COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 92 of 131

High Courts10 Apr 2017Dismissed

Mr. Vimanjan Hanumanta Devarkonda Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 271 : (2017) 3 MhLJCrl 144

Motor Vehicles Act, 1988 - Section 134(a)(b), Section 187Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337

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High Courts07 Apr 2017

Vinod son of Radhyeshyam Dubey Vs Chandulal son of Ladhaji Tilwa

Bombay High Court · (2017) 04 BOM CK 0268

Code of Criminal Procedure, 1973, Section 96 - Application to High Court to set aside declaration order of forfeitureSpecific Relief Act, 1963, Section 28 - Rescission i

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High Courts07 Apr 2017

Article in Mumbai Mirror 24.08.2010 Rescue Sham. Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0249

Constitution of India, Article 21A, Article 39 - Right to education. - Certain principles of policy to be followed by the StateJuvenile Justice (Care and Protection of Chil

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High Courts07 Apr 2017

Caprihans India Limited Vs Hindoostan Mills

Bombay High Court · (2017) 04 BOM CK 0233

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High Courts07 Apr 2017Allowed

Kashinath s/o Ninu Badhe Vs Vishnu s/o Narayan Kolte

Bombay High Court · (2017) 04 BOM CK 0201

Code of Civil Procedure, 1908, Order 6Rule 17, Order 23Rule 1(3)

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High Courts07 Apr 2017

M/S. AIR INDIA LTD., Vs District Magistrate, South Goa, Office of the Collector

Bombay High Court · (2017) 04 BOM CK 0186

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High Courts07 Apr 2017

M/s. Chinteshwar Steel Private Limited Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0185

Employees State Insurance Act, 1948, Section 78(2), Section 96(1)(a) - Powers of Employees Insurance Court - Power of 44[State] Governments to make rules

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High Courts07 Apr 2017Allowed

M/s. Joshi Freight Carriers Vs Central Ware Housing Corporation

Bombay High Court · (2017) 04 BOM CK 0182

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 194C, Section 194C,

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High Courts07 Apr 2017

Maharashtra Industrial Development Vs Abdul Latif & Ors

Bombay High Court · (2017) 04 BOM CK 0172

Land Acquisition Act, 1894, Section 18 - Reference to CourtMaharashtra Industrial Development Act, 1961, Section 32(2), Section 32(1) - Compulsory ac

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High Courts07 Apr 2017

Mr. Raju Nayak Vs Mr. Nilesh Dabholkar, & Ors.

Bombay High Court · (2017) 04 BOM CK 0147

Code of Criminal Procedure, 1973, Section 155(2), Section 155, Section 155(3) - Information as to non-cognizable cases and Investigation of such cases - Information as to

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High Courts07 Apr 2017