COURT ARCHIVE

Bombay High Court judgments, 2017

2,616 judgments · page 99 of 131

High Courts24 Mar 2017Allowed

SMT.USHA PANDURANG TANPURE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 03 BOM CK 0157

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 506, Section 504 - Punishment f

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High Courts24 Mar 2017

The State of Maharashtra Vs Vitthal s/o Pandurang Kolpyakwar

Bombay High Court · (2017) 03 BOM CK 0138

Evidence Act, 1872, Section 78, Section 57(1) - Proof of other official documents - Facts of which. Court must take judicial noticeBombay Highways Act, 1955,

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High Courts24 Mar 2017Dismissed

Gurunath Laxman Gawli Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 192 : (2017) ALLMRCri 2324 : (2017) 2 MhLJCrl 521 : (2017) 2 RCRCriminal 528

Penal Code, 1860 (IPC) - Section 107, Section 306, Section 307

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High Courts24 Mar 2017Disposed Off

Harischandra s/o Vishwanath Chavan Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 148 : (2017) ALLMRCri 1910 : (2017) 3 MhLJCrl 113

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482Penal Code, 1860 (IPC) - Section 34, Section 506

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High Courts24 Mar 2017Allowed

Usha Pandurang Tanpure Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 140 : (2017) 2 MhLJCrl 667

Evidence Act, 1872 - Section 165Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts23 Mar 2017

Babu Gangaram Chandragiri Vs The State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0269

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 307, Section 323,

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High Courts23 Mar 2017

Miss. Seema Shitalaprasad Mishra Vs The Principal

Bombay High Court · (2017) 03 BOM CK 0232

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts23 Mar 2017

Nikhil Prabhakar Shedge Vs Union of India and others

Bombay High Court · (2017) 03 BOM CK 0208

Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33 - Reservation of posts

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High Courts23 Mar 2017Allowed

Ratnakar Pralhad Deoras (deceased) through L.Rs.:Smt. Pushpa Wd/o Ratnakar Deoras, & Ors. Vs Vyankatesh Shamrao Fulmali, (deceased) through L.Rs:Vivek Vyankatesh Fulmali, & Ors.

Bombay High Court · (2017) 03 BOM CK 0195

Code of Civil Procedure, 1908, Order 26Rule 13, Order 26Rule 14 -Limitation Act, 1963, Article 136, Arti

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High Courts23 Mar 2017Dismissed

Sau. Aruna wife of Arvind Naik, & Ors. Vs Kanaiyya son of Maroti Kongre, & Ors.

Bombay High Court · (2017) 03 BOM CK 0184

Code of Civil Procedure, 1908, Section 9A -Maharashtra Land Revenue Code, 1966, Section 143, Section 143(1), Section 143(5)

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High Courts23 Mar 2017

Shila Ramchandra Sachdeva Vs Vinod Harchamal Santani

Bombay High Court · (2017) 03 BOM CK 0183

Code of Civil Procedure, 1908, Section 9 - Courts to try all civil suits unless barredSpecific Relief Act, 1963, Section 5 - Recovery of specific immovable property

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High Courts23 Mar 2017