High Courts25 Jan 2017
Cargill Foods India Ltd & Anr Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 01 BOM CK 0199
Prevention of Food Adulteration Act, 1954, Section 2(1), Section 16, Section 10, Section 13, Section 7(1), Section 12
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 123 of 131
High Courts25 Jan 2017
Cargill Foods India Ltd. and another Vs The State of Maharashtra and others
Bombay High Court · (2017) 01 BOM CK 0198
Prevention of Food Adulteration Act, 1954, Section 2(1), Section 16, Section 7(1), Section 10(1), Section 10(2), Section
High Courts25 Jan 2017Dismissed
HRIM Finance and Securities Pvt. Ltd. Vs Globe Capital Market Ltd.
Bombay High Court · (2017) 01 BOM CK 0185
Code of Civil Procedure, 1908, Order 7Rule 10, Order 7Rule 10A, Order 23Rule 2 -Arbitration Act, 1940,
High Courts25 Jan 2017
Shri Sanjay Khajankar, son of S. Khajankar Vs Registrar of Co-operative Societies, Ex-Officio & Joint Secretary to the Government of Goa, & Anr.
Bombay High Court · (2017) 01 BOM CK 0135
High Courts25 Jan 2017
Suwalal Chaganlal Bafna Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0127
Code of Criminal Procedure, 1973, Section 468 - Bar to taking cognizance after lapse of the period of limitationIndian Penal Code, 1860, Section 34, Se
High Courts25 Jan 2017Disposed off
Vedanta Ltd. Vs Asst. Commissioner of Income-tax, & Anr.
Bombay High Court · (2017) 01 BOM CK 0124
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIncome Tax Act, 1
High Courts25 Jan 2017Allowed
Mahatma Gandhi Mission Trust Vs Dr. Manohar Balwant Pisolkar
Bombay High Court · (2017) 2 AIRBomR 384 : (2017) 3 ALLMR 614 : (2017) LIC 1250
Maharashtra Universities Act, 1994 - Section 59
High Courts25 Jan 2017Dismissed
Pandurang Maruti Dombale Vs Bapurao Piraji Owal
Bombay High Court · (2017) 2 AIRBomR 432 : (2017) 3 ALLMR 348
Civil Procedure Code, 1908 (CPC) - Order 34 Rule 2, Order 34 Rule 3Transfer of Property Act, 1882 - Section 58, Section 60
High Courts25 Jan 2017Dismissed
Bhaurao Chavan Sahakari Sakhar Karkhana Ltd. Vs Uttam Dattaram Jagdambe
Bombay High Court · (2017) 2 ALLMR 619 : (2017) 3 MhLJ 620
Constitution of India, 1950 - Article 226Labour Courts (Practice and Procedure) Rules, 1975 - Rule 61Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28
High Courts24 Jan 2017
Bhimrao Prabhusingh Rathod Vs The Presiding Officer, School Tribunal, Amravati Division, & Ors.
Bombay High Court · (2017) 01 BOM CK 0200
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9, Section 9(1)(a) - Right of appeal to Tribunal to employees of private schools. - Right of appeal t
High Courts24 Jan 2017Dismissed
Indian Oil Corporation Ltd. Vs Ramesh son of Wasanji Kariya, & Ors.
Bombay High Court · (2017) 01 BOM CK 0184
Code of Civil Procedure, 1908, Section 115, Order 12Rule 6, Order 7Rule 11(a) - Revision
High Courts24 Jan 2017Allowed
M/s. Biostar Pharmaceuticals Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0172
Medicinal and Toilet Preparations (Excise Duties) Act, 1955, Section 3, Section 4, Section 6, Section 8, Section 10, Sectio
High Courts24 Jan 2017Allowed
Mr. Anthony J. N. Rodrigues, S/o Manuel Francis Philip Rodrigues Vs Commissioner of Excise, Government of Goa, & Anr.
Bombay High Court · (2017) 01 BOM CK 0164
Limitation Act, 1963, Section 4, Section 24, Section 5, Section 29(2) - Expiry of prescribed period when court Is closed - Computation of time mentioned in
High Courts24 Jan 2017Allowed
NEW INDIA ASSURANCE COMPANY LTD Vs SHARDABEN & ORS
Bombay High Court · (2017) 01 BOM CK 0155
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts24 Jan 2017Dismissed
SHRI BHOLENATH ADIVASI SHIKSHAN PRASAK MANDAL Vs GAJANAN LAXMAN TUPTEWAR AND OTHERS
Bombay High Court · (2017) 01 BOM CK 0143
High Courts24 Jan 2017Allowed
Shri Pravin Laxman Jaiswal, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 01 BOM CK 0138
High Courts24 Jan 2017Disposed off
Subhash S/o Govinda Badwaik Vs The Divisional Commissioner, Nagpur Region, & Anr.
Bombay High Court · (2017) 01 BOM CK 0129
Maharashtra Village Panchayats Act, 1958, Section 53(3A)
High Courts24 Jan 2017Dismissed
M/s Graphite India Limited Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 374
Bombay Sales Tax Act, 1959 - Section 41Bombay Sales Tax Rules, 1959 - Rule 31AA, Rule 31BConstitution of India, 1950 - Article 14
High Courts24 Jan 2017Dismissed
Indian Oil Corporation Ltd. Vs Ramesh son of Wasanji Kariya
Bombay High Court · (2017) 2 AIRBomR 120 : (2017) 3 ALLMR 544 : (2017) 2 BCR 630
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (a)
High Courts24 Jan 2017Dismissed
Shri Mahendra Sheshanna Sattellu Vs Union of India
Bombay High Court · (2017) 3 ALLMR 219 : (2017) 1 LLJ 708 : (2017) 3 MhLJ 576
Central Civil Services (Conduct) Rules, 1964 - Rule 3(iii), Rule 3(l)(i)Constitution of India, 1950 - Article 226