COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 9 of 131

High Courts28 Nov 2017

Sou. Bhamabai Vs Sudhir & Ors.

Bombay High Court · (2017) 11 BOM CK 0028

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtTransfer of Property Act, 1882, Section 106 - Duration of certain leases

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High Courts28 Nov 2017

Union of India Vs Amar Vijay Jadhav & Ors.

Bombay High Court · (2017) 11 BOM CK 0008

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Police Service (Cadre) Rules, 1954, Rule 4(2), Rule 4(1)<

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High Courts27 Nov 2017

Conservator of Forest & Ors Vs Shri Umeshwar Keshav Kathwate & Anr

Bombay High Court · (2017) 11 BOM CK 0172

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, Section 30, Section 30, Section 28, Section 28,

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High Courts24 Nov 2017Dismissed

Anil s/o Dnyandeo Sarode, & Anr. Vs The State of Maharashtra through Secretary, Primary Education Department, Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0197

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Sectio

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High Courts24 Nov 2017

Murlidhar Makdu Sapkale & Ors Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 11 BOM CK 0117

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, Section 28(1), Section 28(1) - Procedure for dealing with complaints relating to unfair labour pract

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High Courts24 Nov 2017Dismissed

Shaikh Chandpasha Shaikh Jani Vs Election Commission of India, & Ors.

Bombay High Court · (2017) 11 BOM CK 0066

Constitution of India, Article 19(1)(a) - Protection of certain rights regarding freedom of speech, etcCode of Civil Procedure, 1908, Order 6Rule 2,

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High Courts24 Nov 2017Allowed

Shaikh Iftekhar s/o Abdul Rauf, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0005

Code of Criminal Procedure, 1973, Section 169 - Release of accused when evidence deficientEssential Commodities Act, 1955, Section 3, Section 7 -

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High Courts23 Nov 2017Allowed

Ajay s/o Digamber Deogade Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0205

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A,

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High Courts23 Nov 2017

Godrej Industries Ltd. Vs Prakash T. Kadam & Ors

Bombay High Court · (2017) 11 BOM CK 0161

Industrial Disputes Act, 1947, Section 18, Section 18(1), Section 2(p) - Persons on whom settlements and awards are binding - Persons on whom settlements and awards are bindin

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High Courts23 Nov 2017Allowed

Executive Engineer & Anr Vs Dinesh & Anr

Bombay High Court · (2017) 11 BOM CK 0154

Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmenMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971,

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High Courts23 Nov 2017Allowed

Mukesh Pandurang Bastav, & Anr. Vs State of Maharashtra through its Secretary, Tribal Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0118

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High Courts23 Nov 2017

Padmakar Gajananrao Pande Vs Ramesh Tukaram Diwate

Bombay High Court · (2017) 11 BOM CK 0102

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 197, Section 202 - Saving of inherent powers of High Court - Calling for records t

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High Courts23 Nov 2017

Shankar s/o Manikrao Kagde & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0065

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe

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High Courts23 Nov 2017

Shantiniketan Bahu Udeshiya Sanstha & Anr Vs The Rashtrasant Tukdoji Maharaj

Bombay High Court · (2017) 11 BOM CK 0063

Maharashtra Universities Act, 1994, Section 54, Section 82, Section 14(8) - Ordinance and their making - Procedure for permission - Powers and duties of Vice-Chancellor

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High Courts23 Nov 2017Allowed

Sharada Ramesh Darade Vs The President, Divisional Caste

Bombay High Court · (2017) 11 BOM CK 0062

Maharashtra Scheduled Castes, Scheduled Tribes, De Notified Tribes (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification Of) Caste Certificate Act, 2001, Section 11(1

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High Courts23 Nov 2017Allowed

Shri Harshad Narayan Thakar Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 11 BOM CK 0056

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High Courts22 Nov 2017

Abasaheb Balasaheb Warkhade Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0208

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

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High Courts22 Nov 2017