COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 617 of 3,654

High Courts15 Nov 2017Allowed

Sumeet Kishor Nandeshwar Vs State of Maharashtra, Through Police Station Officer, & Anr.

Bombay High Court · (2017) 11 BOM CK 0021

Indian Penal Code, 1860, Section 406 - Punishment for Criminal breach of trustEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 17,

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High Courts15 Nov 2017Dismissed

T.S.Kolhatkar Vs Air India Corporation

Bombay High Court · (2017) 11 BOM CK 0019

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

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High Courts15 Nov 2017Dismissed

T.S.Kolhatkar Vs Air India Santacruz (East), & Ors.

Bombay High Court · (2017) 11 BOM CK 0018

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

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High Courts15 Nov 2017Allowed

Shankar S/o Hanmantrao Patil, & Ors. Vs The State of Maharashtra Through Police Station, & Anr.

Bombay High Court · (2017) 11 BOM CK 0002

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 156(3), Section 399, Section 20

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High Courts14 Nov 2017Allowed

Akash Madhukar Patil (Rajput) Vs The State of Maharashtra, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0203

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973,

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High Courts14 Nov 2017Allowed

Dadasaheb Thakaji Maske Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0171

Indian Penal Code, 1860, Section 302, Section 34, Section 323, Section 506, Section 504 - Punishment for murder - Acts done by sev

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High Courts14 Nov 2017Allowed

M/s. Gurudaya Builders Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0141

Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 467, Section 201, Section 34,

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High Courts14 Nov 2017

Mr. Sebastiao Britto, & Ors. Vs Shri Eultacao Kridade Britto, & Ors.

Bombay High Court · (2017) 11 BOM CK 0125

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High Courts14 Nov 2017

Nandkishor Pralhad Vyawahare Vs Sau. Mangala w/o Pratap Bansar, @ self declared Sau. Mangala Nandkishor Vyawahare

Bombay High Court · (2017) 11 BOM CK 0114

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a wom

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High Courts14 Nov 2017Allowed

New India Assurance Co. Ltd. Vs Smt. Phulabai wd/o. Jaydev Meshram, & Ors.

Bombay High Court · (2017) 11 BOM CK 0111

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

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High Courts14 Nov 2017Allowed

Rahul @ Bala Digambar Sonwane Vs The State of Maharashtra, Home Department, Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0090

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 Courts14 Nov 2017

Ratnakar Dinkarrao Bohate & Ors. Vs State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0080

Code of Criminal Procedure, 1973, Section 482, Section 195 (1) (b) (1) - Saving of inherent powers of High Court - Prosecution for contempt of lawful authority of public servants, for offences

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High Courts14 Nov 2017

RRC International Freight Services Limited (IN THE MATTER BETWEEN) LSI Logistic Shipping International S.A. Vs RRC International Freight Services Limited

Bombay High Court · (2017) 11 BOM CK 0078

Code of Civil Procedure, 1908, Section 9A -Contract Act, 1872, Section 28 - Agreements In restraint of legal proceedings void

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High Courts14 Nov 2017Allowed

Santosh s/o. Nandlal Agrawal Vs Bhimrao Ramrao Thakur, & Ors.

Bombay High Court · (2017) 11 BOM CK 0073

Motor Vehicles Act, 1988, Section 166, Section 166, Section 140, Section 140 - Application for compensation - Liability to pay compensation in certa

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High Courts14 Nov 2017Dismissed

Smt. Julie Amitabh Parekh, & Ors. Vs Reliance Asset Reconstruction Company Limited, & Ors.

Bombay High Court · (2017) 11 BOM CK 0033

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTransfer of Property Act, 1882, Section 69, Section 69A,

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High Courts14 Nov 2017Allowed

Smt. Sudha Ganeshdatta Tiwari Vs Rashtrasant Tukdoji Maharaj Nagpur University

Bombay High Court · (2017) 11 BOM CK 0032

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High Courts13 Nov 2017

Colgate-Palmolive (INDIA) LTD., & Anr. Vs The Assistant Provident Fund Commissioner, & Anr.

Bombay High Court · (2017) 11 BOM CK 0173

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High Courts13 Nov 2017Dismissed

Deelip s/o Shrihari Gadewar Vs Government of Maharashtra Through : Secretary, Women and Child Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0169

Maharashtra Civil Services (Pension) Rules, 1982, Section 116(5)(i) -Maharashtra Civil Services (Conduct) Rules, 1979, Rule 26, Rule 26,

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High Courts13 Nov 2017Dismissed

Sachin Ganpati Davande Vs The Chairman & Managing Director, Maharashtra State Electricity Distribution Company Limited, & Ors.

Bombay High Court · (2017) 11 BOM CK 0076

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac

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High Courts13 Nov 2017Allowed

Shanta Narayan Purushottam Naik Dessai, & Ors. Vs Mr. Umesh Ganesh Naik Dessai, & Ors.

Bombay High Court · (2017) 11 BOM CK 0064

Code of Civil Procedure, 1908, Order 8Rule 15

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