High Courts07 Apr 2017
Caprihans India Limited Vs Hindoostan Mills
Bombay High Court · (2017) 04 BOM CK 0233
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 697 of 3,655
High Courts07 Apr 2017Allowed
Kashinath s/o Ninu Badhe Vs Vishnu s/o Narayan Kolte
Bombay High Court · (2017) 04 BOM CK 0201
Code of Civil Procedure, 1908, Order 6Rule 17, Order 23Rule 1(3)
High Courts07 Apr 2017
M/S. AIR INDIA LTD., Vs District Magistrate, South Goa, Office of the Collector
Bombay High Court · (2017) 04 BOM CK 0186
High Courts07 Apr 2017
M/s. Chinteshwar Steel Private Limited Vs State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0185
Employees State Insurance Act, 1948, Section 78(2), Section 96(1)(a) - Powers of Employees Insurance Court - Power of 44[State] Governments to make rules
High Courts07 Apr 2017Allowed
M/s. Joshi Freight Carriers Vs Central Ware Housing Corporation
Bombay High Court · (2017) 04 BOM CK 0182
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 194C, Section 194C,
High Courts07 Apr 2017
Maharashtra Industrial Development Vs Abdul Latif & Ors
Bombay High Court · (2017) 04 BOM CK 0172
Land Acquisition Act, 1894, Section 18 - Reference to CourtMaharashtra Industrial Development Act, 1961, Section 32(2), Section 32(1) - Compulsory ac
High Courts07 Apr 2017
Mr. Raju Nayak Vs Mr. Nilesh Dabholkar, & Ors.
Bombay High Court · (2017) 04 BOM CK 0147
Code of Criminal Procedure, 1973, Section 155(2), Section 155, Section 155(3) - Information as to non-cognizable cases and Investigation of such cases - Information as to
High Courts07 Apr 2017
Mr. Reggie Fernandes Vs Miss Shanta C. Kolvalkar
Bombay High Court · (2017) 04 BOM CK 0145
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts07 Apr 2017Disposed off
Mrs. Laxmi Venkat Bhinala Vs Pratham Varadvinayak Developers LLP
Bombay High Court · (2017) 04 BOM CK 0122
High Courts07 Apr 2017
Nitin Hanumandas Agrawal Vs Syed Amair Hussain
Bombay High Court · (2017) 04 BOM CK 0120
Code of Civil Procedure, 1908, Order 6 Rule 17
High Courts07 Apr 2017Allowed
Nitin s/o Sudhakar Zaparde & anr. Vs Nil
Bombay High Court · (2017) 04 BOM CK 0119
Hindu Marriage Act, 1955, Section 17-B, Section 13-B
High Courts07 Apr 2017
Priti Vs Ratnakar Narayan Kumbhare & ors.
Bombay High Court · (2017) 04 BOM CK 0106
High Courts07 Apr 2017
Shri Vaibhav N. Tambadkar Vs Union of India
Bombay High Court · (2017) 04 BOM CK 0064
High Courts07 Apr 2017
The Scotch Whisky Association Vs Glenmon Distillers & Vintners Pvt. Ltd., & Ors.
Bombay High Court · (2017) 04 BOM CK 0051
High Courts07 Apr 2017
Shaikh Mujib s/o Shaikh Bhikan Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0036
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 384,
High Courts07 Apr 2017Dismissed
Zee Sports Ltd. Vs Nimbus Media Pte. Ltd.
Bombay High Court · (2017) 3 AIRBomR 535
Arbitration and Conciliation Act, 1996 - Section 11, Section 16Evidence Act, 1872 - Section 115
High Courts07 Apr 2017Disposed Off
Mr. Mukul Karandikar Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 252
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156
High Courts07 Apr 2017Allowed
Mohd. Hanif Vs State of Maharashtra
Bombay High Court · (2017) 2 BomCR(Cri) 541
Penal Code, 1860 (IPC) - Section 143, Section 144, Section 147, Section 148, Section 149, Section 302, Section 324
High Courts06 Apr 2017
Arshila Fulchand Manwatkar Vs M/s. Anand Gas Services & Domestic Appliances
Bombay High Court · (2017) 04 BOM CK 0250
High Courts06 Apr 2017
Azaz Kibriya Khan s/o Maqsoodali Khan Vs Tanvir Ahmed Khan Shabbir Khan
Bombay High Court · (2017) 04 BOM CK 0246
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 9, Section 2(12) - Right of appeal to Tribunal to employees of private schools. - Definitions