High Courts19 Dec 2017
Neha Vs State of Maharashtra & Ors
Bombay High Court · (2017) 12 BOM CK 0062
Maharashtra Land Revenue Code, 1966, Section 48(7), Section 48(8) - Government title to mines and minerals - Government title to mines and minerals
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 3 of 131
High Courts19 Dec 2017
Reliance General Insurance Company Ltd Vs Mrs. Suryakanti Punuel Suna & Ors
Bombay High Court · (2017) 12 BOM CK 0054
High Courts19 Dec 2017Disposed off
Reliance General Insurance Company Ltd. Vs Smt. Soni Mahendra @ Rajesh Nag & Ors
Bombay High Court · (2017) 12 BOM CK 0053
High Courts19 Dec 2017Dismissed
Satish Balaram Jadhav & Ors Vs The State of Maharashtra and anr
Bombay High Court · (2017) 12 BOM CK 0046
Land Acquisition Act, 1894, Section 18(1) - Reference to CourtLimitation Act, 1963, Section 4, Section 24, Section 29(2) - Expiry
High Courts19 Dec 2017Allowed
Shri Prakash Balkrishna Naidu Vs Sou. Shashanka Prakash Naidu
Bombay High Court · (2017) 12 BOM CK 0038
Guardians and Wards Act, 1890, Section 25, Section 25, Section 9(1), Section 9(1), Section 7, Section 7,
High Courts19 Dec 2017
Sou Anita Hemantkumar Barawade Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0027
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtBombay Village Pa
High Courts19 Dec 2017
Sunil s/o. Manoharrao Pandhare Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0024
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts19 Dec 2017
The Divisional Controller Vs Kiran Laxman Chabukswar
Bombay High Court · (2017) 12 BOM CK 0018
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts19 Dec 2017
The State of Maharashtra Vs Sahebrao s/o. Baburao Jogdand
Bombay High Court · (2017) 12 BOM CK 0010
Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
High Courts19 Dec 2017
The State of West Bengal and Ors. Vs Siddhartha Sankar Mukhopadhyay
Bombay High Court · (2017) 12 BOM CK 0006
Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts19 Dec 2017Dismissed
United India Insurance Co. Ltd. Vs Kusum W/o Sitaram Idole
Bombay High Court · (2017) 12 BOM CK 0004
Indian Penal Code, 1860, Section 279, Section 337, Section 304-A - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of ot
High Courts18 Dec 2017
Vinod Shamsunder Aneja Vs Paper Corrugation and Packaging Pvt. Ltd.
Bombay High Court · (2017) 12 BOM CK 0123
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts18 Dec 2017Dismissed
Bholaprasad Foudar Bharti Vs Kalavati Vitthalrao Khadake
Bombay High Court · (2017) 12 BOM CK 0108
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts18 Dec 2017
Shri Satish Kashinath Parab. Vs State Of Goa
Bombay High Court · (2017) 12 BOM CK 0035
High Courts18 Dec 2017
Taterao s/o. Mahadu Bagul Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0019
Maharashtra Civil Services (General Conditions of Service) Rules, 1981, Rule 38(2)
High Courts18 Dec 2017
The Executive Engineer Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0017
Land Acquisition Act, 1894, Section 28A - Re-determination of the amount of compensation on the basis of the award of the Court
High Courts15 Dec 2017Allowed
Ajay Ramchandra Pimparkar Vs Saraswati Auto Components
Bombay High Court · (2017) 12 BOM CK 0118
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 202, Section 202 - Saving of inherent powers of High Court - Saving of inherent po
High Courts15 Dec 2017
Balasaheb & Anr. Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 12 BOM CK 0111
Code of Criminal Procedure, 1973, Section 482 -Maharashtra Prohibition Act, 1949, - Section 108, Section 104, Section 137, Section 69, Section 90, Section 73, Section 74, Section 76, Section 77, Section 81
High Courts15 Dec 2017Allowed
Conrad Basil Fernandes Vs William Dias & Ors
Bombay High Court · (2017) 12 BOM CK 0105
High Courts15 Dec 2017
Dasa Bhimrao Chaudhari Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0102
Indian Penal Code, 1860, Section 354, Section 354(A)(1)(i) - Assault or criminal force to woman with intent to outrage her modesty - Assault or criminal force to woman with intent to outrage h