High Courts02 Mar 2017Dismissed
Sukhawant Properties Pvt. Ltd. Vs Deserve Builders
Bombay High Court · (2017) 2 BCR 718
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 109 of 131
High Courts02 Mar 2017Allowed
Saraswatibai Mahadeorao Pawade Vs Shri Harishchandra Mahadeorao Pawade
Bombay High Court · (2017) 3 MhLJ 133
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 114
High Courts02 Mar 2017Disposed Off
Aselmo Furtado Vs State of Goa
Bombay High Court · (2017) 2 ALLMR 836
Constitution of India, 1950 - Article 226Goa Co-operative Societies Act, 2001 - Section 83Goa Co-operative Societies Rules, 2003 - Rule 74
High Courts01 Mar 2017
Joseph Isharat Vs Rozy Nishikant Gaikwad
Bombay High Court · (2017) 03 BOM CK 0250
Benami Transactions (Prohibition) Amendment Act, 2016 — Section 4(1), Section 4(1), Section 2(31), Section 2(31), Section 4(3), Section 4(3)Income Tax Act, 1952, — Section 212(4)
High Courts01 Mar 2017
M/s. Heera Construction Co. Vs State of Goa, Represented by Executive Engineer, Wroks Division II, Water Resources Department
Bombay High Court · (2017) 03 BOM CK 0241
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeArbitration and Conciliation Act, 1996, Section 37 - Appealable orders
High Courts01 Mar 2017Dismissed
Mr. Deepak Shah, son of Shri N. Shah Vs Estate Officer-cum-Commanding Officer, & Anr.
Bombay High Court · (2017) 03 BOM CK 0227
Constitution of India, Article 227, Article 12 - Power of superintendence over all courts by the High Court - Application of Acts of Parliament and of the Legislature of the State of Assam to a
High Courts01 Mar 2017Dismissed
RASHTRIYA MULA PRAVARA VIJ KAMGAR SANGH THROUGH ITS SECRETARY B S KHAVRE Vs MULA PRAVARA ELECTRICITY CO OPERATIVE SOCIETY LTD THROUGH ITS MANAGING DIRECTOR
Bombay High Court · (2017) 03 BOM CK 0196
Industrial Disputes Act, 1947, Section 18, Section 2(p) - Persons on whom settlements and awards are binding - Definitions
High Courts01 Mar 2017
Rupesh s/o. Pandurangji Surjuse Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0192
High Courts01 Mar 2017
Sachin s/o Ananda Patil 7 Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0191
Land Acquisition Act, 1894, Section 6, Section 11, Section 9(1), Section 9(2), Section 4(1) - Declaration that land is required for a publ
High Courts01 Mar 2017
Shivpujan Kumar S/o. Gopikisan Singh & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0180
Constitution of India, Article 166 - Conduct of business of the Government of a StateMotor Vehicles Act, 1939, Section 2(15) - DefinitionsMotor Vehi
High Courts01 Mar 2017Disposed Off
CIPLA Limited Vs M/s. CIPLA Industries Private Limited
Bombay High Court · (2017) AIR(Bombay) 75 : (2017) 3 AIRBomR 97 : (2017) 3 BCR 1 : (2017) 2 CTC 465 : (2017) 2 MhLJ 877 : (2017) 69 PTC 425
Trade Marks Act, 1999 - Section 29(1)(2) (4), Section 29(5)
High Courts01 Mar 2017Dismissed
Royal Sundaram Alliance Insurance Company Limited Vs Shri Manoj Laxman Patil
Bombay High Court · (2017) 2 ACC 463 : (2017) 3 AIRBomR 162 : (2017) 2 BCR 724 : (2017) 153 FLR 645 : (2017) LIC 2299 : (2017) 2 LLJ 153
Employees Compensation Act, 1923 - Section 30, Section 4
High Courts01 Mar 2017Disposed Off
Jan Adalat Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1166
High Courts01 Mar 2017Dismissed
Bhadani Associates Vs Kamlini Dharamraj Ashar Adult
Bombay High Court · (2017) 2 ALLMR 565 : (2017) 3 BCR 684 : (2017) 3 MhLJ 437
Arbitration and Conciliation Act, 1996 - Section 34Civil Procedure Code, 1908 (CPC) - Order 21 Rule 1, Order 21 Rule 1(1)(a), Order 21 Rule 1(2)
High Courts01 Mar 2017Disposed Off
Advocate Aires Rodrigues Vs State of Goa
Bombay High Court · (2017) 2 ALLMR 815
Constitution of India, 1950 - Article 356, Article l74(1)
High Courts01 Mar 2017Dismissed
All India IDBI SC, ST, Nav Buddhist and OBC Vs IDBI Bank Ltd.
Bombay High Court · (2017) 4 AIRBomR 206 : (2017) 3 BCR 425
Constitution of India, 1950 - Article 14, Article 226
High Courts28 Feb 2017
Vishnudev Vs Revenue And Forest Dept. & Ors.
Bombay High Court · (2017) 02 BOM CK 0240
Land Acquisition Act,1894, Section 11, Section 48 (1)
High Courts28 Feb 2017
Bhagwan Shikshan Prasarak Mandal Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0232
High Courts28 Feb 2017
Kishanrao s/o Nanasaheb Deshmukh Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0217
Maharashtra Regional and Town Planning Act, 1966, Section 127, Section 127(1) - Lapsing of reservations 1 of 1894 - Lapsing of reservations 1 of 1894
High Courts28 Feb 2017Dismissed
Lt. Cdr. Sanjay Barai Vs State Bank of India, Through its Deputy General Manager (B and O), & Anr.
Bombay High Court · (2017) 02 BOM CK 0213
Constitution of India, Article 226 -State Bank of India Officers Service Rules, 1992, Rule 20(2)(b)