High Courts22 Jun 2017
Ayyub Shah Haidar Shah, & Ors. Vs Ajay Dhananjay Daware, & Ors.
Bombay High Court · (2017) 06 BOM CK 0209
Code of Civil Procedure, 1908, Order 7Rule 11, Order 1Rule 10(2), Order 7Rule 11(a) -Specific Relief Act, 1963,
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Bombay High Court judgments
73,083 judgments · page 671 of 3,655
High Courts22 Jun 2017
Ku. Amruta d/o Bhikamsinha Sapkal, & Anr. Vs The State of Maharashtra, through Social Welfare Department, Mantralaya, & Ors.
Bombay High Court · (2017) 06 BOM CK 0173
High Courts22 Jun 2017
Maharashtra Rajya Shikshak Sena and Others Vs The State of Maharashtra and Others
Bombay High Court · (2017) 06 BOM CK 0156
Constitution of India, Article 14, Article 21, Article 226, Section 4, Section 2, Article 19, Artic
High Courts22 Jun 2017
Mah-Hill Properties Pvt. Ltd. And Another (In the matter between) Behram Nawrosji Gamadia And Another Vs Smt. Babli Samarthmal Seth, & Ors.
Bombay High Court · (2017) 06 BOM CK 0152
Code of Civil Procedure, 1908, Order 22Rule 10, Section 54, Order 8Rule 9 - Partition of estate or separation of share
High Courts22 Jun 2017Allowed
Navneet S/o Sadashiv Tembhurnikar Vs Mohmmad Anwar Khan S/o Mohammad Abbas Khan, & Ors.
Bombay High Court · (2017) 06 BOM CK 0130
Workmens Compensation Act, 1923, Section 3, Section 4A, Section 4(1)(b), Section 4A3(a) - Employers liability for compensation - Compensation to be paid wh
High Courts22 Jun 2017
New India Assurance Co. Limited Vs Shalu wd/o Ashok Vaidya & Ors.
Bombay High Court · (2017) 06 BOM CK 0129
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
High Courts22 Jun 2017
Rekha Bhandari, & Ors. Vs State, Through the Chief Secretary, & Ors.
Bombay High Court · (2017) 06 BOM CK 0105
High Courts22 Jun 2017
Rohidas s/o Manik Chavhan, & Anr. Vs State of Maharashtra through Police Station Officer
Bombay High Court · (2017) 06 BOM CK 0102
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 428 - Power to examine the accused - Recording of confessions and statements - Period of detention unde
High Courts22 Jun 2017Dismissed
Sanjay Sukhdeo Mankar Vs Dadarao s/o Madhukar Mankar, & Ors.
Bombay High Court · (2017) 06 BOM CK 0096
Indian Penal Code, 1860, Section 427, Section 279, Section 338 - Mischief causing damage to the amount of fifty rupees - Rash driving or riding on a public way - Causing g
High Courts22 Jun 2017Allowed
SHANTABAI L. PARKAR Vs SMT. LILA PANDURANG SHIRODKAR, & ORS.
Bombay High Court · (2017) 06 BOM CK 0091
Code of Civil Procedure, 1908, Section 11, Section 9, Order 9Rule 8, Order 9Rule 3 - Res Judicata - Courts to try all civil suits unl
High Courts22 Jun 2017Dismissed
Shri Hitendra Purushottam Kadu, & Anr. Vs M/s. Safal Developers, Through its partner Shri Prakash Santosh Mohod
Bombay High Court · (2017) 06 BOM CK 0082
Code of Civil Procedure, 1908, Order 7Rule 11, Order 14Rule 5 -Partnership Act, 1932, Section 69 - Effect of non-registrati
High Courts22 Jun 2017
Shri Laxman Vithu Majik (since deceased) through LR"s : Mrs. Laxmi Laxman Majik, & Ors. Vs Shri Anant Suryakant Wadkar, & Ors.
Bombay High Court · (2017) 06 BOM CK 0079
Code of Civil Procedure, 1908, Order 5Rule 15 -Motor Vehicles Act, 1988, Section 146, Section 146, Section 147,
High Courts22 Jun 2017Allowed
The New India Assurance Co. Limited Vs Smt. Shalu wd/o Ashok Vaidya, & Ors.
Bombay High Court · (2017) 06 BOM CK 0038
Motor Vehicles Act, 1988, Section 163A, Section 163A - Special provisions as to payment of compensation on structured formula basis
High Courts22 Jun 2017Dismissed
The State of Maharashtra Vs Rajesh Pitambar Sonwane, & Ors.
Bombay High Court · (2017) 06 BOM CK 0028
Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 326 - Punishment of criminal conspiracy - Punishment for murder - Acts done by
High Courts21 Jun 2017Dismissed
Chandrakant s/o Nanaji Shingade, & Ors. Vs State of Maharashtra, through Police Station Officer, Amgaon
Bombay High Court · (2017) 06 BOM CK 0199
Code of Criminal Procedure, 1973, Section 313, Section 307 - Power to examine the accused - Power to direct tender of pardonIndian Penal Code, 1860, Se
High Courts21 Jun 2017Dismissed
Divisional Controller, M.S.R.T.C. Division Officer Vs Smt.Savita Wd/o Sheshrao Ingole, & Ors.
Bombay High Court · (2017) 06 BOM CK 0192
Indian Penal Code, 1860, Section 427, Section 279, Section 338, Section 337, Section 304(A) - Mischief causing damage to the amou
High Courts21 Jun 2017
Natural Sugar and Allied Industries Ltd. & ors. Vs The State of Maharashtra & anr.
Bombay High Court · (2017) 06 BOM CK 0131
Constitution of India, Article 14, Article 226, Article 162 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonom
High Courts21 Jun 2017Dismissed
Sanjay S/o Vishwasrao Chikte, & Ors. Vs Purushottam S/o Pundlik Tayade, & Ors.
Bombay High Court · (2017) 06 BOM CK 0098
Code of Civil Procedure, 1908, Section 92 - Public charities1Bombay Public Trusts Act, 1950, Section 80, Section 79 - Bar of jurisdiction - Decision
High Courts21 Jun 2017
Shri Vile Parle Kelvani Mandal Vs The State of Maharashtra, through Principal Secretary, Higher & Technical Education Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0071
Maharashtra Universities Act, 1994, Section 81 -Dr.Babasaheb Ambedkar Technological University Act, 2014, Section 4, Section 110, Section 4(5)
High Courts21 Jun 2017Allowed
Shrikrushna Pandurang Tayde, & Anr. Vs The State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 06 BOM CK 0067
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 324 - Voluntarily causing hurt by dangerous wea