COURT ARCHIVE

Bombay High Court judgments

73,085 judgments · page 704 of 3,655

High Courts23 Mar 2017

Shila Ramchandra Sachdeva Vs Vinod Harchamal Santani

Bombay High Court · (2017) 03 BOM CK 0183

Code of Civil Procedure, 1908, Section 9 - Courts to try all civil suits unless barredSpecific Relief Act, 1963, Section 5 - Recovery of specific immovable property

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High Courts23 Mar 2017

The Principal Vs (Dr.) Mrs.Reshmi Tyagi

Bombay High Court · (2017) 03 BOM CK 0141

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Universities Act, 1994, Section 59 - Right of appeal

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High Courts23 Mar 2017Disposed Off

Mohan @ Mohan Baba Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 305 : (2017) ALLMRCri 1761 : (2017) 2 MhLJCrl 571

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High Courts23 Mar 2017Allowed

Commissioner of Customs And Central Excise Vs SESA Goa Limited

Bombay High Court · (2017) 3 BCR 470

Customs Act, 1962 - Section 131BA

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High Courts23 Mar 2017Dismissed

Municipal Commissioner Vs Shri. Kisan Babu Darge

Bombay High Court · (2017) 3 AIRBomR 384 : (2017) 2 LLJ 288 : (2017) 2 LLN 317

Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28

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High Courts23 Mar 2017Dismissed

Principal Rizvi College of Arts Vs (Dr.) Mrs. Reshmi Tyagi

Bombay High Court · (2017) 3 AIRBomR 408

Constitution of India, 1950 - Article 16, Article 16, Article 28, Article 311Maharashtra Universities Act, 1994 - Section 59

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High Courts23 Mar 2017Allowed

Shankar Dalal Vs Commissioner of Income Tax

Bombay High Court · (2017) 294 CurTR 107 : (2017) 247 Taxman 170

Goa, Daman and Diu Land Revenue Code, 1968 - Section 105, Section 2(1)Income Tax Act, 1961 - Section 2(14)(iii)

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High Courts22 Mar 2017

Ashish s/o Ashok Kuchewar Vs Vitthal s/o Mahadeorao Kuchewar, & Ors.

Bombay High Court · (2017) 03 BOM CK 0273

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High Courts22 Mar 2017

Larsen & Toubro Limited Vs Shree Ahuja Properties & Realtors Private Limited, & Anr.

Bombay High Court · (2017) 03 BOM CK 0245

Contract Act, 1872, Section 126, Section 124 - "Contract of guarantee", "surety", "principal debtor" and "creditor" - "Contract of indemnity" definedArbitration and Concili

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High Courts22 Mar 2017

Leelavati Baburao Chaudhari Vs Pitambar Shridhar Attarde & Ors.

Bombay High Court · (2017) 03 BOM CK 0243

Hindu Succession Act, 1956, Section 6 - Devolution of interest in coparcenary property

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High Courts22 Mar 2017

Mr. Pandurang Sadu Kandolkar, (since deceased through his legal heirs): Rohidas Pandurang Kandolkar,, & Anr. Vs Mr. Cezario F. D''Souza, & Anr.

Bombay High Court · (2017) 03 BOM CK 0223

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High Courts22 Mar 2017Allowed

Mr. Rosario Fernandes (since deceased), Through Legal Heirs: Mrs. Bertha Fernandes, & Ors. Vs Mr. Vithal Ganesh Salgaonkar, & Ors.

Bombay High Court · (2017) 03 BOM CK 0222

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High Courts22 Mar 2017Allowed

Mr. Rupesh Salgaonkar Vs State of Goa, through the Chief Secretary, Govt. of Goa, & Ors.

Bombay High Court · (2017) 03 BOM CK 0221

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High Courts22 Mar 2017Allowed

Raju s/o. Babulal Dange, & Anr. Vs State of Maharashtra, Through P.S., P.S.O., Kalamna

Bombay High Court · (2017) 03 BOM CK 0198

Indian Penal Code, 1860, Section 302, Section 201, Section 34, Section 394 - Punishment for murder - Causing disappearance of evidence of offence or gi

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High Courts22 Mar 2017

Smt. Gangubai Maruti Jadhav, since deceased, through her legal heirs and legal representatives, & Anr. Vs Dattatraya Tukaram Pharane since deceased, through his legal heirs and legal representatives

Bombay High Court · (2017) 03 BOM CK 0163

Hindu Succession Act, 1956, Section 14, Section 14(1) - Property of a female Hindu to be her absolute property - Property of a female Hindu to be her absolute propertyHindu

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High Courts22 Mar 2017Dismissed

Balasaheb @ Suryakant Yashwantrao Mane Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 312 : (2017) ALLMRCri 2307 : (2017) 2 MhLJCrl 589 : (2017) 2 RCRCriminal 534

Protection of Children from Sexual Offences Act, 2012 - Section 19, Section 21, Section 5

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High Courts22 Mar 2017Disposed Off

Mr. Sanjay Sadanand Varrier Vs M/s Power Horse India Pvt. Ltd.

Bombay High Court · (2017) 3 AIRBomR 341 : (2017) 201 CompCas 595 : (2017) 141 SCL 7

Companies Act, 1956 - Section 433(e), Section 434, Section 439Trade Unions Act, 1926 - Section 15, Section 2(g)

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High Courts22 Mar 2017Allowed

Raju Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 354 : (2017) ALLMRCri 1718 : (2017) 2 MhLJCrl 499

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 394

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High Courts22 Mar 2017Dismissed

Shri Kashinath R. Jhunjhunwala Vs M/s. Laxmichand Bhagaji Ltd.

Bombay High Court · (2017) 4 AIRBomR 415 : (2017) 201 CompCas 613

Companies (Court) Rules, 1959 - Rule 86Companies Act, 1956 - Section 391, Section 392

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High Courts21 Mar 2017

Ku. Kunda Motiram Bodalkar (after marriage: Smt.Kunda Arjun Godbole) Vs The Director of Education (Secondary and Higher Secondary) Education Directorate, Maharashtra State, Pune-1, & Ors.

Bombay High Court · (2017) 03 BOM CK 0247

Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 36, Rule 33(1), Rule 33(5)

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