COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 673 of 3,655

High Courts19 Jun 2017Dismissed

The Divisional Manager, Oriental Insurance Company Limited Vs Sindhubai W/o Manikrao Nidhan, & Anr.

Bombay High Court · (2017) 06 BOM CK 0041

Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts19 Jun 2017

The Oriental Insurance Co. Ltd. Vs Smt. Savita wd/o Kailas Kokate, & Ors.

Bombay High Court · (2017) 06 BOM CK 0036

Motor Vehicles Act, 1988, Section 147, Section 147, Section 166, Section 166, Section 140, Section 140, <

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High Courts16 Jun 2017

M/s Prince Developers, & Ors. Vs Smt. Filomena Anthony Pereira @ Filomena Jesus Rebelo e Pereira @ Filomena Santaur Rebelo @ Maskar Rebelo, & Ors.

Bombay High Court · (2017) 06 BOM CK 0169

Code of Civil Procedure, 1908, Order 1Rule 10

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High Courts16 Jun 2017Allowed

Mr. Nilesh Sada Aikar Vs Mr. Suraj Sashikant Dessai, & Ors.

Bombay High Court · (2017) 06 BOM CK 0136

Indian Penal Code, 1860, Section 279, Section 337 - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others

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High Courts16 Jun 2017

Prashant Dattatraya Wazalwar Vs Smt. Sudha Baburao Lokhande & Anr.

Bombay High Court · (2017) 06 BOM CK 0116

Code of Civil Procedure, 1908, Section 9A -Maharashtra Regional and Town Planning Act, 1966, Section 149, Section 53(1), Section 5

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High Courts16 Jun 2017Allowed

Shivram Ramaji Atkari since deceased Thr. His Lrs.: Sitabai Shivramji Atkari, & Ors. Vs The State of Maharashtra, Thr. Its Collector, & Ors.

Bombay High Court · (2017) 06 BOM CK 0087

Land Acquisition Act, 1894, Section 12(2) - Award of Collector when to be final

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High Courts16 Jun 2017Allowed

Smt. Ashabai wd/o Rambhau Awachat, & Ors. Vs Madhusudan s/o Rajaram Chourasia

Bombay High Court · (2017) 06 BOM CK 0066

Code of Civil Procedure, 1908, Order 9Rule 9, Order 9Rule 8

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High Courts15 Jun 2017

Commissioner of Customs, Central Excise, & Service Tax, Nashik - II Vs M/s Suvarna Sanjivani Sugarcane Transport

Bombay High Court · (2017) 06 BOM CK 0198

Central Excise Act, 1944, Section 35G, Section 35(R) - Appeal to High Court - Appeals to Commissioner (Appeals)].Customs Act, 1962, Section 131BA

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High Courts15 Jun 2017

Manikchand Hiralal Nahar, & Ors. Vs The State of Maharashtra, Through, the Additional Commissioner, & Ors.

Bombay High Court · (2017) 06 BOM CK 0151

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High Courts15 Jun 2017

Ms. Anupa Akre Vs State of Goa, Through the Chief Secretary, & Ors.

Bombay High Court · (2017) 06 BOM CK 0133

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High Courts15 Jun 2017Dismissed

Jayawant son of Baliramji Panchbhai since dead, through his legal heirs : Suresh Jaywant Panchbhai, & Ors. Vs Anusuyabai son of Vasantrao Deshmukh

Bombay High Court · (2017) 06 BOM CK 0124

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 11 - Restriction repugnant to interest created

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High Courts15 Jun 2017

Prakash s/o Murlidhar Bhishikar Vs State of Maharashtra, through Police Station

Bombay High Court · (2017) 06 BOM CK 0117

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 227 - Calling for records to exercise powers of revision - High Courts powers of revision - Discharge

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High Courts15 Jun 2017

Registrar (Judicial) High Court of Bombay Vs The State of Maharashtra & another

Bombay High Court · (2017) 06 BOM CK 0106

Code of Criminal Procedure, 1973, Section 24, Section 439, Section 28(4), Section 24(8) - Public Prosecutors - Special powers of High Court or Court of S

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High Courts15 Jun 2017Dismissed

Shri Bapurao s/o Shivanji Khante Vs Shri Bhagwan s/o Anandraoji Khante

Bombay High Court · (2017) 06 BOM CK 0084

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2

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High Courts15 Jun 2017

Shri Shridhar Dattatraya Karadkar Vs Shri Narayan Laxman Soparkar

Bombay High Court · (2017) 06 BOM CK 0073

Code of Civil Procedure, 1908, Section 115 - RevisionMaharashtra Rent Control Act, 1999, Section 16(2), Section 16(1)(g), Section 16

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High Courts15 Jun 2017

Sou. Usha w/o. Yashwantrao Pundlik Vs The President, Lokmata Shikshan Prasarak Sanstha, & Ors.

Bombay High Court · (2017) 06 BOM CK 0058

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9(1) - Right of appeal to Tribunal to employees of private schools.Maharashtra Employees of Private

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High Courts15 Jun 2017Allowed

Sushma w/o Umesh Kanpathak Vs Umesh s/o Vijayrao Kanpathak

Bombay High Court · (2017) 06 BOM CK 0049

Code of Civil Procedure, 1908, Order 32Rule 15, Order 32Rule 15(3)

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High Courts15 Jun 2017Allowed

Tushar s/o Pandurang Baviskar, & Anr. Vs The State of Maharashtra through its Secretary, Tribal Development Deptt., & Anr.

Bombay High Court · (2017) 06 BOM CK 0016

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High Courts15 Jun 2017

United India Insurance Company Limited Vs Raghunath Domaji Sahare & Anr.

Bombay High Court · (2017) 06 BOM CK 0013

Constitution of India, Article 136, Article 142 - Special leave to appeal by the Supreme Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc

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High Courts15 Jun 2017Allowed

Vidarbha Irrigation Development Corporation, Through Executive Engineer Vs Ashok s/o Onkar Nandvikar, & Ors.

Bombay High Court · (2017) 06 BOM CK 0006

Land Acquisition Act, 1894, Section 18, Section 4(1) - Reference to Court - Publication of preliminary notification and powers of officers thereupon.

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