High Courts27 Mar 2017Dismissed
Shri. Abhay Shantilal Jain Vs The State of Maharashtra
Bombay High Court · (2017) 2 Crimes 178
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 406, Section 420
COURT ARCHIVE
Bombay High Court judgments
73,085 judgments · page 703 of 3,655
High Courts27 Mar 2017Allowed
Savita Manish Chaudhari Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 233
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 307, Section 450
High Courts27 Mar 2017Dismissed
Shreya Milind Nimonkar Vs Medical Council of India through President
Bombay High Court · (2017) 3 SCT 195
Maharashtra Medical Council Rules, 1967 - Rule 62
High Courts27 Mar 2017Dismissed
Shri Mallu Tikaram Varma Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 608
Bombay Police Act, 1951 - Section 57(1)(a)Constitution of India, 1950 - Article 22(5)
High Courts24 Mar 2017
Mr.Latesh Kumar Ganeshbhai Patel and Another Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0217
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 41, Section 154, Section 155
High Courts24 Mar 2017
Nil Vs The State of Goa through its Chief Secretary Secretariat, Porvorim Goa, & Anr.
Bombay High Court · (2017) 03 BOM CK 0207
High Courts24 Mar 2017
Rajiv Mohan Mishra Vs City and Industrial Development Corporation of Maharashtra Ltd. and others
Bombay High Court · (2017) 03 BOM CK 0199
Constitution of India, Article 14 -Maharashtra Regional and Town Planning Act,1966, - Section 46, Section 46, Section 46, Section 46, Section 53, Section 53, Section 44, Section 44, Section 143, Section 143
High Courts24 Mar 2017
Raman Bhagwandas Vanjani Vs Mohammad Salim Sk. Abdullah
Bombay High Court · (2017) 03 BOM CK 0197
Motor Vehicles Act, 1988, Section 166, Section 166 - Application for compensation
High Courts24 Mar 2017
Shri Abdul Sattar Shaikh & Ors Vs The State of Goa & Ors
Bombay High Court · (2017) 03 BOM CK 0178
Code of Civil Procedure, 1908, Order 7Rule 11 -Goa Land (Prohibition On Construction) Act, 1995, Section 4
High Courts24 Mar 2017
Shri Ganesh Vithoba Nagpure Vs Shri Santaji Shikshan Vikas Sanstha Nagpur, through its President Shri Dinesh Govindrao Wanjari, & Ors.
Bombay High Court · (2017) 03 BOM CK 0176
High Courts24 Mar 2017Allowed
Shri Vijaykumar s/o Uttamchand Bothra, & Ors. Vs State of Maharashtra, through its Secretary, Ministry of Urban Development, Mantralaya, Mumbai, & Ors.
Bombay High Court · (2017) 03 BOM CK 0170
Urban Land (Ceiling and Regulation) Act, 1976, Section 10(3), Section 10(5) - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit
High Courts24 Mar 2017Allowed
SMT.USHA PANDURANG TANPURE Vs THE STATE OF MAHARASHTRA
Bombay High Court · (2017) 03 BOM CK 0157
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 506, Section 504 - Punishment f
High Courts24 Mar 2017
The State of Maharashtra Vs Vitthal s/o Pandurang Kolpyakwar
Bombay High Court · (2017) 03 BOM CK 0138
Evidence Act, 1872, Section 78, Section 57(1) - Proof of other official documents - Facts of which. Court must take judicial noticeBombay Highways Act, 1955,
High Courts24 Mar 2017Dismissed
Gurunath Laxman Gawli Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 192 : (2017) ALLMRCri 2324 : (2017) 2 MhLJCrl 521 : (2017) 2 RCRCriminal 528
Penal Code, 1860 (IPC) - Section 107, Section 306, Section 307
High Courts24 Mar 2017Allowed
Usha Pandurang Tanpure Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 140 : (2017) 2 MhLJCrl 667
Evidence Act, 1872 - Section 165Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts23 Mar 2017
Babu Gangaram Chandragiri Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0269
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 307, Section 323,
High Courts23 Mar 2017
Miss. Seema Shitalaprasad Mishra Vs The Principal
Bombay High Court · (2017) 03 BOM CK 0232
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts23 Mar 2017
Nikhil Prabhakar Shedge Vs Union of India and others
Bombay High Court · (2017) 03 BOM CK 0208
Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, Section 33 - Reservation of posts
High Courts23 Mar 2017Allowed
Ratnakar Pralhad Deoras (deceased) through L.Rs.:Smt. Pushpa Wd/o Ratnakar Deoras, & Ors. Vs Vyankatesh Shamrao Fulmali, (deceased) through L.Rs:Vivek Vyankatesh Fulmali, & Ors.
Bombay High Court · (2017) 03 BOM CK 0195
Code of Civil Procedure, 1908, Order 26Rule 13, Order 26Rule 14 -Limitation Act, 1963, Article 136, Arti
High Courts23 Mar 2017Dismissed
Sau. Aruna wife of Arvind Naik, & Ors. Vs Kanaiyya son of Maroti Kongre, & Ors.
Bombay High Court · (2017) 03 BOM CK 0184
Code of Civil Procedure, 1908, Section 9A -Maharashtra Land Revenue Code, 1966, Section 143, Section 143(1), Section 143(5)