COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 621 of 3,654

High Courts03 Nov 2017

Madhukar son of Amruta Patil, & Ors. Vs Parashram son of Yeduji Sonune, & Anr.

Bombay High Court · (2017) 11 BOM CK 0139

Code of Criminal Procedure, 1973, Section 482, Section 120B, Section 397, Section 465, Section 200, Section 202

High Courts03 Nov 2017

Mr.Rajesh K. Shah, & Ors. Vs Mr.Kamlesh K. Sahani

Bombay High Court · (2017) 11 BOM CK 0124

Arbitration and Conciliation Act, 1996, Section 14, Section 15(2), Section 15, Section 11, Section 15(3), Section 11(4),

High Courts03 Nov 2017

Mrs. Leela Narvekar, Daughter of Limo Narvekar Vs Mr. Keshav Narvekar @ Cortez, S/o Mary Narvekar @ Cortez, & Ors.

Bombay High Court · (2017) 11 BOM CK 0104

Code of Criminal Procedure, 1973, Section 401, Section 227, Section 228, Section 397(2), Section 216, Section 21

High Courts03 Nov 2017Allowed

Prabhu Devidas Nannaware Vs The Executive Engineer, O&M Circle, MSEDCL, & Ors.

Bombay High Court · (2017) 11 BOM CK 0097

High Courts03 Nov 2017

Ram Gopal Automobiles Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0085

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

High Courts03 Nov 2017Allowed

SHRI JEETENDRA @ BUNTY SHAKIYA Vs STATE OF GOA, THROUGH LD. PUBLIC PROSECUTOR

Bombay High Court · (2017) 11 BOM CK 0055

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved

High Courts03 Nov 2017Allowed

Shri Sunil Pachauri Son of Nandkishor Pachauri Vs State of Goa, through Public Prosecutor, & Ors.

Bombay High Court · (2017) 11 BOM CK 0045

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

High Courts03 Nov 2017Dismissed

The New India Assurance Company Limited Vs Paikaji s/o. Asuji Lambade, & Ors.

Bombay High Court · (2017) 11 BOM CK 0014

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

High Courts02 Nov 2017

Ashok Vs The Director of Municipal & Ors

Bombay High Court · (2017) 11 BOM CK 0190

High Courts02 Nov 2017

Balaji Bapurao Chandanwar, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0183

High Courts02 Nov 2017Dismissed

Hajera Parvin Noor Ahmed Vs The State of Maharashtra & Ors

Bombay High Court · (2017) 11 BOM CK 0160

High Courts02 Nov 2017

M/s Spark Developers & Ajay Desai Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 11 BOM CK 0143

High Courts02 Nov 2017Allowed

Mrs. Karen Mc Gregor Vs Mr. Jeronimo Simoes

Bombay High Court · (2017) 11 BOM CK 0106

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

High Courts02 Nov 2017

Parvesh s/o. Pralhad Bagde Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0099

Indian Penal Code, 1860, Section 376, Section 363, Section 366A - Punishment for rape - Punishment for kidnapping - Procuration of minor girl

High Courts02 Nov 2017Dismissed

Raghunath Narayan Patekar Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0091

Indian Penal Code, 1860, Section 376, Section 307, Section 325, Section 392, Section 394 - Punishment for rape - Attempt to murde

High Courts02 Nov 2017

Rais Ahmed Siddiqui Vs Maharashtra Animal & Fishery Science University, & Anr.

Bombay High Court · (2017) 11 BOM CK 0089

High Courts02 Nov 2017

Ramesh s/o Keshaorao Suryawanshi Vs Presiding Officer, School Tribunal, Nagpur, & Ors.

Bombay High Court · (2017) 11 BOM CK 0082

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 9(8), Rule 9(9)(a), Rule 9(7)

High Courts02 Nov 2017Dismissed

Rupnawar Dhanaji Dinkar Vs Jai Bhavani Education Society Taluka Phaltan District Satara and running school by name Shriram Kholeshwar Vidhyalaya, & Ors.

Bombay High Court · (2017) 11 BOM CK 0077

High Courts02 Nov 2017Allowed

Shri Ranjitsingh s/o Dadusingh Suryawanshi Vs Shri Narayan Dhondbaji Deshmukh

Bombay High Court · (2017) 11 BOM CK 0049

Code of Civil Procedure, 1908, Order 9Rule 13 -Provincial Small Cause Courts Act, 1887, Section 17(1), Section 17 - Application of the

High Courts02 Nov 2017Allowed

Shri Sanjay Nirupam S/o Brij Kishore Lal Vs The State of Maharashtra

Bombay High Court · (2017) 11 BOM CK 0047

Code of Criminal Procedure, 1973, Section 468, Section 473, Section 468(2)(c), Section 468(3) - Bar to taking cognizance after lapse of the period of