COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 606 of 3,654

High Courts22 Dec 2017Allowed

Ashok Shankarrao Chavan Vs His Excellency Shri. Ch. Vidyasagar Rao

Bombay High Court · (2017) 12 BOM CK 0115

Constitution of India, Article 226, Article 361 - Power of High Courts to Issue certain writs - Protection of President and Governors and Rajpra- mukhsCode of Criminal Pro

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High Courts22 Dec 2017

Babarao s/o Chandrabhan Wankhede Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0113

Indian Penal Code, 302, Section 302, Section 323

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High Courts22 Dec 2017

Baliram Dagadu Mundfane Vs Managing Director, Maharashtra State Agricultural Corporation Ltd. & Ors.

Bombay High Court · (2017) 12 BOM CK 0110

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts22 Dec 2017

Capital First Ltd. Vs The State of Maharashtra & anr.

Bombay High Court · (2017) 12 BOM CK 0107

Code of Criminal Procedure, 1973, Section 19, Section 16, Section 29, Section 17(2), Section 306 - Subordination of Metropolitan Magi

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High Courts22 Dec 2017Allowed

Mahadeo Shripad Deo (Decd) through LRs Laxmibai Madhav Deo & Ors. Vs Purushottam Shripad Deo (Decd.) through LRs Shalini Prabhakar Vatgikar & Ors.

Bombay High Court · (2017) 12 BOM CK 0078

Land Acquisition Act, 1894, Section 4, Section 30, Section 18, Section 12(2) - Publication of preliminary notification and powers of officers thereupon. -

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High Courts22 Dec 2017

Sachin Vishwas Kamble Vs Maharashtra State Road Transport Corporation Limited & Ors.

Bombay High Court · (2017) 12 BOM CK 0050

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High Courts22 Dec 2017

Shri. Hiralal Rama Jadhav, Vs The Additional Chief Secretary & Ors.

Bombay High Court · (2017) 12 BOM CK 0033

Constitution of India, Article 226, Article 309, Article 13 -Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, Section 4

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High Courts22 Dec 2017

Smt. Jayshree Trimbak Takalkar Vs The Chief Executive Officer

Bombay High Court · (2017) 12 BOM CK 0030

Constitution of India, Article 14, Article 226, Article 16 -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 132, Rule 134(a)

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High Courts22 Dec 2017

Smt. Surekha Rajeev Darwhekar & Ors. Vs The State Of Maharashtra & Ors.

Bombay High Court · (2017) 12 BOM CK 0029

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High Courts22 Dec 2017

Sugati Beach Resort Pvt. Ltd. Vs Union Of India And Ors.

Bombay High Court · (2017) 12 BOM CK 0025

Constitution of India, Article 226, Article 229, Article 230 - Power of High Courts to Issue certain writs - Officers and servants and the expenses of High Courts - Extens

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High Courts22 Dec 2017

The State of Maharashtra & Ors. Vs Shri Hiralal Rama Jadhav

Bombay High Court · (2017) 12 BOM CK 0011

Constitution of India, Article 226, Article 309 -Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013, Section 4, Section 11, Section 13

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High Courts21 Dec 2017Dismissed

Bajaj Allianz General Insurance Co. Ltd Vs Sunita Jagannath Dharmadhikari & Ors

Bombay High Court · (2017) 12 BOM CK 0112

Motor Vehicles Act, 1988, Section 166, Section 166, Section 149(2)(a), Section 149(2)(a), Section 149(2), Sec

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High Courts21 Dec 2017Dismissed

Behram Nowrosji Gamadia & Anr Vs Smt. Babli Samrathmal Seth & Ors

Bombay High Court · (2017) 12 BOM CK 0109

Code of Civil Procedure, 1908, Order 22Rule 10, Order 1Rule 10, Order 8Rule 9 -Specific Relief Act, 1963,

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High Courts21 Dec 2017Allowed

Dr. Satish Sudhakar Patil Vs The State of Maharashtra & Anr

Bombay High Court · (2017) 12 BOM CK 0099

Code of Criminal Procedure, 1973, Section 482, Section 202 - Saving of inherent powers of High Court - Postponement of issue of processIndian Penal Code, 1860,

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High Courts21 Dec 2017Allowed

Ganesh S/o Somaji Pithale Vs State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0096

Indian Penal Code, 1860, Section 302, Section 201, Section 392 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen

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High Courts21 Dec 2017Dismissed

Mangesh s/o Damodhar Chandankhede Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0074

Indian Penal Code, 1860, Section 448, Section 376(2) - Punishment for house-trespass - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012,

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High Courts21 Dec 2017Dismissed

Nanak son of Pesumal Waswani Vs State of Maharashtra & Anr

Bombay High Court · (2017) 12 BOM CK 0065

Code of Criminal Procedure, 1973, Section 482, Section 401, Section 307, Section 338, Section 337 - Saving of inherent powers of

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High Courts21 Dec 2017

Shantilal Haribhau Karkele Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0044

Indian Penal Code, 1860, Section 302, Section 34, Section 498A - Punishment for murder - Acts done by several persons in furtherance of common intention - Husband or relat

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High Courts21 Dec 2017

Shri Ashok Dattatraya Marathe Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0042

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Civil Services (Commutation of Pension) Rules, 1984, Rule 48(c)

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High Courts21 Dec 2017Dismissed

The State of Maharashtra Vs Sheshrao S/o Sonaji Jadhav

Bombay High Court · (2017) 12 BOM CK 0008

Indian Penal Code, 1860, Section 302, Section 84 - Punishment for murder - Act of a person of unsound mindEvidence Act, 1872, Section 105 - Burden

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