COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 59 of 131

High Courts07 Jul 2017Dismissed

Vidarbha Irrigation Development Corporation, through Executive Engineer, Lower Wardha Project Vs Ramkumaribai Shankarlal Chandak, & Ors.

Bombay High Court · (2017) 07 BOM CK 0004

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

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High Courts06 Jul 2017Allowed

Chandrakumar Sundardas Taneja Vs State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 07 BOM CK 0261

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 498A, Section

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High Courts06 Jul 2017Allowed

Dattatraya s/o. Pandharinath Chamle Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0256

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Co-op

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High Courts06 Jul 2017

Dilipkumar Vs Vinodkumar

Bombay High Court · (2017) 07 BOM CK 0251

Code of Criminal Procedure, 1973, Section 482, Section 242, Section 244, Section 247 - Saving of inherent powers of High Court - Evidence for prosecut

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High Courts06 Jul 2017Allowed

Dr. Pradeep s/o Sadashiv Wankhede, & Anr. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 07 BOM CK 0247

Indian Penal Code, 1860, Section 304A - Causing death by negligence

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High Courts06 Jul 2017

Gopal Keshav Pathak, & Ors. Vs Gunwant Shankar Chaudhary, & Anr.

Bombay High Court · (2017) 07 BOM CK 0236

Code of Civil Procedure, 1908, Order 7Rule 11, Order 14Rule 2, Order 19Rule 2 -Benami Transactions (Prohibition) Ac

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High Courts06 Jul 2017

Hunar Jasmit Singh Gujral Vs Narsee Monjee College of Commerce & Economics, having its address at Juhu Scheme, & Ors.

Bombay High Court · (2017) 07 BOM CK 0232

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Jul 2017Dismissed

M/s Ravindra Narayan Choudhari Through it''s Proprietor Ravindra Narayan Choudhari Vs Rashtriya Chemicals and Fertilizers Ltd., & Anr.

Bombay High Court · (2017) 07 BOM CK 0203

Constitution of India, Article 14, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom

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High Courts06 Jul 2017Allowed

Mangala wd/o Gajanan Kale, & Ors. Vs Mahadeo s/o Ashok Gawane, & Ors.

Bombay High Court · (2017) 07 BOM CK 0180

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High Courts06 Jul 2017Dismissed

Mr Firoze Adi Vakil Vs Miss Zarene Framroz Munshi

Bombay High Court · (2017) 07 BOM CK 0169

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 7Rule 11,

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High Courts06 Jul 2017

Mr. Jason Lobo, & Anr. Vs State of Goa, Through Public Prosecutor, & Anr.

Bombay High Court · (2017) 07 BOM CK 0165

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 Courts06 Jul 2017

Mrs. Ida Barreto, widow of Antonio, major Teodosio Furtado, & Ors. Vs Mr. Maxmiano Guilherme Furtado and his wife, & Ors.

Bombay High Court · (2017) 07 BOM CK 0137

Code of Civil Procedure, 1908, Section 104, Section 96 -Portuguese Civil Procedure Code, 1939, - Article 1369, Article 1391, Article 2098, Article 2099, Article 1414, Article 1784, Arti

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High Courts06 Jul 2017Allowed

Shankar s/o Narayan Rathod Since dead through his legal heirs Smt. Gangabai wd/o Shankar Rathod Vs Union of India, Through the General Manager Central Railway

Bombay High Court · (2017) 07 BOM CK 0094

Railway Claims Tribunal Act, 1987, Section 16 -Railways Act, 1980, Section 123(c)(2), Section 124(a)

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High Courts06 Jul 2017

The Executive Engineer, PWD Vs Mr. Rondolfo Tolentino Xavier C. Veigas

Bombay High Court · (2017) 07 BOM CK 0042

Land Acquisition Act, 1894, Section 4, Section 23(2), Section 23(1A), Section 28A - Publication of preliminary notification and powers of officers thereup

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High Courts06 Jul 2017

The State of Maharashtra Vs Sukhdeo Sitaram Amale

Bombay High Court · (2017) 07 BOM CK 0027

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts06 Jul 2017Allowed

Tulshidas Gaude Vs The State of Goa through Public Prosecutor Altinho Panaji Goa, & Anr.

Bombay High Court · (2017) 07 BOM CK 0015

Indian Penal Code, 1860, Section 302, Section 300, Section 326, Section 504, Section 304(2) - Punishment for murder - Murder - Vo

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High Courts06 Jul 2017Allowed

Umesh Kalyanrao Galande Vs Maharashtra State Road Transport Corporation

Bombay High Court · (2017) 07 BOM CK 0013

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsMaharashtra Employees of Private Sch

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High Courts05 Jul 2017Allowed

Aalia Kausar Mohammed Shafee, & Ors. Vs State of Maharashtra Through its Secretary, Health Education Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0292

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High Courts05 Jul 2017Allowed

Ajay Raghunath Kupatkar Vs State of Maharashtra, through its Secretary, School Education Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0287

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High Courts05 Jul 2017

Kalpataru Properties Private Limited Vs Sri Kalpatharu Housing Private Limited

Bombay High Court · (2017) 07 BOM CK 0220

Code of Civil Procedure, 1908, Section 20 - Other suits to be instituted where defendants reside or cause of action arisesTrade Marks Act, 1999, Section 134,

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