High Courts19 Jul 2017
Ganesh Benzoplast Limited Vs Mormugao Port Trust, & Anr.
Bombay High Court · (2017) 07 BOM CK 0240
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Bombay High Court judgments
73,079 judgments · page 658 of 3,654
High Courts19 Jul 2017
Ganesh Vishal Infra Engineering Pvt. Ltd. Vs Mormugao Port Trust, & Anr.
Bombay High Court · (2017) 07 BOM CK 0239
High Courts19 Jul 2017
Gulmohar Area Societies Welfare Group Vs Municipal Corporation of Greater Bombay
Bombay High Court · (2017) 07 BOM CK 0235
High Courts19 Jul 2017
M/s. Pelican Co-Operative Housing Society Limited, through its Secretary, Mrs. Lucia Ataide Lobo Vs Shri Shirish Kamat, & Anr.
Bombay High Court · (2017) 07 BOM CK 0195
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Jul 2017Dismissed
Jalgaon Zilla Maratha Vidhya Prasarak Cooperative Samaj Ltd., & Ors. Vs Dr. Fakira Chintaman Mahajan, & Ors.
Bombay High Court · (2017) 07 BOM CK 0140
High Courts19 Jul 2017Dismissed
Pradeep Kashinathrao Kalyankar, & Anr. Vs Pramod Kashinathrao Kalyankar, & Anr.
Bombay High Court · (2017) 07 BOM CK 0129
Code of Civil Procedure, 1908, Order 39Rule 1, Order 8Rule 6A -Limitation Act, 1963, Article 163
High Courts19 Jul 2017Dismissed
Pradip Mittal S/o. Kaushal Kishore Mittal Vs Central Bureau of Investigations & Ors.
Bombay High Court · (2017) 07 BOM CK 0127
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 167 - Procedure when investigation cannot be
High Courts19 Jul 2017
Ritu Prakash Desai And Another Vs The Willingdon Sports Club And Another
Bombay High Court · (2017) 07 BOM CK 0109
High Courts19 Jul 2017Allowed
Rohit s/o. Ramesh Nalawade Vs The State of Maharashtra Through Principal Secretary, Home Department, Mantralaya, & Ors.
Bombay High Court · (2017) 07 BOM CK 0108
Indian Penal Code, 1860, Section 34, Section 323, Section 506, Section 332, Section 353, Section 504 - Acts d
High Courts19 Jul 2017Allowed
Shri Abhay Ramchandra Naik Ganthe Vs Smt. Jaymala alias Mitila Mahesh Naik
Bombay High Court · (2017) 07 BOM CK 0090
Evidence Act, 1872, Section 65, Section 66 - Cases in which secondary evidence relating to documents may be given - Rules as to notice to produce
High Courts19 Jul 2017Dismissed
Smt. Nurunnisabegam w/o Mirza Hamidbeg, through L.Rs., & Ors. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 07 BOM CK 0068
Land Acquisition Act, 1894, Section 9(1), Section 18, Section 28, Section 34, Section 4(1) - Notice to persons interested - Reference to
High Courts19 Jul 2017
The Divisional Manager, New India Assurance Company Ltd. Vs Dhrupadi wd/o Vinod Shrivas, & Ors.
Bombay High Court · (2017) 07 BOM CK 0045
Indian Penal Code, 1860, Section 304A, Section 273 - Causing death by negligence - Sale of noxious food or drink
High Courts19 Jul 2017Dismissed
The State of Maharashtra Vs Sakharam Banduji Jadhav
Bombay High Court · (2017) 07 BOM CK 0029
Prevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(2), Sectio
High Courts19 Jul 2017Dismissed
The State of Maharashtra Vs Vyankati s/o.Janardhan Dhakne, & Ors.
Bombay High Court · (2017) 07 BOM CK 0026
Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 447, Section 148, Section 149 - Punish
High Courts19 Jul 2017Dismissed
The State of Maharashtra, Through Public Prosecutor Vs Bhatu Narayan Patil, & Ors.
Bombay High Court · (2017) 07 BOM CK 0019
Indian Penal Code, 1860, Section 302, Section 34, Section 447, Section 307 - Punishment for murder - Acts done by several persons in furtherance of com
High Courts18 Jul 2017Allowed
Atulsingh Bhagwansing Rajput Vs The State of Maharashtra, through its Secretary, Social Welfare Department, & Anr.
Bombay High Court · (2017) 07 BOM CK 0273
High Courts18 Jul 2017Dismissed
Baburao Shrawan Dhakate Vs State of Maharashtra, Through Secretary, Tribal Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 07 BOM CK 0270
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Jul 2017Allowed
Bhuwaneshwari Chandrashekhar Diwan Vs The Scheduled Tribe Caste Certificate Scrutiny Committee, & Anr.
Bombay High Court · (2017) 07 BOM CK 0264
High Courts18 Jul 2017
Business India Exhibitions Pvt. Ltd., & Ors. Vs Hon"ble Arvind V. Savant (Retd. Justice), & Ors.
Bombay High Court · (2017) 07 BOM CK 0263
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 Courts18 Jul 2017Allowed
Dr. Shamkant Narayan Nandanwar Vs The State of Maharashtra, through its Secretary, Department of Agriculture, Animal Husbandry, Dairy Development & Fisheries, & Anr.
Bombay High Court · (2017) 07 BOM CK 0246