COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 659 of 3,654

High Courts18 Jul 2017Allowed

Euro School Education Trust, & Ors. Vs Divisional Fee Regulatory Committee, Pune, & Ors.

Bombay High Court · (2017) 07 BOM CK 0224

Constitution of India, Article 226 -Maharashtra Educational Institutes (Regulation of Fees) Act, 2011, Section 4, Section 6, Section 10, Section 9, Section 6(1)

Read judgment

High Courts18 Jul 2017Dismissed

Keshaorao Krishnarao Bokade Vs Scheduled Tribes Caste Certificate Scrutiny Committee, Adivasi Vikas Bhavan, & Ors.

Bombay High Court · (2017) 07 BOM CK 0218

Read judgment

High Courts18 Jul 2017Allowed

Ku. Vaishali Shamraji Hedaoo Vs State of Maharashtra, through Secretary, Ministry of Tribal Welfare Department, Mantralaya, & Anr.

Bombay High Court · (2017) 07 BOM CK 0213

Read judgment

High Courts18 Jul 2017

M/s. Vijay Constructions, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0194

Mines and Minerals (Regulation and Development) Act, 1957, Section 15 - Power of State Governments to make rules in respect of minor mineralsMaharashtra Land Revenue Code, 1966,

Read judgment

High Courts18 Jul 2017

Maharashtra State Electricity Distribution Company Limited Vs Shilpa Steel & Power Limited, & Ors.

Bombay High Court · (2017) 07 BOM CK 0185

Electricity Act, 2003, Section 62(6) - Determination of tariff

Read judgment

High Courts18 Jul 2017

Mr. Michael Fernandes, & Anr. Vs The Chief Election Officer, & Ors.

Bombay High Court · (2017) 07 BOM CK 0164

Read judgment

High Courts18 Jul 2017

Mr. Zoivonta E. Parab Vs The State of Goa Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0160

Read judgment

High Courts18 Jul 2017Allowed

Narayan Murlidhar Theng and Others Vs Dinkar S. Shinge and Another

Bombay High Court · (2017) 07 BOM CK 0146

Code of Civil Procedure, 1908, Section 148 - Enlargement of time

Read judgment

High Courts18 Jul 2017Dismissed

Prafullakumar Dinanath Pathrabe Vs The State of Maharashtra, through its Secretary, Tribal Welfare Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0126

Read judgment

High Courts18 Jul 2017Allowed

Purushottam Babulal Gurde Vs The State of Maharashtra, through its Secretary, Department of Social Welfare, & Ors.

Bombay High Court · (2017) 07 BOM CK 0119

Read judgment

High Courts18 Jul 2017Allowed

Ramu @ Rameshwar s/o Ramkishan Aathave Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0112

Code of Criminal Procedure, 1973, Section 378, Section 437A - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Sec

Read judgment

High Courts18 Jul 2017Allowed

Santosh S/o Shankarlal Agrawal Vs Purushottam S/o Jaganath Murme, & Anr.

Bombay High Court · (2017) 07 BOM CK 0103

Societies Registration Act, 1860, Section 15 - Member definedBombay Public Trusts Act, 1950, Section 22, Section 70, Section 72(4)

Read judgment

High Courts18 Jul 2017

Shri Anil Candolcar Vs Mormugao Municipal Council Vasco, Goa through its Chief Officer, & Anr.

Bombay High Court · (2017) 07 BOM CK 0088

Read judgment

High Courts18 Jul 2017

Shri Laxmikant Naik Vs The Chief Executive Officer South Goa Collectorate, & Ors.

Bombay High Court · (2017) 07 BOM CK 0082

Goa Panchayat Raj Act, 1994, Section 66(5)

Read judgment

High Courts18 Jul 2017

Siva Bulk Limited Vs m.v. Aodabao & Anr.

Bombay High Court · (2017) 07 BOM CK 0071

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11(a)

Read judgment

High Courts18 Jul 2017Allowed

Smt. Shobha Wd/o Shatrughan Umale, & Ors. Vs Vitthal S/o Viyanand Mohite, & Ors.

Bombay High Court · (2017) 07 BOM CK 0067

Motor Vehicles Act, 1860, Section 3, Section 166

Read judgment

High Courts18 Jul 2017Dismissed

State of Maharashtra, Through Police Station Officer Vs Sau. Gunabai Maroti Bitewad, & Ors.

Bombay High Court · (2017) 07 BOM CK 0062

Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma

Read judgment

High Courts18 Jul 2017Dismissed