High Courts07 Mar 2017Disposed Off
Shri Alex J. Fernandes Vs State of Goa
Bombay High Court · (2017) 3 BCR 216
Constitution of India, 1950 - Article 14, Article 226Tourism Shack Policy 2016-19 - Clause 2
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 107 of 131
High Courts07 Mar 2017Allowed
Saraswat Co-operative Bank Ltd. Vs Income Tax officer
Bombay High Court · (2017) 3 BCR 345
Income Tax Act, 1961 - Section 194A(3)(v)(va)
High Courts06 Mar 2017
Bhupesh Tukaram Meshram Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0268
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts06 Mar 2017
R. Anthony Samy Gaunder Vs The Administrator, Communidades of North Zone, & Ors.
Bombay High Court · (2017) 03 BOM CK 0201
High Courts06 Mar 2017Allowed
Suryakant S/o Damodhar Landge, & Ors. Vs The State of Maharashtra, Through Secretary, Home Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 03 BOM CK 0146
Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 468, Section 406, Sec
High Courts06 Mar 2017
Suvarna Shrihari Sane, & Ors. Vs High Court of Judicature at Bombay, through its Registrar General, & Ors.
Bombay High Court · (2017) 03 BOM CK 0145
Constitution of India, Article 226 -Maharashtra Family Court (Recruitment to the Non-Gazetted Posts) Rules, 2002, Rule 4, Rule 7, Rule 5
High Courts06 Mar 2017
The Commissioner of Income Tax Vs B. G. Shirke Construction Technology Pvt. Ltd.
Bombay High Court · (2017) 03 BOM CK 0144
Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148,
High Courts06 Mar 2017Disposed off
The National Educational Society, Through its president Mr. Leroy A. Menezes, S/o. Severino Menezes, & Anr. Vs State Registrar, Inspector General of Societies, & Ors.
Bombay High Court · (2017) 03 BOM CK 0142
Societies Registration Act, 1860, Section 12 - Societies enabled to alter, extend, or abridge their purposes
High Courts06 Mar 2017
Yashwantrao Sadashiv Deshmukh Vs Mira Bhayandar Municipal Corporation
Bombay High Court · (2017) 03 BOM CK 0131
Constitution of India, Article 14, Article 226, Article 16 -Maharashtra Municipal Corporations Act,1949, Section 450, Section 448, Section 456, Section 452, Sectio
High Courts06 Mar 2017Allowed
Shrishail Parvati Sahakari Grihanirman Sanstha (Regd.) Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 159 : (2017) 3 BCR 388 : (2017) 3 MhLJ 225
Maharashtra Regional and Town Planning Act, 1966 - Section 127(3)
High Courts06 Mar 2017Dismissed
The Commissioner of Income Tax-I Pune Vs B.G. Shirke Construction Technology Pvt. Ltd.
Bombay High Court · (2017) 293 CurTR 505 : (2017) 246 Taxman 300
Income Tax Act, 1961 - Section 153A, Section 254(1)
High Courts06 Mar 2017Disposed Off
Dadarao S/o Hausaji Dakore Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 146 : (2017) ALLMRCri 1538 : (2017) 2 BomCR(Cri) 590 : (2017) 2 MhLJCrl 705
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts06 Mar 2017Dismissed
Beach Towers Condominium Vs Bombay Dyeing & Manufacturing Company Limited
Bombay High Court · (2017) 3 BCR 219
Limitation Act, 1963 - Section 23
High Courts06 Mar 2017Dismissed
Pramod Laxmikant Upadhya Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 237 : (2017) ALLMRCri 1485 : (2017) 2 BomCR(Cri) 475 : (2017) 2 MhLJCrl 767
Penal Code, 1860 (IPC) - Section 376, Section 392
High Courts06 Mar 2017Disposed Off
Smt. Nilima Mahesh Bhole Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 307 : (2017) 3 BCR 116
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 4Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24
High Courts03 Mar 2017
Ajay Mehra In the matter of Enercon GmbH, & Ors. Vs Yogesh Mehra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0278
Code of Civil Procedure, 1908, Section 39, Section 51, Section 2(3), Order 21, Order 21Rule 11(2),
High Courts03 Mar 2017
Ambhore Vinod Dutta Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0276
High Courts03 Mar 2017
Dr. Fernando Jose Mascarenhas, son of late Constancio Mascarenhas Vs Ms. Drakshayani Appasaheb Palekar, & Ors.
Bombay High Court · (2017) 03 BOM CK 0262
Code of Civil Procedure, 1908, Order 7Rule 11 -Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, Section 56, Sec
High Courts03 Mar 2017
Dr. Jairam Karmalkar Vs State of Goa Through the Chief Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0261
High Courts03 Mar 2017
MARIA Vs MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
Bombay High Court · (2017) 03 BOM CK 0235
Forest (Conservation) Act, 1980, Section 2, Section 2 - Restriction on the dereservation of forests or use of forest land for non forest purpose