High Courts29 May 2017Disposed Off
Mohammed Sufiyan Rafique Qureshi Vs State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0009
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 679 of 3,655
High Courts26 May 2017Dismissed
DBM GEOTECHNICS & CONSTRUCTIONS PVT LTD Vs BHARAT PETROLEUM CORPORATION LTD
Bombay High Court · (2017) 05 BOM CK 0152
Arbitration and Conciliation Act, 1996, Section 14, Section 11, Section 13, Section 12(5), Section 11(6) - Failure or impossibility to act -
High Courts26 May 2017Disposed Off
Nina Deepak Verma Vs Tree Officer, MCGM
Bombay High Court · (2017) 05 BOM CK 0004
High Courts25 May 2017
The New India Assurance Company Ltd. Vs Ramesh & Anr.
Bombay High Court · (2017) 05 BOM CK 0054
High Courts24 May 2017
Sheshrao son of Wasudeo Dange Vs The State of Maharashtra, through Police Station Officer, Police Station, Dahihanda
Bombay High Court · (2017) 05 BOM CK 0088
Indian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872,
High Courts24 May 2017Dismissed
State of Maharashtra through Shri Laxman Ziblaji Taksande, Food Inspector Vs Pankaj S/o Arun Kalbande
Bombay High Court · (2017) 05 BOM CK 0066
Code of Criminal Procedure, 1973, Section 378(4) - Appeal in case of acquittalPrevention of Food Adulteration Act, 1954, Section 20, Section 7(1),
High Courts22 May 2017
Dynadeo Honaji Narkhede & Ors. Vs State of Maharashtra and others
Bombay High Court · (2017) 05 BOM CK 0141
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts22 May 2017Allowed
Shri Prabhakar S/o Sitaram Joshi, & Ors. Vs Shri Arunkumar Singh S/o Ramraksha Singh, & Ors.
Bombay High Court · (2017) 05 BOM CK 0077
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts19 May 2017
State of Maharashtra Vs Gajanan Shankarrao Phalke & anr
Bombay High Court · (2017) 05 BOM CK 0063
Prevention of Corruption Act, 1988, Section 13, Section 7, Section 12 - Criminal misconduct by a public servant - Public servant taking gratification other than legal remunera
High Courts19 May 2017Disposed Off
Rama Ben V. Zaveri Vs Meharoonisa Farooqui
Bombay High Court · (2017) 1 RCRRent 606
Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968 - Section 22(2)(c)
High Courts18 May 2017Allowed
State of Maharashtra, through Deputy Superintendent of Police, Anti Corruption Bureau Vs Shivpal Pralhadrao Sharma
Bombay High Court · (2017) 05 BOM CK 0061
Code of Criminal Procedure, 1973, Section 173, Section 386 - Report of police officer on completion of Investigation - Power of the Appellate CourtPrevention of Corruption
High Courts18 May 2017
The State of Maharashtra Vs Ramrao Marotrao Khawale
Bombay High Court · (2017) 05 BOM CK 0033
Prevention of Corruption Act, 1988, Section 7, Section 13(2) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public se
High Courts17 May 2017Dismissed
Mr. Ismail Adam Khan, R/o Valpoi, Sattari, Goa. (Since deceased through his legal heirs), Mrs. Jahid S. R. Amin, & Ors. Vs Mr. Kashinath Govind Naik, (since deceased) son of Govind Naik, & Ors.
Bombay High Court · (2017) 05 BOM CK 0115
Code of Civil Procedure, 1908, Section 100 - Second appealEvidence Act, 1872, Section 101, Section 102 - Burden of proof - On whom burden of proof
High Courts17 May 2017
Mrs. Kiran Khushali Mamlekar Vs State of Goa, Through the Chief Secretary, Secretariat, Porvorim Goa, & Ors.
Bombay High Court · (2017) 05 BOM CK 0105
High Courts16 May 2017Dismissed
State of Maharashtra, Through Police Station Officer Vs Rajendra s/o. Kashirao Bhujade
Bombay High Court · (2017) 05 BOM CK 0060
Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts15 May 2017
Dr. Pratima Mohan Kessarkar Daughter of Mohan Tukaram Kessarkar Vs Mr. Ajit Narcinva Panchwadkar
Bombay High Court · (2017) 05 BOM CK 0149
High Courts15 May 2017
M/s Fabrica dE Gas Carbonico Pvt. Ltd., Through its Authorized Representative, Mrs. Dipali S. Dharwardkar Vs Asst. Provident Fund Commissioner
Bombay High Court · (2017) 05 BOM CK 0131
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 7(b), Section 7(b), Section 7(a), Section 7(a), Section 7(d),
High Courts15 May 2017
M/s. Natraj Cinema Vs The Deputy Regional Director, Employees State Insurance Corporation, Ganeshpeth, Nagpur
Bombay High Court · (2017) 05 BOM CK 0127
Employees State Insurance Act, 1948, Section 75, Section 45A - Matters to be decided by Employees Insurance Court - Determination of contributions in certain cases
High Courts15 May 2017
Mr. Aires Joseph Cordeiro Vs Mr. Patrick Paes, & Anr.
Bombay High Court · (2017) 05 BOM CK 0117
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of Court
High Courts15 May 2017
Smt. Mamtarani wd/o Shyamrao Shende, & Ors. Vs Union of India, through General Manager, South Railwlay, Kolkata, & Anr.
Bombay High Court · (2017) 05 BOM CK 0072
Railways Act, 1989, Section 123(c) - Definitions