High Courts07 Sept 2017Dismissed
Pritam S/o. Balkrishna Raibole, & Ors. Vs M/s. Simplex Mills Company Ltd., & Ors.
Bombay High Court · (2017) 09 BOM CK 0089
Industrial Disputes Act, 1971, Section 18(3), Section 25O, Section 2(p), Section 25O(5)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 34 of 131
High Courts07 Sept 2017Dismissed
Sayed Ale Mohiuddin Hadi Naqshabandi, (since deceased through legal heirs) Syed Izharul Islam Talib Nawshbandi, & Ors. Vs State of Maharashtra, Through the Collector, Akola, & Anr.
Bombay High Court · (2017) 09 BOM CK 0059
Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Maharashtra Industrial Development Act, 1961, Section 34,
High Courts07 Sept 2017Allowed
Shaikh Chand s/o Shaikh Ahmed, died per legal representatives: Sk.Pashu s/o Sk.Chand, & Ors. Vs Zaitunbee w/o Shaikhlal, & Anr.
Bombay High Court · (2017) 09 BOM CK 0057
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 21Rule 105, Order 21Rule 106,
High Courts07 Sept 2017Dismissed
Shri Satish s/o Ramdaspant Bhamburkar Vs Pramod S/o Ramdaspant Bhamburkar, & Ors.
Bombay High Court · (2017) 09 BOM CK 0048
Evidence Act, 1872, Section 65, Section 66, Section 65(a) - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produce - Cases in wh
High Courts07 Sept 2017
Tannu @ Tanvirkhan Rahimkhan, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0028
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts06 Sept 2017
Vilas s/o Hari Kulmethe, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0228
Indian Penal Code, 1860, Section 201, Section 304, Section 34, Section 337 - Causing disappearance of evidence of offence or giving false information t
High Courts06 Sept 2017
Ashish alias Ashotosh Dharamraj Meheshkar Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0211
Indian Penal Code, 1860, Section 34, Section 324, Section 307 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weap
High Courts06 Sept 2017Dismissed
Bhagwan Sakharam Bhangare Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0203
Indian Penal Code, 1860, Section 302, Section 504 - Punishment for murder - Intentional insult with intent to provoke breach of the peace
High Courts06 Sept 2017
Bhaurao s/o Maroti Keskar, (In Jail) Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0200
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts06 Sept 2017
RAVINDRA PRAKASH Vs DIRECTOR GENERAL, DRI, & ORS.
Bombay High Court · (2017) 09 BOM CK 0082
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Sept 2017Disposed off
Santosh Jambu Koge Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0069
Indian Penal Code, 1860, Section 302, Section 300, Section 307, Section 84, Section 304(i) - Punishment for murder - Murder - Atte
High Courts06 Sept 2017Dismissed
Sarjabai wd/o Narayanrao Manmode (deceased), & Ors. Vs Dhanraj son of Pandurang Manmode
Bombay High Court · (2017) 09 BOM CK 0066
Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched
High Courts06 Sept 2017Allowed
Shri Bhimraj Sagar, son of Hardayal Singh Vs Central Bureau of Investigation, & Anr.
Bombay High Court · (2017) 09 BOM CK 0053
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Cr
High Courts06 Sept 2017Dismissed
THE CENTRAL PUBLIC INFORMATION OFFICER AURANGABAD Vs THE CENTRAL INFORMATION COMMISSIONER AND ANOTHER
Bombay High Court · (2017) 09 BOM CK 0027
Constitution of India, Article 21 - Amendment of the ScheduleRight to Information Act, 2005, Section 8(1)(e) - Exemption from disclosure of information
High Courts06 Sept 2017
The Municipal Corporation Vs Special Land Acquisition Officer & Ors
Bombay High Court · (2017) 09 BOM CK 0022
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 6, Section 18, Se
High Courts06 Sept 2017
SHALU CHADHA, & ANR. Vs ADDITIONAL COMMISSIONER OF CUSTOMS, & ANR.
Bombay High Court · (2017) 09 BOM CK 0008
High Courts06 Sept 2017Allowed
Vilas & Anr Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0004
Indian Penal Code, 1860, Section 201, Section 304, Section 34, Section 337 - Causing disappearance of evidence of offence or giving false information t
High Courts05 Sept 2017
Ku. Vandana Pandurang Patle Vs Kalpana Shikshan Sanstha, Dhanegaon, through its Secretary, Sau. Seema Pardhi, & Ors.
Bombay High Court · (2017) 09 BOM CK 0169
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 Emplo
High Courts05 Sept 2017
Manda w/o Narayan Paropte, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0150
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
High Courts05 Sept 2017Allowed
Ramrao & Ors Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0084
Indian Penal Code, 1860, Section 201, Section 34, Section 498A, Section 304B - Causing disappearance of evidence of offence or giving false informati