High Courts18 Jul 2017Allowed
Dr. Shamkant Narayan Nandanwar Vs The State of Maharashtra, through its Secretary, Department of Agriculture, Animal Husbandry, Dairy Development & Fisheries, & Anr.
Bombay High Court · (2017) 07 BOM CK 0246
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 54 of 131
High Courts18 Jul 2017Allowed
Euro School Education Trust, & Ors. Vs Divisional Fee Regulatory Committee, Pune, & Ors.
Bombay High Court · (2017) 07 BOM CK 0224
Constitution of India, Article 226 -Maharashtra Educational Institutes (Regulation of Fees) Act, 2011, Section 4, Section 6, Section 10, Section 9, Section 6(1)
High Courts18 Jul 2017Dismissed
Keshaorao Krishnarao Bokade Vs Scheduled Tribes Caste Certificate Scrutiny Committee, Adivasi Vikas Bhavan, & Ors.
Bombay High Court · (2017) 07 BOM CK 0218
High Courts18 Jul 2017Allowed
Ku. Vaishali Shamraji Hedaoo Vs State of Maharashtra, through Secretary, Ministry of Tribal Welfare Department, Mantralaya, & Anr.
Bombay High Court · (2017) 07 BOM CK 0213
High Courts18 Jul 2017
M/s. Vijay Constructions, & Anr. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0194
Mines and Minerals (Regulation and Development) Act, 1957, Section 15 - Power of State Governments to make rules in respect of minor mineralsMaharashtra Land Revenue Code, 1966,
High Courts18 Jul 2017
Maharashtra State Electricity Distribution Company Limited Vs Shilpa Steel & Power Limited, & Ors.
Bombay High Court · (2017) 07 BOM CK 0185
Electricity Act, 2003, Section 62(6) - Determination of tariff
High Courts18 Jul 2017
Mr. Michael Fernandes, & Anr. Vs The Chief Election Officer, & Ors.
Bombay High Court · (2017) 07 BOM CK 0164
High Courts18 Jul 2017
Mr. Zoivonta E. Parab Vs The State of Goa Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 07 BOM CK 0160
High Courts18 Jul 2017Allowed
Narayan Murlidhar Theng and Others Vs Dinkar S. Shinge and Another
Bombay High Court · (2017) 07 BOM CK 0146
Code of Civil Procedure, 1908, Section 148 - Enlargement of time
High Courts18 Jul 2017Dismissed
Prafullakumar Dinanath Pathrabe Vs The State of Maharashtra, through its Secretary, Tribal Welfare Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0126
High Courts18 Jul 2017Allowed
Purushottam Babulal Gurde Vs The State of Maharashtra, through its Secretary, Department of Social Welfare, & Ors.
Bombay High Court · (2017) 07 BOM CK 0119
High Courts18 Jul 2017Allowed
Ramu @ Rameshwar s/o Ramkishan Aathave Vs State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0112
Code of Criminal Procedure, 1973, Section 378, Section 437A - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Sec
High Courts18 Jul 2017Allowed
Santosh S/o Shankarlal Agrawal Vs Purushottam S/o Jaganath Murme, & Anr.
Bombay High Court · (2017) 07 BOM CK 0103
Societies Registration Act, 1860, Section 15 - Member definedBombay Public Trusts Act, 1950, Section 22, Section 70, Section 72(4)
High Courts18 Jul 2017
Shri Anil Candolcar Vs Mormugao Municipal Council Vasco, Goa through its Chief Officer, & Anr.
Bombay High Court · (2017) 07 BOM CK 0088
High Courts18 Jul 2017
Shri Laxmikant Naik Vs The Chief Executive Officer South Goa Collectorate, & Ors.
Bombay High Court · (2017) 07 BOM CK 0082
Goa Panchayat Raj Act, 1994, Section 66(5)
High Courts18 Jul 2017
Siva Bulk Limited Vs m.v. Aodabao & Anr.
Bombay High Court · (2017) 07 BOM CK 0071
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(a)
High Courts18 Jul 2017Allowed
Smt. Shobha Wd/o Shatrughan Umale, & Ors. Vs Vitthal S/o Viyanand Mohite, & Ors.
Bombay High Court · (2017) 07 BOM CK 0067
Motor Vehicles Act, 1860, Section 3, Section 166
High Courts18 Jul 2017Dismissed
State of Maharashtra, Through Police Station Officer Vs Sau. Gunabai Maroti Bitewad, & Ors.
Bombay High Court · (2017) 07 BOM CK 0062
Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts18 Jul 2017Dismissed
The Divisional Manager, The Oriental Insurance Company Limited Vs Smt. Malta wd/o Jaishan Dhisale, & Ors.
Bombay High Court · (2017) 07 BOM CK 0044
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMotor Vehicles Act, 1988, Section 14, Section 14,
High Courts18 Jul 2017Allowed
The Superintendent, The Nanded Sikh Gurudwra Sachkhand Shri Hazur Apchal Nagar Nagar Sahib, & Anr. Vs Jyotinder Kaur Hira Singh, & Anr.
Bombay High Court · (2017) 07 BOM CK 0017
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 37, Rule 36