COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 662 of 3,654

High Courts12 Jul 2017

Nirajkumar Kapurchand Jain Vs Smt. Sweeti w/o Nirajkumar Jain, & Anr.

Bombay High Court · (2017) 07 BOM CK 0141

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights

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High Courts12 Jul 2017

Seth Construction Company Vs Shri Ramchandra & Ors

Bombay High Court · (2017) 07 BOM CK 0097

Motor Vehicles Act, 1988, Section 2(14), Section 2(14), Section 2(47), Section 2(47), Section 147, Section 147, <

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High Courts12 Jul 2017

Shankarrao Amrutrao Kale Vs Raghunath Jagoji Shirpurkar

Bombay High Court · (2017) 07 BOM CK 0093

Evidence Act, 1872, Section 137 - Examination-in-chief

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High Courts12 Jul 2017Allowed

Snehanjali Electronics and Trading Private Limited Vs Inspector of General of Registration and Controller of Stamps, Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0065

Registration Act, 1908, Section 25, Section 23 - Provision where delay in presentation is unavoidable - Time for presenting documentsCompanies Act, 1956,

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High Courts12 Jul 2017Allowed

The Superintendent Engineer, Maharashtra State Electricity Distribution Company Ltd. Vs Dr. Babasaheb Ambedkar Backward Class-C Co-operative Spinning Mill Ltd.

Bombay High Court · (2017) 07 BOM CK 0018

Electricity Act, 2003, Section 180, Section 181 - Powers of State Governments to make rules - Powers of State Commissions to make regulations

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High Courts11 Jul 2017

Virendrasingh Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0298

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts11 Jul 2017

Vishnu Arjun Kadam, & Ors. Vs State of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0297

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts11 Jul 2017Allowed

Anandrao s/o Janardan Hiware Vs The State of Maharashtra, through Police Station Officer

Bombay High Court · (2017) 07 BOM CK 0280

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

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High Courts11 Jul 2017Dismissed

Dr. [Smt.] M.M.Swami Sirsikar, & Ors. Vs State of Maharashtra Through the Secretary, Public Health Department, & Anr.

Bombay High Court · (2017) 07 BOM CK 0248

Constitution of India, Article 14, Article 226 -Maharashtra Civil Services (Pension) Rules, 1982, Rule 36

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High Courts11 Jul 2017

Gaffar Khan Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0241

Indian Penal Code, 1860, Section 302, Section 34, Section 304-II - Punishment for murder - Acts done by several persons in furtherance of common intention

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High Courts11 Jul 2017Dismissed

M/s Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. Vs Mr. Babi Suresh Gaonkar, & Ors.

Bombay High Court · (2017) 07 BOM CK 0204

Code of Civil Procedure, 1908, Order 43Rule 1(r) -Mines and Minerals (Regulation and Development) Act, 1957, Section 8(2) - Periods for which mining leases

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High Courts11 Jul 2017

Mahadev Titthal Jagadale Vs The State of Maharashtra & Anr.

Bombay High Court · (2017) 07 BOM CK 0189

Code of Criminal Procedure, 1973, Section 145, Section 145 - Procedure where dispute concerning land or water is likely to cause breach of peace - Procedure where dispute concerning land or wa

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High Courts11 Jul 2017

Malabar Hill Citizens Forum Vs The Commissioner of Labour, & Ors.

Bombay High Court · (2017) 07 BOM CK 0181

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtIndustrial Disput

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High Courts11 Jul 2017

Nagesh Laxman Takmoge Vs The Commissioner of Police, Solapur and Ors.

Bombay High Court · (2017) 07 BOM CK 0148

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3 - Power to make orders detaining certain persons

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High Courts11 Jul 2017

Taranjitshingh alias Ranjitsingh S/o Preetamshingh Gill Vs The State of Maharashtra through the Chief Secretary, Government of Maharashtra, & Ors.

Bombay High Court · (2017) 07 BOM CK 0052

Code of Criminal Procedure, 1973, Section 433, Section 433A - Power to commute sentence - Restriction on powers of remission or commutation in certain casesIndian Penal C

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High Courts11 Jul 2017

The Commissioner of Central Excise & Service Tax, Kolhapur Vs Bahar Agro Chem & Feeds Pvt. Ltd.

Bombay High Court · (2017) 07 BOM CK 0050

Central Excise Act, 1944, Section 35, Section 35G - Appeals to Commissioner (Appeals)]. - Appeal to High Court

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High Courts11 Jul 2017Dismissed

Union of India, Through the Secretary, Ministry of Defence, & Anr. Vs Deepak Arjun Malwadkar

Bombay High Court · (2017) 07 BOM CK 0012

Indian Penal Code, 1860, Section 34, Section 498A, Section 307, Section 506 - Acts done by several persons in furtherance of common intention - Husban

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High Courts10 Jul 2017Allowed

M/s. Allied Fibers Ltd. Vs Commissioner of Customs (Import), & Anr.

Bombay High Court · (2017) 07 BOM CK 0200

Central Excise Act, 1944, Section 37C(a) - Service of decisions, orders, summons, etc.Customs Act, 1962, Section 59, Section 130,

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High Courts10 Jul 2017Dismissed

Mahadeo Ramchandra Chikate Vs Baliram s/o Vithu Khaire

Bombay High Court · (2017) 07 BOM CK 0191

Code of Civil Procedure, 1908, Section 148, Section 96, Order 8Rule 1, Order 8Rule 10 - Enlargement of time - Appeal from original

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High Courts10 Jul 2017

Mankarnabai w/o Shankar Patil Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0177

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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