COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 678 of 3,655

High Courts06 Jun 2017

Total Sports & Entertainment India Pvt. Ltd.(In the matter of Section 433(e) & (f) and 434 of the Companies Act, 1956) Vs Nil

Bombay High Court · (2017) 06 BOM CK 0019

Code of Civil Procedure, 1908, Order 7Rule 11 -General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Proc

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High Courts05 Jun 2017

All Cargo Logistics Ltd. & Ors. Vs Union of India & Ors.

Bombay High Court · (2017) 06 BOM CK 0215

Constitution of India, Article 14, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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High Courts05 Jun 2017Allowed

Bhikchand S/o. Dhondiram Mutha Vs Smt. Shamabai Dhanraj Gugale And Others

Bombay High Court · (2017) 06 BOM CK 0203

Code of Civil Procedure, 1908, Section 144 - Application for restitution

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High Courts05 Jun 2017

Dr.Arun Kumar Barthakur, & Anr. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 06 BOM CK 0189

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts05 Jun 2017

M/s.Plazma Technologies Pvt.Ltd. Vs JSM Technologies & Ors.

Bombay High Court · (2017) 06 BOM CK 0160

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High Courts05 Jun 2017

Meera W/o Kolamdas Sirsat Vs The State Of Maharashtra Through its Secretary, & Ors.

Bombay High Court · (2017) 06 BOM CK 0148

Code of Criminal Procedure, 1973, Section 313, Section 97, Section 372 - Power to examine the accused - Search for person wrongfully confined - No appeal to lie unless othe

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High Courts05 Jun 2017

P.P.Sharma Vs Nil

Bombay High Court · (2017) 06 BOM CK 0122

Code of Civil Procedure, 1908, Section 113 - Reference to High CourtGeneral Clauses Act, 1897, Section 8 - Construction of references to repealed enactments

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High Courts05 Jun 2017

Shri Nishikant Narayan Kale Vs Bajaj Tempo Limited (Now Foce Motors Limited)

Bombay High Court · (2017) 06 BOM CK 0077

Code of Civil Procedure, 1908, Order 11Rule 21, Order 39Rule 11, Order 39Rule 11(2) -Industrial Disputes Act, 19

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High Courts05 Jun 2017Dismissed

Shri Shailesh G. Gadekar Vs State of Goa Through the Chief Secretary, Govt. of Goa, & Ors.

Bombay High Court · (2017) 06 BOM CK 0074

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 342, Section 364 - Punishment of criminal conspiracy - Pu

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High Courts05 Jun 2017

The Commissioner of Sales Tax, Maharashtra State Vs M/s. Polyfab Industries

Bombay High Court · (2017) 06 BOM CK 0044

Bombay Sales Tax Act, 1959, Section 61, Section 52, Section 55, Section 55(6), Section 52(2), Section 61(1),

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High Courts02 Jun 2017

Fakira s/o Magdu Kannake Vs State of Maharashtra

Bombay High Court · (2017) 06 BOM CK 0186

Prevention of Corruption Act, 1988, Section 19, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(2) - Previous sanction necess

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High Courts02 Jun 2017

The State of Maharashtra Vs Khurshid Ahmed alias Lallu Dada Haji Khairuddin Ansari, & Ors.

Bombay High Court · (2017) 06 BOM CK 0030

Code of Criminal Procedure, 1973, Section 313, Section 394, Section 378(1) - Power to examine the accused - Abatement of appeals - Appeal in case of acquittal

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High Courts01 Jun 2017

B.N. Sanas Company Private Limited Vs The Collector of Pune, State Excise Deparment, Pune, & Ors.

Bombay High Court · (2017) 06 BOM CK 0208

Bombay Prohibition Act, 1949, Section 104 -Bombay Foreign Liquor Rules, 1953, Rule 61A

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High Courts01 Jun 2017Allowed

Kalpana Koyama (Kalpana R. Ghatge) Vs Mrs. Vatsalaraje R. Ghatge, & Anr.

Bombay High Court · (2017) 06 BOM CK 0177

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High Courts01 Jun 2017Dismissed

The State of Maharashtra Vs Tukaram Siddhappa Kamble

Bombay High Court · (2017) 06 BOM CK 0024

Code of Criminal Procedure, 1973, Section 378(1) - Appeal in case of acquittalIndian Penal Code, 1860, Section 324 - Voluntarily causing hurt by dangerous weapons or m

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High Courts31 May 2017