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Bombay High Court judgments

73,078 judgments · page 591 of 3,654

High Courts08 Feb 2018Dismissed

Mr. MINGUEL CAETANO LOBO & ORS. Vs Mr. LUIS RUDOLF FIALHO & ORS.

Bombay High Court · (2018) 02 BOM CK 0126

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13, Order 43Rule 1(d) -Goa, Daman and Diu Agricultural Tenancy Act, 1964, Section 16, Section 18, Section 58(2) -
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High Courts08 Feb 2018

Jagdish s/o. Bhola Yadav Vs The State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0125

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian 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 woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts06 Feb 2018Allowed

Union of India Vs M/s Steelfab Engineering Corporation

Bombay High Court · (2018) 02 BOM CK 0118

Arbitration Act, 1940, Section 15, Section 16, Section 30, Section 17, Section 17 - Power o Court to modify award - Power to remit award - Grounds for setting aside award - Judgment in terms of award - Judgment in terms of award
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High Courts05 Feb 2018Allowed

Mangilal Mishrimal Bafna & Ors. Vs Nemichand Khetmal Jain & Ors.

Bombay High Court · (2018) 02 BOM CK 0113

Code of Civil Procedure, 1908, Section 24, Section 115 - General power of transfer and withdrawal - RevisionBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 25, Section 13(1)(c), Section 13(1)(g), Section 5(11)(c), Section 13(l) -Bombay Public Trust Act, 1950, Section 51, Section 51
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High Courts05 Feb 2018Allowed

Laxman s/o. Runjaji Gaikwad Vs State of Maharashtra

Bombay High Court · (2018) 02 BOM CK 0109

Indian Penal Code, 1860, Section 302, Section 302, Section 34, Section 498, Section 498-A - Punishment for murder - Punishment for murder - Acts done by several persons in furtherance of common intention - Enticing or taking away or detaining with criminal intent a married woman
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High Courts05 Feb 2018Allowed

Sayyed Liyaqat Sayyed Samad & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2018) 02 BOM CK 0107

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 506, Section 436, Section 143, Section 504 - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Mischief by fire or explosive substance with intent to destroy house, etc - Punishment - Intentional insult with intent to provoke breach of the peace
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