High Courts27 Feb 2017
Rintu @ Rituraj & Anr Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0169
Indian Penal Code, 1860, Section 302, Section 435, Section 304, Section 34, Section 307 - Punishment for murder - Mischief by fire
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 111 of 131
High Courts27 Feb 2017
Sau. Sunita Damodharrao Deshmukh Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0165
High Courts27 Feb 2017Allowed
Shri Avelino Pinto Vs The State of Goa Through Police Inspector, & Anr.
Bombay High Court · (2017) 02 BOM CK 0162
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 354 - Punishm
High Courts27 Feb 2017Dismissed
Bandu Ramu Phadvale Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 909 : (2017) ALLMRCri 1664 : (2017) 2 MhLJCrl 386
Evidence Act, 1872 - Section 134, Section 3Penal Code, 1860 (IPC) - Section 299, Section 300
High Courts27 Feb 2017Dismissed
Hayagriv Ashok Jogani Vs Sailam BVBA
Bombay High Court · (2017) 2 AIRBomR 654
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4
High Courts27 Feb 2017Allowed
Biostar Pharmaceuticals Limited, Pune Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 673
Central Excises and Salt Act, 1944 - Section 4(4)(C)Medicinal and Toilet Preparations (Excise Duties) Act, 1955 - Section 3
High Courts27 Feb 2017Allowed
Rajasaab Mujawar Vs State of Goa
Bombay High Court · (2017) 2 BomCR(Cri) 11 : (2017) 2 MhLJCrl 274
Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 4, Rule 6
High Courts27 Feb 2017Dismissed
Manager, SMK Global Security Solution India Pvt. Ltd. Vs Kailash
Bombay High Court · (2017) LabLR 481
Constitution of India, 1950 - Article 226 IIndustrial Disputes Act, 1947 - Section 33-C(2)
High Courts24 Feb 2017Allowed
Dr. Miss Minal Shelke @ Dr. Minal w/o Anand Patil, & Ors. Vs The Medical Officer & Appropriate authority, Nanded Waghala Municipal Corporation, & Anr.
Bombay High Court · (2017) 02 BOM CK 0223
Pre-Natal Diagnostic Techniques (Prohibition Of Sex-Selection) Rules, 1996, Rule 18A
High Courts24 Feb 2017Allowed
Shri Rosario Mariano Fernandes r/o H. No. 156, Mushdem Assolda Vs Shri Francisco X. Fernandes
Bombay High Court · (2017) 02 BOM CK 0156
High Courts24 Feb 2017
The Municipal Corporation of Greater Bombay Vs M/s. Patel Engineering Co. Ltd.
Bombay High Court · (2017) 02 BOM CK 0145
Code of Civil Procedure, 1908, Order 2Rule 2 -Arbitration Act, 1940, Section 39, Section 19, Section 14,
High Courts24 Feb 2017
Sham S/o Ramratan Kabara Vs The State of Maharashtra Through The Investigation Officer, & Anr.
Bombay High Court · (2017) 02 BOM CK 0138
Indian Penal Code, 1860, Section 34, Section 306 - Acts done by several persons in furtherance of common intention - Abetment of Suidde
High Courts24 Feb 2017Dismissed
Sk. Hamid Sk. Hanif Vs Divisional Caste Scrutiny Committee
Bombay High Court · (2017) 2 AIRBomR 734
Constitution of India, 1950 - Article 226, Article 227Evidence Act, 1872 - Section 101
High Courts24 Feb 2017Disposed Off
Shashikant Samarth Pawar Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 920 : (2017) ALLMRCri 1841 : (2017) 2 MhLJCrl 203
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A
High Courts24 Feb 2017Dismissed
Franciso Noronha Vs Jacinto C. Barreto Miranda
Bombay High Court · (2017) 1 RCRRent 312
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 - Section 22(2)(a), Section 22(3)Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 - Rule 7, Section 22(3)
High Courts24 Feb 2017Dismissed
Santosh Kumar Hegde Vs Parimala Hospitality Private Limited
Bombay High Court · (2017) 201 CompCas 569 : (2017) 140 SCL 615
Companies Act, 1956 - Section 10F
High Courts23 Feb 2017
Balasaheb Maruti Dhas Vs Chandrakant Tukaram Shinde & Ors
Bombay High Court · (2017) 02 BOM CK 0233
Trade Unions Act, 1926, Section 281A
High Courts23 Feb 2017Allowed
BOARD OF TRUSTEES OF THE PORT OF MORMUGAO Vs SHRI. DINKAR ULLAL
Bombay High Court · (2017) 02 BOM CK 0230
High Courts23 Feb 2017Disposed off
Mrs. Priya Prabhanjan Kinjwadekar Vs Authorized Officer, The Goa State Co-op. Bank Ltd., & Ors.
Bombay High Court · (2017) 02 BOM CK 0191
High Courts23 Feb 2017
Shri Bapu Sakharam Korgaonkar since deceased through his L Rs 1A. Smt. Laxmibai Bapu Korgaonkar And Others Vs Shri Sripad Purushottam Marathe
Bombay High Court · (2017) 02 BOM CK 0161
Bombay Tenancy and Agricultural Lands Act, 1948, Section 16, Section 29, Section 85, Section 2(8), Section 16(1), Sect