COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 49 of 131

High Courts27 Jul 2017Allowed

Padmakar s/o Fakiraji Dongre Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0135

Indian Penal Code, 1860, Section 34, Section 354, Section 306, Section 458 - Acts done by several persons in furtherance of common intention - Assault

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High Courts27 Jul 2017

Rangnath s/o. Ramchandra Chakale & Ors. Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0111

Indian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of Suidde

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High Courts27 Jul 2017Dismissed

Vidarbha Irrigation Development Corporation Through its Executive Engineer Vs Prakash Namdeo Dive, & Ors.

Bombay High Court · (2017) 07 BOM CK 0007

Land Acquisition Act, 1894, Section 4, Section 11, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Re

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High Courts26 Jul 2017

Fomento Resorts and Hotels Limited Vs Novex Communication Private Limited

Bombay High Court · (2017) 07 BOM CK 0242

Code of Civil Procedure, 1908, Order 39Rule 3, Order 39Rule 8

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High Courts26 Jul 2017

Kirtikumar Fulchand Vora (IN THE MATTER BETWEEN) Smt. Renuka Anantrai Vora and Ors. Vs Kirtikumar Fulchand Vora and Anr.

Bombay High Court · (2017) 07 BOM CK 0217

Code of Civil Procedure, 1908, Order 20Rule 10, Order 21Rule 31

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High Courts26 Jul 2017Allowed

National Insurance Company Ltd. Vs Rameshlal Champalal Jaiswal (Dead, through legal heirs), & Ors.

Bombay High Court · (2017) 07 BOM CK 0143

General Clauses Act, 1897, Section 27 - Meaning of service by postSuccession Act, 1925, Section 306 - Demands and rights of action of or against deceased survive to and

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High Courts26 Jul 2017

Padma Ashok Bhatt, & Ors. Vs M/s.Orbit Corporation Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0136

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d), Order 7Rule 11(a) -Securitisation and Reconstruct

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High Courts26 Jul 2017

Pandit Shankar Kalan Vs The State of Maharashtra Through the Secretary, Home Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0133

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High Courts26 Jul 2017Allowed

Prakash Hiralal Sone Vs Municipal Council, Arvi, through its Chief Officer

Bombay High Court · (2017) 07 BOM CK 0125

Industrial Disputes Act, 1947, Section 33C(2) -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 66, Rule 27, Rule 66(4), Rule 129B, Rule 129A

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High Courts26 Jul 2017

Sewakram Raghunathji Potbhare, & Ors. Vs Maharashtra State Textile Corporation Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0096

Bombay Industrial Relations Act, 1946, Section 44(1) - Agreement regarding change.Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971,

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High Courts26 Jul 2017

Shri Khalid Ahmed Desai, S/I Shri Babsaheb Desai Vs Smt. Sana Razvi, d/o. Shri Guelam Hussain Razvi

Bombay High Court · (2017) 07 BOM CK 0083

Code of Civil Procedure, 1908, Order 8Rule 1

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High Courts26 Jul 2017

Shri Premanand Vithal Sawant Vs Geeta Uday Mugeri, & Anr.

Bombay High Court · (2017) 07 BOM CK 0080

Goa, Daman and Diu Mundkars (Protection From Eviction) Act, 1975, Section 25, Section 24, Section 8A

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High Courts26 Jul 2017

Shri Purshohttam Vithal Sawant Vs Geeta Uday Mugeri, & Anr.

Bombay High Court · (2017) 07 BOM CK 0079

Goa, Daman and Diu Mundkars (Protection From Eviction) Act, 1975, Section 25, Section 24, Section 8A

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High Courts26 Jul 2017

Shri Ravindra Panduranga Kamat, & Ors. Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0078

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts26 Jul 2017Dismissed

Smt. Deokabai Vishnuji Helonde Vs M/s. Ansul Implex Transport, Represented by Shri Mehta, & Anr.

Bombay High Court · (2017) 07 BOM CK 0070

Motor Vehicles Act, 1988, Section 122, Section 122 - Leaving vehicle in dangerous position

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High Courts26 Jul 2017

Sudip Tamankar Son of Narayan Tamankar Vs State (Through Police attached to Porvorim Police Station), & Anr.

Bombay High Court · (2017) 07 BOM CK 0058

Code of Criminal Procedure, 1973, Section 195, Section 2(d) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to do

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High Courts26 Jul 2017Allowed

The State of Maharashtra, through Public Prosecutor Vs Amin Shaikh Khwaja, & Ors.

Bombay High Court · (2017) 07 BOM CK 0020

Code of Criminal Procedure, 1973, Section 428, Section 437A - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal

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High Courts25 Jul 2017Dismissed

Arun S/o. Indrakumar Sharawane, & Ors. Vs Nagpur Municipal Corporation, & Ors.

Bombay High Court · (2017) 07 BOM CK 0274

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

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High Courts25 Jul 2017Allowed

MAHARASHTRA STATE PUBLIC PROSECUTORS ASSOCIATION - THROUGH ITS PRESIDENT Shri Shivram Vyankatesh Choudhary, & Ors. Vs THE STATE OF MAHARASHTRA Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0184

Constitution of India, Article 245, Article 309, Article 254(2), Article 246, Article 254, Article 254 - Ext

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High Courts25 Jul 2017

Mymoona Peer alias Ana Belinda Dias Vs Dena Bank, through its Chief Manager, & Anr

Bombay High Court · (2017) 07 BOM CK 0149

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14(1) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking po

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