Bombay High Court Judgments

High Courts05 Jul 2017Dismissed

M/s Silicon Cortec Vs The Regional Provident Fund Commissioner

Bombay High Court · (2017) 07 BOM CK 0201

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEmployees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7A<

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High Courts05 Jul 2017Allowed

M/s. Mahalsa Ora Carriers, & Anr. Vs Shri Sanjay Kumar Bagla, & Anr.

Bombay High Court · (2017) 07 BOM CK 0198

Code of Civil Procedure, 1908, Order 8Rule 1 -Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts05 Jul 2017Allowed

Manoj Kisan Jadhao, & Ors. Vs The State of Maharashtra through Collector, & Ors.

Bombay High Court · (2017) 07 BOM CK 0175

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

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High Courts05 Jul 2017

Municipal Corporation for the city of Kalyan & Dombivli Through its Municipal Commissioner Vs Rudranee Infrastructure Ltd.

Bombay High Court · (2017) 07 BOM CK 0150

Arbitration and Conciliation Act, 1996, Section 11, Section 42, Section 42, Section 9, Section 34, Section 2(1)(e) - Appoin

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High Courts05 Jul 2017Dismissed

Shri Jahangir @ Jawahar, Kaikashrau Karanjia, & Ors. Vs Smt. Maureen de Sequeira, wife of late Erasmo de Sequeira

Bombay High Court · (2017) 07 BOM CK 0084

Code of Civil Procedure, 1908, Order 7Rule 11(d) -Limitation Act, 1963, Article 58

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High Courts05 Jul 2017Dismissed

Sudhakar s/o Suryabhan Mankar Vs Nanaji s/o Deorao Thakre since dead through his LR"s, & Ors.

Bombay High Court · (2017) 07 BOM CK 0059

Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property

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High Courts04 Jul 2017Dismissed

Dinesh Sahebrao Kadam Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0250

Constitution of India, Article 20(3) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 313, Section 174,

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High Courts04 Jul 2017

Executive Engineer Vs Dayalal & Ors.

Bombay High Court · (2017) 07 BOM CK 0223

Land Acquisition Act, 1894, Section 4(1) - Publication of preliminary notification and powers of officers thereupon.

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High Courts04 Jul 2017

Kamalbai W/o Arjun Bhalekar, & Ors. Vs Sanjay S/o Pandhari Potbhare, & Anr.

Bombay High Court · (2017) 07 BOM CK 0219

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High Courts04 Jul 2017Dismissed

Kishor s/o Parasram Kosre Vs State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0215

Indian Penal Code, 1860, Section 307, Section 326 - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means

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High Courts04 Jul 2017Allowed

Lachhmanna S/o Irranna Shetpalliwar, & Ors. Vs Anil Shriram Marsetwar

Bombay High Court · (2017) 07 BOM CK 0212

Guardians and Wards Act, 1890, Section 25, Section 25, Section 7, Section 7, Section 17, Section 17 - Title of gu

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High Courts04 Jul 2017Dismissed

Manganese Ore (I) Ltd., Nagpur Vs Mohd. Yunusuddin Sheikh, & Ors.

Bombay High Court · (2017) 07 BOM CK 0179

Industrial Disputes Act, 1947, Section 10, Section 2(s) - Reference of disputes to Boards, Courts or Tribunals - Definitions

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High Courts04 Jul 2017Allowed

Mr. Gurudas Sanvalo Naik, & Ors. Vs Mrs. Saanvi Gurudas Naik, & Anr.

Bombay High Court · (2017) 07 BOM CK 0167

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High Courts04 Jul 2017

Mrs. Santana Nazareth Vs State of Goa, through Chief Secretary, & Ors.

Bombay High Court · (2017) 07 BOM CK 0154

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High Courts04 Jul 2017Allowed

NATIONAL INSURANCE CO LTD Vs NANDABAI WD/O PRAKASH ALIAS PRALHAD DHUMAL & ORS.

Bombay High Court · (2017) 07 BOM CK 0144

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

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High Courts04 Jul 2017

Pawan s/o Ranjithmal Lodha Vs The State of Maharashtra, through Inspector in charge, & Anr.

Bombay High Court · (2017) 07 BOM CK 0132

Constitution of India, Article 21, Article 226, Article 227 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of superintendence over all co

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High Courts04 Jul 2017Allowed

Pravara Institute of Medical Sciences (Deemed University''s) Rural Medical College at Loni, Through its Dean Ramchandra Goyal Vs The Union of India Through the Under Secretary for Ministry of Health and Family Welfare Nirman Bhavan @RESPO

Bombay High Court · (2017) 07 BOM CK 0123

Medical Council Act, 1956, Section 10(a) - The Executive Committee

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High Courts04 Jul 2017

Sugriv Vs The State of Maharashtra

Bombay High Court · (2017) 07 BOM CK 0057

Code of Criminal Procedure, 1973, Section 313, Section 294 - Power to examine the accused - No formal proof of certain documentsIndian Penal Code, 1860,

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High Courts04 Jul 2017Allowed

Suklal, s/o Kalu Thorat, since deceased, by his heirs and legal representatives, namely Shantabai, w/o Suklal Thorat & Ors. Vs Ramkrushna, s/o Hari Wani, since deceased, by his heirs and legal representatives, namely Mangala, w/o Ramkris

Bombay High Court · (2017) 07 BOM CK 0056

Mumbai Municipal Corporation Act, 1888, Section 394A, Section 394(1)(a) - Power to prohibit the keeping of certain article of dangerous character in certain premises or areas. - Certain arti

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High Courts04 Jul 2017partly allowed

The State of Maharashtra (through Azadnagar Police Station, Dhule) Vs Rajendra @ Raju Rambhau Yadav & Ors.

Bombay High Court · (2017) 07 BOM CK 0035

Indian Penal Code, 1860, Section 120B, Section 302, Section 304, Section 34, Section 147, Section 300,

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