COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 45 of 131

High Courts04 Aug 2017Allowed

The State of Maharashtra Vs Syed Rahim S/o Syed Janimiya, & Ors.

Bombay High Court · (2017) 08 BOM CK 0018

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,

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High Courts04 Aug 2017

TRUSTEE OF SAURASHTRA TRUST Vs THE DIRECTOR OF INCOME-TAX (EXEMPTION)

Bombay High Court · (2017) 08 BOM CK 0012

Income Tax Act, 1961, Section 11, Section 11, Section 11, Section 11, Section 239, Section 239,

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High Courts03 Aug 2017Dismissed

Vinaykumar Maniram Chavan Vs State of Maharashtra, Through the Collector, Akola, & Anr.

Bombay High Court · (2017) 08 BOM CK 0225

Land Acquisition Act, 1894, Section 4, Section 6, Section 9, Section 18, Section 4(1A) - Publication of preliminary notification and power

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High Courts03 Aug 2017

Bharat Puri, & Ors. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 08 BOM CK 0203

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7(1

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High Courts03 Aug 2017Dismissed

Kim Steel Strips Pvt. Ltd., & Anr. Vs The Commissioner of Central Excise and Customs

Bombay High Court · (2017) 08 BOM CK 0157

Central Excise Act, 1944, Section 35, Section 35F, Section 35B(1)(b) - Appeals to Commissioner (Appeals)]. - Deposit, pending appeal, of duty demanded or penalty levied. -

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High Courts03 Aug 2017Allowed

Ku. Shalini d/o Raghunath Patil, since deceased through Legal Representative, Rupesh s/o Vasantrao Patil Vs Hon''ble Member, Maharashtra State Co-operative Appellate Court, & Ors.

Bombay High Court · (2017) 08 BOM CK 0154

Maharashtra Co-operative Societies Act, 1960, Section 91, Section 97 - Disputes - Appeal against ecision under section 96 and order under section 95

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High Courts03 Aug 2017Dismissed

Land Acquisition Officer, Through the Executive Engineer Vs Mr. George Fernandes alias Jorge Luis Fernandes

Bombay High Court · (2017) 08 BOM CK 0152

Code of Civil Procedure, 1908, Order 41Rule 27, Order 13Rule 1, Order 41Rule 21, Order 13Rule 12 -

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High Courts03 Aug 2017

M/s. Tata Johnson Controls Automotive Limited, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0138

Bombay Sales Tax Act, 1959, Section 41, Section 2(29), Section 61(1) - Exemptions - Definitions - Statement of case to High Court

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High Courts03 Aug 2017Allowed

Mr. Shankar Shetgaonkar, s/o late Namdev Shetgaonkar, & Anr. Vs State of Goa, through the Police Inspector

Bombay High Court · (2017) 08 BOM CK 0121

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts03 Aug 2017

Jayanti Gawas (Lady Prisoner No.15/15), & Anr. Vs State of Goa, through the Chief Secretary of Home Dept,., & Ors.

Bombay High Court · (2017) 08 BOM CK 0108

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High Courts03 Aug 2017Allowed

Sambha Purushottam Palikondawar, & Ors. Vs State of Maharashtra Through the Secretary Urban Development Department, & Ors.

Bombay High Court · (2017) 08 BOM CK 0084

Maharashtra Regional and Town Planning Act, 1966, Section 129(2) - Possession of land in case of urgency

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High Courts03 Aug 2017

Shri Kashinath S/o Pundlik Patil, & Anr. Vs The State of Maharashtra, Through the Secretary Urban Development Department, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 08 BOM CK 0063

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 6, Section 127 - Declaration tha

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High Courts03 Aug 2017Dismissed

The Forest Development Corporation of Maharashtra Limited, through its Managing Director, Shri J.N.Saxena Vs The Additional Commissioner of Income Tax, & Ors.

Bombay High Court · (2017) 08 BOM CK 0028

Income Tax Act, 1961, Section 10, Section 10, Section 10, Section 10, Section 10(1), Section 10(1),

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High Courts03 Aug 2017Allowed

The Manager, Air Ambulance Aviation Ambatt, & Anr. Vs State of Goa, through the Public Prosecutor, & Ors.

Bombay High Court · (2017) 08 BOM CK 0027

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 Courts03 Aug 2017Dismissed

The State of Maharashtra, Through the Collector, & Anr. Vs Savatram Ramprasad Mills, Akola

Bombay High Court · (2017) 08 BOM CK 0017

Land Acquisition Act, 1894, Section 4, Section 6, Section 18, Section 4(1) - Publication of preliminary notification and powers of officers thereupon. - Decl

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High Courts03 Aug 2017Dismissed

Vidhya Vikas Shikshan Prasarak Mandal Vs The State of Maharashtra, Through its Secretary, Education Department, Mantralaya, & Ors.

Bombay High Court · (2017) 08 BOM CK 0006

Right Of Children To Free And Compulsory Education Act, 2009, Section 3, Section 6, Section 8, Section 9, Section 13(1),

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High Courts02 Aug 2017Allowed

BHANUDAS S/O HONA GAJBHIV Vs STATE OF MAHARASHTRA; SCHEDULED

Bombay High Court · (2017) 08 BOM CK 0205

Constitution of India, Article 226, Article 17, Article 342, Article 15(4), Article 341, Article 366,

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High Courts02 Aug 2017

Bhanudas Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 08 BOM CK 0204

Constitution of India, Article 226, Article 25, Article 17, Article 15(4), Article 341, Article 366(24) - Power

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High Courts02 Aug 2017Allowed

Bhavana Pradipkumar Nagrecha, & Ors. Vs M/s. Dharshibhai Jethabhai & Sons, & Ors.

Bombay High Court · (2017) 08 BOM CK 0201

Indian Penal Code, 1860, Section 279, Section 304A, Section 338 - Rash driving or riding on a public way - Causing death by negligence - Causing grievous hurt by act enda

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High Courts02 Aug 2017Allowed

Eknath Gaude Deputy Superintendent of Police (Retd.) Vs State of Goa, Through the Chief Secretary, & Ors.

Bombay High Court · (2017) 08 BOM CK 0165

Central Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14 -Payment of Gratuity Act, 1972, Section 4(6) - Payment of gratuity

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