High Courts12 Jul 2017
Mr Caesar Vaz, son of Shri Caitano Rosario Mario Vaz Vs State of Goa Through Chief Secretary, & Ors.
Bombay High Court · (2017) 07 BOM CK 0170
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 57 of 131
High Courts12 Jul 2017
Nirajkumar Kapurchand Jain Vs Smt. Sweeti w/o Nirajkumar Jain, & Anr.
Bombay High Court · (2017) 07 BOM CK 0141
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts12 Jul 2017
Seth Construction Company Vs Shri Ramchandra & Ors
Bombay High Court · (2017) 07 BOM CK 0097
Motor Vehicles Act, 1988, Section 2(14), Section 2(14), Section 2(47), Section 2(47), Section 147, Section 147, <
High Courts12 Jul 2017
Shankarrao Amrutrao Kale Vs Raghunath Jagoji Shirpurkar
Bombay High Court · (2017) 07 BOM CK 0093
Evidence Act, 1872, Section 137 - Examination-in-chief
High Courts12 Jul 2017Allowed
Snehanjali Electronics and Trading Private Limited Vs Inspector of General of Registration and Controller of Stamps, Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0065
Registration Act, 1908, Section 25, Section 23 - Provision where delay in presentation is unavoidable - Time for presenting documentsCompanies Act, 1956,
High Courts12 Jul 2017Allowed
The Superintendent Engineer, Maharashtra State Electricity Distribution Company Ltd. Vs Dr. Babasaheb Ambedkar Backward Class-C Co-operative Spinning Mill Ltd.
Bombay High Court · (2017) 07 BOM CK 0018
Electricity Act, 2003, Section 180, Section 181 - Powers of State Governments to make rules - Powers of State Commissions to make regulations
High Courts11 Jul 2017
Virendrasingh Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0298
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts11 Jul 2017
Vishnu Arjun Kadam, & Ors. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0297
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts11 Jul 2017Allowed
Anandrao s/o Janardan Hiware Vs The State of Maharashtra, through Police Station Officer
Bombay High Court · (2017) 07 BOM CK 0280
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 Courts11 Jul 2017Dismissed
Dr. [Smt.] M.M.Swami Sirsikar, & Ors. Vs State of Maharashtra Through the Secretary, Public Health Department, & Anr.
Bombay High Court · (2017) 07 BOM CK 0248
Constitution of India, Article 14, Article 226 -Maharashtra Civil Services (Pension) Rules, 1982, Rule 36
High Courts11 Jul 2017
Gaffar Khan Vs State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0241
Indian Penal Code, 1860, Section 302, Section 34, Section 304-II - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts11 Jul 2017Dismissed
M/s Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. Vs Mr. Babi Suresh Gaonkar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0204
Code of Civil Procedure, 1908, Order 43Rule 1(r) -Mines and Minerals (Regulation and Development) Act, 1957, Section 8(2) - Periods for which mining leases
High Courts11 Jul 2017
Mahadev Titthal Jagadale Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 07 BOM CK 0189
Code of Criminal Procedure, 1973, Section 145, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace - Procedure where dispute concerning land or wa
High Courts11 Jul 2017
Malabar Hill Citizens Forum Vs The Commissioner of Labour, & Ors.
Bombay High Court · (2017) 07 BOM CK 0181
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput
High Courts11 Jul 2017
Nagesh Laxman Takmoge Vs The Commissioner of Police, Solapur and Ors.
Bombay High Court · (2017) 07 BOM CK 0148
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3 - Power to make orders detaining certain persons
High Courts11 Jul 2017
Taranjitshingh alias Ranjitsingh S/o Preetamshingh Gill Vs The State of Maharashtra through the Chief Secretary, Government of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0052
Code of Criminal Procedure, 1973, Section 433, Section 433A - Power to commute sentence - Restriction on powers of remission or commutation in certain casesIndian Penal C
High Courts11 Jul 2017
The Commissioner of Central Excise & Service Tax, Kolhapur Vs Bahar Agro Chem & Feeds Pvt. Ltd.
Bombay High Court · (2017) 07 BOM CK 0050
Central Excise Act, 1944, Section 35, Section 35G - Appeals to Commissioner (Appeals)]. - Appeal to High Court
High Courts11 Jul 2017Dismissed
Union of India, Through the Secretary, Ministry of Defence, & Anr. Vs Deepak Arjun Malwadkar
Bombay High Court · (2017) 07 BOM CK 0012
Indian Penal Code, 1860, Section 34, Section 498A, Section 307, Section 506 - Acts done by several persons in furtherance of common intention - Husban
High Courts10 Jul 2017Allowed
M/s. Allied Fibers Ltd. Vs Commissioner of Customs (Import), & Anr.
Bombay High Court · (2017) 07 BOM CK 0200
Central Excise Act, 1944, Section 37C(a) - Service of decisions, orders, summons, etc.Customs Act, 1962, Section 59, Section 130,
High Courts10 Jul 2017Dismissed
Mahadeo Ramchandra Chikate Vs Baliram s/o Vithu Khaire
Bombay High Court · (2017) 07 BOM CK 0191
Code of Civil Procedure, 1908, Section 148, Section 96, Order 8Rule 1, Order 8Rule 10 - Enlargement of time - Appeal from original