High Courts03 Oct 2017Disposed off
The State of Maharashtra & Anr Vs Pramod & Anr
Bombay High Court · (2017) 10 BOM CK 0014
Indian Penal Code, 1860, Section 302 - Punishment for murder
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 25 of 131
High Courts29 Sept 2017Allowed
Bipin Blowda Vs State of Maharashtra, Through : Its Department of Medical Education and Drugs, Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0198
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 420, Section 468,
High Courts29 Sept 2017
M/s.Herdillia chemicals Limited Vs The Commissioner of Income Tax
Bombay High Court · (2017) 09 BOM CK 0157
Companies (Profits) Surtax Act, 1964, Section 2(8) - Definitions
High Courts29 Sept 2017Allowed
Parbhani Jilla Daru Vikreta Sanghatana, Parbhani, Through its President, Shri Chandraprakash Chetanram Sangtani Vs The State of Maharashtra, Through the Principal Secretary (State Excise), Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0098
Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Prohibition Act, 1949, Section 142(1), Section 142 -(C
High Courts29 Sept 2017
Rajesh s/o Sakharam Sheware Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0087
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts29 Sept 2017Dismissed
Sr. Lourdu Mary N, Principal, Indian Red Cross Society Maharashtra State Branch, & Anr. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 09 BOM CK 0037
High Courts28 Sept 2017Dismissed
Virendra Ojha Vs Union of India, Through the Secretary, Ministry of Finance, Department of Revenue, & Anr.
Bombay High Court · (2017) 09 BOM CK 0225
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts28 Sept 2017Allowed
Vitthalrao alias Pandharinath S/o Atmaram Mokaddam, & Ors. Vs Domaji Pandurang Kokate, & Ors.
Bombay High Court · (2017) 09 BOM CK 0223
Code of Civil Procedure, 1908, Section 100 - Second appealSuccession Act, 1925, Section 70 - Revocation of unprivileged will or codicilEvidence Act
High Courts28 Sept 2017Allowed
Asma w/o Moinoddin @ Shaker Quazi, & Ors. Vs The State of Maharashtra Through Police Inspector, & Anr.
Bombay High Court · (2017) 09 BOM CK 0208
Code of Criminal Procedure, 1973, Section 202 - Postponement of issue of process
High Courts28 Sept 2017Allowed
Maharashtra Public Service Commission Vs Smt. Punam Balasaheb Madage, & Anr.
Bombay High Court · (2017) 09 BOM CK 0153
Constitution of India, Article 226, Article 226, Article 320, Article 320 - Power of High Courts to Issue certain writs - Power of High Courts to Issu
High Courts28 Sept 2017
Meera Tukaram Naik Vs Givaji Balkrishna Sinai Hede, & Ors.
Bombay High Court · (2017) 09 BOM CK 0145
High Courts28 Sept 2017Allowed
Ms. Pratibha Prabhakar Khape Vs State of Maharashtra through the Secretary Law and Judiciary Dept, & Anr.
Bombay High Court · (2017) 09 BOM CK 0119
High Courts28 Sept 2017Dismissed
Jayant s/o Bhaduji Wasnik Vs Smt. Swarnalata w/o Jayant Wasnik
Bombay High Court · (2017) 09 BOM CK 0103
High Courts28 Sept 2017
Sanjay S/o Lakhanlal Agnihotri, & Ors. Vs Union of India, Through its Secretary, Ministry of Urban Development, IDSMT Projects, Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0071
Maharashtra Regional and Town Planning Act, 1966, Section 124A, Section 124E, Section 124G, Section 124A(1) - . - Assessment and recovery of deve
High Courts28 Sept 2017Dismissed
Sau. Jayashree Vithoba Narnaware, & Ors. Vs State of Maharashtra, Through its Secretary, Urban Development Department, & Ors.
Bombay High Court · (2017) 09 BOM CK 0063
Constitution of India, Article 243Q - Constitution of MunicipalltiesMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, Section 3,
High Courts28 Sept 2017Allowed
Shapoorji Pallonji & Company Private Limited, & Anr. Vs State of Maharashtra, acting through its department of Housing at Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0056
Information Technology Act, 2000, Section 13 - Time and place of despatch and receipt of electronic record
High Courts28 Sept 2017Allowed
Sushant Suresh Salvi & Ors Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 09 BOM CK 0031
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a StatePolice Act, 1861, Section 2 - Constitution of the force
High Courts28 Sept 2017Allowed
The Divisional Manager, United India Insurance Company Ltd. Vs Subhash s/o. Pitamberlal Jaiswal, & Ors.
Bombay High Court · (2017) 09 BOM CK 0024
Motor Vehicles Act, 1988, Section 146, Section 146, Section 147, Section 147, Section 165, Section 165, <
High Courts28 Sept 2017Allowed
The State of Maharashtra, Through Police Station Officer Vs Shamkant @ Dhanraj Waman Patil, & Ors.
Bombay High Court · (2017) 09 BOM CK 0016
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec
High Courts27 Sept 2017
Anant Dyaneshwar Jadhav, & Anr. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 09 BOM CK 0216
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