High Courts28 Feb 2017
M/s Kirloskar Oil Engines Ltd. Vs The Commissioner of Sales Tax
Bombay High Court · (2017) 02 BOM CK 0212
Bombay Sales Tax Act, 1959, Section 41, Section 61 - Exemptions - Statement of case to High Court
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 110 of 131
High Courts28 Feb 2017Allowed
M/S Paradise Cruises, A Partnership Vs Asstt. Commissioner of Commercial
Bombay High Court · (2017) 02 BOM CK 0211
Goa, Daman And Diu Entertainment Tax Act, 1964, Section 3, Section 6, Section 3A, Section 3D
High Courts28 Feb 2017Dismissed
Mrs. Rani Sevakram, since deceased, by heirs and legal representatives: Mrs. Purna alias Urvashi Suresh Jahangiani, & Ors. Vs The Oriental Insurance Co. Ltd., & Ors.
Bombay High Court · (2017) 02 BOM CK 0189
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtPublic Premises (Eviction of Unauthorised Occupants) Rules, 1971, Rule 8<
High Courts28 Feb 2017
Narayan s/o. Mahadu Vishwabrahma Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0186
High Courts28 Feb 2017Allowed
Narendra Plastic Private Limited, & Anr. Vs DBS Bank Limited
Bombay High Court · (2017) 02 BOM CK 0185
Code of Civil Procedure, 1908, Order 9Rule 13, Order 5Rule 9, Order 5Rule 20 -General Clauses Act, 1897,
High Courts28 Feb 2017Allowed
Sayed Anwar Ahmed Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0164
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973
High Courts28 Feb 2017
Smt. Archana daughter of Bhimrao Randaye Vs Dr. Sau. Kavita wife of Dlip Changole
Bombay High Court · (2017) 02 BOM CK 0154
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Section 9A - RevisionLimitation Act, 1963, Section 17, <
High Courts28 Feb 2017Dismissed
Archana Vs Dr. Sau. Kavita
Bombay High Court · (2017) 3 AIRBomR 23 : (2017) 3 MhLJ 589
Limitation Act, 1963 - Article 58Specific Relief Act, 1963 - Section 34
High Courts28 Feb 2017Allowed
M/s. Orange City Mobile Collection, Vs M/s. City Collection
Bombay High Court · (2017) 2 AIRBomR 752 : (2017) 3 ALLMR 859 : (2017) 3 MhLJ 180
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 - Section 27
High Courts28 Feb 2017Dismissed
Raver Taluka Urdu Education Society Jalgaon Vs Mohammad Abdul Rauf Abdul Wahab
Bombay High Court · (2017) 2 AIRBomR 810
Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
High Courts28 Feb 2017Disposed Off
Uttamrao Kishanrao Jadhav Vs State Co-operative Election Authority
Bombay High Court · (2017) 3 AIRBomR 171
Maharashtra Cooperative Societies (Election to Committee) Rules, 2014 - Rule 3, Rule 75(2)(b)Maharashtra Co-operative Societies Act, 1960 - Section 73
High Courts28 Feb 2017Disposed Off
Milind Vs The State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 352
Criminal Procedure Code, 1973 (CrPC) - Section 156, Section 157Penal Code, 1860 (IPC) - Section 120B, Section 143, Section 147, Section 148, Section 149, Section 325, Section 326, Section 506
High Courts28 Feb 2017Allowed
Mahanagar Telephone Nigam Ltd Vs The Mahanagar Telephone Nigam Ltd
Bombay High Court · (2017) 2 LLJ 242 : (2017) 2 LLN 309
Constitution of India, 1950 - Article 226, Article 335
High Courts28 Feb 2017Dismissed
Central Board of Trustees, EPF Vs M/s. Sanjay Maintenance Services Pvt. Ltd.
Bombay High Court · (2017) 2 CLR 25
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7A, Section 7I
High Courts28 Feb 2017Disposed Off
Pankaj Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 799 : (2017) ALLMRCri 897 : (2017) 2 BomCR(Cri) 16 : (2017) CriLJ 2178 : (2017) 2 MhLJ 707 : (2017) 2 MhLJCrl 9 : (2017) 2 RCRCriminal 440
Maharashtra Police Act, 1951 - Section 56, Section 63
High Courts28 Feb 2017Disposed Off
Luis Diago D''Souza Vs The State of Goa
Bombay High Court · (2017) 3 ALLMR 564 : (2017) 3 MhLJ 230
Constitution of India, 1950 - Article 14, Article 226Tourism Shack Policy for Erection of Temporary Seasonal Structures, Beach Shacks, Huts and Others, 2016-19 - Clause 2
High Courts28 Feb 2017Disposed Off
Kashinath Jairam Shetye Vs State of Goa
Bombay High Court · (2017) 3 ALLMR 761 : (2017) 3 MhLJ 254
Constitution of India, 1950 - Article 226National Green Tribunal (Practices and Procedure) Rules, 2011 - Rule 20, Rule 21, Rule 22, Rule 28National Greens Tribunal Act, 2010 - Section 22
High Courts27 Feb 2017Allowed
Aakar Construction (JV) Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0238
High Courts27 Feb 2017Disposed of
KISHORE MORARJI BHOJRAJ, & ANR. Vs MRS JAYA HIRANCHAND KARANI, & ORS.
Bombay High Court · (2017) 02 BOM CK 0216
Hindu Succession Act, 1956, Section 6 - Devolution of interest in coparcenary property
High Courts27 Feb 2017Disposed off
Mr. TRAJANO D"MELLO Vs STATE OF GOA, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 02 BOM CK 0196