COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 75 of 131

High Courts15 May 2017

The Goa Public Service Commission, represented by Public Information Officer, GPSC, Panaji Goa, & Anr. Vs The Goa State Information Commissioner, Goa State Information Commission, & Anr.

Bombay High Court · (2017) 05 BOM CK 0055

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtRight to Informat

High Courts12 May 2017

Shri Caetano F. F. de Figuiredo, Smt. Almaza Nazaroff de Figueiredo Vs Custodian of the Branches of Banco Nacional Ultramarino

Bombay High Court · (2017) 05 BOM CK 0082

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

High Courts12 May 2017

Smt. Manorama Manohar Kauthankar, & Anr. Vs Konkan Railway Corporation Ltd.

Bombay High Court · (2017) 05 BOM CK 0071

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 Civil Pro

High Courts12 May 2017

Sujata Sudhir Gaikwad Vs North Maharashtra University, Jalgaon, Through its Registrar, & Ors.

Bombay High Court · (2017) 05 BOM CK 0059

High Courts11 May 2017

S.B. Traders, & Ors. Vs Sant Eknath Sahakari Sakhar Karkhana Ltd., & Ors.

Bombay High Court · (2017) 05 BOM CK 0096

Maharashtra Co-operative Societies Act, 1960, Section 91, Section 45, Section 43, Section 44, Section 91(1), Section 9

High Courts11 May 2017

Shri Budho Arjun Gurav Vs State of Goa, through Deputy Conservator of Forests, North Goa Division, & Anr.

Bombay High Court · (2017) 05 BOM CK 0083

High Courts11 May 2017

State of Maharashtra Vs Baliram Namdeo Kasote

Bombay High Court · (2017) 05 BOM CK 0065

Indian Penal Code, 1860, Section 376 - Punishment for rape

High Courts11 May 2017Dismissed

State of Maharashtra Vs Pradeep Vishwasrao Jadhav, & Anr.

Bombay High Court · (2017) 05 BOM CK 0062

Prevention of Corruption Act, 1988, Section 7, Section 12, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remunerat

High Courts11 May 2017Dismissed

The State of Maharashtra Vs Basavraj Suryakant Banegaon, & Ors.

Bombay High Court · (2017) 05 BOM CK 0044

Indian Penal Code, 1860, Section 34, Section 395, Section 427 - Acts done by several persons in furtherance of common intention - Punishment for dacoity - Mischief causing

High Courts11 May 2017Dismissed

The State of Maharashtra Vs Ramesh Damodar More, & Anr.

Bombay High Court · (2017) 05 BOM CK 0034

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

High Courts11 May 2017Dismissed

The State of Maharashtra Vs Vinod Narayan Salunkhe Public Servant CID Inspector, Crime Branch, Mumbai

Bombay High Court · (2017) 05 BOM CK 0024

Indian Penal Code, 1860, Section 420, Section 170, Section 34 - Cheating and dishonestly inducing delivery of property - Personating a public servant - Acts done by several

High Courts11 May 2017Dismissed

The State of Maharashtra, Through the Taluka Police Station, Shrirampur Vs Vijay Bhimraj Wani, & Ors.

Bombay High Court · (2017) 05 BOM CK 0018

Indian Penal Code, 1860, Section 34, Section 447, Section 307, Section 323 - Acts done by several persons in furtherance of common intention - Punishme

High Courts11 May 2017

Venacio Cardozo, Represented by legal heirs, Anne Pereira e Cardozo w/o Venancio Cardin Cardozo, & Ors. Vs Velia de Sequeira e Souza, & Ors.

Bombay High Court · (2017) 05 BOM CK 0014

Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

High Courts09 May 2017

Dadu S/o Keshav Waghmare Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 05 BOM CK 0153

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect

High Courts09 May 2017

Shramik Shikshan Mandal, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 05 BOM CK 0086

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 9, Section 7, Section 11(e), Sec

High Courts09 May 2017

Shri Ajay Bherumal Jain Son of late Bherumal Jain, & Anr. Vs The Chief Officer Margao Municipal Council, & Ors.

Bombay High Court · (2017) 05 BOM CK 0085

Goa, Daman and Diu Municipalities Act, 1968, Section 184(8), Section 184(13), Section 184(a), Section 184(A)(1), Section 184(A)(3), Section 184(A)(3)(b)

High Courts09 May 2017

Shri Maqbool Bangalore Prisoner No.771/04 Vs State of Goa Through Chief Secretary, Vidhan sabha, Porvorim, Goa, & Ors.

Bombay High Court · (2017) 05 BOM CK 0080

High Courts09 May 2017Dismissed

State of Maharashtra Vs Basavraj Sidramappa Kandalgaonkar

Bombay High Court · (2017) 05 BOM CK 0064

Indian Penal Code, 1860, Section 420, Section 427, Section 511 - Cheating and dishonestly inducing delivery of property - Mischief causing damage to the amount of fifty ru

High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Gopal Kalu Udar, & Ors.

Bombay High Court · (2017) 05 BOM CK 0052

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -

High Courts09 May 2017Dismissed

The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Kisan Fakira Jadhav, (Since Deceased), Through his Legal Heirs :- Shivram Kisan Jadhav, & Ors.

Bombay High Court · (2017) 05 BOM CK 0051

Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -