COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 131 of 131

High Courts04 Jan 2017

Prakash Zawru Koli and Anr. Vs The State of Maharashtra and Anr.

Bombay High Court · (2017) 01 BOM CK 0153

Code of Criminal Procedure, 1973, Section 468, Section 469 - Bar to taking cognizance after lapse of the period of limitation - Commencement of the period of limitationInd

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High Courts04 Jan 2017

Radha @ Ashtha D/o Vitthal Takaras Vs The State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0152

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201 - Punishment f

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High Courts04 Jan 2017

Ramesh Motiram Dhumale Vs The State of Maharashtra

Bombay High Court · (2017) 01 BOM CK 0150

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved

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High Courts04 Jan 2017Dismissed

SHRI RUBEN VASCO DA GAMA AND ANR. Vs CANNON FR.SANTANA JACINTO DOS REMEDIOS FALEIRO AND ORS.

Bombay High Court · (2017) 01 BOM CK 0137

Code of Civil Procedure, 1908, Section 100, Order 41Rule 27, Order 43Rule 1(u), Order 41Rule 27(b) - Second appeal

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High Courts04 Jan 2017

Smt. Sushila J. Tiwari & Ors. Vs Assistant Commissioner & Ors.

Bombay High Court · (2017) 01 BOM CK 0131

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 149 - Finality of orders(

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High Courts04 Jan 2017Dismissed

Omprakash Devandas Khanna Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 839

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300, Section 302

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High Courts04 Jan 2017Partly Allowed

Dr. Rajendra s/o Kalidas Kapgate Vs The State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 66 : (2017) ALLMRCri 705 : (2017) 2 BomCR(Cri) 322 : (2017) 1 MhLJCrl 585

Penal Code, 1860 (IPC) - Section 302

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High Courts04 Jan 2017Dismissed

Jagannath Narahari Naik Vs Vasudev Datta Malik

Bombay High Court · (2017) 1 ACC 573 : (2017) 2 BCR 165 : (2017) 2 TAC 302

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High Courts04 Jan 2017Allowed

Integrated Sales Services Limited Vs Arun Dev

Bombay High Court · (2017) 1 AIRBomR 715 : (2017) 2 ArbiLR 290 : (2017) 2 BCR 845 : (2017) 1 MhLJ 681

Arbitration and Conciliation Act, 1996 - Section 47(1), Section 48(1)(b)

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High Courts04 Jan 2017Allowed

Ramanna Hanamapa Choudaki Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 720 : (2017) ALLMRCri 1470

Criminal Procedure Code, 1973 (CrPC) - Section 204Penal Code, 1860 (IPC) - Section 306

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High Courts04 Jan 2017Dismissed

New India Assurance Co. Ltd. Vs Nandini Prabhakar Desai

Bombay High Court · (2017) 1 ACC 195 : (2017) 2 BCR 51 : (2017) 1 TAC 619

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts04 Jan 2017Dismissed

Ashok Rambhau Kalane Vs Gram Sevak

Bombay High Court · (2017) 4 AIRBomR 274 : (2017) 2 BCR 544 : (2017) 3 MhLJ 881

Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 9-A

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High Courts04 Jan 2017Dismissed

Bhojraj @ Raj Lalkant Bhattarai Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 811 : (2017) CriLJ 2130

Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 307, Section 324, Section 452

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High Courts04 Jan 2017Allowed

Madhusudan S/o Ramvilas Sharma @ Chomwal Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 807

Penal Code, 1860 (IPC) - Section 306, Section 34

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High Courts04 Jan 2017Disposed Off

Commissioner of Income Tax, TDS, Mumbai Vs M/s. Jet Airways (India)Ltd.

Bombay High Court · (2017) 292 CurTR 7

Income Tax Act, 1961 - Section 194, Section 260A

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High Courts04 Jan 2017Dismissed

Mahapalika Arogya Seva Karmachari Sanghatana, Mumbai Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2017) 1 AIRBomR 745 : (2017) 2 ALLMR 237 : (2017) 2 BCR 312 : (2017) 2 CLR 304 : (2017) LabLR 437 : (2017) LIC 796 : (2017) 1 LLN 45

Industrial Disputes Act, 1947 - Section 12(5), Section 2(s)Mumbai Municipal Corporation Act, 1888 - Section 61

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