High Courts16 Mar 2017
Kanta Tejas Maun Vs Dr. Tejas Knubhai Maun
Bombay High Court · (2017) 03 BOM CK 0280
Hindu Marriage Act, 1955 — Section 13(1), 23(1), 25(2)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 102 of 131
High Courts16 Mar 2017
M/s. Shakti International Private Limited Vs M/s. Excel Metal Processors Private Limit
Bombay High Court · (2017) 3 AIRBomR 388
Code of Civil Procedure, 1908 — Order 40Arbitration and Conciliation Act, 1996 — Section 9, Section 5, Section 17
High Courts16 Mar 2017Allowed
JISAM SALAM, & ANR. Vs GOA UNIVERSITY, Through its Vice Chancellor, Having office at Goa University, & Ors.
Bombay High Court · (2017) 03 BOM CK 0251
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 Mar 2017
M/s. Zuari Global Ltd. Vs The Assistant Commissioner of Income-Tax-Circle-2(1), & Ors.
Bombay High Court · (2017) 03 BOM CK 0239
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 143(3), Section 143(3)
High Courts16 Mar 2017
Messer Holdings Limited Vs Bombay Oxygen Corporation Ltd.
Bombay High Court · (2017) 03 BOM CK 0233
Code of Civil Procedure, 1908, Section 9A, Order 14Rule 2 -Limitation Act, 1963, Article 113, Article 59
High Courts16 Mar 2017
Rukhsana Hanif Pathan Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0193
Indian Penal Code, 1860, Section 379 - Punishment for theftEvidence Act, 1872, Section 3, Section 114(e) - Interpretation clause - Court may presume
High Courts16 Mar 2017
Shivaji Nagnath Lokare, & Ors. Vs State of Maharashtra, Ministry of Finance, Mantralay, & Ors.
Bombay High Court · (2017) 03 BOM CK 0182
Constitution of India, Article 14, Article 226, Article 233, Article 16(1), Article 233(2) - Appointment of Commission to inquire i
High Courts16 Mar 2017Allowed
Smt. Hemlatabai Ravikant Darne alias Hemalatabai Kamotim Timblo, & Anr. Vs Mr. Prakash Gurudas Timblo, son of Gurudas Timblo, & Ors.
Bombay High Court · (2017) 03 BOM CK 0161
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 63, Section 65, Section
High Courts16 Mar 2017Disposed Off
Mr. Pradeep Mishra Vs Police Inspector
Bombay High Court · (2017) 2 MhLJCrl 520
Criminal Procedure Code, 1973 (CrPC) - Section 482Immoral Traffic (Prevention) Act, 1956 - Section 3, Section 4, Section 5Penal Code, 1860 (IPC) - Section 370
High Courts16 Mar 2017Allowed
Shri Sitakant S. Dubhashi Vs Government of India
Bombay High Court · (2017) 2 ALLMR 832 : (2017) 3 BCR 477
Constitution of India, 1950 - Article 14, Article 21, Article 226
High Courts15 Mar 2017
Vinodrai Haridas Kotadia of Mumbai Vs Gopaldas Haridas Kotadia (Since deceased) and Ors.
Bombay High Court · (2017) 03 BOM CK 0283
Succession Act, 1925, Section 61 - Will obtained by fraud, coercion or importunityEvidence Act, 1872, Section 45, Section 63, Section
High Courts15 Mar 2017
Vishwanath Yadav & Ors. Vs Mr. Kashinath Yadav & Anr.
Bombay High Court · (2017) 03 BOM CK 0282
Banking Regulation Act, 1949, Section 45ZA -Goa Succession Act, 2012, Section 15, Section 13
High Courts15 Mar 2017
Common Citizen of India Vs The Honble High Court Judicature of Bombay
Bombay High Court · (2017) 03 BOM CK 0265
Constitution of India, Article 226, Article 39A, Article 350, Article 132 (1), Article 132 (1), Article 134 (1)<
High Courts15 Mar 2017
M/s.Indian Link Chain Manufacturers Limited (In the matter of Companies Act, I of 1956 And In the matter of M/s.Navinon Limited(In Liqn)) Vs Nil
Bombay High Court · (2017) 03 BOM CK 0238
Companies Act, 1956, Section 529A, Section 555 - Overriding preferential payments. - Unpaid dividends and undistributed assets to be paid into the Companies Liquidation Account.
High Courts15 Mar 2017
Nagpur Distilleries Pvt. Ltd. Vs The Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Limited
Bombay High Court · (2017) 03 BOM CK 0212
Copyright Act, 1957, Section 13, Section 17, Section 2(c), Section 14(a)(c) -Trademark Act, 1999, Section 28(3)
High Courts15 Mar 2017Dismissed
The Commissioner of Income Tax Vs M/s. Velingkar Brothers
Bombay High Court · (2017) 03 BOM CK 0143
Income Tax Act, 1961, Section 32, Section 32, Section 32, Section 32, Section 147, Section 147,
High Courts15 Mar 2017
Torrent Pharmaceuticals Ltd., Vs Wockhardt Ltd.,
Bombay High Court · (2017) 03 BOM CK 0136
High Courts15 Mar 2017Disposed Off
In Re : M/s. Indian Link Chain Manufacturers Limited
Bombay High Court · (2017) 3 BCR 631 : (2017) 201 CompCas 492
Companies Act, 1956 - Section 529, Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B
High Courts15 Mar 2017Allowed
Suhas @ Pappu Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 51 : (2017) ALLMRCri 1684 : (2017) 2 BomCR(Cri) 487 : (2017) 2 MhLJCrl 580
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts15 Mar 2017Dismissed
Harish Khan alias Hitendra Chimnalal Panchal Vs State of Maharashtra
Bombay High Court · (2017) 2 RCRCriminal 348
Criminal Procedure Code, 1973 (CrPC) - Section 482