High Courts05 Sept 2017Dismissed
Shobhabai Vs Union of India
Bombay High Court · (2017) 09 BOM CK 0055
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcRailways Act, 1989, Section 123(c)(2), Section 124-A
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 35 of 131
High Courts05 Sept 2017Dismissed
Sudhakar Domaji Hazare, & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0036
Indian Penal Code, 1860, Section 506, Section 452, Section 376(2)(g) - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrong
High Courts04 Sept 2017
Chandu alias Ramchandra s/o Vishwanath Pimpalkar Vs State of Maharashtra through Chandrapur City Police Station
Bombay High Court · (2017) 09 BOM CK 0195
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 307 - Attempt to murder
High Courts04 Sept 2017Dismissed
Dnyandeo Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0189
Narcotic Drugs and Psychotropic Substances Act, 1985, Section 22, Section 42(1), Section 20(B)(II), Section 42(2), Section 20(B)(i), <
High Courts04 Sept 2017
Kumar Keshaorao Kale Vs Shri Shivaji Education Society, Amravati, through its President, & Ors.
Bombay High Court · (2017) 09 BOM CK 0167
High Courts04 Sept 2017Dismissed
M/S. BHARAT TRAVELLERS Vs SMT. SUMITRABAI VINAYAKRAO BUTY
Bombay High Court · (2017) 09 BOM CK 0160
Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 17, Order 7Rule 11(d), Order 7Rule 11(a) -
High Courts04 Sept 2017Dismissed
Manoj @ Sonya S/o Ramdas Ghule Vs The Commissioner of Police, & Ors.
Bombay High Court · (2017) 09 BOM CK 0148
Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 22 -Maharashtra Prevention of Dangerous Act
High Courts04 Sept 2017
Mr. Vijay S. Machindar Vs Mr. Puneet Jitendra Sejpal, & Ors.
Bombay High Court · (2017) 09 BOM CK 0125
Maharashtra Rent Control Act, 1999, Section 24, Section 24(2), Section 43, Section 24(3), Section 43(4)(a), Section 43
High Courts04 Sept 2017
Navinchandra Nanji & Anr. Vs Jivraj Bhanji & Ors.
Bombay High Court · (2017) 09 BOM CK 0110
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(1)(
High Courts04 Sept 2017
Jaliwali Masjid and Arbi Madarsa, & Ors. Vs Municipal Corporation of Greater Mumbai, Through its Commissioner, & Ors.
Bombay High Court · (2017) 09 BOM CK 0105
High Courts04 Sept 2017Dismissed
Pratiksha Pravin Raut & Anr. Vs Divisional Commissioner
Bombay High Court · (2017) 09 BOM CK 0091
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtPunjab Municipal Act, 1911, Section 16 - Power of the State Government as
High Courts04 Sept 2017
Ranjit s/o Duryodhan Ghutke Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0083
Indian Penal Code, 1860, Section 376(2)(1) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4
High Courts04 Sept 2017Dismissed
Shri Shrikant Shhambhu Volvoikar Vs Shri Narendra Pandu Chatim, son of Pandu Chatim, & Ors.
Bombay High Court · (2017) 09 BOM CK 0046
High Courts04 Sept 2017Dismissed
The Oriental Insurance Co. Ltd. Vs Pushpa wd/o. Ankush Buche (since dead), & Ors.
Bombay High Court · (2017) 09 BOM CK 0021
Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166 - Requirements of policies and limits of liability - Application for co
High Courts04 Sept 2017Dismissed
Yvonne Miranda Vs Life Insurance Corporation, Represented by Manager (Claims)
Bombay High Court · (2017) 09 BOM CK 0003
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtInsurance Act, 19
High Courts01 Sept 2017Allowed
Ashok s/o. Yeshwant Gharat Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0209
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts01 Sept 2017Allowed
Jacinto Baretto Miranda Vs Deputy Collector and Land Acquisition Officer, & Anr.
Bombay High Court · (2017) 09 BOM CK 0176
Land Acquisition Act, 1894, Section 4, Section 23, Section 24, Section 22, Section 18, Section 28,
High Courts01 Sept 2017Dismissed
MR DOMINGOS LIMA, & ORS. Vs SHRI WALTER JOSEPH ALBANO, & ORS.
Bombay High Court · (2017) 09 BOM CK 0141
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 8Rule 1 -
High Courts01 Sept 2017Dismissed
Mr. Shaikh Jalal, & Ors. Vs State of Goa through Public Prosecutor, & Ors.
Bombay High Court · (2017) 09 BOM CK 0126
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139,
High Courts01 Sept 2017
Naresh Wamanrao Raut, & Ors. Vs State of Maharashtra, Through Police Station Officer, & Anr.
Bombay High Court · (2017) 09 BOM CK 0112
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 203 - Saving of inherent powers of High Court - Examination of compla