High Courts02 Aug 2017
Mrs. Susan Vaz Vs THE DIRECTOR OF EDUCATION, & ORS.
Bombay High Court · (2017) 08 BOM CK 0118
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 651 of 3,654
High Courts02 Aug 2017
Nagesh Gangadhar Vibhute Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0114
Code of Criminal Procedure, 1973, Section 107 - Security for keeping the peace in other casesBombay Police Act, 1951, Section 56(1)(b), Section 56(1)(a)
High Courts02 Aug 2017
Reliance Life Sciences Pvt. Ltd., & Anr. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 08 BOM CK 0087
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Aug 2017
Sanket s/o Dipak Gupta Vs State of Maharashtra, through the Hon"ble Secretary, Ministry of Home Affairs, Mantralaya, & Anr.
Bombay High Court · (2017) 08 BOM CK 0079
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 427, Section 427(1) - Se
High Courts02 Aug 2017
Sheelavati Vernekar Vs State of Goa, through Chief Secretary, & Ors.
Bombay High Court · (2017) 08 BOM CK 0073
Goa Panchayat Raj Act, 1994, Section 66(5)
High Courts02 Aug 2017
Shri Shantaji R. Naik Gaonkar, & Ors. Vs State of Goa, through the Chief Secretary, & Ors.
Bombay High Court · (2017) 08 BOM CK 0060
High Courts02 Aug 2017
Shri Vishwas Naik, & Anr. Vs The State of Goa Through Police Inspector, & Anr.
Bombay High Court · (2017) 08 BOM CK 0058
Code of Criminal Procedure, 1973, Section 457 -Transport of Animals Rules, 1978, Rule 47, Rule 96 -Prevention of Cruelty to Animals (Care and Maintenance of Case Property Animals) Rules, 2017,
High Courts02 Aug 2017
Smt. Rajabai Rajreddy Akitwar w/o Late Rajreddy Akitwar, & Ors. Vs Union of India through General Manager, South Central Railway, & Anr.
Bombay High Court · (2017) 08 BOM CK 0049
Code of Civil Procedure, 1908, Section 2(2) - DefinitionsRailway Claims Tribunal Act, 1987, Section 23, Section 16, Section 124A
High Courts02 Aug 2017Allowed
Smt. Uma W/o Navneet Vyas, & Ors. Vs Himmatsingh S/o Jeetsingh Ghotre, & Anr.
Bombay High Court · (2017) 08 BOM CK 0048
High Courts02 Aug 2017Dismissed
Zuari Global Limited Vs State of Goa, through its Chief Secretary, & Anr.
Bombay High Court · (2017) 08 BOM CK 0001
High Courts01 Aug 2017
Abdul Rauf s/o. Abdul Razzak Vs Abdul Qayyum s/o. Abdul Wahed Sab, & Ors.
Bombay High Court · (2017) 08 BOM CK 0223
Code of Criminal Procedure, 1973, Section 401, Section 386, Section 378 - High Courts powers of revision - Power of the Appellate Court - Appeal in case of acquittal(B
High Courts01 Aug 2017Allowed
BHAURAO CHAVAN SAHAKARI SAKHAR KARKHANA LTD Vs STATE OF MAHARASHTRA & ORS.
Bombay High Court · (2017) 08 BOM CK 0202
High Courts01 Aug 2017Dismissed
Chatur Khandu Patil, & Ors. Vs Somaji Chhagan Patil
Bombay High Court · (2017) 08 BOM CK 0197
Limitation Act, 1908, Article 142 -Limitation Act, 1963, Section 31, Article 65 - Provisions as to barred or pending suits, etc
High Courts01 Aug 2017Allowed
Dinesh s/o Premlal Gautam Vs The State of Maharashtra
Bombay High Court · (2017) 08 BOM CK 0184
Indian Penal Code, 1860, Section 304B - Dowry death
High Courts01 Aug 2017Allowed
Dnyaneshwer Madhav Malve Vs The Divisional Commissioner Nashik Division, & Ors.
Bombay High Court · (2017) 08 BOM CK 0182
Bombay Police Act, 1951, Section 59, Section 56, Section 56(1)(a)(b), Section 56 (1)(b) - Hearing to be given before order under sections 55, 56, or 57 is
High Courts01 Aug 2017
H. Fillunger & Company Pvt. Ltd., & Ors. Vs Ajit Arvind Marathe, & Ors.
Bombay High Court · (2017) 08 BOM CK 0172
Code of Civil Procedure, 1908, Order 39Rule 1 -Companies Act, 1956, Section 31, Section 16, Section 94 -C
High Courts01 Aug 2017Dismissed
Maharashtra State Road Transport Corporation through its Divisional Controller Vs Laxman s/o Nagorao Gawande, & Ors.
Bombay High Court · (2017) 08 BOM CK 0134
High Courts01 Aug 2017
Manik Bapurao Shejal Vs Dy. Inspector General (Prisons), & Anr.
Bombay High Court · (2017) 08 BOM CK 0131
Indian Penal Code, 1860, Section 302, Section 34 -Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 6
High Courts01 Aug 2017Allowed
Maroti Shrawan Manghate Vs Smt. Rita Y. Sapra, & Anr.
Bombay High Court · (2017) 08 BOM CK 0129
Workmens Compensation Act, 1923, Section 8, Section 10, Section 22, Section 30(1)(a) - Distribution of compensation - Notice and claim - Form of applicatio
High Courts01 Aug 2017
Mr. Mohan Namdev Salgaokar, & Ors. Vs Shree Devi SharvaniVetalMaharudra, PanchayatanSansthan, & Ors.
Bombay High Court · (2017) 08 BOM CK 0123