Bombay High Court Judgments 2017 — Page 61

High Courts04 Jul 2017Allowed

Suklal, s/o Kalu Thorat, since deceased, by his heirs and legal representatives, namely Shantabai, w/o Suklal Thorat & Ors. Vs Ramkrushna, s/o Hari Wani, since deceased, by his heirs and legal representatives, namely Mangala, w/o Ramkris

Bombay High Court · (2017) 07 BOM CK 0056

Mumbai Municipal Corporation Act, 1888, Section 394A, Section 394(1)(a) - Power to prohibit the keeping of certain article of dangerous character in certain premises or areas. - Certain arti

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High Courts04 Jul 2017partly allowed

The State of Maharashtra (through Azadnagar Police Station, Dhule) Vs Rajendra @ Raju Rambhau Yadav & Ors.

Bombay High Court · (2017) 07 BOM CK 0035

Indian Penal Code, 1860, Section 120B, Section 302, Section 304, Section 34, Section 147, Section 300,

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High Courts04 Jul 2017Dismissed

The State of Maharashtra Vs Parshu S/o Ramji Khillare, & Ors.

Bombay High Court · (2017) 07 BOM CK 0030

Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149, Section 337 - Punishment for murder - Punishment for

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High Courts04 Jul 2017Dismissed

The State of Maharashtra, & Anr. Vs Mohan s/o.Gokulrao Ranjwan, & Ors.

Bombay High Court · (2017) 07 BOM CK 0025

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Se

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High Courts03 Jul 2017

Anil Pravinchandra Pandya Vs State of Maharashtra, Department of Water Conservation, Mantralaya, Mumbai, through its Secretary, & Anr.

Bombay High Court · (2017) 07 BOM CK 0279

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High Courts03 Jul 2017

Court on its Own Motion Vs State of Maharashtra, through Secretary, Urban Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 07 BOM CK 0259

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High Courts03 Jul 2017

M/s Ira Exotica Private Limited Vs State of Goa, through Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0207

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High Courts03 Jul 2017

M/S Kuber Steel Traders Vs M/s Yash Enterprises, & Ors.

Bombay High Court · (2017) 07 BOM CK 0206

Code of Civil Procedure, 1908, Order 37Rule 5, Order 37Rule 3

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High Courts03 Jul 2017

M/s. AMBEY IRON PRIVATE LIMITED, & ORS. Vs PUNJAB NATIONAL BANK

Bombay High Court · (2017) 07 BOM CK 0199

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High Courts03 Jul 2017

Mr. Parshuram Nalkar, Son of Shivaji Nalkar Vs State, Represented by the PP Panaji Goa

Bombay High Court · (2017) 07 BOM CK 0163

Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 279, Section 304A<

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High Courts03 Jul 2017Disposed off

Mr.Howard Miranda (Mrs.Agnes Miranda), & Ors. Vs Nil

Bombay High Court · (2017) 07 BOM CK 0159

Code of Civil Procedure, 1908, Section 151, Order 18Rule 17, Order 18Rule 17A - Saving of Inherent powers of Court

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High Courts03 Jul 2017Allowed

Satish Kawaduji Kakade, & Anr. Vs State of Maharashtra, Department of Higher & Technical Education, Mantralaya, & Ors.

Bombay High Court · (2017) 07 BOM CK 0101

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High Courts03 Jul 2017Allowed

Shashikant son of Nandkishore Dhage Vs Union of India, through its General Manager, Central Railway, Mumbai CST

Bombay High Court · (2017) 07 BOM CK 0092

Railways Act, 1989, Section 124A, Section 123(c)(2) - Compensation on account of untoward incidents - Definitions

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High Courts03 Jul 2017Allowed

Shri Gautam N. Pednekar, Son of late Shri Naguesh T. Pednekar Vs The State of Goa, Through Police Inspector

Bombay High Court · (2017) 07 BOM CK 0085

Code of Criminal Procedure, 1973, Section 473, Section 368(2) - Extension of period of limitation in certain cases - Power of High Court to confirm sentence or annul conviction

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High Courts03 Jul 2017Dismissed

Shri Surendra s/o Manoharrao Bhele Vs Latika w/o Surendra Bhele & Ors.

Bombay High Court · (2017) 07 BOM CK 0075

Code of Criminal Procedure, 1973, Section 125, Section 127 - Order for maintenance of wives, children and parents - Alteration In allowanceHindu Marriage Act, 1955,

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High Courts03 Jul 2017

Shri Vishnu Dashrath Chavan Vs Shri Pundalik Dashrath Chavan

Bombay High Court · (2017) 07 BOM CK 0074

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 27, Order 41Rule 23, Order 41Rule 29,

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High Courts03 Jul 2017Allowed

Shriram s/o. Namdeo Hoge Vs The State of Maharashtra, through Collector, Buldhana

Bombay High Court · (2017) 07 BOM CK 0072

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts03 Jul 2017Allowed

Smt. Telma De Sa Pinto Vs State of Goa, through the Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0066

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High Courts03 Jul 2017Allowed

Sunilkumar Madanlal Agrawal Vs State of Maharashtra, School Education Department, through its Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0054

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High Courts03 Jul 2017Allowed

The State of Maharashtra Vs Manoj Kantilal Nidhane, & Anr.

Bombay High Court · (2017) 07 BOM CK 0031

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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Bombay High Court judgments, 2017