COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 40 of 131

High Courts21 Aug 2017

M/s. Lokmat Newspapers Private Limited Vs Motiram s/o Mahadeorao Dhoble

Bombay High Court · (2017) 08 BOM CK 0144

Industrial Disputes Act, 1947, Section 10, Section 2A, Section 2(s) - Reference of disputes to Boards, Courts or Tribunals - Dismissal, etc., of an individual workman to be de

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High Courts21 Aug 2017

Nitesh Mohanlal Doshi Vs The State Of Maharashtra through Ministry Of Urban Development Dept., & Ors.

Bombay High Court · (2017) 08 BOM CK 0110

Representation of the People Act, 1951, Section 99 - Other orders to be made by -a[the High CourtMaharashtra Regional and Town Planning Act, 1966, Section 37(1),

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High Courts21 Aug 2017Dismissed

Ram s/o Narsu Gore, & Ors. Vs Sudarshan Gir s/o Ganesh Gir, (died) Through his L.Rs., & Ors.

Bombay High Court · (2017) 08 BOM CK 0092

Bombay Public Trusts Act, 1950, Section 19, Section 17, Section 72, Section 2(9), Section 2(17), Section 2(13),

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High Courts21 Aug 2017

Sk. Nasruddin s/o Gulzar, & Ors. Vs M/s. Logistic Projects India Limited, & Anr.

Bombay High Court · (2017) 08 BOM CK 0054

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

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High Courts21 Aug 2017

Sunil Chandrashekhar Akant Vs The Additional Commissioner, Nagpur Division, & Ors.

Bombay High Court · (2017) 08 BOM CK 0039

Maharashtra Zilla Parishads District Services (Conduct) Rules, 1967, Rule 14, Rule 14(1), Rule 14(2)

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High Courts18 Aug 2017

Amol @ Chintu s/o Krushna Lanjewar, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0220

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Sec

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High Courts18 Aug 2017

ANAND ANIL RAIMOKAR, & ANR. Vs THE STATE OF MAHARASHTRA, & ORS.

Bombay High Court · (2017) 08 BOM CK 0219

Code of Criminal Procedure, 1973, Section 162, Section 313, Section 167 - Statements to police not to be signed-use of statements in evidence - Power to examine the accuse

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High Courts18 Aug 2017Allowed

Baliram s/o Mansingh Chawhan Vs State of Maharashtra through the Anti Corruption Bureau, Akola

Bombay High Court · (2017) 08 BOM CK 0207

Indian Penal Code, 1860, Section 165A - .Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2),

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High Courts18 Aug 2017

Cadbury India Limited Vs State of Maharashtra, Ors.

Bombay High Court · (2017) 08 BOM CK 0198

Constitution of India, Article 226 -Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 31, Section 61, Section 4(1), Section 13(1A), Section 32A, Section 2(m), Sec

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High Courts18 Aug 2017Allowed

Dr. Abhijit Kishore Korane, & Ors. Vs Mrs. Madhavi Abhijit Korane, & Ors.

Bombay High Court · (2017) 08 BOM CK 0181

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts18 Aug 2017Dismissed

G.R. Infrastructure Pvt. Ltd., & Anr. Vs ONGC Ltd., & Anr.

Bombay High Court · (2017) 08 BOM CK 0177

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts18 Aug 2017Allowed

Jagdish Dhanurdhar Kalbage Vs State of Maharashtra through Anti Corruption Bureau

Bombay High Court · (2017) 08 BOM CK 0167

Indian Penal Code, 1860, Section 165A - .Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public

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High Courts18 Aug 2017Dismissed

Krunal @ Golu Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0155

Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 111, Section 202 - Punishment of criminal conspiracy -

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High Courts18 Aug 2017

Ramesh Bapurao Rangari Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0090

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High Courts18 Aug 2017

Sachin Babulal Suryavanshi Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0085

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 302, Section 34,

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High Courts18 Aug 2017

The Municipal Council, Bhandara, through its Chief Officer Vs The Industrial Court, Nagpur, & Anr.

Bombay High Court · (2017) 08 BOM CK 0026

Code of Criminal Procedure, 1973, Section 110 - Security for good behaviour from habitual offendersMaharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965,

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High Courts16 Aug 2017

Dhondu s/o. Patru Waghmare Vs The State of Maharashtra, through Police Station Officer

Bombay High Court · (2017) 08 BOM CK 0186

Code of Criminal Procedure, 1973, Section 313, Section 360 - Power to examine the accused - Order to release on probation of good conduct or after admonitionIndian Penal C

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High Courts16 Aug 2017

Jyoti d/o Krushnarao Choudhari Vs The Chairman, Co-Ordination Committee/ School Committee, Secondary & Higher Secondary Education, & Ors.

Bombay High Court · (2017) 08 BOM CK 0160

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts16 Aug 2017

M/s. Ankur Seeds P. Ltd. Through its Managing Director, & Anr. Vs Arvind S/o. Vithoba Sawai

Bombay High Court · (2017) 08 BOM CK 0148

Consumer Protection Act, 1986, Section 13(1)(c) - Procedure on admission of complaintSeeds Rules, 1968, Rule 13(3)

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High Courts16 Aug 2017Allowed

Mr. Vishnu V. Vaze Vs Police Inspector, Bicholim Police Station, & Anr.

Bombay High Court · (2017) 08 BOM CK 0119

Code of Criminal Procedure, 1973, Section 482, Section 173, Section 197 - Saving of inherent powers of High Court - Report of police officer on completion of Investigation

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