COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 633 of 3,654

High Courts21 Sept 2017Disposed off

Vodafone India Limited Vs The Competition Commission & Anr

Bombay High Court · (2017) 09 BOM CK 0222

Constitution of India, Article 226, Article 19(1)(g) - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcCompanies

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High Courts21 Sept 2017Allowed

Vodafone India Limited, & Ors. Vs The Competition Commission of India represented by its Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0221

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCompetition Act, 2002, Section 41, Section 26(1) - Director-General

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High Courts21 Sept 2017

Bhupesh S/o. Nanaji Moon Vs Rajeshwari D/o. Harihar Balvir

Bombay High Court · (2017) 09 BOM CK 0199

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High Courts21 Sept 2017Allowed

Flenson Rego, Son of Jesus Rego, & Ors. Vs State of Goa, Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0183

Indian Penal Code, 1860, Section 34, Section 353, Section 427, Section 504 - Acts done by several persons in furtherance of common intention - Assault

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High Courts21 Sept 2017Allowed

Indiabulls Housing Finance Limited Vs Smt. Suman Wd/o Vithalrao Ikhankar

Bombay High Court · (2017) 09 BOM CK 0177

Code of Civil Procedure, 1908, Order 7Rule 11, Section 9A -Contract Act, 1872, Section 28 - Agreements In restraint of legal proceeding

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High Courts21 Sept 2017Dismissed

Maharashtra State Electricity Distribution Company Limited - Through President MSEDCL, Mumbai, & Ors. Vs Smt. Jamirshaha Jabbarshah, & Ors.

Bombay High Court · (2017) 09 BOM CK 0152

Limitation Act, 1963, Section 6, Section 7, Section 6(1), Article 72 - Legal disability - Disability of one of several persons - Legal disability

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High Courts21 Sept 2017Allowed

Mr. Karan @ Akshay Govekar Vs State of Goa, Through Public Prosecutor, & Anr.

Bombay High Court · (2017) 09 BOM CK 0133

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts21 Sept 2017Allowed

Mr. Sadik Ali Son of Mohammad Raja Vs State Through Police Inspector, & Ors.

Bombay High Court · (2017) 09 BOM CK 0128

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent power

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High Courts21 Sept 2017

Mr. Vineet Kacker Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 09 BOM CK 0124

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts21 Sept 2017

Mukesh Kumar Godara Vs The State of Maharashtra, Through Police Inspector, & Anr.

Bombay High Court · (2017) 09 BOM CK 0118

Indian Penal Code, 1860, Section 354D(2)

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High Courts21 Sept 2017

Pahadiya Tulshiram Champala, & Ors. Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0099

Code of Criminal Procedure, 1973, Section 167(2) - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 302,

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High Courts21 Sept 2017

Pragati d/o Siddharth Motghare Vs The Commissioner & Competent Authority, & Ors.

Bombay High Court · (2017) 09 BOM CK 0094

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High Courts21 Sept 2017Disposed off

Pragati Vs The Commissioner & Competent & Ors

Bombay High Court · (2017) 09 BOM CK 0093

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High Courts21 Sept 2017Dismissed

Rupa Vilas Khot, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0079

Code of Criminal Procedure, 1973, Section 174, Section 164 - Police to enquire and report on suicide, etc - Recording of confessions and statementsIndian Penal Code, 1860<

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High Courts21 Sept 2017

Sau. Anita Laxman Junghare Vs Additional Commissioner, Amravati Division, & Ors.

Bombay High Court · (2017) 09 BOM CK 0064

Maharashtra Village Panchayats Act, 1958, Section 14, Section 16, Section 14(1), Section 14(1)(j3)

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High Courts21 Sept 2017Dismissed

Sau. Leena Ramesh Dongarwar Vs The Commissioner, Nagpur Division, Civil Lines, Nagpur, & Ors.

Bombay High Court · (2017) 09 BOM CK 0062

Maharashtra Village Panchayats Act, 1958, Section 39(1)

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High Courts21 Sept 2017

The Chief Executive Officer, Zilla Parishad, Wardha Vs Suresh Kesarimal Chura (Dead, thruough Lrs) Saroj Wd/o Sureshchandra Chura, & Ors.

Bombay High Court · (2017) 09 BOM CK 0026

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High Courts20 Sept 2017Dismissed

Vilayati Ram Mittal (P) Ltd. Vs Reserve Bank of India

Bombay High Court · (2017) 09 BOM CK 0227

Code of Civil Procedure, 1908, Section 107 - Powers of Appellate CourtArbitration Act, 1940, Section 37, Section 34 - Limitations - Power to stay legal

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High Courts20 Sept 2017Allowed

Abdul Ahad s/o. Abdul Samad Deshmukh, & Ors. Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 09 BOM CK 0219

Indian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder<

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High Courts20 Sept 2017Allowed

Communidade of Pilerne Vs Francis D''mello, & Ors.

Bombay High Court · (2017) 09 BOM CK 0194

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