COURT ARCHIVE

Bombay High Court judgments

73,083 judgments · page 694 of 3,655

High Courts13 Apr 2017

Milind s/o. Namdevrao Kamble Vs The State of Maharashtra, through its Principal Secretary, Education Department, & Ors.

Bombay High Court · (2017) 04 BOM CK 0165

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9 - Right of appeal to Tribunal to employees of private schools.

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High Courts13 Apr 2017Allowed

Rajkumar @ Anda s/o Jaglal Jaiswal Vs State of Maharashtra, through Home Department (Special), & Ors.

Bombay High Court · (2017) 04 BOM CK 0101

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High Courts13 Apr 2017

Tulsi Dass s/o Suraj Prakash Vs Union of India

Bombay High Court · (2017) 04 BOM CK 0047

Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 11, Section 11(1) - Minor punishments - Min

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High Courts13 Apr 2017Allowed

Tulsi Dass s/o Suraj Prakash Vs Union of India Through Its Secretary Ministry of Home Affairs, & Ors.

Bombay High Court · (2017) 04 BOM CK 0046

Central Reserve Police Force Rules, 1955, Rule 27 -Central Reserve Police Force Act, 1949, Section 10, Section 11, Section 9

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High Courts13 Apr 2017Disposed Off

Rustom Jamshed Soonawala Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0032

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High Courts13 Apr 2017Dismissed

Poonam Jaidev Shroff Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 328 : (2017) 3 MhLJCrl 239

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High Courts13 Apr 2017Disposed Off

Mr. Vishwasrao Dattatray Kachare Vs Union of India

Bombay High Court · (2017) AIR(Bombay) 120 : (2017) 3 AIRBomR 566

Constitution of India, 1950 - Article 14National Highways Act, 1956 - Section 3G(5), Section 3G(6)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 105(3)

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High Courts12 Apr 2017

ANTHONY REBELLO PRISIONER Vs P P HIGH COURT, PANAJI, GOA

Bombay High Court · (2017) 04 BOM CK 0252

Indian Penal Code, 1860, Section 302, Section 201, Section 392 -Goa Prison Rules, 2006, Rule 313(2)

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High Courts12 Apr 2017Allowed

Dipak son of gundappa Tundalwar Vs The Akola Janta Commercial Coop. Bank Limited, & Anr.

Bombay High Court · (2017) 04 BOM CK 0219

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Civil Procedure, 1908, Order 41Rule 11,

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High Courts12 Apr 2017Dismissed

M/s Sachin and Sachin Corporation, Acting Thr. Its Managing Partner Rajkumar Pralhadrao Meshram Vs Maharashtra Tourism Development Corporation Ltd., & Anr.

Bombay High Court · (2017) 04 BOM CK 0188

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High Courts12 Apr 2017Dismissed

Mayavati Rahul Sadar Vs The Tehsildar, Patur, & Ors.

Bombay High Court · (2017) 04 BOM CK 0167

Bombay Village Panchayats Act, 1958, Section 35(3A) - Motion of no confidence

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High Courts12 Apr 2017Dismissed

MR. DASTAGIRSAB BEPARI Vs VILLAGE PANCHAYAT, MERCES REPRESENTED ITS SECRETARY

Bombay High Court · (2017) 04 BOM CK 0154

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

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High Courts12 Apr 2017

Mr. Sudesh Jagannath Tulaskar s/o late Mr. Jagannath Tulaskar Vs Mr. Vitthal Vishwanath Tulaskar, s/o late Mr. Vishwanath Tulaskar

Bombay High Court · (2017) 04 BOM CK 0142

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High Courts12 Apr 2017

Mr. Udai Raj Singh Chauhan s/o Shri Durga Bux Singh Chauhan Vs Rtd. Cdr. Ashok Kumar Sharma s/o Lt. Shri Ramprakash Sharma, & Ors.

Bombay High Court · (2017) 04 BOM CK 0140

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High Courts12 Apr 2017

Mrs Priya Pratap Parab Vs Shree Rauji Rane Memorial High School, Maulinguem, & Ors.

Bombay High Court · (2017) 04 BOM CK 0137

Goa, Daman and Diu School Education Rules, 1986, Rule 87A

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High Courts12 Apr 2017

Jalindarsingh Ajitsingh Kalyani Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0125

Indian Penal Code, 1860, Section 302, Section 395, Section 392, Section 402 -Prisons (Bombay Furlough and Parole) Rules, 1959, Rule 4(2)

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High Courts12 Apr 2017Dismissed

Sahebdas Sakharam Borkar Vs Maharashtra Rural Education Society, Lakhandur, through its Secretary, & Ors.

Bombay High Court · (2017) 04 BOM CK 0096

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

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High Courts12 Apr 2017

Shivayya Marihal Vs State of Goa, Through The IG Prison, & Anr.

Bombay High Court · (2017) 04 BOM CK 0080

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High Courts12 Apr 2017

Shri Subash Jagdev Pangam Son of late Jagdev Rajaram Pangam (deceased) presented by his legal representatives, & Ors. Vs Mr. Sujit Thomas Keeranchira

Bombay High Court · (2017) 04 BOM CK 0066

Code of Civil Procedure, 1908, Order 6Rule 17

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High Courts12 Apr 2017Dismissed

Suresh Supdu Kapadnis Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0056

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 18 - Section 438 of the Code not to apply to persons committing an offence under the Act

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