High Courts09 Aug 2017
Anita Chandrakant Patil Vs The Circle Officer, LIC of India, & Anr.
Bombay High Court · (2017) 08 BOM CK 0217
Consumer Protection Act, 1986, Section 27A - Appeal against order passed under Section 27.
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 43 of 131
High Courts09 Aug 2017Allowed
Ashit s/o. Adil Biswas, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0214
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsIndian Penal Code, 1860, Section 376, Section 34,
High Courts09 Aug 2017
Communidade of Serula, through its Treasurer, Alex P. S. Pereira Vs Union of India, through the Secretary, Ministry of Road Transport & Highways, New Delhi, & Ors.
Bombay High Court · (2017) 08 BOM CK 0196
High Courts09 Aug 2017
Digambar S/o Kisan Ohekar Vs The State of Maharashtra, Through its Secretary for Public Works Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 08 BOM CK 0185
Industrial Disputes Act, 1947, Section 25F, Section 25G, Section 25N, Section 25H - Conditions precedent to retrenchment of workmen - Procedure for re
High Courts09 Aug 2017Allowed
Mr. Carlos Tavora Vs M/s Boshan Developers Pvt Ltd., & Anr.
Bombay High Court · (2017) 08 BOM CK 0125
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal
High Courts09 Aug 2017
Nil Vs The State of Goa, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 08 BOM CK 0111
High Courts09 Aug 2017
Jawaharlal Ramtirth Sharma Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 08 BOM CK 0109
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 173, Section 169, Section 98
High Courts09 Aug 2017Allowed
Nurallah Veljee Son of late Kamruddin Veljee Vs Mr. Thomas F. S. Machado
Bombay High Court · (2017) 08 BOM CK 0106
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 138(b)
High Courts09 Aug 2017
Rajendra s/o Shriram Bhujbal Vs The State of Maharashtra, through the Secretary to the Village Development, & Ors.
Bombay High Court · (2017) 08 BOM CK 0096
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 306, Section 304B - Acts done by several persons in furt
High Courts09 Aug 2017
The United India Insurance Company Limited Vs Alpesh s/o Harshadlal Mashruwalla
Bombay High Court · (2017) 08 BOM CK 0014
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts08 Aug 2017Dismissed
AYUB BABU IRANI Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 08 BOM CK 0211
Indian Penal Code, 1860, Section 376, Section 34, Section 366A, Section 506(2) - Punishment for rape - Acts done by several persons in furtherance of
High Courts08 Aug 2017Allowed
Bombay Advocates Association Vs Prabhakar Mudura Puthran
Bombay High Court · (2017) 08 BOM CK 0199
Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property
High Courts08 Aug 2017Allowed
Ganesh s/o Vitthaldas Chandak Vs State of Maharashtra, through Ministry For Home, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 08 BOM CK 0175
Indian Penal Code, 1860, Section 420, Section 34 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention
High Courts08 Aug 2017
Gauri d/o Narayan Khule Vs The State of Maharashtra, Through its The Principal Secretary, The Health and Family Welfare Department, Mumbai, & Ors.
Bombay High Court · (2017) 08 BOM CK 0173
High Courts08 Aug 2017Dismissed
Kumari Peram Pun, & Ors. Vs State, & Anr.
Bombay High Court · (2017) 08 BOM CK 0153
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 29
High Courts08 Aug 2017
M/s. Golechha Housing and Infrastructure Pvt. Ltd. Vs Shri Sanjay S/o. Mohan Rao, & Ors.
Bombay High Court · (2017) 08 BOM CK 0145
Code of Civil Procedure, 1908, Order 1Rule 10, Order 1Rule 10(2)
High Courts08 Aug 2017
M/s.Assobhai Bhanji and Sons Vs Great Circle Shipping Pvt. Ltd.
Bombay High Court · (2017) 08 BOM CK 0137
Code of Civil Procedure, 1908, Section 11 -Carriage of Goods by Sea Act, 1971, Section 1(4)
High Courts08 Aug 2017
Mr. Amit Juneja, son of late Rajendra Nath Juneja, & Ors. Vs State of Goa, Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 08 BOM CK 0126
Goa, Daman and Diu Town and Country Planning Act, 1974, Section 49(6)
High Courts08 Aug 2017
Mr. Eddie F. Zouza Tavares Vs The Saraswat Co-operative Bank Ltd., & Ors.
Bombay High Court · (2017) 08 BOM CK 0124
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (Second) Ordinance, 2002, Section 14
High Courts08 Aug 2017Dismissed
Rajubhai Ramabhai Bhusara Vs Union of India, Through the Administration of Union Territory of Dadra & Nagar Haveli, & Ors.
Bombay High Court · (2017) 08 BOM CK 0093
Constitution of India, Article 226 - Power of High Courts to Issue certain writs