COURT ARCHIVE

Bombay High Court judgments

73,005 judgments · page 424 of 3,651

High Courts09 Jan 2020Partly Allowed

Society Of Sisters Of Saint John And Anr Vs Arvind And Ors

Bombay High Court · (2020) 01 BOM CK 0058

Maharashtra Employees Of Private Schools (Conditions Of Service) Regulation Act, 1977 — Section 5, 9, 11, 11(2)(e)Maharashtra Employees Of Private Schools (Conditions Of Service) Rules, 1981 — Rule 36

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High Courts09 Jan 2020Allowed

Gulabrao Vishwas Desai Vs Bhau Dhondi Desai And Ors

Bombay High Court · (2020) 01 BOM CK 0038

Transfer Of Property Act, 1882 — Section 58, 58(c)

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High Courts09 Jan 2020Disposed Of

Shamrao Sitaram Kadam And Ors Vs Tukaram Savala Jadhav And Anr

Bombay High Court · (2020) 01 BOM CK 0037

Code Of Civil Procedure, 1908 — Order 8 Rule 6A, Order 8 Rule 6(A)(1)

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High Courts09 Jan 2020Disposed Of

United India Insurance Co. Ltd. Amravati Divisional Office Vs Shindutai Wasudeorao Thakare And Ors

Bombay High Court · (2020) 01 BOM CK 0033

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High Courts09 Jan 2020Allowed

Narendra @ Chotya Mahadev Balkawade Vs Commissioner Of Police Pune City And Ors

Bombay High Court · (2020) 01 BOM CK 0020

Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons And Video Pirates Act, 1981 — Section 3Indian Penal Code, 1860 — Section 143, 147, 148, 149, 341, 352, 354, 427, 504, 506Arms Act, 1959 — Section 4, 25

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High Courts09 Jan 2020Disposed Of

Janardan Narsingh Mahajan And Ors Vs Messers Makhija Vohra Builders And Ors

Bombay High Court · (2020) 01 BOM CK 0015

Specific Relief Act, 1963 — Section 6, 6(1), 6(2)(a)General Clauses Act, 1897 — Section 3(42)Indian Partnership Act, 1932 — Section 4

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High Courts08 Jan 2020Allowed/Dismissed

Maharashtra State Electricity Distribution Company Limited And Ors Vs Electricity Ombudsman And Ors

Bombay High Court · (2020) 01 BOM CK 0098

Limitation Act, 1963 — Section 14(2)Electricity (Amendment) Act, 2003 — Section 42, 42(5), 42(6), 42(7), 42(8), 45, 181Administrative Tribunals Act, 1985 — Section 20(2), 20(3), 21

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High Courts08 Jan 2020Dismissed

Charanjeet Chanderpal Occupation Vs Dharini Narendra Nagda And Ors

Bombay High Court · (2020) 01 BOM CK 0077

Code Of Criminal Procedure, 1973 — Section 156(3), 173(2), 173(8), 190(1), 190(1)(b), 482Indian Penal Code, 1860 — Section 294, 326, 509Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)

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High Courts08 Jan 2020Allowed

Adesh Prakashchand Jain (Borudiya) Vs Harish Punamchand Une And Anr

Bombay High Court · (2020) 01 BOM CK 0072

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 385, 386

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High Courts08 Jan 2020Dismissed

Union Of India Vs Iqbal Kasam Memon And Ors

Bombay High Court · (2020) 01 BOM CK 0054

Customs Act, 1962 — Section 100, 101, 102, 102(1), 102(3), 104, 108, 135, 135AImports And Exports (Control) Act, 1947 — Section 5(A), 6Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 41(2), 42, 43, 50, 50(1)

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High Courts08 Jan 2020Dismissed

Union Of India Vs Jasmine Jayantilal Thadeshwar And Ors

Bombay High Court · (2020) 01 BOM CK 0053

Customs Act, 1962 — Section 100, 101, 102, 102(1), 102(3), 104, 106, 108, 135, 135AImports And Exports (Control) Act, 1947 — Section 5Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 41(2), 42, 43, 50, 50(1)

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High Courts08 Jan 2020Allowed

M/s. Wasim Khan Material Suppliers Vs State Of Maharashtra And Ors

Bombay High Court · (2020) 01 BOM CK 0043

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High Courts08 Jan 2020Dismissed

State Of Maharashtra Vs Sanjay Dinkar Magar And Ors

Bombay High Court · (2020) 01 BOM CK 0039

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 302Maharashtra Police Act, 1951 — Section 135

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High Courts08 Jan 2020Dismissed

Ganpat Sakharam Gangurde And Ors Vs Sahadu Fakira Shejwal

Bombay High Court · (2020) 01 BOM CK 0019

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High Courts07 Jan 2020Dismissed

United Indian Insurance Company Limited Vs Ujwala Salgonkar And Ors

Bombay High Court · (2020) 01 BOM CK 0108

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High Courts07 Jan 2020Allowed

Pravin Vs State Of Maharashtra

Bombay High Court · (2020) 01 BOM CK 0066

Indian Penal Code, 1860 — Section 302, 307, 498A

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High Courts07 Jan 2020Dismissed

Pandurang Mahadeorao Makrampure And Ors Vs Addl. Commissioner Amravati Divn Amravati & Ors

Bombay High Court · (2020) 01 BOM CK 0044

Maharashtra Village Panchayats Act, 1959 — Section 14(1)(h)Maharashtra Village Panchayats Taxes And Fees Rules, 1960 — Rule 8

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High Courts07 Jan 2020Dismissed

State Of Maharashtra Vs Raju Mahipat Sakate

Bombay High Court · (2020) 01 BOM CK 0040

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 154, 161, 164Evidence Act, 1872 — Section 8, 21, 24, 25, 26, 27, 28, 29, 30, 145, 157

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High Courts07 Jan 2020

Devidas S/O. Supada Gavai And Others Vs State Of Maharashtra Through Ministry Of Home Department Mantralaya Mumbai And Others

Bombay High Court · (2020) 01 BOM CK 0035

Constitution Of India, 1950 — Article 226

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High Courts07 Jan 2020Dismissed

Union Of India Vs Kisan Ratan Singh And Ors

Bombay High Court · (2020) 01 BOM CK 0029

Customs Act, 1962 — Section 104, 108, 135, 135AEvidence Act, 1872 — Section 25

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