Bombay High Court Judgments 2017 — Page 91

High Courts11 Apr 2017

Prudence Maynard, Indian National Vs Mundhra Container Freight Station Private Limited

Bombay High Court · (2017) 04 BOM CK 0105

Constitution of India, Article 215, Article 141 - High Courts to be Courts of record - Law declared by Supreme Court to be binding on all courtsCode of Civil Procedure, 19

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High Courts11 Apr 2017

Santosh R. Prabhu Gaonkar Vs State Represented by the Public Prosecutor, & Ors.

Bombay High Court · (2017) 04 BOM CK 0090

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtGoa Daman and Diu Preservation of Trees Act, 1984, Section 12A

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High Courts11 Apr 2017

Sevak s/o. Ramrao Rathod Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0086

Code of Criminal Procedure, 1973, Section 428, Section 428, Section 428, Section 428 - Period of detention undergone by the accused to be set off aga

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High Courts11 Apr 2017

Shri Sunny Murgaokar S/o. Ranganath Murgaokar, & Anr. Vs State of Goa (through the Police Inspector of Panaji Police Station), & Anr.

Bombay High Court · (2017) 04 BOM CK 0065

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 447, Section 5

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High Courts11 Apr 2017Dismissed

Smt Ratnamala d/o Shivkumar Bajpai, @ Ratnamala w/o Raju Prasad, & Ors. Vs Sujata w/o Jaywant Kawalkar

Bombay High Court · (2017) 04 BOM CK 0059

Code of Criminal Procedure, 1973, Section 204(4) - Issues of processIndian Penal Code, 1860, Section 468, Section 471, Section 12

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High Courts11 Apr 2017

Union of India, through the Superintendent, & Ors. Vs Smt. Shantabai G. Naik, & Anr.

Bombay High Court · (2017) 04 BOM CK 0039

Constitution of India, Article 14, Article 43, Article 309, Article 16, Article 23, Article 38 - Appointment of C

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High Courts11 Apr 2017Disposed Off

High Court on its own Motion Vs Ketan Tirodkar

Bombay High Court · (2017) 3 RCRCivil 288

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High Courts11 Apr 2017Allowed

M/s. Ashok Commercial Enterprises Vs Parekh Aluminex Limited

Bombay High Court · (2017) 3 AIRBomR 520 : (2017) 202 CompCas 148 : (2017) 141 SCL 363

Companies Act, 1956 - Section 433(E), Section 434(1)(e), Section 439

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High Courts10 Apr 2017

Vimanjan Hanumanta Devarkonda Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0270

Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering l

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High Courts10 Apr 2017

C.J. Patel Tobacco Products Co. Ltd. Vs Rajkumar Tukaram Janbandhu

Bombay High Court · (2017) 04 BOM CK 0234

Beedi and Cigar Workers (Conditions of Employment) Act, 1966, Section 31 - Notice of dismissal

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High Courts10 Apr 2017Allowed

Chabilal K.C. Son of Thaman K.C. Vs State of Goa, Through the Public Prosecutor, High Court, Panaji, Goa, & Ors.

Bombay High Court · (2017) 04 BOM CK 0231

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 380 - Theft in dwelling-house, etc.

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High Courts10 Apr 2017

Kum. Ashwini Vilas Chavan Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0196

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High Courts10 Apr 2017

Lalba Nana Bethekar Vs The SubDivisional

Bombay High Court · (2017) 04 BOM CK 0194

Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006, Section 3, Section 14(1), Section 2(o), Section 2(c) -

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High Courts10 Apr 2017Dismissed

M/s. Rallis India Limited, & Anr. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 04 BOM CK 0179

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal

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High Courts10 Apr 2017

Mr. Ashok Bhat, & Ors. Vs Mr. Mario Francisco Lobo, & Ors.

Bombay High Court · (2017) 04 BOM CK 0158

Code of Civil Procedure, 1908, Order 18Rule 2(3) -Evidence Act, 1872, Section 165 - Judges power to put questions or order production

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High Courts10 Apr 2017

Prabhu Vithobaji Lende Vs Hardik Deepakbhai Parekh

Bombay High Court · (2017) 04 BOM CK 0115

Code of Civil Procedure, 1908, Order 39Rule 11(2)

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High Courts10 Apr 2017Allowed

Pralhad & Anr Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0111

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts10 Apr 2017

Vidarbha Irrigation Development Vs Ku. Rekha d/o Sukhdeorao Chaware

Bombay High Court · (2017) 04 BOM CK 0037

Indian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common intention

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High Courts10 Apr 2017Disposed off

YADAV S/O MAROTI NAVGHARE Vs STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION RAJURA, DISTRICT CHANDRAPUR

Bombay High Court · (2017) 04 BOM CK 0034

Indian Penal Code, 1860, Section 201, Section 376, Section 34, Section 212, Section 506, Section 376(b) - Cau

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High Courts10 Apr 2017Disposed Off

Dr. Syed Riyazuddin Syed Nizamuddin Vs District Caste Certificate Scrutiny Committee

Bombay High Court · (2017) 3 MhLJ 151

Constitution of India, 1950 - Article 226Maharashtra 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, 2000 - Section 6Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 - Rule 11

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Bombay High Court judgments, 2017