High Courts29 Jun 2017
Ajaykumar Kamalakant Pathak Vs Ramchandra Madari Katkamwar
Bombay High Court · (2017) 06 BOM CK 0217
Code of Civil Procedure, 1908, Section 11, Order 2Rule 2, Order 7Rule 11, Section 12, Order 2Rule 3
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Bombay High Court judgments
73,079 judgments · page 668 of 3,654
High Courts29 Jun 2017
Arun S/o Trimbakrao Lokare Vs The State of Maharashtra, Through the Secretary, Department of Urban Development, & Ors.
Bombay High Court · (2017) 06 BOM CK 0214
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 31, Section 30 - Payment of comp
High Courts29 Jun 2017
Life Insurance Corporation of India Vs Shri Digvijaysingh Gangasingh and others
Bombay High Court · (2017) 06 BOM CK 0172
Code of Civil Procedure, 1908, Section 115 - Revision
High Courts29 Jun 2017
M/s. Shewalkar Developers Ltd., through its Vice President, Shri Shabbir s/o Ahmed Khan Vs Sidartha Sinha s/o Pratap Sinha, & Ors.
Bombay High Court · (2017) 06 BOM CK 0163
Code of Civil Procedure, 1908, Order 18Rule 17
High Courts29 Jun 2017Allowed
Mr. Jaisingrao s/o Subrao Ghodke, & Ors. Vs The Union of India, & Ors.
Bombay High Court · (2017) 06 BOM CK 0140
Recovery of Debts and Bankruptcy Act, 1993, Section 21
High Courts29 Jun 2017Allowed
Sangitabai w/o Vasudeo Rajput Vs The State of Maharashtra Through Principal Secretary, Rural Development Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0101
Constitution of India, Article 226, Article 227 -Maharashtra Village Panchayats Act, 1958, Section 16, Section 16(2), Section 14(j1)
High Courts29 Jun 2017Dismissed
Sanjay Shankar Shedge Vs Raigad Zilla Parishad Alibaug And Ors.
Bombay High Court · (2017) 06 BOM CK 0097
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts29 Jun 2017Allowed
Sau. Jyoti w/o Sanjay Adsod Vs Sau. Sindhubai Ramraoji Shende, & Anr.
Bombay High Court · (2017) 06 BOM CK 0094
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts29 Jun 2017
Sharashchandra son of Shridharrao Malvi Vs Govind son of Bapurao Deshmukh
Bombay High Court · (2017) 06 BOM CK 0089
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 111(g) - Determination of lease
High Courts29 Jun 2017Dismissed
The State of Maharashtra Vs Manjur Mahemood Sayyed, & Ors.
Bombay High Court · (2017) 06 BOM CK 0029
Indian Penal Code, 1860, Section 302, Section 498A - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty
High Courts29 Jun 2017
United India Insurance Co Ltd Vs Rajani Suresh Bhore, & Ors.
Bombay High Court · (2017) 06 BOM CK 0015
Code of Civil Procedure, 1908, Order 41Rule 33, Order 41Rule 22, Order 41Rule 21 -Motor Vehicles Act, 1988,
High Courts28 Jun 2017
Kalpataru Properties Private Limited Vs Sri Kalpataruvu Chits (India) Private Limited, & Anr.
Bombay High Court · (2017) 06 BOM CK 0176
Code of Civil Procedure, 1908, Order 7Rule 11 -Trade Marks Act, 1999, Section 28, Section 29, Section 134,
High Courts28 Jun 2017
M/s. Akhil Fabrics Pvt. Ltd., & Anr. Vs Central Bank of India
Bombay High Court · (2017) 06 BOM CK 0166
Constitution of India, Article 14, Article 12 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Application of Acts of
High Courts28 Jun 2017Dismissed
Purushottam Narayan Mahajan Vs Sanjay Omprakash Bajoriya, & Anr.
Bombay High Court · (2017) 06 BOM CK 0114
Code of Civil Procedure, 1908, Order 3Rule 11, Order 39Rule 11, Order 39Rule 11(2)
High Courts28 Jun 2017
R. P. Bros through its Proprietor Mr. Rashmikant Chanulal Kuvadia Vs Mr. Fakhruddin Siraj Topiwala
Bombay High Court · (2017) 06 BOM CK 0113
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 9Rule 13,
High Courts28 Jun 2017
Sanjay Appasaheb Dhamane and others Vs The State of Maharashtra and others
Bombay High Court · (2017) 06 BOM CK 0100
High Courts28 Jun 2017
Sharad Nago Chinawale Vs Ulhas Devram Sable, & Ors.
Bombay High Court · (2017) 06 BOM CK 0090
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 52, Section 53
High Courts28 Jun 2017
Smt. Manibai Ganpat Sutar & Ors. Vs Krishna Ganpat Sutar and Ors.
Bombay High Court · (2017) 06 BOM CK 0062
High Courts28 Jun 2017Dismissed
Smt. Manjusha Umesh Ghodele Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.
Bombay High Court · (2017) 06 BOM CK 0061
High Courts28 Jun 2017Dismissed
Smt. Surekha Gangadhar Hingwe Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.
Bombay High Court · (2017) 06 BOM CK 0059