COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 70 of 131

High Courts12 Jun 2017Allowed

Abdul Hamid s/o Abdul Majid Vs State of Maharashtra, through Collector, Wardha, & Anr.

Bombay High Court · (2017) 06 BOM CK 0220

Land Acquisition Act, 1894, Section 4, Section 24 - Publication of preliminary notification and powers of officers thereupon. - Matters to be neglected in determining compensation

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High Courts12 Jun 2017

Abu Zar Rehman Khan Vs Prakashchandra Shriram Gotmare

Bombay High Court · (2017) 06 BOM CK 0218

Code of Civil Procedure, 1908, Order 7Rule 11 -Limitation Act, 1908, Article 54

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High Courts12 Jun 2017

Babulal s/o Fakirchand Agrawal Vs Suresh s/o Kedarnath Malpani, & Ors.

Bombay High Court · (2017) 06 BOM CK 0205

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsTransfer of Property Act, 1882,

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High Courts12 Jun 2017

Gulabrao Narayanrao Chandurkar, (dead) through L.Rs., & Ors. Vs State of Maharashtra, Through its Secretary, Department of Information on Publicity, Mantralayta, Mumbai, & Anr.

Bombay High Court · (2017) 06 BOM CK 0182

Payment of Gratuity Act, 1972, Section 7(3A) -Maharashtra Civil Services (Pension) Rules, 1982, Rule 129B

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High Courts12 Jun 2017Allowed

Mr. Antonio Dias, & Anr. Vs Mr. Nazario Noronha alias Rosario Noronha, & Ors.

Bombay High Court · (2017) 06 BOM CK 0142

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High Courts12 Jun 2017Allowed

Rajesh Chunilal Meghani Vs The Andheri Recreation Club and ors.

Bombay High Court · (2017) 06 BOM CK 0112

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11 (d) -Bombay Public Trusts Act, 1950, Section 80,

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High Courts12 Jun 2017

Sayyad Jahir @ Shera Bakar Kureshi Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 06 BOM CK 0093

Indian Penal Code, 1860, Section 302, Section 201, Section 147, Section 149, Section 143, Section 364,

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High Courts12 Jun 2017Dismissed

Smt. Gonglem Shirodkar, & Ors. Vs Smt. Satyavati Calangutkar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0065

Code of Civil Procedure, 1908, Order 26Rule 13, Order 20Rule 18(1), Order 20Rule 18(2)

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High Courts12 Jun 2017Dismissed

The General Manager, Central Railway, through Deputy Chief Engineer Vs Smt. Mandabai Manoharrao Mohod, & Ors.

Bombay High Court · (2017) 06 BOM CK 0040

Land Acquisition Act, 1894, Section 4, Section 9 - Publication of preliminary notification and powers of officers thereupon. - Notice to persons interested

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High Courts12 Jun 2017

The State of Maharashtra, Through Police Inspector Vs Bhimrao Daulatrao Kadam, & Ors.

Bombay High Court · (2017) 06 BOM CK 0022

Indian Penal Code, 1860, Section 34, Section 147, Section 324, Section 307, Section 148, Section 325,

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High Courts09 Jun 2017Dismissed

Ashok Mohanlal Poddar Vs Pawan Ratnanlal Chamelia

Bombay High Court · (2017) 06 BOM CK 0212

Evidence Act, 1872, Section 91, Section 61, Section 67, Section 68, Section 63(5) -Code of Civil Procedure, 1976, Section 10

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High Courts09 Jun 2017

Bablu Vs State of Maharashtra and Anr.

Bombay High Court · (2017) 06 BOM CK 0206

Indian Penal Code, 1860, Section 304B - Dowry death

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High Courts09 Jun 2017

M/s.Oil and Natural Gas Corporation Ltd. Vs Interocean Shipping (India) Pvt. Ltd.

Bombay High Court · (2017) 06 BOM CK 0161

Trusts Act, 1882, Section 32, Section 32 - Right to reimbursement of expenses. - Right to reimbursement of expenses.Evidence Act, 1872, Section 19, <

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High Courts09 Jun 2017

Mahavir Sampat Keskar Vs Suresh Krishnaji Deshpande, & Ors.

Bombay High Court · (2017) 06 BOM CK 0153

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High Courts09 Jun 2017

New India Assurance Co. Ltd. Vs Smt.Seema Sudam Auti & Ors.

Bombay High Court · (2017) 06 BOM CK 0128

Code of Civil Procedure, 1908, Order 41Rule 33 -Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts09 Jun 2017Allowed

Janardhan S/o Jagoji Uike Vs State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0125

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts09 Jun 2017