High Courts07 Aug 2017
Abasaheb s/o Vitthal Shirsat Vs The State of Maharashtra, Through it Principal Secretary, Agriculture Department, & Ors.
Bombay High Court · (2017) 08 BOM CK 0224
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 44 of 131
High Courts07 Aug 2017
Arun Waman Khadtale Vs Union of India, Through the Flag Officer, Commander-in-Chief, & Anr.
Bombay High Court · (2017) 08 BOM CK 0216
High Courts07 Aug 2017Allowed
Dhanraj s/o Tukaram Shirsat Vs Shalini d/o Kisan Wankhade, & Anr.
Bombay High Court · (2017) 08 BOM CK 0188
Protection of Women From Domestic Violence Act, 2005, Section 2(s) - Definitions
High Courts07 Aug 2017
Dr. Dineshchand Agrawal Vs Union of India, Through the Secretary, Ministry of Human Resource Development, Government of India, New Delhi & Ors.
Bombay High Court · (2017) 08 BOM CK 0179
High Courts07 Aug 2017Allowed
M/s. Suvarn Rajaram Bandekar Discretionary Trust, & Ors. Vs Mr. Armando Cardozo, & Ors.
Bombay High Court · (2017) 08 BOM CK 0139
Code of Civil Procedure, 1908, Order 6Rule 17, Order 20Rule 12(2) -Limitation Act, 1963, Article 87
High Courts07 Aug 2017Dismissed
RAMESH BANSIRAM PAWAR Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 08 BOM CK 0091
Indian Penal Code, 1860, Section 376, Section 506, Section 377, Section 376(2)(f) - Punishment for rape - Punishment for criminal ,intimidation - Unna
High Courts07 Aug 2017Allowed
State of Goa Vs Mrs. Metzi Cardozo, w/o Mr. Angelo Cardozo, & Ors.
Bombay High Court · (2017) 08 BOM CK 0045
Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 34, Section 504,
High Courts07 Aug 2017
Union of India Vs M/s. Mineira Nacional Limitada, & Ors.
Bombay High Court · (2017) 08 BOM CK 0010
Mineral Conservation and Development Rules, 1988, Rule 9(1), Rule 13(1), Rule 58, Rule 34, Rule 16(3)
High Courts07 Aug 2017Dismissed
Shandesh Shaikant Kavlekar Vs Ramchandra B. Bhakle & Ors.
Bombay High Court · (2017) 08 BOM CK 0004
Limitation Act, 1908, Section 4, Section 24, Section 5, Section 29(2) -West Bengal Land Reforms Act, 1955, Se
High Courts04 Aug 2017
BNP Paribas (suisse) SA Vs Atit Omprakash Agarwal, & Anr.
Bombay High Court · (2017) 08 BOM CK 0200
Code of Civil Procedure, 1908, Section 13, Order 38Rule 5, Section 44A - When foreign judgment not conclusive - Execution of decrees passed by courts in reciproc
High Courts04 Aug 2017
Gangadhar s/o Tanaji Bhong, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0174
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts04 Aug 2017Dismissed
Kailas s/o Damu Gaikwad Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0159
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts04 Aug 2017Allowed
M/s. C. J. Shah & Co, & Anr. Vs The Union of India, Joint Secretary, Ministry of Law and Justice, Department of Legal Affairs, & Ors.
Bombay High Court · (2017) 08 BOM CK 0147
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 28, Section 28AB, Sec
High Courts04 Aug 2017
Nikhil Suresh Rajput (Patil) Vs The State of Maharashtra, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 08 BOM CK 0112
Bombay Police Act, 1951, Section 59, Section 56 - Hearing to be given before order under sections 55, 56, or 57 is passed - Removal of persons about to commit offence
High Courts04 Aug 2017
Shri Chindamada Ramu Appanna Vs Mr. Alivio Faria, & Anr.
Bombay High Court · (2017) 08 BOM CK 0067
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts04 Aug 2017
Shri A.P.D.J. Pathashala, & Anr. Vs Ashok Atmaram Salunke & Ors.
Bombay High Court · (2017) 08 BOM CK 0056
Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcMaharashtra Universities Act, 1994, Section 61(4) - Powers of Trib
High Courts04 Aug 2017Allowed
Smt. Raiwantabai w/o Ramdas Sardare Vs Nagpur Municipal Corporation, through Municipal Commissioner
Bombay High Court · (2017) 08 BOM CK 0050
Workmens Compensation Act, 1923, Section 4A(b), Section 4A(3B) - Compensation to be paid when due and penalty for default - Compensation to be paid when due and penalty for default
High Courts04 Aug 2017Allowed
Taibai W/o Nagorao Tolmare Vs Smt. Shantabai W/o Ramrao Khanderao, & Ors .
Bombay High Court · (2017) 08 BOM CK 0033
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 118 - "Exchange" definedCode of Criminal Procedu
High Courts04 Aug 2017Dismissed
The Commissioner of Central Excise, Customs & Service Tax-Silvassa Vs Sterlite Industries Ltd.
Bombay High Court · (2017) 08 BOM CK 0030
Central Excise Act, 1944, Section 35G, Section 11BB - Appeal to High Court - Interest on delayed refundsCenvat Credit Rules, 2004, Rule 5
High Courts04 Aug 2017
The State of Maharashtra through the Chief Secretary Government of Maharashtra, & Ors. Vs Shri Vijay Ghogre, & Ors.
Bombay High Court · (2017) 08 BOM CK 0021