COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 79 of 131

High Courts05 May 2017Allowed

MUNICIPAL CORPORATION OF GREATER BOMBAY Vs Bharat Construction, & Ors.

Bombay High Court · (2017) 05 BOM CK 0110

Arbitration Act, 1940, Section 30 - Grounds for setting aside awardContract Act, 1872, Section 73 - Compensation for loss or damage caused by breach of contract

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High Courts05 May 2017

Nirmal Bang Securities Private Limited, & Ors. Vs State of Maharashtra, & Anr.

Bombay High Court · (2017) 05 BOM CK 0109

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 Criminal

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High Courts05 May 2017

Janak Herkishen Vaswani Vs M/s.Parekh Aluminex Ltd.

Bombay High Court · (2017) 05 BOM CK 0108

Companies Act, 1956, Section 434, Section 433, Section 433(e), Section 434(1)(a) - Company when deemed unable to pay its debts. - Circumstances in whi

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High Courts05 May 2017

Mrs. Kailashben Mahendrabhai Patel, & Ors. Vs The State of Maharashtra Through its Police Inspector, Sadar Bazaar Police Station, Jalna, & Anr.

Bombay High Court · (2017) 05 BOM CK 0106

Code of Criminal Procedure, 1973, Section 482, Section 178, Section 179 - Saving of inherent powers of High Court - Place of Inquiry or trial - Offence triable where act i

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High Courts05 May 2017

Mrs. Lavina Martin Vs Mr. Sam Bosco Martin

Bombay High Court · (2017) 05 BOM CK 0104

Divorce Act, 1869, Section 10(IX), Section 10(X), Section 10(1) (x) - Grounds for dissolution of marriage. - Grounds for dissolution of marriage. - Grounds for dissolution of

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High Courts05 May 2017

Omprakash s/o.Dadappa Koyate & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 05 BOM CK 0103

Code of Criminal Procedure, 1973, Section 154, Section 154 - Information in cognizable cases - Information in cognizable casesMaharashtra Co-operative Societies Act, 1960<

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High Courts05 May 2017

Omprakash s/o.Dadappa Koyate, & Ors. Vs The State of Maharashtra, Through its Principal Secretary, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 05 BOM CK 0102

Code of Criminal Procedure, 1973, Section 482, Section 36, Section 154 - Saving of inherent powers of High Court - Powers of superior officers of police - Information in co

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High Courts05 May 2017Allowed

Ravi S/o Raju Bhalerao Vs The State of Maharashtra Through its Principal Secretary, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 05 BOM CK 0099

Bombay Police Act, 1951, Section 56(1)(b), Section 56(1)(a), Section 156(1)(b), Section 156(1)(a) - Removal of persons about to commit offence - Removal

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High Courts05 May 2017

Ravindra Uttamrao Wagh Vs Abhay Yuwa Kalyan Kendra

Bombay High Court · (2017) 05 BOM CK 0098

Maharashtra Universities Act, 1994, Section 63, Section 63(1)(b) - Penalty to management for failure to comply with Tribunals directions - Penalty to management for failure to comply with Tribun

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High Courts05 May 2017Allowed

Sandeep Kashinath Parab, s/o late Kashinath Parab Vs Prasad Ramrai Sinai Dubhashi s/o Ramrai Dubhashi, & Ors.

Bombay High Court · (2017) 05 BOM CK 0094

Transfer of Property Act, 1882, Section 44 -Portuguese Civil Code, 1867, - Article 1784, Article 2177, Article 1565, Article 1665, Article 1789

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High Courts05 May 2017

Sanjay S/o Baburao Gitte Vs The State of Maharashtra

Bombay High Court · (2017) 05 BOM CK 0093

Code of Criminal Procedure, 1973, Section 193, Section 344 - Cognizance of offences by Courts of Session - Summary procedure for trial for giving false evidenceIndian Pena

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High Courts05 May 2017

Saquib Abdul Hamid Nachan and others Vs The Superintendent, Central Jail and others

Bombay High Court · (2017) 05 BOM CK 0091

Code of Criminal Procedure, 1973, Section 427, Section 428 - Sentence on offender already sentenced for another offence - Period of detention undergone by the accused to be set off against th

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High Courts05 May 2017

Shri Dileep Sopanrao Ghadge Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 05 BOM CK 0081

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High Courts05 May 2017

Shri Narayan Babi Salgaonkar Vs Smt. Jayshree alias Manasi Narayan Salgaonkar

Bombay High Court · (2017) 05 BOM CK 0078

Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 15 - Appointment of Commission to inquire into and

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High Courts05 May 2017

Shri Shivanand Salekar Vs The Goa State Information Commission Through the State Chief Information Commissioner, & Anr.

Bombay High Court · (2017) 05 BOM CK 0074

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High Courts05 May 2017

The Special Land Acquisition Officer Vs Dy. Chief Engineer, Metropolitan Transport Project

Bombay High Court · (2017) 05 BOM CK 0053

Land Acquisition Act, 1894, Section 23, Section 18, Section 9(3)(4) - Matters to be considered In determining compensation - Reference to Court - Notice to persons interested

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High Courts05 May 2017

UTI Asset Management Company Private Limited Vs All India Unit Trust Employees Association

Bombay High Court · (2017) 05 BOM CK 0016

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

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High Courts05 May 2017Disposed Off