COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 625 of 3,654

High Courts12 Oct 2017

Roma Rajesh Tiwari Vs Rajesh Dinanath Tiwari

Bombay High Court · (2017) 10 BOM CK 0061

Indian Penal Code, 1860, Section 34, Section 498 - Acts done by several persons in furtherance of common intention - Enticing or taking away or detaining with criminal intent a married woman

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High Courts12 Oct 2017Allowed

Shri Joaquim D"souza (since deceased), through his legal representatives, & Ors. Vs Smt. Piru Ganesh Tulaskar, (since deceased), through legal representatives, & Ors.

Bombay High Court · (2017) 10 BOM CK 0047

Goa, Daman and Diu Mundkars (Protection From Eviction) Act, 1975, Section 5, Section 29(4), Section 8(a)

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High Courts12 Oct 2017Dismissed

Shri. Parashram @ Purshottam Jethanand Thakur (since Deceased) By His LH & LRs.): Tulsidas P.Thakur, & Ors. Vs Rambai.S.Gaikwad

Bombay High Court · (2017) 10 BOM CK 0037

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13

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High Courts12 Oct 2017Allowed

Shri. Sambhaji Shivaji Patil & Ors Vs Sangli, Miraj & Kupwad Municipal Corporation & Anr.

Bombay High Court · (2017) 10 BOM CK 0036

Maharashtra Municipal Corporations Act, 1949, Section 79(d)

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High Courts12 Oct 2017Allowed

St. Xavier"s College through its Principal, Fr. J.M. Dias, & Anr. Vs University of Mumbai Through its Vice Chancellor, & Ors.

Bombay High Court · (2017) 10 BOM CK 0029

Constitution of India, Article 226, Article 15, Article 30, Article 29, Article 15(4), Article 30(1),

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High Courts12 Oct 2017

Vijay Dhondiram Ghadage Vs State of Maharashtra, & Anr.

Bombay High Court · (2017) 10 BOM CK 0005

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and

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High Courts11 Oct 2017

Abdul Hafeez s/o. Shaikh Kareem Vs State of Maharashtra, through its Police Station Officer

Bombay High Court · (2017) 10 BOM CK 0149

Indian Penal Code, 1860, Section 34, Section 429 - Acts done by several persons in furtherance of common intention - Mischief by killing or maiming cattle, etc. of any value or any animal of th

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High Courts11 Oct 2017

Iqbal Munnaf Sayyed Vs The Commissioner of Police, Pune City, & Ors.

Bombay High Court · (2017) 10 BOM CK 0120

Constitution of India, Article 226, Article 22(5) - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code,

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High Courts11 Oct 2017Allowed

Mirza Ashraf Baig s/o Mirza Anwar Baig Vs The Maulana Azad National Urdu University Hyderabad, Through its Registrar, & Ors.

Bombay High Court · (2017) 10 BOM CK 0100

University Grants Commission Act, 1956, Section 4, Section 22, Section 5, Section 22(2), Section 2(5) - Establishment of the commission -

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High Courts11 Oct 2017

Mr. Yogesh Subhash Sanap Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0090

Indian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section

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High Courts11 Oct 2017Allowed

Pandurang s/o. Limbaji Sapkal, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0078

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts11 Oct 2017Dismissed

Rippal Harbanslal Suneja Vs Vibhuti Rippal Suneja

Bombay High Court · (2017) 10 BOM CK 0062

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and

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High Courts11 Oct 2017

Shri Babanrao Ramrao Nikam, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 10 BOM CK 0049

Code of Criminal Procedure, 1973, Section 398(3) - Power to order inquiryIndian Penal Code, 1860, Section 147, Section 307, Secti

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High Courts11 Oct 2017

Shri Gautam Vs Smt. Archana w/o Sunil Narnaware & Anr

Bombay High Court · (2017) 10 BOM CK 0048

Protection of Women From Domestic Violence Act, 2005, Section 17(1), Section 2(s) - Right to reside in a shared household. - Definitions

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High Courts11 Oct 2017Dismissed

Suryankant Rajaram Sankpal Vs Mrs.Sucheta Suryakant Sankpal, & Ors.

Bombay High Court · (2017) 10 BOM CK 0021

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsProtection of Women From Domestic Violence Act, 2005, Section 20,

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High Courts11 Oct 2017Allowed