COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 67 of 131

High Courts21 Jun 2017

The State of Maharashtra, Through Police Station Bidkin Vs Niranjan s/o Shripatrao Jadhav, & Ors.

Bombay High Court · (2017) 06 BOM CK 0021

Indian Penal Code, 1860, Section 34, Section 307, Section 506, Section 186 - Acts done by several persons in furtherance of common intention - Attempt

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High Courts20 Jun 2017Allowed

Balu @ Meghanand s/o Punamchand Meshram, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0204

Indian Penal Code, 1860, Section 397, Section 34 - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention

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High Courts20 Jun 2017

Dilip s/o Madhukar Ogle, & Ors. Vs Union of India Thr. The General Manager, South Estern Central Railway, Bilaspur

Bombay High Court · (2017) 06 BOM CK 0193

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcRailways Act, 1989, Section 124A, Section 123(c) -

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High Courts20 Jun 2017

Divisional Controller, Maharashtra State Road Transport Corporation at Chandrapur Vs Subhchandra s/o Premnarayan Pathak

Bombay High Court · (2017) 06 BOM CK 0191

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High Courts20 Jun 2017

Jitendra s/o Bhalchandra Salunke Vs The State of Maharashtra Its Secretary, Tribal Development Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0178

Constitution of India, Article 226, Article 342, Article 341 - Power of High Courts to Issue certain writs - Scheduled Tribes - Scheduled Castes

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High Courts20 Jun 2017Dismissed

Khatijabi w/o Haji Iqbal Vs Shahbaz Khan s/o Wahab Khan, & Ors.

Bombay High Court · (2017) 06 BOM CK 0175

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High Courts20 Jun 2017

Lisha Digambar Dudhare Vs State of Maharashtra Through its Secretary, Tribal Development Department Mantralaya, & Anr.

Bombay High Court · (2017) 06 BOM CK 0171

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High Courts20 Jun 2017Dismissed

M/s. Utkal Highways, & Ors. Vs The Union of India, Ministry of Mines and Minerals, Department of Mines, & Ors.

Bombay High Court · (2017) 06 BOM CK 0162

Mines and Minerals (Regulation and Development) Act, 1957, Section 3(e), Section 3(i) - Definitions - DefinitionsMines Act, 1952, Section 2(JJ) - Defini

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High Courts20 Jun 2017

Maroti s/o Motiram Ramteke, & Ors. Vs Pralhad s/o Chintamanji Ramteke, & Anr.

Bombay High Court · (2017) 06 BOM CK 0149

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts20 Jun 2017

Mr. Nilesh N. Shah, & Anr. Vs The Officer in charge/ Investigating Officer, & Anr.

Bombay High Court · (2017) 06 BOM CK 0137

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 Courts20 Jun 2017Allowed

Mr. Sheikh Shabbir Vs Mrs. Shashikala Prabhakar Sankhalkar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0134

Income Tax Act, 1961, Section 269SS, Section 269SS, Section 269SS, Section 269SS - Mode of taking or accepting certain loans and deposits

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High Courts20 Jun 2017Allowed

The Bicholim Urban Co-operative Bank Ltd. Vs Shri Ahamed Actar Shaikh, & Anr.

Bombay High Court · (2017) 06 BOM CK 0047

Negotiable Instruments Act, 1881, Section 138, Section 142, Section 142(2), Section 142(2)(a), Section 142A, S

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High Courts20 Jun 2017Dismissed

Venkat Pandurang Teleng and another Vs The State of Maharashtra and others

Bombay High Court · (2017) 06 BOM CK 0009

Code of Civil Procedure, 1908, Order 23Rule 1(3)

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High Courts19 Jun 2017Dismissed

Haresh Nagindas Vora, & Anr. Vs Union Of India, & Anr.

Bombay High Court · (2017) 06 BOM CK 0180

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of au

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High Courts19 Jun 2017

KHR Hospitality India Ltd. Vs Village Panchayat of Majorda-Utorda- Calata, through its Secretary

Bombay High Court · (2017) 06 BOM CK 0174

Goa Panchayat Raj Act, 1994, Section 155, Section 201A -Goa Panchayat Raj (Imposition of taxes, fees and other dues) Rules, 1998, Rule 5

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High Courts19 Jun 2017Dismissed

M/s. Agrozan India Pvt. Ltd. Vs M/s. Agritrade India Services Pvt. Ltd.

Bombay High Court · (2017) 06 BOM CK 0167

Companies Act, 1956, Section 434(1)(a) - Company when deemed unable to pay its debts.

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High Courts19 Jun 2017Dismissed

Smt. Pushpadevi W/o Girdharilal Agrawal Vs State of Maharashtra, through the Collector, & Ors.

Bombay High Court · (2017) 06 BOM CK 0060

Land Acquisition Act, 1894, Section 17, Section 23(1)(3) - Special powers In cases of urgency - Matters to be considered In determining compensation

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High Courts19 Jun 2017

Supriya Vs Kamlesh

Bombay High Court · (2017) 06 BOM CK 0052

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High Courts19 Jun 2017Dismissed

The Divisional Manager, Oriental Insurance Company Limited Vs Sindhubai W/o Manikrao Nidhan, & Anr.

Bombay High Court · (2017) 06 BOM CK 0041

Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts19 Jun 2017

The Oriental Insurance Co. Ltd. Vs Smt. Savita wd/o Kailas Kokate, & Ors.

Bombay High Court · (2017) 06 BOM CK 0036

Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166, Section 140, Section 140, <

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