COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 646 of 3,654

High Courts16 Aug 2017

RAMKESH RAMPYARE KEWAT, & ANR. Vs THE STATE OF MAHARASHTRA, & ANR.

Bombay High Court · (2017) 08 BOM CK 0089

Code of Criminal Procedure, 1973, Section 215, Section 464 - Effect of errors - Effect of omission to frame, or absence of, or error in, chargeIndian Penal Code, 1860,

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High Courts16 Aug 2017Allowed

Santosh s/o. Adinath Ghalage, & Anr. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 08 BOM CK 0076

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

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High Courts16 Aug 2017

Shri Eknath s/o Ramdas Patil Vs The State of Maharashtra through the Secretary, Education Department, Government of Maharashtra, & Ors.

Bombay High Court · (2017) 08 BOM CK 0065

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

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High Courts16 Aug 2017

Utsav S/o Tushar Sodha Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 08 BOM CK 0009

Constitution of India, Article 14, Article 21, Article 21A, Article 29(2) -Maharashtra Unaided Private Professional Educational Institutions (R

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High Courts14 Aug 2017

Ashish M. Sathye Vs Institute of Chemical Technology, & Ors.

Bombay High Court · (2017) 08 BOM CK 0215

University Grants Commission Act, 1956, Section 3 - Application of Act to institutions for higher studies other than Univer- sities

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High Courts14 Aug 2017

Dayaram s/o Balram Kuthe Vs The State of Maharashtra through Anti Corruption Bureau

Bombay High Court · (2017) 08 BOM CK 0189

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161, Section 165A - .

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High Courts14 Aug 2017

Kamal Galani Vs The Assistant Commissioner of Income-tax, & Ors.

Bombay High Court · (2017) 08 BOM CK 0158

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

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High Courts14 Aug 2017

Mohammed Rafique Mohammed Zafar Vs Shamimbano W/o Mohammad Rafique, & Ors.

Bombay High Court · (2017) 08 BOM CK 0127

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 34, Section 498A<

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High Courts14 Aug 2017

Nava Bharat Press (Nagpur) Vs Presiding Officer, Industrial Tribunal, (Maharashtra) Nagpur Bench, & Anr.

Bombay High Court · (2017) 08 BOM CK 0113

Industrial Disputes Act, 1947, Section 9A - NOTICE OF CHANGE

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High Courts14 Aug 2017

Raju Purushottam Warurkar Vs Bokey Printers, Through its Proprietor, Prakash Wamanrao Bokey

Bombay High Court · (2017) 08 BOM CK 0094

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High Courts14 Aug 2017

Sanjay M. Pawar Vs Malegaon Municipal Council, & Anr.

Bombay High Court · (2017) 08 BOM CK 0081

Contract Act, 1872, Section 73, Section 74 -Maharashtra Municipal Council Act, 1965, Section 143A

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High Courts14 Aug 2017

Syed Gurfan s/o Syed Burhan Vs Ramdas s/o Narayanrao Pande since deleted, & Ors.

Bombay High Court · (2017) 08 BOM CK 0034

Bombay Revenue Jurisdiction Act, 1876, Section 4(c) -Maharashtra Land Revenue Code, 1956, - Section 201, Section 212, Section 210, Section 202, Section 208, Section 207

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High Courts14 Aug 2017Allowed

The Regional Passport Officer, Regional Passport Office, & Anr. Vs Mr. Caitano Costa, s/o late Baptista Costa

Bombay High Court · (2017) 08 BOM CK 0023

Code of Civil Procedure, 1908, Section 80 - Notice

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High Courts11 Aug 2017

Baburao Kashinath Saratkar (dead) through L.Rs., & Ors. Vs State of Maharashtra, through its Urban Development Department, & Ors.

Bombay High Court · (2017) 08 BOM CK 0210

Constitution of India, Article 300A, Article 31A - Persons not to be deprived of property save by authority of law - Saving of laws providing for acquisition of estates, etc

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High Courts11 Aug 2017

I. A. Saiyed Vs State of Maharashtra & Ors.

Bombay High Court · (2017) 08 BOM CK 0169

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTrade Unions Act, 1926, Section 4, Section 30, Section

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High Courts11 Aug 2017Allowed

M/s. Aniket College of Social Work Vs Assistant Provident Fund Commissioner, & Anr.

Bombay High Court · (2017) 08 BOM CK 0149

Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 16, Section 16, Section 13(1), Section 13(1), Section 7A,

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High Courts11 Aug 2017Dismissed

Mr. Ulhas Pednekar, s/o. Sonu Pednekar Vs State Through PP High Court of Bombay

Bombay High Court · (2017) 08 BOM CK 0120

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300, Se

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High Courts11 Aug 2017Allowed

Parasram s/o Ramchandra Chaudhari, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0103

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

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High Courts11 Aug 2017

Raghunath s/o Tejerao Kothalkar Vs Maharashtra Gramin Bank, & Anr.

Bombay High Court · (2017) 08 BOM CK 0097

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Civil Services (Discipline and Appeal) Rules, 1979, Rule 23(2) -

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High Courts11 Aug 2017

Sanjay S/o. Bhimrao Dahake Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0080

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 448, Section 354, Se

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