High Courts08 Jun 2017Allowed
Dnyaneshwar s/o Govindrao Dafale, & Anr. Vs The Oriental Insurance Company Ltd., & Anr.
Bombay High Court · (2017) 06 BOM CK 0190
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 71 of 131
High Courts08 Jun 2017Dismissed
Maharashtra Industrial Development Corporation, through its Chief Executive Officer Vs Bhikabai Onkar Hivrale, & Anr.
Bombay High Court · (2017) 06 BOM CK 0158
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 54 - Appeals in proceedings before CourtM
High Courts08 Jun 2017Dismissed
Maharashtra Industrial Development Corporation, through its Chief Executive Officer Vs Shashimohan Suganchand Tapadiya, & Ors.
Bombay High Court · (2017) 06 BOM CK 0157
Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to CourtMaharashtra Industrial Devel
High Courts08 Jun 2017
Maharashtra Industrial Development Vs Dayaram s/o Punajaji Marathe & Anr.
Bombay High Court · (2017) 06 BOM CK 0154
High Courts08 Jun 2017
Mr. Armando Barreto, s/o late Roque Barretto Vs State of Goa, through the Chief Secretary, Government of Goa, & Ors.
Bombay High Court · (2017) 06 BOM CK 0141
High Courts08 Jun 2017
Mrs. Givan D. Khandeparkar Vs State of Goa, through its Chief Secretary, Secretariat, Porvorim, Bardez, Goa, & Ors.
Bombay High Court · (2017) 06 BOM CK 0123
High Courts08 Jun 2017
Prafulla s/o Narhar Wagh, & Anr. Vs Govind son of Narayan Pimpalkar
Bombay High Court · (2017) 06 BOM CK 0118
Code of Civil Procedure, 1908, Order 17Rule 1
High Courts08 Jun 2017
State of Maharashtra Vs Krishana Sandu Pache
Bombay High Court · (2017) 06 BOM CK 0055
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Se
High Courts08 Jun 2017
The National Insurance Co. Ltd. Vs Jagannath s/o Vasant Borikar, & Ors.
Bombay High Court · (2017) 06 BOM CK 0039
High Courts08 Jun 2017
United India Insurance Co. Limited Vs Smt. Mangala wd/o Kishore Tete & Ors.
Bombay High Court · (2017) 06 BOM CK 0014
High Courts07 Jun 2017
Bhimrao Eknath Borkar Vs Jitendra Bhojraj Lilhare, & Ors.
Bombay High Court · (2017) 06 BOM CK 0202
Essential Commodities Act, 1955, Section 3, Section 3(1), Section 3(2), Section 5, Section 3(2)(d) - Powers to control production, supply,
High Courts07 Jun 2017
Food Corporation of India Workers Union (Affiliated to INTUC No.4024) Vs Food Corporation of India, & Ors.
Bombay High Court · (2017) 06 BOM CK 0185
Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals
High Courts07 Jun 2017
Fulsing S/o Bhaulal Bahure Vs The State of Maharashtra
Bombay High Court · (2017) 06 BOM CK 0184
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 468, Section 471,
High Courts07 Jun 2017Dismissed
M/s. New Era Fabrics Ltd. Vs Smt. Bhanumati Keshrichand Jhaveri, & Ors.
Bombay High Court · (2017) 06 BOM CK 0165
Code of Civil Procedure, 1908, Section 115 - RevisionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the accou
High Courts07 Jun 2017
Maharashtra State Co-operative Consumers Federation Ltd. Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 06 BOM CK 0155
Constitution of India, Article 14, Article 226, Article 162 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts07 Jun 2017
Mr. Sabino Cotta Vs M/S V. Naik and Associates, A Partnership Firm represented by its Partner and Attorney, Shri Ramchandra alias Sanjeev Vasudeo Naik
Bombay High Court · (2017) 06 BOM CK 0135
Bankers Books Evidence Act, 1891, Section 6 - Inspection of books by order of Court or Judge
High Courts07 Jun 2017
Shree Harivansh Securities Pvt. Ltd. Vs Nikko Stock Broker Pvt. Ltd. & Anr.
Bombay High Court · (2017) 06 BOM CK 0086
Code of Civil Procedure, 1908, Order 21Rule 10, Order 21Rule 22, Order 21Rule 41, Order 21Rule 22(2),
High Courts07 Jun 2017Allowed
Shri Kishor Shantaram Shetmandrekar, & Anr. Vs Shri Tanaji Dattaram Chari, @ Tanaji Dattaram Mandrekar, & Ors.
Bombay High Court · (2017) 06 BOM CK 0080
High Courts07 Jun 2017
Shri. Bhairavnath Shikshan Mandal, Khed, & Ors. Vs The State Of Maharashtra, Through The Secretary, Dept. Of Education And Sports, & Ors.
Bombay High Court · (2017) 06 BOM CK 0070
Constitution of India, Article 21A - Right to education.
High Courts07 Jun 2017Allowed
Shri. Shivram Anant Dessai (since deceased), & Ors. Vs Shri. Arjun Ramchandra Pednekar (since deceased) represented through his L.R.s, & Ors.
Bombay High Court · (2017) 06 BOM CK 0068