COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 87 of 131

High Courts18 Apr 2017

Akshay Atmaram Rathod, Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0261

Indian Penal Code, 1860, Section 224, Section 225 - Resistance or obstruction by a person to his lawful apprehension - Resistance or obstruction to lawful apprehension of another person

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High Courts18 Apr 2017Allowed

ALMAS WELFARE SOCIETY Vs JAWED AHMED UBEDULLAKHAN; EDUCATION OFFICER (PRIMARY), ZILLA PARISHAD, AMRAVATI

Bombay High Court · (2017) 04 BOM CK 0259

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 9, Section 2(24A) - Certain obligations of Management of private sch

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High Courts18 Apr 2017Allowed

ALMAS WELFARE SOCIETY Vs RAHAT AFROZ SALIMULLAH KHAN; EDUCATION OFFICER (PRIMARY), ZILLA PARISHAD, AMRAVATI; AFROZ SHAHIN D/O RAUF KHAN

Bombay High Court · (2017) 04 BOM CK 0258

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High Courts18 Apr 2017Allowed

Anil s/o Ramesh Manglani, Vs State of Maharashtra,

Bombay High Court · (2017) 04 BOM CK 0254

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2) - Power to make orders detaining certain persons

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High Courts18 Apr 2017

Ashok S/o Baburao Giri Vs The State of Maharashtra Through Basmat Police Station, & Anr.

Bombay High Court · (2017) 04 BOM CK 0248

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High Courts18 Apr 2017Dismissed

Chennai Network Infrastructure Ltd. & Anr. Vs The Kalyan Dombivli Municipal Corporation & Ors.

Bombay High Court · (2017) 04 BOM CK 0228

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCustoms Act, 1962, Section 61(1) -Maharashtra Municipal Corpora

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High Courts18 Apr 2017Dismissed

Lahu Shrirang Gatkal, Vs The State of Maharashtra,

Bombay High Court · (2017) 04 BOM CK 0195

Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesIndian Penal Code, 1860, Section 34, Section 342,

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High Courts18 Apr 2017Disposed off

M/s. Ultratech Cement Ltd. Vs The Additional Commissioner of Income Tax, Range, 2(2)

Bombay High Court · (2017) 04 BOM CK 0176

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 14A, Section 1

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High Courts18 Apr 2017

Mr. Calvin Rodrigues, Son of late Shri Vincent Rodrigues, & Anr. Vs Mrs. Maria Amberta Fernandes, Wife of Mr. Alexandre Hermenegildo Fernandes, & Anr.

Bombay High Court · (2017) 04 BOM CK 0155

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts18 Apr 2017

Natrajan Sundaresan Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0127

Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts18 Apr 2017Allowed

Pramod Shivaji Shinde Vs State of Maharashtra, through its Secretary, Social Justice and Special Assistance Department, & Ors.

Bombay High Court · (2017) 04 BOM CK 0110

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High Courts18 Apr 2017Allowed

Ramchandra Bhiwa Thool through L.Rs : Bandu Ramchandra Thool, & Ors. Vs Smt. Barubai Vitthal Patil (dead) through L.Rs : Gulab Vitthal Patil, & Ors.

Bombay High Court · (2017) 04 BOM CK 0100

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High Courts18 Apr 2017

Sangita w/o Ashok Bhuktar, & Ors. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 04 BOM CK 0093

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 504 - Acts done by several persons in furtherance of common intention - Husban

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High Courts18 Apr 2017

Santosh S/o Bhagwan Tammewar Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 04 BOM CK 0089

Evidence Act, 1872, Section 3, Section 30, Section 27 - Interpretation clause - Consideration of proved confession affecting person making it and others jointly under-trial fo

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High Courts18 Apr 2017

Shri Shamsunder Anchan Vs The State of Goa, & Ors.

Bombay High Court · (2017) 04 BOM CK 0067

Indian Penal Code, 1860, Section 302, Section 307 -Goa Prison Rules, 2006, Rule 324

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High Courts18 Apr 2017

Shri. Oscar Jeronimo Desouza (Since deceased through Lrs.) Cariene Angelo Desouza, & Ors. Vs Late Ratilal Shah (Since deceased through his L.R.s):Mr. Navanit Ratilal Shah, & Ors.

Bombay High Court · (2017) 04 BOM CK 0062

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High Courts18 Apr 2017

Smt. Sushilabai Wd/o Jodharam Anandani Vs Shri Abhimanyu Hasanand Kukreja, & Ors.

Bombay High Court · (2017) 04 BOM CK 0058

Code of Civil Procedure, 1908, Order 41Rule 27 -Stamp Act, 1899, Section 36 -Maharashtra Stamp Act, 1899, Section 35, Section 33, Section 36, Se

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High Courts17 Apr 2017

SHRI MAHADEO S/O DINABAJI SATHWANE Vs SHRI ANANDRAO S/O RAMKRISHNA BICCHU (SONKUSARE), NAGPUR

Bombay High Court · (2017) 04 BOM CK 0272

Transfer of Property Act, 1882 — Section 52Civil Procedure Code, 1908 — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 23(1), Order 21 Rule 35(3), Order 22 Rule 35(3)

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High Courts17 Apr 2017Partly Allowed

M/S BOMBAY SNUFF PVT LTD Vs UNION OF INDIA THR SEC, MINISTRY OF FINANCE, DEPT OF REVENUE AND 3 OTHERS

Bombay High Court · (2017) 04 BOM CK 0271

Constitution of India, — Article 136Central Excise Act, 11B

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High Courts17 Apr 2017Dismissed

Vitthalrao Shinde Sahakari Sakhar Karkhana Ltd. Vs Gangapur Sahakari Sakhar Karkhana Ltd.

Bombay High Court · (2017) 04 BOM CK 0266

Contract Act, 1872, Section 25, Section 23, Section 10 - Agreement void, if made without consideration - What considerations and objects are lawful and what not - What agreem

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