High Courts12 Apr 2017
Shivayya Marihal Vs State of Goa, Through The IG Prison, & Anr.
Bombay High Court · (2017) 04 BOM CK 0080
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 90 of 131
High Courts12 Apr 2017
Shri Subash Jagdev Pangam Son of late Jagdev Rajaram Pangam (deceased) presented by his legal representatives, & Ors. Vs Mr. Sujit Thomas Keeranchira
Bombay High Court · (2017) 04 BOM CK 0066
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts12 Apr 2017Dismissed
Suresh Supdu Kapadnis Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0056
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 18 - Section 438 of the Code not to apply to persons committing an offence under the Act
High Courts12 Apr 2017Dismissed
Union of India through Vs M/s. Arun Kumar Deedwania
Bombay High Court · (2017) 04 BOM CK 0042
Code of Civil Procedure, 1908, Section 3, Section 2(8) - Subordination of courts - DefinitionsArbitration Act, 1940, Section 36, Section 3
High Courts12 Apr 2017Allowed
Shri Sandesh Gajmal Shinde Vs Nashik Municipal Corporation
Bombay High Court · (2017) 3 AIRBomR 617
Constitution of India, 1950 - Article 16, Article 226
High Courts12 Apr 2017Disposed Off
Rameshwar Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 356 : (2017) 2 DMC 208
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 498A, Section 504, Section 506
High Courts11 Apr 2017
B. D. Bansal and Co Vs Brihan Mumbai Electric Supply and Transport
Bombay High Court · (2017) 04 BOM CK 0245
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Apr 2017Dismissed
Balam Gulab Pathan Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0243
High Courts11 Apr 2017
Dagadu Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0224
Indian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306 - Acts done by several persons in furtherance of common intention - Husban
High Courts11 Apr 2017
Jitesh Laxman Mahajan and Others Vs Sharad Pundlik Rane and Anr.
Bombay High Court · (2017) 04 BOM CK 0203
Code of Criminal Procedure, 1973, Section 156(3), Section 202 - Police officers power to Investigate cognizable case - Postponement of issue of processIndian Penal Code, 1
High Courts11 Apr 2017
Kantya Gunya Wagh Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0202
Evidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
High Courts11 Apr 2017
Kennedy Afonso, & Ors. Vs State of Goa through Chief Secretary Government of Goa Government of Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0199
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 173, Section 157, Section 1
High Courts11 Apr 2017
M/s.Ashok Commercial Enterprises Vs Parekh Aluminex Limited
Bombay High Court · (2017) 04 BOM CK 0175
Companies Act, 1956, Section 439, Section 439, Section 448, Section 446, Section 434, Section 455,
High Courts11 Apr 2017
Mohit s/o. Suresh Deore Vs The State of Maharashtra, through its Secretary, Tribal Development Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 04 BOM CK 0163
Maharashtra Scheduled Tribes (Regulation of Issuance and Verification Of) Certificate Rules, 2003, Rule 12, Rule 11(2)(D)
High Courts11 Apr 2017
Mr. Avinash V. Nasnodkar Vs Additional Director of Panchayat-II Director of Panchayat, & Ors.
Bombay High Court · (2017) 04 BOM CK 0157
High Courts11 Apr 2017
Mr. Inacio Estevam Vas, S/o. Agostinho Vas, & Anr. Vs The Chief Electoral Officer, Election Commissionof India, & Anr.
Bombay High Court · (2017) 04 BOM CK 0152
Registration of Electors Rules, 1960, Rule 12, Rule 10
High Courts11 Apr 2017Allowed
Mr. Jilesingh Sardar Singh, & Anr. Vs Vikas Carriers Pvt. Ltd., & Anr.
Bombay High Court · (2017) 04 BOM CK 0151
Employees Compensation Act, 1923, Section 4(1)(a)
High Courts11 Apr 2017
Mrs Sabas Sequeira, & Ors. Vs Mrs. Lucia Pereira e Barreto, & Ors.
Bombay High Court · (2017) 04 BOM CK 0136
High Courts11 Apr 2017Allowed
Nanubhai Nichhabhai Desai Vs The Deputy General Manager, UCO Bank and Others
Bombay High Court · (2017) 04 BOM CK 0130
Payment of Gratuity Act, 1972, Section 7(7), Section 4(6), Section 4(4), Section 4(6)(i)(b) -UCO Bank (Employees) Gratuity Fund Rules, - Rule 10, Rule
High Courts11 Apr 2017
Panther Fincap & Management Vs Bank of India
Bombay High Court · (2017) 04 BOM CK 0116
Constitution of India, Article 21 - Amendment of the ScheduleCode of Civil Procedure, 1908, Section 51, Order 21Rule 37 - Power of Court