High Courts30 Mar 2017Disposed Off
Suresh Ganpati Halvankar Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 650
Criminal Procedure Code, 1973 (CrPC) - Section 320Electricity Act, 2003 - Section 135(1)(b)(c), Section 138(d), Section 152
COURT ARCHIVE
Bombay High Court judgments
73,085 judgments · page 702 of 3,655
High Courts30 Mar 2017Dismissed
Ajay Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 347 : (2017) 2 MhLJCrl 613
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 448
High Courts30 Mar 2017Disposed Off
Cello Household Products Vs Modware India
Bombay High Court · (2017) 3 AIRBomR 499 : (2017) 70 PTC 325
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Designs Act, 2000 - Section 22
High Courts29 Mar 2017
Gokul Sahabrao Sabale Vs The Commissioner of Police
Bombay High Court · (2017) 03 BOM CK 0258
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3 - Power to make orders detaining certain persons
High Courts29 Mar 2017Dismissed
Gyanba s/o Trimbakrao Shirale Vs The State of Maharashtra Through Hon''ble Minister, Marketing Department, Mantralaya, Mumbai -32, & Ors.
Bombay High Court · (2017) 03 BOM CK 0255
Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963, Section 13(1), Section 13(1)(a)(1) -Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967, Rule 45(2A)
High Courts29 Mar 2017
Kisna Ganpat Sawarkar Vs Shri Bhaurao @ Lahanu s/o Ganpat Sawarkar
Bombay High Court · (2017) 03 BOM CK 0248
Code of Civil Procedure, 1908, Section 54 - Partition of estate or separation of share
High Courts29 Mar 2017Allowed
Rukhmaji S/o Devrao Galande Vs The State of Maharashtra Through Police Station Officer
Bombay High Court · (2017) 03 BOM CK 0194
Indian Penal Code, 1860, Section 34, Section 498A, Section 306 - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woma
High Courts29 Mar 2017
Shivam @ Swapnil s/o Vishwanath Shende Vs State of Maharashtra, Through Police Station Officer
Bombay High Court · (2017) 03 BOM CK 0181
Indian Penal Code, 1860, Section 376(2)(f) - Punishment for rape
High Courts29 Mar 2017
Shri Alex J. Fernandes, & Ors. Vs State of Goa, through Chief Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0177
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts29 Mar 2017Disposed off
The State Of Maharashtra & Anr Vs Dhondiba Dagadu Pawagi & Anr
Bombay High Court · (2017) 03 BOM CK 0140
Land Acquisition Act, 1894, Section 4, Section 23, Section 18, Section 28, Section 12(2), Section 28(1),
High Courts29 Mar 2017Allowed
Vikas Shikshan Sanshtha, Goregaon, & Anr. Vs The State of Maharashtra, Through its Secretary, Department of Tribal Development, Mantralaya, & Ors.
Bombay High Court · (2017) 03 BOM CK 0132
High Courts29 Mar 2017Dismissed
M/s.Shree Hari Electricals Vs M/s. Royal Palms (I) Pvt Ltd.
Bombay High Court · (2017) 201 CompCas 675
Companies Act, 1956 - Section 433(e), Section 434
High Courts27 Mar 2017Allowed
Miss. Zarina d/o late Abdul Karim, & Anr. Vs Ashok s/o Bandulal Mehta
Bombay High Court · (2017) 03 BOM CK 0231
High Courts27 Mar 2017Allowed
Miss. Zarina d/o late Abdul Karim, & Anr. Vs Mohankumar s/o Kanhaiyyalal Sharma, & Anr.
Bombay High Court · (2017) 03 BOM CK 0230
Code of Civil Procedure, 1908, Order 30Rule 1
High Courts27 Mar 2017
Nandkumar Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 03 BOM CK 0210
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 435, Section 432,
High Courts27 Mar 2017
Santosh Tulsiram Shitole Vs The State of Maharashtra & Anr
Bombay High Court · (2017) 03 BOM CK 0186
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 432 - Power to suspend or remit sentences
High Courts27 Mar 2017
Sudhakar s/o. Bajirao Kumbhar Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0150
High Courts27 Mar 2017Allowed
Vijay Ganpat Pimple Vs The Thane Municipal Corporation & Ors.
Bombay High Court · (2017) 03 BOM CK 0135
High Courts27 Mar 2017Allowed
Vijay s/o Pundlikrao Changole Vs State of Maharashtra, through Hon"ble Minister, Food, Civil Supplies and Consumer Protection Department, Mantralaya Extension, & Ors.
Bombay High Court · (2017) 03 BOM CK 0133
High Courts27 Mar 2017Allowed
Masoodali Sadaikali Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 221 : (2017) 2 MhLJCrl 473
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, Section 498A