COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 611 of 3,654

High Courts07 Dec 2017

The State of Maharashtra Vs Shivaji

Bombay High Court · (2017) 12 BOM CK 0007

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

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High Courts06 Dec 2017

Girish Dharmchand Chordiya(Jain) Vs Neeta Sachin Chandak, Ors

Bombay High Court · (2017) 12 BOM CK 0094

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 202 - Postponement of issue of

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High Courts06 Dec 2017

Neelkamal Realtors Suburban Pvt. Ltd. and anr. Vs Union of India and ors.

Bombay High Court · (2017) 12 BOM CK 0063

Constitution of India, Article 14, Article 300A, Article 19, Article 20 -Real Estate (Regulation and Development) Act, 2016, Section 3, Sectio

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High Courts06 Dec 2017Allowed

Ramesh Dahyalal Shah & Ors Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 12 BOM CK 0057

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 Court

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High Courts06 Dec 2017Allowed

Ramhari s/o Namdeorao Tekode & Ors Vs Smt.Nalini wd/o Homraj Gaikwad & Anr

Bombay High Court · (2017) 12 BOM CK 0056

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High Courts06 Dec 2017

Shreejee Buildcon Homes LLP Vs Mulund Mrug Archana Co-operative Housing Society Limited & 3 Ors

Bombay High Court · (2017) 12 BOM CK 0043

Arbitration and Conciliation Act, 1996, Section 12(1), Section 11, Section 9, Section 11(8) - Grounds for challenge - Appointment of arbitrators - Interim measu

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High Courts06 Dec 2017

Shri Naresh Vinayak Shet Nagvekar Vs The Regional Passport Officer & Ors

Bombay High Court · (2017) 12 BOM CK 0039

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High Courts05 Dec 2017

Ajay Avinash Solanki & Ors. Vs Mrs. Asha Umesh Yadav & Ors.

Bombay High Court · (2017) 12 BOM CK 0119

Code of Civil Procedure, 1908, Order 12 -Registration Act, 1908, Section 17 - Documents of which registration is compulsoryEvidence Act, 187

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High Courts05 Dec 2017Dismissed

Hiro Kewalramani Vs State of Goa & Ors

Bombay High Court · (2017) 12 BOM CK 0091

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 169,

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High Courts05 Dec 2017

Maharashtra Association of Social Work Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0077

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsMaharashtra Universities Act, 1994

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High Courts05 Dec 2017

Sanjay Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0048

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts05 Dec 2017partly allowed

Shri Sadashio Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0037

Code of Criminal Procedure, 1973, Section 161, Section 161, Section 313, Section 313, Section 328, Section 328

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High Courts05 Dec 2017

Shri Sanvlo Shambhu Naik Vs Shri Vishwas Sadassiva Naik

Bombay High Court · (2017) 12 BOM CK 0036

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High Courts05 Dec 2017

The State of Maharashtra Vs Satish Trimbak Rasal & Ors

Bombay High Court · (2017) 12 BOM CK 0009

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionEvidence Act, 1872,

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High Courts04 Dec 2017Dismissed

63, Moons Technologies Limited & Ors. Vs Union of India & Ors.

Bombay High Court · (2017) 12 BOM CK 0120

Constitution of India, Article 14, Article 300A, Article 19, Article 19(1)(f) - Appointment of Commission to inquire into and report on the administrati

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High Courts04 Dec 2017

Court on its own motion Vs Karuna Hareshwarrao Shirbhate & anr

Bombay High Court · (2017) 12 BOM CK 0104

Code of Criminal Procedure, 1973, Sections 439, Sections 439 -Indian Penal Code, 1860, Section 120B, Section 120B,

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High Courts04 Dec 2017

Dinesh Shirish Saigunde Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 12 BOM CK 0101

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts04 Dec 2017

Gaurav Sanjeev Wattal Vs Pallavi Gaurav Wattal

Bombay High Court · (2017) 12 BOM CK 0095

Hindu Marriage Act, 1955, Section 13, Section 9, Section 13(1)(IA) - Divorce - Restitution of conjugal rights - Divorce

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High Courts04 Dec 2017Allowed

Gulam Alamgir Gulam Mohammad & Ors Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 12 BOM CK 0092

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 126, Section

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High Courts04 Dec 2017Allowed

Manohar Ganpatrao Kapsikar Vs The State of Maharashtra

Bombay High Court · (2017) 12 BOM CK 0073

Maharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 10, Rule 5, Rule 9(3)

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