Bombay High Court Judgments

Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering l

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High Courts10 Apr 2017

C.J. Patel Tobacco Products Co. Ltd. Vs Rajkumar Tukaram Janbandhu

Bombay High Court · (2017) 04 BOM CK 0234

Beedi and Cigar Workers (Conditions of Employment) Act, 1966, Section 31 - Notice of dismissal

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High Courts10 Apr 2017Allowed

Chabilal K.C. Son of Thaman K.C. Vs State of Goa, Through the Public Prosecutor, High Court, Panaji, Goa, & Ors.

Bombay High Court · (2017) 04 BOM CK 0231

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 380 - Theft in dwelling-house, etc.

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High Courts10 Apr 2017

Kum. Ashwini Vilas Chavan Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0196

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High Courts10 Apr 2017

Lalba Nana Bethekar Vs The SubDivisional

Bombay High Court · (2017) 04 BOM CK 0194

Scheduled Tribes And Other Traditional Forest Dwellers (Recognition Of Forest Rights) Act, 2006, Section 3, Section 14(1), Section 2(o), Section 2(c) -

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High Courts10 Apr 2017Dismissed

M/s. Rallis India Limited, & Anr. Vs The State of Maharashtra, & Anr.

Bombay High Court · (2017) 04 BOM CK 0179

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

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High Courts10 Apr 2017

Mr. Ashok Bhat, & Ors. Vs Mr. Mario Francisco Lobo, & Ors.

Bombay High Court · (2017) 04 BOM CK 0158

Code of Civil Procedure, 1908, Order 18Rule 2(3) -Evidence Act, 1872, Section 165 - Judges power to put questions or order production

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High Courts10 Apr 2017

Prabhu Vithobaji Lende Vs Hardik Deepakbhai Parekh

Bombay High Court · (2017) 04 BOM CK 0115

Code of Civil Procedure, 1908, Order 39Rule 11(2)

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High Courts10 Apr 2017Allowed

Pralhad & Anr Vs State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0111

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect

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High Courts10 Apr 2017

Vidarbha Irrigation Development Vs Ku. Rekha d/o Sukhdeorao Chaware

Bombay High Court · (2017) 04 BOM CK 0037

Indian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance of common intention

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High Courts10 Apr 2017Disposed off

YADAV S/O MAROTI NAVGHARE Vs STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION RAJURA, DISTRICT CHANDRAPUR

Bombay High Court · (2017) 04 BOM CK 0034

Indian Penal Code, 1860, Section 201, Section 376, Section 34, Section 212, Section 506, Section 376(b) - Cau

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High Courts10 Apr 2017Disposed Off

Dr. Syed Riyazuddin Syed Nizamuddin Vs District Caste Certificate Scrutiny Committee

Bombay High Court · (2017) 3 MhLJ 151

Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 - Section 6Maharashtra Scheduled Tribes (Regulation of Issuance and Verification of) Certificate Rules, 2003 - Rule 11

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High Courts10 Apr 2017Dismissed

Mr. Vimanjan Hanumanta Devarkonda Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 271 : (2017) 3 MhLJCrl 144

Motor Vehicles Act, 1988 - Section 134(a)(b), Section 187Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337

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High Courts07 Apr 2017

Vinod son of Radhyeshyam Dubey Vs Chandulal son of Ladhaji Tilwa

Bombay High Court · (2017) 04 BOM CK 0268

Code of Criminal Procedure, 1973, Section 96 - Application to High Court to set aside declaration order of forfeitureSpecific Relief Act, 1963, Section 28 - Rescission i

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High Courts07 Apr 2017

Article in Mumbai Mirror 24.08.2010 Rescue Sham. Vs The State of Maharashtra

Bombay High Court · (2017) 04 BOM CK 0249

Constitution of India, Article 21A, Article 39 - Right to education. - Certain principles of policy to be followed by the StateJuvenile Justice (Care and Protection of Chil

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