High Courts31 Jul 2017
The Commissioner of Customs NSI Vs Lilaram Gobindram
Bombay High Court · (2017) 07 BOM CK 0049
Customs Act, 1962, Section 130 - Appeal to High Court
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 653 of 3,654
High Courts31 Jul 2017
The Edenwoods Co-operative Housing Society Ltd. Vs The Registrar, The office of Registrar of Co-operative Societies, Government of Goa, & Ors.
Bombay High Court · (2017) 07 BOM CK 0043
High Courts28 Jul 2017Allowed
Ananda S/o Parasram Panewar Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0281
Code of Criminal Procedure, 1973, Section 437A -Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts28 Jul 2017Allowed
Babu s/o.Mahadya Swami Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0271
Code of Criminal Procedure, 1973, Section 209, Section 437A - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860,
High Courts28 Jul 2017Allowed
Hariprasad s/o. Brijlal Bajpai Vs The State of Maharashtra, Through the Collector, & Ors.
Bombay High Court · (2017) 07 BOM CK 0233
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 Courts28 Jul 2017
Maharashtra Apang Ekatma Shikshan Association, & Ors. Vs State of Maharashtra through its Secretary, School Education & Sports Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0188
High Courts28 Jul 2017Allowed
Milind S/o Sharad Pendharkar Vs The Principal Chief Conservator of Forest, & Ors.
Bombay High Court · (2017) 07 BOM CK 0172
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
High Courts28 Jul 2017
Mr. Jadavlal s/o. Mavji Patel Vs Mahindra First Choice Services Limited
Bombay High Court · (2017) 07 BOM CK 0166
Provincial Small Cause Courts Act, 1887, Section 41 -Maharashtra Rent Control Act, 1999, Section 3, Section 33 - Exemption - Jurisdiction of courts
High Courts28 Jul 2017
Pradeep S/o Bhausaheb Ghuge Vs The State of Maharashtra Through its Chief Secretary, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 07 BOM CK 0128
Bombay Police Act, 1951, Section 56, Section 56(1)(b), Section 56(1)(a) - Removal of persons about to commit offence - Removal of persons about to commit offence - Removal of
High Courts28 Jul 2017Allowed
Rajendra s/o.Digamber Pawar, & Ors. Vs The State of Maharashtra, Through Satara Police Station, & Anr.
Bombay High Court · (2017) 07 BOM CK 0117
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 506, Section 504 - Acts done by several persons in furthe
High Courts28 Jul 2017Allowed
State of Maharashtra, Through its Secretary, Public Works Department, & Ors. Vs Ravikant s/o Arjunrao Gedam, & Ors.
Bombay High Court · (2017) 07 BOM CK 0063
Junior Engineer (Civil) Group-B Non-Gazetted in the Public Works Department and the Irrigation Department (Recruitment) Rules, 1998, Rule 3, Rule 2, Rule 3(A)(2), Rule 3(a)(1) -Civil Engineering Assistant Group C in the Public W
High Courts28 Jul 2017Allowed
Vidarbha Irrigation Development Corporation, Through its Executive Engineer Vs Sahebrao Narayanrao Sote, & Ors.
Bombay High Court · (2017) 07 BOM CK 0003
Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court
High Courts27 Jul 2017Dismissed
Bharat S/o Balbhimrao Kulkarni, & Ors. Vs Prabhakar S/o Shirappa Mahabole, & Ors.
Bombay High Court · (2017) 07 BOM CK 0265
Hyderabad Tenancy and Agricultural Lands Act, 1950, Section 38E(1), Section 38E, Section 38E(3) - Ownership of lands held by protected tenants to stand transferred to them
High Courts27 Jul 2017Dismissed
Deepak Thorat S/O Dinkar Thorat Vs Vidli Restaurant Ltd. (Formerly known as Vithal Kamats Restaurants Pvt. Ltd.)
Bombay High Court · (2017) 07 BOM CK 0254
Arbitration and Conciliation Act, 1996, Section 37, Section 9, Section 17 - Appealable orders - Interim measures, etc., by Court - Interim measures ordered by arbitral Tribunal
High Courts27 Jul 2017Allowed
Girijashankar S/o. Baladin Jaiswal, & Ors. Vs The State of Maharashtra, through the Secretary, Home Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0237
Bombay Prohibition Act, 1949, Section 138, Section 137 - Revision - Appeals
High Courts27 Jul 2017Allowed
Mahesh S/o Sudhakar Shrungarpawar, & Ors. Vs State of Maharashtra, through its Secretary, Irrigation Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0182
Land Acquisition Act, 1894, Section 4, Section 6, Section 9, Section 11A - Publication of preliminary notification and powers of officers thereupon. - Decla
High Courts27 Jul 2017Allowed
Manohar Balkrishna Pinjarkar Vs The State of Maharashtra Through its Secretary Tribal Development Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0176
High Courts27 Jul 2017Allowed
Mrs. Salma Khan w/o Mr. Firoz Khan Vs The Manager J & K Bank, National Business Centre, & Ors.
Bombay High Court · (2017) 07 BOM CK 0155
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
High Courts27 Jul 2017Allowed
Ms.Bhagyashree d/o Vinod Kelkar Vs The State of Maharashtra Through its Secretary Tribal Development Department, & Ors.
Bombay High Court · (2017) 07 BOM CK 0151
High Courts27 Jul 2017Allowed
Padmakar s/o Fakiraji Dongre Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0135
Indian Penal Code, 1860, Section 34, Section 354, Section 306, Section 458 - Acts done by several persons in furtherance of common intention - Assault