High Courts03 Mar 2017
Mr. Sylvester D''Souza Vs Ana Maria D''Souza, & Ors.
Bombay High Court · (2017) 03 BOM CK 0218
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 108 of 131
High Courts03 Mar 2017
Rajashri Prakash Ahire Vs State of Maharashtra and Ors.
Bombay High Court · (2017) 03 BOM CK 0200
High Courts03 Mar 2017Dismissed
Shivram s/o Rama Lokhande Vs The State of Maharashtra, through Principal Secretary, General Administration Department, & Ors.
Bombay High Court · (2017) 03 BOM CK 0179
High Courts03 Mar 2017Disposed Off
Kannamwar Coop. Hsg. Soc. Association Vs Union of India
Bombay High Court · (2017) 03 BOM CK 0130
High Courts03 Mar 2017Dismissed
Mohan Moreshwar Agashe Vs Managing Director
Bombay High Court · (2017) 4 AIRBomR 50 : (2017) 2 ALLMR 804 : (2017) 2 BCR 794 : (2017) 3 MhLJ 892
High Courts03 Mar 2017Disposed Off
Farid Mohammed Shaikh @ Firoz Yusuf Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 439Maharashtra Police Act, 1951 - Section 135, Section 37(1)
High Courts03 Mar 2017Disposed Off
Chipemsang Matthew Luikham Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0064
Penal Code, 1860 (IPC) - Section 306
High Courts03 Mar 2017Dismissed
Premji Keshavji Chedda Vs Central Vigilance Commission
Bombay High Court · (2017) 3 AIRBomR 560 : (2017) 2 BomCR(Cri) 586 : (2017) 2 MhLJCrl 530
Constitution of India, 1950 - Article 226
High Courts03 Mar 2017Dismissed
Maria de Lourdes Filomena Figueiredo de Albuquerque Vs Ministry of Environment
Bombay High Court · (2017) 3 BCR 230
Constitution of India, 1950 - Article 226Forest (Conservation) Act, 1980 - Section 2(2)
High Courts02 Mar 2017
Akshay Sureshkumar Nalavade Vs The Savitribai Phule Pune
Bombay High Court · (2017) 03 BOM CK 0277
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Mar 2017
Govind s/o Vitthal Talegave Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0257
High Courts02 Mar 2017
Jairam Gangaram Burke & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0252
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24, Section 64
High Courts02 Mar 2017
Mohd. Asgar Choudhari and others Vs State of Maharashtra and another
Bombay High Court · (2017) 03 BOM CK 0229
Indian Penal Code, 1860, Section 34, Section 406, Section 306, Section 498(A) - Acts done by several persons in furtherance of common intention - Punis
High Courts02 Mar 2017Dismissed
Pandurang Bahuuddeshiya Sevabhavi Sanstha, Barhali, Taluka Mukhed And Others Vs The State of Maharashtra And Others
Bombay High Court · (2017) 03 BOM CK 0205
Juvenile Justice (Care and Protection of Children) Act, 2000, Section 41, Section 8, Section 37, Section 9, Section 34,
High Courts02 Mar 2017
Sanjay Sahebrao Savant & anr. Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0187
Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 323, Section 326, Section 506,
High Courts02 Mar 2017
Santshri Baba Maha Hansaji Maharaj Vs The State of Maharashtra & ORS
Bombay High Court · (2017) 03 BOM CK 0185
Code of Criminal Procedure, 1973, Section 144(2), Section 144(5) - Power to issue order in urgent cases of nuisance or apprehended danger - Power to issue order in urgent cases of nuisance or
High Courts02 Mar 2017Dismissed
Genba Laxman Pawagi Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 759 : (2017) 2 BCR 734
Constitution of India, 1950 - Article 21Maharashtra Project Affected Persons Rehabilitation Act, 2001 - Section 10, Section 16
High Courts02 Mar 2017Disposed Off
Padmakar Ramdas Agresar Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 856 : (2017) 2 BomCR(Cri) 54 : (2017) 2 MhLJCrl 718
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 306
High Courts02 Mar 2017Allowed
Dr. Shivanand s/o Shivraj Biradar Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 915 : (2017) ALLMRCri 1401 : (2017) 2 BomCR(Cri) 38 : (2017) 2 MhLJCrl 727
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts02 Mar 2017Dismissed
Ms Sheetal Maruti Kurundwade Vs Metal Power Analytical (I) Pvt Ltd.
Bombay High Court · (2017) 3 AIRBomR 68
Arbitration and Conciliation Act, 1996 - Item 3, Schedule 7, Section 12(3), Section 12(5), Section 9