High Courts24 Aug 2017
Madankuwar & Ors. Vs Smt. Sushila & Anr.
Bombay High Court · (2017) 08 BOM CK 0135
Code of Civil Procedure, 1908, Section 100(5), Section 100(5), Order 46Rule 27, Order 46Rule 22 - Second appeal - Second appea
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 38 of 131
High Courts24 Aug 2017
Milind s/o Sadhuji Orke, & Anr. Vs Member, Industrial Court, Nagpur Bench, & Ors.
Bombay High Court · (2017) 08 BOM CK 0128
Industrial Disputes Act, 1947, Section 25H - Re-employment of retrenched workmen
High Courts24 Aug 2017Allowed
Mr. Rajendra s/o Shamraoji Padole Vs State of Maharashtra through Police Station Officer, & Ors.
Bombay High Court · (2017) 08 BOM CK 0122
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
High Courts24 Aug 2017Dismissed
Shri Dhanraj Punaji Chavan Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0066
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts24 Aug 2017
Shri Motiram s/o Kisan Shende Vs State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0061
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 174 - Examination of witnesses by police - Power to examine the accused - Police to enquire and report
High Courts24 Aug 2017Dismissed
Shri. Arunkumar J. Muchhala Vs The Commissioner of Income-Tax-8
Bombay High Court · (2017) 08 BOM CK 0057
Income Tax Act, 1961, Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 68, Section 68
High Courts24 Aug 2017Dismissed
State of Maharashtra Vs Vilas Madhaorao Tundulwar
Bombay High Court · (2017) 08 BOM CK 0044
Prevention of Food Adulteration Act, 1954, Section 7(1), Section 2(IA)(m), Section 2(IA)(a), Section 16(1)(a)(2), Section 16(1)(a)(1) - P
High Courts24 Aug 2017
Sterlite Technologies Limited Vs Aurangabad Industrial Township Limited
Bombay High Court · (2017) 08 BOM CK 0043
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts24 Aug 2017Allowed
The Branch Manager, The United India Insurance Co. Limited Vs Rashidabano wd/o Raheman Khan Pathan, & Ors.
Bombay High Court · (2017) 08 BOM CK 0031
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts23 Aug 2017Allowed
Anil & Ors Vs State of Maharashtra & Anr
Bombay High Court · (2017) 08 BOM CK 0218
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 147, Section 3
High Courts23 Aug 2017Allowed
Atul Tanaji Patil Vs The Union of India, & Ors.
Bombay High Court · (2017) 08 BOM CK 0212
High Courts23 Aug 2017
Balu s/o Janu Kukade Vs Dr. Babasaheb Ambedkar Marathwada University Aurangabad, & Ors.
Bombay High Court · (2017) 08 BOM CK 0206
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Universities Act, 1994, Section 79(4) - Selection committees for officers an
High Courts23 Aug 2017Allowed
DATTATRAYA RAMCHANDRA SUTAR (PAWAR) Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 08 BOM CK 0191
Indian Penal Code, 1860, Section 377 - Unnatural offencesEvidence Act, 1872, Section 8, Section 59, Section 7, Se
High Courts23 Aug 2017Allowed
Harishchandra Prabhakar Borkar Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0171
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161, Section 165A - .
High Courts23 Aug 2017Dismissed
Mrs. Nutan Shankar Moily Vs Mr. Shankar Ramanna Moily
Bombay High Court · (2017) 08 BOM CK 0107
Hindu Marriage Act, 1955, Section 9, Section 13(1)(IA), Section 13(1)(IB), Section 13(1A)(2) - Restitution of conjugal rights - Divorce - Divorce - Divorce
High Courts23 Aug 2017
Pandit Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0104
Constitution of India, Article 1 - Autonomous districts and autonomous regionsCode of Criminal Procedure, 1973, Section 313 - Power to examine the accused
High Courts23 Aug 2017Allowed
Ruprao s/o. Vishwanathrao Fating, & Ors. Vs Vasant s/o. Vishwanath Fating, (dead), & Ors.
Bombay High Court · (2017) 08 BOM CK 0086
Registration Act, 1908, Section 18 - Documents of which registration is optionalSuccession Act, 1925, Section 63, Section 276 - Execution of unprivi
High Courts23 Aug 2017
Subhash s/o Narayanraoji Rathod Vs State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0042
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 165A - .Prevention of Corruption Act
High Courts23 Aug 2017
The State of Maharashtra, (Through P.S.O. Gangakhed). Vs Govind & Ors
Bombay High Court · (2017) 08 BOM CK 0015
Code of Criminal Procedure, 1973, Section 386 - Power of the Appellate CourtIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts23 Aug 2017Allowed
Vijay @ Tyson s/o. Namdeorao Dongre Vs The State of Maharashtra, through Secretary, Ministry of Home Affairs, Mantralaya, & Ors.
Bombay High Court · (2017) 08 BOM CK 0003
Indian Penal Code, 1860, Section 307 - Attempt to murderBombay Prohibition Act, 1949, Section 65(e) - Penalty for illegal import, etc of intoxicant or hemp