High Courts17 Apr 2017Dismissed
Kashinath Kutwal Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 2423 : (2017) 2 KerLJ 8 : (2017) 3 MhLJCrl 307
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 156(3), Section 482
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 89 of 131
High Courts13 Apr 2017Allowed
Waman Vithobaji Bhadade, & Anr. Vs State of Maharashtra, Department of Irrigation, Through its Secretary, Mantralaya, & Ors.
Bombay High Court · (2017) 04 BOM CK 0265
Industrial Disputes Act, 1947, Section 2(OO) - Definitions
High Courts13 Apr 2017Dismissed
Anirudh Devansh Vs Shri Vile Parle Kelwani Mandal, Mumbai
Bombay High Court · (2017) 04 BOM CK 0253
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Apr 2017
Milind s/o. Namdevrao Kamble Vs The State of Maharashtra, through its Principal Secretary, Education Department, & Ors.
Bombay High Court · (2017) 04 BOM CK 0165
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9 - Right of appeal to Tribunal to employees of private schools.
High Courts13 Apr 2017Allowed
Rajkumar @ Anda s/o Jaglal Jaiswal Vs State of Maharashtra, through Home Department (Special), & Ors.
Bombay High Court · (2017) 04 BOM CK 0101
High Courts13 Apr 2017
Tulsi Dass s/o Suraj Prakash Vs Union of India
Bombay High Court · (2017) 04 BOM CK 0047
Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 11, Section 11(1) - Minor punishments - Min
High Courts13 Apr 2017Allowed
Tulsi Dass s/o Suraj Prakash Vs Union of India Through Its Secretary Ministry of Home Affairs, & Ors.
Bombay High Court · (2017) 04 BOM CK 0046
Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 10, Section 11, Section 9
High Courts13 Apr 2017Disposed Off
Rustom Jamshed Soonawala Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0032
High Courts13 Apr 2017Dismissed
Poonam Jaidev Shroff Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 328 : (2017) 3 MhLJCrl 239
High Courts13 Apr 2017Disposed Off
Mr. Vishwasrao Dattatray Kachare Vs Union of India
Bombay High Court · (2017) AIR(Bombay) 120 : (2017) 3 AIRBomR 566
Constitution of India, 1950 - Article 14National Highways Act, 1956 - Section 3G(5), Section 3G(6)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 105(3)
High Courts12 Apr 2017
ANTHONY REBELLO PRISIONER Vs P P HIGH COURT, PANAJI, GOA
Bombay High Court · (2017) 04 BOM CK 0252
Indian Penal Code, 1860, Section 302, Section 201, Section 392 -Goa Prison Rules, 2006, Rule 313(2)
High Courts12 Apr 2017Allowed
Dipak son of gundappa Tundalwar Vs The Akola Janta Commercial Coop. Bank Limited, & Anr.
Bombay High Court · (2017) 04 BOM CK 0219
Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908, Order 41Rule 11,
High Courts12 Apr 2017Dismissed
M/s Sachin and Sachin Corporation, Acting Thr. Its Managing Partner Rajkumar Pralhadrao Meshram Vs Maharashtra Tourism Development Corporation Ltd., & Anr.
Bombay High Court · (2017) 04 BOM CK 0188
High Courts12 Apr 2017Dismissed
Mayavati Rahul Sadar Vs The Tehsildar, Patur, & Ors.
Bombay High Court · (2017) 04 BOM CK 0167
Bombay Village Panchayats Act, 1958, Section 35(3A) - Motion of no confidence
High Courts12 Apr 2017Dismissed
MR. DASTAGIRSAB BEPARI Vs VILLAGE PANCHAYAT, MERCES REPRESENTED ITS SECRETARY
Bombay High Court · (2017) 04 BOM CK 0154
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts12 Apr 2017
Mr. Sudesh Jagannath Tulaskar s/o late Mr. Jagannath Tulaskar Vs Mr. Vitthal Vishwanath Tulaskar, s/o late Mr. Vishwanath Tulaskar
Bombay High Court · (2017) 04 BOM CK 0142
High Courts12 Apr 2017
Mr. Udai Raj Singh Chauhan s/o Shri Durga Bux Singh Chauhan Vs Rtd. Cdr. Ashok Kumar Sharma s/o Lt. Shri Ramprakash Sharma, & Ors.
Bombay High Court · (2017) 04 BOM CK 0140
High Courts12 Apr 2017
Mrs Priya Pratap Parab Vs Shree Rauji Rane Memorial High School, Maulinguem, & Ors.
Bombay High Court · (2017) 04 BOM CK 0137
Goa, Daman and Diu School Education Rules, 1986, Rule 87A
High Courts12 Apr 2017
Jalindarsingh Ajitsingh Kalyani Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0125
Indian Penal Code, 1860, Section 302, Section 395, Section 392, Section 402 -Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 4(2)
High Courts12 Apr 2017Dismissed
Sahebdas Sakharam Borkar Vs Maharashtra Rural Education Society, Lakhandur, through its Secretary, & Ors.
Bombay High Court · (2017) 04 BOM CK 0096
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2) - Certain obligations of Management of private schoolsMaharashtra Employees of Private Schools