COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 609 of 3,654

High Courts15 Dec 2017Disposed off

Laxmi B. Metkari Adult Vs Executive Engineer North Mumbai Division

Bombay High Court · (2017) 12 BOM CK 0083

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Government Premises (Eviction) Act, 1955, Section 4,

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High Courts15 Dec 2017Disposed off

Maharashtra State Mining Corporation Employees & Ors Vs State of Maharashtra & Anr

Bombay High Court · (2017) 12 BOM CK 0076

Constitution of India, Article 226, Article 75 - Power of High Courts to Issue certain writs - Other provisions as to MinistersIndustrial Disputes Act, 1947,

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High Courts14 Dec 2017

Appaji @ Narendra Marotrao Gade & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0116

Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 393 - Punishment for murder - Acts done by several persons in furtherance of com

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High Courts14 Dec 2017

Lalit s/o Shrikrishnarao Bakde Vs Committee for Scrutiny and Verification of Tribes Claims

Bombay High Court · (2017) 12 BOM CK 0084

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High Courts14 Dec 2017

Madhu Sushil Gupta of Bombay Vs M/s VR Pictures

Bombay High Court · (2017) 12 BOM CK 0079

Code of Civil Procedure, 1908, Order 9Rule 13, Order 8Rule 2, Order 8Rule 1, Order 8Rule 10

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High Courts14 Dec 2017Allowed

Premkumar @ Prashant Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0058

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A - Punishment for m

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High Courts14 Dec 2017

Ravi Bhushan Kumar dead and ors. Vs Life Insurance Corporation of India and ors.

Bombay High Court · (2017) 12 BOM CK 0055

Life Insurance Corporation of India (Agents) Regulations, 1972, Rule 2(2)

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High Courts14 Dec 2017

Rudolf Gomes Vs STATE, Through P.I.,

Bombay High Court · (2017) 12 BOM CK 0052

Indian Penal Code, 1860, Section 302, Section 34, Section 449 - Punishment for murder - Acts done by several persons in furtherance of common intention - House-trespass in

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High Courts14 Dec 2017

Satish N. Deshmukh Vs Additional Commissioner Pune Division Pune and ors.

Bombay High Court · (2017) 12 BOM CK 0045

Maharashtra Village Panchayat Act, 1958, Section 39(1), Section 16(2), Section 39(1A), Section 14(1)(j3)

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High Courts14 Dec 2017Dismissed

Shri Kaushal Vishwavijay Kumar Vs State of Goa, (Through Ld. Public Prosecutor)

Bombay High Court · (2017) 12 BOM CK 0040

Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 304(II) - Punishment for murder - Acts done by several persons in furtherance of

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High Courts14 Dec 2017Dismissed

Siddharth N. Banthia Vs Smt. Smitha S. Banthia

Bombay High Court · (2017) 12 BOM CK 0032

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 10, Section 151

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High Courts14 Dec 2017Dismissed

State of Goa Vs Amog S/o. Prakash Naik & Ors

Bombay High Court · (2017) 12 BOM CK 0026

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 302, Section 34, Secti

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High Courts13 Dec 2017

Ishwardas Sawaldas Mukhi & Ors. Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 12 BOM CK 0090

Constitution of India, Article 14 -Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, Section 114, Section 169, Section 170, Section 115, Section 121, Section 113, Sectio

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High Courts13 Dec 2017partly allowed

Kishor Vs Chief Executive Officer & Ors

Bombay High Court · (2017) 12 BOM CK 0086

Indian Penal Code, 1860, Section 304A - Causing death by negligenceMotor Vehicles Act, 1988, Section 166, Section 166, Section

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High Courts13 Dec 2017

M/s. Arss Biofuel Pvt. Ltd. Vs State of Maharashtra & Ors.

Bombay High Court · (2017) 12 BOM CK 0082

Bombay Prohibition Act, 1949, Section 143, Section 2(10), Section 21 (A) -Maharashtra Distillation Spirit and Manufacture of Potable Liquor Rules, 1966, Rule 56, Ru

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High Courts13 Dec 2017