COURT ARCHIVE

Bombay High Court judgments

73,079 judgments · page 667 of 3,654

High Courts03 Jul 2017Dismissed

Vidarbha Irrigation Development Corporation, through Executive Engineer Vs Jayant Umakant Karideo, & Ors.

Bombay High Court · (2017) 07 BOM CK 0006

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

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High Courts01 Jul 2017Allowed

IDBI Bank Ltd Vs Aditya Logistics (I) Pvt. Ltd., & Ors.

Bombay High Court · (2017) 07 BOM CK 0231

Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts01 Jul 2017

Israrul Haq Nisar Ahmed & ANR Vs State of Maharashtra & ANR

Bombay High Court · (2017) 07 BOM CK 0228

Indian Penal Code, 1860, Section 188 - Disobedience to order duly promulgated by public servantBombay Police Act, 1951, Section 105, Section 117 -

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High Courts01 Jul 2017

Maharashtra State Warehousing Vs Shri Ganesh Sampatrao Dhole

Bombay High Court · (2017) 07 BOM CK 0183

Industrial Disputes Act, 1947, Section 25F, Section 17B, Section 25H - Conditions precedent to retrenchment of workmen - Payment of full wages to workman pending proceedin

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High Courts01 Jul 2017Dismissed

The Commissioner of Income Tax-8 Vs M/s. Oryx Finance and Investment Pvt. Ltd.

Bombay High Court · (2017) 07 BOM CK 0047

Income Tax Act, 1961, Section 156, Section 156, Section 156, Section 156, Section 220(2), Section 220(2)

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High Courts01 Jul 2017

The Progressive Education Society & Anr. Vs Mr. Mohammad Ali Gulam Dastagir Dafedar and others

Bombay High Court · (2017) 07 BOM CK 0036

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

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High Courts01 Jul 2017

Varron Auto Kast Limited Vs Ravi Ramesh Muthal & Ors.

Bombay High Court · (2017) 07 BOM CK 0009

Code of Civil Procedure, 1908, Order 7Rule11(a), Order 7Rule11(a), Order 7Rule1(e)

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High Courts01 Jul 2017Allowed

Vilas Laxman Gavai Vs Dnyandeo Uttamrao Dhandar & Ors.

Bombay High Court · (2017) 07 BOM CK 0002

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, - Section 5

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High Courts30 Jun 2017

Baban Ramchandra Shukla, & Ors. Vs Parag Arvind Shukla, & Anr.

Bombay High Court · (2017) 06 BOM CK 0207

Code of Civil Procedure, 1908, Section 16, Section 16(d) - Suits to be instituted where subject-matter situate - Suits to be instituted where subject-matter situate

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High Courts30 Jun 2017Allowed

Birkwdao @ Vikram @ Vicky Narzary, S/o. Jateen Narzary Vs State

Bombay High Court · (2017) 06 BOM CK 0200

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts30 Jun 2017Dismissed

Dattatraya Lalji Chormale Vs State of Maharashtra Through the Secretary, Rural Development & Water Conservation Department, & Anr.

Bombay High Court · (2017) 06 BOM CK 0195

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High Courts30 Jun 2017Allowed

M/s Steel Authority of India Ltd. Vs Smt. Jijabai Vijay Sonone, & Ors.

Bombay High Court · (2017) 06 BOM CK 0168

Indian Penal Code, 1860, Section 427, Section 279, Section 304A - Mischief causing damage to the amount of fifty rupees - Rash driving or riding on a public way - Causing

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High Courts30 Jun 2017Dismissed