COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 125 of 131

High Courts20 Jan 2017Allowed

Gautam Vs Sau. Ragini

Bombay High Court · (2017) 01 BOM CK 0189

Code of Criminal Procedure, 1973 — Section 482, Section 125Family Courts Act, 1984 — Section 26Protection of Women from Domestic Violence Act, 2005 — Section 20, 2(f)

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High Courts20 Jan 2017

Rashmi Infrastructure Developers Ltd Vs Income Tax Settlement Commission and 3 Ors

Bombay High Court · (2017) 01 BOM CK 0148

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsIncome Tax Act, 1961,

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High Courts20 Jan 2017Partly Allowed

Pragati Credit Co-operative Society Ltd. Vs Suresh

Bombay High Court · (2017) ACD 361 : (2017) 1 NIJ 219

Contract Act, 1872 - Section 25(3)Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts20 Jan 2017Dismissed

Smt. Vijaya Arvind Kurne Vs Smt. Jyoti Pramod Nigudkar

Bombay High Court · (2017) 3 ALLMR 192 : (2017) 3 MhLJ 286

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 9(10)(a)

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High Courts19 Jan 2017

Devidas Anant Gaikwad Vs State OF Maharashtra

Bombay High Court · (2017) 01 BOM CK 0193

Indian Penal Code, 1860, Section 302, Section 302, Section 147, Section 147, Section 148, Section 148,

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High Courts19 Jan 2017Allowed

M/s Raghuveer Agencies Pvt. Ltd. Through its Authorised Signatory Mr. Kamalkant Gopalrao Deshmukh, & Ors. Vs Mr. Santosh s/o Anantrao Jagtap, & Ors.

Bombay High Court · (2017) 01 BOM CK 0174

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Specific Relief Act, 1963, Section 14, Secti

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High Courts19 Jan 2017

Mangalabai Dinesh Shirsath Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 01 BOM CK 0170

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 307 - Punishment for murder - Acts done by several persons in furtherance of c

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High Courts19 Jan 2017Allowed

The Municipal Corporation of Greater Mumbai Vs Tripat Chamanlal Oberoi, & Ors.

Bombay High Court · (2017) 01 BOM CK 0126

Arbitration Act, 1940, Section 39, Section 41, Section 15, Section 16, Section 17 - Appealable orders - Procedure and powers of Court - Powe

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High Courts19 Jan 2017Allowed

Narayan Dinbaji Jambhule, Vs Dr. Deorao Madguji Holi

Bombay High Court · (2017) 2 AIRBomR 274 : (2017) 2 MhLJ 807

Representation of The People Act, 1951 - Section 100(1)(d)(i), Section 191(1)(a), Section 81(1)

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High Courts19 Jan 2017Partly Allowed

Mohamad Iqlak Mohamad Iqbal Qureshi Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 80 : (2017) ALLMRCri 688 : (2017) 2 MhLJCrl 692

Evidence Act, 1872 - Section 25, Section 26Penal Code, 1860 (IPC) - Section 363, Section 366A, Section 376(2)(f)

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High Courts19 Jan 2017Disposed Off

Mrs. Cecilia Fernandes Vs Inspector General, Panaji

Bombay High Court · (2017) ALLMRCri 822 : (2017) 1 MhLJCrl 600

Goa Prison Rules, 2006 - Rule 324(2)

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High Courts19 Jan 2017Allowed

Kanifnath Radhakishan Popalghat Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 795 : (2017) 2 BomCR(Cri) 359 : (2017) 1 MhLJCrl 582

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

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High Courts19 Jan 2017Disposed Off

Welcome group Searock Vs Mr. Kashinath Iyer

Bombay High Court · (2017) 2 CLR 329 : (2017) LabLR 352

Constitution of India, 1950 - Article 226

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High Courts19 Jan 2017Dismissed

Suchita Newal Gawte Vs Newal @ Vaibhav Namdeorao Gawate

Bombay High Court · (2017) 2 DMC 5

Hindu Marriage Act, 1955 - Section 13B

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High Courts19 Jan 2017Dismissed

Vithal Bapu Mane Vs Balasaheb Sidhu Masal

Bombay High Court · (2017) 3 ALLMR 659 : (2017) 3 MhLJ 232

Hindu Adoptions and Maintenance Act, 1956 - Section 12

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High Courts18 Jan 2017Dismissed

Mr. Sandesh B. Naik, S/o Bhikaro Naik, & Anr. Vs Mormugao Municipal Council, through its Chief Officer, & Anr.

Bombay High Court · (2017) 01 BOM CK 0160

Constitution of India, Article 227 -Goa, Daman and Diu Municipalities Act, 1968, Section 184, Section 184(21)

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High Courts18 Jan 2017Allowed

HDFC Bank Ltd. Vs Ashapura Minechem Ltd.

Bombay High Court · (2017) 2 AIRBomR 303 : (2017) 3 ALLMR 723 : (2017) 2 BC 515 : (2017) 3 MhLJ 511

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19

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High Courts18 Jan 2017Disposed Off

M/s. Redstone Realtors Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 394 : (2017) 2 BCR 589

Constitution of India, 1950 - Article 14

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High Courts18 Jan 2017Dismissed

Gahininath s/o. Jagannath Shirsath Vs The State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 7 : (2017) ALLMRCri 803 : (2017) 2 BomCR(Cri) 123 : (2017) 1 MhLJCrl 449

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

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High Courts18 Jan 2017Partly Allowed

Municipal Council Vs Vilas Bhimrao Nikalje

Bombay High Court · (2017) 153 FLR 243

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