COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 16 of 131

High Courts03 Nov 2017Allowed

Lalita Gyanchandji Sanchaity Vs State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0149

Monopolies and Restrictive Trade Practices Act, 1969, Section 19, Section 127, Section 49 - Orders of the Commission to be noted in the register - Penalty for offences in re

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High Courts03 Nov 2017

Madhukar son of Amruta Patil, & Ors. Vs Parashram son of Yeduji Sonune, & Anr.

Bombay High Court · (2017) 11 BOM CK 0139

Code of Criminal Procedure, 1973, Section 482, Section 120B, Section 397, Section 465, Section 200, Section 202

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High Courts03 Nov 2017

Mr.Rajesh K. Shah, & Ors. Vs Mr.Kamlesh K. Sahani

Bombay High Court · (2017) 11 BOM CK 0124

Arbitration and Conciliation Act, 1996, Section 14, Section 15(2), Section 15, Section 11, Section 15(3), Section 11(4),

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High Courts03 Nov 2017

Mrs. Leela Narvekar, Daughter of Limo Narvekar Vs Mr. Keshav Narvekar @ Cortez, S/o Mary Narvekar @ Cortez, & Ors.

Bombay High Court · (2017) 11 BOM CK 0104

Code of Criminal Procedure, 1973, Section 401, Section 227, Section 228, Section 397(2), Section 216, Section 21

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High Courts03 Nov 2017Allowed

Prabhu Devidas Nannaware Vs The Executive Engineer, O&M Circle, MSEDCL, & Ors.

Bombay High Court · (2017) 11 BOM CK 0097

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High Courts03 Nov 2017

Ram Gopal Automobiles Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0085

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtNegotiable Instru

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High Courts03 Nov 2017Allowed

SHRI JEETENDRA @ BUNTY SHAKIYA Vs STATE OF GOA, THROUGH LD. PUBLIC PROSECUTOR

Bombay High Court · (2017) 11 BOM CK 0055

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 Courts03 Nov 2017Allowed

Shri Sunil Pachauri Son of Nandkishor Pachauri Vs State of Goa, through Public Prosecutor, & Ors.

Bombay High Court · (2017) 11 BOM CK 0045

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts03 Nov 2017Dismissed