High Courts02 Feb 2017Allowed
Pawan Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 264 : (2017) 3 ALLMR 580 : (2017) 3 BCR 362
Arms Act, 1959 - Section 3, Section 4Constitution of India, 1950 - Article 21, Article 226
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 121 of 131
High Courts01 Feb 2017
Vishwanath S/o Balawant Shingnapurkar Vs Yashwant S/o Harishchandra Umale & Anr.
Bombay High Court · (2017) 02 BOM CK 0239
Maharashtra Land Revenue Code, 1966, Section 257 - Power of State Government and of certain revenue and survey officers to call for and examine records and proceedings of subordinate officers
High Courts01 Feb 2017Allowed
Mr. Ian Mcintosh, son of Mr. Donald Mcintosh, & Anr. Vs Mr. Santan Jovito Monteiro, son of late Mr. Tonio Lourdes Monteiro, & Ors.
Bombay High Court · (2017) 02 BOM CK 0199
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts01 Feb 2017
Sumeet Ganpatrao Bachewar Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 02 BOM CK 0151
Indian Penal Code, 1860, Section 120B, Section 302 -Criminal Procedure Code, 1973, Section 227
High Courts01 Feb 2017Allowed
Rajendrakumar Bajranglal Sharma, Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 1 : (2017) ALLMRCri 1869
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 306
High Courts01 Feb 2017Dismissed
Vivid Karyakari Seva Sahakari Society Limited Vs Union of India
Bombay High Court · (2017) AIRCC 1938 : (2017) 3 ALLMR 514 : (2017) 2 BCR 9 : (2017) 3 MhLJ 939
High Courts01 Feb 2017Dismissed
Purnendu Shekharmal Jain Vs M/s. ACG Associated Capsules P. Ltd.
Bombay High Court · (2017) 3 AIRBomR 690 : (2017) 2 BCR 17
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4
High Courts01 Feb 2017Disposed Off
Executive Engineer Vs Mahadev
Bombay High Court · (2017) 3 ALLMR 533 : (2017) 2 BCR 22 : (2017) 3 MhLJ 379
High Courts01 Feb 2017Allowed
Shri Siddharth Bhagwan Wankhede Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 895 : (2017) ALLMRCri 2183
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 120B, Section 300, Section 364
High Courts01 Feb 2017Dismissed
Navnath Sadashiv Taras Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 658 : (2017) ALLMRCri 748 : (2017) 1 BomCR(Cri) 593 : (2017) 2 MhLJCrl 332
Criminal Procedure Code, 1973 (CrPC) - Section 386Penal Code, 1860 (IPC) - Section 307, Section 34Representation of The People Act, 1951 - Section 8(3)
High Courts01 Feb 2017Dismissed
Narayan Diwakar Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 226 : (2017) CriLJ 3019
Criminal Procedure Code, 1973 (CrPC) - Section 228Goa, Daman and Diu Land Revenue Code, 1968 - Section 165, Section 30, Section 32Judges (Protection) Act, 1985 - Section 3
High Courts01 Feb 2017Dismissed
Sumeet Ganpatrao Bachewar Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 593 : (2017) ALLMRCri 1610 : (2017) 1 BomCR(Cri) 610 : (2017) 2 MhLJCrl 209
Criminal Procedure Code, 1973 (CrPC) - Section 227Penal Code, 1860 (IPC) - Section 120B, Section 302
High Courts01 Feb 2017Dismissed
Vithabai Vs Range Forest officer
Bombay High Court · (2017) 4 AIRBomR 349 : (2017) 2 ALLMR 497 : (2017) 3 MhLJ 459
Constitution of India, 1950 - Article 226
High Courts31 Jan 2017Dismissed
Anilkumar Shrivallabh Sikchi Vs Bharat Petroleum Corporation Limited, & Ors.
Bombay High Court · (2017) 01 BOM CK 0201
Code of Civil Procedure, 1908, Order 6Rule 17, Order 22Rule 4, Order 22Rule 4(2)
High Courts31 Jan 2017
Jai Tuljabhavani Bahu Samajsevi Sanstha Vs State of Maharashtra and Ors.
Bombay High Court · (2017) 01 BOM CK 0183
High Courts31 Jan 2017
LA CITADEL RESIDENTS ASSOCIATION Vs VILLAGE PANCHAYAT OF TALEIGAO
Bombay High Court · (2017) 01 BOM CK 0177
High Courts31 Jan 2017
Miss Emmeli Elizabeth Mendes Vs The Communidade of Pilerne Through the President, & Ors.
Bombay High Court · (2017) 01 BOM CK 0165
High Courts31 Jan 2017
Vijay Vs Arun and Anr.
Bombay High Court · (2017) 01 BOM CK 0122
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent power
High Courts31 Jan 2017Disposed Off
M/s. Suswarajya Foundation Vs Collector, Satara
Bombay High Court · (2017) 2 AIRBomR 342
Constitution of India, 1950 - Article 51AMaharashtra Prevention of Defacement of Property Act, 1995 - Section 3, Section 3, Section 5, Section 5Mumbai Municipal Corporation Act, 1888 - Section 328, Section 328A
High Courts31 Jan 2017Allowed
Nitin Vs Rekha
Bombay High Court · (2017) 2 AIRBomR 406 : (2017) 3 MhLJ 809 : (2017) 1 RCRCivil 983
Hindu Marriage Act, 1955 - Section 7