COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 15 of 131

High Courts07 Nov 2017Allowed

Mrs. Velintia Fernandes, w/o late Philip Fernandes Vs Mrs. Veronica Vaz alias Veronica Pereira, & Ors.

Bombay High Court · (2017) 11 BOM CK 0120

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 20Rule 4,

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High Courts07 Nov 2017

Namita Education and Welfare Society Vs State of Maharashtra Ministry of Higher & Technical Education, Education Department, Mantralaya, & Anr.

Bombay High Court · (2017) 11 BOM CK 0116

Code of Criminal Procedure, 1973, Section 156(3), Section 202 - Police officers power to Investigate cognizable case - Postponement of issue of processIndian Penal Code, 1

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High Courts07 Nov 2017Allowed

Mrs. Kiran Khushali Mamlekar Vs State of Goa Through the Chief Secretary, & Ors.

Bombay High Court · (2017) 11 BOM CK 0105

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High Courts07 Nov 2017Allowed

Norwegian Free Evangelical Mission Dhanora, Through its Chairman, Shri Shashikant S/o Shamuvel Hiwale, & Anr. Vs The State of Maharashtra Through its Secretary, School Education Department Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0103

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9, Section 7 - Right of appeal to Tribunal to employees of private schools. - Procedure for resignati

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High Courts07 Nov 2017

Parasram s/o Gomaji Nasre Vs State of Maharashtra Through the Secretary Rural Development, Zilla Parishad and Panchayat Samiti Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0100

Maharashtra Civil Services (Pension) Rules, 1982, Rule 130 -Maharashtra Civil Services (Commutation of Pension) Rules, 1984, Rule 4

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High Courts07 Nov 2017Allowed

Rangrao & Anr Vs State of Maharashtra & Anr

Bombay High Court · (2017) 11 BOM CK 0081

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,

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High Courts07 Nov 2017

Sou. Kanta W/o. Harish Khandelwal Vs Mudatsar Ali Mujjafar Ali

Bombay High Court · (2017) 11 BOM CK 0027

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc.

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High Courts06 Nov 2017

Alex J. Fernandes, & Anr. Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 11 BOM CK 0201

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 451 - Order for custody and disposal of prope

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High Courts06 Nov 2017Allowed

Aliya Parveen Wd/o Shaikh Abrar, & Ors. Vs New India Assurance Company Ltd., & Anr.

Bombay High Court · (2017) 11 BOM CK 0200

Employees Compensation Act, 1923, Section 4A(3)

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High Courts06 Nov 2017

Anuja Lalit Bhowar Vs Lalit Prakash Bhowar

Bombay High Court · (2017) 11 BOM CK 0195

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 125 - Order for maintenance of

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High Courts06 Nov 2017

Dr. Goraksha V. Pargaonkar Vs The State of Maharashtra, Through its Secretary, Higher and Technical Education Department; Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0166

University Grants Commission Act, 1956, Section 2(f), Section 12(b) - Definitions - Functions of the Commission

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High Courts06 Nov 2017

Manyar Gramin Shikshan Prasarak Mandal, Golegaonwadi, & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0130

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High Courts06 Nov 2017

State of Maharashtra Vs Gopal Sadhusharan Pandey

Bombay High Court · (2017) 11 BOM CK 0025

Code of Criminal Procedure, 1973, Section 245, Section 227, Section 239 - When accused shall be discharged - Discharge - When accused shall be discharged

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High Courts06 Nov 2017

Shailesh S/o Harish Kulkarni Vs State of Maharashtra through P.S.O. Sadar, Nagpur

Bombay High Court · (2017) 11 BOM CK 0004

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 197, Section 197(1) - Saving of inherent powers of High Court - Calling for record

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High Courts03 Nov 2017

Ajeet Seeds Ltd. Through Manohar Trimbakrao Pathrikar Manager, & Ors. Vs The State of Maharashtra, through Surendra Himmatrao Patil, Seed Inspector and District Quality Inspector

Bombay High Court · (2017) 11 BOM CK 0204

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 473 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of l

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High Courts03 Nov 2017Allowed

Anandrao s/o Sakharam Rathod Vs The State of Maharashtra Through the Secretary, School Education Department, & Ors.

Bombay High Court · (2017) 11 BOM CK 0199

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High Courts03 Nov 2017Allowed

Ankush s/o Yashwantrao Mankar Vs Scheduled Tribe Certificates Scrutiny Committee, Gadchiroli, Division Nagpur, & Ors.

Bombay High Court · (2017) 11 BOM CK 0196

Constitution of India, Article 14, Article 341, Article 342(2), Article 342(1) - Appointment of Commission to inquire into and report on the administra

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High Courts03 Nov 2017Dismissed

Baburao Marotrao Dakhore Vs The State of Maharashtra Through Ministry of Home Department, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 11 BOM CK 0184

Indian Penal Code, 1860, Section 376(2)(H)(I)(N) -Prisons (Bombay Furlough and Parole) Rules, 1959, - Rule 19(1), Rule 19(1), Rule 19(2), Rule 19(2) -Protection Of Children From Sex

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High Courts03 Nov 2017Allowed

Diwakar s/o Sadashiv Wakade Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli, & Ors.

Bombay High Court · (2017) 11 BOM CK 0167

Constitution of India, Article 14, Article 342 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Scheduled Tribes

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High Courts03 Nov 2017Allowed

Karthik Gangadhar Bhat Vs Nirmala Namdeo Wagh, & Anr.

Bombay High Court · (2017) 11 BOM CK 0152

Evidence Act, 1872, Section 63, Section 65, Section 66 - Secondary evidence - Cases in which secondary evidence relating to documents may be given - Rules as to notice to pro

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