High Courts30 Oct 2017Dismissed
Smt. Kunda w/o Wasudeorao Kolhatkar Vs Lalit s/o Shivram Agre, & Anr.
Bombay High Court · (2017) 10 BOM CK 0031
Contract Act, 1872, Section 56 - Agreement to do Impossible act
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 623 of 3,654
High Courts30 Oct 2017Allowed
Sudhakar Jarjan Pawar, & Anr. Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0026
Indian Penal Code, 1860, Section 302, Section 34, Section 325, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of
High Courts13 Oct 2017
"X" (Since minor through her father) Vs The State of Maharashtra & another.
Bombay High Court · (2017) 10 BOM CK 0151
Constitution of India, Article 21 - Amendment of the Schedule
High Courts13 Oct 2017
A.C.Narayanan Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 10 BOM CK 0150
Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973,
High Courts13 Oct 2017Dismissed
Anna Limbaji Keskar & Ors Vs State of maharashtra & Ors
Bombay High Court · (2017) 10 BOM CK 0145
Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 302, Section 34, Section
High Courts13 Oct 2017Dismissed
Ashok Sunderlal Daga, & Ors. Vs Union of India, through the Secretary, Ministry of Finance, Department of Economic Affairs, & Ors.
Bombay High Court · (2017) 10 BOM CK 0139
Constitution of India, Article 14, Article 226, Article 227, Article 20 - Appointment of Commission to inquire into and report on the administration of
High Courts13 Oct 2017
Chandrakant S/o Bhagwandas Toshniwal Vs Sudhamati W/o Prabhu Jadhavar, & Ors.
Bombay High Court · (2017) 10 BOM CK 0136
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcWorkmens Compensation Act, 1923, Section 3, Section 4,
High Courts13 Oct 2017
Debi Prasad Satapathy, son of Shri Brahmananda Satapathy Vs Union of India, through : Ministry of Civil Aviation, Government of India, & Ors.
Bombay High Court · (2017) 10 BOM CK 0131
High Courts13 Oct 2017
Dinesh s/o Sahebrao Kadam Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 10 BOM CK 0129
Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 4(11)
High Courts13 Oct 2017
Hariom Vijay Pandey Vs The Superintendent, Nashik Road Central Prison, & Ors.
Bombay High Court · (2017) 10 BOM CK 0122
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndian Penal Code
High Courts13 Oct 2017
India Steel Industries, & Anr. Vs Union of India, & Ors.
Bombay High Court · (2017) 10 BOM CK 0121
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCustoms Act, 1962, Section 3, Section 129, Sectio
High Courts13 Oct 2017
DWD Pharmaceuticals Ltd. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 10 BOM CK 0118
Medicinal and Toilet Preparations (Excise Duties) Act, 1955, Section 2(h) - DefinitionsMedicinal and Toilet Preparations (Excise Duties) Rules, 1956, Rule 128
High Courts13 Oct 2017Allowed
Kishor Rambhaoji Narad Vs The State of Maharashtra, Ministry of Home, Through its Secretary, Mantralaya, & Anr.
Bombay High Court · (2017) 10 BOM CK 0109
Bombay Prohibition Act, 1949, Section 65(e) - Penalty for illegal import, etc of intoxicant or hempBombay Police Act, 1951, Section 56, Section 56(1)(b)<
High Courts13 Oct 2017
Laxmi Subhash Yadav Vs Office of Directorate Through Water and Sanitation Support Organization (WSSO) Water Supply and Sanitation Department, & Ors.
Bombay High Court · (2017) 10 BOM CK 0106
Constitution of India, Article 42 - Provision for just and humane conditions of work and maternity relief
High Courts13 Oct 2017
Mehtab Laiq Ahmed Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0102
Land Acquisition Act, 1894, Section 4, Section 6, Section 23, Section 11, Section 9, Section 5A, Sect
High Courts13 Oct 2017Allowed
Mohammedhussain Abdullabhai (since deceased through his heirs and legal representatives) Zulfikar Mohammedhusain Kagalwala, & Ors. Vs Shabbirbhai Abdullabhai (since deceased) Mrs.Raziabai Wd/o Shabbirbhai Abdulllabhai, & Ors.
Bombay High Court · (2017) 10 BOM CK 0098
Code of Civil Procedure, 1908, Order 23Rule 3 -Arbitration and Conciliation Act, 1996, Section 19, Section 33, Section 32
High Courts13 Oct 2017Dismissed
Naushad s/o Chhotekha Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0081
Indian Penal Code, 1860, Section 506, Section 354 - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modestyScheduled
High Courts13 Oct 2017
Philomena Leo Lobo Vs Union of India, & Ors.
Bombay High Court · (2017) 10 BOM CK 0075
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Oct 2017Allowed
Rakesh s/o. Dhulichand Jaiswal Vs Sow. Vaishali w/o. Rakesh Jaiswal
Bombay High Court · (2017) 10 BOM CK 0066
Hindu Marriage Act, 1955, Section 13, Section 9, Section 13(1)(IA), Section 13(1)(3) - Divorce - Restitution of conjugal rights - Divorce - Divorce
High Courts13 Oct 2017Allowed
Raosaheb S/o Narhari Lokhande, & Ors. Vs The State of Maharashtra Through Police Inspector, & Anr.
Bombay High Court · (2017) 10 BOM CK 0064
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe