COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 31 of 131

High Courts14 Sept 2017

Ashishrao Venkatrao Phad Vs State of Maharashtra, Through Home Department, Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0210

Indian Penal Code, 1860, Section 33, Section 224, Section 34, Section 307 - "Act"; "Omission" - Resistance or obstruction by a person to his lawful appr

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High Courts14 Sept 2017

Balu Mukunda Pawar Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0206

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts14 Sept 2017Dismissed

Dnyaneshwar s/o. Sheshrao Patange Vs Sow. Swati w/o. Dnyaneshwar Patange

Bombay High Court · (2017) 09 BOM CK 0188

Hindu Marriage Act, 1955, Section 13A, Section 13(3), Section 13(1)(IA) - Alternate relief in divorce proceedings - Divorce - Divorce

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High Courts14 Sept 2017Allowed

Mahadeo Shankar Mirase, & Anr. Vs State of Maharashtra, through P.S.O. Police Station

Bombay High Court · (2017) 09 BOM CK 0155

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

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High Courts14 Sept 2017

Mohamed Rizwan Memon & Ors Vs The State of Goa & Ors

Bombay High Court · (2017) 09 BOM CK 0144

Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 226(2), Article 226(1) - Appo

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High Courts14 Sept 2017Dismissed

Mr. Mohamed Rizwan Memon, & Ors. Vs The State of Goa, through the Public Prosecutor, & Ors.

Bombay High Court · (2017) 09 BOM CK 0131

Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 226(2), Article 226(1) - Appo

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High Courts14 Sept 2017Allowed

Mr. Sameer S. Desai, S/o. Subhash Desai Vs Shri Jeevan Narayan Naik, & Anr.

Bombay High Court · (2017) 09 BOM CK 0127

Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140, Section 110A, Section 110A

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High Courts14 Sept 2017

Nitin Kumar S/o Yugdas Mahant Vs Sau. Vanita W/o Nitin Kumar Mahant, & Anr.

Bombay High Court · (2017) 09 BOM CK 0101

Code of Civil Procedure, 1908, Order 21Rule 32, Order 21Rule 31 -Code of Criminal Procedure, 1973, Section 482,

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High Courts14 Sept 2017

Sapana Shekhar Pokale Vs Shekhar Pandharinath Pokale

Bombay High Court · (2017) 09 BOM CK 0067

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 24 - General power of transfer and

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High Courts14 Sept 2017Allowed

Sau.Sarita Vs Shri Sureshkumar

Bombay High Court · (2017) 09 BOM CK 0061

Protection of Women From Domestic Violence Act, 2005, Section 20, Section 22 - Monetary reliefs - Compensation orders.

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High Courts14 Sept 2017

Sigmarq Technologies Pvt. Ltd & Ors Vs Manugrah India Limited & Ors

Bombay High Court · (2017) 09 BOM CK 0040

Code of Civil Procedure, 1908, Section 110, Section 104, Section 97, Section 105, Order 43Rule 1,

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High Courts14 Sept 2017Allowed

Syed Murtuza Syed Murad Ali Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0030

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Sect

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High Courts13 Sept 2017Dismissed

Vinod Gopalan Puthanpure Vs Jyoti Anil Shah

Bombay High Court · (2017) 09 BOM CK 0226

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts13 Sept 2017Dismissed

Chandrakant Punju Wagh Vs Chairman & Managing Director Maharashtra State Electricity Distribution Co. Ltd., & Anr.

Bombay High Court · (2017) 09 BOM CK 0197

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High Courts13 Sept 2017

Chandrakant Rambhau Khachane, & Ors. Vs Nandlal Govardhandas Chandak

Bombay High Court · (2017) 09 BOM CK 0196

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts13 Sept 2017Allowed

Kundan Pandit Bhosale Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0166

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2) - Certain obligations of Management of private schools

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High Courts13 Sept 2017Dismissed