COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 100 of 131

High Courts22 Mar 2017

Larsen & Toubro Limited Vs Shree Ahuja Properties & Realtors Private Limited, & Anr.

Bombay High Court · (2017) 03 BOM CK 0245

Contract Act, 1872, Section 126, Section 124 - "Contract of guarantee", "surety", "principal debtor" and "creditor" - "Contract of indemnity" definedArbitration and Concili

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High Courts22 Mar 2017

Leelavati Baburao Chaudhari Vs Pitambar Shridhar Attarde & Ors.

Bombay High Court · (2017) 03 BOM CK 0243

Hindu Succession Act, 1956, Section 6 - Devolution of interest in coparcenary property

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High Courts22 Mar 2017

Mr. Pandurang Sadu Kandolkar, (since deceased through his legal heirs): Rohidas Pandurang Kandolkar,, & Anr. Vs Mr. Cezario F. D''Souza, & Anr.

Bombay High Court · (2017) 03 BOM CK 0223

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High Courts22 Mar 2017Allowed

Mr. Rosario Fernandes (since deceased), Through Legal Heirs: Mrs. Bertha Fernandes, & Ors. Vs Mr. Vithal Ganesh Salgaonkar, & Ors.

Bombay High Court · (2017) 03 BOM CK 0222

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High Courts22 Mar 2017Allowed

Mr. Rupesh Salgaonkar Vs State of Goa, through the Chief Secretary, Govt. of Goa, & Ors.

Bombay High Court · (2017) 03 BOM CK 0221

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High Courts22 Mar 2017Allowed

Raju s/o. Babulal Dange, & Anr. Vs State of Maharashtra, Through P.S., P.S.O., Kalamna

Bombay High Court · (2017) 03 BOM CK 0198

Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 394 - Punishment for murder - Causing disappearance of evidence of offence or gi

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High Courts22 Mar 2017

Smt. Gangubai Maruti Jadhav, since deceased, through her legal heirs and legal representatives, & Anr. Vs Dattatraya Tukaram Pharane since deceased, through his legal heirs and legal representatives

Bombay High Court · (2017) 03 BOM CK 0163

Hindu Succession Act, 1956, Section 14, Section 14(1) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute propertyHindu

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High Courts22 Mar 2017Dismissed

Balasaheb @ Suryakant Yashwantrao Mane Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 312 : (2017) ALLMRCri 2307 : (2017) 2 MhLJCrl 589 : (2017) 2 RCRCriminal 534

Protection of Children from Sexual Offences Act, 2012 - Section 19, Section 21, Section 5

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High Courts22 Mar 2017Allowed

Vijay Kusekar Adult Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 510 : (2017) 3 BCR 620

Constitution of India, 1950 - Article 19(1)(c), Article 226

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High Courts22 Mar 2017Disposed Off

Mr. Sanjay Sadanand Varrier Vs M/s Power Horse India Pvt. Ltd.

Bombay High Court · (2017) 3 AIRBomR 341 : (2017) 201 CompCas 595 : (2017) 141 SCL 7

Companies Act, 1956 - Section 433(e), Section 434, Section 439Trade Unions Act, 1926 - Section 15, Section 2(g)

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High Courts22 Mar 2017Allowed

Shri Ashok Shriram Kulkarni Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 263 : (2017) 3 ALLMR 329 : (2017) 3 BCR 777

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 127

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High Courts22 Mar 2017Allowed

Raju Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 354 : (2017) ALLMRCri 1718 : (2017) 2 MhLJCrl 499

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 394

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High Courts22 Mar 2017Dismissed

Shri Kashinath R. Jhunjhunwala Vs M/s. Laxmichand Bhagaji Ltd.

Bombay High Court · (2017) 4 AIRBomR 415 : (2017) 201 CompCas 613

Companies (Court) Rules, 1959 - Rule 86Companies Act, 1956 - Section 391, Section 392

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High Courts21 Mar 2017

Ku. Kunda Motiram Bodalkar (after marriage: Smt.Kunda Arjun Godbole) Vs The Director of Education (Secondary and Higher Secondary) Education Directorate, Maharashtra State, Pune-1, & Ors.

Bombay High Court · (2017) 03 BOM CK 0247

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 36, Rule 33(1), Rule 33(5)

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High Courts21 Mar 2017

Lalasaheb S/o Rajesaheb Shaikh, & Anr. Vs The State of Maharashtra Through the Police Inspector, & Ors.

Bombay High Court · (2017) 03 BOM CK 0246

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 156, Section 1

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High Courts21 Mar 2017

Shubham Sharad Gadamade, & Anr. Vs The Scheduled Tribe Certificate Scrutiny Committee, Nagpur Through its Member-Secretary, & Ors.

Bombay High Court · (2017) 03 BOM CK 0164

Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes and Other backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012, Rule 17

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High Courts21 Mar 2017Disposed off

Smt. Geeta Kumarchand Shah Vs Shri Damodar Hirachand Shah

Bombay High Court · (2017) 03 BOM CK 0162

Code of Civil Procedure, 1908, Section 100, Section 54, Order 6Rule 7 - Second appeal - Partition of estate or separation of shareRegistratio

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High Courts21 Mar 2017Allowed

Smt. Sitabai Rama Kamat Ghanekar Vs Shri Prabhakar Dattatraya Bhide

Bombay High Court · (2017) 03 BOM CK 0158

Code of Civil Procedure, 1908, Order 12Rule 6 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or

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High Courts21 Mar 2017Allowed

State Bank of India Vs Chaityaram Koche S/o Jethu Koche (Dead) Legal Representative Through Smt. Baru Bai Koche Wd/o Late Chaityaram Koche, & Ors.

Bombay High Court · (2017) 03 BOM CK 0153

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High Courts21 Mar 2017Disposed Off

Dashrath B Rathod Vs Fox Star Studios India Pvt Ltd

Bombay High Court · (2017) 3 AIRBomR 447 : (2017) 3 BCR 664 : (2017) 70 PTC 104

Civil Procedure Code, 1908 (CPC) - Section 35Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 - Section 12, Section 2(l)(c)(xvii), Section 7Copyright Act, 1957 - Section 62, Section 62

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