High Courts06 Apr 2017
Bhagwan s/o Sambhanna Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0237
COURT ARCHIVE
Bombay High Court judgments
73,083 judgments · page 698 of 3,655
High Courts06 Apr 2017Disposed off
High Court on its Own Motion Vs Mohammed Bahauddin
Bombay High Court · (2017) 04 BOM CK 0209
Contempt of Courts Act, 1971, Section 20 - Limitation for actions for contempt
High Courts06 Apr 2017
M/s Bharat Hotels Ltd., & Ors. Vs Secretary (Revenue ) Government of Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0191
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtStamp Act, 1899, Section 33, Section 47A - Examinati
High Courts06 Apr 2017
M/s Mahyco Vegetable Seeds Ltd. Vs The State of Maharashtra
Bombay High Court · (2017) 04 BOM CK 0189
Constitution of India, Article 14, Article 21, Article 226, Article 227, Article 19(1) (g) - Appointment of Commission to inquire in
High Courts06 Apr 2017Disposed off
Meer Usman Alam Khan Vs Farouk Alam Khan
Bombay High Court · (2017) 04 BOM CK 0166
High Courts06 Apr 2017
Mr. Bernard Miranda Vs Mr. Mahajan Shaikh, & Ors.
Bombay High Court · (2017) 04 BOM CK 0156
High Courts06 Apr 2017
Mr. Krishna Kalangutkar, s/o. Shantaram Kalangutkar Vs The Police Inspector, Bicholim Police Station, & Anr.
Bombay High Court · (2017) 04 BOM CK 0149
Code of Criminal Procedure, 1973, Section 482, Section 173, Section 197 - Saving of inherent powers of High Court - Report of police officer on completion of Investigation
High Courts06 Apr 2017Dismissed
State of Maharashtra Vs Vimal
Bombay High Court · (2017) 2 AIRBomRCri 275
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts05 Apr 2017Allowed
Assistant Provident Fund Commissioner, & Anr. Vs Ravi Spinning Ltd, Akola, & Ors.
Bombay High Court · (2017) 04 BOM CK 0247
Employees Provident Funds and Miscellaneous Provisions Act, 1952, Section 6, Section 6, Section 7A, Section 7A, Section 17B,
High Courts05 Apr 2017
Balasaheb s/o Gulabrao Salunke Vs Anil s/o Raosaheb Deshmukh
Bombay High Court · (2017) 04 BOM CK 0242
Code of Civil Procedure, 1908, Order 21Rule 29
High Courts05 Apr 2017
Barabhumi Education Society Vs State of Goa, through Chief Secretary, & Ors.
Bombay High Court · (2017) 04 BOM CK 0239
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts05 Apr 2017
Dasharath Lakhan Sonawane Vs The Principal Secretary
Bombay High Court · (2017) 04 BOM CK 0223
High Courts05 Apr 2017
Nasir Amin Hungund Vs M/s.Glasspaane Aluminium (I) Pvt. Ltd.
Bombay High Court · (2017) 04 BOM CK 0128
Companies Act, 1956, Section 431(1)(a) - Contributories in case of insolvency of member.
High Courts05 Apr 2017
Niraj S/o Narendra Walle Vs Smt. Vijaya W/o Narendra Walle
Bombay High Court · (2017) 04 BOM CK 0126
Court Fees Act, 1870, Section 7(IV)(c) - Computation of fees payable in certain suitsBombay Court Fees Act, 1959, Section 6(IV)(HA) - .
High Courts05 Apr 2017
Raghuvir Sharma Vs State of Goa, Through The IG Prison, Old Director of Education Building, Panaji, Goa, & Anr.
Bombay High Court · (2017) 04 BOM CK 0104
Indian Penal Code, 1860, Section 377 - Unnatural offences
High Courts05 Apr 2017Dismissed
Rajendra Singh Prisoner No.11/07, presently serving sentence at Central Jail Colvale, Goa Vs State of Goa, Through The IG Prison, Old Director of Education Building, Panaji, Goa, & Anr.
Bombay High Court · (2017) 04 BOM CK 0102
High Courts05 Apr 2017
Sindhu Education Society & Anr. Vs Meeta & Anr.
Bombay High Court · (2017) 04 BOM CK 0061
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, Section 5(3) - Certain obligations of Management of private schoolsMaharashtra Employees of Private Schools
High Courts05 Apr 2017
Union of India Vs Laxman Shambu Kulam
Bombay High Court · (2017) 04 BOM CK 0041
High Courts05 Apr 2017Disposed Off
Miss Firdos Vahajuddin Ansari Vs State of Maharashtra, through the Secretary
Bombay High Court · (2017) 2 SCT 671
Constitution of India, 1950 - Article 142, Article 226
High Courts05 Apr 2017Disposed Off
Kahera Sayed Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 337 : (2017) 2 RCRCriminal 1063