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
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 707 of 3,658
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)
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
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
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
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
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
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
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)
High Courts22 Mar 2017
Ashish s/o Ashok Kuchewar Vs Vitthal s/o Mahadeorao Kuchewar, & Ors.
Bombay High Court · (2017) 03 BOM CK 0273
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