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 Courts01 Sept 2017Dismissed

The Southern Nagpur Cooperative Housing Society Limited, through its Administrator Shri Ravindra B. Moon Vs Ganpati son of Yadarao Kumbhare

Bombay High Court · (2017) 09 BOM CK 0019

Read judgment

High Courts01 Sept 2017Dismissed

Umesh Dharamdas Landge Vs State of Maharashtra

Bombay High Court · (2017) 09 BOM CK 0012

Indian Penal Code, 1860, Section 376, Section 354 - Punishment for rape - Assault or criminal force to woman with intent to outrage her modesty

Read judgment

High Courts31 Aug 2017Dismissed

Bajaj Alliance General Insurance Co. Ltd. Vs Smt. Sukhshala B. Funde, & Ors.

Bombay High Court · (2017) 08 BOM CK 0209

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

Read judgment

High Courts31 Aug 2017

Dipak s/o Ramaji Kurwade, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0183

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

Read judgment

High Courts31 Aug 2017Dismissed

M/s. Delton Electricals Vs Maharashtra State Electricity & Ors

Bombay High Court · (2017) 08 BOM CK 0146

Code of Civil Procedure, 1908, Section 21, Order 41Rule 3A - Objections to jurisdictionArbitration Act, 1940, Section 2(4 - Definitions

Read judgment

High Courts31 Aug 2017Allowed

Mukesh S/o. Dattopant @ Dattatraya Mudgal Vs The State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 08 BOM CK 0116

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 107, Section 306 - Ab

Read judgment

High Courts31 Aug 2017Allowed

Shri Ankush Pandurang Halarnkar Power of Attorney, through legal heirs of Pandu Y. Kubals namely: Savitri Vishram Tandel, & Ors. Vs The Managing Director, Goa State Infrastructure Development Corporation Limited

Bombay High Court · (2017) 08 BOM CK 0070

Read judgment

High Courts31 Aug 2017Dismissed

Shri Manoj Madhukar Gadge, & Ors. Vs Shri Dattatraya S/o Manohar Tekade

Bombay High Court · (2017) 08 BOM CK 0062

Code of Civil Procedure, 1908, Section 96, Order 41Rule 31 - Appeal from original decreeLimitation Act, 1963, Article 54

Read judgment

High Courts31 Aug 2017Dismissed

The New India Assurance Co. Ltd. through Regional Manager Vs Chanda Gowardhan Gomkade, & Ors.

Bombay High Court · (2017) 08 BOM CK 0025

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

Read judgment

High Courts29 Aug 2017Allowed

Afsarali @ Bintu Ashiqali Qureshi, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0222

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

Read judgment

High Courts29 Aug 2017

Assets Reconstruction Company (India) Ltd., & Anr. Vs Smt. Geeta wd/o. Vitthalrao Gomase, & Ors.

Bombay High Court · (2017) 08 BOM CK 0213

Code of Civil Procedure, 1908, Order 7Rule 11, Section 9A -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain c

Read judgment

High Courts29 Aug 2017

BALAJI SARJERAO KAMBLE Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 08 BOM CK 0208

Indian Penal Code, 1860, Section 376 - Punishment for rapeEvidence Act, 1872, Section 157, Section 118 - Former statements of witness may be prove

Read judgment

High Courts29 Aug 2017Allowed

Dasu s/o Kisan Waghmare Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0193

Indian Penal Code, 1860, Section 324, Section 323, Section 506, Section 452, Section 504, Section 376(2) - V

Read judgment

High Courts29 Aug 2017

Dattatraya s/o Rajaram Thaokar Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0190

Indian Penal Code, 1860, Section 165A - .Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d),

Read judgment

High Courts29 Aug 2017

DHIRAJLAL ALIAS DHIRUBHAI BABARIA AND ANR Vs NAVINBHAI C. DAVE & ANR

Bombay High Court · (2017) 08 BOM CK 0187

Constitution of India, Article 242 - REPEALEDEvidence Act, 1872, Section 3, Section 45 - Interpretation clause - Opinions of experts

Read judgment