High Courts03 Apr 2017
Mustaq Ahmed Presently in Jail Sada, Vasco, & Ors. Vs State of Goa, & Ors.
Bombay High Court · (2017) 04 BOM CK 0132
COURT ARCHIVE
Bombay High Court judgments
73,085 judgments · page 700 of 3,655
High Courts03 Apr 2017Allowed
PACE SETTER BUSINESS SOLUTIONS PVT LTD Vs UNION OF INDIA & ORS
Bombay High Court · (2017) 04 BOM CK 0117
Constitution of India, Article 226 - Power of High Courts to Issue certain writsFinance Act, 1994, Section 65(19), Section 72, Secti
High Courts03 Apr 2017
Ramesh Balu Chavan Vs The Commissioner of Police Solapur
Bombay High Court · (2017) 04 BOM CK 0099
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2), Section 2 - Power to make orders detaining certain persons -
High Courts03 Apr 2017
Raosaheb s/o Govindrao Sanap Vs Ram s/o Bapurao Chorwadkar
Bombay High Court · (2017) 04 BOM CK 0097
Evidence Act, 1872, Section 40, Section 43 - Previous judgment relevant to bar a second suit or trial - Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant
High Courts03 Apr 2017Disposed off
Shri Amar T. Borana, Vs Confraria do Fundo Reunido of Merces Church
Bombay High Court · (2017) 04 BOM CK 0079
High Courts03 Apr 2017
Shri Raymond Lancy Rodrigues Vs Smt. Yogita w/o Raymond Rodrigues
Bombay High Court · (2017) 04 BOM CK 0071
Divorce Act, 1945, Section 10(1)(ix)
High Courts03 Apr 2017
Tanksal Kamgar Sena Vs India Government Mint
Bombay High Court · (2017) 04 BOM CK 0054
Industrial Disputes (Central) Rules, 1957, Rule 41, Rule 42
High Courts03 Apr 2017
The State of Maharashtra Vs Smt.Sharadabai Ganesh Oze
Bombay High Court · (2017) 04 BOM CK 0049
Code of Civil Procedure, 1908, Section 102, Section 96(4) - No Second Appeal in Certain Cases - Appeal from original decreeIncome Tax Act, 1961, Secti
High Courts03 Apr 2017
Tushar s/o. Rajansingh Rajput Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 04 BOM CK 0045
Constitution of India, Article 21, Article 19 - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860,
High Courts03 Apr 2017Disposed off
UNION OF INDIA Vs REETA RANI BHAGENDRA SINGH & ANR
Bombay High Court · (2017) 04 BOM CK 0040
Code of Civil Procedure, 1908, Order 6Rule 17 -Motor Vehicles Act, 1988, Section 166, Section 166, Section 158(6)
High Courts03 Apr 2017Disposed Off
Vinod Kumar Saboo Vs Sudarshan Vishwanath Malpani
Bombay High Court · (2017) 3 AIRBomR 457 : (2017) 3 BCR 351
Civil Procedure Code, 1908 (CPC) - Order 37
High Courts03 Apr 2017Disposed Off
CIT Vs Johnson & Johnson Ltd.
Bombay High Court · (2017) 247 Taxman 136
Income Tax Act, 1961 - Section 92C(1)
High Courts03 Apr 2017Allowed
Allahabad Bank Vs M/s. Divya International L.I.C.
Bombay High Court · (2017) 3 AIRBomR 488 : (2017) 3 BCR 281
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 3
High Courts31 Mar 2017Dismissed
Rajani Vs State Of Maharashtra And Ors
Bombay High Court · (2017) 03 BOM CK 0284
Constitution of India, 1950 — Article 16, 16(1), 16(4)
High Courts31 Mar 2017
Amit s/o. Thamaji Dighe Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0275
Indian Penal Code, 1860, Section 468, Section 467, Section 34, Section 406, Section 477 - Forgery for purpose of cheating - Forger
High Courts31 Mar 2017
Avinash s/o Trimbakrao Begade Vs Maroti s/o Govinda Dhiwar
Bombay High Court · (2017) 03 BOM CK 0270
Evidence Act, 1872, Section 41, Section 43 - Relevancy of certain judgments in probate, etc. of jurisdiction - Judgment, etc. other than those mentioned in Sees. 40 to 42, when relevant
High Courts31 Mar 2017Dismissed
Mahalgo Bhuto Gaonkar Vs Gurudas Datta Timblo, Margao, Goa. (expired, represented through LRs): Smt. Pramila Gurudas Timblo, & Ors.
Bombay High Court · (2017) 03 BOM CK 0236
Land Acquisition Act, 1894, Section 30 -Portuguese Civil Code, 1867, - Article 953
High Courts31 Mar 2017Allowed
Motiram Zingar Wawre, & Ors. Vs State of Maharashtra, through Collector, Nagpur, & Ors.
Bombay High Court · (2017) 03 BOM CK 0228
Land Acquisition Act, 1894, Section 11, Section 18, Section 18(1), Section 12(2), Section 18(3), Section 18(2) - E
High Courts31 Mar 2017
Mr. Sanjay Shrivastava, Son of Rajendraprasad, & Anr. Vs The State of Maharashtra, Through Police Station, MIDC, CIDCO, Aurangabad, & Anr.
Bombay High Court · (2017) 03 BOM CK 0220
Code of Criminal Procedure, 1973, Section 482, Section 177 - Saving of inherent powers of High Court - Ordinary place of Inquiry and trialIndian Penal Code, 1860,
High Courts31 Mar 2017
Mr. Sharad Prabhudas Vs M/s. Sapana Real Estates & Ors.
Bombay High Court · (2017) 03 BOM CK 0219
Code of Civil Procedure, 1908, Section 100 - Second appeal