High Courts20 Sept 2017Allowed
Communidade of Pilerne Vs Francis D''mello, & Ors.
Bombay High Court · (2017) 09 BOM CK 0194
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 29 of 131
High Courts20 Sept 2017Dismissed
Deep s/o Ramesh Saraf Vs Dr. Murli Hanumandas Agrawal, & Ors.
Bombay High Court · (2017) 09 BOM CK 0192
Indian Penal Code, 1860, Section 500, Section 499 - Punishment for defamation - DefamationNegotiable Instruments Act, 1881, Section 138 - Dishonou
High Courts20 Sept 2017
Hiralal Shalikram Shendre Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0179
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307, Se
High Courts20 Sept 2017
Laldas s/o Ganpatrao Katole Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0165
Indian Penal Code, 1860, Section 302, Section 304(2) - Punishment for murder - Punishment for culpable homicide not amounting to murderEvidence Act, 1872,
High Courts20 Sept 2017
Mr. Aubrey D''Souza Vs Adarsh Hospitalities and Resorts Private Ltd.
Bombay High Court · (2017) 09 BOM CK 0136
Code of Civil Procedure, 1908, Section 151, Order 39Rule 2, Order 39Rule 4, Order 39Rule 2A,
High Courts20 Sept 2017
Mrs. Rosita Fernandes, daughter of late Salvador Fernandes, & Ors. Vs Mr. Inacio Piedade Fernandes, son of late Antonio Fernandes, & Ors.
Bombay High Court · (2017) 09 BOM CK 0121
Portuguese Civil Procedure Code, 1939, Article 146 -Goa Succession, Special Notories and Inventory Proceeding Act, 2012, Section 409
High Courts20 Sept 2017
Ms Daksha Keshrichand Jhaveri, & Ors. Vs Mr. Nikhilesh Keshrichand Jhaveri, & Ors.
Bombay High Court · (2017) 09 BOM CK 0120
Code of Civil Procedure, 1908, Order 22Rule 10, Order 1Rule 10
High Courts20 Sept 2017
Rowena w/o Amrinder Singh Vs Amrinder s/o Darshan Singh
Bombay High Court · (2017) 09 BOM CK 0080
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman s
High Courts20 Sept 2017
Rushikesh Ravindra Aaherwadikar, & Anr. Vs The State of Maharashtra Through Kothrud Police Station
Bombay High Court · (2017) 09 BOM CK 0078
Bombay Prohibition Act, 1949, Section 84, Section 65(e), Section 68(b), Section 68(a) - Penalty for being found drunk in any drinking house - Penalty for
High Courts20 Sept 2017
Sakharam Shrawan Bhise Vs Ramesh Dhannu Rathod
Bombay High Court · (2017) 09 BOM CK 0076
Transfer of Property Act, 1882, Section 5 - "Transfer of Property" definedMaharashtra Land Revenue Code, 1966, Section 29(3), Section 29(3)(a) - Class
High Courts20 Sept 2017
Sandeep Irla @ Sandya Chimnya Irla Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0074
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 304, Section 303 - Legal aid to accused at S
High Courts20 Sept 2017Allowed
Shri Nai Pal Singh Vs Union of India Through the Secretary (Revenue) Ministry of Finance Department of Revenue, & Anr.
Bombay High Court · (2017) 09 BOM CK 0050
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 16
High Courts20 Sept 2017
Sohel Shoukat Jamadar Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0039
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts20 Sept 2017
The Royal Bank of Scotland N.V. Vs Earnest Business Services Private Limited
Bombay High Court · (2017) 09 BOM CK 0020
Arbitration and Conciliation Act, 1996, Section 16, Section 37, Section 9 - Competence of arbitral Tribunal to rule on its jurisdiction - Appealable orders - Interim measures, etc
High Courts19 Sept 2017
Export Credit Guarantee Corpn. of India Ltd. Vs Mrs. Annamma Philip, the Trustee of Idichandy Family Trust, a Private Family Trust, & Ors.
Bombay High Court · (2017) 09 BOM CK 0175
Code of Civil Procedure, 1908, Order 22Rule 10, Order 22Rule 3, Order 6Rule 17, Order 22Rule 4,
High Courts19 Sept 2017Dismissed
Kakade Infrastructure Pvt. Ltd. Vs State Of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0174
Constitution of India, Article 226 - Power of High Courts to Issue certain writsArbitration and Conciliation Act, 1996, Section 11(6) - Appointment of arbitrators
High Courts19 Sept 2017Allowed
Mr. Anant Gopinath Kessarkar Vs Shri Suresh Mangilal Prajapat, & Anr.
Bombay High Court · (2017) 09 BOM CK 0137
High Courts19 Sept 2017Allowed
Mr. Johnson B. Fernandes Vs The Goa State Information Commission Through the State Chief Information Commissioner, & Anr.
Bombay High Court · (2017) 09 BOM CK 0134
Right to Information Act, 2005, Section 20 - Penalties
High Courts19 Sept 2017
Narendra S/o Nathu Chaudhary, & Ors. Vs Director of Education (Primary), Maharashtra State, Central Building, Pune, & Ors.
Bombay High Court · (2017) 09 BOM CK 0113
High Courts19 Sept 2017Allowed
Santosh s/o Bhauji Bodekar Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0068
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder