COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 652 of 3,654

High Courts01 Aug 2017Dismissed

Mukesh s/o. Dashrath Bolgundewar Vs Charan s/o. Mahadeo Bolgundewar, & Ors.

Bombay High Court · (2017) 08 BOM CK 0117

Transfer of Property Act, 1882, Section 108 - Rights and liabilities of lessor and lesseeSpecific Relief Act, 1963, Section 38(1) - Perpetual injunction when granted

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High Courts01 Aug 2017

Prakash Baburao Shahare Vs State of Maharashtra Through Secretary Tribal Welfare Development Department, & Ors.

Bombay High Court · (2017) 08 BOM CK 0101

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High Courts01 Aug 2017

Sau. Suman Vs State of Maharashtra

Bombay High Court · (2017) 08 BOM CK 0075

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder

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High Courts01 Aug 2017Allowed

Sau. Suman W/o Vasantrao Mogre Vs State of Maharashtra, Through Police Station Officer

Bombay High Court · (2017) 08 BOM CK 0074

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 307 - Attempt to murder

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High Courts01 Aug 2017

Shri Anthony Jose Nazareth Rodrigues Vs The Corporation of the City of Panaji, Through its Commissioner, & Anr.

Bombay High Court · (2017) 08 BOM CK 0069

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High Courts01 Aug 2017Allowed

Smt. Abedabi Mohammed Mustaq, & Ors. Vs Femida Begum Sheikh Israil, & Ors.

Bombay High Court · (2017) 08 BOM CK 0053

Code of Civil Procedure, 1908, Order 23Rule 1 -Workmens Compensation Act, 1923, Section 22, Section 3(5) - Form of application - Employe

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High Courts01 Aug 2017

Trent Limited Vs Mr.Nanasaheb Govindrao Aher, & Ors.

Bombay High Court · (2017) 08 BOM CK 0013

Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by CourtPresidency Small Causes Courts Act, 1882, Section 41, Section 41(1)

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High Courts01 Aug 2017Allowed

Umesh @ Girish Arvind Pujari Vs Registering Authority, Jalgaon City Municipal Corporation, & Anr.

Bombay High Court · (2017) 08 BOM CK 0011

Hindu Marriage Act, 1955, Section 7 - Ceremonies for a Hindu marriageMaharashtra Regulation of Marriage Bureaus and Registration of Marriages Act, 1998, Section 6,

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High Courts01 Aug 2017Dismissed

Vidarbha Irrigation Development Corporation through its Executive Engineer Vs Kunal Hansraj Pise, & Ors.

Bombay High Court · (2017) 08 BOM CK 0008

Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court

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High Courts01 Aug 2017Dismissed

Vidarbha Irrigation Development Corporation, through Executive Engineer Vs Subhashlal Bhikulal Jaiswal, & Ors.

Bombay High Court · (2017) 08 BOM CK 0007

Land Acquisition Act, 1894, Section 4, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Appeals in pro

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High Courts31 Jul 2017Dismissed

A.D. Padhey Vs State Bank of India

Bombay High Court · (2017) 07 BOM CK 0294

State Bank of India Officers Service Rules, 1992, Rule 50(4), Rule 67(h)

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High Courts31 Jul 2017

A.D. Padhey of Mumbai Indian Vs State Bank of India

Bombay High Court · (2017) 07 BOM CK 0293

State Bank of India Officers Service Rules, 1992, Rule 50(4), Rule 67(h)

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High Courts31 Jul 2017

Adv. Arun son of Bhimrao Shelke, & Ors. Vs Adv. Pradeep son of Prabhakarrao Mahalle, & Ors.

Bombay High Court · (2017) 07 BOM CK 0289

Constitution of India, Article 20, Article 2(b), Article 7(a), Article 2(C)(2) - Protection in respect of conviction for offences - Admission or establishmen

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High Courts31 Jul 2017

Antonio Fernandes and others Vs State of Goa and others

Bombay High Court · (2017) 07 BOM CK 0278

Constitution of India, Article 226, Article 226 -Goa, Daman and Diu Port Rules, 1983, Rule 54(a)

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High Courts31 Jul 2017

General Instruments Consortium Vs Lanco Infratect Limited

Bombay High Court · (2017) 07 BOM CK 0238

Code of Civil Procedure, 1908, Section 21, Section 16 - Objections to jurisdiction - Suits to be instituted where subject-matter situateArbitration and Conciliation Act, 1996

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High Courts31 Jul 2017

Jaishree W/o. Rajabhau Devkar Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0226

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts31 Jul 2017