High Courts16 Aug 2017Dismissed
Pushpa wd/o. Gautam Kamble, & Anr. Vs Union of India, through the General Manager
Bombay High Court · (2017) 08 BOM CK 0098
Railways Act, 1989, Section 123(c)(2) - Definitions
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 41 of 131
High Courts16 Aug 2017
RAMKESH RAMPYARE KEWAT, & ANR. Vs THE STATE OF MAHARASHTRA, & ANR.
Bombay High Court · (2017) 08 BOM CK 0089
Code of Criminal Procedure, 1973, Section 215, Section 464 - Effect of errors - Effect of omission to frame, or absence of, or error in, chargeIndian Penal Code, 1860,
High Courts16 Aug 2017Allowed
Santosh s/o. Adinath Ghalage, & Anr. Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 08 BOM CK 0076
Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtIndian Penal Code, 1860,
High Courts16 Aug 2017
Shri Eknath s/o Ramdas Patil Vs The State of Maharashtra through the Secretary, Education Department, Government of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0065
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 Aug 2017
Utsav S/o Tushar Sodha Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0009
Constitution of India, Article 14, Article 21, Article 21A, Article 29(2) -Maharashtra Unaided Private Professional Educational Institutions (R
High Courts14 Aug 2017
Ashish M. Sathye Vs Institute of Chemical Technology, & Ors.
Bombay High Court · (2017) 08 BOM CK 0215
University Grants Commission Act, 1956, Section 3 - Application of Act to institutions for higher studies other than Univer- sities
High Courts14 Aug 2017
Dayaram s/o Balram Kuthe Vs The State of Maharashtra through Anti Corruption Bureau
Bombay High Court · (2017) 08 BOM CK 0189
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161, Section 165A - .
High Courts14 Aug 2017
Kamal Galani Vs The Assistant Commissioner of Income-tax, & Ors.
Bombay High Court · (2017) 08 BOM CK 0158
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 Civil Pro
High Courts14 Aug 2017
Mohammed Rafique Mohammed Zafar Vs Shamimbano W/o Mohammad Rafique, & Ors.
Bombay High Court · (2017) 08 BOM CK 0127
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 34, Section 498A<
High Courts14 Aug 2017
Nava Bharat Press (Nagpur) Vs Presiding Officer, Industrial Tribunal, (Maharashtra) Nagpur Bench, & Anr.
Bombay High Court · (2017) 08 BOM CK 0113
Industrial Disputes Act, 1947, Section 9A - NOTICE OF CHANGE
High Courts14 Aug 2017
Raju Purushottam Warurkar Vs Bokey Printers, Through its Proprietor, Prakash Wamanrao Bokey
Bombay High Court · (2017) 08 BOM CK 0094
High Courts14 Aug 2017
Sanjay M. Pawar Vs Malegaon Municipal Council, & Anr.
Bombay High Court · (2017) 08 BOM CK 0081
Contract Act, 1872, Section 73, Section 74 -Maharashtra Municipal Council Act, 1965, Section 143A
High Courts14 Aug 2017
Syed Gurfan s/o Syed Burhan Vs Ramdas s/o Narayanrao Pande since deleted, & Ors.
Bombay High Court · (2017) 08 BOM CK 0034
Bombay Revenue Jurisdiction Act, 1876, Section 4(c) -Maharashtra Land Revenue Code, 1956, - Section 201, Section 212, Section 210, Section 202, Section 208, Section 207
High Courts14 Aug 2017Allowed
The Regional Passport Officer, Regional Passport Office, & Anr. Vs Mr. Caitano Costa, s/o late Baptista Costa
Bombay High Court · (2017) 08 BOM CK 0023
Code of Civil Procedure, 1908, Section 80 - Notice
High Courts11 Aug 2017
Baburao Kashinath Saratkar (dead) through L.Rs., & Ors. Vs State of Maharashtra, through its Urban Development Department, & Ors.
Bombay High Court · (2017) 08 BOM CK 0210
Constitution of India, Article 300A, Article 31A - Persons not to be deprived of property save by authority of law - Saving of laws providing for acquisition of estates, etc
High Courts11 Aug 2017
I. A. Saiyed Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 08 BOM CK 0169
Constitution of India, Article 226 - Power of High Courts to Issue certain writsTrade Unions Act, 1926, Section 4, Section 30, Section
High Courts11 Aug 2017Allowed
M/s. Aniket College of Social Work Vs Assistant Provident Fund Commissioner, & Anr.
Bombay High Court · (2017) 08 BOM CK 0149
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 16, Section 16, Section 13(1), Section 13(1), Section 7A,
High Courts11 Aug 2017Dismissed
Mr. Ulhas Pednekar, s/o. Sonu Pednekar Vs State Through PP High Court of Bombay
Bombay High Court · (2017) 08 BOM CK 0120
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300, Se
High Courts11 Aug 2017Allowed
Parasram s/o Ramchandra Chaudhari, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0103
Indian Penal Code, 1860, Section 34, Section 324 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means
High Courts11 Aug 2017
Raghunath s/o Tejerao Kothalkar Vs Maharashtra Gramin Bank, & Anr.
Bombay High Court · (2017) 08 BOM CK 0097
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 23(2) -