COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 691 of 3,655

High Courts20 Apr 2017

Shri Jose D''Sa Vs Shri Benino da Silva Rebeiro (deceased), & Ors.

Bombay High Court · (2017) 04 BOM CK 0073

Evidence Act, 1872, Section 45, Section 47, Section 67 - Opinions of experts - Opinion as to handwriting, when relevant - Proof of signature and handwriting of person alleged

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High Courts20 Apr 2017

Shri Nandan Simepurushkar S/o Das Hari Simepurushkar, & Anr. Vs Mr. Mario Valadares S/o Shri John Valadares

Bombay High Court · (2017) 04 BOM CK 0072

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High Courts20 Apr 2017Allowed

Tahir Vasanali Isani, & Anr. Vs State of Goa, & Anr.

Bombay High Court · (2017) 04 BOM CK 0055

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 447,

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High Courts20 Apr 2017

The Maharashtra State Road Vs Indubai W/o. Uttamrao Deore

Bombay High Court · (2017) 04 BOM CK 0052

Motor Vehicles Act, 1988, Section 165, Section 165 - Claims Tribunals

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High Courts20 Apr 2017Disposed Off

Subhash Gopal Jadhav Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 616 : (2017) 3 MhLJCrl 220

Bombay Police Act, 1951 - Section 135, Section 37Penal Code, 1860 (IPC) - Section 307, Section 498A

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High Courts19 Apr 2017Allowed

Bank Karmachari Sangh Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 04 BOM CK 0240

Constitution of India, Article 226, Article 226, Article 227, Article 227 -Maharashtra State Public Services (reservation For Scheduled Cast

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High Courts19 Apr 2017

Chanakya Mandal Vs Union of India, & Ors.

Bombay High Court · (2017) 04 BOM CK 0230

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts19 Apr 2017

KAVIRAJ DATTATRAY MUSLONKAR Vs RACHANA KAVIRAJ MUSLONKAR & ANR.

Bombay High Court · (2017) 04 BOM CK 0200

Constitution of India, Article 14, Article 21, Article 15 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous

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High Courts19 Apr 2017

Madhukar Nanaji Dandge Vs Ku. Shanta d/o Wasudeorao Mankar, & Anr.

Bombay High Court · (2017) 04 BOM CK 0173

Indian Penal Code, 1860, Section 44, Section 500, Section 499 - "Injury" - Punishment for defamation - DefamationScheduled Castes and Scheduled Tribes

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High Courts19 Apr 2017Allowed

Miss Sharadhi S. S. daughter of Dr. S.K. Shyama Vs State of Goa, through its Chief Secretary, & Ors.

Bombay High Court · (2017) 04 BOM CK 0164

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGoa University Act, 1984, Section 24

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High Courts19 Apr 2017

Mr. Dattaram T. Nayak Vs The State of Goa, Through its Chief Secretary, & Anr.

Bombay High Court · (2017) 04 BOM CK 0153

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High Courts19 Apr 2017

Mr. Ratikant N. Mandrekar Vs Dempo Trade Centre Office Space Owners Association, represented by its General Secretary

Bombay High Court · (2017) 04 BOM CK 0146

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High Courts19 Apr 2017

Mrs. Shubhada Kurtarkar, w/o Mr. Prashant S. Kurtarkar Vs Goa State Co-operative Bank Ltd., & Ors.

Bombay High Court · (2017) 04 BOM CK 0134

Transfer of Property Act, 1882, Section 60 - Right of mortgagor to redeem

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High Courts19 Apr 2017

Narayanam Narsimha Murthy S/o Narayanam Srinivasa Charyulu Vs Rashtrasant Tukdoji Maharaj Nagpur University Maharaj Bag Road, Nagpur, through its Registrar, & Ors.

Bombay High Court · (2017) 04 BOM CK 0129

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts19 Apr 2017

Mrs. Gizala Magdum Khazi Vs Mr. Belarmino T. E. Rebello, son of late Eduardo Rebello, & Anr.

Bombay High Court · (2017) 04 BOM CK 0123

Code of Civil Procedure, 1908, Section 10 - Stay of suit

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High Courts19 Apr 2017

PRADEEP S/o.TRIMBAKRAO KALE Vs THE STATE OF MAHARASHTRA.

Bombay High Court · (2017) 04 BOM CK 0113

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac

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High Courts19 Apr 2017

Shri Shamsingh Narayan Rajput Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0068

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High Courts19 Apr 2017

Valantine Pujara, Vs Amit s/o Naresh Aneja

Bombay High Court · (2017) 04 BOM CK 0038

Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account

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High Courts18 Apr 2017

Akshay Atmaram Rathod, Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0261

Indian Penal Code, 1860, Section 224, Section 225 - Resistance or obstruction by a person to his lawful apprehension - Resistance or obstruction to lawful apprehension of another person

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High Courts18 Apr 2017Allowed

ALMAS WELFARE SOCIETY Vs JAWED AHMED UBEDULLAKHAN; EDUCATION OFFICER (PRIMARY), ZILLA PARISHAD, AMRAVATI

Bombay High Court · (2017) 04 BOM CK 0259

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(2), Section 9, Section 2(24A) - Certain obligations of Management of private sch

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