High Courts15 Dec 2017
Govind s/o Baliram Mugle & Anr. Vs Govind & Ors.
Bombay High Court · (2017) 12 BOM CK 0093
Code of Civil Procedure, 1908, Section 100 -Maharashtra Public Trust Act, 1950, Section 22, Section 72(4), Section 70(a)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 4 of 131
High Courts15 Dec 2017Disposed off
Laxmi B. Metkari Adult Vs Executive Engineer North Mumbai Division
Bombay High Court · (2017) 12 BOM CK 0083
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Government Premises (Eviction) Act, 1955, Section 4,
High Courts15 Dec 2017Disposed off
Maharashtra State Mining Corporation Employees & Ors Vs State of Maharashtra & Anr
Bombay High Court · (2017) 12 BOM CK 0076
Constitution of India, Article 226, Article 75 - Power of High Courts to Issue certain writs - Other provisions as to MinistersIndustrial Disputes Act, 1947,
High Courts14 Dec 2017
Appaji @ Narendra Marotrao Gade & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0116
Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 393 - Punishment for murder - Acts done by several persons in furtherance of com
High Courts14 Dec 2017
Lalit s/o Shrikrishnarao Bakde Vs Committee for Scrutiny and Verification of Tribes Claims
Bombay High Court · (2017) 12 BOM CK 0084
High Courts14 Dec 2017
Madhu Sushil Gupta of Bombay Vs M/s VR Pictures
Bombay High Court · (2017) 12 BOM CK 0079
Code of Civil Procedure, 1908, Order 9Rule 13, Order 8Rule 2, Order 8Rule 1, Order 8Rule 10
High Courts14 Dec 2017Allowed
Premkumar @ Prashant Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0058
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A - Punishment for m
High Courts14 Dec 2017
Ravi Bhushan Kumar dead and ors. Vs Life Insurance Corporation of India and ors.
Bombay High Court · (2017) 12 BOM CK 0055
Life Insurance Corporation of India (Agents) Regulations, 1972, Rule 2(2)
High Courts14 Dec 2017
Rudolf Gomes Vs STATE, Through P.I.,
Bombay High Court · (2017) 12 BOM CK 0052
Indian Penal Code, 1860, Section 302, Section 34, Section 449 - Punishment for murder - Acts done by several persons in furtherance of common intention - House-trespass in
High Courts14 Dec 2017
Satish N. Deshmukh Vs Additional Commissioner Pune Division Pune and ors.
Bombay High Court · (2017) 12 BOM CK 0045
Maharashtra Village Panchayat Act, 1958, Section 39(1), Section 16(2), Section 39(1A), Section 14(1)(j3)
High Courts14 Dec 2017Dismissed
Shri Kaushal Vishwavijay Kumar Vs State of Goa, (Through Ld. Public Prosecutor)
Bombay High Court · (2017) 12 BOM CK 0040
Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 304(II) - Punishment for murder - Acts done by several persons in furtherance of
High Courts14 Dec 2017Dismissed
Siddharth N. Banthia Vs Smt. Smitha S. Banthia
Bombay High Court · (2017) 12 BOM CK 0032
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 151
High Courts14 Dec 2017Dismissed
State of Goa Vs Amog S/o. Prakash Naik & Ors
Bombay High Court · (2017) 12 BOM CK 0026
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 302, Section 34, Secti
High Courts13 Dec 2017
Ishwardas Sawaldas Mukhi & Ors. Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 12 BOM CK 0090
Constitution of India, Article 14 -Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, Section 114, Section 169, Section 170, Section 115, Section 121, Section 113, Sectio
High Courts13 Dec 2017partly allowed
Kishor Vs Chief Executive Officer & Ors
Bombay High Court · (2017) 12 BOM CK 0086
Indian Penal Code, 1860, Section 304A - Causing death by negligenceMotor Vehicles Act, 1988, Section 166, Section 166, Section
High Courts13 Dec 2017
M/s. Arss Biofuel Pvt. Ltd. Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 12 BOM CK 0082
Bombay Prohibition Act, 1949, Section 143, Section 2(10), Section 21 (A) -Maharashtra Distillation Spirit and Manufacture of Potable Liquor Rules, 1966, Rule 56, Ru
High Courts13 Dec 2017
Nana Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0066
Indian Penal Code, 1860, Section 376(1) - Punishment for rape
High Courts13 Dec 2017Dismissed
Rukhminidevi & Ors Vs Madanmohan
Bombay High Court · (2017) 12 BOM CK 0051
Limitation Act, 1963, Section 23, Section 113 - Suits for compensation for acts not actionable without special damage
High Courts13 Dec 2017
Sino Ocean Limited Vs Salvi Chemical Industries Ltd.
Bombay High Court · (2017) 12 BOM CK 0031
Code of Civil Procedure, 1908, Order 21Rule 1 -Arbitration and Conciliation Act, 1996, Section 9, Section 34 - Interim measures, etc., by C
High Courts13 Dec 2017
SUO MOTU Courts on its own motion Vs K.M. Bhoyar, Research Officer & Member Secretary
Bombay High Court · (2017) 12 BOM CK 0023
Code of Civil Procedure, 1908, Order 20Rule 3, Order 20Rule 1 -Code of Criminal Procedure, 1973, Section 195,