High Courts15 Mar 2017Disposed Off
Anuja Kapur Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0073
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 103 of 131
High Courts15 Mar 2017Disposed Off
State of Maharashtra (Through the Collector of Nashik) Vs Kamaladevi Kailashchandra Kaushal
Bombay High Court · (2017) 2 ACC 176 : (2017) 3 AIRBomR 88 : (2017) 3 ALLMR 847 : (2017) 3 BCR 675 : (2017) 2 TAC 856
Motor Vehicles Act, 1988 - Section 166
High Courts15 Mar 2017Disposed Off
Dr. Vikas Motewar Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 293 : (2017) 3 BCR 497
Constitution of India, 1950 - Article 21A, Article 226, Article 30Right of Children to Free and Compulsory Education Act, 2009 - Section 15, Section 16
High Courts15 Mar 2017Dismissed
Ajabrao Marotrao Radake Vs Bhalchandra Vitthalrao Deshpande
Bombay High Court · (2017) 2 ALLMR 770 : (2017) 3 MhLJ 850
Transfer of Property Act, 1882 - Section 53A
High Courts14 Mar 2017Allowed
Chowgule and Company Private Limited, & Anr. Vs State of Goa, though the Secretary (Revenue), & Ors.
Bombay High Court · (2017) 03 BOM CK 0267
Land Acquisition Act, 1894, Section 4, Section 6, Section 11A, Section 7, Section 5A - Publication of preliminary notification and power
High Courts14 Mar 2017
Dnyaneshwar s/o Uttamrao Ghagare Vs Chief Executive Officer & Ors.
Bombay High Court · (2017) 03 BOM CK 0263
High Courts14 Mar 2017
Madhavlal Narayanlal Pittie (In the matter between) M/s Manas Shelters Pvt. Ltd. Vs Madhavlal Narayanlal Pittie And Others
Bombay High Court · (2017) 03 BOM CK 0237
Code of Civil Procedure, 1908, Order 39Rule 4
High Courts14 Mar 2017
Omprakash Sitaram Agrawal, & Anr. Vs Trimbak Abhiman Patil, & Anr.
Bombay High Court · (2017) 03 BOM CK 0206
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 53A - Part performanceSpecific Relief Act, 1963<
High Courts14 Mar 2017Dismissed
Confederation of Real Estate Developers Vs Employees'' State Insurance Corporation
Bombay High Court · (2017) 3 AIRBomR 178 : (2017) 3 ALLMR 768 : (2017) 3 BCR 79 : (2017) LIC 2031 : (2017) 2 LLJ 304 : (2017) 2 LLN 79
Employees State Insurance Act, 1948 - Section 46
High Courts14 Mar 2017Disposed Off
M/s. Jaimin Jewelery Exports Pvt. Ltd. Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 198 : (2017) 1 DCR 625 : (2017) 3 MhLJ 691 : (2017) 2 MhLJCrl 625
Evidence Act, 1872 - Section 114, Section 34, Section 65BNegotiable Instruments Act, 1881 (NI) - Section 118(a), Section 138, Section 138, Section 138, Section 138, Section 139, Section 139, Section 141, Section 141, Section 141, Section 142, Section 142, Section 142, Section 145, Section 20, Section 87Powers of Attorney Act, 1882 - Section 2
High Courts14 Mar 2017Dismissed
D.G. Road Safety Pvt. Ltd. Vs Maharashtra State Road Development Corporation Ltd.
Bombay High Court · (2017) 3 ALLMR 365 : (2017) 3 BCR 660
Constitution of India, 1950 - Article 226
High Courts14 Mar 2017Dismissed
Pawan alias Om Pal Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0068
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 34
High Courts14 Mar 2017Allowed
Chandan Pramod Borale Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0067
High Courts14 Mar 2017Disposed Off
Mrs. Suhasini S. Govenkar Vs Shri Gopal Jha
Bombay High Court · (2017) 2 ALLMR 820 : (2017) 3 MhLJ 631
Citizenship Act, 1955 - Section 9(2)Contempt of Courts Act, 1971 - Section 2
High Courts10 Mar 2017Dismissed
Mr. Mukesh Kothari Vs State Bank of India, & Ors.
Bombay High Court · (2017) 03 BOM CK 0225
Code of Civil Procedure, 1908, Order 22Rule 10, Order 39Rule 1 -Transfer of Property Act, 1882, Section 58(f) - "Mortgage"
High Courts10 Mar 2017
Sahakari Bank Karmachari Sangh Vs The Commissioner-Co-operative Societies State of Maharashtra and Another
Bombay High Court · (2017) 03 BOM CK 0190
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsBanking Regulation Act, 1949
High Courts10 Mar 2017
Shri Nusli N. Wadia Vs The Commissioner of Income Tax Central II, Bombay
Bombay High Court · (2017) 03 BOM CK 0173
Income Tax Act, 1961, Section 256(1), Section 256(1), Section 256(1), Section 256(1), Section 49(1)(2), Sectio
High Courts10 Mar 2017Dismissed
Mr. Jayant Sunderdas Karia Vs Municipal Corporation of Greater
Bombay High Court · (2017) 3 AIRBomR 78
Mumbai Municipal Corporation Act, 1888 - Section 354
High Courts10 Mar 2017Disposed Off
Mahindra Chandrasen Vs Union Bank of India
Bombay High Court · (2017) 3 AIRBomR 114 : (2017) 3 BCR 309
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, Section 13(2), Section 17(3), Section 29
High Courts10 Mar 2017Partly Allowed
Ms. Bhumika Cleantech Services Pvt. Ltd. Vs The Lokayukta, Institution
Bombay High Court · (2017) 3 AIRBomR 139 : (2017) 3 BCR 22
Goa Lokayukta Act, 2012 - Section 3