High Courts23 Feb 2017
Shri Jose Minguel Costa Vs M/S. DCosta Construction
Bombay High Court · (2017) 02 BOM CK 0158
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 112 of 131
High Courts23 Feb 2017
The Commissioner of Income Tax Vs M/s. Aditya Birla Nuvo Ltd
Bombay High Court · (2017) 02 BOM CK 0148
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 260A, Sectio
High Courts23 Feb 2017Disposed Off
Amir Nanhejan Shaikh Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 878 : (2017) ALLMRCri 1671 : (2017) 2 MhLJCrl 20
Criminal Procedure Code, 1973 (CrPC) - Section 401Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 307, Section 324
High Courts23 Feb 2017Allowed
Shrinath Gangadhar Giram, Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 13
Criminal Procedure Code, 1973 (CrPC) - Section 195, Section 482Penal Code, 1860 (IPC) - Section 188
High Courts23 Feb 2017Allowed
Automotive Manufacturers Pvt. Ltd. Vs Shaikh Naseer Shaikh Kasim
Bombay High Court · (2017) 153 FLR 142 : (2017) 2 LLJ 184
Constitution of India, 1950 - Article 226Industrial Employment (Standing Orders) Act, 1946 - Order 25(4)
High Courts23 Feb 2017Dismissed
The Commissioner of Income Tax Vs M/s. Vidarbha Tobacco Products Pvt. Ltd.
Bombay High Court · (2017) 294 CurTR 103 : (2017) 393 ITR 218 : (2017) 246 Taxman 262
Income Tax Act, 1961 - Section 256(2)
High Courts23 Feb 2017Dismissed
Mrs. Esther Sankwalkar Vs Shri Manuel Filandro de
Bombay High Court · (2017) 3 ALLMR 596 : (2017) 3 MhLJ 127
Civil Procedure Code, 1908 (CPC) - Order 47 Rule 1, Section 114Portuguese Civil Procedure Code, 1867 - Article 1369, Section 2042
High Courts22 Feb 2017
Mrs. R. A. Jebanesam, w/o. Late Roche Anthony, & Ors. Vs The Administrator, Communidades of North Zone, & Ors.
Bombay High Court · (2017) 02 BOM CK 0190
High Courts22 Feb 2017Allowed
Ms. Vina Dattaram Patkar, Alias Ms. Vina Vaman Ghode Vs Mr. Dattaram Jaya Vilas Patkar Alias Mr. Dajvip Patkar
Bombay High Court · (2017) 02 BOM CK 0187
High Courts22 Feb 2017
Satish Janardhan Sakhare Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0166
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 41
High Courts22 Feb 2017Disposed off
Shri Rashikant Vaman Hadfadkar, s/o. Late Vaman Hadfadkar Vs Department of Post, India, O/o. Senior Supdt. of Post Office, & Ors.
Bombay High Court · (2017) 02 BOM CK 0157
High Courts22 Feb 2017
The State of Maharashtra Vs Abdul Sattar Haji Usman and others
Bombay High Court · (2017) 02 BOM CK 0143
Constitution of India, Article 14, Article 14, Article 226, Article 226, Article 300A, Article 300A - Appoin
High Courts22 Feb 2017
Vijay Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0137
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376(2)(f)(i) - Punishment for rape
High Courts22 Feb 2017Partly Allowed
Noor Aamad Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 783 : (2017) CriLJ 2197
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27, Section 3, Section 3Penal Code, 1860 (IPC) - Section 300, Section 300, Section 304
High Courts22 Feb 2017Disposed Off
Vishwambhar S/o Jyotiram Sawant Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 864 : (2017) ALLMRCri 1814 : (2017) 2 MhLJCrl 81
Constitution of India, 1950 - Article 226Maharashtra Police Act, 1951 - Section 56(1)(b)
High Courts22 Feb 2017Partly Allowed
Vijay Vs The State of Maharashtra
Bombay High Court · (2017) 2 BomCR(Cri) 477 : (2017) 2 MhLJCrl 307
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 302, Section 306
High Courts22 Feb 2017Allowed
Bhalchandra Vs Maharashtra SRTC
Bombay High Court · (2017) 2 TAC 29
Motor Vehicles Act, 1988 - Section 173
High Courts22 Feb 2017Allowed
Maharashtra State Road Transport Corporation Vs Baburao Raoji Shinde
Bombay High Court · (2017) LabLR 669 : (2017) LabLR 399 : (2017) 2 LLJ 145 : (2017) 3 MhLJ 364
Constitution of India, 1950 - Article 226
High Courts22 Feb 2017Disposed Off
Shree Sai Samarth Nagari Sah Patsanstha Ltd. Vs Employees Provident Fund Organisation
Bombay High Court · (2017) LabLR 484
Constitution of India, 1950 - Article 226
High Courts22 Feb 2017Dismissed
Mehboob Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 680 : (2017) ALLMRCri 1918 : (2017) 2 MhLJCrl 64
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 324