High Courts11 Sept 2017
The United India Insurance Co. Ltd. Vs Vanita w/o Maroti Danav, & Ors.
Bombay High Court · (2017) 09 BOM CK 0015
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 33 of 131
High Courts11 Sept 2017
SHANKAR GANPAT NAIK Vs SANKHALI MUNICIPAL COUNCIL
Bombay High Court · (2017) 09 BOM CK 0007
High Courts08 Sept 2017
Amrutraj Pratapji Vyas Vs Hind Seva Mandal, Bhusawal
Bombay High Court · (2017) 09 BOM CK 0218
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Sectio
High Courts08 Sept 2017Allowed
Anthony Rebello Prisoner No.719/05 Vs State of Goa, Through The IG Prison, & Anr.
Bombay High Court · (2017) 09 BOM CK 0212
Indian Penal Code, 1860, Section 302, Section 201, Section 392 -Goa Prisons Rules, 2006, Rule 313(2)
High Courts08 Sept 2017
Dr. Pramod S/o Dineshchandra Dixit, & Anr. Vs Ismail Ibrahim Sheikh, & Ors.
Bombay High Court · (2017) 09 BOM CK 0185
Code of Civil Procedure, 1908, Order 6Rule 17 -Specific Relief Act, 1963, Section 16(c) - Personal bars to relief
High Courts08 Sept 2017Dismissed
Gajendra s/o Namdeo Mohite Vs Asmita w/o Gajendra Mohite
Bombay High Court · (2017) 09 BOM CK 0181
Evidence Act, 1872 —Section 146, Section 45Hindu Marriage Act, 1955 — Section 9, Section 13(1)(iii)
High Courts08 Sept 2017
Kum. Rajeshri Parmeshwar Gampalwad, & Ors. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 09 BOM CK 0168
Maharashtra Scheduled Castes, Scheduled Tribes, De Notified Tribes (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification Of) Caste Certificate Act, 2000,
High Courts08 Sept 2017
Lawrence Jose Fernandes Vs Mr. Ramakant Yeshwant Pednekar, & Ors.
Bombay High Court · (2017) 09 BOM CK 0164
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39 -Cod
High Courts08 Sept 2017Dismissed
Maharashtra Pollution Control Board Vs M/s. Deepak Fertilisers and Petro Chemicals Corporation Ltd., & Ors.
Bombay High Court · (2017) 09 BOM CK 0154
Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalWater (Prevention and Control of Pollution) Act, 1974, Section 25, Section
High Courts08 Sept 2017
Mahimtura Consultants Pvt. Ltd. Vs Pimpri-Chinchwad New Town Development Authority, & Ors.
Bombay High Court · (2017) 09 BOM CK 0151
Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of Assam
High Courts08 Sept 2017
Nirma Ltd. Vs The State of Maharashtra, through its Secretary, Department of Legal Metrology, Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0108
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtStandards of Weights and Measures (Packaged Commodities) Rules, 1977, Rule 12(6)
High Courts08 Sept 2017
Nishikant Maruti Nimbalkar Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0107
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 376(2)(1) - P
High Courts08 Sept 2017
Jalna Sahakari Sakhar Karkhana Ltd. Vs The Commissioner of Central Excise And Customs
Bombay High Court · (2017) 09 BOM CK 0104
Central Excise Act, 1944, Section 11A, Section 5A, Section 35B, Section 35G, Section 11D - Recovery of duties not levied or not pa
High Courts08 Sept 2017Dismissed
SUKUMAR KALLAPPA KAMBLE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 09 BOM CK 0034
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Se
High Courts08 Sept 2017Allowed
Ujjawal Gorakshan Trust Vs State of Maharashtra, through Police Station Officer, & Anr.
Bombay High Court · (2017) 09 BOM CK 0013
Motor Vehicles Act, 1988, Section 66, Section 66, Section 192, Section 192, Section 130(1), Section 130(1)
High Courts07 Sept 2017Allowed
Dattatraya s/o Udaji Warkad Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0193
Indian Penal Code, 1860, Section 165A - .Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public
High Courts07 Sept 2017Dismissed
M/s. Ballarpur Industries Ltd. Vs Commissioner of Income Tax
Bombay High Court · (2017) 09 BOM CK 0161
Income Tax Act, 1961, Section 32(2), Section 32(2), Section 32(2), Section 32(2), Section 72, Section 72,
High Courts07 Sept 2017Disposed off
Mahadeo Saudagar Gidde & Ors Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0156
Code of Criminal Procedure, 1973, Section 357, Section 357(1) - Order to pay compensation - Order to pay compensationIndian Penal Code, 1860, Section
High Courts07 Sept 2017Dismissed
Mr. Rajesh @ Dhammesh s/o Ghanshyam Chawan Vs State of Maharashtra, & Anr.
Bombay High Court · (2017) 09 BOM CK 0130
Indian Penal Code, 1860, Section 385, Section 384, Section 383 - Putting person in fear of injury in order to commit extortion - Punishment for extortion - Extortion
High Courts07 Sept 2017
Prabhodhan Sanstha, a Public Trust, Having Registration No. NF 4178/93 Siddham Shettiwar Layout Vs The Commissioner, Nagpur Division, & Ors.
Bombay High Court · (2017) 09 BOM CK 0096
Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, Section 308, Section 81(15) - Powers to suspend execution of orders and resolution of Council on certain gr