High Courts22 Feb 2017Disposed Off
Chetan Navnitlal Shah Vs Fizza Navnitlal Shah
Bombay High Court · (2017) 3 BCR 182
Limitation Act, 1963 - Article 65, Section 113, Section 58
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 113 of 131
High Courts21 Feb 2017Dismissed
Satish Dharmu Rathod Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 779 : (2017) 2 BomCR(Cri) 471 : (2017) 1 DMC 802 : (2017) 2 MhLJCrl 275
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts21 Feb 2017Allowed
Pimpla Lokhande Shetkari Dhanya Adhikosh Seva Sahakari Sanstha Ltd. Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 800
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 13(1)(a)(i)Maharashtra Co-operative Societies Rules, 1961 - Rule 10
High Courts21 Feb 2017Disposed Off
Terna Matsyavyavsai Sahakari Sanstha Ltd. Vs The State Minister (Fisheries) Government of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 224 : (2017) 3 ALLMR 653 : (2017) 3 MhLJ 323
Maharashtra Co-operative Societies Act, 1960 - Section 23(1)
High Courts21 Feb 2017Dismissed
Smt. Laxmibai Kiran Jaiswar Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 805 : (2017) 3 MhLJ 420
Bombay Village Panchayats Act, 1959 - Section 35(3-A)Constitution of India, 1950 - Article 226
High Courts20 Feb 2017Disposed off
Bhanumati Satardekar, Major Vs Kashinath Ganesh Satardekar & Ors.
Bombay High Court · (2017) 02 BOM CK 0231
Goa Panchayat Raj Act, 1994, Section 66(3), Section 64(1), Section 66(4)
High Courts20 Feb 2017Dismissed
Mrs. Bernadette Maria C. Mascarenhas Vs Mr. Kanta N. Morajkar
Bombay High Court · (2017) 02 BOM CK 0192
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtGoa, Daman and Diu Agricultural Tenancy Act, 1964, Section 7,
High Courts20 Feb 2017
Pratap Bhogilal Vs City Industrial Development Corporation
Bombay High Court · (2017) 02 BOM CK 0178
Land Acquisition Act,1894, Section 4, Section 30 -Maharashtra Regional and Town Planning Act,1966, Section 113A, Section 118, Section 118(2)
High Courts20 Feb 2017
Razia Khatoon Rizvi & Anr. Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 02 BOM CK 0170
Code of Criminal Procedure, 1973, Section 482, Section 188 - Saving of inherent powers of High Court - Offence committed outside IndiaIndian Penal Code, 1860,
High Courts20 Feb 2017Allowed
State Bank of India Vs Mr. Aurelio Jose Da Costa & Ors.
Bombay High Court · (2017) 02 BOM CK 0152
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 7Rule 11(d) - RevisionHindu Marriage Act, 1955,
High Courts20 Feb 2017Disposed Off
Chaudhari Nooruddin M. Younus Vs Mote Rahul Maharudre
Bombay High Court · (2017) 2 AIRBomR 627 : (2017) 3 BCR 56
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of The People Act, 1951 - Section 100, Section 87
High Courts20 Feb 2017Dismissed
Vasant Kisan Idhol Vs Smt. Manjurabai Kisanrao Idhol
Bombay High Court · (2017) 3 AIRBomR 352 : (2017) 3 MhLJ 520
Bombay Court Fees Act, 1959 - Section 6(iv)(j)
High Courts20 Feb 2017Allowed
Smt. Priya Karekar Vs Police Inspector
Bombay High Court · (2017) ALLMRCri 1451 : (2017) 2 MhLJCrl 354
Goa Childrens Act, 2003 - Section 2(m), Section 8Penal Code, 1860 (IPC) - Section 504, Section 506
High Courts20 Feb 2017Dismissed
Ms. Mrinmayi Vs State of Maharashtra
Bombay High Court · (2017) 4 AIRBomR 345 : (2017) 3 BCR 453
Constitution of India, 1950 - Article 14, Article 226Maharashtra Unaided Private Professional Education Institutions (Regulation of Admission to Full Time Professional Undergraduate Medical and Dental Courses) Rules, 2016 - Rule 5(C)(i)
High Courts17 Feb 2017
Vinod s/o. Kadubal Rathod Vs Maharashtra State Electricity Generation Co. Ltd.
Bombay High Court · (2017) 02 BOM CK 0241
High Courts17 Feb 2017Disposed off
Balasaheb Dempurikar Vidhya Mandir, Umari, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 02 BOM CK 0234
Constitution of India, Article 254(2), Article 254 - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Inconsistency between laws made by Parliament a
High Courts17 Feb 2017Allowed
Dr. Jose Floriano Cristovam Pinto, major and his wife Vs Dr. Michelle N. Pinto Souza
Bombay High Court · (2017) 02 BOM CK 0224
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 1, Order 39Rule 1, Order 39Rule 1,
High Courts17 Feb 2017Dismissed
Mr. Tarzan Da Costa, Son Vs Mario Cornelio Francisco De Souza
Bombay High Court · (2017) 02 BOM CK 0197
Code of Civil Procedure, 1908, Section 11, Order 39Rule 1, Order 39Rule 2 - Res Judicata
High Courts17 Feb 2017Allowed
Prateek Chandrashekhar Patil, & Anr. Vs State of Maharashtra Through Government Pleader, & Ors.
Bombay High Court · (2017) 02 BOM CK 0177
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMedical Council Act, 1956, Section 33, Section 25(2),
High Courts17 Feb 2017Disposed Off
Balasaheb Dempurikar Vidhya Mandir Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 791 : (2017) 3 BCR 145 : (2017) 3 MhLJ 825
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16(1)(c)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 19, Rule 20