High Courts05 May 2017Disposed Off
Municipal Corporation for Greater Mumbai Vs Janhit Manch
Bombay High Court · (2017) 05 BOM CK 0006
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 685 of 3,655
High Courts04 May 2017
Anil Kapoor Film Co. Pvt. Ltd. Vs Make My Day Entertainment & Anr.
Bombay High Court · (2017) 05 BOM CK 0172
High Courts04 May 2017
Baburao V. Nair Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 05 BOM CK 0163
Constitution of India, Article 20(2) - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482, Section 200,
High Courts04 May 2017
BHANU SUNIL KHAJURIA, & ORS. Vs STATE OF GOA Through the Public Prosecutor, & Ors.
Bombay High Court · (2017) 05 BOM CK 0159
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts04 May 2017
Capt. Dinesh Vs State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0156
Maharashtra Civil Services (Pension) Rules, 1982, Rule 41, Rule 9, Rule 40
High Courts04 May 2017Allowed
Deepak N. Gulwani Vs The Additional Commissioner Pune, & Anr.
Bombay High Court · (2017) 05 BOM CK 0151
Maharashtra Rent Control Act, 1999, Section 43(4), Section 43(4)(a) - Special procedure for disposal of applications - Special procedure for disposal of applications
High Courts04 May 2017
Indus Towers Ltd. Vs Mira-Bhayandar Municipal Corporation, & Ors.
Bombay High Court · (2017) 05 BOM CK 0142
High Courts04 May 2017Allowed
Mr. Abhishek Mishra, S/o Girija Shankar Mishra Vs State of Goa, Through Police Attached to Crime Branch, Police Station, & Anr.
Bombay High Court · (2017) 05 BOM CK 0118
Indian Penal Code, 1860, Section 370 - Buying or disposing of any person as a slaveImmoral Traffic (Prevention) Act, 1956, Section 3, Section 4,
High Courts04 May 2017
Ramdas Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 05 BOM CK 0100
Maharashtra Zilla Parishads District Services (Discipline and Appeal) Rules, 1964, Rule 14(1)(b)
High Courts04 May 2017
SALIL BANDODKAR, & ORS. Vs STATE OF GOA, & ORS.
Bombay High Court · (2017) 05 BOM CK 0095
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts04 May 2017
Santosh Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0092
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 20
High Courts04 May 2017
Satish Mahadeorao Uke Vs The Hon''ble the Chief Justice, High Court of Judicature at Bombay, through its Registrar General, High Court, & Ors.
Bombay High Court · (2017) 05 BOM CK 0090
Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 32, Article 20(3),
High Courts04 May 2017
Shri Miguel Nazareth Vs M/s Finesse Construction, & Ors.
Bombay High Court · (2017) 05 BOM CK 0079
Evidence Act, 1872, Section 45 - Opinions of experts
High Courts04 May 2017
Shri Robert D''Sa e Peixote, Expired through his legal heir Shri Godrey Devidinho D''Sa e Peixote, & Anr. Vs Shri Antonio D''Souza, Son of late Mariano D''Souza
Bombay High Court · (2017) 05 BOM CK 0076
High Courts04 May 2017Allowed
Shri. S.P. Bodkhe, & Ors. Vs The State of Maharashtra, Through Jamner Police Station, & Anr.
Bombay High Court · (2017) 05 BOM CK 0073
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 197,
High Courts04 May 2017Allowed
Sou. Mone Rashmi Shriram Vs State of Maharashtra, & Ors.
Bombay High Court · (2017) 05 BOM CK 0067
Maharashtra Civil Services (Pension) Rules, 1982, Rule 30, Rule 31, Rule 57, Rule 110
High Courts04 May 2017Dismissed
The State of Maharashtra Vs Dr. Haribhau Raoji Wawage & Ors
Bombay High Court · (2017) 05 BOM CK 0042
Code of Criminal Procedure, 1973, Section 313, Section 378(3) - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sec
High Courts04 May 2017
Shaikh Razzak Shaikh Salim Vs The State of Maharashtra Through its Secretary, Home Department (Prison), Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 05 BOM CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 302, Section 34 - Punishment for m
High Courts04 May 2017
Shaikh Razzak Shaikh Vs The State of Maharashtra and Ors.
Bombay High Court · (2017) 05 BOM CK 0012
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts04 May 2017
Zumber Dagadu Chemate, & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 05 BOM CK 0010