High Courts14 Jun 2017
Vimal Sudarshan Bafna Vs The State of Maharashtra Through Principal Secretary Revenue & Forest Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0225
Petroleum Act, 1934, Section 154(2) -Petroleum Rules, 2002, - Rule 150
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Bombay High Court judgments
73,083 judgments · page 674 of 3,655
High Courts14 Jun 2017
Ashok & Anr. Vs State of Maharashtra & Ors.
Bombay High Court · (2017) 06 BOM CK 0213
Land Acquisition Act, 1894, Section 18(1), Section 12(2) - Reference to Court - Award of Collector when to be final
High Courts14 Jun 2017Allowed
Ashok s/o Namdeorao Nagpure (Since deceased through LRs) Smt. Padmashri wd/o Ashok Nagpure, & Anr. Vs State of Maharashtra, Department of Irrigation Through its Secretary, Mantralaya, & Ors.
Bombay High Court · (2017) 06 BOM CK 0211
Land Acquisition Act, 1894, Section 18, Section 18(1), Section 12(2) - Reference to Court - Reference to Court - Award of Collector when to be final
High Courts14 Jun 2017Allowed
Bhimsinh s/o Amarsingh Thakur Vs The State of Maharashtra
Bombay High Court · (2017) 06 BOM CK 0201
Indian Penal Code, 1860, Section 324, Section 307, Section 326, Section 506, Section 320 - Voluntarily causing hurt by dangerous
High Courts14 Jun 2017Allowed
Common Piru Caudhari Vs Berubai Chendu Redhiwale, & Ors.
Bombay High Court · (2017) 06 BOM CK 0196
Bombay Court Fees Act, 1959, Section 6(4)(j), Section 6(4)(ha) - . - .
High Courts14 Jun 2017Allowed
Dr.Dayaram s/o Bhagwanji Narnawre, & Ors. Vs State of Maharashtra, Through its Secretary, Department of Tribal Development, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 06 BOM CK 0188
High Courts14 Jun 2017
Mohd. Mustak Vs The Special Land Acquisition Officer, & Ors.
Bombay High Court · (2017) 06 BOM CK 0144
High Courts14 Jun 2017Dismissed
Shashibhushan Prasad s/o Sundarlal Prasad (dead) through L.Rs, & Ors. Vs National Textile Corporation, & Anr.
Bombay High Court · (2017) 06 BOM CK 0088
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro
High Courts14 Jun 2017
Shri Ganpatrao Chhotuji Gabhane, & Ors. Vs The State of Maharashtra, through its Secretary, Home Department, Mantralaya, & Anr.
Bombay High Court · (2017) 06 BOM CK 0083
Constitution of India, Article 300A - Persons not to be deprived of property save by authority of law
High Courts14 Jun 2017
The Bombay Diocesan Trust Association Pvt. Ltd. & Ors. Vs Rev. Dr. P. B. Amolik & Ors.
Bombay High Court · (2017) 06 BOM CK 0046
Code of Civil Procedure, 1908, Section 100 - Second appealBombay Public Trusts Act, 1950, Section 3, Section 72(4), Section 72(2)
High Courts14 Jun 2017Disposed Off
Ashley Anil Rodrigues Vs Divisional Chairman, Maharashtra State Board of Secondary and Higher Secondary
Bombay High Court · (2017) 06 BOM CK 0001
Constitution of India, 1950 - Article 12
High Courts13 Jun 2017
Ayurvedic Natural Health Centre Pvt. Ltd., Through its Managing Director, Mr. Bruno Fernandes Vs State of Goa, Through its Chief Secretary, & Ors.
Bombay High Court · (2017) 06 BOM CK 0210
High Courts13 Jun 2017Allowed
Gajendra s/o Shivprasad Kedia Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 06 BOM CK 0183
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal
High Courts13 Jun 2017
Hussainali Sharif Punjwani, & Ors. Vs The Board of Trustees of Port of Bombay, & Ors.
Bombay High Court · (2017) 06 BOM CK 0179
General Clauses Act, 1897, Section 6 - Effect of repealPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 15, Section 2(e) - Bar o
High Courts13 Jun 2017Dismissed
Momin Education Society, & Anr. Vs The State of Maharashtra, Through Secretary, School Education and Sports Department, & Ors.
Bombay High Court · (2017) 06 BOM CK 0143
Right Of Children To Free And Compulsory Education Act, 2009, Section 19 -Right of Children to Free and Compulsory Education Rules, 2010, Rule 6
High Courts13 Jun 2017Allowed
Prabhakar s/o Dasrathji Bobde, & Ors. Vs Jageshwar s/o Bhaskarrao Patre, & Anr.
Bombay High Court · (2017) 06 BOM CK 0120
Code of Civil Procedure, 1908, Order 37Rule 3(2)
High Courts13 Jun 2017
Rhushikesh Kalidas Joshi Vs STATE, Through Police Inspector and Police Station-in-charge, & Ors.
Bombay High Court · (2017) 06 BOM CK 0104
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
High Courts13 Jun 2017
Robust Resorts & Hospitality LLP, & Anr. Vs STATE OF GOA Through Chief Secretary, & Anr.
Bombay High Court · (2017) 06 BOM CK 0103
High Courts13 Jun 2017
Shri Arjun Jairam Parab Vs Shri Sonu alias Sanjay Krishna Parab
Bombay High Court · (2017) 06 BOM CK 0085
High Courts13 Jun 2017
Tukaram s/o Bajirao Deshmukh, & Ors. Vs State of Maharashtra, Through P.S.O.P.S Ahemadpur, , & Ors.
Bombay High Court · (2017) 06 BOM CK 0017
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal