High Courts02 Nov 2017
Shri Zopadi Ramdeo Mandir & Anr Vs B Mohanlal & Brothers & Ors
Bombay High Court · (2017) 11 BOM CK 0043
Bombay Rent Act, 1947, Section 5(3)
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 622 of 3,654
High Courts02 Nov 2017Allowed
Syed Farhan Syed Mushtaq, & Ors. Vs The State of Maharashtra Through the Investigation Officer, & Anr.
Bombay High Court · (2017) 11 BOM CK 0020
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe
High Courts02 Nov 2017partly allowed
Tukaram s/o Tulsiram Nakhate Vs Presiding Officer School Tribunal, Nagpur (Chandrapur), & Ors.
Bombay High Court · (2017) 11 BOM CK 0010
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 7 - Procedure for resignation by employees of private schoolMaharashtra Employees of Private Schoo
High Courts01 Nov 2017
Azad Hawkers Union & Ors. Vs Union of India & Ors.
Bombay High Court · (2017) 11 BOM CK 0185
Constitution of India, Article 14, Article 14, Article 41, Article 41, Article 19(1)(g), Article 19(1)(g),
High Courts01 Nov 2017Dismissed
Chhotelal Kandhari Pajapati Vs The State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 11 BOM CK 0176
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 506, Se
High Courts01 Nov 2017
Kusum Chandrakant Shankardas, & Ors. Vs Rajeshri Chandrakant Shankardas, & Ors.
Bombay High Court · (2017) 11 BOM CK 0150
Succession Act, 1925, Section 390, Section 383(b) - Provisions with respect to certificates under Bombay Regulation 8 of 1827 - Revocation of certificateHindu Marriage Act
High Courts01 Nov 2017
M/s Gerson Engineering Works Now Unit of M/s Ashoka Non-Ferrous Metals Ltd. Vs The Asst. Provident Fund Commissioner
Bombay High Court · (2017) 11 BOM CK 0145
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 6
High Courts01 Nov 2017
Siddhu Gariba Verma Vs State of Maharashtra
Bombay High Court · (2017) 11 BOM CK 0036
Code of Criminal Procedure, 1973, Section 313, Section 428 - Power to examine the accused - Period of detention undergone by the accused to be set off against the sentence of imprisonment
High Courts01 Nov 2017
The Commissioner of Income Tax Vs M/s Auto Mobile Corporation of Goa Ltd.
Bombay High Court · (2017) 11 BOM CK 0016
Income Tax Act, 1961, Section 80HH, Section 80HH, Section 80HH, Section 80HH, Section 143(1)(a), Secti
High Courts31 Oct 2017
Danial Madhav Bhalerao, & Ors. Vs In the matter of the Conference of Churches of Chriest in Western India PTR No.179 (ANR), & Ors.
Bombay High Court · (2017) 10 BOM CK 0133
Societies Registration Act, 1860, Section 12 - Societies enabled to alter, extend, or abridge their purposesBombay Public Trusts Act, 1950, Section 72(1),
High Courts31 Oct 2017Dismissed
Madhusudan Vishwanath Mule Vs Gajanan Vishwanath Mule, & Ors.
Bombay High Court · (2017) 10 BOM CK 0105
High Courts31 Oct 2017Dismissed
Municipal Corporation of Greater Mumbai Vs Walter Bau-AG (IL)
Bombay High Court · (2017) 10 BOM CK 0084
Arbitration and Conciliation Act, 1996, Section 34 - Application for setting aside arbitral award
High Courts31 Oct 2017Allowed
Ravindra s/o Sahebrao Babre Vs The State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 10 BOM CK 0063
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts31 Oct 2017Allowed
Shobharam s/o Dadu Kasdekar, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0052
Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 326, Section 148,
High Courts31 Oct 2017Dismissed
Shri M.N. More Vs Mrs. Sumangala w/o Manoharrao Sakharkar, & Ors.
Bombay High Court · (2017) 10 BOM CK 0046
High Courts31 Oct 2017
Shri Pandurang R. Kanade, & Anr. Vs The State of Maharashtra through its Secretary, the Department of Cooperation, Marketing & Textile, & Ors.
Bombay High Court · (2017) 10 BOM CK 0045
Constitution of India, Article 226, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Power of High Co
High Courts31 Oct 2017
Shri Pascoal Lobo, s/o Kistod Lobo Vs State of Goa represented by PI of Verna Police Station, & Anr.
Bombay High Court · (2017) 10 BOM CK 0044
Code of Criminal Procedure, 1973, Section 428, Section 299, Section 388 - Period of detention undergone by the accused to be set off against the sentence of imprisonment
High Courts31 Oct 2017
Tradelink Exim (India) Pvt Ltd Vs Tulip Land and Developers Pvt Ltd
Bombay High Court · (2017) 10 BOM CK 0012
Negotiable Instruments Act, 1881, Section 138 -Maharashtra Money-Lending (Regulation) Act, 2014, Section 13, Section 13(1), Section 2(13), Section 2(13)(j)
High Courts30 Oct 2017
Ananda s/o Namdeo Rathod, & Anr. Vs The State of Maharashtra, through Police Station Officer
Bombay High Court · (2017) 10 BOM CK 0146
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts30 Oct 2017Dismissed
SICOM Limited, through its Regional Manager Vs The State of Maharashtra, through Collector, Wardha, & Ors.
Bombay High Court · (2017) 10 BOM CK 0035
Land Acquisition Act, 1894, Section 11, Section 18, Section 12(2), Section 18(2)(b) - Enquiry and award by Collector - Reference to Court - Award of Colle