High Courts05 May 2017
Chayabai and others Vs The State of Maharashtra and ors.
Bombay High Court · (2017) 05 BOM CK 0155
Indian Penal Code, 1860, Section 34, Section 498A, Section 498A, Section 323, Section 406, Section 504 - Ac
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Bombay High Court judgments
73,083 judgments · page 683 of 3,655
High Courts05 May 2017
Dheeraj Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 05 BOM CK 0150
High Courts05 May 2017
Dr. Satish Balkrishna Bhise, & Ors. Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 05 BOM CK 0148
Constitution of India, Article 226, Article 17, Article 15, Article 46, Article 366 - Power of High Courts to Issue certain writs -
High Courts05 May 2017
Durrani Abdullah Khan S/o Durrani A. Latifkhan Vs The State of Maharashtra, Through its Secretary, Minority Development Department, Mantralaya, & Ors.
Bombay High Court · (2017) 05 BOM CK 0147
Waqf Act, 1995, Section 23, Section 23(1) - Appointment of Chief Executive Officer and his term of office and other conditions of service - Appointment of Chief Executive Officer and his term of
High Courts05 May 2017
Gokul S/o Shrirang Mundhe & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0146
Constitution of India, Article 243-K, Article 243-ZA - Elections of the Panchayats - Elections to the MunicipalitiesRepresentation of the People Act, 1951,
High Courts05 May 2017Dismissed
Gopal s/o. Ramdas Shetye Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0145
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973,
High Courts05 May 2017Dismissed
Hasanali Hasambhoy Jetha, & Ors. Vs Mrs. Razia Yusuf Noorani, & Ors.
Bombay High Court · (2017) 05 BOM CK 0143
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 5
High Courts05 May 2017
Export-Import Bank Of India, & Ors. Vs GOL Offshore Ltd.
Bombay High Court · (2017) 05 BOM CK 0140
Companies Act, 1956, Section 434(1)(e) - Company when deemed unable to pay its debts.Banking Regulation Act, 1949, Section 6, Section 6(1)(a) - Forms
High Courts05 May 2017Dismissed
Jayprakash Education Society, & Anr. Vs The State of Maharashtra, Through the Secretary, Higher and Technical Education Department, Mantralaya, & Ors.
Bombay High Court · (2017) 05 BOM CK 0139
Maharashtra Universities Act, 1994, Section 83(5), Section 81, Section 82, Section 83, Section 94, Section 82(2),
High Courts05 May 2017Allowed
Kalpita Gangaram Mane Vs Divisional Caste Certificate Scrutiny Committee No.1, & Ors.
Bombay High Court · (2017) 05 BOM CK 0137
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 May 2017
Kirankumar Dagadu Wanve and another Vs Dr. Babasaheb Ambedkar Marathwada
Bombay High Court · (2017) 05 BOM CK 0136
Maharashtra Universities Act, 1994, Section 2(34) - Definitions
High Courts05 May 2017Disposed off
Kisan Shikshan Prasarak Mandal, Hadolti Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0135
Constitution of India, Article 21A -Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1978, Section 5 -Right to Education Act, 2009, Section 25
High Courts05 May 2017
Lions Education Society, through its President R.G. Badjatia Vs Presiding Officer, School Tribunal, Amravati, & Ors.
Bombay High Court · (2017) 05 BOM CK 0133
Maharashtra Civil Services (Pension) Rules, 1982, Rule 66
High Courts05 May 2017
M/s Amar Agencies Through its Partner Mr. Vikas S/o Kantilal Sahuji, & Ors. Vs State of Maharashtra Through Secretary Finance Department, & Ors.
Bombay High Court · (2017) 05 BOM CK 0132
Maharashtra Value Added Tax Act, 2002, Section 8, Section 9, Section 23(2), Section 29(5), Section 45A, Section 20(1)(a
High Courts05 May 2017
M/s. Anupam Rasayan India Ltd. Vs M/s. Liberty Exports Ltd.
Bombay High Court · (2017) 05 BOM CK 0129
Code of Civil Procedure, 1908, Section 20, Section 10, Section 35A - Other suits to be instituted where defendants reside or cause of action arises - Stay of suit - Compensa
High Courts05 May 2017Allowed
M/s. Merces Builders Private Limited Vs Mr. Shaikh Mohammad Hanif Bepari Son of Late Shaikh Ibrahim Lalsab Bepari, & Anr.
Bombay High Court · (2017) 05 BOM CK 0128
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 4 -
High Courts05 May 2017Allowed
M/s. Suretech Hospital & Research Centre Limited, & Anr. Vs Maharashtra Air Port Development Company Ltd., & Ors.
Bombay High Court · (2017) 05 BOM CK 0125
Land Acquisition Act, 1894, Section 4, Section 6, Section 31, Section 9, Section 9(1), Section 17(4),
High Courts05 May 2017Dismissed
Mansel Limited Vs The Bunkers on board the Ship M.V. Giovanna Iuliano, & Ors.
Bombay High Court · (2017) 05 BOM CK 0121
Colonial Courts of Admiralty Act, 1890, Section 2, Section 2(2) -Admiralty Courts Act, 1861, Section 33 -Bombay High Court (Original Side) Rules, 1980, Rules 927
High Courts05 May 2017
Miss. Aishwarya Dhananjay Patil Vs State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0119
Income Tax Act, 1961, Section 143(1), Section 143(1), Section 143(1), Section 143(1) - Assessment
High Courts05 May 2017Allowed
Mrs. Shahnaj Taj. Mohd. Hashmi & Anr. Vs Senior Inspector of Police & Anr.
Bombay High Court · (2017) 05 BOM CK 0113
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 173,