COURT ARCHIVE

Bombay High Court judgments

73,085 judgments · page 701 of 3,655

High Courts31 Mar 2017

Mrs. Vandana w/o Nandkishore Khedikar Vs Rashtrasant Tukdoji Maharaj Nagpur University, Nagpur Ravindranath Tagore Road, Civil Lines, Nagpur through its Registrar, & Ors.

Bombay High Court · (2017) 03 BOM CK 0214

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMaharashtra Unive

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High Courts31 Mar 2017

Sanjay s/o. Kashiram Inche, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 03 BOM CK 0188

Indian Penal Code, 1860, Section 34, Section 385, Section 501, Section 500, Section 384, Section 383 - Acts d

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High Courts31 Mar 2017

Shrikant s/o Trimbakrao Begade, & Ors. Vs Natthu Maroti Shivarkar, & Ors.

Bombay High Court · (2017) 03 BOM CK 0166

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

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High Courts31 Mar 2017

St. Anthonys Mundkar and Tenant Association Vs The Chief Town Planner & Ors.

Bombay High Court · (2017) 03 BOM CK 0155

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsGoa, Daman and Diu Agricultural

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High Courts31 Mar 2017Allowed

St. Anthony''s Mundkar and Tenant Association, & Ors. Vs The Chief Town Planner, Town and Country Planning Department, & Ors.

Bombay High Court · (2017) 03 BOM CK 0154

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGoa, Daman and Diu Agricultural Tenancy Act, 1964, Section 61, Section

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High Courts31 Mar 2017

State of Maharashtra, through Police Station Officer Vs Kamlakar s/o Dajiba Bhure, & Ors.

Bombay High Court · (2017) 03 BOM CK 0151

Indian Penal Code, 1860, Section 34, Section 324, Section 342, Section 506, Section 504 - Acts done by several persons in furthera

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High Courts31 Mar 2017

Sujyoti India (P) Limited Vs The Western Coalfields Limited, & Ors.

Bombay High Court · (2017) 03 BOM CK 0148

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

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High Courts31 Mar 2017Dismissed

Suresh s/o Gondu Tayde, & Anr. Vs The State of Maharashtra, Through, Police Inspector, Faizpur police station, Faizpur, & Anr.

Bombay High Court · (2017) 03 BOM CK 0147

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 320 - Savin

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High Courts31 Mar 2017Dismissed

Amit Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 351 : (2017) 2 MhLJCrl 797

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 467, Section 468

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High Courts31 Mar 2017Allowed

Ajit Rameshkumar Patni Vs Dr. Vijay Sarathi

Bombay High Court · (2017) 3 AIRBomR 556 : (2017) 3 ALLMR 230

Civil Procedure Code, 1908 (CPC) - Section 9, Section 9AMaharashtra Universities Act, 1994 - Section 59

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High Courts31 Mar 2017Dismissed

Shri Shriram Gopaldas Khatod Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 467 : (2017) 3 BCR 586

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 11, Section 11A, Section 12

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High Courts31 Mar 2017Dismissed

State of Maharashtra Vs Kishabapu @ Krushnarao Nanasaheb Bhosale

Bombay High Court · (2017) 2 AIRBomRCri 249 : (2017) 3 MhLJCrl 284

Penal Code, 1860 (IPC) - Section 302

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High Courts31 Mar 2017Disposed Off

Neria Bendavid Vs State of Goa

Bombay High Court · (2017) 2 MhLJCrl 503

Goa Prison Rules, 2006 - Rule 385, Rule 391

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High Courts31 Mar 2017Dismissed

Mr. Ruben Franco Vs State

Bombay High Court · (2017) 2 MhLJCrl 435

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 111, Section 116

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High Courts31 Mar 2017Allowed

Sanjay s/o. Kashiram Inche Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 359 : (2017) 2 MhLJCrl 764

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 385, Section 500, Section 501

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High Courts30 Mar 2017

District : Latur Sayyad Hifakatali Dastgir Vs Lalasaheb Rajesaheb Shaikh

Bombay High Court · (2017) 03 BOM CK 0264

Code of Criminal Procedure, 1973, Section 439(2), Section 169, Section 156(3) - Special powers of High Court or Court of Session regarding bail - Release of accused when e

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High Courts30 Mar 2017

M/s. Murphy Electronics Pvt. Ltd. Vs EDC Ltd., & Anr.

Bombay High Court · (2017) 03 BOM CK 0240

State Financial Corporations Act, 1951, Section 31, Section 31(1)(AA) - Special provisions for enforcement of claims by Financial Corporation - Special provisions for enforcement of claims by Fi

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High Courts30 Mar 2017

Vijay Nana Sawant Vs Commissioner of Police for Greater Mumbai and Ors.

Bombay High Court · (2017) 03 BOM CK 0134

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High Courts30 Mar 2017Allowed

Hanumant Bhiva Chavan Vs State of Maharashtra

Bombay High Court · (2017) 2 Crimes 187 : (2017) 2 RCRCriminal 570

Penal Code, 1860 (IPC) - Section 304

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High Courts30 Mar 2017Dismissed

Urmi Developers Pvt. Ltd. Vs M/s. Kanoria Brothers

Bombay High Court · (2017) 3 AIRBomR 419

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