COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 654 of 3,654

High Courts27 Jul 2017

Rangnath s/o. Ramchandra Chakale & Ors. Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0111

Indian Penal Code, 1860, Section 34, Section 306, Section 498-A - Acts done by several persons in furtherance of common intention - Abetment of Suidde

Read judgment

High Courts27 Jul 2017Dismissed

Vidarbha Irrigation Development Corporation Through its Executive Engineer Vs Prakash Namdeo Dive, & Ors.

Bombay High Court · (2017) 07 BOM CK 0007

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

Read judgment

High Courts26 Jul 2017

Fomento Resorts and Hotels Limited Vs Novex Communication Private Limited

Bombay High Court · (2017) 07 BOM CK 0242

Code of Civil Procedure, 1908, Order 39Rule 3, Order 39Rule 8

Read judgment

High Courts26 Jul 2017

Kirtikumar Fulchand Vora (IN THE MATTER BETWEEN) Smt. Renuka Anantrai Vora and Ors. Vs Kirtikumar Fulchand Vora and Anr.

Bombay High Court · (2017) 07 BOM CK 0217

Code of Civil Procedure, 1908, Order 20Rule 10, Order 21Rule 31

Read judgment

High Courts26 Jul 2017Allowed

National Insurance Company Ltd. Vs Rameshlal Champalal Jaiswal (Dead, through legal heirs), & Ors.

Bombay High Court · (2017) 07 BOM CK 0143

General Clauses Act, 1897, Section 27 - Meaning of service by postSuccession Act, 1925, Section 306 - Demands and rights of action of or against deceased survive to and

Read judgment

High Courts26 Jul 2017

Padma Ashok Bhatt, & Ors. Vs M/s.Orbit Corporation Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0136

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(d), Order 7Rule 11(a) -Securitisation and Reconstruct

Read judgment

High Courts26 Jul 2017

Pandit Shankar Kalan Vs The State of Maharashtra Through the Secretary, Home Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0133

Read judgment

High Courts26 Jul 2017Allowed

Prakash Hiralal Sone Vs Municipal Council, Arvi, through its Chief Officer

Bombay High Court · (2017) 07 BOM CK 0125

Industrial Disputes Act, 1947, Section 33C(2) -Maharashtra Civil Services (Pension) Rules, 1982, - Rule 66, Rule 27, Rule 66(4), Rule 129B, Rule 129A

Read judgment

High Courts26 Jul 2017

Sewakram Raghunathji Potbhare, & Ors. Vs Maharashtra State Textile Corporation Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0096

Bombay Industrial Relations Act, 1946, Section 44(1) - Agreement regarding change.Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971,

Read judgment

High Courts26 Jul 2017

Shri Khalid Ahmed Desai, S/I Shri Babsaheb Desai Vs Smt. Sana Razvi, d/o. Shri Guelam Hussain Razvi

Bombay High Court · (2017) 07 BOM CK 0083

Code of Civil Procedure, 1908, Order 8Rule 1

Read judgment

High Courts26 Jul 2017

Shri Premanand Vithal Sawant Vs Geeta Uday Mugeri, & Anr.

Bombay High Court · (2017) 07 BOM CK 0080

Goa, Daman and Diu Mundkars (Protection From Eviction) Act, 1975, Section 25, Section 24, Section 8A

Read judgment

High Courts26 Jul 2017

Shri Purshohttam Vithal Sawant Vs Geeta Uday Mugeri, & Anr.

Bombay High Court · (2017) 07 BOM CK 0079

Goa, Daman and Diu Mundkars (Protection From Eviction) Act, 1975, Section 25, Section 24, Section 8A

Read judgment

High Courts26 Jul 2017

Shri Ravindra Panduranga Kamat, & Ors. Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0078

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

Read judgment

High Courts26 Jul 2017Dismissed

Smt. Deokabai Vishnuji Helonde Vs M/s. Ansul Implex Transport, Represented by Shri Mehta, & Anr.

Bombay High Court · (2017) 07 BOM CK 0070

Motor Vehicles Act, 1988, Section 122, Section 122 - Leaving vehicle in dangerous position

Read judgment

High Courts26 Jul 2017

Sudip Tamankar Son of Narayan Tamankar Vs State (Through Police attached to Porvorim Police Station), & Anr.

Bombay High Court · (2017) 07 BOM CK 0058

Code of Criminal Procedure, 1973, Section 195, Section 2(d) - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to do

Read judgment

High Courts26 Jul 2017Allowed

The State of Maharashtra, through Public Prosecutor Vs Amin Shaikh Khwaja, & Ors.

Bombay High Court · (2017) 07 BOM CK 0020

Code of Criminal Procedure, 1973, Section 428, Section 437A - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal

Read judgment

High Courts25 Jul 2017Dismissed

Arun S/o. Indrakumar Sharawane, & Ors. Vs Nagpur Municipal Corporation, & Ors.

Bombay High Court · (2017) 07 BOM CK 0274

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

Read judgment

High Courts25 Jul 2017Allowed

MAHARASHTRA STATE PUBLIC PROSECUTORS ASSOCIATION - THROUGH ITS PRESIDENT Shri Shivram Vyankatesh Choudhary, & Ors. Vs THE STATE OF MAHARASHTRA Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0184

Constitution of India, Article 245, Article 309, Article 254(2), Article 246, Article 254, Article 254 - Ext

Read judgment

High Courts25 Jul 2017

Mymoona Peer alias Ana Belinda Dias Vs Dena Bank, through its Chief Manager, & Anr

Bombay High Court · (2017) 07 BOM CK 0149

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14(1) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking po

Read judgment

High Courts25 Jul 2017Dismissed

Naresh Wasudeo Khanzode Vs Commandant, Central Reserve Police Force, & Ors.

Bombay High Court · (2017) 07 BOM CK 0145

Central Reserve Police Force Rules, 1955, Rule 27, Rule 27(4) -Central Reserve Police Force Act, 1949, Section 10, Sectio

Read judgment