High Courts18 Apr 2017Allowed
ALMAS WELFARE SOCIETY Vs RAHAT AFROZ SALIMULLAH KHAN; EDUCATION OFFICER (PRIMARY), ZILLA PARISHAD, AMRAVATI; AFROZ SHAHIN D/O RAUF KHAN
Bombay High Court · (2017) 04 BOM CK 0258
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 692 of 3,655
High Courts18 Apr 2017Allowed
Anil s/o Ramesh Manglani, Vs State of Maharashtra,
Bombay High Court · (2017) 04 BOM CK 0254
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2) - Power to make orders detaining certain persons
High Courts18 Apr 2017
Ashok S/o Baburao Giri Vs The State of Maharashtra Through Basmat Police Station, & Anr.
Bombay High Court · (2017) 04 BOM CK 0248
High Courts18 Apr 2017Dismissed
Chennai Network Infrastructure Ltd. & Anr. Vs The Kalyan Dombivli Municipal Corporation & Ors.
Bombay High Court · (2017) 04 BOM CK 0228
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCustoms Act, 1962, Section 61(1) -Maharashtra Municipal Corpora
High Courts18 Apr 2017Disposed off
M/s. Ultratech Cement Ltd. Vs The Additional Commissioner of Income Tax, Range, 2(2)
Bombay High Court · (2017) 04 BOM CK 0176
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 14A, Section 1
High Courts18 Apr 2017
Mr. Calvin Rodrigues, Son of late Shri Vincent Rodrigues, & Anr. Vs Mrs. Maria Amberta Fernandes, Wife of Mr. Alexandre Hermenegildo Fernandes, & Anr.
Bombay High Court · (2017) 04 BOM CK 0155
Code of Civil Procedure, 1908, Order 6Rule 17
High Courts18 Apr 2017
Natrajan Sundaresan Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0127
Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc
High Courts18 Apr 2017Allowed
Pramod Shivaji Shinde Vs State of Maharashtra, through its Secretary, Social Justice and Special Assistance Department, & Ors.
Bombay High Court · (2017) 04 BOM CK 0110
High Courts18 Apr 2017Allowed
Ramchandra Bhiwa Thool through L.Rs : Bandu Ramchandra Thool, & Ors. Vs Smt. Barubai Vitthal Patil (dead) through L.Rs : Gulab Vitthal Patil, & Ors.
Bombay High Court · (2017) 04 BOM CK 0100
High Courts18 Apr 2017
Sangita w/o Ashok Bhuktar, & Ors. Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 04 BOM CK 0093
Indian Penal Code, 1860, Section 34, Section 498A, Section 323, Section 504 - Acts done by several persons in furtherance of common intention - Husban
High Courts18 Apr 2017
Santosh S/o Bhagwan Tammewar Vs The State of Maharashtra, & Anr.
Bombay High Court · (2017) 04 BOM CK 0089
Evidence Act, 1872, Section 3, Section 30, Section 27 - Interpretation clause - Consideration of proved confession affecting person making it and others jointly under-trial fo
High Courts18 Apr 2017
Shri Shamsunder Anchan Vs The State of Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0067
Indian Penal Code, 1860, Section 302, Section 307 -Goa Prison Rules, 2006, Rule 324
High Courts18 Apr 2017
Shri. Oscar Jeronimo Desouza (Since deceased through Lrs.) Cariene Angelo Desouza, & Ors. Vs Late Ratilal Shah (Since deceased through his L.R.s):Mr. Navanit Ratilal Shah, & Ors.
Bombay High Court · (2017) 04 BOM CK 0062
High Courts18 Apr 2017
Smt. Sushilabai Wd/o Jodharam Anandani Vs Shri Abhimanyu Hasanand Kukreja, & Ors.
Bombay High Court · (2017) 04 BOM CK 0058
Code of Civil Procedure, 1908, Order 41Rule 27 -Stamp Act, 1899, Section 36 -Maharashtra Stamp Act, 1899, Section 35, Section 33, Section 36, Se
High Courts17 Apr 2017
SHRI MAHADEO S/O DINABAJI SATHWANE Vs SHRI ANANDRAO S/O RAMKRISHNA BICCHU (SONKUSARE), NAGPUR
Bombay High Court · (2017) 04 BOM CK 0272
Transfer of Property Act, 1882 — Section 52Civil Procedure Code, 1908 — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 23(1), Order 21 Rule 35(3), Order 22 Rule 35(3)
High Courts17 Apr 2017Partly Allowed
M/S BOMBAY SNUFF PVT LTD Vs UNION OF INDIA THR SEC, MINISTRY OF FINANCE, DEPT OF REVENUE AND 3 OTHERS
Bombay High Court · (2017) 04 BOM CK 0271
Constitution of India, — Article 136Central Excise Act, 11B
High Courts17 Apr 2017Dismissed
Vitthalrao Shinde Sahakari Sakhar Karkhana Ltd. Vs Gangapur Sahakari Sakhar Karkhana Ltd.
Bombay High Court · (2017) 04 BOM CK 0266
Contract Act, 1872, Section 25, Section 23, Section 10 - Agreement void, if made without consideration - What considerations and objects are lawful and what not - What agreem
High Courts17 Apr 2017
Alka Udhav Khaire & Ors. Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0260
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 Criminal
High Courts17 Apr 2017
ANANT @ ANNA SHANKAR SHIVDE; HIGH COURT ON ITS OWN MOTION Vs STATE OF MAHARASHTRA; ANANT @ ANNA SHANKAR SHIVDE
Bombay High Court · (2017) 04 BOM CK 0256
High Courts17 Apr 2017Dismissed
ANIL GOPAL BHATIA Vs KASHISH ANIL BHATIA
Bombay High Court · (2017) 04 BOM CK 0255
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17 -