COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 672 of 3,655

High Courts21 Jun 2017Dismissed

State of Maharashtra through Police Inspector Vs Prabhakar s/o Vistari Uddarwar

Bombay High Court · (2017) 06 BOM CK 0057

Prevention of Corruption Act, 1988, Section 19, Section 7, Section 13(2), Section 13(1)(d) - Previous sanction necessary for prosecution - Public servant t

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High Courts21 Jun 2017Dismissed

The State of Maharashtra Vs Harisarvottam s/o Govind Joshi, & Ors.

Bombay High Court · (2017) 06 BOM CK 0032

Indian Penal Code, 1860, Section 34, Section 498A, Section 307, Section 323, Section 107, Section 306,

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High Courts21 Jun 2017

The State of Maharashtra, Through Police Station Bidkin Vs Niranjan s/o Shripatrao Jadhav, & Ors.

Bombay High Court · (2017) 06 BOM CK 0021

Indian Penal Code, 1860, Section 34, Section 307, Section 506, Section 186 - Acts done by several persons in furtherance of common intention - Attempt

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High Courts20 Jun 2017Allowed

Balu @ Meghanand s/o Punamchand Meshram, & Anr. Vs State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0204

Indian Penal Code, 1860, Section 397, Section 34 - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention

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High Courts20 Jun 2017

Dilip s/o Madhukar Ogle, & Ors. Vs Union of India Thr. The General Manager, South Estern Central Railway, Bilaspur

Bombay High Court · (2017) 06 BOM CK 0193

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcRailways Act, 1989, Section 124A, Section 123(c) -

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High Courts20 Jun 2017

Divisional Controller, Maharashtra State Road Transport Corporation at Chandrapur Vs Subhchandra s/o Premnarayan Pathak

Bombay High Court · (2017) 06 BOM CK 0191

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High Courts20 Jun 2017

Jitendra s/o Bhalchandra Salunke Vs The State of Maharashtra Its Secretary, Tribal Development Department, & Ors.

Bombay High Court · (2017) 06 BOM CK 0178

Constitution of India, Article 226, Article 342, Article 341 - Power of High Courts to Issue certain writs - Scheduled Tribes - Scheduled Castes

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High Courts20 Jun 2017Dismissed

Khatijabi w/o Haji Iqbal Vs Shahbaz Khan s/o Wahab Khan, & Ors.

Bombay High Court · (2017) 06 BOM CK 0175

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High Courts20 Jun 2017

Lisha Digambar Dudhare Vs State of Maharashtra Through its Secretary, Tribal Development Department Mantralaya, & Anr.

Bombay High Court · (2017) 06 BOM CK 0171

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High Courts20 Jun 2017Dismissed

M/s. Utkal Highways, & Ors. Vs The Union of India, Ministry of Mines and Minerals, Department of Mines, & Ors.

Bombay High Court · (2017) 06 BOM CK 0162

Mines and Minerals (Regulation and Development) Act, 1957, Section 3(e), Section 3(i) - Definitions - DefinitionsMines Act, 1952, Section 2(JJ) - Defini

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High Courts20 Jun 2017

Maroti s/o Motiram Ramteke, & Ors. Vs Pralhad s/o Chintamanji Ramteke, & Anr.

Bombay High Court · (2017) 06 BOM CK 0149

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts20 Jun 2017

Mr. Nilesh N. Shah, & Anr. Vs The Officer in charge/ Investigating Officer, & Anr.

Bombay High Court · (2017) 06 BOM CK 0137

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court

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High Courts20 Jun 2017Allowed

Mr. Sheikh Shabbir Vs Mrs. Shashikala Prabhakar Sankhalkar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0134

Income Tax Act, 1961, Section 269SS, Section 269SS, Section 269SS, Section 269SS - Mode of taking or accepting certain loans and deposits

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High Courts20 Jun 2017Allowed

The Bicholim Urban Co-operative Bank Ltd. Vs Shri Ahamed Actar Shaikh, & Anr.

Bombay High Court · (2017) 06 BOM CK 0047

Negotiable Instruments Act, 1881, Section 138, Section 142, Section 142(2), Section 142(2)(a), Section 142A, S

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High Courts20 Jun 2017Dismissed

Venkat Pandurang Teleng and another Vs The State of Maharashtra and others

Bombay High Court · (2017) 06 BOM CK 0009

Code of Civil Procedure, 1908, Order 23Rule 1(3)

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High Courts19 Jun 2017Dismissed

Haresh Nagindas Vora, & Anr. Vs Union Of India, & Anr.

Bombay High Court · (2017) 06 BOM CK 0180

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of au

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High Courts19 Jun 2017