High Courts29 Aug 2017
Dr.Mahesh Vijay Bedekar, & Ors. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0178
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 642 of 3,654
High Courts29 Aug 2017
M/s. Padmavati Developers Vs Mr.Azim Kasam Mansoori
Bombay High Court · (2017) 08 BOM CK 0142
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11 -Specific Relief Act, 1963, Section 16(c), Se
High Courts29 Aug 2017Allowed
Maithilee Tukaram Kadam Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 08 BOM CK 0132
Constitution of India, Article 14, Article 21, Article 19 (1) (g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and aut
High Courts29 Aug 2017Dismissed
Panchsheel Shikshan Prasarak Samiti, Nandepera Through its President Dilip Jagannath Peche Vs The Presiding Officer, School Tribunal, Amravati, & Ors.
Bombay High Court · (2017) 08 BOM CK 0105
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 5(3) - Certain obligations of Management of private schools - Certain obligations of Ma
High Courts29 Aug 2017Allowed
Pradeep s/o. Motiram Shende Vs Smt. Tejram s/o. Yadavrao Urade
Bombay High Court · (2017) 08 BOM CK 0102
High Courts29 Aug 2017Allowed
Santosh Rohidas Sule Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0078
Indian Penal Code, 1860, Section 34, Section 498A, Section 306, Section 304B - Acts done by several persons in furtherance of common intention - Husb
High Courts29 Aug 2017
Shri Gajanan Rolling Mills Vs Union of India, & Ors.
Bombay High Court · (2017) 08 BOM CK 0064
Central Excise Act, 1944, Section 35G - Appeal to High Court
High Courts29 Aug 2017
Shri Vilas & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0059
Indian Penal Code, 1860, Section 304, Section 34, Section 324, Section 323, Section 326 - Punishment for culpable homicide not amo
High Courts29 Aug 2017
Special Land Acquisition Officer, & Anr. Vs Shri Mahadeo s/o. Natthuji Mohitkar, & Ors.
Bombay High Court · (2017) 08 BOM CK 0046
Land Acquisition Act, 1894, Section 4, Section 11, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Enquiry and award by Collector - Re
High Courts29 Aug 2017Dismissed
The State of Maharashtra Vs Mohd. Sadiq Sk. Badu, Muslim, & Ors.
Bombay High Court · (2017) 08 BOM CK 0019
Indian Penal Code, 1860, Section 34, Section 307 - Acts done by several persons in furtherance of common intention - Attempt to murder
High Courts28 Aug 2017Allowed
Ambadkha Subhankha, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0221
Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 332, Section 353 - Puni
High Courts28 Aug 2017
Dattatraya Laxman Bagdi Vs State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0192
Constitution of India, Article 309, Article 311, Article 311(1) - Recruitment and conditions of service of persons serving the Union or a State - Dismissal, removal or red
High Courts28 Aug 2017
Everest Fincap Pvt. Ltd., Vs Krishna Realtors, a sole proprietary
Bombay High Court · (2017) 08 BOM CK 0161
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtCompanies Act, 1956, Section 529A, Section 530 - Overriding prefer
High Courts28 Aug 2017Allowed
Santosh s/o Abasaheb Thorat Vs The State of Maharashtra, through Police Inspector
Bombay High Court · (2017) 08 BOM CK 0077
Indian Penal Code, 1860, Section 366A, Section 376(2)(f) - Procuration of minor girl - Punishment for rapeEvidence Act, 1872, Section 32,
High Courts28 Aug 2017Allowed
SIDDHARTH DAGADU SONDE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 08 BOM CK 0055
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 354, Se
High Courts28 Aug 2017
Super Cassettes Industries Pvt. Ltd & Ors Vs Trimurti Films Pvt. Ltd
Bombay High Court · (2017) 08 BOM CK 0038
Copyright Act, 1957, Section 4, Section 6, Section 19, Section 14, Section 2, Section 8, Section 14(1)
High Courts28 Aug 2017
THE AGRICULTURAL PRODUCE MARKET COMMITTEE, DHULE THROUGH ITS SECRETARY AND ANOTHER Vs PARASHRAM DAGA PATIL
Bombay High Court · (2017) 08 BOM CK 0032
Industrial Disputes Act, 1947, Section 2(s) - DefinitionsMaharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971, Section 3(5),
High Courts28 Aug 2017Dismissed
The State of Maharashtra Vs Makbool Bandagi Mulani, & Ors.
Bombay High Court · (2017) 08 BOM CK 0020
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se
High Courts24 Aug 2017
Employees State Insurance Corporation Vs The Central India Institute of Medical Sciences
Bombay High Court · (2017) 08 BOM CK 0162
Employees State Insurance Act, 1948, Section 75, Section 2(12), Section 2(14AA) - Matters to be decided by Employees Insurance Court - Definitions - Definitions
High Courts24 Aug 2017
Madankuwar & Ors. Vs Smt. Sushila & Anr.
Bombay High Court · (2017) 08 BOM CK 0135
Code of Civil Procedure, 1908, Section 100(5), Section 100(5), Order 46Rule 27, Order 46Rule 22 - Second appeal - Second appea