High Courts04 Dec 2017Allowed
Manohar Ganpatrao Kapsikar Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0073
Maharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 10, Rule 5, Rule 9(3)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 7 of 131
High Courts04 Dec 2017Dismissed
Mohammed Mustafa Vs The State of Maharashtra & Anr
Bombay High Court · (2017) 12 BOM CK 0070
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts04 Dec 2017
Mumbai Metropolitan Region Development Authority Vs The Fare Fixation Committee & Ors
Bombay High Court · (2017) 12 BOM CK 0069
Arbitration and Conciliation Act, 1996, Section 9 -Metro Railway (Operation and Maintenance) Act of 2002, Section 35, Section 33, Section 37, Section 34, Section 103, Section 1(2), Section 2(e), Section 13(8
High Courts04 Dec 2017Dismissed
The Oriental Insurance Co.Ltd Vs Vijay Ramchandra Kale & Ors
Bombay High Court · (2017) 12 BOM CK 0015
Motor Vehicles Act, 1988, Section 165, Section 165, Section 168, Section 168 - Claims Tribunals - Award of the Claims TribunalI
High Courts04 Dec 2017
The State of Maharashtra & Ors Vs Eknath Ramdas Motghare & Ors
Bombay High Court · (2017) 12 BOM CK 0012
Indian Penal Code, 1860, Section 302, Section 304(II) - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts30 Nov 2017
Bottero Vs Euro Glass Limited & Anr
Bombay High Court · (2017) 11 BOM CK 0180
Code of Civil Procedure, 1908, Order 7Rule 11 -Arbitration and Conciliation Act, 1996, Section 8, Section 45, Section 44
High Courts30 Nov 2017
Jaideep Ashok Gholkar Vs Rakhee Jaideep Gholkar
Bombay High Court · (2017) 11 BOM CK 0155
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 25, Section 24,
High Courts30 Nov 2017
Kamlakar Bhimrao Patil & Anr Vs Maharashtra Industrial Development Corporation
Bombay High Court · (2017) 11 BOM CK 0153
Airports Authority of India Act, 1994, Section 3, Section 3(2), Section 21, Section 20 - Constitution and incorporation of the Authority - Constitution and incorporat
High Courts30 Nov 2017
Narayan Dattu Panchal Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0113
Constitution of India, Article 14, Article 21, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of
High Courts30 Nov 2017
New India Assurance Company Ltd Vs Chhagan s/o Keru Narwade
Bombay High Court · (2017) 11 BOM CK 0110
Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murderMotor Vehicles Act
High Courts30 Nov 2017
Rajaram s/o Sayaji Narote Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 11 BOM CK 0088
Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe
High Courts30 Nov 2017
Rajesh s/o. Jiwan Jangle Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 11 BOM CK 0087
Code of Criminal Procedure, 1973, Section 10 - Subordination of Assistant Sessions JudgesBombay Police Act, 1951, Section 59, Section 56(1)(a)(b) - H
High Courts30 Nov 2017
Ramesh D. Shah & Anr. Vs Tushar D. Thakkar & Anr.
Bombay High Court · (2017) 11 BOM CK 0083
Arbitration & Conciliation Act, 1996, Section 25, Section 24, Section 23(1), Section 11(6), Section 14(2), Section 32 (2)
High Courts30 Nov 2017
Shri Prafulla Purushottam Gadge Vs Buldana Urban Co-operative Credit Society, Ltd.
Bombay High Court · (2017) 11 BOM CK 0051
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142
High Courts30 Nov 2017
Smt.Sindhu & Ors. Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 11 BOM CK 0030
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 173, Section 240,
High Courts29 Nov 2017
Ashu Vs The Scheduled Tribe Caste
Bombay High Court · (2017) 11 BOM CK 0189
Constitution of India, Article 14, Article 342 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Scheduled Tribes
High Courts29 Nov 2017
Athar Khan & Ors Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 11 BOM CK 0188
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504, Section 494 - Acts
High Courts29 Nov 2017
Dr. Kakasaheb Vs Prashant & Anr
Bombay High Court · (2017) 11 BOM CK 0165
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts29 Nov 2017
Haridas Vikramji Meshram Vs State of Maharashtra & Ors
Bombay High Court · (2017) 11 BOM CK 0159
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 9(7), Rule 9(7), Rule 3(4), Rule 3(4)
High Courts29 Nov 2017
Laurence M. Rodrigues Vs Inacio Domnic Pereira & Ors
Bombay High Court · (2017) 11 BOM CK 0148
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa Panchayat Ra