COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 2 of 131

High Courts21 Dec 2017Dismissed

The State of Maharashtra Vs Sheshrao S/o Sonaji Jadhav

Bombay High Court · (2017) 12 BOM CK 0008

Indian Penal Code, 1860, Section 302, Section 84 - Punishment for murder - Act of a person of unsound mindEvidence Act, 1872, Section 105 - Burden

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High Courts21 Dec 2017Disposed off

Union of India & Ors Vs Municipal Corporation of & Ors.

Bombay High Court · (2017) 12 BOM CK 0005

Railways Act, 1989, Section 19, Section 2, Section 11, Section 185, Section 293, Section 135, S

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High Courts21 Dec 2017Dismissed

Vedanta Limited Vs Global Energy Private Limited.

Bombay High Court · (2017) 12 BOM CK 0002

Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal

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High Courts20 Dec 2017

Vinod Dadasaheb Dhore & anr. Vs The Secretary Maharashtra Public Service Commission, Mumbai & ors.

Bombay High Court · (2017) 12 BOM CK 0124

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

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High Courts20 Dec 2017

Vitthaldas Tribhuvandas Bagadia and ors. Vs State of Maharashtra and ors.

Bombay High Court · (2017) 12 BOM CK 0122

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 18(2), Section 11-A - Referenc

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High Courts20 Dec 2017Allowed

Chandansing s/o Dhannasing Patre Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0106

Code of Criminal Procedure, 1973, Section 161, Section 154 - Examination of witnesses by police - Information in cognizable casesIndian Penal Code, 1860,

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High Courts20 Dec 2017Disposed off

Dr.Dilip Pundalik Patil Vs State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0098

Drugs and Cosmetics Act, 1940, Section 18(c), Section 27(b), Section 27(B)(II) - Prohibition of manufacture and sale of certain drugs - Penalty for manufacture, sale, etc., o

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High Courts20 Dec 2017Dismissed

Dr.Suresh Govindrao Borkar Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 12 BOM CK 0097

Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, Section 17, Section 17(2C), Section 17 (2A) - Vice-Chancellor - Vice-Chancellor - Vice-Chancellor

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High Courts20 Dec 2017

M/s. Bharat Heavy Electricals Ltd. Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0081

Constitution of India, Article 366(29A)(b) - DefinitionsBombay Sales Tax Act, 1959, Section 61, Section 36(3) -Madhya Pradesh General Sale

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High Courts20 Dec 2017

Nagnath Devidasrao Padhye Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 12 BOM CK 0067

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High Courts20 Dec 2017

Nivrutti s/o kondiba Ghalewad Vs State of Maharashtra & Anr

Bombay High Court · (2017) 12 BOM CK 0061

Code of Criminal Procedure, 1973, Section 162, Section 313, Section 164, Section 46 (1), Section 162 (1) - Statements to police no

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High Courts20 Dec 2017Allowed

Prafulla Vitthalrao Dapurkar Vs The Sub Divisional Police Officer & Anr

Bombay High Court · (2017) 12 BOM CK 0060

Code of Criminal Procedure, 1973, Section 324 - Trial of persons previously convicted of offences against coinage, stamp-law or propertyBombay Police Act, 1951, Section 56(

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High Courts20 Dec 2017Disposed off

Prashant Pandurang Hingane & Ors Vs Manisha Prashant Hingane & Ors

Bombay High Court · (2017) 12 BOM CK 0059

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 125, Section 498A - Saving of inherent powers of High Court - Bar to taking cogni

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High Courts20 Dec 2017Dismissed

Shri Jayantilal Devji Shah (Haria) Vs Mangesh Dasrath Gaikar

Bombay High Court · (2017) 12 BOM CK 0041

Code of Civil Procedure, 1908, Order 7Rule 11(a)(d) -Limitation Act, 1963, Article 54 -Bombay Tenancy and Agricultural Lands Act, 19

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High Courts20 Dec 2017

Sonu @ Swapnil S/o Madhao Wakde Vs State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0028

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300 - Punishment for mur

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High Courts20 Dec 2017Dismissed

Tarun Jit Tejpal Vs State of Goa

Bombay High Court · (2017) 12 BOM CK 0021

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 16, Section 397, Section 401

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High Courts20 Dec 2017Allowed

Taskin d/o. Shaikh Ali Akbar Mogal Vs Eajaj Khan Shafi Khan Pathan

Bombay High Court · (2017) 12 BOM CK 0020

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 Criminal

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High Courts20 Dec 2017