COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 50 of 131

High Courts25 Jul 2017Dismissed

Naresh Wasudeo Khanzode Vs Commandant, Central Reserve Police Force, & Ors.

Bombay High Court · (2017) 07 BOM CK 0145

Central Reserve Police Force Rules, 1955, Rule 27, Rule 27(4) -Central Reserve Police Force Act, 1949, Section 10, Sectio

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High Courts25 Jul 2017Allowed

Painterior (India) Vs The State of Maharashtra, through Commissioner of Sales Tax

Bombay High Court · (2017) 07 BOM CK 0134

Constitution of India, Article 286(1), Article 286(2), Article 286(3), Article 366(29A) - Restrictions as to imposition of tax on the sale or purchase

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High Courts25 Jul 2017

Rajkumar Singh s/o Ramlakhan Singh Vs Madhukar s/o Akhaduji Barwad, & Anr.

Bombay High Court · (2017) 07 BOM CK 0115

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts25 Jul 2017

Royal Sundaram Alliance Insurance Co Ltd Vs Smt Varsha Rajendra Pache, & Ors.

Bombay High Court · (2017) 07 BOM CK 0107

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts25 Jul 2017Dismissed

Sanjaykumar Bhalchandra Patil Vs The State of Maharashtra Through the Secretary, Co-operative, Marketing and Cotton Industry Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0104

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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High Courts25 Jul 2017Allowed

Shi Vs ingh s/o Chatarsing Suradkar, & Ors. Vs State of Maharashtra Through Collector, & Ors.

Bombay High Court · (2017) 07 BOM CK 0091

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts25 Jul 2017

Shri Amodkumar Gangwar, & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0089

Constitution of India, Article 226 -Maharashtra Municipal Corporations Act,1949, — Section 30, Section 24, Section 212, Section 24(2), Section 210, Section 69(2), Section 30(1), Section 212(2), Section 212

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High Courts25 Jul 2017Allowed

Sow. Sumanbai w/o. Vijay Chinchvankar, & Anr. Vs The State of Maharashtra, Through Police Inspector, & Anr.

Bombay High Court · (2017) 07 BOM CK 0064

Indian Penal Code, 1860, Section 34, Section 323, Section 506, Section 511, Section 504, Section 354(3),

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High Courts25 Jul 2017Allowed

Sterling and Wilson Private Limited, & Anr. Vs Union of India represented by the Ministry of Micro, Small & Medium Enterprises, & Ors.

Bombay High Court · (2017) 07 BOM CK 0061

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMicro, Small And Medium Enterprises Development Act, 2006, Section 2, Sec

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High Courts25 Jul 2017

Sunil S/o Laxmanrao Zape Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0055

Code of Criminal Procedure, 1973, Section 173, Section 313 - Report of police officer on completion of Investigation - Power to examine the accusedIndian Penal Code, 1860<

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High Courts25 Jul 2017Dismissed

The New India Assurance Company Limited Vs Avinash s/o Prabhakar Salpekar, & Ors.

Bombay High Court · (2017) 07 BOM CK 0039

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts25 Jul 2017

The Oriental Insurance Company Limited Vs Smt Kiran wd/o Sanjay Ganorkar, & Ors .

Bombay High Court · (2017) 07 BOM CK 0037

Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166, Section 168, Section 168 -

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High Courts25 Jul 2017

The State of Maharashtra Vs Gautam Fulchand Shejawal, & Ors.

Bombay High Court · (2017) 07 BOM CK 0032

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 306 - Punishment for murder - Acts done by several persons in furtherance of c

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High Courts25 Jul 2017Dismissed

UDHAV BALIRAM ADAWALE Vs BABRUWAN PAPANARSH GAIKWAD

Bombay High Court · (2017) 07 BOM CK 0014

Code of Civil Procedure, 1908, Order 9Rule 13, Section 151, Order 5Rule 16, Order 5Rule 9,

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High Courts25 Jul 2017

Vidarbha Irrigation Development Corporation, through Executive Engineer Vs Kongabai Sadashiv Wankhade, & Anr.

Bombay High Court · (2017) 07 BOM CK 0005

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts24 Jul 2017Allowed

Basirabi wd/o Ajmal Khan, & Ors. Vs The United India Insurance Co. Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0267

Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence -

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High Courts24 Jul 2017Allowed

Jagannath S/o Nivrutti Jadhav Vs The State of Maharashtra, through the Police Station Officer

Bombay High Court · (2017) 07 BOM CK 0227

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 2(4), Section 42(2), Section 20(a)(1) - Definitions - Power of entry, search, seizure and arrest without warrant

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High Courts24 Jul 2017