COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 24 of 131

High Courts05 Oct 2017

Smt. Dr. Neha W/o Jitesh Agrawal, & Ors. Vs State of Maharashtra, through Police Station Officer

Bombay High Court · (2017) 10 BOM CK 0032

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 498A, Section

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High Courts05 Oct 2017Dismissed

State of Goa, Through Porvorim Police Station Vs Gajanand Bandodkar (Major), s/o Krishna

Bombay High Court · (2017) 10 BOM CK 0028

Indian Penal Code, 1860, Section 302, Section 498A, Section 306 - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty - Abetment o

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High Courts05 Oct 2017Allowed

Taluka Sangrampur Buddhavihar Samiti Varvat Bakal: Through its Secretary Narayan Shivaji Hiwrale, & Anr. Vs State of Maharashtra Through the Secretary Department of Revenue and Forest Mantralaya, & Ors.

Bombay High Court · (2017) 10 BOM CK 0018

Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974, Section 6, Section 9A - Appeal. - Pleaders, etc. excluded from appearance.

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High Courts04 Oct 2017

Bablu Alias Karim Vs State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0138

Indian Penal Code, 1860, Section 302, Section 34, Section 304-A - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts04 Oct 2017Allowed

Capt. Percy Meher Master Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0137

Code of Criminal Procedure, 1973, Section 227, Section 228 - Discharge - Framing of chargeIndian Penal Code, 1860, Section 420, S

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High Courts04 Oct 2017

Datta Pandurang Raut Vs The State of Maharashtra, Through Police Station Officer, & Anr.

Bombay High Court · (2017) 10 BOM CK 0132

Indian Penal Code, 1860, Section 188 - Disobedience to order duly promulgated by public servant

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High Courts04 Oct 2017Allowed

Deepak Bajaj, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 10 BOM CK 0130

Code of Criminal Procedure, 1973, Section 482, Section 468(2)(c) - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitation

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High Courts04 Oct 2017

Maharashtra State Road Development Vs Capt. Chandradeo Narayan Singh & Ors

Bombay High Court · (2017) 10 BOM CK 0104

Land Acquisition Act, 1894, Section 16, Section 11, Section 17, Section 48, Section 48(1) - Power to take possession - Enquiry and awa

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High Courts04 Oct 2017

Mukteshwar s/o Sidram Deshmane Vs The State of Maharashtra, Through Police Station Officer, & Anr.

Bombay High Court · (2017) 10 BOM CK 0085

Indian Penal Code, 1860, Section 188 - Disobedience to order duly promulgated by public servant

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High Courts04 Oct 2017Dismissed

Prakash Tarachand Gandhi, & Ors. Vs State of Maharashtra, Through Secretary, Urban Development, Mantralaya, Fort, Mumbai, & Anr.

Bombay High Court · (2017) 10 BOM CK 0071

Maharashtra Municipalities (Consolidated Property Tax) Rules, 1969, Rule 10(2), Rule 10(1)

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High Courts04 Oct 2017Allowed

Sudhir Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0024

Code of Criminal Procedure, 1973, Section 97 - Search for person wrongfully confinedIndian Penal Code, 1860, Section 498A, Section 113,

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High Courts04 Oct 2017

Tejaswini D/o Rushi Mundare Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, Gadchiroli. Through Vice Chairman, & Ors.

Bombay High Court · (2017) 10 BOM CK 0017

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High Courts03 Oct 2017

Western Coalfields Ltd. Through the Sub-Area Manager Vs Santosh Kumar s/o Babulal Gupta, & Anr.

Bombay High Court · (2017) 10 BOM CK 0153

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 10(2A) - Reference of disputes to Boards, Courts

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High Courts03 Oct 2017Allowed

Karuna @ Vishakha w/o Abhayraj Hanmante Vs Abhayraj s/o Shankar Hanmante

Bombay High Court · (2017) 10 BOM CK 0116

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 499 - Defamation

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High Courts03 Oct 2017

Mr. Lawrence Christoper Fernandes, & Anr. Vs Mr. Errol F. Mc Mahon

Bombay High Court · (2017) 10 BOM CK 0093

Code of Civil Procedure, 1908, Order 6Rule 17, Order 8Rule 1

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High Courts03 Oct 2017

Mrs. Anuradha Sudhakar Katkar Vs Divisional Caste Scrutiny Committee, Solapur, Ambedkar Bhawan Satrasta, Solapur, & Ors.

Bombay High Court · (2017) 10 BOM CK 0088

Maharashtra Municipal Corporations Act,1949, Section 5B

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High Courts03 Oct 2017

Shri Ramesh Lulla & Ors Vs State of Maharashtra & Ors

Bombay High Court · (2017) 10 BOM CK 0041

Code of Criminal Procedure, 1973, Section 61, Section 202, Section 202(1) - Form of summons - Postponement of issue of process - Postponement of issue of process

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High Courts03 Oct 2017

Shri Shaikh Akbar Talab Vs Shri. A.G.Pushpakaran & Anr

Bombay High Court · (2017) 10 BOM CK 0039

Code of Criminal Procedure, 1973, Section 256 - Non-appearance or death of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insuffici

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High Courts03 Oct 2017Allowed

Shri Shaikh Akbar Talab Vs Shri. A.G.Pushpakaran, C/o Nurudddin Khan, & Anr.

Bombay High Court · (2017) 10 BOM CK 0038

Code of Criminal Procedure, 1973, Section 256 - Non-appearance or death of complainantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insuffici

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High Courts03 Oct 2017Dismissed

Sidharth @ Siddya s/o Sitaram Jadhav Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0033

Code of Criminal Procedure, 1973, Section 162(2) - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 302,

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