B, 384, 406, 420, 506(ii)Code Of Criminal Procedure, 1973 — Section 397, 482Constitution Of India, 1950 — Article 226, 227
High Courts22 Jan 2020Dismissed
State Of Maharashtra Vs Gopal Ambadas Gawali
Bombay High Court · (2020) 01 BOM CK 0136
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d), 20Bombay Prohibition Act, 1949 — Section 66BCode Of Criminal Procedure, 1973 — Section 161, 313
High Courts22 Jan 2020Dismissed
Shaikh Yasir Abdul Mugni Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0103
Indian Penal Code, 1860 — Section 34, 201, 302, 397Code Of Criminal Procedure, 1973 — Section 209(5)(a)(ii)(i), 302, 306, 306(1), 306(4)(a), 306(4)(b), 306(4)(a), 388(2), 313Evidence Act, 1872 — Section 8, 114(a)
High Courts22 Jan 2020Dismissed
State Of Maharashtra Vs Mahadeo Lahu Patil
Bombay High Court · (2020) 01 BOM CK 0095
Indian Penal Code, 1860 — Section 302, 342, 343, 354
High Courts21 Jan 2020Allowed
Pradeep N. Shetgaonkar Vs State Of Goa
Bombay High Court · (2020) 01 BOM CK 0156
Indian Penal Code, 1860 — Section 34, 279, 304A, 323, 338, 354, 504, 506Motor Vehicles Act, 1988 — Section 134(a), 134(b)Code Of Criminal Procedure, 1973 — Section 397
High Courts21 Jan 2020Disposed Of
Municipal Corporation Of Greater Bombay Vs Pre Stress Products (India)
Bombay High Court · (2020) 01 BOM CK 0113
Arbitration And Conciliation Act, 1996 — Section 11(8), 12(1), 16, 17, 28(1)(a), 28(3), 31(3), 34, 34(2)
High Courts21 Jan 2020Dismissed
Sunil @ Sumit Vs State Of Maharashtra
Bombay High Court · (2020) 01 BOM CK 0099
Indian Penal Code, 1860 — Section 34, 109, 342, 354, 354A, 376(2)(i)(j), 506Protection Of Children From Sexual Offences Act, 2012 — Section 2(1)(d), 3, 4, 5, 7, 9, 16, 17, 29Code Of Criminal Procedure, 1973 — Section 164, 293(4), 313
High Courts21 Jan 2020Allowed
Bhamhadeo Tukaram Haryan And Anr Vs Union Of India
Bombay High Court · (2020) 01 BOM CK 0093
Railway Claims Tribunal Act, 1987 — Section 16(1), 23Railways Act, 1989 — Section 123, 124, 123(c), 123(1)(2), 123(c)(2), 123(b)(i), 123(b)(ii), 124(A)Railway Accidents & Untoward Incidents (Compensation) Rules, 1990 — Rule 3(2)
High Courts21 Jan 2020Allowed/Dismissed
National Insurance Company And Ors Vs Suresh Narayan Khopar And Ors
Bombay High Court · (2020) 01 BOM CK 0092
High Courts21 Jan 2020Dismissed
Ankit Ghanshyam Mutha Vs Union Of India And Ors
Bombay High Court · (2020) 01 BOM CK 0090
Customs Act, 1962 — Section 104, 108Code Of Criminal Procedure, 1973 — Section 41(A), 41(B), 107, 117, 151, 154, 155, 156, 157, 167, 167(2), 172, 482Indian Penal Code, 1860 — Section 147, 149, 188, 114, 323, 379, 386, 409, 427, 467, 468, 504