COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 19 of 131

High Courts13 Oct 2017Allowed

Raosaheb S/o Narhari Lokhande, & Ors. Vs The State of Maharashtra Through Police Inspector, & Anr.

Bombay High Court · (2017) 10 BOM CK 0064

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe

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High Courts13 Oct 2017

Roshan alias Chini Danichand Thakur Vs The State of Maharashtra, Through Home Department, Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 10 BOM CK 0060

Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 4(4), Rule 4(11), Rule 4(17)

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High Courts13 Oct 2017

Sachin @ Bobby Sambhaji Shinde, & Ors. Vs The Commissioner of Police Solapur, & Ors.

Bombay High Court · (2017) 10 BOM CK 0058

Andhra Pradesh Prevention of Dangerous Activities of Boot Leggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986, Section 3 -Black-marketing of Essential Commodities

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High Courts13 Oct 2017

Shivaji s/o Ganeshrao Jawale Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 10 BOM CK 0054

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

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High Courts13 Oct 2017

Shri Ashok s/o Shahdeo Shinde Vs The State of Maharashtra, Through the Secretary, Home Department, Mantralaya, & Anr .

Bombay High Court · (2017) 10 BOM CK 0050

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High Courts13 Oct 2017

Shri Rajesh Bhikaji Gade Vs The State of Maharashtra, Through its Secretary, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 10 BOM CK 0042

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

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High Courts13 Oct 2017Dismissed

The goa postal employees co-operative society limited Vs Ms nirupa c. udaikar, & Ors.

Bombay High Court · (2017) 10 BOM CK 0015

Constitution of India, Article 215 - High Courts to be Courts of recordIndustrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals<

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High Courts13 Oct 2017

V.I.D.C., through Executive Engineer, Minor Irrigation Works, Wardha Vs Kawadu Narayan Tandulakar, & Ors.

Bombay High Court · (2017) 10 BOM CK 0007

Code of Civil Procedure, 1908, Order 41Rule 22(1) -Limitation Act, 1963, Section 5 -Bombay High Court (Appellate Side) Rules, 1960, Rule 3

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High Courts13 Oct 2017

Vijay Tata Ravipati Vs Mediascope Publicitas (India) Pvt. Ltd. & Anr.

Bombay High Court · (2017) 10 BOM CK 0004

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processNegotiable Instruments Act, 1881

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High Courts12 Oct 2017

Vipin Bhimlal Shah Vs Slum Rehabilitation Authority

Bombay High Court · (2017) 10 BOM CK 0155

Arbitration and Conciliation Act, 1996, Section 12(1), Section 11(6), Section 11(8) - Grounds for challenge - Appointment of arbitrators - Appointment of arbitrators

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High Courts12 Oct 2017

Dr. Jerryl Avinash Banait Vs State of Maharashtra Through its Principal Secretary Department of Forest Mantralaya, & Ors.

Bombay High Court · (2017) 10 BOM CK 0128

Wild Life (Protection) Act, 1972, Section 11, Section 11(2), Section 11(1)(a), Section 38O, Section 38O(c), Section

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High Courts12 Oct 2017Dismissed

Khaldarkhan Dostkhan Mohmmad Pathan, & Ors. Vs Reshma Khaldarkhan Pathan, & Ors.

Bombay High Court · (2017) 10 BOM CK 0114

Protection of Women From Domestic Violence Act, 2005, Section 21, Section 19, Section 18 - Custody orders. - Residence orders. - Protection orders.

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High Courts12 Oct 2017Allowed

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

Bombay High Court · (2017) 10 BOM CK 0110

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 Courts12 Oct 2017Dismissed

Land Acquisition Officer, & Anr. Vs Shri Kalidas Atmaram Savaikar

Bombay High Court · (2017) 10 BOM CK 0107

Land Acquisition Act, 1894, Section 23, Section 24, Section 18, Section 4(1) - Matters to be considered In determining compensation - Matters to be neglect

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High Courts12 Oct 2017Allowed

Milind @ Manoj @ Sharukh Khan Mahadu Thorat Vs The State of Maharashtra, Through Secretary, Home Department, Mantralaya, & Anr.

Bombay High Court · (2017) 10 BOM CK 0101

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 432(1) - Power to suspend or remit sentences<

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High Courts12 Oct 2017Allowed

Mohd. Ali s/o Mohd. Habib Shaikh Vs The State of Maharashtra, Through Secretary, Home Department, Mantralaya, & Anr.

Bombay High Court · (2017) 10 BOM CK 0097

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 432(1) - Power to suspend or remit sentences<

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High Courts12 Oct 2017Dismissed

Mr. Ajay Ramrao Chavan Vs Mrs. Sampada Ajay Chavan

Bombay High Court · (2017) 10 BOM CK 0095

Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyHindu Marriage Act, 1955, Section 23(1)(a),

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High Courts12 Oct 2017Allowed

Mr. Babuso Bhoma Gaude, since deceased-victim represented by his legal heirs, & Ors. Vs Late Shanu Vassu Gaude (since deceased) represented by his Lhs Atma Shanu Gaude (deeased) represented by his legal heirs, & Ors.

Bombay High Court · (2017) 10 BOM CK 0094

Land Acquisition Act, 1894, Section 30 - Dispute as to apportionmentCode of Criminal Procedure, 1973, Section 145 - Procedure where dispute concerning land or water is

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High Courts12 Oct 2017Allowed

MRS SUSAN THEREZA PINTO Vs MR AIRES JOSE OCTAVIANO JOAO

Bombay High Court · (2017) 10 BOM CK 0089

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

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High Courts12 Oct 2017Dismissed

Parubai w/o. Gulab Watane Vs State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 10 BOM CK 0076

Indian Penal Code, 1860, Section 302, Section 34, Section 436, Section 429 - Punishment for murder - Acts done by several persons in furtherance of com

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