COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 648 of 3,654

High Courts09 Aug 2017Allowed

Ashit s/o. Adil Biswas, & Ors. Vs The State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0214

Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsIndian Penal Code, 1860, Section 376, Section 34,

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High Courts09 Aug 2017

Communidade of Serula, through its Treasurer, Alex P. S. Pereira Vs Union of India, through the Secretary, Ministry of Road Transport & Highways, New Delhi, & Ors.

Bombay High Court · (2017) 08 BOM CK 0196

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High Courts09 Aug 2017

Digambar S/o Kisan Ohekar Vs The State of Maharashtra, Through its Secretary for Public Works Department, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 08 BOM CK 0185

Industrial Disputes Act, 1947, Section 25F, Section 25G, Section 25N, Section 25H - Conditions precedent to retrenchment of workmen - Procedure for re

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High Courts09 Aug 2017Allowed

Mr. Carlos Tavora Vs M/s Boshan Developers Pvt Ltd., & Anr.

Bombay High Court · (2017) 08 BOM CK 0125

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawal

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High Courts09 Aug 2017

Nil Vs The State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 08 BOM CK 0111

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High Courts09 Aug 2017

Jawaharlal Ramtirth Sharma Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 08 BOM CK 0109

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 173, Section 169, Section 98

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High Courts09 Aug 2017Allowed

Nurallah Veljee Son of late Kamruddin Veljee Vs Mr. Thomas F. S. Machado

Bombay High Court · (2017) 08 BOM CK 0106

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

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High Courts09 Aug 2017

Rajendra s/o Shriram Bhujbal Vs The State of Maharashtra, through the Secretary to the Village Development, & Ors.

Bombay High Court · (2017) 08 BOM CK 0096

Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 306, Section 304B - Acts done by several persons in furt

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High Courts09 Aug 2017

The United India Insurance Company Limited Vs Alpesh s/o Harshadlal Mashruwalla

Bombay High Court · (2017) 08 BOM CK 0014

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

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High Courts08 Aug 2017Dismissed

AYUB BABU IRANI Vs THE STATE OF MAHARASHTRA

Bombay High Court · (2017) 08 BOM CK 0211

Indian Penal Code, 1860, Section 376, Section 34, Section 366A, Section 506(2) - Punishment for rape - Acts done by several persons in furtherance of

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High Courts08 Aug 2017Allowed

Bombay Advocates Association Vs Prabhakar Mudura Puthran

Bombay High Court · (2017) 08 BOM CK 0199

Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property

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High Courts08 Aug 2017Allowed

Ganesh s/o Vitthaldas Chandak Vs State of Maharashtra, through Ministry For Home, Mantralaya, Mumbai, & Ors.

Bombay High Court · (2017) 08 BOM CK 0175

Indian Penal Code, 1860, Section 420, Section 34 - Cheating and dishonestly inducing delivery of property - Acts done by several persons in furtherance of common intention

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High Courts08 Aug 2017

Gauri d/o Narayan Khule Vs The State of Maharashtra, Through its The Principal Secretary, The Health and Family Welfare Department, Mumbai, & Ors.

Bombay High Court · (2017) 08 BOM CK 0173

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High Courts08 Aug 2017Dismissed

Kumari Peram Pun, & Ors. Vs State, & Anr.

Bombay High Court · (2017) 08 BOM CK 0153

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 29

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High Courts08 Aug 2017