High Courts17 Nov 2017
Shafique Ahmed Khan, & Anr. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0067
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 616 of 3,654
High Courts17 Nov 2017Allowed
St. Xavier"s Institution of Education Society, & Anr. Vs State of Maharashtra, Department of Higher & Technical Education Through the Govt. Pleader"s Office, & Ors.
Bombay High Court · (2017) 11 BOM CK 0026
High Courts17 Nov 2017Allowed
The Oriental Insurance Co. Ltd., through its Divisional Manager Vs Shri Sukhadeo s/o Khogalji Gurve, & Anr.
Bombay High Court · (2017) 11 BOM CK 0013
Motor Vehicles Act, 1988, Section 147, Section 147, Section 149, Section 149, Section 149(1), Section 149(1)<
High Courts16 Nov 2017Allowed
Agile Real Estate Private Limited Vs State of Maharashtra, Through the Ministry of Forests and Revenue, & Ors.
Bombay High Court · (2017) 11 BOM CK 0207
High Courts16 Nov 2017Dismissed
Ananta Mahadeo Motghare Vs State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0198
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts16 Nov 2017
Bombay Fibre Industries Pvt. Ltd., & Anr. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0181
Urban Land (Ceiling and Regulation) Act, 1976, Section 20, Section 8(4), Section 20(1) - Power to exempt - Preparation of draft statement as regards vacant land held in excess
High Courts16 Nov 2017
Chief Engineer Irrigation Department Amravati, & Anr. Vs The Member Industrial Court, Yeotmal, & Ors.
Bombay High Court · (2017) 11 BOM CK 0175
Industrial Disputes Act, 1947, Section 25F, Section 25G - Conditions precedent to retrenchment of workmen - Procedure for retrenchmentIndustrial Disputes (Bombay) Rules,
High Courts16 Nov 2017
Coastal Marine Construction & Engineering Limited, & Anr. Vs The Shipping Corporation of India, & Ors.
Bombay High Court · (2017) 11 BOM CK 0174
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts16 Nov 2017Allowed
Manik s/o. Hiraman Rathod, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0133
Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
High Courts16 Nov 2017Allowed
Shrikrushan s/o.Kondiba Ingole, & Ors. Vs The State of Maharashtra Through Rural Police Station, & Anr.
Bombay High Court · (2017) 11 BOM CK 0040
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe
High Courts16 Nov 2017
SICOM Limited Vs Official Liquidator, High Court Bombay as Liquidator of Set Telecommunications Limited, & Ors.
Bombay High Court · (2017) 11 BOM CK 0037
Code of Civil Procedure, 1908, Section 34 - Interest
High Courts16 Nov 2017
Smt. Vimla Vs Zilla Parishad, Gadchiroli
Bombay High Court · (2017) 11 BOM CK 0031
Industrial Disputes Act, 1947, Section 25F, Section 25B - Conditions precedent to retrenchment of workmen - Definition of continuous service
High Courts15 Nov 2017Allowed
Ashok s/o Ramlakshtra Tiwari Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0192
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 363, Se
High Courts15 Nov 2017Allowed
Manohar s/o Jaideo Tembhare Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0132
Code of Criminal Procedure, 1973, Section 313, Section 174, Section 164 - Power to examine the accused - Police to enquire and report on suicide, etc - Recording of confes
High Courts15 Nov 2017Allowed
Mrs. Vasundhara Prabhakar Naik (expired) Vs Smt. Lourdin D"Silva, & Ors.
Bombay High Court · (2017) 11 BOM CK 0121
High Courts15 Nov 2017
Mrs. Firoza Popere Vs Mrs. Usha Dhananjayan
Bombay High Court · (2017) 11 BOM CK 0107
Constitution of India, Article 21, Article 25 - Amendment of the Schedule - Freedom of conscience and free profession, practice and prop-agation of religionIndian Penal Code
High Courts15 Nov 2017
Reena w/o Mahendra Wahule Vs Mahendra s/o Kaduba Wahule
Bombay High Court · (2017) 11 BOM CK 0079
Hindu Marriage Act, 1955, Section 14, Section 23, Section 9 - No Petition for divorce to be presented within one year of marriage - Decree in proceedings - Restitution of conj
High Courts15 Nov 2017Allowed
Satish S/o Bhimrao Dolse Vs The Superintendent of Police Jalna, & Ors.
Bombay High Court · (2017) 11 BOM CK 0070
Bombay Police Act, 1951, Section 59, Section 56(1)(b), Section 56(1)(a) - Hearing to be given before order under sections 55, 56, or 57 is passed - Removal of persons about t
High Courts15 Nov 2017Allowed
Shri Babulal Fakira Vasaikar Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0058
Maharashtra Civil Services (Pension) Rules, 1982, Rule 27, Rule 26
High Courts15 Nov 2017Allowed
Shri Shivanand Shivamurthy Harapanahalli Vs Smt. Sumati Sunil Bhandari, & Anr.
Bombay High Court · (2017) 11 BOM CK 0046
Code of Civil Procedure, 1908, Order 6Rule 17