High Courts29 Nov 2017
Madan & Ors Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0140
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 8 of 131
High Courts29 Nov 2017
Maharashtra Industrial Development Corporation Vs Sau Saraswatibai & Ors
Bombay High Court · (2017) 11 BOM CK 0138
Land Acquisition Act, 1894, Section 18 - Reference to CourtMaharashtra Industrial Development Act, 1961, Section 1(3), Section 34, Sec
High Courts29 Nov 2017Allowed
Narendrakumar Bhimrao Nalawade & Ors Vs The Divisional Caste Scrutiny Committee & Ors
Bombay High Court · (2017) 11 BOM CK 0112
High Courts29 Nov 2017
Nitesh Vs Jalgaon City Municipal
Bombay High Court · (2017) 11 BOM CK 0108
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 148, O
High Courts29 Nov 2017
Sachin s/o. Gopal Bhanage Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 11 BOM CK 0075
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts29 Nov 2017
Satish s/o. Bansilal Soman Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 11 BOM CK 0069
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 6-C
High Courts29 Nov 2017
Sayyed Shabbir Vs Executive Engineer & Ors.
Bombay High Court · (2017) 11 BOM CK 0068
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts29 Nov 2017
Shivanand Ashok Hiremath & Ors. Vs Deepak Ashok Hiremath & Anr.
Bombay High Court · (2017) 11 BOM CK 0060
Code of Civil Procedure, 1908, Order 6Rule 17, Order 1Rule 10(2)
High Courts29 Nov 2017
Shri Paresh Shah Vs Bhonsle dairy, & Ors.
Bombay High Court · (2017) 11 BOM CK 0053
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17,
High Courts29 Nov 2017
Shri Popat Kisan Mhaske & Anr. Vs The Honble Minister for Urban & Ors.
Bombay High Court · (2017) 11 BOM CK 0052
Maharashtra Regional and Town Planning Act, 1966, Section 127, Section 127(2) - Lapsing of reservations 1 of 1894 - Lapsing of reservations 1 of 1894
High Courts29 Nov 2017
Shrimant Amrut Rohokale & Ors. Vs Bhaskar Shrimant Rohokale
Bombay High Court · (2017) 11 BOM CK 0039
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 Courts29 Nov 2017
Shyam s/o Baliram Gadbail Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0038
Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 25 - Confession to police officer not to be proved
High Courts29 Nov 2017
Uma Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 11 BOM CK 0009
Maharashtra Employees of Private Schools (Conditions of Service) Act, 1977, - Section 5(2), Section 9(1)(a)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, - Rule 26(2), Rule 25-A
High Courts28 Nov 2017
Arjun Milind Vernekar Vs State & Anr
Bombay High Court · (2017) 11 BOM CK 0194
Code of Criminal Procedure, 1973, Section 227 - DischargeIndian Penal Code, 1860, Section 34, Section 307, Section 326,
High Courts28 Nov 2017
Jagdish Y. Chowgule & Anr Vs Sulekhabai Y. Chowgule & Ors
Bombay High Court · (2017) 11 BOM CK 0157
High Courts28 Nov 2017
Prafulkumar Damaji Gala Vs Shri. Narayan Govind Gavate
Bombay High Court · (2017) 11 BOM CK 0096
Bombay Rent Act, 1960, Section 13(1)(a), Section 5(8) -Transfer of Properties Act,1882, Section 108(o) -Tamil Nadu Buildings (Lease and Rent Control) Act,1960, Section 10(3)(c), Section 10(3)(a)(III)
High Courts28 Nov 2017
Premanand Vasu Chawdikar Vs The Registrar of Co-operative Societies & Ors
Bombay High Court · (2017) 11 BOM CK 0094
Goa Co-operative Societies Act, 2001, Section 59(6)
High Courts28 Nov 2017
Premla Vs State
Bombay High Court · (2017) 11 BOM CK 0093
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 506(ii) - Punishment for criminal ,intimidation
High Courts28 Nov 2017
Shivkant Chaudhary Vs Dinesh Chandra Maingi
Bombay High Court · (2017) 11 BOM CK 0059
Companies Act, 1956, Section 543(1), Section 454(5), Section 542(1) - Power of Tribunal to assess damages against delinquent directors, etc - Statement of affairs to be ma
High Courts28 Nov 2017
Smt Laxmibai Ganpati Bhingare Vs Shivaji Dnyani Salunkhe
Bombay High Court · (2017) 11 BOM CK 0034
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17 -Bomb