COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 22 of 131

High Courts10 Oct 2017

The Commissioner of Sales Tax, Maharashtra State, Bombay Vs M/s.Ravi Trading Company, Akola

Bombay High Court · (2017) 10 BOM CK 0016

Contract Act, 1872, Section 148 - "Bailment", "bailor" and "bailee" definedSale of Goods Act, 1930, Section 19 - Property passes when intended to pass

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High Courts09 Oct 2017

Vishnu Namdeo Shinde Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0154

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

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High Courts09 Oct 2017

Communidade of Colvale Through its Special Attorney Shri. Servo Fernandes Vs Shri. Benjamin Pereira, Mushir vaddo, & Ors.

Bombay High Court · (2017) 10 BOM CK 0134

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High Courts09 Oct 2017Allowed

Ms.Manisha Nitin Urankar @ Kavita Devdatta Rukadikar Vs Mr.Nitin Deodatta Urunkar

Bombay High Court · (2017) 10 BOM CK 0086

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts09 Oct 2017

Shivaji s/o. Vishwanath Darade Vs The State of Maharashtra, through its Secretary, Department of Social Justice and Secial Help, Mantralaya, & Ors.

Bombay High Court · (2017) 10 BOM CK 0053

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts09 Oct 2017

Shreyas Infrastructures & Anr. Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 10 BOM CK 0051

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTransfer of Property Act, 1882, Section 41 - Transfer by ostensible owner

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High Courts09 Oct 2017

Suresh Bapu Sankanna, & Ors. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 10 BOM CK 0023

Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, Section 35,

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High Courts09 Oct 2017Allowed

Sushilabai w/o. Mohanlal Verma Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0020

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se

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High Courts09 Oct 2017

Trammo DMCC Vs Nagarjuna Fertilizers And Chemicals Ltd.

Bombay High Court · (2017) 10 BOM CK 0011

Code of Civil Procedure, 1908, Section 20, Section 13, Section 151, Section 44A, Order 21Rule 41 - Other suits to be in

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High Courts09 Oct 2017Allowed

Uma Ashish Ghate Vs Ashish Anil Ghate

Bombay High Court · (2017) 10 BOM CK 0010

Code of Civil Procedure, 1908, Order 6Rule 17 -Hindu Marriage Act, 1955, Section 26 - Custody of children

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High Courts09 Oct 2017

Shaikh Hafiz Shaikh Yusuf Vs The Commissioner of Police, Aurangabad, & Ors.

Bombay High Court · (2017) 10 BOM CK 0006

Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 147, Section 323, <

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High Courts07 Oct 2017Allowed

Shri Santosh R. Shirodkar Vs Sanquelim Municipal Council, through its Chief Officer

Bombay High Court · (2017) 10 BOM CK 0040

Industrial Disputes Act, 1947, Section 12(3), Section 2(s), Section 2(j) - Duties of conciliation officers - Definitions - Definitions

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High Courts06 Oct 2017Dismissed

Abhijeet S. Patil Vs Special Land Acquisition Officer, Metro Centre, Uran & Ors.

Bombay High Court · (2017) 10 BOM CK 0148

Land Acquisition Act, 1894, Section 4, Section 6, Section 11-A - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required

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High Courts06 Oct 2017Allowed

Ansari Shahana Tabassum Vs The Chairman / President & Ors

Bombay High Court · (2017) 10 BOM CK 0144

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 2(20), Section 2(11) - Definitions - DefinitionsMaharashtra Employees of Private

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High Courts06 Oct 2017Allowed

Ashish s/o. Arun Burange @ Ashish Kishor Pande Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0141

Code of Criminal Procedure, 1973, Section 313, Section 164, Section 374, Section 294, Section 437A - Power to examine the accuse

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High Courts06 Oct 2017

City & Industrial Development Corporation Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0135

Constitution of India, Article 226, Article 300A, Article 227 - Power of High Courts to Issue certain writs - Persons not to be deprived of property save by authority of

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High Courts06 Oct 2017