COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 18 of 131

High Courts30 Oct 2017Dismissed

SICOM Limited, through its Regional Manager Vs The State of Maharashtra, through Collector, Wardha, & Ors.

Bombay High Court · (2017) 10 BOM CK 0035

Land Acquisition Act, 1894, Section 11, Section 18, Section 12(2), Section 18(2)(b) - Enquiry and award by Collector - Reference to Court - Award of Colle

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High Courts30 Oct 2017Dismissed

Smt. Kunda w/o Wasudeorao Kolhatkar Vs Lalit s/o Shivram Agre, & Anr.

Bombay High Court · (2017) 10 BOM CK 0031

Contract Act, 1872, Section 56 - Agreement to do Impossible act

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High Courts30 Oct 2017Allowed

Sudhakar Jarjan Pawar, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0026

Indian Penal Code, 1860, Section 302, Section 34, Section 325, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of

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High Courts13 Oct 2017

"X" (Since minor through her father) Vs The State of Maharashtra & another.

Bombay High Court · (2017) 10 BOM CK 0151

Constitution of India, Article 21 - Amendment of the Schedule

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High Courts13 Oct 2017

A.C.Narayanan Vs The State of Maharashtra & Anr.

Bombay High Court · (2017) 10 BOM CK 0150

Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973,

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High Courts13 Oct 2017Dismissed

Anna Limbaji Keskar & Ors Vs State of maharashtra & Ors

Bombay High Court · (2017) 10 BOM CK 0145

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 302, Section 34, Section

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High Courts13 Oct 2017Dismissed

Ashok Sunderlal Daga, & Ors. Vs Union of India, through the Secretary, Ministry of Finance, Department of Economic Affairs, & Ors.

Bombay High Court · (2017) 10 BOM CK 0139

Constitution of India, Article 14, Article 226, Article 227, Article 20 - Appointment of Commission to inquire into and report on the administration of

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High Courts13 Oct 2017

Chandrakant S/o Bhagwandas Toshniwal Vs Sudhamati W/o Prabhu Jadhavar, & Ors.

Bombay High Court · (2017) 10 BOM CK 0136

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcWorkmens Compensation Act, 1923, Section 3, Section 4,

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High Courts13 Oct 2017

Debi Prasad Satapathy, son of Shri Brahmananda Satapathy Vs Union of India, through : Ministry of Civil Aviation, Government of India, & Ors.

Bombay High Court · (2017) 10 BOM CK 0131

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High Courts13 Oct 2017

Dinesh s/o Sahebrao Kadam Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 10 BOM CK 0129

Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 4(11)

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High Courts13 Oct 2017

Hariom Vijay Pandey Vs The Superintendent, Nashik Road Central Prison, & Ors.

Bombay High Court · (2017) 10 BOM CK 0122

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

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High Courts13 Oct 2017

India Steel Industries, & Anr. Vs Union of India, & Ors.

Bombay High Court · (2017) 10 BOM CK 0121

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 3, Section 129, Sectio

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High Courts13 Oct 2017

DWD Pharmaceuticals Ltd. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 10 BOM CK 0118

Medicinal and Toilet Preparations (Excise Duties) Act, 1955, Section 2(h) - DefinitionsMedicinal and Toilet Preparations (Excise Duties) Rules, 1956, Rule 128

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High Courts13 Oct 2017Allowed

Kishor Rambhaoji Narad Vs The State of Maharashtra, Ministry of Home, Through its Secretary, Mantralaya, & Anr.

Bombay High Court · (2017) 10 BOM CK 0109

Bombay Prohibition Act, 1949, Section 65(e) - Penalty for illegal import, etc of intoxicant or hempBombay Police Act, 1951, Section 56, Section 56(1)(b)<

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High Courts13 Oct 2017

Laxmi Subhash Yadav Vs Office of Directorate Through Water and Sanitation Support Organization (WSSO) Water Supply and Sanitation Department, & Ors.

Bombay High Court · (2017) 10 BOM CK 0106

Constitution of India, Article 42 - Provision for just and humane conditions of work and maternity relief

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High Courts13 Oct 2017

Mehtab Laiq Ahmed Shaikh Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0102

Land Acquisition Act, 1894, Section 4, Section 6, Section 23, Section 11, Section 9, Section 5A, Sect

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High Courts13 Oct 2017Allowed

Mohammedhussain Abdullabhai (since deceased through his heirs and legal representatives) Zulfikar Mohammedhusain Kagalwala, & Ors. Vs Shabbirbhai Abdullabhai (since deceased) Mrs.Raziabai Wd/o Shabbirbhai Abdulllabhai, & Ors.

Bombay High Court · (2017) 10 BOM CK 0098

Code of Civil Procedure, 1908, Order 23Rule 3 -Arbitration and Conciliation Act, 1996, Section 19, Section 33, Section 32

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High Courts13 Oct 2017Dismissed

Naushad s/o Chhotekha Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0081

Indian Penal Code, 1860, Section 506, Section 354 - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modestyScheduled

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High Courts13 Oct 2017

Philomena Leo Lobo Vs Union of India, & Ors.

Bombay High Court · (2017) 10 BOM CK 0075

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts13 Oct 2017Allowed

Rakesh s/o. Dhulichand Jaiswal Vs Sow. Vaishali w/o. Rakesh Jaiswal

Bombay High Court · (2017) 10 BOM CK 0066

Hindu Marriage Act, 1955, Section 13, Section 9, Section 13(1)(IA), Section 13(1)(3) - Divorce - Restitution of conjugal rights - Divorce - Divorce

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