High Courts10 Mar 2017Dismissed
Shirin Baman Faramarzi Vs Zubin Boman Faramarzi and Shahin Behrooz Kermani
Bombay High Court · (2017) 3 AIRBomR 148 : (2017) 3 BCR 608
Evidence Act, 1872 - Section 68, Section 71Succession Act, 1925 - Section 63
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 104 of 131
High Courts10 Mar 2017Disposed Off
Shri Chhatrapati Sahakari Sakhar Karkhana Limited Vs Shri Janu Gajaba Zagade
Bombay High Court · (2017) 3 AIRBomR 326 : (2017) 3 ALLMR 779 : (2017) 3 BCR 208 : (2017) 2 LLN 95
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts10 Mar 2017Disposed Off
Rasiklal M. Parikh Vs Assistant Commissioner of Income Tax
Bombay High Court · (2017) 295 CurTR 373 : (2017) 393 ITR 536
Income Tax Act, 1961 - Section 54FIncome Tax Appellate Tribunal Rules, 1963 - Rule 29
High Courts10 Mar 2017Dismissed
Mohd. Mukhtar Mohd. Wakaroddin Vs The State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 672 : (2017) 3 ALLMR 749 : (2017) 2 LLJ 284
Constitution of India, 1950 - Article 226
High Courts10 Mar 2017Allowed
Sanjay Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1636 : (2017) 2 BomCR(Cri) 582 : (2017) 2 MhLJCrl 493
Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 482
High Courts10 Mar 2017Dismissed
Dr. Ravindra s/o Shamrao Darunte Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 563 : (2017) 3 ALLMR 383
Constitution of India, 1950 - Article 16, Article 226Maharashtra Civil Services (Pension) Rules, 1982 - Rule 134-A
High Courts10 Mar 2017Disposed Off
Surendra Vs Radhakrishna alias Raju
Bombay High Court · (2017) 153 FLR 502
Constitution of India, 1950 - Article 226
High Courts10 Mar 2017Dismissed
Earnest Business Services Pvt. Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (2017) 294 CurTR 80 : (2017) 393 ITR 453
Constitution of India, 1950 - Article 226Finance Act, 1997 - Section 64, Section 64, Section 65(3), Section 66, Section 67Income Tax Act, 1961 - Section 4
High Courts09 Mar 2017
Ashok Ananda Kamble Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0272
Indian Penal Code, 1860, Section 399, Section 402 - Making preparation to commit dacoity - Assembling for purpose of committing dacoity
High Courts09 Mar 2017Allowed
Mrs. Rukmini Baburao Fotto Dessai and anr Wife of Shri. Baburao Srikant Fotto Dessai, & Anr. Vs Curchorem-Cacora Municipal Council, & Ors.
Bombay High Court · (2017) 03 BOM CK 0215
Specific Relief Act, 1963, Section 39, Section 28, Section 38 -Goa, Daman and Diu Municipalities Act, 1968, Section 184, Section 289
High Courts09 Mar 2017Disposed Off
Jagdeo Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 183 : (2017) ALLMRCri 1980 : (2017) 2 BomCR(Cri) 832 : (2017) 2 MhLJCrl 740
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 166, Section 167, Section 201, Section 217, Section 218, Section 219, Section 34
High Courts09 Mar 2017Dismissed
Samson Maritime Ltd. Vs Commissioner of Income Tax, City
Bombay High Court · (2017) 393 ITR 102
Income Tax Act, 1961 - Section 142(1), Section 143(2), Section 147(1)(c)
High Courts09 Mar 2017Disposed Off
Babu Nagappa Phulari Vs President Mahatma Phule Education Society Parbhani
Bombay High Court · (2017) 2 ALLMR 785
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 11, Section 9
High Courts09 Mar 2017Allowed
M/s J.S. Cotton Industries Vs The State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 142
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 115
High Courts09 Mar 2017Dismissed
Bhagwan Sampatrao Ghodmare Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 15 : (2017) 3 BCR 348
Constitution of India, 1950 - Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 14(3-A)
High Courts09 Mar 2017Dismissed
Sau. Shalini w/o Dhanraj Shirsat Vs Dhanraj s/o Tukaram Shirsat
Bombay High Court · (2017) AIR(Bombay) 116 : (2017) 3 AIRBomR 551 : (2017) 3 ALLMR 735
Hindu Marriage Act, 1955 - Section 11, Section 29(2)
High Courts08 Mar 2017Allowed
Vithal Mallu Chintalwar, & Anr. Vs The State of Maharashtra Through Excise Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 03 BOM CK 0281
Bombay Prohibition Act, 1949, Section 142(2) -Bombay Prevention (Closure of licence on Resolution by Gram Sabha or representation by Voters in the Ward of Municipal Council/Corporation) Order, 2008, Rule
High Courts08 Mar 2017
Gahinath Dagadu Buge Vs State of Maharashtra and others
Bombay High Court · (2017) 03 BOM CK 0259
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Mar 2017
Gurbir Shivdev Singh & Ors. Vs Naresh Nathulal Pal & Ors.
Bombay High Court · (2017) 03 BOM CK 0256
Code of Civil Procedure, 1908, Order 7Rule 11 -Hindu Succession Act, 1956, Section 15, Section 16, Section 8,
High Courts08 Mar 2017Disposed off
Kaushal Kumar, Prisoner No.180/2015 Vs STATE OF GOA, & ANR.
Bombay High Court · (2017) 03 BOM CK 0249