High Courts22 Nov 2017Dismissed
Mr. Harekrishna Kalaji Teli, & Anr. Vs State of Maharashtra, & Anr.
Bombay High Court · (2017) 11 BOM CK 0126
Maharashtra Municipal Corporations Act,1949, Section 454, Section 456(A)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 10 of 131
High Courts22 Nov 2017Allowed
Sachin Shantaram Sonwane Vs The State of Maharashtra, Through the Secretary, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0074
Constitution of India, Article 21, Article 226, Article 22, Article 22(2) - Amendment of the Schedule - Power of High Courts to Issue certain writs - Pro
High Courts22 Nov 2017
Shri Kamalakant Shablo Pilyekar Vs State of Goa Through Chief Secretary, & Ors.
Bombay High Court · (2017) 11 BOM CK 0054
High Courts21 Nov 2017Dismissed
Chandrakant S/o Trimbak Pasame Vs Majlasbai w/o Mohanrao Jadhav, & Ors.
Bombay High Court · (2017) 11 BOM CK 0178
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
High Courts21 Nov 2017Allowed
Mahendra S/o. Tekchand Behere Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0137
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts21 Nov 2017Allowed
Maheshprasad Dwarkadas Jaiswal & Anr Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 11 BOM CK 0134
Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Prohibition Act, 1949, Section 49 - Rules for sale, etc., of warehoused intoxican
High Courts21 Nov 2017Allowed
Pavneet Singh Sethi, & Ors. Vs The State of Maharashtra Through Public Prosecutor, & Ors.
Bombay High Court · (2017) 11 BOM CK 0098
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts21 Nov 2017
Rajesh s/o. Kewalramji Chute Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0086
Indian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidation
High Courts21 Nov 2017
Shri Harneet Kaur Vs paramound Buildwell Constructions Pvt. Ltd., & Ors.
Bombay High Court · (2017) 11 BOM CK 0057
Negotiable Instruments Act, 1881, Section 138, Section 142(2), Section 142(a) - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offenc
High Courts20 Nov 2017Allowed
Dhondiram Babu Ghodake Vs The State of Maharashtra, Through Urban Development Dept. Mantralaya, Mumbai, & Anr.
Bombay High Court · (2017) 11 BOM CK 0168
Urban Land (Ceiling and Regulation) Act, 1976, Section 6, Section 8, Section 10, Section 10(1), Section 8(4), Section 10(
High Courts20 Nov 2017
Sudhakar Chindhusa Savvalakhe Vs The State of Maharashtra, Department of Social Justice, Cultural and Sports Division, through its Secretary, & Ors.
Bombay High Court · (2017) 11 BOM CK 0023
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsMaharashtra Universities Act, 1994
High Courts18 Nov 2017Dismissed
Manohar s/o. Mahadu Kate Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0131
Code of Criminal Procedure, 1973, Section 311 - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Sectio
High Courts18 Nov 2017
Sk. Gulab @ Gulam s/o Sk. Ahemad Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0035
Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 323 - Punishment for murder - Acts done by several persons in furtherance of com
High Courts17 Nov 2017Dismissed
Ashok Shinwar Mali Vs Indira Digvijaysinghrao Mukane & Ors
Bombay High Court · (2017) 11 BOM CK 0191
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 9A, Order 7Rule 11(d)
High Courts17 Nov 2017
Avinash Trimbakrao Dhondage, Ors. Vs The State of Maharashtra, Through Police Station Officer, & Anr.
Bombay High Court · (2017) 11 BOM CK 0186
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 154, Section 197, Section 156(3) - Saving of inherent powers
High Courts17 Nov 2017
Dr. Motiram Deoram Patil Vs Gulabrao Jagannath Patil, & Anr.
Bombay High Court · (2017) 11 BOM CK 0164
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts17 Nov 2017Allowed
Mahesh Mahadev Tari Vs STATE Through Police Inspector, Shri C. L. Patil
Bombay High Court · (2017) 11 BOM CK 0136
Code of Criminal Procedure, 1973, Section 313(5) - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304,
High Courts17 Nov 2017Allowed
Motiram s/o Manohar Phad, & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0128
Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 307 - Punishment for murder - Acts done by several persons in furtherance of c
High Courts17 Nov 2017Allowed
Mrs. Vina Patkar, wife of Mr. Dajvip Patkar, & Ors. Vs State of Goa, Represented by the Officer-in-charge of Mapusa Police Station, & Ors.
Bombay High Court · (2017) 11 BOM CK 0119
Constitution of India, Article 226, Article 226, Article 25, Article 17, Article 15(4), Article 341,
High Courts17 Nov 2017
Ram Inder Sharma, Son of Ramlochan Sharma Vs State of Maharashtra (Through the Principal Secretary, Dept. of Education - School Education - and Employment), & Ors.
Bombay High Court · (2017) 11 BOM CK 0084
Constitution of India, Article 226 - Power of High Courts to Issue certain writs