High Courts31 Mar 2017Disposed Off
Neria Bendavid Vs State of Goa
Bombay High Court · (2017) 2 MhLJCrl 503
Goa Prison Rules, 2006 - Rule 385, Rule 391
COURT ARCHIVE
Bombay High Court judgments, 2017
2,616 judgments · page 97 of 131
High Courts31 Mar 2017Dismissed
Mr. Ruben Franco Vs State
Bombay High Court · (2017) 2 MhLJCrl 435
Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 111, Section 116
High Courts31 Mar 2017Allowed
Sanjay s/o. Kashiram Inche Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 359 : (2017) 2 MhLJCrl 764
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 385, Section 500, Section 501
High Courts30 Mar 2017
District : Latur Sayyad Hifakatali Dastgir Vs Lalasaheb Rajesaheb Shaikh
Bombay High Court · (2017) 03 BOM CK 0264
Code of Criminal Procedure, 1973, Section 439(2), Section 169, Section 156(3) - Special powers of High Court or Court of Session regarding bail - Release of accused when e
High Courts30 Mar 2017
M/s. Murphy Electronics Pvt. Ltd. Vs EDC Ltd., & Anr.
Bombay High Court · (2017) 03 BOM CK 0240
State Financial Corporations Act, 1951, Section 31, Section 31(1)(AA) - Special provisions for enforcement of claims by Financial Corporation - Special provisions for enforcement of claims by Fi
High Courts30 Mar 2017
Vijay Nana Sawant Vs Commissioner of Police for Greater Mumbai and Ors.
Bombay High Court · (2017) 03 BOM CK 0134
High Courts30 Mar 2017Allowed
Hanumant Bhiva Chavan Vs State of Maharashtra
Bombay High Court · (2017) 2 Crimes 187 : (2017) 2 RCRCriminal 570
Penal Code, 1860 (IPC) - Section 304
High Courts30 Mar 2017Dismissed
Urmi Developers Pvt. Ltd. Vs M/s. Kanoria Brothers
Bombay High Court · (2017) 3 AIRBomR 419
High Courts30 Mar 2017Disposed Off
Suresh Ganpati Halvankar Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 650
Criminal Procedure Code, 1973 (CrPC) - Section 320Electricity Act, 2003 - Section 135(1)(b)(c), Section 138(d), Section 152
High Courts30 Mar 2017Dismissed
Ajay Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 347 : (2017) 2 MhLJCrl 613
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 448
High Courts30 Mar 2017Disposed Off
Cello Household Products Vs Modware India
Bombay High Court · (2017) 3 AIRBomR 499 : (2017) 70 PTC 325
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 - Section 22
High Courts29 Mar 2017
Gokul Sahabrao Sabale Vs The Commissioner of Police
Bombay High Court · (2017) 03 BOM CK 0258
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3 - Power to make orders detaining certain persons
High Courts29 Mar 2017Dismissed
Gyanba s/o Trimbakrao Shirale Vs The State of Maharashtra Through Hon''ble Minister, Marketing Department, Mantralaya, Mumbai -32, & Ors.
Bombay High Court · (2017) 03 BOM CK 0255
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 13(1), Section 13(1)(a)(1) -Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967, Rule 45(2A)
High Courts29 Mar 2017
Kisna Ganpat Sawarkar Vs Shri Bhaurao @ Lahanu s/o Ganpat Sawarkar
Bombay High Court · (2017) 03 BOM CK 0248
Code of Civil Procedure, 1908, Section 54 - Partition of estate or separation of share
High Courts29 Mar 2017Allowed
Rukhmaji S/o Devrao Galande Vs The State of Maharashtra Through Police Station Officer
Bombay High Court · (2017) 03 BOM CK 0194
Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts29 Mar 2017
Shivam @ Swapnil s/o Vishwanath Shende Vs State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 03 BOM CK 0181
Indian Penal Code, 1860, Section 376(2)(f) - Punishment for rape
High Courts29 Mar 2017
Shri Alex J. Fernandes, & Ors. Vs State of Goa, through Chief Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0177
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts29 Mar 2017Disposed off
The State Of Maharashtra & Anr Vs Dhondiba Dagadu Pawagi & Anr
Bombay High Court · (2017) 03 BOM CK 0140
Land Acquisition Act, 1894, Section 4, Section 23, Section 18, Section 28, Section 12(2), Section 28(1),
High Courts29 Mar 2017Allowed
Vikas Shikshan Sanshtha, Goregaon, & Anr. Vs The State of Maharashtra, Through its Secretary, Department of Tribal Development, Mantralaya, & Ors.
Bombay High Court · (2017) 03 BOM CK 0132
High Courts29 Mar 2017Dismissed
M/s.Shree Hari Electricals Vs M/s. Royal Palms (I) Pvt Ltd.
Bombay High Court · (2017) 201 CompCas 675
Companies Act, 1956 - Section 433(e), Section 434