COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 94 of 131

High Courts05 Apr 2017

Sindhu Education Society & Anr. Vs Meeta & Anr.

Bombay High Court · (2017) 04 BOM CK 0061

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(3) - Certain obligations of Management of private schoolsMaharashtra Employees of Private Schools

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High Courts05 Apr 2017

Union of India Vs Laxman Shambu Kulam

Bombay High Court · (2017) 04 BOM CK 0041

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High Courts05 Apr 2017Disposed Off

Miss Firdos Vahajuddin Ansari Vs State of Maharashtra, through the Secretary

Bombay High Court · (2017) 2 SCT 671

Constitution of India, 1950 - Article 142, Article 226

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High Courts05 Apr 2017Disposed Off

Kahera Sayed Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 337 : (2017) 2 RCRCriminal 1063

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High Courts05 Apr 2017Dismissed

Zee Entertainment Enterprises Ltd Vs Sony Pictures Networks India Pvt Ltd

Bombay High Court · (2017) 3 AIRBomR 436 : (2017) 70 PTC 300

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High Courts05 Apr 2017Dismissed

Nandu Atmaram Wajekar Vs Union of India

Bombay High Court · (2017) 295 CurTR 212 : (2017) 247 Taxman 145

Income Declaration Scheme, 2016 - Section 183Income Tax Act, 1961 - Section 138

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High Courts05 Apr 2017Disposed Off

Rubiks Brand Ltd. Vs Mahesh Vaman Manjreka

Bombay High Court · (2017) 04 BOM CK 0010

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High Courts05 Apr 2017Dismissed

State of Maharashtra Vs Ramlal Shriram Gajbhiye

Bombay High Court · (2017) 2 BomCR(Cri) 559

Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 7

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High Courts04 Apr 2017Allowed

Abdul Hafeez son of Shaikh Kareem Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0264

Code of Criminal Procedure, 1973, Section 457 - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 420, Section 468,

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High Courts04 Apr 2017

Bhanudas and Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0236

Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 323, Section 341 - Acts done by several persons in furthera

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High Courts04 Apr 2017

Ku.Yogita Jagansing Thakur Vs Divisional Caste Scrutiny Committee

Bombay High Court · (2017) 04 BOM CK 0197

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High Courts04 Apr 2017

Lotan Budha Chaudhari Vs The State of Maharashtra and another

Bombay High Court · (2017) 04 BOM CK 0193

Code of Criminal Procedure, 1973, Section 294 - No formal proof of certain documentsIndian Penal Code, 1860, Section 376, Section 506 - Punishment

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High Courts04 Apr 2017

M/s. Gogte Minerals Vs M/s. Ajay Shivajirao Bhonsle and others

Bombay High Court · (2017) 04 BOM CK 0184

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

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High Courts04 Apr 2017