High Courts24 Apr 2017
Shri Guaji Yeshwant Gawde, represented herein by his Power of Attorney, Shri Giridhar Gurunath Gawde Vs Shri Manuel Salvador D''Souza
Bombay High Court · (2017) 04 BOM CK 0074
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 85 of 131
High Courts24 Apr 2017
Sudhakar s/o. Sakhahari Tidke & Ors. Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0057
Constitution of India, Article 21, Article 19(1)(g) - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcMaharashtra Medical Practition
High Courts24 Apr 2017Dismissed
Afak Anwar Mandaviya Vs Maharashtra Association of Resident Doctors (MARD)
Bombay High Court · (2017) 04 BOM CK 0024
High Courts21 Apr 2017
Dadabhai Godrej Wadia since deceased through his legal heirs and representatives: Mrs. Hanita w/o Dadabhoy Wadia, & Ors. Vs Shri Kantilal N Dalal since deceased through legal heirs: Smt. Sohini Kantilal Dalal (Widow), & Ors.
Bombay High Court · (2017) 04 BOM CK 0225
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 Courts21 Apr 2017
Dr. Smita P. Hule, & Ors. Vs Kalyan Dombivali Municipal Corporation through Municipal Commissioner, & Anr.
Bombay High Court · (2017) 04 BOM CK 0215
Constitution of India, Article 14, Article 14, Article 226, Article 226, Article 16(1), Article 16(1) - Appointm
High Courts21 Apr 2017Dismissed
M/s. Gowardhan Infrastructure Pvt. Ltd., through Director Shri Jatin Malviya, & Anr. Vs The State of Maharashtra, through its Secretary, Department of Urban Development, Mantralaya, & Ors.
Bombay High Court · (2017) 04 BOM CK 0183
Maharashtra Regional and Town Planning Act, 1966, Section 31, Section 42, Section 37, Section 47, Section 31(1), Secti
High Courts21 Apr 2017Dismissed
M/s. Sparrow Technologies Pvt. Ltd Vs Mr. Ravinder P. Kumar, & Ors.
Bombay High Court · (2017) 04 BOM CK 0178
High Courts21 Apr 2017
Mr. Abhinav Dipakbhai Patel Vs Director, Transport Department, Union Territory, Administration Of Dadra & Nagar Haveli, Silvassa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0160
Constitution of India, Article 141, Article 342, Article 341 - Law declared by Supreme Court to be binding on all courts - Scheduled Tribes - Scheduled Castes
High Courts21 Apr 2017Disposed off
Mr. Amol Shripabhat Shet Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0159
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts21 Apr 2017
Mr. Karan K. Vs Mr. Antonio De Matos Sequeira Almeida Indian National
Bombay High Court · (2017) 04 BOM CK 0150
Code of Civil Procedure, 1908, Order 39Rule 10, Order 15A, Order 15A(3)
High Courts21 Apr 2017Dismissed
Mr. Sandeep Tulshiram Mohite Vs Registrar, Small Causes Court, Mumbai
Bombay High Court · (2017) 04 BOM CK 0144
Constitution of India, Article 14, Article 21, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous
High Courts21 Apr 2017Dismissed
Mrs. Christine Lazarus Menezes Vs Mr. Lazarus Peter Menezes
Bombay High Court · (2017) 04 BOM CK 0135
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A - Husband or relative of hus
High Courts21 Apr 2017
Ms.Anita Chandrakant Kodkany Vs Dr.Bakhtawar Dastur of Mumbai, & Ors.
Bombay High Court · (2017) 04 BOM CK 0133
Succession Act, 1925, Section 55 - Division of property where intestate leaves neither lineal descendants nor a widow or widower nor a widow of any lineal descendant
High Courts20 Apr 2017
Amol Rajgonda Patil Vs The Manager, Canara Bank & Anr
Bombay High Court · (2017) 04 BOM CK 0257
Constitution of India, Article 226 - Power of High Courts to Issue certain writsSuccession Act, 1925, Section 57, Section 370 - Application of cert
High Courts20 Apr 2017Disposed off
Bandu Ananda Kothale Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0241
Code of Civil Procedure, 1908, Order 9Rule 8, Order 17Rule 2, Order 17Rule 3 -Code of Criminal Procedure, 1973,
High Courts20 Apr 2017
Capt. Lance Irwin Lobo Son of late Valerian Lobo Vs The Block Development Officer, Bardez. Mapusa- Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0232
Goa Panchayat Raj Act, 1994, Section 66(6)
High Courts20 Apr 2017Disposed off
Jaypal s/o. Natha More Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0205
Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 34, Section
High Courts20 Apr 2017Dismissed
Madhaodas Jankidas Mohta Vs Hirabai wd/o Mohan Chavan
Bombay High Court · (2017) 04 BOM CK 0174
Payment of Gratuity Act, 1972, Section 4(2) -Maharashtra Factories Rules, 1963, Rule 5(2)(i)
High Courts20 Apr 2017Disposed off
Javed Bashir Bagwan Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0124
Indian Penal Code, 1860, Section 302, Section 498A -Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 13, Rule 10(5)
High Courts20 Apr 2017Allowed
Nitin Ravindra Bansod, & Ors. Vs Government of India, Through its Secretary, Ministry of HRD, New Delhi, & Ors.
Bombay High Court · (2017) 04 BOM CK 0121
Right Of Children To Free And Compulsory Education Act, 2009, Section 9, Section 5, Section 12(1)(c), Section 2(n)(4), Section 2(n)(3)