COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 661 of 3,654

High Courts13 Jul 2017

Vincentina Paulina Vs Sunil Kumar P. and Ors.

Bombay High Court · (2017) 07 BOM CK 0301

Constitution of India, Article 39, Article 43, Article 38 - Certain principles of policy to be followed by the State - Living wage, etc., for workers - State to secure a soci

Read judgment

High Courts13 Jul 2017Allowed

Altaf s/o Gulam Husen Shah Vs The State of Maharashtra through the Principal Secretary, Social Justice and Empowerment Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0285

Read judgment

High Courts13 Jul 2017

Amol Vasantrao Patil, & Ors. Vs Bhartiya Vidya Bhavan"s Lloyds Vidya Niketan, & Ors.

Bombay High Court · (2017) 07 BOM CK 0283

Constitution of India, Article 226 - Power of High Courts to Issue certain writsRight Of Children To Free And Compulsory Education Act, 2009, Section 2(n),

Read judgment

High Courts13 Jul 2017Dismissed

Anand s/o Tukaram Banmare Vs The Special Land Acquisition Officer, & Ors.

Bombay High Court · (2017) 07 BOM CK 0282

Land Acquisition Act, 1894, Section 4, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Appeals in pro

Read judgment

High Courts13 Jul 2017Allowed

B.P. D. Pai ....... (since deceased): Smt. Sushila Dayanand Pai, & Ors. Vs The Sydicate Bank, & Ors.

Bombay High Court · (2017) 07 BOM CK 0272

Read judgment

High Courts13 Jul 2017

Dasaram s/o Nathu Meshram Vs The Regional Provident Fund Commissioner, & Anr.

Bombay High Court · (2017) 07 BOM CK 0258

Read judgment

High Courts13 Jul 2017

Hanif Musa Kazi Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0234

Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012, Rule 13(1)

Read judgment

High Courts13 Jul 2017Dismissed

Kishanrao s/o. Sarjerao More, & Ors. Vs The State of Maharashtra, Through its Secretary, Co-operation, Marketing and Textile Department, Mantralaya, & Ors.

Bombay High Court · (2017) 07 BOM CK 0216

Maharashtra Co-operative Societies Act, 1960, Section 27, Section 27(3) -Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 14, Section 13(1)(a)

Read judgment

High Courts13 Jul 2017

Laxmibai wd/o Jaideo Meshram Vs The ZillaParishad, Bhandara, through its Chief Executive Officer, & Ors.

Bombay High Court · (2017) 07 BOM CK 0210

Indian Penal Code, 1860, Section 409 - Criminal breach of trust by public servant, or by banker, merchant of agentBombay Village Panchayats Act, 1958, Section 178,

Read judgment

High Courts13 Jul 2017Dismissed

M/s. Pandi Devi Oil Private Limited Vs M/s. Shakti International Pvt. Ltd.

Bombay High Court · (2017) 07 BOM CK 0196

Code of Civil Procedure, 1908, Order 41Rule 3, Order 6Rule 17, Order 6Rule 18, Order 41Rule 2 -<

Read judgment

High Courts13 Jul 2017Allowed

Maharashtra Industrial Development Corporatin Vs Ram Saju Rathod, since deceased: Smt Tarabai w/o Ram Rathod, & Ors.

Bombay High Court · (2017) 07 BOM CK 0187

Maharashtra Industrial Development Act, 1961, Section 23, Section 32(2) - Deposits - Compulsory acquisition

Read judgment

High Courts13 Jul 2017Dismissed

Santosh s/o Tukaram Banmare Vs The Special Land Acquisition Officer, & Ors.

Bombay High Court · (2017) 07 BOM CK 0102

Land Acquisition Act, 1894, Section 4, Section 18, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Appeals in pro

Read judgment

High Courts13 Jul 2017

Sattarsha Dibarsha, & Ors. Vs Ajizabi Dilbarsha, & Ors.

Bombay High Court · (2017) 07 BOM CK 0100

Code of Civil Procedure, 1908, Order 41Rule 25, Order 41Rule 33, Order 41Rule 22

Read judgment

High Courts13 Jul 2017Dismissed

The Commissioner of Customs Vs M/s. Hyundai Heavy Industries Co. Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0048

Customs Act, 1962, Section 30, Section 42, Section 47, Section 18, Section 38, Section 17, Section

Read judgment

High Courts13 Jul 2017

The Executive Engineer, Works Division VII, PWD Vs Shri Savio De Sa, & Anr.

Bombay High Court · (2017) 07 BOM CK 0041

Land Acquisition Act, 1894, Section 54 - Appeals in proceedings before Court

Read judgment

High Courts13 Jul 2017

The New India Assurance Co Ltd. Vs Dharmishta Jitendra Mehtalia, & Ors.

Bombay High Court · (2017) 07 BOM CK 0040

Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation

Read judgment

High Courts13 Jul 2017Allowed

Vasant S/o. Laxman Dhoke Vs Committee for Scrutiny and Verification of Tribe Claims, through its Chairman, Adivasi Vikas Bhavan, & Ors.

Bombay High Court · (2017) 07 BOM CK 0008

Read judgment

High Courts12 Jul 2017

M/s. National Insurance Co. Ltd Vs Bhagwan Rajaram Gawai

Bombay High Court · (2017) 07 BOM CK 0197

Contract Act, 1872, Section 25 - Agreement void, if made without considerationMotor Vehicles Act, 1988, Section 146, Section 146,

Read judgment

High Courts12 Jul 2017

M/s.Black Ticket Films Vs Mr.Walter Philip, & Anr.

Bombay High Court · (2017) 07 BOM CK 0193

Code of Civil Procedure, 1908, Section 20, Section 9A - Other suits to be instituted where defendants reside or cause of action arisesEvidence Act, 1872,

Read judgment

High Courts12 Jul 2017

Mr Caesar Vaz, son of Shri Caitano Rosario Mario Vaz Vs State of Goa Through Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0170

Read judgment