COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 120 of 131

High Courts03 Feb 2017Allowed

Deepak S/o Kashinath Aher Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 648 : (2017) ALLMRCri 1247 : (2017) 2 BomCR(Cri) 72 : (2017) 2 MhLJCrl 379

Essential Commodities Act, 1955 - Section 6-A, Section 6-B

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High Courts03 Feb 2017Allowed

Bharat Dattatray Chaudhari Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 700 : (2017) 2 ALLMR 455 : (2017) 2 BCR 658

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High Courts03 Feb 2017Disposed Off

The State of Maharashtra Vs Ramchandra Govind Lokhande

Bombay High Court · (2017) 1 AIRBomRCri 851 : (2017) ALLMRCri 2010

Evidence Act, 1872 - Section 106, Section 3, Section 45Penal Code, 1860 (IPC) - Section 302

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High Courts03 Feb 2017Dismissed

Dharmaraj Vs State of Maharashtra

Bombay High Court · (2017) 2 BomCR(Cri) 160 : (2017) 2 MhLJCrl 110 : (2017) 140 SCL 443

Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(1)(b)

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High Courts03 Feb 2017Dismissed

New India Assurance Co. Ltd. Vs Mahadevi Parshuram Hosamani

Bombay High Court · (2017) 2 ACC 312 : (2017) 3 ALLMR 655 : (2017) 2 BCR 612 : (2017) 3 MhLJ 109 : (2017) 2 TAC 570

Motor Vehicles Act, 1988 - Section 168Workmens Compensation Act, 1923 - Section 12

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High Courts02 Feb 2017Allowed

Anna Parisa Chougule, since deceased by his heirs and legal representatives Vs Sou. Sulochana Nabhiraj Chougule

Bombay High Court · (2017) 02 BOM CK 0235

Code of Civil Procedure, 1908, Order 8Rule 6A -Limitation Act, 1963, Section 22, Article 113 - Continuing breaches and torts

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High Courts02 Feb 2017

Ramesh Vs Dhuneshwar S.P. Pethe and Ors.

Bombay High Court · (2017) 02 BOM CK 0173

Code of Criminal Procedure, 1973, Section 482, Section 245 (1) - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,

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High Courts02 Feb 2017

Sesa Resources Ltd. Vs Asstt. Commissioner of Income-tax, & Ors.

Bombay High Court · (2017) 02 BOM CK 0163

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 226(3), Sectio

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High Courts02 Feb 2017Disposed off

Simplex Projects Ltd. Vs Asst. Commercial Tax Officer, Vasco Da Gama Ward, & Ors.

Bombay High Court · (2017) 02 BOM CK 0155

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High Courts02 Feb 2017

THE VILLAGE PANCHAYAT OF CANSAULIM, THR. ITS SARPANCH, AND ORS. Vs M/S. COMPETENT AUTOMOBILES LTD., THR. ITS AUT. SINGATORY MR. AMIT GUPTA, AND ORS.

Bombay High Court · (2017) 02 BOM CK 0140

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High Courts02 Feb 2017Partly Allowed

Maharashtra State Road Transport Corporation Vs Sadullah Khan Aziz Khan

Bombay High Court · (2017) 3 AIRBomR 230 : (2017) 2 ALLMR 404 : (2017) 2 CLR 316 : (2017) 1 LLJ 645 : (2017) 3 MhLJ 523

Constitution of India, 1950 - Article 226

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High Courts02 Feb 2017Disposed Off

Vrunda Vs Shri Tuljabhavani Temple Trust

Bombay High Court · (2017) 2 AIRBomR 420 : (2017) 2 BCR 34 : (2017) LIC 1597

Maharashtra Non-Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non-Teaching Employees) Rules, 1984 - Rule 7

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High Courts02 Feb 2017Allowed

Shalini Vs Jagdeo Sukhdeo Kurhade

Bombay High Court · (2017) 2 TAC 81

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts02 Feb 2017Dismissed

Maya M. Pednekar Vs State of Goa

Bombay High Court · (2017) 3 ALLMR 788 : (2017) 2 BCR 599

Constitution of India, 1950 - Article 16Goa Government (Seniority) Rules, 1967 - Rule 5

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High Courts02 Feb 2017Disposed Off

Mahendra s/o. Patiraj Yadav Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 676 : (2017) ALLMRCri 761 : (2017) 1 BomCR(Cri) 607 : (2017) 2 MhLJCrl 241

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 432

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High Courts02 Feb 2017Allowed

Zumbar s/o. Goroba Kadam Vs The State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 94 : (2017) ALLMRCri 843 : (2017) 2 MhLJCrl 45

Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b), Section 59

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High Courts02 Feb 2017Allowed

Sopan Satappa Kore Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 666 : (2017) ALLMRCri 764 : (2017) 1 BomCR(Cri) 596 : (2017) 2 MhLJCrl 162

Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b), Section 59

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High Courts02 Feb 2017Disposed Off

Vimalbai Irappa Kamble Vs Sahayak Sanchalak, Arogya Seva

Bombay High Court · (2017) 153 FLR 641 : (2017) LabLR 428

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(a)

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High Courts02 Feb 2017Allowed

Anna Parisa Chougule Vs Sou. Sulochana Nabhiraj Chougule

Bombay High Court · (2017) 2 BCR 530

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6-A, Section 100Limitation Act, 1963 - Section 22

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High Courts02 Feb 2017Disposed Off

Amar Nagnath Sabale Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 86

Evidence Act, 1872 - Section 24, Section 27Penal Code, 1860 (IPC) - Section 302, Section 34

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