High Courts07 Feb 2017Allowed
Suryakant Kashinath Bhoir Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 837
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 300, Section 304
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 119 of 131
High Courts07 Feb 2017Allowed
Sallauddin @Bablu Nizamuddin Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 842 : (2017) ALLMRCri 982 : (2017) 2 BomCR(Cri) 444 : (2017) 2 MhLJCrl 246
Evidence Act, 1872 - Section 27, Section 3, Section 8Penal Code, 1860 (IPC) - Section 300, Section 397
High Courts07 Feb 2017Disposed Off
State of Maharashtra Vs Parshuram Laxman Karandikar
Bombay High Court · (2017) 2 AIRBomR 684 : (2017) 3 ALLMR 524 : (2017) 3 MhLJ 289
High Courts07 Feb 2017Partly Allowed
Omkar Switchgears Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 478 : (2017) 2 ALLMR 598 : (2017) 3 MhLJ 471
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 101
High Courts07 Feb 2017Allowed
Shankarrao Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 56
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 10, Section 7
High Courts07 Feb 2017Dismissed
Shri Mahadeo Naik Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2017) 2 CLR 28 : (2017) LabLR 349
Constitution of India, 1950 - Article 226
High Courts07 Feb 2017Disposed Off
M/s. Polypharma Pvt. Ltd Vs Shri Rangnath S. Iyer
Bombay High Court · (2017) 2 CLR 32 : (2017) 153 FLR 131 : (2017) LabLR 343
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 18, Section 33(c)(2)Minimum Wages Act, 1948 - Section 2(h)
High Courts07 Feb 2017Dismissed
Faruk Shah Anwar Shah Vs The State of Maharashtra
Bombay High Court · (2017) 3 MhLJ 210
Bombay Provincial Municipal Corporations Act, 1949 - Section 10(1-D), Section 12, Section 2(29)Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 226, Article 226, Article 227
High Courts07 Feb 2017Dismissed
Commissioner of Income Tax Vs M/s. Arpit Land Pvt. Ltd.
Bombay High Court · (2017) 393 ITR 276
Income Tax Act, 1961 - Section 132, Section 153C
High Courts06 Feb 2017Allowed
Messrs. Haldyn Glass Works Private Limited Vs The Oriental Fire and General Insurance Co. Ltd., & Ors.
Bombay High Court · (2017) 02 BOM CK 0206
High Courts06 Feb 2017Allowed
Mr. Agostinho Pires Son of late Antonio Pires, & Anr. Vs Smt. Olivia D"Souza D/o late Antonio Pires, & Ors.
Bombay High Court · (2017) 02 BOM CK 0203
High Courts06 Feb 2017Allowed
Mr. Reggie Fernandes Vs Miss Shanta C. Khovalkar
Bombay High Court · (2017) 02 BOM CK 0198
High Courts06 Feb 2017Dismissed
The State of Maharashtra, & Anr. Vs Jagannath Sahebrao Wabale, & Ors.
Bombay High Court · (2017) 02 BOM CK 0142
Land Acquisition Act, 1894, Section 28A - Re-determination of the amount of compensation on the basis of the award of the CourtIncome Tax Act, 1961, Section 260A,
High Courts06 Feb 2017Partly Allowed
Rajendra @ Anant Sainath Patil Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 974
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300
High Courts06 Feb 2017Dismissed
Karuppiah Mahalingam Vs M/s. Kotak Mahindra Bank Limited
Bombay High Court · (2017) 2 BC 126
Arbitration and Conciliation Act, 1996 - Section 31, Section 33(3), Section 33(7)
High Courts06 Feb 2017Disposed Off
Pradeep V. Salelkar Vs Deputy Collector & SDO Margao
Bombay High Court · (2017) 2 BCR 626
Limitation Act, 1963 - Section 14
High Courts06 Feb 2017Disposed off
Ajaykumar Shankarrao Waghmare Vs Union of India
Bombay High Court · (2017) 3 AIRBomR 226 : (2017) 3 ALLMR 501 : (2017) 2 BCR 662
Cinematograph Certification Rules, 1983 - Rule 23, Rule 26
High Courts06 Feb 2017Partly Allowed
Dudeshwar Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 754 : (2017) ALLMRCri 1254 : (2017) 2 BomCR(Cri) 342 : (2017) 1 Crimes 544 : (2017) 2 MhLJCrl 339
Penal Code, 1860 (IPC) - Section 376, Section 394, Section 397
High Courts06 Feb 2017Disposed Off
Ms. Nagina Hakimuddin Akolawala (Hirani) Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 459 : (2017) 3 MhLJ 641
Maharashtra Regional and Town Planning Act, 1966 - Section 127(1)
High Courts03 Feb 2017Allowed
Mrs. Arti Shivram Patil @ Artikumari N. Naik Vs Mr. Shivram A. Patil, son of late Shri Anantrao Patil
Bombay High Court · (2017) 02 BOM CK 0193