High Courts17 Feb 2017Partly Allowed
Rani alias Anjali Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 830 : (2017) 2 BomCR(Cri) 849 : (2017) 2 MhLJCrl 358
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 304
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 114 of 131
High Courts17 Feb 2017Allowed
Mr. Siddharam Shivappa Patil Vs State of Maharashtra
Bombay High Court · (2017) 4 AIRBomR 55 : (2017) 2 ALLMR 693 : (2017) 3 BCR 124 : (2017) 3 MhLJ 159
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 127
High Courts17 Feb 2017Disposed Off
Sunil Vs State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 404
Constitution of India, 1950 - Article 226Succession Act, 1925 - Section 388
High Courts17 Feb 2017Disposed Off
Ashok S/o Munjappa Potphale Vs Chief Secretary, Union of India
Bombay High Court · (2017) 2 ALLMR 410 : (2017) 1 CLR 965 : (2017) 3 MhLJ 540
Maharashtra Gramin Bank (Officers and Employees) Service Regulations, 2010 - Regulation 61(4), Regulation 66
High Courts17 Feb 2017Dismissed
Anita Sitaram Sawant Vs Gosar Developers
Bombay High Court · (2017) 3 ALLMR 497 : (2017) 3 BCR 449
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1 (3)Evidence Act, 1872 - Section 3Oaths Act, 1969 - Section 4(1)(a), Section 8
High Courts16 Feb 2017Dismissed
M/s Ramdeobaba Padmavati Developers & Builders, & Ors. Vs Ganesh Vitthaldas Chandak, & Ors.
Bombay High Court · (2017) 02 BOM CK 0210
Code of Civil Procedure, 1908, Section 115 - RevisionArbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitratio
High Courts16 Feb 2017
Mohan Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0204
Indian Penal Code, 1860, Section 302, Section 302, Section 304, Section 304, Section 34, Section 34,
High Courts16 Feb 2017Allowed
Mr. Vithoba Raghoba Fatrekar Vs Shri Gajanan Fatrekar, & Anr.
Bombay High Court · (2017) 02 BOM CK 0194
Goa, Daman and Diu Land Revenue Code, 1968, Section 33
High Courts16 Feb 2017Disposed off
Pandurang Bapu Patil Vs Chief Administrative Officer, Maharashtra Jivan Pradhikaran and Others
Bombay High Court · (2017) 02 BOM CK 0181
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts16 Feb 2017Disposed Off
Mrs. Shakuntalabai Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 767 : (2017) ALLMRCri 1837 : (2017) 2 BomCR(Cri) 462 : (2017) 2 MhLJCrl 262
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts16 Feb 2017Disposed Off
Shri S.B. Sahasrabudhe Vs Prasad Vasant Mahajan
Bombay High Court · (2017) 2 AIRBomR 642 : (2017) 3 ALLMR 889 : (2017) 3 BCR 48 : (2017) LIC 1621 : (2017) 3 MhLJ 461
Constitution of India, 1950 - Article 16
High Courts16 Feb 2017Dismissed
Union of India Vs Amar Bahadur Singh
Bombay High Court · (2017) 2 AIRBomR 633 : (2017) 3 BCR 91 : (2017) LIC 1612 : (2017) 3 SCT 22
Constitution of India, 1950 - Article 311 (2)
High Courts16 Feb 2017Dismissed
Allauddin Jallauddin Shaikh Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 947 : (2017) 2 BomCR(Cri) 535 : (2017) 2 MhLJCrl 267
Penal Code, 1860 (IPC) - Section 34, Section 489C, Section 489C
High Courts16 Feb 2017Disposed Off
Regional Provident Fund Commissioner Vs Sharda
Bombay High Court · (2017) LabLR 485
High Courts16 Feb 2017Disposed Off
Urling Peddi Education Society Vs State of Maharashtra
Bombay High Court · (2017) 4 AIRBomR 161 : (2017) 2 ALLMR 701 : (2017) 3 MhLJ 663
Ashram School Code - Rule 3.57Constitution of India, 1950 - Article 226
High Courts16 Feb 2017Partly Allowed
Pramod @ Bhurya s/o. Gangaramji Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 2104 : (2017) CriLJ 2472
Penal Code, 1860 (IPC) - Section 302, Section 324
High Courts16 Feb 2017Allowed
Dinesh Gotiram Patel Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 261
Penal Code, 1860 (IPC) - Section 302
High Courts15 Feb 2017Dismissed
Chhabu Punja Gaikwad Vs Vishnu Nana Chavan
Bombay High Court · (2017) 02 BOM CK 0228
Transfer of Property Act, 1882, Section 60 - Right of mortgagor to redeem
High Courts15 Feb 2017
Irshad Ahmed Abdul Haq Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0219
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
High Courts15 Feb 2017Dismissed
M/s Shriram Insight Share Brokers Limited Vs Antonio F.X. Pereira
Bombay High Court · (2017) 02 BOM CK 0209
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionArbitration and Conciliation Act, 1996, Section 37,