High Courts09 Nov 2017Allowed
Dr. Suryaprakash Dhaneria Vs The State of Maharashtra (through its Secretary, Medical Education & Drugs Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0163
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 619 of 3,654
High Courts09 Nov 2017Allowed
Mohd. Anis Mohd. Ismail Mallas (Manlas), & Anr. Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0129
Code of Criminal Procedure, 1973, Section 313, Section 294 - Power to examine the accused - No formal proof of certain documentsIndian Penal Code, 1860,
High Courts09 Nov 2017
Mr. Clive Ellens Son of Neveille Ellens Vs The State of Goa Through Police Inspector, & Anr.
Bombay High Court · (2017) 11 BOM CK 0127
Constitution of India, Article 21 - Amendment of the Schedule
High Courts09 Nov 2017Dismissed
Mrs. Audrey Viegas, daughter of Carlos Germano Viegas, & Anr. Vs Smt. Magna Teresinha Menino Jesus Pereira, wife of Joat Joao Viegas, & Ors.
Bombay High Court · (2017) 11 BOM CK 0123
High Courts09 Nov 2017Allowed
Nanasaheb S/o Ramnath Nirmal Vs The State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0115
Code of Criminal Procedure, 1973, Section 454 - Appeal against order under Section 452 or Section 453
High Courts09 Nov 2017Allowed
Santosh Tukaram Amble, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0072
High Courts09 Nov 2017Dismissed
Shirish s/o Hiralal Choudhary Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 11 BOM CK 0061
Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts09 Nov 2017Allowed
The Deputy Salt Commissioner (IN THE MATTER BETWEEN ) Vikas Kamalakar Walawalkar, & Anr. Vs The Deputy Salt Commissioner, & Ors.
Bombay High Court · (2017) 11 BOM CK 0015
High Courts08 Nov 2017Allowed
ASHISH NANDKISHOR JAISWAL Vs REDDY DWARAM MALLIKARJUN RAMREDDY, & ORS.
Bombay High Court · (2017) 11 BOM CK 0193
Code of Civil Procedure, 1908, Order 6Rule 16 -Representation of the People Act, 1951, Section 2(b), Section 9(a), Secti
High Courts08 Nov 2017Allowed
Gajanan s/o Pandurang Shende Vs The HeadMaster, Govt. Ashram School, Dongargaon Salod, Tah. Sindewahi, & Ors.
Bombay High Court · (2017) 11 BOM CK 0162
Constitution of India, Article 14, Article 341, Article 342(2), Article 342(1) - Appointment of Commission to inquire into and report on the administra
High Courts08 Nov 2017Allowed
Laxman Tuljiram More Vs The State of Maharashtra Through Secretary School Education Department, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 11 BOM CK 0147
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Sectio
High Courts08 Nov 2017
Mahesh Navelkar, (since deceased) represented by : Dilip Ramchandra Suryaji Porob Navelkar, & Ors. Vs Goa State C-operative Bank Ltd., & Ors.
Bombay High Court · (2017) 11 BOM CK 0135
Constitution of India, Article 226 -Multi-State Co-operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding up and Execution of Decrees Orders and Decisions) Rules, 1985, Rule 22(1
High Courts08 Nov 2017Allowed
Shri. Ajit Raut Desai s/o. late Sadashiv Raut Desai Vs Mrs. Maria Luis w/o late Camilo Luis, & Anr.
Bombay High Court · (2017) 11 BOM CK 0042
High Courts08 Nov 2017Allowed
Shri. M. C. Chachappan, Son of Shri. C. M. Chacko Vs Shri K. K. John
Bombay High Court · (2017) 11 BOM CK 0041
High Courts08 Nov 2017
Sugriv Rambabu Singh Chauhan, Proprietor of M/s. Shivam Enterprises Security Services Vs The State of Maharashtra Through the Public Prosecutor, & Ors.
Bombay High Court · (2017) 11 BOM CK 0022
Constitution of India, Article 226 - Power of High Courts to Issue certain writsPrivate Security Agencies (Regulation) Act, 2005, Section 13 - Cancellation and suspensi
High Courts08 Nov 2017
Tata Projects Limited Vs The State of Maharashtra through the Government Pleader High Court, Mumbai, & Ors.
Bombay High Court · (2017) 11 BOM CK 0017
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts08 Nov 2017Allowed
The Oriental Insurance Company Ltd. Vs Smt. Vidya Ranu Ghule, & Ors.
Bombay High Court · (2017) 11 BOM CK 0012
Motor Vehicles Act, 1988, Section 163A, Section 163A, Section 166, Section 166 - Special provisions as to payment of compensation on structured fo
High Courts07 Nov 2017Allowed
Issak Abbas Hawaldar Vs The Block Education Officer, Panchayat Samiti, Hatkanangale, & Ors.
Bombay High Court · (2017) 11 BOM CK 0158
Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts07 Nov 2017
M/s. Essen Realtors Vs State of Maharashtra Urban Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 11 BOM CK 0142
Urban Land (Ceiling and Regulation) Act, 1976, Section 20, Section 22, Section 8(4), Section 6(i) - Power to exempt - Retention of vacant land under certain
High Courts07 Nov 2017Allowed
Mrs. Velintia Fernandes, w/o late Philip Fernandes Vs Mrs. Veronica Vaz alias Veronica Pereira, & Ors.
Bombay High Court · (2017) 11 BOM CK 0120
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 20Rule 4,