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
COURT ARCHIVE
Bombay High Court judgments
73,137 judgments · page 705 of 3,657
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
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
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