High Courts21 Mar 2017Dismissed
Ashok Sambhaji Giranje Vs State of Maharashtra
Bombay High Court · (2017) 2 Crimes 191
Criminal Procedure Code, 1973 (CrPC) - Section 438
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 101 of 131
High Courts21 Mar 2017Disposed Off
Bhagwan Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 546
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 3, Section 7
High Courts21 Mar 2017Dismissed
Pradeep Vs The Goa State Co-operative Bank Ltd.
Bombay High Court · (2017) 3 AIRBomR 481 : (2017) 3 BCR 398 : (2017) 3 MhLJ 274
Constitution of India, 1950 - Article 226Maharashtra State Co-operative Society Rules, 1985 - Rule 22(14)(I)Multi-State Cooperative Societies Act, 1984 - Section 84
High Courts20 Mar 2017Allowed
Amit Suresh Arya Vs Central Bureau of Investigation, Through Police Station Inspector
Bombay High Court · (2017) 03 BOM CK 0274
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts20 Mar 2017
Sandesh Shashikant Narvekar Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0189
Constitution of India, Article 19(g) - Protection of certain rights regarding freedom of speech, etcBombay Prohibition Act, 1949, Section 139 - General powers of 2[Sta
High Courts20 Mar 2017Allowed
Shri Kavindraprasad Prajapati s/o. late Diwakarprasad Prajapati Vs Smt. Chetna Sushilkumar Prajapati, Daughter of Shri Sushilkumar Prajapati, & Ors.
Bombay High Court · (2017) 03 BOM CK 0175
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts20 Mar 2017Allowed
Shri Nagendra S. Nagvekar Vs Smt. Sundaramma Kandaswami, & Anr.
Bombay High Court · (2017) 03 BOM CK 0174
Goa Preservation of Trees Act, 1984, Section 12(a), Section 12(a)(3)
High Courts20 Mar 2017
Shri. Gautam Baburao Maske, & Anr. Vs The State of Maharashtra Through its Chief Secretary, And Under Secretary Urban Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 03 BOM CK 0169
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts20 Mar 2017Allowed
Shrikrishna Sheshrao Dane, & Ors. Vs Vasant Ramrao Tayade, & Anr.
Bombay High Court · (2017) 03 BOM CK 0165
Code of Civil Procedure, 1908, Order 29Rule 9 -Mamlatdars Courts Act, 1906, Section 5(2), Section 5 - Powers of Mamlatdars Courts - P
High Courts20 Mar 2017Allowed
Jayashree wd/o Sunil Kotgirwar Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 160 : (2017) ALLMRCri 1695 : (2017) 2 MhLJCrl 442
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 107, Section 306
High Courts20 Mar 2017Dismissed
Anil Vs Maharashtra Academy of Engineering and Education Research
Bombay High Court · (2017) 3 AIRBomR 254 : (2017) 3 BCR 511 : (2017) LIC 2022
Constitution of India, 1950 - Article 14, Article 226Maharashtra Employees of Private Schools (Conditions of Service) (Amendment) Rules, 2016 - Rule 1Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 16
High Courts20 Mar 2017Allowed
State of Maharashtra Vs Nitin Balkisan Gaikwad
Bombay High Court · (2017) 2 AIRBomRCri 100 : (2017) ALLMRCri 1573 : (2017) 2 MhLJCrl 770
Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 366Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 498A, Section 506
High Courts20 Mar 2017Disposed Off
Rajesh Swarupchand Kankaria Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 71 : (2017) ALLMRCri 1781 : (2017) 2 MhLJCrl 549
Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 323, Section 323, Section 34, Section 34, Section 352, Section 354, Section 65Probation of Offenders Act, 1958 - Section 3, Section 4
High Courts20 Mar 2017Dismissed
The Pr. Commissioner of Income Tax Vs M/s. Bandekar Brothers Pvt. Ltd.
Bombay High Court · (2017) 3 BCR 367
Income Tax Act, 1961 - Section 260A
High Courts17 Mar 2017
Cogent Enterprises Pvt. Ltd. Vs Shri Vijay Kumar Jagdishray Chawla
Bombay High Court · (2017) 03 BOM CK 0266
Arbitration and Conciliation Act, 1996, Section 11, Section 8(3) - Appointment of arbitrators - Power to refer parties to arbitration where there is an arbitration agreement
High Courts17 Mar 2017
Hotel Samrat Bar & Restaurant, Opp.Bus Stand, Gandhibag, Nagpur Vs Assistant Commissioner of Income Tax
Bombay High Court · (2017) 03 BOM CK 0254
Income Tax Act, 1961, Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 133A,
High Courts17 Mar 2017
Laxmikant V. Palekar, Son of Late Vithal Palekar Vs State of Goa Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0244
High Courts17 Mar 2017Disposed Off
Kamla Realty (Bombay) Vs New Gopal Premises Co-op. Society Ltd.
Bombay High Court · (2017) 03 BOM CK 0129
Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1Maharashtra Co-operative Societies Act, 1960 - Section 354
High Courts17 Mar 2017Allowed
M/s Umed Realators Vs Smt Shobha
Bombay High Court · (2017) 3 AIRBomR 217 : (2017) 3 ALLMR 518 : (2017) 3 BCR 567 : (2017) 3 MhLJ 308
Limitation Act, 1963 - Article 64, Article 65
High Courts17 Mar 2017Disposed Off
State of Maharashtra Vs Judge, Labour Court & Commissioner for Workmen''s Compensation
Bombay High Court · (2017) 2 LLN 89
Employees Compensation Act, 1923 - Section 22, Section 3Maharashtra Employment Guarantee Act, 1977 - Section 16, Section 7(2)(xiv)