High Courts13 Jan 2017Dismissed
Sau. Saroj Vs Shri Harish
Bombay High Court · (2017) 3 ALLMR 813 : (2017) 2 CivCC 385 : (2017) 2 MhLJ 536
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 (2)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 127 of 131
High Courts13 Jan 2017Dismissed
Land Acquisition Officer, P.W.D. Vs Shri Jerry
Bombay High Court · (2017) 3 ALLMR 277 : (2017) 2 MhLJ 570
Land Acquisition Act, 1894 - Section 154, Section 18, Section 23
High Courts13 Jan 2017Dismissed
Radhika Vs Directorate of Technical Education
Bombay High Court · (2017) 2 MhLJ 754
High Courts12 Jan 2017Allowed
Foundation Brake Kamgar Sanghatna Vs M/s Foundation Brake Manufacturing Private Limited
Bombay High Court · (2017) 01 BOM CK 0191
Code of Civil Procedure, 1908, Section 100 - Second appealIndustrial Employment (Standing Orders) Act, 1946, Section 6 - AppealsEmployees State Insu
High Courts12 Jan 2017
Suresh Pandurang Sonkusare Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0128
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 7, Section 13(2),
High Courts12 Jan 2017Dismissed
M/s Raipur Alloys and Steel Limited Vs M/s Environmental Engineers Incorporation
Bombay High Court · (2017) 2 AIRBomR 1 : (2017) 3 BCR 852 : (2017) 2 MhLJ 615
Arbitration and Conciliation Act, 1996 - Section 34
High Courts12 Jan 2017Allowed
Sangeeta Shrikant Pingale Vs Shrikant Shankar Pingale
Bombay High Court · (2017) 2 AIRBomR 272
Civil Procedure Code, 1908 (CPC) - Order 13 Rule 9Family Courts Act, 1984 - Section 10
High Courts12 Jan 2017Dismissed
Raju Shankarrao Dhakate Vs Chief Executive Officer, Bhandara Urban Cooperative Bank Ltd
Bombay High Court · (2017) 2 AIRBomR 829 : (2017) 3 ALLMR 244 : (2017) 2 MhLJ 642
Civil Procedure Code, 1908 (CPC) - Section 11Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Partly Allowed
Shri Mukund Vs Pradnyasheela
Bombay High Court · (2017) 2 AIRBomR 238 : (2017) 3 ALLMR 227 : (2017) 2 MhLJ 691
Family Courts Act, 1984 - Section 7
High Courts12 Jan 2017Disposed Off
Chhabildas Vs Jalgaon Municipal Council, Jalgaon
Bombay High Court · (2017) 2 AIRBomR 381 : (2017) 3 ALLMR 505 : (2017) 2 BCR 627
Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Disposed Off
Otters Club Vs Director Of Income Tax (Exemptions) Mumbai
Bombay High Court · (2017) 392 ITR 244
Income Tax Act, 1961 - Section 254(1)Income Tax Appellant Tribunal Rules, 1963 - Rule 34(5)(c), Rule 34(8)
High Courts12 Jan 2017Allowed
Arpita Ashok Kane Vs Brihanmumbai Municipal Commissioner
Bombay High Court · (2017) 2 AIRBomR 234 : (2017) 2 BCR 653
Constitution of India, 1950 - Article 16
High Courts12 Jan 2017Allowed
Dattatreya Mahadev Pusalekar Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJ 556
High Courts12 Jan 2017Partly Allowed
The Oriental Insurance Company Limited Vs Smt. Ramilaben
Bombay High Court · (2017) 2 ACC 648 : (2017) 4 AIRBomR 171 : (2017) 3 ALLMR 223 : (2017) 2 BCR 792 : (2017) 2 MhLJ 822
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts12 Jan 2017Partly Allowed
Pankaj Bapu Gaikwad Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 116 : (2017) ALLMRCri 837 : (2017) 2 MhLJCrl 425
Penal Code, 1860 (IPC) - Section 307, Section 342
High Courts12 Jan 2017Dismissed
Rasiklal M. Parikh Vs Assistant Commissioner of Income Tax
Bombay High Court · (2017) 391 ITR 395
Income Tax Act, 1961 - Section 54, Section 54F
High Courts11 Jan 2017Disposed off
City and Industrial Development Corporation of Maharashtra Limited (CIDCO), Through their Authorized Signatory, Shri Sanjay K. Karhad Vs Rashmi Constructions Pvt. Ltd.
Bombay High Court · (2017) 01 BOM CK 0196
Code of Civil Procedure, 1908, Order 21Rule 41
High Courts11 Jan 2017Disposed off
Messrs. Raghuvir Cotton Ginning & Pressing Pvt. Ltd. Vs Messrs. Vijay Cotton & Fibre Co. Mumbai
Bombay High Court · (2017) 01 BOM CK 0166
Arbitration and Conciliation (Amendment) Act, 2015, Section 37, Section 34, Section 37(c)
High Courts11 Jan 2017
Mr. Menino Jose Fernandes & Ors. Vs The State of Goa, through the Secretary & Ors.
Bombay High Court · (2017) 01 BOM CK 0162
Land Acquisition Act, 1894, Section 4, Section 6 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose
High Courts11 Jan 2017
Mr. Rui Ferreira, son of late Dr. Joao Filipe Ferreira, & Ors. Vs The Registrar of Co-operative Societies & Ex-Officio Joint Secretary to the Government of Goa, & Ors.
Bombay High Court · (2017) 01 BOM CK 0161