High Courts07 Jun 2017
Smt. Jubeda Papabhai Inamdar Vs Mr.Shamshuddin Pappubhai Mulani & Ors.
Bombay High Court · (2017) 06 BOM CK 0063
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 72 of 131
High Courts07 Jun 2017
Suresh @ Khiladi Yellappa Shivpure Vs Commissioner of Police & Ors.
Bombay High Court · (2017) 06 BOM CK 0051
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMaharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dang
High Courts07 Jun 2017Allowed
Indubai Jaydeo Pawar Vs Draupada @ Draupadi Jaydeo Pawar
Bombay High Court · (2017) 3 RCRCivil 395
Hindu Marriage Act, 1955 - Section 11, Section 16, Section 16, Section 5
High Courts06 Jun 2017
Dilip s/o Gangaram Patil Vs The State of Maharashtra, through its Principal Secretary, Law & Social Justice Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0194
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 24, Section 24(4),
High Courts06 Jun 2017
Dr.Rajeshkumar Prakashchandra Gupta, & Anr. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 06 BOM CK 0187
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMedicine Central
High Courts06 Jun 2017Allowed
M/s Blue Streak Hotels Pvt. Ltd. Vs Mr. Franky Fernandes, & Anr.
Bombay High Court · (2017) 06 BOM CK 0170
Code of Civil Procedure, 1908, Section 151, Order 39Rule 10, Order 15A - Saving of Inherent powers of Court
High Courts06 Jun 2017
Mineira Nacional Limitada, & Ors. Vs Hardesh Ores Private Limited, & Ors.
Bombay High Court · (2017) 06 BOM CK 0146
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 141, Section 151
High Courts06 Jun 2017Allowed
Mr. Nilesh Gogri Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 06 BOM CK 0138
High Courts06 Jun 2017
New India Assurance Company Ltd. through its Divisional Manager Vs Smt. Kalabai wd/o Mahadeo Shirpurkar, & Ors.
Bombay High Court · (2017) 06 BOM CK 0127
High Courts06 Jun 2017Dismissed
Prof. Dr. Yeshwant Kondji Khillare, & Ors. Vs State of Maharashtra, Through : Secretary, Higher and Technical Education Department, Mantralaya, & Ors.
Bombay High Court · (2017) 06 BOM CK 0115
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsSuccession Act, 1925,
High Courts06 Jun 2017
Ranjit Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 06 BOM CK 0109
High Courts06 Jun 2017
Ravindra s/o Bhimrao Khillare, & Ors. Vs The State of Maharashtra, Through Police Station, Osmanpura, Aurangabad, & Anr.
Bombay High Court · (2017) 06 BOM CK 0108
Indian Penal Code, 1860, Section 34, Section 107, Section 306, Section 294 - Acts done by several persons in furtherance of common intention - Abetment
High Courts06 Jun 2017Allowed
Ravindra s/o Ramkisan Lodhi Vs Balu Daulat Patil, & Ors.
Bombay High Court · (2017) 06 BOM CK 0107
High Courts06 Jun 2017Allowed
Shri Prakash Balkrishna Naik Prataprao Sardessai (since deceased) represented by his legal heirs, & Ors. Vs Shri Surendra Balkrishna Naik Prataprao Sardessai, & Anr.
Bombay High Court · (2017) 06 BOM CK 0076
Goa, Daman and Diu Land Revenue Code, 1968, Section 14, Section 61
High Courts06 Jun 2017Dismissed
STATE OF MAHARASHTRA Vs ANAND
Bombay High Court · (2017) 06 BOM CK 0056
Code of Criminal Procedure, 1973, Section 313, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittal
High Courts06 Jun 2017
State Trading Corporation of India Ltd. Vs M/s.Masumi Overseas Private Ltd.
Bombay High Court · (2017) 06 BOM CK 0054
Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by TribunalArbitration and Con
High Courts06 Jun 2017
The State of Maharashtra Vs Shri Ramnath Nivrutti Khedkar
Bombay High Court · (2017) 06 BOM CK 0025
Industrial Disputes Act, 1947, Section 25F, Section 25G - Conditions precedent to retrenchment of workmen - Procedure for retrenchment
High Courts06 Jun 2017Dismissed
The State of Maharashtra Vs Vaijinath Lekroba Kendre, & Ors.
Bombay High Court · (2017) 06 BOM CK 0023
Indian Penal Code, 1860, Section 34, Section 498A, Section 307, Section 323, Section 342, Section 506 - Acts
High Courts06 Jun 2017
Total Sports & Entertainment India Pvt. Ltd.(In the matter of Section 433(e) & (f) and 434 of the Companies Act, 1956) Vs Nil
Bombay High Court · (2017) 06 BOM CK 0019
Code of Civil Procedure, 1908, Order 7Rule 11 -General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Proc
High Courts05 Jun 2017
All Cargo Logistics Ltd. & Ors. Vs Union of India & Ors.
Bombay High Court · (2017) 06 BOM CK 0215
Constitution of India, Article 14, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou