High Courts15 Nov 2017Allowed
Shri Shivanand Shivamurthy Harapanahalli Vs Smt. Sumati Sunil Bhandari, & Anr.
Bombay High Court · (2017) 11 BOM CK 0046
Code of Civil Procedure, 1908, Order 6Rule 17
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 12 of 131
High Courts15 Nov 2017Allowed
Sumeet Kishor Nandeshwar Vs State of Maharashtra, Through Police Station Officer, & Anr.
Bombay High Court · (2017) 11 BOM CK 0021
Indian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trustEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 17,
High Courts15 Nov 2017Dismissed
T.S.Kolhatkar Vs Air India Corporation
Bombay High Court · (2017) 11 BOM CK 0019
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Nov 2017Dismissed
T.S.Kolhatkar Vs Air India Santacruz (East), & Ors.
Bombay High Court · (2017) 11 BOM CK 0018
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts15 Nov 2017Allowed
Shankar S/o Hanmantrao Patil, & Ors. Vs The State of Maharashtra Through Police Station, & Anr.
Bombay High Court · (2017) 11 BOM CK 0002
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 156(3), Section 399, Section 20
High Courts14 Nov 2017Allowed
Akash Madhukar Patil (Rajput) Vs The State of Maharashtra, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0203
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973,
High Courts14 Nov 2017Allowed
Dadasaheb Thakaji Maske Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0171
Indian Penal Code, 1860, Section 302, Section 34, Section 323, Section 506, Section 504 - Punishment for murder - Acts done by sev
High Courts14 Nov 2017Allowed
M/s. Gurudaya Builders Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0141
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467, Section 201, Section 34,
High Courts14 Nov 2017
Mr. Sebastiao Britto, & Ors. Vs Shri Eultacao Kridade Britto, & Ors.
Bombay High Court · (2017) 11 BOM CK 0125
High Courts14 Nov 2017
Nandkishor Pralhad Vyawahare Vs Sau. Mangala w/o Pratap Bansar, @ self declared Sau. Mangala Nandkishor Vyawahare
Bombay High Court · (2017) 11 BOM CK 0114
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a wom
High Courts14 Nov 2017Allowed
New India Assurance Co. Ltd. Vs Smt. Phulabai wd/o. Jaydev Meshram, & Ors.
Bombay High Court · (2017) 11 BOM CK 0111
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts14 Nov 2017Allowed
Rahul @ Bala Digambar Sonwane Vs The State of Maharashtra, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0090
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts14 Nov 2017
Ratnakar Dinkarrao Bohate & Ors. Vs State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0080
Code of Criminal Procedure, 1973, Section 482, Section 195 (1) (b) (1) - Saving of inherent powers of High Court - Prosecution for contempt of lawful authority of public servants, for offences
High Courts14 Nov 2017
RRC International Freight Services Limited (IN THE MATTER BETWEEN) LSI Logistic Shipping International S.A. Vs RRC International Freight Services Limited
Bombay High Court · (2017) 11 BOM CK 0078
Code of Civil Procedure, 1908, Section 9A -Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings void
High Courts14 Nov 2017Allowed
Santosh s/o. Nandlal Agrawal Vs Bhimrao Ramrao Thakur, & Ors.
Bombay High Court · (2017) 11 BOM CK 0073
Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certa
High Courts14 Nov 2017Dismissed
Smt. Julie Amitabh Parekh, & Ors. Vs Reliance Asset Reconstruction Company Limited, & Ors.
Bombay High Court · (2017) 11 BOM CK 0033
Constitution of India, Article 226 - Power of High Courts to Issue certain writsTransfer of Property Act, 1882, Section 69, Section 69A,
High Courts14 Nov 2017Allowed
Smt. Sudha Ganeshdatta Tiwari Vs Rashtrasant Tukdoji Maharaj Nagpur University
Bombay High Court · (2017) 11 BOM CK 0032
High Courts13 Nov 2017
Colgate-Palmolive (INDIA) LTD., & Anr. Vs The Assistant Provident Fund Commissioner, & Anr.
Bombay High Court · (2017) 11 BOM CK 0173
High Courts13 Nov 2017Dismissed
Deelip s/o Shrihari Gadewar Vs Government of Maharashtra Through : Secretary, Women and Child Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0169
Maharashtra Civil Services (Pension) Rules, 1982, Section 116(5)(i) -Maharashtra Civil Services (Conduct) Rules, 1979, Rule 26, Rule 26,
High Courts13 Nov 2017Dismissed
Sachin Ganpati Davande Vs The Chairman & Managing Director, Maharashtra State Electricity Distribution Company Limited, & Ors.
Bombay High Court · (2017) 11 BOM CK 0076
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac