COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 639 of 3,654

High Courts07 Sept 2017Dismissed

Sayed Ale Mohiuddin Hadi Naqshabandi, (since deceased through legal heirs) Syed Izharul Islam Talib Nawshbandi, & Ors. Vs State of Maharashtra, Through the Collector, Akola, & Anr.

Bombay High Court · (2017) 09 BOM CK 0059

Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.Maharashtra Industrial Development Act, 1961, Section 34,

Read judgment

High Courts07 Sept 2017Allowed

Shaikh Chand s/o Shaikh Ahmed, died per legal representatives: Sk.Pashu s/o Sk.Chand, & Ors. Vs Zaitunbee w/o Shaikhlal, & Anr.

Bombay High Court · (2017) 09 BOM CK 0057

Code of Civil Procedure, 1908, Order 7Rule 11, Section 151, Order 21Rule 105, Order 21Rule 106,

Read judgment

High Courts07 Sept 2017Dismissed

Shri Satish s/o Ramdaspant Bhamburkar Vs Pramod S/o Ramdaspant Bhamburkar, & Ors.

Bombay High Court · (2017) 09 BOM CK 0048

Evidence Act, 1872, Section 65, Section 66, Section 65(a) - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produce - Cases in wh

Read judgment

High Courts07 Sept 2017

Tannu @ Tanvirkhan Rahimkhan, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0028

Indian Penal Code, 1860, Section 307 - Attempt to murder

Read judgment

High Courts06 Sept 2017

Vilas s/o Hari Kulmethe, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0228

Indian Penal Code, 1860, Section 201, Section 304, Section 34, Section 337 - Causing disappearance of evidence of offence or giving false information t

Read judgment

High Courts06 Sept 2017

Ashish alias Ashotosh Dharamraj Meheshkar Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0211

Indian Penal Code, 1860, Section 34, Section 324, Section 307 - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weap

Read judgment

High Courts06 Sept 2017Dismissed

Bhagwan Sakharam Bhangare Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0203

Indian Penal Code, 1860, Section 302, Section 504 - Punishment for murder - Intentional insult with intent to provoke breach of the peace

Read judgment

High Courts06 Sept 2017

Bhaurao s/o Maroti Keskar, (In Jail) Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0200

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

Read judgment

High Courts06 Sept 2017

RAVINDRA PRAKASH Vs DIRECTOR GENERAL, DRI, & ORS.

Bombay High Court · (2017) 09 BOM CK 0082

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

Read judgment

High Courts06 Sept 2017Disposed off

Santosh Jambu Koge Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0069

Indian Penal Code, 1860, Section 302, Section 300, Section 307, Section 84, Section 304(i) - Punishment for murder - Murder - Atte

Read judgment

High Courts06 Sept 2017Dismissed

Sarjabai wd/o Narayanrao Manmode (deceased), & Ors. Vs Dhanraj son of Pandurang Manmode

Bombay High Court · (2017) 09 BOM CK 0066

Constitution of India, Article 14, Article 21 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Sched

Read judgment

High Courts06 Sept 2017Allowed

Shri Bhimraj Sagar, son of Hardayal Singh Vs Central Bureau of Investigation, & Anr.

Bombay High Court · (2017) 09 BOM CK 0053

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Cr

Read judgment

High Courts06 Sept 2017Dismissed

THE CENTRAL PUBLIC INFORMATION OFFICER AURANGABAD Vs THE CENTRAL INFORMATION COMMISSIONER AND ANOTHER

Bombay High Court · (2017) 09 BOM CK 0027

Constitution of India, Article 21 - Amendment of the ScheduleRight to Information Act, 2005, Section 8(1)(e) - Exemption from disclosure of information

Read judgment

High Courts06 Sept 2017

The Municipal Corporation Vs Special Land Acquisition Officer & Ors

Bombay High Court · (2017) 09 BOM CK 0022

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 6, Section 18, Se

Read judgment

High Courts06 Sept 2017

SHALU CHADHA, & ANR. Vs ADDITIONAL COMMISSIONER OF CUSTOMS, & ANR.

Bombay High Court · (2017) 09 BOM CK 0008

Read judgment

High Courts06 Sept 2017Allowed

Vilas & Anr Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0004

Indian Penal Code, 1860, Section 201, Section 304, Section 34, Section 337 - Causing disappearance of evidence of offence or giving false information t

Read judgment

High Courts05 Sept 2017

Ku. Vandana Pandurang Patle Vs Kalpana Shikshan Sanstha, Dhanegaon, through its Secretary, Sau. Seema Pardhi, & Ors.

Bombay High Court · (2017) 09 BOM CK 0169

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Emplo

Read judgment

High Courts05 Sept 2017

Manda w/o Narayan Paropte, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0150

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

Read judgment

High Courts05 Sept 2017Allowed

Ramrao & Ors Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0084

Indian Penal Code, 1860, Section 201, Section 34, Section 498A, Section 304B - Causing disappearance of evidence of offence or giving false informati

Read judgment

High Courts05 Sept 2017Dismissed

Shobhabai Vs Union of India

Bombay High Court · (2017) 09 BOM CK 0055

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcRailways Act, 1989, Section 123(c)(2), Section 124-A

Read judgment