COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 98 of 131

High Courts29 Mar 2017Dismissed

Smt. Sushila Singhania Vs Bharat Hari Singhania

Bombay High Court · (2017) 3 AIRBomR 357

Arbitration and Conciliation Act, 1996 - Section 36, Section 37Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 - Section 13

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High Courts27 Mar 2017Allowed

Miss. Zarina d/o late Abdul Karim, & Anr. Vs Ashok s/o Bandulal Mehta

Bombay High Court · (2017) 03 BOM CK 0231

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High Courts27 Mar 2017Allowed

Miss. Zarina d/o late Abdul Karim, & Anr. Vs Mohankumar s/o Kanhaiyyalal Sharma, & Anr.

Bombay High Court · (2017) 03 BOM CK 0230

Code of Civil Procedure, 1908, Order 30Rule 1

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High Courts27 Mar 2017

Nandkumar Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 03 BOM CK 0210

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 435, Section 432,

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High Courts27 Mar 2017

Santosh Tulsiram Shitole Vs The State of Maharashtra & Anr

Bombay High Court · (2017) 03 BOM CK 0186

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 432 - Power to suspend or remit sentences

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High Courts27 Mar 2017

Sudhakar s/o. Bajirao Kumbhar Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 03 BOM CK 0150

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High Courts27 Mar 2017Allowed

Vijay Ganpat Pimple Vs The Thane Municipal Corporation & Ors.

Bombay High Court · (2017) 03 BOM CK 0135

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High Courts27 Mar 2017Allowed

Vijay s/o Pundlikrao Changole Vs State of Maharashtra, through Hon"ble Minister, Food, Civil Supplies and Consumer Protection Department, Mantralaya Extension, & Ors.

Bombay High Court · (2017) 03 BOM CK 0133

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High Courts27 Mar 2017Allowed

Masoodali Sadaikali Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 221 : (2017) 2 MhLJCrl 473

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 498A

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High Courts27 Mar 2017Dismissed

Shri. Abhay Shantilal Jain Vs The State of Maharashtra

Bombay High Court · (2017) 2 Crimes 178

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, Section 420

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High Courts27 Mar 2017Allowed

Savita Manish Chaudhari Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 233

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307, Section 450

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High Courts27 Mar 2017Dismissed

Shreya Milind Nimonkar Vs Medical Council of India through President

Bombay High Court · (2017) 3 SCT 195

Maharashtra Medical Council Rules, 1967 - Rule 62

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High Courts27 Mar 2017Dismissed

Shri Mallu Tikaram Varma Vs State of Maharashtra

Bombay High Court · (2017) 2 MhLJCrl 608

Bombay Police Act, 1951 - Section 57(1)(a)Constitution of India, 1950 - Article 22(5)

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High Courts24 Mar 2017

Mr.Latesh Kumar Ganeshbhai Patel and Another Vs The State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0217

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 41, Section 154, Section 155

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High Courts24 Mar 2017

Nil Vs The State of Goa through its Chief Secretary Secretariat, Porvorim Goa, & Anr.

Bombay High Court · (2017) 03 BOM CK 0207

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High Courts24 Mar 2017

Rajiv Mohan Mishra Vs City and Industrial Development Corporation of Maharashtra Ltd. and others

Bombay High Court · (2017) 03 BOM CK 0199

Constitution of India, Article 14 -Maharashtra Regional and Town Planning Act,1966, - Section 46, Section 46, Section 46, Section 46, Section 53, Section 53, Section 44, Section 44, Section 143, Section 143

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High Courts24 Mar 2017

Raman Bhagwandas Vanjani Vs Mohammad Salim Sk. Abdullah

Bombay High Court · (2017) 03 BOM CK 0197

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts24 Mar 2017

Shri Abdul Sattar Shaikh & Ors Vs The State of Goa & Ors

Bombay High Court · (2017) 03 BOM CK 0178

Code of Civil Procedure, 1908, Order 7Rule 11 -Goa Land (Prohibition On Construction) Act, 1995, Section 4

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High Courts24 Mar 2017

Shri Ganesh Vithoba Nagpure Vs Shri Santaji Shikshan Vikas Sanstha Nagpur, through its President Shri Dinesh Govindrao Wanjari, & Ors.

Bombay High Court · (2017) 03 BOM CK 0176

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High Courts24 Mar 2017Allowed

Shri Vijaykumar s/o Uttamchand Bothra, & Ors. Vs State of Maharashtra, through its Secretary, Ministry of Urban Development, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 03 BOM CK 0170

Urban Land (Ceiling and Regulation) Act, 1976, Section 10(3), Section 10(5) - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit

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