High Courts08 Mar 2017Disposed Off
Shri Vijay Machindra Markad Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1488 : (2017) 2 BomCR(Cri) 532 : (2017) 2 MhLJCrl 540
Criminal Procedure Code, 1973 (CrPC) - Section 482
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 106 of 131
High Courts08 Mar 2017Dismissed
Vithal Mallu Chintalwar Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 270 : (2017) 2 ALLMR 816 : (2017) 3 MhLJ 661
High Courts08 Mar 2017Dismissed
Gurbir Shivdev Singh Vs Naresh Nathulal Pal
Bombay High Court · (2017) 3 BCR 382
Hindu Succession Act, 1956 - Section 15, Section 16, Section 8, Section 9
High Courts07 Mar 2017
Ajay & Anr. Vs State of Maharashtra & Anr.
Bombay High Court · (2017) 03 BOM CK 0279
Indian Penal Code, 1860, Section 302, Section 201, Section 397, Section 34, Section 307, Section 392,
High Courts07 Mar 2017Allowed
Maruti Dagadu Charwad (Since Deceased) Through his Legal Heirs Vs Shri. Bhau Nama Gujar (Since deceased) Through his legal heirs and Representatives
Bombay High Court · (2017) 03 BOM CK 0234
Limitation Act, 1963, Article 65
High Courts07 Mar 2017
Mr. Lawrence Pereira & ors. Vs Mateus Avelino Pereira & ors.
Bombay High Court · (2017) 03 BOM CK 0226
Code of Civil Procedure, 1908, Order 16 Rule 1
High Courts07 Mar 2017
Naresh Devilal Patle Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0209
Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
High Courts07 Mar 2017
Shri Rajendra S/o. Hiralal Jain Vs The State Government
Bombay High Court · (2017) 03 BOM CK 0172
Maharashtra Co-operative Societies Act, 1960, Section 152, Section 166, Section 73AAA( 3), Section 77A (1) - Appeals - Repeal, saving and constructi
High Courts07 Mar 2017Dismissed
Sou Mangal Popatrao Sodmise Vs Sou. Abdagiri Vishvanath Narale, Through her Power of Attorney holder Shri. Lahu Vishvanath Narale
Bombay High Court · (2017) 03 BOM CK 0156
Transfer of Property Act, 1882, Section 60, Section 58(c) - Right of mortgagor to redeem - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" defined
High Courts07 Mar 2017Dismissed
State of Goa, Through Mapusa Police Station, Mapusa Goa Vs Mr. Mervin Thomas Menezes, S/o Aloysius Menezes, & Anr.
Bombay High Court · (2017) 03 BOM CK 0152
Indian Penal Code, 1860, Section 302, Section 34, Section 299 - Punishment for murder - Acts done by several persons in furtherance of common intention - Culpable homicide<
High Courts07 Mar 2017Allowed
The Union of India, through the Secretary, Ministy of Mines, Shastri Bhavan, & Ors. Vs Central Administrative Tribunal, Bombay Bench, Camp at Nagpur, & Ors.
Bombay High Court · (2017) 03 BOM CK 0137
High Courts07 Mar 2017Dismissed
Akshay Sureshkumar Nalavade Vs Savitribai Phule Pune University
Bombay High Court · (2017) 3 AIRBomR 18 : (2017) 2 ALLMR 773 : (2017) 3 BCR 434 : (2017) 3 MhLJ 844
High Courts07 Mar 2017Dismissed
Adam Narsayya Narayan Vs Praniti Shinde
Bombay High Court · (2017) 3 AIRBomR 127
Representation of The People Act, 1951 - Section 123
High Courts07 Mar 2017Disposed Off
Tata Global Beverages Limited Vs Tata Tea employees Union
Bombay High Court · (2017) 3 AIRBomR 243 : (2017) 3 BCR 292 : (2017) LIC 2010
Industrial Disputes Act, 1947 - Section 10, Section 9A
High Courts07 Mar 2017Dismissed
Axis Bank Limited Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 305 : (2017) 3 BCR 456 : (2017) 202 CompCas 228
High Courts07 Mar 2017Dismissed
Khuzemabhai Syedna Taher Saifuddin Saheb Vs Mufaddal Burhanuddin Saifuddin
Bombay High Court · (2017) 3 AIRBomR 203 : (2017) 3 BCR 322
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 9
High Courts07 Mar 2017Disposed Off
Sunil Baburaoji Funde Vs State of Maharashtra
Bombay High Court · (2017) 3 BCR 422
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 73-AAA(3), Section 77-A(1)
High Courts07 Mar 2017Dismissed
Union of India Vs Central Administrative Tribunal
Bombay High Court · (2017) 2 ALLMR 822 : (2017) 3 MhLJ 241
Constitution of India, 1950 - Article 226
High Courts07 Mar 2017Disposed Off
Asha Vs Dr. Panjabrao Deshmukh Krushi Vidyapeeth
Bombay High Court · (2017) 4 AIRBomR 350 : (2017) 2 ALLMR 818
Constitution of India, 1950 - Article 14, Article 226
High Courts07 Mar 2017Disposed Off
Sanjay Vishwasrao Jadhav Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 558 : (2017) 3 MhLJ 147
Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 10(1), Section 6Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 - Rule 11