COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 55 of 131

High Courts18 Jul 2017Dismissed

United India Insurance Company Limited Vs Smt Veena wd/o Krishnarao Thakre, & Ors.

Bombay High Court · (2017) 07 BOM CK 0011

Motor Vehicles Act, 1988, Section 147, Section 147, Section 163A, Section 163A, Section 166, Section 166

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High Courts17 Jul 2017Allowed

Balasaheb s/o.Namdeo Bhale Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0268

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts17 Jul 2017Dismissed

Dattakishor Jagannath Kumbhare Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0257

Constitution of India, Article 226, Article 227, Article 142 -Maharashtra Scheduled Caste, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes,

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High Courts17 Jul 2017Allowed

Indo Swiss Embroidery Industries Limited Vs Commissioner of Central Excise, Vapi

Bombay High Court · (2017) 07 BOM CK 0230

Constitution of India, Article 265 - Taxes not to be imposed save by authority of lawCentral Excise Act, 1944, Section 3(3), Section 11AC,

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High Courts17 Jul 2017

M/s Shree Ram Urban Infrastructure Ltd Known as Shree Ram Mills, & Anr. Vs Kalpataru Properties Pvt Ltd.

Bombay High Court · (2017) 07 BOM CK 0202

Contract Act, 1872, Section 10 - What agreements are contractsSpecific Relief Act, 1963, Section 10, Section 34 - Cases in which specific performance

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High Courts17 Jul 2017Allowed

Philfran Tours and Travels Sujay Apartments, Through its Proprietor, Shri Francis Pereira Vs J. P. Nunes and Sons Transport Operators

Bombay High Court · (2017) 07 BOM CK 0131

Code of Civil Procedure, 1908, Section 34 - Interest

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High Courts17 Jul 2017Allowed

Sandeep Shriram Warade, & Ors. Vs The Maharashtra Public Service Commission, through its Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0105

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtDrugs and Cosmeti

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High Courts17 Jul 2017

Shabbir bhai Morbiwala, & Ors. Vs Maharashtra Housing and Area Development Authority, & Ors.

Bombay High Court · (2017) 07 BOM CK 0095

Maharashtra Housing and Area Development Act, 1976, Section 77, Section 95A - Penalty for contravening section 77

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High Courts17 Jul 2017

Syed Tajoddin Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0053

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

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High Courts17 Jul 2017Dismissed

Yogesh S/o Kacharu Ighe Vs State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 07 BOM CK 0001

Indian Penal Code, 1860, Section 307, Section 392, Section 457 - Attempt to murder - Punishment for robbery - Lurking house-trespass or house-breaking by night in order to

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High Courts14 Jul 2017Allowed

Western Coal Fields Limited Vs Smt. Pushpalata wd/o Harichandra Awari, & Ors.

Bombay High Court · (2017) 07 BOM CK 0296

Coal Bearing Areas (Acquisition and Development) Act, 1957, Section 4, Section 14, Section 9, Section 14(2), Section 2(d),

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High Courts14 Jul 2017Allowed

Arjun Uddhav Arbad Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0275

Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 307, Section 323, Section 504 - Puni

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High Courts14 Jul 2017Dismissed

Chanbi Oil Khan Vs State of Goa, Through Police Inspector, & Anr.

Bombay High Court · (2017) 07 BOM CK 0262

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts14 Jul 2017