High Courts12 Dec 2017Allowed
WENDY GRACE MASCARENHAS Vs THE DIRECTOR OF PROVEDORIA
Bombay High Court · (2017) 12 BOM CK 0121
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 610 of 3,654
High Courts12 Dec 2017Disposed off
Andrew Lawrence Hosking Vs Shekhar Electricals
Bombay High Court · (2017) 12 BOM CK 0117
High Courts12 Dec 2017
Ayaz Khan Azad Khan Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0114
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 324 - Punishment for mur
High Courts12 Dec 2017
Milagres Moraes & Anr Vs The State of Goa & Anr
Bombay High Court · (2017) 12 BOM CK 0072
High Courts12 Dec 2017Dismissed
Mohammad Rafiq Usman Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0071
High Courts11 Dec 2017Allowed, Disposed Of
Ashutosh Bhailal Rao Director Of M/S.Ruchi Soya Industries Ltd And Ors Vs State Of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0125
Code Of Criminal Procedure, 1973 — Section 482Prevention Of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(m), 2(v), 7(i), 11(i)(a), 13(2), 14A, 16, 17, 20, 23(1A)
High Courts11 Dec 2017Allowed
Satish and ors. Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0047
Indian Penal Code, 1860, Section 363, Section 366 - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
High Courts11 Dec 2017
Shri Vilas Gajanan Bhujbal Vs Sou. Pushpa Chandrakant Dabhade
Bombay High Court · (2017) 12 BOM CK 0034
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Land
High Courts11 Dec 2017Disposed off
The Pr. Commissioner Of Income Vs M/s. Laxmi Narcinva Urban Co-op. Credit Society Ltd
Bombay High Court · (2017) 12 BOM CK 0014
Income Tax Act, 1961, Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 143(3), Sectio
High Courts08 Dec 2017
La Calpypso Hotel (P) Ltd. Vs Atlantis Entertainments
Bombay High Court · (2017) 12 BOM CK 0085
Arbitration and Conciliation Act, 1996, Section 9, Section 17 - Interim measures, etc., by Court - Interim measures ordered by arbitral Tribunal
High Courts07 Dec 2017
Dadarao Lakkhuji Dambhare Vs Rashtraseva Samaj & Ors
Bombay High Court · (2017) 12 BOM CK 0103
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 37, Rule 36, Rule 36(4), Rule 36(1)
High Courts07 Dec 2017Allowed
K. P. Dharwatkar & Sons Vs Sulata Kamalakar Chodankar & Ors
Bombay High Court · (2017) 12 BOM CK 0089
Specific Relief Act, 1963, Section 14 -Goa Town and Country Planning Act, 1974, Section 46
High Courts07 Dec 2017
Karuna Vs The State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0088
Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 498A, Section 304(II) - Punishment of criminal conspirac
High Courts07 Dec 2017
Ketan K. Tirodkar Vs Central Bureau of Investigations and Anr.
Bombay High Court · (2017) 12 BOM CK 0087
High Courts07 Dec 2017
Mahesh G. Kerkar Vs Goa Human Rights Commission & ors
Bombay High Court · (2017) 12 BOM CK 0075
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973,
High Courts07 Dec 2017
Munaf Abu Dasurkar Vs State of Maharashtra and others
Bombay High Court · (2017) 12 BOM CK 0068
High Courts07 Dec 2017
Nasir Husain Salimullah Ansari Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0064
Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 302, Section
High Courts07 Dec 2017
Sanjay Pandey I.P.S., B102 Vs State of Maharashtra
Bombay High Court · (2017) 12 BOM CK 0049
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 Courts07 Dec 2017
SURESH S/O. HANMANTRAO SONWANE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 12 BOM CK 0022
Code of Criminal Procedure, 1973, Section 437-A -Indian Penal Code, 1860, Section 409 - Criminal breach of trust by public servant, or by banker, merchant of agent
High Courts07 Dec 2017
The State of Maharashtra & Anr Vs Mangesh & Ors
Bombay High Court · (2017) 12 BOM CK 0013
Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender