High Courts28 Jun 2017Dismissed
Smt. Manjusha Umesh Ghodele Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.
Bombay High Court · (2017) 06 BOM CK 0061
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 64 of 131
High Courts28 Jun 2017Dismissed
Smt. Surekha Gangadhar Hingwe Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.
Bombay High Court · (2017) 06 BOM CK 0059
High Courts28 Jun 2017
Taslim Maulana Rampure & Anr. Vs Education Officer & Ors.
Bombay High Court · (2017) 06 BOM CK 0048
High Courts28 Jun 2017Dismissed
The State of Maharashtra Vs Geetabai w/o Digamber Thete, & Anr.
Bombay High Court · (2017) 06 BOM CK 0033
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts28 Jun 2017Dismissed
The State of Maharashtra Vs Sankosh s/o Tukaram Bhalerao
Bombay High Court · (2017) 06 BOM CK 0026
Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149 - Punishment for rioting - Voluntarily c
High Courts28 Jun 2017Dismissed
Vikas Pandurang Dongre, & Ors. Vs State of Maharashtra, through its Secretary, Tech. Education Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0005
High Courts27 Jun 2017Allowed
Akhilesh Kumar S/o Krishna Kumar Sao Vs State of Maharashtra
Bombay High Court · (2017) 06 BOM CK 0216
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 498A, <
High Courts27 Jun 2017Dismissed
M/s. Platinum Realty Through its Partner Mr.Krishnakant Mulik, & Anr. Vs The State of Maharashtra Through its Principal Secretary, Housing & Spl. Establishment Deptt., & Ors.
Bombay High Court · (2017) 06 BOM CK 0164
Development Control Regulations for Greater Bombay, 1991, Rule 33(10)
High Courts27 Jun 2017
Madhav s/o Vithal Magar Vs The State of Maharashtra, through Assistant Police Inspector, & Ors.
Bombay High Court · (2017) 06 BOM CK 0159
Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 504 - Punishment for rioting - Attempt to mu
High Courts27 Jun 2017
Mhaske Raosaheb Dadarao, & Ors. Vs State of Maharashtra Through: Secretary, Milk and Fisheries Development Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0147
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionMaharashtra Co-operative Societies Act, 1960, Section 91 - Disp
High Courts27 Jun 2017
Mohammed Husain Sheikh, & Ors. Vs State of Goa, Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 06 BOM CK 0145
High Courts27 Jun 2017
Mr. Narayan Datta Naik, s/o. Datta N. Naik Vs State of Goa, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 06 BOM CK 0139
High Courts27 Jun 2017
Santosh s/o Kahduji Mangrulkar Vs Abdul Jabbar s/o Abdul Rahim, & Ors.
Bombay High Court · (2017) 06 BOM CK 0095
Indian Penal Code, 1860, Section 427, Section 279, Section 304A, Section 338 - Mischief causing damage to the amount of fifty rupees - Rash driving o
High Courts27 Jun 2017
Shri Jainarayan Bodhuram Tiwadi since deceased through his legal heirs & representatives, & Ors. Vs Smt. Kesarbai Babulal Badhai since deceased through her legal heirs & representatives, & Ors.
Bombay High Court · (2017) 06 BOM CK 0081
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(1)(
High Courts27 Jun 2017Allowed
Shri Surinder Kumar Khosla Vs Shri Suresh Atmaram Jaca, & Ors.
Bombay High Court · (2017) 06 BOM CK 0072
High Courts27 Jun 2017
Student Academic Education Society, Aurangabad"s Oyster Institute of Pharmacy Vs The All India Council for Technical Education, Through its Regional Officer, & Ors.
Bombay High Court · (2017) 06 BOM CK 0053
High Courts27 Jun 2017
Suresh Sakharam Kadam, & Ors. Vs The Transport Manager Thane Municipal Transport Undertaking Thane Municipal Coprn, & Ors.
Bombay High Court · (2017) 06 BOM CK 0050
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166, Section 140, Section 140
High Courts27 Jun 2017Allowed
The Divisional Manager, New India Assurance Company Limited Vs Smt Anita wd/o Manikrao Parate, & Ors.
Bombay High Court · (2017) 06 BOM CK 0042
Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166 - Requirements of policies and limits of liability - Application for co
High Courts27 Jun 2017
The Official Trustees, Maharashtra State Vs The Indian Red Cross Society, Bombay City Branch & Anr.
Bombay High Court · (2017) 06 BOM CK 0037
Limitation Act, 1963, Article 136 -Official Trustees Act, 1913, Section 27 - Order of Court to have effect of a decreeBombay Public Trusts Act, 1
High Courts27 Jun 2017Dismissed
The State of Maharashtra Vs Bharatsing Harsing Patil
Bombay High Court · (2017) 06 BOM CK 0034
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 506,