COURT ARCHIVE

Bombay High Court judgments

73,078 judgments · page 635 of 3,654

High Courts19 Sept 2017Allowed

Tulsiram Kashinath Gaulkar Vs Hinganghat Shikshan Sanstha, Gandhi Ward, Hinganghat, Through its Secretary/President, & Ors .

Bombay High Court · (2017) 09 BOM CK 0014

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 9(9)

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High Courts19 Sept 2017

Vedanta Limited Vs ASST. COMISSIONER OF INCOME TAX, & ORS.

Bombay High Court · (2017) 09 BOM CK 0011

Income Tax Act, 1961, Section 281, Section 281, Section 281, Section 281 - Certain transfers to be void

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High Courts19 Sept 2017

Shaikh Yunus s/o Shaikh Ajijdada, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0009

Code of Criminal Procedure, 1973, Section 482, Section 457 - Saving of inherent powers of High Court - Procedure by police upon seizure of propertyEssential Commodities Ac

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High Courts19 Sept 2017Allowed

Vijay Vishin Meghani Vs The Deputy Commissioner of Income Tax Circle, & Anr.

Bombay High Court · (2017) 09 BOM CK 0005

Income Tax Act, 1961, Section 80(o), Section 80(o), Section 80(o), Section 80(o) - Submission of return for losses

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High Courts18 Sept 2017Allowed

Bandu s/o. Maroti Dupare Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0205

Indian Penal Code, 1860, Section 376 - Punishment for rape

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High Courts18 Sept 2017Dismissed

Santosh Ashok Chavan, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0070

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

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High Courts18 Sept 2017Dismissed

Sasidharan Nair s/o. Ramakrishnan Nair, & Ors. Vs Vikraman Nair s/o. Dhamodharan Nair, & Ors.

Bombay High Court · (2017) 09 BOM CK 0065

Contempt of Courts Act, 1971, Section 10, Section 12 - Power of High Court to punish contempts of subordinate courts - Punishment for contempt of courtBombay Public Trusts A

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High Courts15 Sept 2017Dismissed

Kaluram Purshottam Sheth (Since deceased through Lrs.) Rajan K. Sheth Vs Mr.Pandurang Lala Marchande (Since deceased through Lrs.) Dagdu Pandurang Marchande, & Ors.

Bombay High Court · (2017) 09 BOM CK 0172

Bombay Tenancy and Agricultural Lands Act, 1948, Section 76, Section 70(b), Section 32G, Section 32M - Revision - Duties of the Mamlatdar - Tribunal to

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High Courts15 Sept 2017Dismissed

Katra Holdings Limited Vs Corsair Investments LLC, & Ors.

Bombay High Court · (2017) 09 BOM CK 0171

Arbitration and Conciliation Act, 1996, Section 34, Section 34(2)(2)(b) - Application for setting aside arbitral award - Application for setting aside arbitral award

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High Courts15 Sept 2017

M/s. Divya Builders A Registered Partnership Firm Vs Smt. Suhasini Mankirao Popatkar

Bombay High Court · (2017) 09 BOM CK 0159

Code of Civil Procedure, 1908, Order 1Rule 10(2)

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High Courts15 Sept 2017Allowed

Mr vinayak m dessai Vs Mr. Ulhas N. Naik, & Ors.

Bombay High Court · (2017) 09 BOM CK 0140

Code of Civil Procedure, 1908, Order 13Rule 1, Order 13Rule 1, Order 13Rule 2, Order 13Rule 2,

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High Courts15 Sept 2017Dismissed

Mr. Alfredo M. Rodrigues, & Ors. Vs Mr. Gokulanant Bascara Naik, (since deceased), through his legal heirs: Mr. Vinayak alias Pandarinath B. Naik, & Ors.

Bombay High Court · (2017) 09 BOM CK 0138

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGoa, Daman and D

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High Courts15 Sept 2017Dismissed

Mrs. Chandrawati M. Gawade, & Anr. Vs Digambar Vasudev Naik, & Ors.

Bombay High Court · (2017) 09 BOM CK 0122

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High Courts15 Sept 2017

Municipal Council, Tumsar, through its Chief Officer Vs Sonia W/o Amarjeet Chhabda, & Anr.

Bombay High Court · (2017) 09 BOM CK 0116

Code of Civil Procedure, 1908, Section 38, Order 21Rule 90, Order 21Rule 6 - Court by which decrees may be executed

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High Courts15 Sept 2017

Narayana Farm Produce Pvt. Ltd., Through its Director - Shri Sunil Menon, & Anr. Vs M/s. Jalaram Feeds, Through its Partner, Shri Yogesh Kantilal Kataria

Bombay High Court · (2017) 09 BOM CK 0114

Code of Civil Procedure, 1908, Order 7Rule 11, Order 37Rule 2, Order 7Rule 11(a) -Negotiable Instruments Act, 1881<

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High Courts15 Sept 2017Allowed

Pachora Taluka Cooperative Education Society Ltd. Vs State of Maharashtra, through Principal Secretary, Co-operation Department, Mantralaya, & Ors.

Bombay High Court · (2017) 09 BOM CK 0100

Constitution of India, Article 19(1)(c) - Protection of certain rights regarding freedom of speech, etcMaharashtra Co-operative Societies Act, 1960, Section 21,

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High Courts15 Sept 2017

The Hon''ble High Court, Mumbai, On its Own Motion, & Anr. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 09 BOM CK 0023

Code of Civil Procedure, 1908, Section 89 - Settlement of disputes outsides the CourtContempt of Courts Act, 1971, Section 2(c) - DefinitionsAdvocates

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High Courts15 Sept 2017

Zainabee w/o Mohammad Bashir, & Ors. Vs Shivkumar, & Ors.

Bombay High Court · (2017) 09 BOM CK 0001

Code of Civil Procedure, 1908, Order 18Rule 1, Order 18Rule 2 -Evidence Act, 1872, Section 111 - Proof of good faith in tr

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High Courts14 Sept 2017

Ashishrao Venkatrao Phad Vs State of Maharashtra, Through Home Department, Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 09 BOM CK 0210

Indian Penal Code, 1860, Section 33, Section 224, Section 34, Section 307 - "Act"; "Omission" - Resistance or obstruction by a person to his lawful appr

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High Courts14 Sept 2017

Balu Mukunda Pawar Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0206

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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