High Courts26 Sept 2017Allowed
Praveen s/o Vasantrao Charjan Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0090
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 217, Section 34, Section 498A,
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Bombay High Court judgments
73,078 judgments · page 632 of 3,654
High Courts26 Sept 2017Allowed
Shri Dnyanoba Tukaram Devne, & Ors. Vs The State of Maharashtra, Through its Principal Secretary, Law & Judiciary Department, & Ors.
Bombay High Court · (2017) 09 BOM CK 0052
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts26 Sept 2017Dismissed
Shri Kailash s/o Natthuji Waghmare Vs Maharshi Sudarhan Bahuuddeshiya Seva Sahakari Sanstha Maryadit, Nagpur, through its Manager Shri Kishor s/o Shankarlal Birha
Bombay High Court · (2017) 09 BOM CK 0051
Code of Criminal Procedure, 1973, Section 203 - Dismissal of complaintNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of f
High Courts25 Sept 2017
Ankita Ashok Nimmalwar Vs State of Maharashtra Through its Secretary, Tribal Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0213
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts25 Sept 2017
Mr. Agnelo Lobo Vs The Commissioner of Excise, Government of Goa, & Ors.
Bombay High Court · (2017) 09 BOM CK 0139
Goa Excise Duty Act, 1964, Section 40, Section 16, Section 40(c)
High Courts25 Sept 2017Allowed
NAVINCHANDRA GANGADHAR HEGDE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 09 BOM CK 0111
Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B,
High Courts25 Sept 2017Allowed
Prashant Pandit Shelke Vs State Of Maharashtra , Through Its Secretary , Tribal Development Dept., & Ors.
Bombay High Court · (2017) 09 BOM CK 0092
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts25 Sept 2017
Revati wd/o Shrimant Ghuge, & Ors. Vs The United India Insurance Co. Through its Manager, & Anr.
Bombay High Court · (2017) 09 BOM CK 0081
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A - Appeals - Special provisions as to payment of compensation on str
High Courts25 Sept 2017Allowed
Sayyed Jafar Sayyed Nasir Vs The Divisional Commissioner, Amravati, & Anr.
Bombay High Court · (2017) 09 BOM CK 0058
Bombay Police Act, 1951, Section 59 - Hearing to be given before order under sections 55, 56, or 57 is passed
High Courts25 Sept 2017
Shaikh Kalim Shaikh Mohammad, & Anr. Vs The State of Maharashtra, Through its Secretary, Industries Department, Mantralaya, & Ors.
Bombay High Court · (2017) 09 BOM CK 0010
Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Maharashtra Industrial Development Act, 1961, Section 1(3)
High Courts25 Sept 2017
Vijay Kailas Bhosale, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 09 BOM CK 0006
Bombay Police Act, 1951, Section 60, Section 59, Section 50, Section 55 - Appeal - Hearing to be given before order under sections 55, 56, or 57 is passed
High Courts22 Sept 2017Dismissed
Anand Madanmohan Jaiswal Vs Smt Pratibha w/o Rammohan Jaiswal, & Anr.
Bombay High Court · (2017) 09 BOM CK 0217
Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Section 9A, Order 7Rule 11(d) - Saving of Inherent powers of Court
High Courts22 Sept 2017
Bhagu J Kokre prisoner no.12/2017 Vs State of Goa, Through Superintendent of Police, & Anr.
Bombay High Court · (2017) 09 BOM CK 0204
High Courts22 Sept 2017Dismissed
Dr. Babasaheb Ambedkar Memorial Society, & Anr. Vs The Presiding Officer, University and College Tribunal, Nagpur, & Ors.
Bombay High Court · (2017) 09 BOM CK 0187
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtUniversity Grants
High Courts22 Sept 2017Dismissed
Dwarika Prasad Vs Oil & Natural Gas Corporation Limited & Ors
Bombay High Court · (2017) 09 BOM CK 0184
Constitution of India, Article 14, Article 16, Article 16(1) -Oil And Natural Gas Commission Limited Service Rules, 1995, Rule 4
High Courts22 Sept 2017Dismissed
Houslal Lakhanlal Macchrike Vs The State of Maharashtra, through Police Station Officer Salekasa
Bombay High Court · (2017) 09 BOM CK 0178
Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872,
High Courts22 Sept 2017
Shri Vijay S/o Deorao Parse, & Ors. Vs The Assistant Registrar, Co-operative Societies (Dairy), Nagpur, & Ors.
Bombay High Court · (2017) 09 BOM CK 0042
Maharashtra Co-operative Societies Act, 1960, Section 165(2), Section 165(1) -Maharashtra Government Society (Election to Committees) Rules, 2014, Rule 20, Rule 20(3)
High Courts22 Sept 2017
Solman Ali MullahPrisoner No.256/16 Vs State of Goa, Through Police Inspector, & Anr.
Bombay High Court · (2017) 09 BOM CK 0038
High Courts22 Sept 2017Dismissed
Sudhakar s/o. Vithoba Misalwar Vs The State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0035
Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
High Courts22 Sept 2017Dismissed
Zabarsingh Pilya Bhilala Vs State of Maharashtra
Bombay High Court · (2017) 09 BOM CK 0002
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 34, Sect