High Courts01 Aug 2017
Mr. Mohan Namdev Salgaokar, & Ors. Vs Shree Devi SharvaniVetalMaharudra, PanchayatanSansthan, & Ors.
Bombay High Court · (2017) 08 BOM CK 0123
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 47 of 131
High Courts01 Aug 2017Dismissed
Mukesh s/o. Dashrath Bolgundewar Vs Charan s/o. Mahadeo Bolgundewar, & Ors.
Bombay High Court · (2017) 08 BOM CK 0117
Transfer of Property Act, 1882, Section 108 - Rights and liabilities of lessor and lesseeSpecific Relief Act, 1963, Section 38(1) - Perpetual injunction when granted
High Courts01 Aug 2017
Prakash Baburao Shahare Vs State of Maharashtra Through Secretary Tribal Welfare Development Department, & Ors.
Bombay High Court · (2017) 08 BOM CK 0101
High Courts01 Aug 2017
Sau. Suman Vs State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0075
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder
High Courts01 Aug 2017Allowed
Sau. Suman W/o Vasantrao Mogre Vs State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 08 BOM CK 0074
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder
High Courts01 Aug 2017
Shri Anthony Jose Nazareth Rodrigues Vs The Corporation of the City of Panaji, Through its Commissioner, & Anr.
Bombay High Court · (2017) 08 BOM CK 0069
High Courts01 Aug 2017Allowed
Smt. Abedabi Mohammed Mustaq, & Ors. Vs Femida Begum Sheikh Israil, & Ors.
Bombay High Court · (2017) 08 BOM CK 0053
Code of Civil Procedure, 1908, Order 23Rule 1 -Workmens Compensation Act, 1923, Section 22, Section 3(5) - Form of application - Employe
High Courts01 Aug 2017
Trent Limited Vs Mr.Nanasaheb Govindrao Aher, & Ors.
Bombay High Court · (2017) 08 BOM CK 0013
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by CourtPresidency Small Causes Courts Act, 1882, Section 41, Section 41(1)
High Courts01 Aug 2017Allowed
Umesh @ Girish Arvind Pujari Vs Registering Authority, Jalgaon City Municipal Corporation, & Anr.
Bombay High Court · (2017) 08 BOM CK 0011
Hindu Marriage Act, 1955, Section 7 - Ceremonies for a Hindu marriageMaharashtra Regulation of Marriage Bureaus and Registration of Marriages Act, 1998, Section 6,
High Courts01 Aug 2017Dismissed
Vidarbha Irrigation Development Corporation through its Executive Engineer Vs Kunal Hansraj Pise, & Ors.
Bombay High Court · (2017) 08 BOM CK 0008
Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court
High Courts01 Aug 2017Dismissed
Vidarbha Irrigation Development Corporation, through Executive Engineer Vs Subhashlal Bhikulal Jaiswal, & Ors.
Bombay High Court · (2017) 08 BOM CK 0007
Land Acquisition Act, 1894, Section 4, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Appeals in pro
High Courts31 Jul 2017Dismissed
A.D. Padhey Vs State Bank of India
Bombay High Court · (2017) 07 BOM CK 0294
State Bank of India Officers Service Rules, 1992, Rule 50(4), Rule 67(h)
High Courts31 Jul 2017
A.D. Padhey of Mumbai Indian Vs State Bank of India
Bombay High Court · (2017) 07 BOM CK 0293
State Bank of India Officers Service Rules, 1992, Rule 50(4), Rule 67(h)
High Courts31 Jul 2017
Adv. Arun son of Bhimrao Shelke, & Ors. Vs Adv. Pradeep son of Prabhakarrao Mahalle, & Ors.
Bombay High Court · (2017) 07 BOM CK 0289
Constitution of India, Article 20, Article 2(b), Article 7(a), Article 2(C)(2) - Protection in respect of conviction for offences - Admission or establishmen
High Courts31 Jul 2017
Antonio Fernandes and others Vs State of Goa and others
Bombay High Court · (2017) 07 BOM CK 0278
Constitution of India, Article 226, Article 226 -Goa, Daman and Diu Port Rules, 1983, Rule 54(a)
High Courts31 Jul 2017
General Instruments Consortium Vs Lanco Infratect Limited
Bombay High Court · (2017) 07 BOM CK 0238
Code of Civil Procedure, 1908, Section 21, Section 16 - Objections to jurisdiction - Suits to be instituted where subject-matter situateArbitration and Conciliation Act, 1996
High Courts31 Jul 2017
Jaishree W/o. Rajabhau Devkar Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0226
Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts31 Jul 2017
Employees State Insurance Corporation Vs M/s. Neelam Hotel and Food Products, Badnera Road, Amravati, a Registered Partnership Firm through its Partners, & Ors.
Bombay High Court · (2017) 07 BOM CK 0225
Employees State Insurance Act, 1948, Section 2, Section 45, Section 2A, Section 75, Section 77, Section 82,
High Courts31 Jul 2017Allowed
Megha Rameshrao Mangle, & Anr. Vs The President and Member of Caste Scrutiny Committee for Scheduled Tribe, & Ors.
Bombay High Court · (2017) 07 BOM CK 0173
High Courts31 Jul 2017Dismissed
Ravindra Narayan Rajarshi, & Ors. Vs Smt.Rohini Ganpatrao Heblikar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0110
Code of Civil Procedure, 1908, Order 7Rule 11, Section 149, Order 21 - Power to make up deficiency of court-feesBombay Court Fees Act,