COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 77 of 131

High Courts09 May 2017Dismissed

The State of Maharashtra, Through Shrigonda Police Station Vs Bapu Baban Ghodke, & Anr.

Bombay High Court · (2017) 05 BOM CK 0020

Indian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 294 - Acts done by several persons in furtherance of common intention - Husban

High Courts09 May 2017Dismissed

The State of Maharashtra, Through the Special Land Acquisition Officer, Nashik Vs Sitaram Balu Malage

Bombay High Court · (2017) 05 BOM CK 0019

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

High Courts08 May 2017Allowed

Archana d/o Shankarrao Bayaskar Vs The State of Maharashtra, through its Secretary, Tribal Welfare Department, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 05 BOM CK 0170

High Courts08 May 2017Allowed

C.K. Thapliyal, Insurance Inspector Employees State Insurance Corporation Vs Manohar J. Nagpal, & Ors.

Bombay High Court · (2017) 05 BOM CK 0157

Code of Criminal Procedure, 1973, Section 386 - Power of the Appellate CourtEmployees State Insurance Act, 1948, Section 85(a) - Punishment for failure to pay contribut

High Courts08 May 2017

Mr. Damodar P. Fadte, son of Shri Pandurang Raghoba Fadte Vs Margao Municipal Council, Through its Chief Officer, & Ors.

Bombay High Court · (2017) 05 BOM CK 0116

High Courts08 May 2017

The State of Maharashtra Vs Arvind Shriram Lad

Bombay High Court · (2017) 05 BOM CK 0045

Prevention of Food Adulteration Act, 1954, Section 20, Section 16, Section 7, Section 14(a), Section 2(IA)(a) - Cognizance and trial of

High Courts08 May 2017Dismissed

The State of Maharashtra Vs Bharat Anant Shinde

Bombay High Court · (2017) 05 BOM CK 0043

Code of Criminal Procedure, 1973, Section 385 - Procedure for hearing appeals not dismissed summarilyPrevention of Food Adulteration Act, 1954, Section 14,

High Courts08 May 2017Dismissed

The State of Maharashtra, Through Dy.S.P., Anti Corruption Bureau Vs Shri Devidas Ramchandra Wagh

Bombay High Court · (2017) 05 BOM CK 0023

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d)(1) - Public servant taking gratification other than legal remuneration in respect of an official

High Courts08 May 2017Dismissed

The State of Maharashtra, Through Erandol Police Station Vs Subhansingh Lubhansingh Patil

Bombay High Court · (2017) 05 BOM CK 0022

Indian Penal Code, 1860, Section 408 - Criminal breach of trust by clerk or servant

High Courts08 May 2017Dismissed

The State of Maharashtra, Through Namdev s/o Vithalrao Jadhav Vs Sharad s/o Dashrath Sawre, & Anr.

Bombay High Court · (2017) 05 BOM CK 0021

Indian Penal Code, 1860, Section 498A, Section 107, Section 306, Section 294 - Husband or relative of husband of a woman subjecting her to cruelty -

High Courts08 May 2017Dismissed

U.K. Das, Deputy Director (Safety) Inspector Dock Safety, BPT OCS Vs Ardeshir Bomanji A Dubash Managing Director, M/s. A.B. Cursetjee and Sons Pvt. Ltd, & Ors.

Bombay High Court · (2017) 05 BOM CK 0017

Code of Criminal Procedure, 1973, Section 386 - Power of the Appellate CourtDock Workers (Safety, Health and Welfare) Act, 1986, Section 14(2)(a) -Dock Worker

High Courts08 May 2017

Xavier Manuel Mascarenhas, (since deceased), through his legal heirs, Mrs. Maria Mascarenhas, & Ors. Vs Mrs. Juliana Antao Almeida, Tontem Morod Arossim, & Ors.

Bombay High Court · (2017) 05 BOM CK 0011

High Courts05 May 2017

Administrator & Managing Director, Milk Producers Union Ltd. Vs Afzalkhan

Bombay High Court · (2017) 05 BOM CK 0175

High Courts05 May 2017

Ajanta Pharma Ltd Vs Theon Pharmaceuticals Ltd & Anr.

Bombay High Court · (2017) 05 BOM CK 0174

High Courts05 May 2017Dismissed

Avitel Post.Studioz Limited, & Ors. Vs HSBC PI Holdings (Mauritius) Ltd.

Bombay High Court · (2017) 05 BOM CK 0167

Arbitration and Conciliation Act, 1996, Section 9, Section 34, Section 37(1)(a) - Interim measures, etc., by Court - Application for setting aside arbitral award - Appealable orde

High Courts05 May 2017

Bablu Vs Shri. Ranjit Kumar and Ors.

Bombay High Court · (2017) 05 BOM CK 0164

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(1) - Power to make orders detaining certain persons

High Courts05 May 2017

Balaso Aba Shelke Vs Hutatma Kisan Aher and others

Bombay High Court · (2017) 05 BOM CK 0162

Bombay Industrial Relations Act, 1946, Section 78, Section 79, Section 84 - Powers of Labour Court. - Commencement of proceedings. - Appeals.

High Courts05 May 2017

Balvikas Sanstha Chalak and Karmachari Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 05 BOM CK 0160

Constitution of India, Article 116 -Juvenile Justice (Care and Protection) Rules 2002, Rule 83, Rule 82

High Courts05 May 2017

Board of Industrial and Financial Reconstruction Vs Modi Stone Ltd. (In Liquidation)

Bombay High Court · (2017) 05 BOM CK 0158

Transfer of Property Act, 1882, Section 106, Section 107, Section 116, Section 108(j), Section 108(c) - Duration of certain lease

High Courts05 May 2017

Chayabai and others Vs The State of Maharashtra and ors.

Bombay High Court · (2017) 05 BOM CK 0155

Indian Penal Code, 1860, Section 34, Section 498A, Section 498A, Section 323, Section 406, Section 504 - Ac