COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 640 of 3,654

High Courts05 Sept 2017Dismissed

Sudhakar Domaji Hazare, & Anr. Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0036

Indian Penal Code, 1860, Section 506, Section 452, Section 376(2)(g) - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrong

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High Courts04 Sept 2017

Chandu alias Ramchandra s/o Vishwanath Pimpalkar Vs State of Maharashtra through Chandrapur City Police Station

Bombay High Court · (2017) 09 BOM CK 0195

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 307 - Attempt to murder

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High Courts04 Sept 2017Dismissed

Dnyandeo Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0189

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 22, Section 42(1), Section 20(B)(II), Section 42(2), Section 20(B)(i), <

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High Courts04 Sept 2017

Kumar Keshaorao Kale Vs Shri Shivaji Education Society, Amravati, through its President, & Ors.

Bombay High Court · (2017) 09 BOM CK 0167

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High Courts04 Sept 2017Dismissed

M/S. BHARAT TRAVELLERS Vs SMT. SUMITRABAI VINAYAKRAO BUTY

Bombay High Court · (2017) 09 BOM CK 0160

Code of Civil Procedure, 1908, Order 7Rule 11, Order 6Rule 17, Order 7Rule 11(d), Order 7Rule 11(a) -

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High Courts04 Sept 2017Dismissed

Manoj @ Sonya S/o Ramdas Ghule Vs The Commissioner of Police, & Ors.

Bombay High Court · (2017) 09 BOM CK 0148

Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 22 -Maharashtra Prevention of Dangerous Act

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High Courts04 Sept 2017

Mr. Vijay S. Machindar Vs Mr. Puneet Jitendra Sejpal, & Ors.

Bombay High Court · (2017) 09 BOM CK 0125

Maharashtra Rent Control Act, 1999, Section 24, Section 24(2), Section 43, Section 24(3), Section 43(4)(a), Section 43

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High Courts04 Sept 2017

Navinchandra Nanji & Anr. Vs Jivraj Bhanji & Ors.

Bombay High Court · (2017) 09 BOM CK 0110

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(1)(

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High Courts04 Sept 2017

Jaliwali Masjid and Arbi Madarsa, & Ors. Vs Municipal Corporation of Greater Mumbai, Through its Commissioner, & Ors.

Bombay High Court · (2017) 09 BOM CK 0105

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High Courts04 Sept 2017Dismissed

Pratiksha Pravin Raut & Anr. Vs Divisional Commissioner

Bombay High Court · (2017) 09 BOM CK 0091

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtPunjab Municipal Act, 1911, Section 16 - Power of the State Government as

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High Courts04 Sept 2017

Ranjit s/o Duryodhan Ghutke Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0083

Indian Penal Code, 1860, Section 376(2)(1) - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4

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High Courts04 Sept 2017Dismissed

Shri Shrikant Shhambhu Volvoikar Vs Shri Narendra Pandu Chatim, son of Pandu Chatim, & Ors.

Bombay High Court · (2017) 09 BOM CK 0046

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High Courts04 Sept 2017Dismissed

The Oriental Insurance Co. Ltd. Vs Pushpa wd/o. Ankush Buche (since dead), & Ors.

Bombay High Court · (2017) 09 BOM CK 0021

Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166 - Requirements of policies and limits of liability - Application for co

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High Courts04 Sept 2017Dismissed

Yvonne Miranda Vs Life Insurance Corporation, Represented by Manager (Claims)

Bombay High Court · (2017) 09 BOM CK 0003

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtInsurance Act, 19

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High Courts01 Sept 2017Allowed

Ashok s/o. Yeshwant Gharat Vs The State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0209

Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se

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High Courts01 Sept 2017Allowed

Jacinto Baretto Miranda Vs Deputy Collector and Land Acquisition Officer, & Anr.

Bombay High Court · (2017) 09 BOM CK 0176

Land Acquisition Act, 1894, Section 4, Section 23, Section 24, Section 22, Section 18, Section 28,

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High Courts01 Sept 2017Dismissed

MR DOMINGOS LIMA, & ORS. Vs SHRI WALTER JOSEPH ALBANO, & ORS.

Bombay High Court · (2017) 09 BOM CK 0141

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 8Rule 1 -

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High Courts01 Sept 2017Dismissed

Mr. Shaikh Jalal, & Ors. Vs State of Goa through Public Prosecutor, & Ors.

Bombay High Court · (2017) 09 BOM CK 0126

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139,

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High Courts01 Sept 2017

Naresh Wamanrao Raut, & Ors. Vs State of Maharashtra, Through Police Station Officer, & Anr.

Bombay High Court · (2017) 09 BOM CK 0112

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 203 - Saving of inherent powers of High Court - Examination of compla

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High Courts01 Sept 2017

Nitesh S/o. John Makasare, & Anr. Vs The State of Maharashtra, Through Nanalpeth Police Station, & Anr.

Bombay High Court · (2017) 09 BOM CK 0106

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 323,

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