High Courts21 Dec 2017Disposed off
Union of India & Ors Vs Municipal Corporation of & Ors.
Bombay High Court · (2017) 12 BOM CK 0005
Railways Act, 1989, Section 19, Section 2, Section 11, Section 185, Section 293, Section 135, S
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Bombay High Court judgments
73,078 judgments · page 607 of 3,654
High Courts21 Dec 2017Dismissed
Vedanta Limited Vs Global Energy Private Limited.
Bombay High Court · (2017) 12 BOM CK 0002
Companies Act, 1956, Section 434, Section 433 - Company when deemed unable to pay its debts. - Circumstances in which company may be wound up by Tribunal
High Courts20 Dec 2017
Vinod Dadasaheb Dhore & anr. Vs The Secretary Maharashtra Public Service Commission, Mumbai & ors.
Bombay High Court · (2017) 12 BOM CK 0124
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts20 Dec 2017
Vitthaldas Tribhuvandas Bagadia and ors. Vs State of Maharashtra and ors.
Bombay High Court · (2017) 12 BOM CK 0122
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 18(2), Section 11-A - Referenc
High Courts20 Dec 2017Allowed
Chandansing s/o Dhannasing Patre Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0106
Code of Criminal Procedure, 1973, Section 161, Section 154 - Examination of witnesses by police - Information in cognizable casesIndian Penal Code, 1860,
High Courts20 Dec 2017Disposed off
Dr.Dilip Pundalik Patil Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0098
Drugs and Cosmetics Act, 1940, Section 18(c), Section 27(b), Section 27(B)(II) - Prohibition of manufacture and sale of certain drugs - Penalty for manufacture, sale, etc., o
High Courts20 Dec 2017Dismissed
Dr.Suresh Govindrao Borkar Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 12 BOM CK 0097
Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, Section 17, Section 17(2C), Section 17 (2A) - Vice-Chancellor - Vice-Chancellor - Vice-Chancellor
High Courts20 Dec 2017
M/s. Bharat Heavy Electricals Ltd. Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0081
Constitution of India, Article 366(29A)(b) - DefinitionsBombay Sales Tax Act, 1959, Section 61, Section 36(3) -Madhya Pradesh General Sale
High Courts20 Dec 2017
Nagnath Devidasrao Padhye Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 12 BOM CK 0067
High Courts20 Dec 2017
Nivrutti s/o kondiba Ghalewad Vs State of Maharashtra & Anr
Bombay High Court · (2017) 12 BOM CK 0061
Code of Criminal Procedure, 1973, Section 162, Section 313, Section 164, Section 46 (1), Section 162 (1) - Statements to police no
High Courts20 Dec 2017Allowed
Prafulla Vitthalrao Dapurkar Vs The Sub Divisional Police Officer & Anr
Bombay High Court · (2017) 12 BOM CK 0060
Code of Criminal Procedure, 1973, Section 324 - Trial of persons previously convicted of offences against coinage, stamp-law or propertyBombay Police Act, 1951, Section 56(
High Courts20 Dec 2017Disposed off
Prashant Pandurang Hingane & Ors Vs Manisha Prashant Hingane & Ors
Bombay High Court · (2017) 12 BOM CK 0059
Code of Criminal Procedure, 1973, Section 482, Section 468, Section 125, Section 498A - Saving of inherent powers of High Court - Bar to taking cogni
High Courts20 Dec 2017Dismissed
Shri Jayantilal Devji Shah (Haria) Vs Mangesh Dasrath Gaikar
Bombay High Court · (2017) 12 BOM CK 0041
Code of Civil Procedure, 1908, Order 7Rule 11(a)(d) -Limitation Act, 1963, Article 54 -Bombay Tenancy and Agricultural Lands Act, 19
High Courts20 Dec 2017
Sonu @ Swapnil S/o Madhao Wakde Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0028
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300 - Punishment for mur
High Courts20 Dec 2017Dismissed
Tarun Jit Tejpal Vs State of Goa
Bombay High Court · (2017) 12 BOM CK 0021
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 16, Section 397, Section 401
High Courts20 Dec 2017Allowed
Taskin d/o. Shaikh Ali Akbar Mogal Vs Eajaj Khan Shafi Khan Pathan
Bombay High Court · (2017) 12 BOM CK 0020
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts20 Dec 2017
Varsha Vs The Marathwada Legal and General Education Society
Bombay High Court · (2017) 12 BOM CK 0003
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Dec 2017Disposed off
Dr. Hemalatha Muthulingom Vs The University of Mumbai & Ors
Bombay High Court · (2017) 12 BOM CK 0100
High Courts19 Dec 2017Disposed off
M/s. Labhshetwar & Sakkarwar & Ors Vs The State of Maharashtra & Anr
Bombay High Court · (2017) 12 BOM CK 0080
Constitution of India, Article 14, Article 19(1)(g), Article 254(2), Article 31, Article 19(1)(f) - Appointment of Commission to inqu
High Courts19 Dec 2017
Neha Vs State of Maharashtra & Ors
Bombay High Court · (2017) 12 BOM CK 0062
Maharashtra Land Revenue Code, 1966, Section 48(7), Section 48(8) - Government title to mines and minerals - Government title to mines and minerals