High Courts21 Jul 2017Allowed
Sudhakar s/o Rajaram Tumram Vs The Committee for Scrutiny and Verification of Tribe Claims, & Anr.
Bombay High Court · (2017) 07 BOM CK 0060
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 657 of 3,654
High Courts21 Jul 2017Dismissed
The State of Maharashtra Vs Almonisa w/o. Hakim Kureshi, & Ors.
Bombay High Court · (2017) 07 BOM CK 0034
Motor Vehicles Act, 1988, Section 50, Section 50, Section 55, Section 55, Section 2(30), Section 2(30),
High Courts20 Jul 2017
Adinath Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0290
Indian Penal Code, 1860, Section 302, Section 309 - Punishment for murder - Attempt to commit suicide
High Courts20 Jul 2017Dismissed
Adv. Babasaheb Wasade, & Ors. Vs Manohar Gangadhar Muddeshwar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0288
Societies Registration Act, 1860, Section 15, Section 22 - Member definedBombay Public Trusts Act, 1950, Section 17, Section 72 -
High Courts20 Jul 2017
Allahabad Bank Vs Hemantkumar s/o Omprakash Malpani, & Ors.
Bombay High Court · (2017) 07 BOM CK 0286
Code of Civil Procedure, 1908, Section 9A, Order 7Rule 11(d) -Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2
High Courts20 Jul 2017Allowed
Bhagwat s/o. Narayan Mundhe Vs The State of Maharashtra
Bombay High Court · (2017) 07 BOM CK 0266
Indian Penal Code, 1860, Section 302, Section 404, Section 394 - Punishment for murder - Dishonest misappropriation of property possessed by deceased person at the time of
High Courts20 Jul 2017
Communidade of Serula Vs State of Goa, through its Chief Secretary, & Ors.
Bombay High Court · (2017) 07 BOM CK 0260
High Courts20 Jul 2017
Diwakar s/o Moreshwar Raje Vs State of Maharashtra Through its Secretary Cooperation and Textile Department, & Anr.
Bombay High Court · (2017) 07 BOM CK 0249
Maharashtra Civil Services (Pension) Rules, 1982, Rule 163(2), Rule 163(1), Rule 163(3)(c), Rule 163(3)(f), Rule 163(6), Rule 163(8), Rule 163(8)(a)(1), Rule 163(8)(a)(3) -Maharashtra Agricultural Produce Marketing (Development
High Courts20 Jul 2017
Dr.Preeti Bhatt Vs Central Bank of India
Bombay High Court · (2017) 07 BOM CK 0245
Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 15, Section 2(fa)(3) - Bar of jurisdiction - Definitions
High Courts20 Jul 2017Allowed
Fakruddin Ahmad Lohar Vs The State of Maharashtra, Through Police Station Officer, & Anr.
Bombay High Court · (2017) 07 BOM CK 0244
Indian Penal Code, 1860, Section 506, Section 353 - Punishment for criminal ,intimidation - Assault or criminal force to deter public servant from discharge of his duty
High Courts20 Jul 2017Allowed
Mahadeo s/o. Nivrutti Dhakne Vs The State of Maharashtra through Police Inspector
Bombay High Court · (2017) 07 BOM CK 0190
Code of Criminal Procedure, 1973, Section 299, Section 374, Section 437A - Record of evidence in absence of accused - Appeals from convictionsIndian
High Courts20 Jul 2017Dismissed
National Insurance Company Ltd. Wardhaman Nagar Branch through the Divisional Manager Vs Smt. Veena wd/o Sanjay Dongre, & Ors.
Bombay High Court · (2017) 07 BOM CK 0142
Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts20 Jul 2017Allowed
Ramesh Jadhav Vs Office of the Superintendent, & Anr.
Bombay High Court · (2017) 07 BOM CK 0113
High Courts20 Jul 2017Allowed
Sau. Sandhya w/o Gopalrao Talokar, & Anr. Vs Balaji s/o Keshao Pawar, & Ors.
Bombay High Court · (2017) 07 BOM CK 0098
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence
High Courts20 Jul 2017Dismissed
Shri Shankar Bhagat, s/o Raghunath Bhagat Vs The State of Goa. Through Police Inspector
Bombay High Court · (2017) 07 BOM CK 0076
Indian Penal Code, 1860, Section 279, Section 304A, Section 338, Section 337 - Rash driving or riding on a public way - Causing death by negligence -
High Courts19 Jul 2017Dismissed
Western Coal Fields Ltd., through its Chief General Manager Vs Shankar s/o Babulal Thakur, (dead) through its Lrs., & Ors.
Bombay High Court · (2017) 07 BOM CK 0295
Land Acquisition Act, 1894, Section 4, Section 18 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court
High Courts19 Jul 2017Dismissed
Architect Bruno Dias Souza Vs Mr. Gustavo Renato Pinto (deceased) through his legal representatives: Maria Zurana Pereira e Pinto, & Ors.
Bombay High Court · (2017) 07 BOM CK 0276
Copyright Act, 1957, Section 55(1), Section 19, Section 62, Section 17 - Civil remedies for infringement of copyright - Mode of assignment - Jurisdiction
High Courts19 Jul 2017
Dayal Shankardas Harchandani and Others Vs Municipal Corporation for the City of Ulhasnagar and Others
Bombay High Court · (2017) 07 BOM CK 0255
Constitution of India, Article 226 -Maharashtra Municipal Corporations Act, 1949, Section 451(1)
High Courts19 Jul 2017
Digambar Ramchandra Bawaskar Vs Soma Prabhu Pawar & Ors.
Bombay High Court · (2017) 07 BOM CK 0252
High Courts19 Jul 2017Dismissed
Fatimabegum d/o Mirza Hamid Baig Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0243
Land Acquisition Act, 1894, Section 9, Section 9(1), Section 18, Section 28, Section 34, Section 4(1) - Notice to per