COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 663 of 3,654

High Courts10 Jul 2017Allowed

Maria Benedicta Mendonca, d/o Valerian Mendonca Vs State Old-Goa Police Station

Bombay High Court · (2017) 07 BOM CK 0174

Indian Penal Code, 1860, Section 324, Section 323, Section 504 - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Intenti

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High Courts10 Jul 2017Allowed

Mr. Ramesh G. Kandolkar, son of G. Kandolkar, & Ors. Vs Mr. Nandlak Khemka, & Anr.

Bombay High Court · (2017) 07 BOM CK 0161

Code of Civil Procedure, 1908, Order 43Rule 1(r) -Goa Panchayat Raj Act, 1994, Section 66(5) -Portuguese Civil Code, 1867, - Article 2314, Articl

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High Courts10 Jul 2017

Tata Sons Limited & Others (In the matter between) Pramod Premchand Shah & Ors. Vs Ratan N. Tata & Ors.

Bombay High Court · (2017) 07 BOM CK 0051

Code of Civil Procedure, 1908, Order 2Rule 3, Order 1Rule 8, Order 2Rule 4, Order 16Rule 9,

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High Courts07 Jul 2017

Vinod Ramchandra Ghosalkar Adult Vs Manisha Ashok Chaudhary Adult

Bombay High Court · (2017) 07 BOM CK 0299

Code of Civil Procedure, 1908, Order 7Rule 11 -Representation of People Act, 1951, Section 81, Section 83, Section 86

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High Courts07 Jul 2017Dismissed

Abhijit Patil, Son of Babasaheb Patil Vs State of Goa

Bombay High Court · (2017) 07 BOM CK 0291

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder

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High Courts07 Jul 2017

Aminabi w/o. Shaikh Chand Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0284

Indian Penal Code, 1860, Section 302, Section 498A, Section 307 - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty - Attempt to

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High Courts07 Jul 2017Allowed

Anwarkhan s/o Sandukhan Pathan Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0277

Indian Penal Code, 1860, Section 302, Section 498A, Section 307, Section 304(2) - Punishment for murder - Husband or relative of husband of a woman s

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High Courts07 Jul 2017

Badal M. Mittal, & Anr. Vs Omprakash M. Mittal, & Ors.

Bombay High Court · (2017) 07 BOM CK 0269

Code of Civil Procedure, 1908, Order 7Rule 10 -Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property

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High Courts07 Jul 2017

Devendra s/o Bhalchandra Sapkal, & Ors. Vs Smt. Lata w/o Bhalchandra Sapkal

Bombay High Court · (2017) 07 BOM CK 0253

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsSuccession Act, 1925, Section 372 - Application for certificate

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High Courts07 Jul 2017

K Kamesa Akhilesh Kumar Vs The Union of India, through the Secretary for Ministry of Human Resources Development, & Anr.

Bombay High Court · (2017) 07 BOM CK 0221

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High Courts07 Jul 2017

Liladhar s/o Pandurangi Pohane Vs The State of Maharashtra, Through the Collector, Wardha, & Ors.

Bombay High Court · (2017) 07 BOM CK 0209

Land Acquisition Act, 1894, Section 4, Section 6, Section 9, Section 54 - Publication of preliminary notification and powers of officers thereupon. - Declara

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High Courts07 Jul 2017

Mrs. Prabhavati Prabhakar Naik Vs Shailesh P. Panandikar, & Ors.

Bombay High Court · (2017) 07 BOM CK 0156

Transfer of Property Act, 1882, Section 52 -Portuguese Civil Code, 1867, - Article 1108, Article 1117

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High Courts07 Jul 2017Allowed

Rakesh P.Verma, Govt. Civil Contractor Vs State of Maharashtra, through the Secretary, Revenue and Forest Department, & Ors.

Bombay High Court · (2017) 07 BOM CK 0114

Maharashtra Land Revenue Code, 1966, Section 48(7) - Government title to mines and minerals

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High Courts07 Jul 2017

Shri Sadashivrao Patil Shikshan Sanstha Vs State of Maharashtra, through the Secretary, Department of Revenue, & Ors.

Bombay High Court · (2017) 07 BOM CK 0077

Maharashtra Housing and Area Development Act, 1976, Section 4 -Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971, Rule 6, Rule 5, Rule 27, Rule 43

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High Courts07 Jul 2017Dismissed

The Controller, Maharashtra State Road Transport Corporation Vs Smt. Sunita wd/o Mangesh Suryawanshi, & Ors.

Bombay High Court · (2017) 07 BOM CK 0046

Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligence

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High Courts07 Jul 2017

The State of Maharashtra Vs Dashrath S/o Vishwanath alias Aangrajya Pawar, & Ors.

Bombay High Court · (2017) 07 BOM CK 0033

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 394 - Punishment for murder - Acts done by several persons in furtherance of com

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High Courts07 Jul 2017Dismissed

The State of Maharashtra Vs Satishkumar Rameshwardayal Tiwari

Bombay High Court · (2017) 07 BOM CK 0028

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 420, Section 498A, S

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High Courts07 Jul 2017Dismissed

The State of Maharashtra, Through Police Station Officer Vs Sau. Kamalabai Ramdas Bhatkhade, & Ors.

Bombay High Court · (2017) 07 BOM CK 0022

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se

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High Courts07 Jul 2017

Tularam s/o Adkuji Bhogare Vs Maharashtra State Co-operative Tribal Development Corporation Limited (MSCTDC LTD), & Ors.

Bombay High Court · (2017) 07 BOM CK 0016

Industrial Disputes Act, 1947, Section 33C(2) - Recovery of money due from an employerPayment of Gratuity Act, 1972, Section 14, Section 8 - Act to o

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High Courts07 Jul 2017Dismissed

Vidarbha Irrigation Development Corporation, through Executive Engineer, Lower Wardha Project Vs Ramkumaribai Shankarlal Chandak, & Ors.

Bombay High Court · (2017) 07 BOM CK 0004

Land Acquisition Act, 1894, Section 4 - Publication of preliminary notification and powers of officers thereupon.

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