COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 32 of 131

High Courts13 Sept 2017

Shri Ashok Namdev Kamble Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0054

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

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High Courts13 Sept 2017Allowed

Shri Pandurang Krishna Gaudo, & Ors. Vs M/S Madachem Bat Mines Pvt. Ltd.

Bombay High Court · (2017) 09 BOM CK 0049

Goa, Daman and Diu Agricultural Tenancy Act, 1964, Section 18C

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High Courts13 Sept 2017

Shri Suresh s/o. Daulatrao Wirulkar Vs Shri Ganesh s/o. Rajaram Bodkhe

Bombay High Court · (2017) 09 BOM CK 0045

Code of Civil Procedure, 1908, Order 23Rule 3 -Contract Act, 1872, Section 25, Section 10, Section 2(d) - Agreement

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High Courts13 Sept 2017

Surendra Govekar, & Anr. Vs Village Panchayat of Anjuna-Caisua, through its Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0033

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGoa Panchayat Raj Act, 1994, Section 113A, Section 54

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High Courts13 Sept 2017Allowed

The State of Maharashtra Vs Manohar Rashmaji Bochra

Bombay High Court · (2017) 09 BOM CK 0018

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec

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High Courts12 Sept 2017

Bharti Axa General Insurance Company Ltd Vs Gautam S/o Ramesh Balvir & Ors

Bombay High Court · (2017) 09 BOM CK 0201

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts12 Sept 2017Allowed

Dinesh s/o Ramchandra Thakare Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0190

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 120B, Section 302,

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High Courts12 Sept 2017Dismissed

Dr. Mohamad Lateef Ahmed s/o Taj Mohammad Vs The Registrar, Dr. Babasaheb Ambedkar Marathwada University, Aurangabad, & Anr.

Bombay High Court · (2017) 09 BOM CK 0186

Maharashtra Universities Act, 1994, Section 76(2) - Selection and appointment of university teachers

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High Courts12 Sept 2017

Girdhar Anandrao Thaori Vs Dr. B.R. Ambedkar Shikshan Sanstha Hinganghat through its President Hinghanghat, & Ors.

Bombay High Court · (2017) 09 BOM CK 0180

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9, Section 5 - Right of appeal to Tribunal to employees of private schools. - Certain obligations of

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High Courts12 Sept 2017

Manohar Dattatray Rajopadhye Vs Vaibhav Development Corporation, & Ors.

Bombay High Court · (2017) 09 BOM CK 0149

Code of Civil Procedure, 1908, Order 7Rule 11(d)

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High Courts12 Sept 2017Dismissed

Mohd.Haroon S/o Mohd. Haneerf, & Anr. Vs Mohd.Younus s/o Mohd. Haneef, & Ors.

Bombay High Court · (2017) 09 BOM CK 0142

Code of Civil Procedure, 1908, Order 9Rule 4, Order 7Rule 11, Section 151, Section 2(2), Order 9Rule 2

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High Courts12 Sept 2017

Municipal Corporation of Greater Mumbai (IN THE MATTER BETWEEN) Pratibha Industries Ltd. Vs Municipal Corporation of Greater Mumbai, & Ors.

Bombay High Court · (2017) 09 BOM CK 0117

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court

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High Courts12 Sept 2017Dismissed

Sanjay Bapurao Sasne Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0072

Indian Penal Code, 1860, Section 302, Section 307, Section 504 - Punishment for murder - Attempt to murder - Intentional insult with intent to provoke breach of the peace<

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High Courts12 Sept 2017

Shri Taufiq Ismail Shaikh @ Pailwan Vs Ravindra Sengaonkar, Commissioner of Police, Solapur, & Ors.

Bombay High Court · (2017) 09 BOM CK 0044

Constitution of India, Article 226 -Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons engaged in Black

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High Courts11 Sept 2017Dismissed

Gajanan S/o. Narayan Jadhao Vs Shri Shivaji Education Society, Raipur Regn. No.F123, through its Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0182

Bombay Public Trusts Act, 1950, Section 22(3) - Change

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High Courts11 Sept 2017

Longuinhos Bar & Restaurant, & Anr. Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0163

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

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High Courts11 Sept 2017Dismissed

M/s. Goa State Co-operative Milk Producers Union Ltd. Vs Regional P. F. Commissioner

Bombay High Court · (2017) 09 BOM CK 0158

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 14B, Section 14B, Section 17B, Section 17B - Power to recover damages - Liab

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High Courts11 Sept 2017

Parshuram S/o Bajirao Dongre Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0097

Code of Criminal Procedure, 1973, Section 57, Section 167 - Person arrested not to be detained more than twenty-four hours - Procedure when investigation cannot be completed In twenty-four hour

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High Courts11 Sept 2017Disposed of

Samayadurai K. Agamudian Vs The State of Maharashtra and Others

Bombay High Court · (2017) 09 BOM CK 0075

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

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High Courts11 Sept 2017Allowed

The State of Maharashtra Vs Ramesh S/o Zinguji Sahare

Bombay High Court · (2017) 09 BOM CK 0017

Code of Criminal Procedure, 1973, Section 468, Section 258, Section 197(2), Section 470(3) - Bar to taking cognizance after lapse of the period of lim

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