COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 634 of 3,654

High Courts20 Sept 2017Dismissed

Deep s/o Ramesh Saraf Vs Dr. Murli Hanumandas Agrawal, & Ors.

Bombay High Court · (2017) 09 BOM CK 0192

Indian Penal Code, 1860, Section 500, Section 499 - Punishment for defamation - DefamationNegotiable Instruments Act, 1881, Section 138 - Dishonou

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High Courts20 Sept 2017

Hiralal Shalikram Shendre Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0179

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307, Se

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High Courts20 Sept 2017

Laldas s/o Ganpatrao Katole Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0165

Indian Penal Code, 1860, Section 302, Section 304(2) - Punishment for murder - Punishment for culpable homicide not amounting to murderEvidence Act, 1872,

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High Courts20 Sept 2017

Mr. Aubrey D''Souza Vs Adarsh Hospitalities and Resorts Private Ltd.

Bombay High Court · (2017) 09 BOM CK 0136

Code of Civil Procedure, 1908, Section 151, Order 39Rule 2, Order 39Rule 4, Order 39Rule 2A,

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High Courts20 Sept 2017

Mrs. Rosita Fernandes, daughter of late Salvador Fernandes, & Ors. Vs Mr. Inacio Piedade Fernandes, son of late Antonio Fernandes, & Ors.

Bombay High Court · (2017) 09 BOM CK 0121

Portuguese Civil Procedure Code, 1939, Article 146 -Goa Succession, Special Notories and Inventory Proceeding Act, 2012, Section 409

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High Courts20 Sept 2017

Ms Daksha Keshrichand Jhaveri, & Ors. Vs Mr. Nikhilesh Keshrichand Jhaveri, & Ors.

Bombay High Court · (2017) 09 BOM CK 0120

Code of Civil Procedure, 1908, Order 22Rule 10, Order 1Rule 10

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High Courts20 Sept 2017

Rowena w/o Amrinder Singh Vs Amrinder s/o Darshan Singh

Bombay High Court · (2017) 09 BOM CK 0080

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalIndian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman s

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High Courts20 Sept 2017

Rushikesh Ravindra Aaherwadikar, & Anr. Vs The State of Maharashtra Through Kothrud Police Station

Bombay High Court · (2017) 09 BOM CK 0078

Bombay Prohibition Act, 1949, Section 84, Section 65(e), Section 68(b), Section 68(a) - Penalty for being found drunk in any drinking house - Penalty for

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High Courts20 Sept 2017

Sakharam Shrawan Bhise Vs Ramesh Dhannu Rathod

Bombay High Court · (2017) 09 BOM CK 0076

Transfer of Property Act, 1882, Section 5 - "Transfer of Property" definedMaharashtra Land Revenue Code, 1966, Section 29(3), Section 29(3)(a) - Class

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High Courts20 Sept 2017

Sandeep Irla @ Sandya Chimnya Irla Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0074

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 304, Section 303 - Legal aid to accused at S

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High Courts20 Sept 2017Allowed

Shri Nai Pal Singh Vs Union of India Through the Secretary (Revenue) Ministry of Finance Department of Revenue, & Anr.

Bombay High Court · (2017) 09 BOM CK 0050

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 16

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High Courts20 Sept 2017

Sohel Shoukat Jamadar Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0039

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o

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High Courts20 Sept 2017

The Royal Bank of Scotland N.V. Vs Earnest Business Services Private Limited

Bombay High Court · (2017) 09 BOM CK 0020

Arbitration and Conciliation Act, 1996, Section 16, Section 37, Section 9 - Competence of arbitral Tribunal to rule on its jurisdiction - Appealable orders - Interim measures, etc

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High Courts19 Sept 2017

Export Credit Guarantee Corpn. of India Ltd. Vs Mrs. Annamma Philip, the Trustee of Idichandy Family Trust, a Private Family Trust, & Ors.

Bombay High Court · (2017) 09 BOM CK 0175

Code of Civil Procedure, 1908, Order 22Rule 10, Order 22Rule 3, Order 6Rule 17, Order 22Rule 4,

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High Courts19 Sept 2017Allowed

Mr. Anant Gopinath Kessarkar Vs Shri Suresh Mangilal Prajapat, & Anr.

Bombay High Court · (2017) 09 BOM CK 0137

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High Courts19 Sept 2017Allowed

Mr. Johnson B. Fernandes Vs The Goa State Information Commission Through the State Chief Information Commissioner, & Anr.

Bombay High Court · (2017) 09 BOM CK 0134

Right to Information Act, 2005, Section 20 - Penalties

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High Courts19 Sept 2017

Narendra S/o Nathu Chaudhary, & Ors. Vs Director of Education (Primary), Maharashtra State, Central Building, Pune, & Ors.

Bombay High Court · (2017) 09 BOM CK 0113

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High Courts19 Sept 2017Allowed

Santosh s/o Bhauji Bodekar Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0068

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder

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High Courts19 Sept 2017Dismissed

Suresh Mahadev Wankhede Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0032

Code of Criminal Procedure, 1973, Section 313, Section 162(2) - Power to examine the accused - Statements to police not to be signed-use of statements in evidenceIndian Pe

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High Courts19 Sept 2017Dismissed

THE COMISSIONER OF INCOME TAX Vs VELINGKAR BROTHERS

Bombay High Court · (2017) 09 BOM CK 0025

Income Tax Act, 1961, Section 32(1), Section 32(1), Section 32(1), Section 32(1), Section 143(1), Section 143(1)

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