COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 95 of 131

High Courts04 Apr 2017Disposed Off

Raju Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 2123 : (2017) 2 BomCR(Cri) 313

Criminal Procedure Code, 1973 (CrPC) - Section 437, Section 439Maharashtra Control of Organised Crime Act, 1999 - Section 3Penal Code, 1860 (IPC) - Section 364A

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High Courts03 Apr 2017

M/s Vicon Packaging Pvt. Vs EDC LTD formally known as

Bombay High Court · (2017) 04 BOM CK 0187

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High Courts03 Apr 2017Allowed

Marconi Estevan Rodrigues son of Jose Rodrigues Vs The State of Goa through the Verna Police Station, through the Public Prosecutor, High Court of Bombay at Goa

Bombay High Court · (2017) 04 BOM CK 0168

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Se

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High Courts03 Apr 2017

Mr Lalit Doshi Vs The Union of India and another

Bombay High Court · (2017) 04 BOM CK 0161

Constitution of India, Article 226 - Power of High Courts to Issue certain writsNotaries Rules, 1956, Rule 13(1), Rule 13,

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High Courts03 Apr 2017

Mr. Shamshad Mehboob Ali & Anr. Vs Mr. Mohamed Mehboob Ali & Anr.

Bombay High Court · (2017) 04 BOM CK 0143

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 Civil Pro

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High Courts03 Apr 2017

Mustaq Ahmed Presently in Jail Sada, Vasco, & Ors. Vs State of Goa, & Ors.

Bombay High Court · (2017) 04 BOM CK 0132

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High Courts03 Apr 2017

Olga Rodrigues & others Vs Christopher Pinto & others

Bombay High Court · (2017) 04 BOM CK 0118

Code of Civil Procedure, 1908, Order 6Rule 17 -Succession Act, 1925, Section 63 - Execution of unprivileged willsSpecific Relief Act,

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High Courts03 Apr 2017Allowed

PACE SETTER BUSINESS SOLUTIONS PVT LTD Vs UNION OF INDIA & ORS

Bombay High Court · (2017) 04 BOM CK 0117

Constitution of India, Article 226 - Power of High Courts to Issue certain writsFinance Act, 1994, Section 65(19), Section 72, Secti

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High Courts03 Apr 2017

Ramesh Balu Chavan Vs The Commissioner of Police Solapur

Bombay High Court · (2017) 04 BOM CK 0099

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2), Section 2 - Power to make orders detaining certain persons -

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High Courts03 Apr 2017

Raosaheb s/o Govindrao Sanap Vs Ram s/o Bapurao Chorwadkar

Bombay High Court · (2017) 04 BOM CK 0097

Evidence Act, 1872, Section 40, Section 43 - Previous judgment relevant to bar a second suit or trial - Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant

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High Courts03 Apr 2017Disposed off

Shri Amar T. Borana, Vs Confraria do Fundo Reunido of Merces Church

Bombay High Court · (2017) 04 BOM CK 0079

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High Courts03 Apr 2017

Shri Raymond Lancy Rodrigues Vs Smt. Yogita w/o Raymond Rodrigues

Bombay High Court · (2017) 04 BOM CK 0071

Divorce Act, 1945, Section 10(1)(ix)

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High Courts03 Apr 2017

Tanksal Kamgar Sena Vs India Government Mint

Bombay High Court · (2017) 04 BOM CK 0054

Industrial Disputes (Central) Rules, 1957, Rule 41, Rule 42

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High Courts03 Apr 2017

The State of Maharashtra Vs Smt.Sharadabai Ganesh Oze

Bombay High Court · (2017) 04 BOM CK 0049

Code of Civil Procedure, 1908, Section 102, Section 96(4) - No Second Appeal in Certain Cases - Appeal from original decreeIncome Tax Act, 1961, Secti

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High Courts03 Apr 2017

Tushar s/o. Rajansingh Rajput Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 04 BOM CK 0045

Constitution of India, Article 21, Article 19 - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860,

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High Courts03 Apr 2017Disposed off