High Courts11 Aug 2017
Sanjay S/o. Bhimrao Dahake Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0080
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 448, Section 354, Se
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 42 of 131
High Courts11 Aug 2017Allowed
Shilpa Sachdev Vs Anand Sachdev
Bombay High Court · (2017) 08 BOM CK 0072
Code of Civil Procedure, 1908, Section 14, Section 13, Section 13(f), Section 13(a) - Presumption as to foreign judgments - When foreign judgment not conc
High Courts11 Aug 2017
Sohail Abdul Rashid Shaikh, & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0047
Code of Criminal Procedure, 1973, Section 41, Section 313, Section 41(1)(a) - When police may arrest without warrant - Power to examine the accused - When police may arrest
High Courts11 Aug 2017
The State of Maharashtra, through the Police Station Officer Vs Surajprasad @ Rajkumar s/o Shivcharan Roy
Bombay High Court · (2017) 08 BOM CK 0016
Indian Penal Code, 1860, Section 376, Section 506, Section 375, Section 376(2)(f), Section 376(2)(f)(1) - Punishment for rape - P
High Courts11 Aug 2017
Vihar Durve Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0005
Maharashtra Civil Services (Pension) Rules, 1982, Rule 2(2)
High Courts10 Aug 2017
Gajanan s/o Lobhaji Dahale Vs The State of Maharashtra, through Anti Corruption Bureau
Bombay High Court · (2017) 08 BOM CK 0176
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 165A - .Prevention of Corruption Act
High Courts10 Aug 2017Allowed
Kisan s/o. Soma Rathod (C-8098) Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 08 BOM CK 0156
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 302 -Prisons (Bombay Furlough and Parole) Ru
High Courts10 Aug 2017Dismissed
MURGAN @ DILLI AMMASHI DEVENDRA Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 08 BOM CK 0115
Indian Penal Code, 1860, Section 376, Section 34, Section 341, Section 376(1) - Punishment for rape - Acts done by several persons in furtherance of co
High Courts10 Aug 2017
Pramod S/o Kalicharan Khobragade Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0100
Bombay Provincial Municipal Corporation Act, 1949, Section 56(4) - Imposition of penalties of on municipal officers and servants
High Courts10 Aug 2017Dismissed
Purushottam S/o Bhaurao Dabhekar Vs The Divisional Commissioner, Nagpur Region, & Ors.
Bombay High Court · (2017) 08 BOM CK 0099
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts10 Aug 2017Dismissed
Raviprakash Govindrao Dani Vs The Chancellor, Dr. Panjabrao Deshmukh Krushi Vidhyapeeth, & Ors.
Bombay High Court · (2017) 08 BOM CK 0088
Citizenship Act, 1955, Section 7A, Section 7B, Section 7B(1), Section 7(2)(1), Section 7B(2)(a) - Registration of overseas citizens of
High Courts10 Aug 2017Dismissed
Samiksha d/o Raju Dhole, & Ors. Vs Union of India, through its Ministry of Health & Family Welfare, through its Director General Health Services, & Ors.
Bombay High Court · (2017) 08 BOM CK 0083
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsEmployees State Insurance Act, 1948<
High Courts10 Aug 2017Allowed
Shivprassad Venkatesh & Anr Vs Vasant Shankar Naik & Ors.
Bombay High Court · (2017) 08 BOM CK 0071
Code of Civil Procedure, 1908, Section 151, Order I Rule 10 - Saving of Inherent powers of Court
High Courts10 Aug 2017Allowed
Smt. Anita Anil Kale, & Ors. Vs State of Maharashtra, through Police Station Officer
Bombay High Court · (2017) 08 BOM CK 0052
Code of Criminal Procedure, 1973, Section 344 - Summary procedure for trial for giving false evidenceIndian Penal Code, 1860, Section 468, Section 471
High Courts10 Aug 2017
Subhashrao Marotrao Kuthe & Anr. Vs Anilkumar & Ors
Bombay High Court · (2017) 08 BOM CK 0041
High Courts10 Aug 2017
Subhashrao Marotrao Kuthe, & Anr. Vs Anilkumar s/o. Panvir, & Ors.
Bombay High Court · (2017) 08 BOM CK 0040
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts10 Aug 2017Allowed
Supreme Industries Ltd. Through its Authorized Signatory Anil Kashinath Kabra Vs State of Maharashtra Through its Secretary Urban Development Department, & Ors.
Bombay High Court · (2017) 08 BOM CK 0037
Maharashtra Regional and Town Planning Act, 1966, Section 127, Section 127(2) - Lapsing of reservations 1 of 1894 - Lapsing of reservations 1 of 1894
High Courts10 Aug 2017Dismissed
The Executive Engineer, Work Division VII Vs Shri Joaquim D"costa
Bombay High Court · (2017) 08 BOM CK 0029
Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtLand Acquisition Act, 1894, Section 4, Section 18, Se
High Courts10 Aug 2017Dismissed
The New India Assurance Company Limited Vs Smt Samindrabai wd/o Bhagwan Kharde, & Ors.
Bombay High Court · (2017) 08 BOM CK 0024
Motor Vehicles Act, 1988, Section 170, Section 170, Section 166, Section 166, Section 2(21), Section 2(21) -
High Courts10 Aug 2017
Yadav Shivram Timade Vs Ramchandra Shivram Timade, & Ors.
Bombay High Court · (2017) 08 BOM CK 0002
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