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
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 708 of 3,658
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
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
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
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
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
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
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)
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
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
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)
High Courts21 Mar 2017
Lalasaheb S/o Rajesaheb Shaikh, & Anr. Vs The State of Maharashtra Through the Police Inspector, & Ors.
Bombay High Court · (2017) 03 BOM CK 0246
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 156, Section 1
High Courts21 Mar 2017
Shubham Sharad Gadamade, & Anr. Vs The Scheduled Tribe Certificate Scrutiny Committee, Nagpur Through its Member-Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0164
Maharashtra Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic Tribes and Other backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012, Rule 17
High Courts21 Mar 2017Disposed off
Smt. Geeta Kumarchand Shah Vs Shri Damodar Hirachand Shah
Bombay High Court · (2017) 03 BOM CK 0162
Code of Civil Procedure, 1908, Section 100, Section 54, Order 6Rule 7 - Second appeal - Partition of estate or separation of shareRegistratio
High Courts21 Mar 2017Allowed
Smt. Sitabai Rama Kamat Ghanekar Vs Shri Prabhakar Dattatraya Bhide
Bombay High Court · (2017) 03 BOM CK 0158
Code of Civil Procedure, 1908, Order 12Rule 6 -Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or
High Courts21 Mar 2017Allowed
State Bank of India Vs Chaityaram Koche S/o Jethu Koche (Dead) Legal Representative Through Smt. Baru Bai Koche Wd/o Late Chaityaram Koche, & Ors.
Bombay High Court · (2017) 03 BOM CK 0153
High Courts21 Mar 2017Dismissed
Ashok Sambhaji Giranje Vs State of Maharashtra
Bombay High Court · (2017) 2 Crimes 191
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts21 Mar 2017Disposed Off
Bhagwan Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJCrl 546
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 3, Section 7
High Courts21 Mar 2017Dismissed
Pradeep Vs The Goa State Co-operative Bank Ltd.
Bombay High Court · (2017) 3 AIRBomR 481 : (2017) 3 BCR 398 : (2017) 3 MhLJ 274
Constitution of India, 1950 - Article 226Maharashtra State Co-operative Society Rules, 1985 - Rule 22(14)(I)Multi-State Cooperative Societies Act, 1984 - Section 84
High Courts20 Mar 2017Allowed
Amit Suresh Arya Vs Central Bureau of Investigation, Through Police Station Inspector
Bombay High Court · (2017) 03 BOM CK 0274
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,