High Courts24 Jul 2017
Mrs.Pooja s/o Kiran Katare, Through Power of Attorney Holder Mr.Kiran s/o Marotrao Katare Vs Keshav s/o Shravanji Yawalkar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0152
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 51 of 131
High Courts24 Jul 2017
Janardan Bhaurao Kelkar & Ors. Vs Mukund Laxmikant Mudras
Bombay High Court · (2017) 07 BOM CK 0139
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(1)(b) - When landlord may recover possession
High Courts24 Jul 2017
Poonam Omprakash Rathod Vs The Scheduled Tribe Certificate Scrutiny Committee, Aurangabad Division, & Ors.
Bombay High Court · (2017) 07 BOM CK 0130
Constitution of India, Article 226, Article 342, Article 341, Article 366 - Power of High Courts to Issue certain writs - Scheduled Tribes - Scheduled
High Courts24 Jul 2017Dismissed
Priya Singh Paul Vs Madhur Bhandarkar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0120
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Jul 2017Allowed
Rafiqbhai Gaffurbhai Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0118
Indian Penal Code, 1860, Section 354, Section 363, Section 509, Section 294, Section 366(a) - Assault or criminal force to woman
High Courts24 Jul 2017
SHRI DHARMA K. BHOMKAR Vs STATE OF GOA, & ORS.
Bombay High Court · (2017) 07 BOM CK 0086
High Courts24 Jul 2017
Shri Prasram s/o Damduji Amte Vs Shri Deepak s/o Madanmohan Gupta, & Ors.
Bombay High Court · (2017) 07 BOM CK 0081
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtTransfer of Property Act, 1882, Section 107 - Leases how made
High Courts24 Jul 2017
The State of Maharashtra, & Ors. Vs Subhas s/o. Ramrao Pawar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0024
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts24 Jul 2017
Usha D. Shah & Anr. Vs Utility Premises Pvt. Ltd., & Ors.
Bombay High Court · (2017) 07 BOM CK 0010
Code of Civil Procedure, 1908, Order 18Rule 3
High Courts21 Jul 2017
Kishor S/o Shamrao Dongre Vs Smt.Rohini W/o Kishor Dongre
Bombay High Court · (2017) 07 BOM CK 0214
Hindu Marriage Act, 1955, Section 13(1)(IA) - Divorce
High Courts21 Jul 2017
Laxman Ramji Taske [since dead], through his legal representatives : Smt. Saraswati Laxman Taske, & Ors. Vs Kewalabai Kisan Pawade, & Ors.
Bombay High Court · (2017) 07 BOM CK 0211
Code of Civil Procedure, 1908, Section 152, Order 20Rule 6 - Amendment of judgments, decrees or ordersLimitation Act, 1963, Article 137
High Courts21 Jul 2017Allowed
M/s New Shelter Enterprises, A proprietory concern, through its Proprietor Salil Madhukar Majgaonkar, & Ors. Vs Smt Meenakshi w/o Sudhir Gupta, & Anr.
Bombay High Court · (2017) 07 BOM CK 0205
Code of Civil Procedure, 1908, Order 7Rule 11, Order 29Rule 1, Order 7Rule 11(d), Order 21Rule 1,
High Courts21 Jul 2017Allowed
Madan Sitaram Chandanbatwe Vs State of Maharashtra Through the Secretary Tribal Development Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0192
High Courts21 Jul 2017
Miss Magdeline James Simon Vs The State of Maharashtra Thru the Principal Secretary, Higher Technical Education, & Ors.
Bombay High Court · (2017) 07 BOM CK 0171
High Courts21 Jul 2017
Mrs. Sheroo Shapurji (now Mrs. Sheroo Mistry) Vs Bank of India
Bombay High Court · (2017) 07 BOM CK 0153
Bank of India (Employees Pension) Regulations, 1995, Regulation 28, Regulation 22(1), Regulation 2(y), Regulation 2(x)
High Courts21 Jul 2017
Nakshatra Properties Private Limited Vs Hiya Associates and Others
Bombay High Court · (2017) 07 BOM CK 0147
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 40Rule 1,
High Courts21 Jul 2017
Mrs. Hutoxi Noshir Shroff (since deceased) Mrs. Bana Hoshie Deboo, & Ors. Vs Bank of India
Bombay High Court · (2017) 07 BOM CK 0138
Bank of India (Employees Pension) Regulations, 1995, Regulation 29, Regulation 28, Regulation 22, Regulation 22(1), Regulation 2(y), Regulation 3(1)(a), Regulation 2(x)
High Courts21 Jul 2017Allowed
Pramod Ganpatrao Pinge Vs State of Maharashtra, through its Secretary, Department of Urban Development, Mantralaya, & Anr.
Bombay High Court · (2017) 07 BOM CK 0124
Maharashtra Gunthewari (Development, Regulation, Upgradation and Control) Act, 2001, Section 3(1), Section 3(3), Section 2(c) -Nagpur Improvement Trust Act, 1949, Section 25, Section 25(2), Section 25(1)
High Courts21 Jul 2017
Pravin s/o Bhaskarrao Ragit Vs Maharashtra Jeevan Pradhikaran, & Ors.
Bombay High Court · (2017) 07 BOM CK 0122
High Courts21 Jul 2017
Safinaz Abbas Bharmal, & Ors. Vs Khalil Ahmed Gulam Nabi Bhure, & Ors.
Bombay High Court · (2017) 07 BOM CK 0106
Limitation Act, 1963, Article 65, Article 144