COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 669 of 3,655

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

Read judgment

High Courts28 Jun 2017

Smt. Manibai Ganpat Sutar & Ors. Vs Krishna Ganpat Sutar and Ors.

Bombay High Court · (2017) 06 BOM CK 0062

Read judgment

High Courts28 Jun 2017Dismissed

Smt. Manjusha Umesh Ghodele Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.

Bombay High Court · (2017) 06 BOM CK 0061

Read judgment

High Courts28 Jun 2017Dismissed

Smt. Surekha Gangadhar Hingwe Vs Gram Vikas Mandal, Karanja (Ghadge), & Ors.

Bombay High Court · (2017) 06 BOM CK 0059

Read judgment

High Courts28 Jun 2017

Taslim Maulana Rampure & Anr. Vs Education Officer & Ors.

Bombay High Court · (2017) 06 BOM CK 0048

Read judgment

High Courts28 Jun 2017Dismissed

The State of Maharashtra Vs Geetabai w/o Digamber Thete, & Anr.

Bombay High Court · (2017) 06 BOM CK 0033

Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o

Read judgment

High Courts28 Jun 2017Dismissed

The State of Maharashtra Vs Sankosh s/o Tukaram Bhalerao

Bombay High Court · (2017) 06 BOM CK 0026

Indian Penal Code, 1860, Section 147, Section 324, Section 307, Section 148, Section 149 - Punishment for rioting - Voluntarily c

Read judgment

High Courts28 Jun 2017Dismissed

Vikas Pandurang Dongre, & Ors. Vs State of Maharashtra, through its Secretary, Tech. Education Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0005

Read judgment

High Courts27 Jun 2017Allowed

Akhilesh Kumar S/o Krishna Kumar Sao Vs State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0216

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 302, Section 498A, <

Read judgment

High Courts27 Jun 2017Dismissed

M/s. Platinum Realty Through its Partner Mr.Krishnakant Mulik, & Anr. Vs The State of Maharashtra Through its Principal Secretary, Housing & Spl. Establishment Deptt., & Ors.

Bombay High Court · (2017) 06 BOM CK 0164

Development Control Regulations for Greater Bombay, 1991, Rule 33(10)

Read judgment

High Courts27 Jun 2017

Madhav s/o Vithal Magar Vs The State of Maharashtra, through Assistant Police Inspector, & Ors.

Bombay High Court · (2017) 06 BOM CK 0159

Indian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 504 - Punishment for rioting - Attempt to mu

Read judgment

High Courts27 Jun 2017

Mhaske Raosaheb Dadarao, & Ors. Vs State of Maharashtra Through: Secretary, Milk and Fisheries Development Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0147

Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionMaharashtra Co-operative Societies Act, 1960, Section 91 - Disp

Read judgment

High Courts27 Jun 2017

Mohammed Husain Sheikh, & Ors. Vs State of Goa, Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 06 BOM CK 0145

Read judgment

High Courts27 Jun 2017

Mr. Narayan Datta Naik, s/o. Datta N. Naik Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 06 BOM CK 0139

Read judgment

High Courts27 Jun 2017

Santosh s/o Kahduji Mangrulkar Vs Abdul Jabbar s/o Abdul Rahim, & Ors.

Bombay High Court · (2017) 06 BOM CK 0095

Indian Penal Code, 1860, Section 427, Section 279, Section 304A, Section 338 - Mischief causing damage to the amount of fifty rupees - Rash driving o

Read judgment

High Courts27 Jun 2017

Shri Jainarayan Bodhuram Tiwadi since deceased through his legal heirs & representatives, & Ors. Vs Smt. Kesarbai Babulal Badhai since deceased through her legal heirs & representatives, & Ors.

Bombay High Court · (2017) 06 BOM CK 0081

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Rents, Hotel and Lodging House Rates Control Act, 1947, Section 13(1)(

Read judgment

High Courts27 Jun 2017Allowed