COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 36 of 131

High Courts01 Sept 2017

Nitesh S/o. John Makasare, & Anr. Vs The State of Maharashtra, Through Nanalpeth Police Station, & Anr.

Bombay High Court · (2017) 09 BOM CK 0106

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,

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High Courts01 Sept 2017

Ramkrishna Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 09 BOM CK 0085

Constitution of India, Article 226 -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 10, Rule 8, Rule 2, Rule 5, Rule 131, Rule 4(1)

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High Courts01 Sept 2017

S.R.K. Chemicals Ltd. (In the matter between) Pacific Gulf Shipping (Singapore) Pte. Ltd. Vs S.R.K. Chemicals Ltd., & Anr.

Bombay High Court · (2017) 09 BOM CK 0077

Code of Civil Procedure, 1908, Order 14Rule 2 -Admiralty Court Act, 1840, Section 6

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High Courts01 Sept 2017Dismissed

Sandeep Sadashiv Bhalerao Vs State of Maharashtra, & Anr.

Bombay High Court · (2017) 09 BOM CK 0073

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 379 - Acts done

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High Courts01 Sept 2017Allowed

SAYALI ROSHAN JADHAV Vs THE STATE OF MAHARASHTRA, & ORS.

Bombay High Court · (2017) 09 BOM CK 0060

Maharashtra District Planning Committees (Constitution and Functions) Act, 1998, Section 4

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High Courts01 Sept 2017

Shri. Ajay Marathe Vs Union of India & Ors

Bombay High Court · (2017) 09 BOM CK 0041

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

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High Courts01 Sept 2017Dismissed

The Southern Nagpur Cooperative Housing Society Limited, through its Administrator Shri Ravindra B. Moon Vs Ganpati son of Yadarao Kumbhare

Bombay High Court · (2017) 09 BOM CK 0019

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High Courts01 Sept 2017Dismissed

Umesh Dharamdas Landge Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0012

Indian Penal Code, 1860, Section 376, Section 354 - Punishment for rape - Assault or criminal force to woman with intent to outrage her modesty

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High Courts31 Aug 2017Dismissed

Bajaj Alliance General Insurance Co. Ltd. Vs Smt. Sukhshala B. Funde, & Ors.

Bombay High Court · (2017) 08 BOM CK 0209

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

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High Courts31 Aug 2017

Dipak s/o Ramaji Kurwade, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0183

Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder

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High Courts31 Aug 2017Dismissed

M/s. Delton Electricals Vs Maharashtra State Electricity & Ors

Bombay High Court · (2017) 08 BOM CK 0146

Code of Civil Procedure, 1908, Section 21, Order 41Rule 3A - Objections to jurisdictionArbitration Act, 1940, Section 2(4 - Definitions

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High Courts31 Aug 2017Allowed

Mukesh S/o. Dattopant @ Dattatraya Mudgal Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 08 BOM CK 0116

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 107, Section 306 - Ab

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High Courts31 Aug 2017Allowed

Shri Ankush Pandurang Halarnkar Power of Attorney, through legal heirs of Pandu Y. Kubals namely: Savitri Vishram Tandel, & Ors. Vs The Managing Director, Goa State Infrastructure Development Corporation Limited

Bombay High Court · (2017) 08 BOM CK 0070

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High Courts31 Aug 2017Dismissed

Shri Manoj Madhukar Gadge, & Ors. Vs Shri Dattatraya S/o Manohar Tekade

Bombay High Court · (2017) 08 BOM CK 0062

Code of Civil Procedure, 1908, Section 96, Order 41Rule 31 - Appeal from original decreeLimitation Act, 1963, Article 54

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High Courts31 Aug 2017Dismissed

The New India Assurance Co. Ltd. through Regional Manager Vs Chanda Gowardhan Gomkade, & Ors.

Bombay High Court · (2017) 08 BOM CK 0025

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

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High Courts29 Aug 2017Allowed

Afsarali @ Bintu Ashiqali Qureshi, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0222

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

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High Courts29 Aug 2017