COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 27 of 131

High Courts26 Sept 2017

Prafulla Vinayak Nage, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0095

Indian Penal Code, 1860, Section 34, Section 354, Section 376(2)(g), Section 376(2)(g)(1) - Acts done by several persons in furtherance of common inten

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High Courts26 Sept 2017Allowed

Praveen s/o Vasantrao Charjan Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0090

Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 217, Section 34, Section 498A,

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High Courts26 Sept 2017Allowed

Shri Dnyanoba Tukaram Devne, & Ors. Vs The State of Maharashtra, Through its Principal Secretary, Law & Judiciary Department, & Ors.

Bombay High Court · (2017) 09 BOM CK 0052

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 Courts26 Sept 2017Dismissed

Shri Kailash s/o Natthuji Waghmare Vs Maharshi Sudarhan Bahuuddeshiya Seva Sahakari Sanstha Maryadit, Nagpur, through its Manager Shri Kishor s/o Shankarlal Birha

Bombay High Court · (2017) 09 BOM CK 0051

Code of Criminal Procedure, 1973, Section 203 - Dismissal of complaintNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of f

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High Courts25 Sept 2017

Ankita Ashok Nimmalwar Vs State of Maharashtra Through its Secretary, Tribal Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0213

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

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High Courts25 Sept 2017

Mr. Agnelo Lobo Vs The Commissioner of Excise, Government of Goa, & Ors.

Bombay High Court · (2017) 09 BOM CK 0139

Goa Excise Duty Act, 1964, Section 40, Section 16, Section 40(c)

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High Courts25 Sept 2017Allowed

NAVINCHANDRA GANGADHAR HEGDE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 09 BOM CK 0111

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,

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High Courts25 Sept 2017Allowed

Prashant Pandit Shelke Vs State Of Maharashtra , Through Its Secretary , Tribal Development Dept., & Ors.

Bombay High Court · (2017) 09 BOM CK 0092

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

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High Courts25 Sept 2017

Revati wd/o Shrimant Ghuge, & Ors. Vs The United India Insurance Co. Through its Manager, & Anr.

Bombay High Court · (2017) 09 BOM CK 0081

Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A - Appeals - Special provisions as to payment of compensation on str

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High Courts25 Sept 2017Allowed

Sayyed Jafar Sayyed Nasir Vs The Divisional Commissioner, Amravati, & Anr.

Bombay High Court · (2017) 09 BOM CK 0058

Bombay Police Act, 1951, Section 59 - Hearing to be given before order under sections 55, 56, or 57 is passed

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High Courts25 Sept 2017

Shaikh Kalim Shaikh Mohammad, & Anr. Vs The State of Maharashtra, Through its Secretary, Industries Department, Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0010

Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Maharashtra Industrial Development Act, 1961, Section 1(3)

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High Courts25 Sept 2017

Vijay Kailas Bhosale, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0006

Bombay Police Act, 1951, Section 60, Section 59, Section 50, Section 55 - Appeal - Hearing to be given before order under sections 55, 56, or 57 is passed

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High Courts22 Sept 2017Dismissed

Anand Madanmohan Jaiswal Vs Smt Pratibha w/o Rammohan Jaiswal, & Anr.

Bombay High Court · (2017) 09 BOM CK 0217

Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Section 9A, Order 7Rule 11(d) - Saving of Inherent powers of Court

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High Courts22 Sept 2017

Bhagu J Kokre prisoner no.12/2017 Vs State of Goa, Through Superintendent of Police, & Anr.

Bombay High Court · (2017) 09 BOM CK 0204

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High Courts22 Sept 2017Dismissed

Dr. Babasaheb Ambedkar Memorial Society, & Anr. Vs The Presiding Officer, University and College Tribunal, Nagpur, & Ors.

Bombay High Court · (2017) 09 BOM CK 0187

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

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High Courts22 Sept 2017Dismissed

Dwarika Prasad Vs Oil & Natural Gas Corporation Limited & Ors

Bombay High Court · (2017) 09 BOM CK 0184

Constitution of India, Article 14, Article 16, Article 16(1) -Oil And Natural Gas Commission Limited Service Rules, 1995, Rule 4

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High Courts22 Sept 2017Dismissed

Houslal Lakhanlal Macchrike Vs The State of Maharashtra, through Police Station Officer Salekasa

Bombay High Court · (2017) 09 BOM CK 0178

Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872,

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High Courts22 Sept 2017

Shri Vijay S/o Deorao Parse, & Ors. Vs The Assistant Registrar, Co-operative Societies (Dairy), Nagpur, & Ors.

Bombay High Court · (2017) 09 BOM CK 0042

Maharashtra Co-operative Societies Act, 1960, Section 165(2), Section 165(1) -Maharashtra Government Society (Election to Committees) Rules, 2014, Rule 20, Rule 20(3)

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High Courts22 Sept 2017

Solman Ali MullahPrisoner No.256/16 Vs State of Goa, Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0038

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High Courts22 Sept 2017Dismissed

Sudhakar s/o. Vithoba Misalwar Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0035

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge

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