High Courts31 Mar 2017
Amit s/o. Thamaji Dighe Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0275
Indian Penal Code, 1860, Section 468, Section 467, Section 34, Section 406, Section 477 - Forgery for purpose of cheating - Forger
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 96 of 131
High Courts31 Mar 2017
Avinash s/o Trimbakrao Begade Vs Maroti s/o Govinda Dhiwar
Bombay High Court · (2017) 03 BOM CK 0270
Evidence Act, 1872, Section 41, Section 43 - Relevancy of certain judgments in probate, etc. of jurisdiction - Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant
High Courts31 Mar 2017Dismissed
Mahalgo Bhuto Gaonkar Vs Gurudas Datta Timblo, Margao, Goa. (expired, represented through LRs): Smt. Pramila Gurudas Timblo, & Ors.
Bombay High Court · (2017) 03 BOM CK 0236
Land Acquisition Act, 1894, Section 30 -Portuguese Civil Code, 1867, - Article 953
High Courts31 Mar 2017Allowed
Motiram Zingar Wawre, & Ors. Vs State of Maharashtra, through Collector, Nagpur, & Ors.
Bombay High Court · (2017) 03 BOM CK 0228
Land Acquisition Act, 1894, Section 11, Section 18, Section 18(1), Section 12(2), Section 18(3), Section 18(2) - E
High Courts31 Mar 2017
Mr. Sanjay Shrivastava, Son of Rajendraprasad, & Anr. Vs The State of Maharashtra, Through Police Station, MIDC, CIDCO, Aurangabad, & Anr.
Bombay High Court · (2017) 03 BOM CK 0220
Code of Criminal Procedure, 1973, Section 482, Section 177 - Saving of inherent powers of High Court - Ordinary place of Inquiry and trialIndian Penal Code, 1860,
High Courts31 Mar 2017
Mr. Sharad Prabhudas Vs M/s. Sapana Real Estates & Ors.
Bombay High Court · (2017) 03 BOM CK 0219
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts31 Mar 2017
Mrs. Vandana w/o Nandkishore Khedikar Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur Ravindranath Tagore Road, Civil Lines, Nagpur through its Registrar, & Ors.
Bombay High Court · (2017) 03 BOM CK 0214
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Unive
High Courts31 Mar 2017
Sanjay s/o. Kashiram Inche, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0188
Indian Penal Code, 1860, Section 34, Section 385, Section 501, Section 500, Section 384, Section 383 - Acts d
High Courts31 Mar 2017
Shrikant s/o Trimbakrao Begade, & Ors. Vs Natthu Maroti Shivarkar, & Ors.
Bombay High Court · (2017) 03 BOM CK 0166
Evidence Act, 1872, Section 41, Section 43 - Relevancy of certain judgments in probate, etc. of jurisdiction - Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant
High Courts31 Mar 2017
St. Anthonys Mundkar and Tenant Association Vs The Chief Town Planner & Ors.
Bombay High Court · (2017) 03 BOM CK 0155
Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsGoa, Daman and Diu Agricultural
High Courts31 Mar 2017Allowed
St. Anthony''s Mundkar and Tenant Association, & Ors. Vs The Chief Town Planner, Town and Country Planning Department, & Ors.
Bombay High Court · (2017) 03 BOM CK 0154
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGoa, Daman and Diu Agricultural Tenancy Act, 1964, Section 61, Section
High Courts31 Mar 2017
State of Maharashtra, through Police Station Officer Vs Kamlakar s/o Dajiba Bhure, & Ors.
Bombay High Court · (2017) 03 BOM CK 0151
Indian Penal Code, 1860, Section 34, Section 324, Section 342, Section 506, Section 504 - Acts done by several persons in furthera
High Courts31 Mar 2017
Sujyoti India (P) Limited Vs The Western Coalfields Limited, & Ors.
Bombay High Court · (2017) 03 BOM CK 0148
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts31 Mar 2017Dismissed
Suresh s/o Gondu Tayde, & Anr. Vs The State of Maharashtra, Through, Police Inspector, Faizpur police station, Faizpur, & Anr.
Bombay High Court · (2017) 03 BOM CK 0147
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 320 - Savin
High Courts31 Mar 2017Dismissed
Haribhau Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 215 : (2017) 3 MhLJCrl 338
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
High Courts31 Mar 2017Dismissed
Amit Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 351 : (2017) 2 MhLJCrl 797
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 467, Section 468
High Courts31 Mar 2017Dismissed
Mr. Sanjay Shrivastava Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 282 : (2017) 3 MhLJCrl 49
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 406, Section 420
High Courts31 Mar 2017Allowed
Ajit Rameshkumar Patni Vs Dr. Vijay Sarathi
Bombay High Court · (2017) 3 AIRBomR 556 : (2017) 3 ALLMR 230
Civil Procedure Code, 1908 (CPC) - Section 9, Section 9AMaharashtra Universities Act, 1994 - Section 59
High Courts31 Mar 2017Dismissed
Shri Shriram Gopaldas Khatod Vs State of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 467 : (2017) 3 BCR 586
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 11A, Section 12
High Courts31 Mar 2017Dismissed
State of Maharashtra Vs Kishabapu @ Krushnarao Nanasaheb Bhosale
Bombay High Court · (2017) 2 AIRBomRCri 249 : (2017) 3 MhLJCrl 284
Penal Code, 1860 (IPC) - Section 302