COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 612 of 3,654

High Courts04 Dec 2017Dismissed

Mohammed Mustafa Vs The State of Maharashtra & Anr

Bombay High Court · (2017) 12 BOM CK 0070

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

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High Courts04 Dec 2017

Mumbai Metropolitan Region Development Authority Vs The Fare Fixation Committee & Ors

Bombay High Court · (2017) 12 BOM CK 0069

Arbitration and Conciliation Act, 1996, Section 9 -Metro Railway (Operation and Maintenance) Act of 2002, Section 35, Section 33, Section 37, Section 34, Section 103, Section 1(2), Section 2(e), Section 13(8

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High Courts04 Dec 2017Dismissed

The Oriental Insurance Co.Ltd Vs Vijay Ramchandra Kale & Ors

Bombay High Court · (2017) 12 BOM CK 0015

Motor Vehicles Act, 1988, Section 165, Section 165, Section 168, Section 168 - Claims Tribunals - Award of the Claims TribunalI

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High Courts04 Dec 2017

The State of Maharashtra & Ors Vs Eknath Ramdas Motghare & Ors

Bombay High Court · (2017) 12 BOM CK 0012

Indian Penal Code, 1860, Section 302, Section 304(II) - Punishment for murder - Punishment for culpable homicide not amounting to murder

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High Courts30 Nov 2017

Bottero Vs Euro Glass Limited & Anr

Bombay High Court · (2017) 11 BOM CK 0180

Code of Civil Procedure, 1908, Order 7Rule 11 -Arbitration and Conciliation Act, 1996, Section 8, Section 45, Section 44

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High Courts30 Nov 2017

Jaideep Ashok Gholkar Vs Rakhee Jaideep Gholkar

Bombay High Court · (2017) 11 BOM CK 0155

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtHindu Marriage Act, 1955, Section 25, Section 24,

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High Courts30 Nov 2017

Kamlakar Bhimrao Patil & Anr Vs Maharashtra Industrial Development Corporation

Bombay High Court · (2017) 11 BOM CK 0153

Airports Authority of India Act, 1994, Section 3, Section 3(2), Section 21, Section 20 - Constitution and incorporation of the Authority - Constitution and incorporat

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High Courts30 Nov 2017

Narayan Dattu Panchal Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0113

Constitution of India, Article 14, Article 21, Article 226, Article 227 - Appointment of Commission to inquire into and report on the administration of

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High Courts30 Nov 2017

New India Assurance Company Ltd Vs Chhagan s/o Keru Narwade

Bombay High Court · (2017) 11 BOM CK 0110

Indian Penal Code, 1860, Section 279, Section 304(A) - Rash driving or riding on a public way - Punishment for culpable homicide not amounting to murderMotor Vehicles Act

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High Courts30 Nov 2017

Rajaram s/o Sayaji Narote Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 11 BOM CK 0088

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe

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High Courts30 Nov 2017

Rajesh s/o. Jiwan Jangle Vs State of Maharashtra & Ors.

Bombay High Court · (2017) 11 BOM CK 0087

Code of Criminal Procedure, 1973, Section 10 - Subordination of Assistant Sessions JudgesBombay Police Act, 1951, Section 59, Section 56(1)(a)(b) - H

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High Courts30 Nov 2017

Ramesh D. Shah & Anr. Vs Tushar D. Thakkar & Anr.

Bombay High Court · (2017) 11 BOM CK 0083

Arbitration & Conciliation Act, 1996, Section 25, Section 24, Section 23(1), Section 11(6), Section 14(2), Section 32 (2)

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High Courts30 Nov 2017

Shri Prafulla Purushottam Gadge Vs Buldana Urban Co-operative Credit Society, Ltd.

Bombay High Court · (2017) 11 BOM CK 0051

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142

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High Courts30 Nov 2017

Smt.Sindhu & Ors. Vs State of Maharashtra & Ors.

Bombay High Court · (2017) 11 BOM CK 0030

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 173, Section 240,

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High Courts29 Nov 2017

Ashu Vs The Scheduled Tribe Caste

Bombay High Court · (2017) 11 BOM CK 0189

Constitution of India, Article 14, Article 342 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Scheduled Tribes

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High Courts29 Nov 2017

Athar Khan & Ors Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 11 BOM CK 0188

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504, Section 494 - Acts

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High Courts29 Nov 2017

Dr. Kakasaheb Vs Prashant & Anr

Bombay High Court · (2017) 11 BOM CK 0165

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860

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High Courts29 Nov 2017

Haridas Vikramji Meshram Vs State of Maharashtra & Ors

Bombay High Court · (2017) 11 BOM CK 0159

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 9(7), Rule 9(7), Rule 3(4), Rule 3(4)

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High Courts29 Nov 2017

Laurence M. Rodrigues Vs Inacio Domnic Pereira & Ors

Bombay High Court · (2017) 11 BOM CK 0148

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa Panchayat Ra

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High Courts29 Nov 2017

Madan & Ors Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0140

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