High Courts11 Oct 2017
Yogesh Suresh Suryavanshi, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0001
Indian Penal Code, 1860, Section 120B, Section 307, Section 506, Section 149, Section 332, Section 427,
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 21 of 131
High Courts10 Oct 2017
Adwait Amrish Goel Vs Mukesh Patel School of Technology Management & Engineering Through its Dean, & Anr.
Bombay High Court · (2017) 10 BOM CK 0147
Indian Penal Code, 1860, Section 323, Section 417, Section 504, Section 376(2)(n) - Punishment for voluntarily causing hurt - Punishment for cheating
High Courts10 Oct 2017
Anthony marcelino barreto, & Anr. Vs The State of Goa Through the Chief Secretary, & Ors.
Bombay High Court · (2017) 10 BOM CK 0143
High Courts10 Oct 2017Allowed
Arun Ambadas Pawar Vs The State of Maharashtra, Through Police Station, & Anr.
Bombay High Court · (2017) 10 BOM CK 0142
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506,
High Courts10 Oct 2017
KHOMU KASAR BAHADUR RAUL, & ANR. Vs STATE, & ANR.
Bombay High Court · (2017) 10 BOM CK 0112
Code of Criminal Procedure, 1973, Section 313, Section 174, Section 313(5) - Power to examine the accused - Police to enquire and report on suicide, etc - Power to examine
High Courts10 Oct 2017
Kirit s/o Bansilal Patil, & Anr. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 10 BOM CK 0111
Bombay Money Lenders Act, 1946, Section 6, Section 13, Section 5, Section 34, Section 2(9), Section 2(2),
High Courts10 Oct 2017Dismissed
Mohd. Yasin Chutan Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0096
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts10 Oct 2017
Mr. Sainath S/o Ramrao Thombre Vs The State of Maharashtra Through in-charge Washi Police Station, & Anr.
Bombay High Court · (2017) 10 BOM CK 0092
Code of Criminal Procedure, 1973, Section 482, Section 156, Section 197, Section 156(3) - Saving of inherent powers of High Court - Police officers po
High Courts10 Oct 2017Allowed
Mr. Vinod P. Mahajan, & Ors. Vs State of Maharashtra, Through Secretary, Home Department, & Anr.
Bombay High Court · (2017) 10 BOM CK 0091
Code of Criminal Procedure, 1973, Section 173, Section 2(d) - Report of police officer on completion of Investigation - DefinitionsPrevention of Food Adulteration Act, 1954<
High Courts10 Oct 2017
Mrs. Vranda G. Pai Vs Mr. Rajan Arjun Keni, & Ors.
Bombay High Court · (2017) 10 BOM CK 0087
Transfer of Property Act, 1882, Section 108, Section 108(h) - Rights and liabilities of lessor and lessee - Rights and liabilities of lessor and lessee
High Courts10 Oct 2017Allowed
Nandu S/o. Vitthal Sonawane Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0083
Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302,
High Courts10 Oct 2017Dismissed
Navalchand Motiram Jadhav Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0080
Indian Penal Code, 1860, Section 307, Section 193 - Attempt to murder - Punishment for false evidenceEvidence Act, 1872, Section 154 - Question by
High Courts10 Oct 2017Dismissed
JAMEER AHMED NAZIR AHMED Vs DR. RIZWANUL HAQ MOBINUL HAQ, & ORS.
Bombay High Court · (2017) 10 BOM CK 0079
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 20Rule 8
High Courts10 Oct 2017
Prakash Babulal Dangi, & Anr. Vs The State of Maharashtra, Through the Public Prosecutor, & Anr.
Bombay High Court · (2017) 10 BOM CK 0072
Code of Criminal Procedure, 1973, Section 125 -Domestic Violence Act, 2005, Section 36, Section 20(1)(d)
High Courts10 Oct 2017Allowed
Rukhmanbai W/o. Waman Bhogade Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0059
Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 302, S
High Courts10 Oct 2017
Sau. Pallavi W/o Ashish Wasnik, & Ors. Vs State of Maharashtra, Through P.S.O. Wadi, Nagpur
Bombay High Court · (2017) 10 BOM CK 0056
Indian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty
High Courts10 Oct 2017
Shekhar Pandharinath Pokale Vs Sapana Shekhar Pokale
Bombay High Court · (2017) 10 BOM CK 0055
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expe
High Courts10 Oct 2017Allowed
Siddesh Amrut Anvekar Vs Shwetal Siddesh Anvekar
Bombay High Court · (2017) 10 BOM CK 0034
High Courts10 Oct 2017
Sudeep Lalit Prasad Upadhyay (Sharma) Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0027
Indian Penal Code, 1860, Section 376, Section 419, Section 417 - Punishment for rape - Punishment for cheating by personation - Punishment for cheating
High Courts10 Oct 2017
Sudhir Rangrao Patil, & Anr. Vs The State of Maharashtra Through Shirpur City Police Station, & Anr.
Bombay High Court · (2017) 10 BOM CK 0025
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 406, Section 504 - Acts