High Courts27 Apr 2017
Goa University Vs Mr. Haroon Ebrahim
Bombay High Court · (2017) 04 BOM CK 0210
Portuguese Civil Code, 1860, Article 2309 (1)
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 83 of 131
High Courts27 Apr 2017
Maharashtra State Cooperative Cotton Growers Marketing Federation Ltd. Vs The Appellate Authority Under Payment of Gratuity Act and Additional Commissioner of Labour, & Ors.
Bombay High Court · (2017) 04 BOM CK 0171
Payment of Gratuity Act, 1972, Section 4(2) - Payment of gratuity
High Courts27 Apr 2017
Manipal Goa Cancer & General Hospital, Dona Paula Goa. Represented herein by its Authorized representative Shri Pramod Alagharu Vs The Assistant Provident Fund Commissioner
Bombay High Court · (2017) 04 BOM CK 0170
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 16<
High Courts27 Apr 2017Allowed
Shanno @ Shamali Jafar Pathan Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 04 BOM CK 0084
Bombay Police Act, 1951, Section 59, Section 56(1)(b), Section 56(1)(a) - Hearing to be given before order under sections 55, 56, or 57 is passed - Removal of persons about t
High Courts27 Apr 2017
Shri Ashok Jagannath Chodankar Vs Shri Jayram Ramchandra Sirsat
Bombay High Court · (2017) 04 BOM CK 0078
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, Section 22(3), Section 22(4), Section 22(2)(a)
High Courts27 Apr 2017
Shri Ashok Jagannath Chodankar Vs Shri Jayram Ramchandra Sirsat & Ors.
Bombay High Court · (2017) 04 BOM CK 0077
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtGoa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968,
High Courts27 Apr 2017Dismissed
Shri Satish Vasant Salpekar, & Anr. Vs Ashwin Ghatate, & Anr.
Bombay High Court · (2017) 04 BOM CK 0069
Bombay Public Trusts Act, 1950, Section 47, Section 2(18), Section 2(1)(e), Section 73A, Section 41A - Power of Court to appoint new
High Courts27 Apr 2017Allowed
The Sub Divisional Engineer, Public Works Department, Chandur Railway, Sub Division, & Anr. Vs Maroti Amrutrao Bramhankar
Bombay High Court · (2017) 04 BOM CK 0048
Industrial Disputes Act, 1947, Section 25F, Section 2(k), Section 25G, Section 25H - Conditions precedent to retrenchment of workmen - Definitions - Pro
High Courts27 Apr 2017Disposed Off
Yeshwanth Shenoy Vs Union of India
Bombay High Court · (2017) 04 BOM CK 0026
High Courts26 Apr 2017
Charandas s/o Hari Chavhan, & Ors. Vs The State of Maharashtra, Through Kannad Rural Police Station, & Anr.
Bombay High Court · (2017) 04 BOM CK 0229
Indian Penal Code, 1860, Section 34, Section 323, Section 504, Section 498(A) - Acts done by several persons in furtherance of common intention - Punis
High Courts26 Apr 2017Allowed
M/s. Lakeview Mercantile Company Represented by Shri Darius Khambatta, Director Vs Shri Pandurang Pereira & Ors.
Bombay High Court · (2017) 04 BOM CK 0181
Evidence Act, 1872, Section 21 - Proof of admissions against persons making them and by or on their behalfGoa, Daman and Diu Agricultural Tenancy Act, 1964, Section 4,
High Courts26 Apr 2017Allowed
M/s. R.M. Jaiswal Wine Shop, through its Partner Shri Anil Ratanlal Jaiswal Vs State of Maharashtra, Through Police Station Officer, Police Station Warora
Bombay High Court · (2017) 04 BOM CK 0180
Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyBombay Prohibition Act, 1949, Section 41, Section 40,
High Courts26 Apr 2017Allowed
MOIL Limited Vs The Commissioner of Income Tax-I, Nagpur
Bombay High Court · (2017) 04 BOM CK 0162
Income Tax Act, 1961, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 263, Section 2
High Courts26 Apr 2017Allowed
Pradeep s/o Namdeorao Ambhore Vs Sau. Pallavi Pradeep Ambhore
Bombay High Court · (2017) 04 BOM CK 0114
Hindu Marriage Act, 1955, Section 13, Section 13(1)(IA), Section 12(1)(c), Section 13(1)(v) - Divorce - Divorce - Voidable marriages - Divorce
High Courts26 Apr 2017Dismissed
PRASANJIT KRISHNA SAHIS Vs THE STATE OF MAHARASHTRA (U.T. OF DAMAN & DIU)
Bombay High Court · (2017) 04 BOM CK 0109
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts26 Apr 2017
Sameer Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0095
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding
High Courts26 Apr 2017Dismissed
Sheikh Nasir Sheikh Rahman Vs State of Maharashtra, Through Police Station Officer, Police Station Kalamna
Bombay High Court · (2017) 04 BOM CK 0082
Code of Criminal Procedure, 1973, Section 167(2), Section 167(1) - Procedure when investigation cannot be completed In twenty-four hours - Procedure when investigation cannot be completed In t
High Courts26 Apr 2017Allowed
Shri Auduth Timblo Vs Shri Kedar Ramakant Kakodkar
Bombay High Court · (2017) 04 BOM CK 0076
Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 17, Order 7Rule 11(d) -Goa Money Lenders Act, 2001,
High Courts25 Apr 2017
APARNA INFRAENERGY INDIA PVT.LTD. Vs UNION OF INDIA & OTHERS
Bombay High Court · (2017) 04 BOM CK 0251
Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions
High Courts25 Apr 2017Dismissed
Basuraj Kattimani Vs State of Goa Through The IG Prison, & Anr.
Bombay High Court · (2017) 04 BOM CK 0238
Indian Penal Code, 1860, Section 376 - Punishment for rape