High Courts04 May 2017Disposed Off
Sanjay Shirke Vs Union of India
Bombay High Court · (2017) 05 BOM CK 0005
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 81 of 131
High Courts03 May 2017
Waman Vs State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0176
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts03 May 2017
Allarakhabhai Ykubbhai & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0173
Indian Penal Code, 1860, Section 420, Section 419 - Cheating and dishonestly inducing delivery of property - Punishment for cheating by personationCopyright Act, 1957,
High Courts03 May 2017
Baban S/o Shripati Gaikwad, & Ors. Vs The State of Maharashtra Through : Begampura Police Station, Aurangabad, & Anr.
Bombay High Court · (2017) 05 BOM CK 0165
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts03 May 2017
JV GOKAL CHARITY TRUST, & ORS. Vs CONTREX PVT LTD, & ORS.
Bombay High Court · (2017) 05 BOM CK 0138
Code of Civil Procedure, 1908, Order 40Rule 1 -Companies Act, 1956, Section 397, Section 398 - Application to ju20[Tribunal] for reli
High Courts03 May 2017Dismissed
Krishna Hari Godambe Vs The Commissioner of Police
Bombay High Court · (2017) 05 BOM CK 0134
Indian Penal Code, 1860, Section 34, Section 326, Section 506, Section 504 - Acts done by several persons in furtherance of common intention - Voluntar
High Courts03 May 2017
Maharashtra State Road Transport Vs Shabana Begum & Ors
Bombay High Court · (2017) 05 BOM CK 0122
High Courts03 May 2017Allowed
Menino Camilo Fernandes Vs The State of Goa Through Senior Police Inspector, Colva Police Station, Colva, Goa, & Ors.
Bombay High Court · (2017) 05 BOM CK 0120
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
High Courts03 May 2017
Mrs. Punam Saini, & Anr. Vs The State of Goa, Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 05 BOM CK 0114
High Courts03 May 2017
ROHAN SHIRODKAR Vs State of Goa, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 05 BOM CK 0097
Constitution of India, Article 243E, Article 243K, Article 243N, Article 243U, Article 243ZA, Article 243
High Courts03 May 2017
Shri Shahanawaz Khan Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 05 BOM CK 0075
Indian Penal Code, 1860, Section 420, Section 447, Section 506B - Cheating and dishonestly inducing delivery of property - Punishment for criminal trespass
High Courts03 May 2017
Somnath s/o Ashok Darekar Vs The State of Maharashtra, Through Investigation Officer, Nagar Taluka Police Station, & Anr.
Bombay High Court · (2017) 05 BOM CK 0068
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts03 May 2017
Suresh Vasudeo Petkar Salgaonkar, & Ors. Vs Shri Devi Sharvani Vetal-Maharudra Panchayatan Sansthan, Advalpal, Salgaonwada, & Ors.
Bombay High Court · (2017) 05 BOM CK 0058
High Courts03 May 2017Disposed Off
Pratim alias Peter Mukerjea Vs Union of India
Bombay High Court · (2017) 05 BOM CK 0003
Criminal Procedure Code, 1973 (CrPC) - Section 100Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34
High Courts02 May 2017
Anup and Ors. Vs The State of Maharashtra and Anr.
Bombay High Court · (2017) 05 BOM CK 0171
Scheduled Castes and Scheduled Tribes [Prevention of Atrocities] Act, 1989, Section 3[1], Section 3[1], Section 3[1], Section 3[1], Section 3[8], Section 3[8], Section 3[8], Section 3[9], Section 3[9], Section 3[10]
High Courts02 May 2017
Ashwin and others Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0169
Code of Criminal Procedure, 1973, Section 389 - Suspension of sentence pending the appeal; release of appellant on bailIndian Penal Code, 1860, Section 302,
High Courts02 May 2017
Avadhoot Anil Tatkare (IN THE MATTER BETWEEN) Ravindra Ramji Mundhe Vs Avadhoot Anil Tatkare, & Ors.
Bombay High Court · (2017) 05 BOM CK 0168
Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 15, Order 19Rule 3, Order 6Rule 15(3),
High Courts02 May 2017
B.E. Billimoria & Company Limited Vs Mahindra Bebanco Developers Ltd., & Anr.
Bombay High Court · (2017) 05 BOM CK 0166
Code of Civil Procedure, 1908, Order 39 -Specific Relief Act, 1963, Section 14, Section 41, Section 14(3)(c),
High Courts02 May 2017
Balu @ Balasaheb Jagannath Jadhav Vs The Divisional Commissioner, Aurangabad Division, & Ors.
Bombay High Court · (2017) 05 BOM CK 0161
Indian Penal Code, 1860, Section 506, Section 395, Section 504 - Punishment for criminal ,intimidation - Punishment for dacoity - Intentional insult with intent to provoke
High Courts02 May 2017
Commissioner of Income Tax-8, Mumbai Vs Registrar of Companies, Mumbai, & Ors.
Bombay High Court · (2017) 05 BOM CK 0154
Companies Act, 1956, Section 559, Section 433(e), Section 560, Section 560(5), Section 560(6), Section 647A