High Courts06 Oct 2017Allowed
Pinky Mahendra Kumar Jain Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 10 BOM CK 0074
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
COURT ARCHIVE
Bombay High Court judgments
73,078 judgments · page 628 of 3,654
High Courts06 Oct 2017Disposed off
Prafullakumar Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0073
High Courts06 Oct 2017Dismissed
Rahul Ganpat Shedge Vs Sheetal Rahul Shedge
Bombay High Court · (2017) 10 BOM CK 0070
High Courts06 Oct 2017
Raj Kumar Mittal, & Ors. Vs Rajesh Venkateshwar Somani
Bombay High Court · (2017) 10 BOM CK 0068
Succession Act, 1925, Section 213, Section 284 -Bombay High Court (Original Side) Rules, 1980, Rule 401, Rule 402
High Courts06 Oct 2017Allowed
Raju s/o Haridas Khelkar Vs The State of Maharashtra, through the Police Station Incharge
Bombay High Court · (2017) 10 BOM CK 0067
Code of Criminal Procedure, 1973, Section 161, Section 164, Section 172 - Examination of witnesses by police - Recording of confessions and statements - Diary of proceedin
High Courts06 Oct 2017Dismissed
Shri Punjabrao Trambakrao Deshmukh Vs State of Maharashtra Rural Development Department Mantralya, Mumbai, & Ors.
Bombay High Court · (2017) 10 BOM CK 0043
High Courts06 Oct 2017
Sou. Laxmi Dnyanadeo Netke, & Anr. Vs Dnyanadeo Vitthal Netke, & Anr.
Bombay High Court · (2017) 10 BOM CK 0030
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts06 Oct 2017Dismissed
Suresh Vs The State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0022
Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967, Section 10A, Section 10B
High Courts06 Oct 2017Dismissed
The State of Maharashtra Vs Arvind Kashinath Bondekar
Bombay High Court · (2017) 10 BOM CK 0013
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Se
High Courts05 Oct 2017
Women"s Education Society, & Anr. Vs The State of Maharashtra Through the Secretary Department of Finance Mantralaya, & Ors.
Bombay High Court · (2017) 10 BOM CK 0152
High Courts05 Oct 2017
Ashok s/o Satram Honmane Vs The State of Maharashtra School Education Department, Mantralaya Vistar Bhavan, Mumbai, through its Secretary, & Ors.
Bombay High Court · (2017) 10 BOM CK 0140
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 Courts05 Oct 2017
Dr.Ashok Rajmal Mehta Vs M/s Shree Tirthankar Co
Bombay High Court · (2017) 10 BOM CK 0126
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts05 Oct 2017Allowed
Drupadibai wd/o. Jugalkishore Bajaj, & Ors. Vs Rajeshkumar s/o. Hiralal Bajaj, & Anr.
Bombay High Court · (2017) 10 BOM CK 0125
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensationFinance Act, 1990, Section 2 - Income-tax
High Courts05 Oct 2017
IVP Limited, & Anr. Vs Union of India, & Ors.
Bombay High Court · (2017) 10 BOM CK 0119
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 35C(2) - Orders of Appellate Tribunal
High Courts05 Oct 2017Allowed
Executive Engineer, Medium Project, Laxmi Bhavan Square, Dharampeth Vs Ruprao S/o Kashiram Mohriya, (DEAD) L.Rs.: Smt. Anjubai Wd/o Ruprao Mohriya, & Ors.
Bombay High Court · (2017) 10 BOM CK 0117
Land Acquisition Act, 1894, Section 4A
High Courts05 Oct 2017
Kunal s/o Pramod Kapartiwar Vs State of Maharashtra
Bombay High Court · (2017) 10 BOM CK 0108
Code of Criminal Procedure, 1973, Section 169, Section 190, Section 202, Section 203 - Release of accused when evidence deficient - Cognizance of offe
High Courts05 Oct 2017Allowed
Miss. Samidha d/o. Umesh Rathi, & Ors. Vs The State of Maharashtra, Through Secretary, Higher & Technical Education Department, & Ors.
Bombay High Court · (2017) 10 BOM CK 0099
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Oct 2017Allowed
Rahul s/o Bapu More Vs The State of Maharashtra, Through Investigating Officer, & Anr.
Bombay High Court · (2017) 10 BOM CK 0069
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts05 Oct 2017Allowed
Sau. Alka w/o Hemraj Khode Vs Shri Hemraj S/o Keshaoraoji Khode
Bombay High Court · (2017) 10 BOM CK 0057
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 13(1)(IA), Section
High Courts05 Oct 2017
Smt. Dr. Neha W/o Jitesh Agrawal, & Ors. Vs State of Maharashtra, through Police Station Officer
Bombay High Court · (2017) 10 BOM CK 0032
Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 34, Section 498A, Section