High Courts02 May 2017
M/s Minescape Minerals Pvt. Ltd. Vs Mr. Sudhir Murari Sawardekar, s/o late Murari Vithal Sinai Sanvordencar, & Ors.
Bombay High Court · (2017) 05 BOM CK 0130
Code of Civil Procedure, 1908, Order 18Rule 3
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 82 of 131
High Courts02 May 2017
M/s. Novacare Drug Socialites Private Limited Vs The Union of India, through the Secretary, Ministry of Finance, Department of Revenue, & Ors.
Bombay High Court · (2017) 05 BOM CK 0126
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts02 May 2017Dismissed
Madhav Atmaram Sahakari Vs Aselmo Furtado Son of Exaltacao Furtado, & Ors.
Bombay High Court · (2017) 05 BOM CK 0124
Multi State Co-operative Societies Act, 1984, Section 5(3), Section 75(3), Section 75(1)(d) - Multi-State Co-operative Societies which may be registered - Limitation - Limitat
High Courts02 May 2017Dismissed
Ms. Anu Tripathi, wife of M.K. Sharma Vs Mr. Anil Kumar Gupta, & Ors.
Bombay High Court · (2017) 05 BOM CK 0112
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts02 May 2017Allowed
Pralhad S/o Sitaram Waghmare Vs Anandrao S/o Mahadeo Mandirkar
Bombay High Court · (2017) 05 BOM CK 0101
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 96, Section 107
High Courts02 May 2017Allowed
Sau. Sukamal Dhondiram Sakhare Vs State of Maharashtra Through Police Inspector, Police Station, & Ors.
Bombay High Court · (2017) 05 BOM CK 0089
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts02 May 2017Dismissed
Shri Bhalbhim T. Malwankar Vs State of Goa, Through Chief Secretary, & Ors.
Bombay High Court · (2017) 05 BOM CK 0084
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa Co-operative
High Courts02 May 2017
Valmiki Bhanudas Chandane Vs The State of Maharashtra and Others
Bombay High Court · (2017) 05 BOM CK 0015
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsPandharpur Temples Act, 1973
High Courts28 Apr 2017
Abhijit s/o Damodhar Hamand & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0263
Indian Penal Code, 1860, Section 34, Section 498A, Section 506, Section 504 - Acts done by several persons in furtherance of common intention - Husban
High Courts28 Apr 2017
Aircon Beibars FZE Vs Heligo Charters Pvt Ltd
Bombay High Court · (2017) 04 BOM CK 0262
Code of Civil Procedure, 1908, Section 16 - Suits to be instituted where subject-matter situateArbitration and Conciliation Act, 1996, Section 9, Section 48<
High Courts28 Apr 2017
COMMISSIONER OF SALES TAX MAHARASHTRA STATE, MUMBAI Vs SHOE BAZAR QUEEN
Bombay High Court · (2017) 04 BOM CK 0226
Bombay Sales Tax Act, 1959, Section 2(26), Section 4, Section 6, Section 14, Section 2, Section 5(2), Se
High Courts28 Apr 2017
Ramesh Dalpatsa Kalal Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0098
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 420, Section 30, Secti
High Courts28 Apr 2017
SE Investments Ltd Vs Arch Pharmalabs Ltd & Ors.
Bombay High Court · (2017) 04 BOM CK 0087
Code of Civil Procedure, 1908, Section 39, Section 39(1), Section 39(4) - Transfer of decree - Transfer of decree - Transfer of decreeArbitration and Conc
High Courts28 Apr 2017
Shri Remio A. Rodrigues Vs M/s. Goa Glass Fibre Ltd
Bombay High Court · (2017) 04 BOM CK 0070
Industrial Disputes Act, 1947, Section 11(3) - Procedure and powers of conciliation officers. Boards, Courts and Tribunals and National Tribunals.
High Courts28 Apr 2017Allowed
Slum Rehabilitation Authority, Pune and Pimpri Chinchwad Area Pune, & Ors. Vs Smt. Kantabai Vasant Ahir, & Ors.
Bombay High Court · (2017) 04 BOM CK 0060
Bombay Provincial Municipal Corporation Act, 1949, Section 3(3) - Specification of larger urban areas and constitution of corporationsMaharashtra Slum Areas (Improvement, Clearance and Redevelop
High Courts28 Apr 2017
The Commissioner of Sales Tax Vs M/s. Shoe Bazar Queen
Bombay High Court · (2017) 04 BOM CK 0053
Bombay Sales Tax Act, 1959, Section 8, Section 8, Section 11, Section 5, Section 7, Section 12, Secti
High Courts27 Apr 2017
Vinay Kumar s/o Madhukarrao Sambare Vs Additional Commissioner, Nagpur, & Ors.
Bombay High Court · (2017) 04 BOM CK 0269
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947, Section 8, Section 7 - Fragmentation prohibited - Transfer and lease of fragments
High Courts27 Apr 2017
Vishal Vinayak Bandekar Vs The Revision Authority, & Anr.
Bombay High Court · (2017) 04 BOM CK 0267
Constitution of India, Article 226, Article 226(2), Article 226(1), Article 226(1A) - Power of High Courts to Issue certain writs - Power of High Cour
High Courts27 Apr 2017
Chhabubai w/o Ankush Patkal Vs The State of Maharashtra, Through Police Station M.I.D.C., & Anr.
Bombay High Court · (2017) 04 BOM CK 0227
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 504 - Acts done by several persons in furtherance of common intention - Husban
High Courts27 Apr 2017Dismissed
Goa State Infrastructure Development Corporation Limited, Represented by its Managing Director, Mr. Sanjit Rodrigues Vs Miss Meena Anant Lad, & Anr.
Bombay High Court · (2017) 04 BOM CK 0211
Code of Civil Procedure, 1908, Section 80 - NoticeLand Acquisition Act, 1894, Section 17 - Special powers In cases of urgency