COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 28 of 131

High Courts22 Sept 2017Dismissed

Zabarsingh Pilya Bhilala Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0002

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Sect

Read judgment

High Courts21 Sept 2017Disposed off

Vodafone India Limited Vs The Competition Commission & Anr

Bombay High Court · (2017) 09 BOM CK 0222

Constitution of India, Article 226, Article 19(1)(g) - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcCompanies

Read judgment

High Courts21 Sept 2017Allowed

Vodafone India Limited, & Ors. Vs The Competition Commission of India represented by its Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0221

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCompetition Act, 2002, Section 41, Section 26(1) - Director-General

Read judgment

High Courts21 Sept 2017

Bhupesh S/o. Nanaji Moon Vs Rajeshwari D/o. Harihar Balvir

Bombay High Court · (2017) 09 BOM CK 0199

Read judgment

High Courts21 Sept 2017Allowed

Flenson Rego, Son of Jesus Rego, & Ors. Vs State of Goa, Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0183

Indian Penal Code, 1860, Section 34, Section 353, Section 427, Section 504 - Acts done by several persons in furtherance of common intention - Assault

Read judgment

High Courts21 Sept 2017Allowed

Indiabulls Housing Finance Limited Vs Smt. Suman Wd/o Vithalrao Ikhankar

Bombay High Court · (2017) 09 BOM CK 0177

Code of Civil Procedure, 1908, Order 7Rule 11, Section 9A -Contract Act, 1872, Section 28 - Agreements In restraint of legal proceeding

Read judgment

High Courts21 Sept 2017Dismissed

Maharashtra State Electricity Distribution Company Limited - Through President MSEDCL, Mumbai, & Ors. Vs Smt. Jamirshaha Jabbarshah, & Ors.

Bombay High Court · (2017) 09 BOM CK 0152

Limitation Act, 1963, Section 6, Section 7, Section 6(1), Article 72 - Legal disability - Disability of one of several persons - Legal disability

Read judgment

High Courts21 Sept 2017Allowed

Mr. Karan @ Akshay Govekar Vs State of Goa, Through Public Prosecutor, & Anr.

Bombay High Court · (2017) 09 BOM CK 0133

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

Read judgment

High Courts21 Sept 2017Allowed

Mr. Sadik Ali Son of Mohammad Raja Vs State Through Police Inspector, & Ors.

Bombay High Court · (2017) 09 BOM CK 0128

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent power

Read judgment

High Courts21 Sept 2017

Mr. Vineet Kacker Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 09 BOM CK 0124

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

Read judgment

High Courts21 Sept 2017

Mukesh Kumar Godara Vs The State of Maharashtra, Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0118

Indian Penal Code, 1860, Section 354D(2)

Read judgment

High Courts21 Sept 2017

Pahadiya Tulshiram Champala, & Ors. Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0099

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 302,

Read judgment

High Courts21 Sept 2017

Pragati d/o Siddharth Motghare Vs The Commissioner & Competent Authority, & Ors.

Bombay High Court · (2017) 09 BOM CK 0094

Read judgment

High Courts21 Sept 2017Disposed off

Pragati Vs The Commissioner & Competent & Ors

Bombay High Court · (2017) 09 BOM CK 0093

Read judgment

High Courts21 Sept 2017Dismissed

Rupa Vilas Khot, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0079

Code of Criminal Procedure, 1973, Section 174, Section 164 - Police to enquire and report on suicide, etc - Recording of confessions and statementsIndian Penal Code, 1860<

Read judgment

High Courts21 Sept 2017

Sau. Anita Laxman Junghare Vs Additional Commissioner, Amravati Division, & Ors.

Bombay High Court · (2017) 09 BOM CK 0064

Maharashtra Village Panchayats Act, 1958, Section 14, Section 16, Section 14(1), Section 14(1)(j3)

Read judgment

High Courts21 Sept 2017Dismissed

Sau. Leena Ramesh Dongarwar Vs The Commissioner, Nagpur Division, Civil Lines, Nagpur, & Ors.

Bombay High Court · (2017) 09 BOM CK 0062

Maharashtra Village Panchayats Act, 1958, Section 39(1)

Read judgment

High Courts21 Sept 2017

The Chief Executive Officer, Zilla Parishad, Wardha Vs Suresh Kesarimal Chura (Dead, thruough Lrs) Saroj Wd/o Sureshchandra Chura, & Ors.

Bombay High Court · (2017) 09 BOM CK 0026

Read judgment

High Courts20 Sept 2017Dismissed

Vilayati Ram Mittal (P) Ltd. Vs Reserve Bank of India

Bombay High Court · (2017) 09 BOM CK 0227

Code of Civil Procedure, 1908, Section 107 - Powers of Appellate CourtArbitration Act, 1940, Section 37, Section 34 - Limitations - Power to stay legal

Read judgment

High Courts20 Sept 2017Allowed

Abdul Ahad s/o. Abdul Samad Deshmukh, & Ors. Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 09 BOM CK 0219

Indian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder<

Read judgment