COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 115 of 131

High Courts15 Feb 2017Dismissed

Maharashtra Cosmopolitan Education Society MCES College of Education and Research Vs The Presiding Officer Mumbai University and College Tribunal University of Mumbai and others

Bombay High Court · (2017) 02 BOM CK 0207

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High Courts15 Feb 2017Allowed

Milton Marquis Vs State of Goa through its Chief Secretary, & Ors.

Bombay High Court · (2017) 02 BOM CK 0205

Environment (Protection) Rules, 1986, Rule 4(3)(a) -Environment (Protection) Act, 1986, Section 5

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High Courts15 Feb 2017

Navnath s/o Laxman Dhamore Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 02 BOM CK 0184

Code of Criminal Procedure, 1973, Section 248(1) - Acquittal or convictionIndian Penal Code, 1860, Section 147, Section 332, Sect

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High Courts15 Feb 2017

Rawmin Mining and Industries Pvt. Ltd. & Anr Vs State of Maharashtra & Ors

Bombay High Court · (2017) 02 BOM CK 0171

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Land Revenue Code, 1966, Section 247, Section 256,

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High Courts15 Feb 2017

THE RELIANCE GENERAL INSURANCE COMPANY Vs BALU KRISHNA CHAVAN AND OTHERS

Bombay High Court · (2017) 02 BOM CK 0144

Motor Vehicles Act, 1988, Section 147, Section 147 - Requirements of policies and limits of liability

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High Courts15 Feb 2017Allowed

UNITED INDIA INSURANCE COMPANY LTD Vs VANDANA WIDOW OF SHRIPAT SHENDE & ORS

Bombay High Court · (2017) 02 BOM CK 0139

Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation

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High Courts15 Feb 2017Disposed Off

Shri Shivajirao Bhavanrao Patil Vs Shikshan Prasarak Mandal Malshiras

Bombay High Court · (2017) 2 AIRBomR 562 : (2017) 3 BCR 333 : (2017) 3 MhLJ 644

Evidence Act, 1872 - Section 114General Clauses Act, 1897 - Section 27Maharashtra Public Trusts Act, 1950 - Section 50A

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High Courts15 Feb 2017Allowed

B.B. Shirsat Vs Union of India

Bombay High Court · (2017) 2 AIRBomR 694

Central Civil Services (Conduct) Rules, 1964 - Rule 3(1)(ii)

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High Courts15 Feb 2017Dismissed

State of Maharashtra Vs Suresh Vitthal Mule, R/o. Kasheli, Tal. Rajapur, Dist. Ratnagiri

Bombay High Court · (2017) ALLMRCri 1711 : (2017) 2 MhLJCrl 314 : (2017) 2 RCRCriminal 210

Motor Vehicles Act, 1988 - Section 184Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338

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High Courts15 Feb 2017Allowed

M/s. Bombay Film Enterprises Private Limited Vs Shri S.B. Bhagat

Bombay High Court · (2017) 3 AIRBomR 699 : (2017) 2 ALLMR 684 : (2017) 2 CLR 19 : (2017) 2 LLJ 17 : (2017) 3 MhLJ 613

Constitution of India, 1950 - Article 226

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High Courts15 Feb 2017Dismissed

Wardha Power Company Limited Vs State of Maharashtra Department of Labour

Bombay High Court · (2017) 3 AIRBomR 222 : (2017) 3 ALLMR 195 : (2017) 3 BCR 131 : (2017) 1 CLR 949 : (2017) 153 FLR 656 : (2017) 153 FLR 139 : (2017) LabLR 339

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 - Section 2(d)Constitution of India, 1950 - Article 226

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High Courts15 Feb 2017Dismissed

State of Maharashtra Vs Suresh Vitthal Mule

Bombay High Court · (2017) ALLMRCri 1711 : (2017) 2 MhLJCrl 314 : (2017) 2 RCRCriminal 210

Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338

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High Courts15 Feb 2017Dismissed

MOIL Executive Association Vs Union of India

Bombay High Court · (2017) 3 ALLMR 392 : (2017) 3 MhLJ 152

Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(3), Section 4(5)

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High Courts14 Feb 2017Allowed

Mr. Amin Khan, Son of Munawar Khan Vs The Margao Municipal Council, Through its Chief Officer

Bombay High Court · (2017) 02 BOM CK 0202

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High Courts14 Feb 2017Allowed

The Board of Trustees of the Port of Mormugao Vs M/s Vishal Infrastructure Ltd.

Bombay High Court · (2017) 02 BOM CK 0150

Contract Act, 1872, Section 73 - Compensation for loss or damage caused by breach of contractArbitration and Conciliation Act, 1996, Section 37, Section 34<

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High Courts14 Feb 2017Allowed