COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 46 of 131

High Courts02 Aug 2017Allowed

Employee"s State Insurance Corporation Vs Vidarbha Co-operative Marketing Society Limited

Bombay High Court · (2017) 08 BOM CK 0163

Employees State Insurance Act, 1948, Section 82, Section 1(4), Section 1(5), Section 39(5) - Appeal - Short title, extent, commencement and application - Sh

Read judgment

High Courts02 Aug 2017

Mrs. Susan Vaz Vs THE DIRECTOR OF EDUCATION, & ORS.

Bombay High Court · (2017) 08 BOM CK 0118

Read judgment

High Courts02 Aug 2017

Nagesh Gangadhar Vibhute Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 08 BOM CK 0114

Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesBombay Police Act, 1951, Section 56(1)(b), Section 56(1)(a)

Read judgment

High Courts02 Aug 2017

Reliance Life Sciences Pvt. Ltd., & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 08 BOM CK 0087

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts02 Aug 2017

Sanket s/o Dipak Gupta Vs State of Maharashtra, through the Hon"ble Secretary, Ministry of Home Affairs, Mantralaya, & Anr.

Bombay High Court · (2017) 08 BOM CK 0079

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 427, Section 427(1) - Se

Read judgment

High Courts02 Aug 2017

Sheelavati Vernekar Vs State of Goa, through Chief Secretary, & Ors.

Bombay High Court · (2017) 08 BOM CK 0073

Goa Panchayat Raj Act, 1994, Section 66(5)

Read judgment

High Courts02 Aug 2017

Shri Shantaji R. Naik Gaonkar, & Ors. Vs State of Goa, through the Chief Secretary, & Ors.

Bombay High Court · (2017) 08 BOM CK 0060

Read judgment

High Courts02 Aug 2017

Shri Vishwas Naik, & Anr. Vs The State of Goa Through Police Inspector, & Anr.

Bombay High Court · (2017) 08 BOM CK 0058

Code of Criminal Procedure, 1973, Section 457 -Transport of Animals Rules, 1978, Rule 47, Rule 96 -Prevention of Cruelty to Animals (Care and Maintenance of Case Property Animals) Rules, 2017,

Read judgment

High Courts02 Aug 2017

Smt. Rajabai Rajreddy Akitwar w/o Late Rajreddy Akitwar, & Ors. Vs Union of India through General Manager, South Central Railway, & Anr.

Bombay High Court · (2017) 08 BOM CK 0049

Code of Civil Procedure, 1908, Section 2(2) - DefinitionsRailway Claims Tribunal Act, 1987, Section 23, Section 16, Section 124A

Read judgment

High Courts02 Aug 2017Allowed

Smt. Uma W/o Navneet Vyas, & Ors. Vs Himmatsingh S/o Jeetsingh Ghotre, & Anr.

Bombay High Court · (2017) 08 BOM CK 0048

Read judgment

High Courts02 Aug 2017Dismissed

Zuari Global Limited Vs State of Goa, through its Chief Secretary, & Anr.

Bombay High Court · (2017) 08 BOM CK 0001

Read judgment

High Courts01 Aug 2017

Abdul Rauf s/o. Abdul Razzak Vs Abdul Qayyum s/o. Abdul Wahed Sab, & Ors.

Bombay High Court · (2017) 08 BOM CK 0223

Code of Criminal Procedure, 1973, Section 401, Section 386, Section 378 - High Courts powers of revision - Power of the Appellate Court - Appeal in case of acquittal(B

Read judgment

High Courts01 Aug 2017Allowed

BHAURAO CHAVAN SAHAKARI SAKHAR KARKHANA LTD Vs STATE OF MAHARASHTRA & ORS.

Bombay High Court · (2017) 08 BOM CK 0202

Read judgment

High Courts01 Aug 2017Dismissed

Chatur Khandu Patil, & Ors. Vs Somaji Chhagan Patil

Bombay High Court · (2017) 08 BOM CK 0197

Limitation Act, 1908, Article 142 -Limitation Act, 1963, Section 31, Article 65 - Provisions as to barred or pending suits, etc

Read judgment

High Courts01 Aug 2017Allowed

Dinesh s/o Premlal Gautam Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0184

Indian Penal Code, 1860, Section 304B - Dowry death

Read judgment

High Courts01 Aug 2017Allowed

Dnyaneshwer Madhav Malve Vs The Divisional Commissioner Nashik Division, & Ors.

Bombay High Court · (2017) 08 BOM CK 0182

Bombay Police Act, 1951, Section 59, Section 56, Section 56(1)(a)(b), Section 56 (1)(b) - Hearing to be given before order under sections 55, 56, or 57 is

Read judgment

High Courts01 Aug 2017

H. Fillunger & Company Pvt. Ltd., & Ors. Vs Ajit Arvind Marathe, & Ors.

Bombay High Court · (2017) 08 BOM CK 0172

Code of Civil Procedure, 1908, Order 39Rule 1 -Companies Act, 1956, Section 31, Section 16, Section 94 -C

Read judgment

High Courts01 Aug 2017Dismissed

Maharashtra State Road Transport Corporation through its Divisional Controller Vs Laxman s/o Nagorao Gawande, & Ors.

Bombay High Court · (2017) 08 BOM CK 0134

Read judgment

High Courts01 Aug 2017

Manik Bapurao Shejal Vs Dy. Inspector General (Prisons), & Anr.

Bombay High Court · (2017) 08 BOM CK 0131

Indian Penal Code, 1860, Section 302, Section 34 -Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 6

Read judgment

High Courts01 Aug 2017Allowed

Maroti Shrawan Manghate Vs Smt. Rita Y. Sapra, & Anr.

Bombay High Court · (2017) 08 BOM CK 0129

Workmens Compensation Act, 1923, Section 8, Section 10, Section 22, Section 30(1)(a) - Distribution of compensation - Notice and claim - Form of applicatio

Read judgment