COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 126 of 131

High Courts18 Jan 2017Disposed Off

Girish S/o Upendra Karhade Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 834 : (2017) 2 BomCR(Cri) 355 : (2017) 1 MhLJCrl 638

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A, Section 504

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High Courts18 Jan 2017Allowed

Sanjay Manya Ludrik Vs Hon''ble Addl. Commissioner

Bombay High Court · (2017) 3 ALLMR 649 : (2017) 3 MhLJ 246

Constitution of India, 1950 - Article 227Maharashtra Land Revenue Code, 1966 - Section 149

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High Courts17 Jan 2017Dismissed

Gupta Infrastructure (India) Private Limited Vs Tata Capital Financial Services Ltd., & Ors.

Bombay High Court · (2017) 01 BOM CK 0187

Code of Civil Procedure, 1908, Order 40Rule 1, Order 34Rule 14 -Arbitration and Conciliation (Amendment) Act, 2015, Section 16, Section 37, Section 9

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High Courts17 Jan 2017

M/s Prabhat General Agencies, & Ors. Vs The Jammu & Kashmir Bank Ltd.

Bombay High Court · (2017) 01 BOM CK 0175

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interest

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High Courts17 Jan 2017Allowed

SANTOSH DNYANESHWAR AHER Vs STATE OF MAHARASHTRA AND ORS

Bombay High Court · (2017) 01 BOM CK 0146

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect

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High Courts17 Jan 2017Dismissed

M/s. Utkarsh Cement Sales Pvt. Ltd, Vs Omprakash Deodha People''s Cooperative Bank Ltd.

Bombay High Court · (2017) 2 AIRBomR 122 : (2017) 3 BCR 38 : (2017) 3 MhLJ 796

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(3A)

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High Courts17 Jan 2017Dismissed

Commissioner of Income Tax Vs Institute Management Committee of Industrial Training Institute

Bombay High Court · (2017) 293 CurTR 167 : (2017) 393 ITR 161

Income Tax Act, 1961 - Section 13AA(3)

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High Courts17 Jan 2017Dismissed

Vinod Pralhadrao Farkade Vs M/s. Ceekay Daikin Limited

Bombay High Court · (2017) 4 AIRBomR 362 : (2017) 2 BCR 686 : (2017) 153 FLR 436 : (2017) LabLR 322 : (2017) 1 LLJ 562

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High Courts17 Jan 2017Dismissed

Prime Broking Company (India) Ltd. Vs National Securities Clearing Corporation Ltd.

Bombay High Court · (2017) 2 AIRBomR 284 : (2017) 3 ALLMR 879 : (2017) 2 BCR 665 : (2017) 200 CompCas 540

Companies Act, 1956 - Section 433, Section 434

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High Courts16 Jan 2017

Manohar s/o Vasudeorao Salve Vs The Dean Government Ayurved Rugnalaya & Ors.

Bombay High Court · (2017) 01 BOM CK 0169

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High Courts16 Jan 2017Allowed

Vidyut Corporation Vs MCI Securities Pvt Ltd, & Ors.

Bombay High Court · (2017) 01 BOM CK 0123

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High Courts16 Jan 2017Disposed Off

Estate Investments Company Pvt. Ltd. Vs M/s. New Haven Pvt. Ltd.

Bombay High Court · (2017) 4 AIRBomR 259 : (2017) 2 BCR 148

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Section 9A, Section 9A

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High Courts16 Jan 2017Allowed

Raju son of Durgaprasad Gupta Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 587 : (2017) ALLMRCri 798 : (2017) 2 BomCR(Cri) 361 : (2017) 2 MhLJCrl 95

Penal Code, 1860 (IPC) - Section 143, Section 147, Section 149, Section 302

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High Courts16 Jan 2017Disposed Off

The Commissioner of Income Tax-1 Vs M/s. Green Infra Limited

Bombay High Court · (2017) 292 CurTR 233 : (2017) 392 ITR 7

Income Tax Act, 1961 - Section 28(i), Section 56, Section 68

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High Courts16 Jan 2017Disposed Off

Jagannath Vs State of Maharashtra

Bombay High Court · (2017) 3 MhLJ 50

Constitution of India, 1950 - Article 226Maharashtra Fire Prevention and Life Safety Measures Act, 2006 - Section 21(3)(a)(viii), Section 30

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High Courts13 Jan 2017

Neeraj Subhash Mehta Vs State Of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0206

Indian Penal Code, 1860 — Section 34, 107, 306, 498AEvidence Act, 1872 — Section 106, 113A

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High Courts13 Jan 2017Allowed

Radha Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 492 : (2017) ALLMRCri 2142 : (2017) 2 BomCR(Cri) 152 : (2017) 1 MhLJCrl 537

Evidence Act, 1872 - Section 145, Section 24, Section 27Penal Code, 1860 (IPC) - Section 300

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High Courts13 Jan 2017Dismissed

Ravindra Vs Executive Engineer, Maharashtra State Electricity Distribution Company Limited

Bombay High Court · (2017) 2 AIRBomR 30 : (2017) 1 CLR 1010 : (2017) LIC 1123 : (2017) 3 MhLJ 902

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts13 Jan 2017Allowed

Balaji s/o. Ganpati Chame Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 686 : (2017) ALLMRCri 719 : (2017) 1 BomCR(Cri) 689 : (2017) MCR 431 : (2017) 1 MhLJCrl 551

Constitution of India, 1950 - Article 226, Article 227Maharashtra Police Act, 1951 - Section 56

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High Courts13 Jan 2017Dismissed

Chetan Navnitlal Shah Vs Fizzah Navnitlal Shah

Bombay High Court · (2017) 2 BCR 636

Civil Procedure Code, 1908 (CPC) - Section 151, Section 9A

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