High Courts15 May 2017
The Divisional Controller Vs Zameer Ahmed abdul Rashid & Ors.
Bombay High Court · (2017) 05 BOM CK 0056
Industrial Disputes Act, 1947, Section 33C(2) - Recovery of money due from an employer
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 680 of 3,655
High Courts15 May 2017
The Goa Public Service Commission, represented by Public Information Officer, GPSC, Panaji Goa, & Anr. Vs The Goa State Information Commissioner, Goa State Information Commission, & Anr.
Bombay High Court · (2017) 05 BOM CK 0055
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtRight to Informat
High Courts12 May 2017
Shri Caetano F. F. de Figuiredo, Smt. Almaza Nazaroff de Figueiredo Vs Custodian of the Branches of Banco Nacional Ultramarino
Bombay High Court · (2017) 05 BOM CK 0082
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts12 May 2017
Smt. Manorama Manohar Kauthankar, & Anr. Vs Konkan Railway Corporation Ltd.
Bombay High Court · (2017) 05 BOM CK 0071
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 Courts12 May 2017
Sujata Sudhir Gaikwad Vs North Maharashtra University, Jalgaon, Through its Registrar, & Ors.
Bombay High Court · (2017) 05 BOM CK 0059
High Courts11 May 2017
S.B. Traders, & Ors. Vs Sant Eknath Sahakari Sakhar Karkhana Ltd., & Ors.
Bombay High Court · (2017) 05 BOM CK 0096
Maharashtra Co-operative Societies Act, 1960, Section 91, Section 45, Section 43, Section 44, Section 91(1), Section 9
High Courts11 May 2017
Shri Budho Arjun Gurav Vs State of Goa, through Deputy Conservator of Forests, North Goa Division, & Anr.
Bombay High Court · (2017) 05 BOM CK 0083
High Courts11 May 2017
State of Maharashtra Vs Baliram Namdeo Kasote
Bombay High Court · (2017) 05 BOM CK 0065
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts11 May 2017Dismissed
State of Maharashtra Vs Pradeep Vishwasrao Jadhav, & Anr.
Bombay High Court · (2017) 05 BOM CK 0062
Prevention of Corruption Act, 1988, Section 7, Section 12, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remunerat
High Courts11 May 2017Dismissed
The State of Maharashtra Vs Basavraj Suryakant Banegaon, & Ors.
Bombay High Court · (2017) 05 BOM CK 0044
Indian Penal Code, 1860, Section 34, Section 395, Section 427 - Acts done by several persons in furtherance of common intention - Punishment for dacoity - Mischief causing
High Courts11 May 2017Dismissed
The State of Maharashtra Vs Ramesh Damodar More, & Anr.
Bombay High Court · (2017) 05 BOM CK 0034
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 Courts11 May 2017Dismissed
The State of Maharashtra Vs Vinod Narayan Salunkhe Public Servant CID Inspector, Crime Branch, Mumbai
Bombay High Court · (2017) 05 BOM CK 0024
Indian Penal Code, 1860, Section 420, Section 170, Section 34 - Cheating and dishonestly inducing delivery of property - Personating a public servant - Acts done by several
High Courts11 May 2017Dismissed
The State of Maharashtra, Through the Taluka Police Station, Shrirampur Vs Vijay Bhimraj Wani, & Ors.
Bombay High Court · (2017) 05 BOM CK 0018
Indian Penal Code, 1860, Section 34, Section 447, Section 307, Section 323 - Acts done by several persons in furtherance of common intention - Punishme
High Courts11 May 2017
Venacio Cardozo, Represented by legal heirs, Anne Pereira e Cardozo w/o Venancio Cardin Cardozo, & Ors. Vs Velia de Sequeira e Souza, & Ors.
Bombay High Court · (2017) 05 BOM CK 0014
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts09 May 2017
Dadu S/o Keshav Waghmare Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 05 BOM CK 0153
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect
High Courts09 May 2017
Shramik Shikshan Mandal, & Anr. Vs The State of Maharashtra, & Ors.
Bombay High Court · (2017) 05 BOM CK 0086
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 9, Section 7, Section 11(e), Sec
High Courts09 May 2017
Shri Ajay Bherumal Jain Son of late Bherumal Jain, & Anr. Vs The Chief Officer Margao Municipal Council, & Ors.
Bombay High Court · (2017) 05 BOM CK 0085
Goa, Daman and Diu Municipalities Act, 1968, Section 184(8), Section 184(13), Section 184(a), Section 184(A)(1), Section 184(A)(3), Section 184(A)(3)(b)
High Courts09 May 2017
Shri Maqbool Bangalore Prisoner No.771/04 Vs State of Goa Through Chief Secretary, Vidhan sabha, Porvorim, Goa, & Ors.
Bombay High Court · (2017) 05 BOM CK 0080
High Courts09 May 2017Dismissed
State of Maharashtra Vs Basavraj Sidramappa Kandalgaonkar
Bombay High Court · (2017) 05 BOM CK 0064
Indian Penal Code, 1860, Section 420, Section 427, Section 511 - Cheating and dishonestly inducing delivery of property - Mischief causing damage to the amount of fifty ru
High Courts09 May 2017Dismissed
The State of Maharashtra Through the Special Land Acquisition Officer, Nashik Vs Gopal Kalu Udar, & Ors.
Bombay High Court · (2017) 05 BOM CK 0052
Land Acquisition Act, 1894, Section 4, Section 18, Section 34, Section 26(2) - Publication of preliminary notification and powers of officers thereupon. -