COURT ARCHIVE

Bombay High Court judgments

73,156 judgments · page 709 of 3,658

High Courts20 Mar 2017

Sandesh Shashikant Narvekar Vs The State of Maharashtra & Ors.

Bombay High Court · (2017) 03 BOM CK 0189

Constitution of India, Article 19(g) - Protection of certain rights regarding freedom of speech, etcBombay Prohibition Act, 1949, Section 139 - General powers of 2[Sta

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High Courts20 Mar 2017Allowed

Shri Kavindraprasad Prajapati s/o. late Diwakarprasad Prajapati Vs Smt. Chetna Sushilkumar Prajapati, Daughter of Shri Sushilkumar Prajapati, & Ors.

Bombay High Court · (2017) 03 BOM CK 0175

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents

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High Courts20 Mar 2017Allowed

Shri Nagendra S. Nagvekar Vs Smt. Sundaramma Kandaswami, & Anr.

Bombay High Court · (2017) 03 BOM CK 0174

Goa Preservation of Trees Act, 1984, Section 12(a), Section 12(a)(3)

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High Courts20 Mar 2017

Shri. Gautam Baburao Maske, & Anr. Vs The State of Maharashtra Through its Chief Secretary, And Under Secretary Urban Development Department, Mantralaya, & Ors.

Bombay High Court · (2017) 03 BOM CK 0169

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts20 Mar 2017Allowed

Shrikrishna Sheshrao Dane, & Ors. Vs Vasant Ramrao Tayade, & Anr.

Bombay High Court · (2017) 03 BOM CK 0165

Code of Civil Procedure, 1908, Order 29Rule 9 -Mamlatdars Courts Act, 1906, Section 5(2), Section 5 - Powers of Mamlatdars Courts - P

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High Courts20 Mar 2017Allowed

Jayashree wd/o Sunil Kotgirwar Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 160 : (2017) ALLMRCri 1695 : (2017) 2 MhLJCrl 442

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 107, Section 306

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High Courts20 Mar 2017Allowed

State of Maharashtra Vs Nitin Balkisan Gaikwad

Bombay High Court · (2017) 2 AIRBomRCri 100 : (2017) ALLMRCri 1573 : (2017) 2 MhLJCrl 770

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 366Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302, Section 498A, Section 506

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High Courts20 Mar 2017Dismissed

The Pr. Commissioner of Income Tax Vs M/s. Bandekar Brothers Pvt. Ltd.

Bombay High Court · (2017) 3 BCR 367

Income Tax Act, 1961 - Section 260A

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High Courts17 Mar 2017

Cogent Enterprises Pvt. Ltd. Vs Shri Vijay Kumar Jagdishray Chawla

Bombay High Court · (2017) 03 BOM CK 0266

Arbitration and Conciliation Act, 1996, Section 11, Section 8(3) - Appointment of arbitrators - Power to refer parties to arbitration where there is an arbitration agreement

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High Courts17 Mar 2017

Hotel Samrat Bar & Restaurant, Opp.Bus Stand, Gandhibag, Nagpur Vs Assistant Commissioner of Income Tax

Bombay High Court · (2017) 03 BOM CK 0254

Income Tax Act, 1961, Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 133A,

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High Courts17 Mar 2017

Laxmikant V. Palekar, Son of Late Vithal Palekar Vs State of Goa Through its Chief Secretary, & Ors.

Bombay High Court · (2017) 03 BOM CK 0244

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High Courts17 Mar 2017Disposed Off

Kamla Realty (Bombay) Vs New Gopal Premises Co-op. Society Ltd.

Bombay High Court · (2017) 03 BOM CK 0129

Civil Procedure Code, 1908 (CPC) - Order 40 Rule 1Maharashtra Co-operative Societies Act, 1960 - Section 354

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High Courts17 Mar 2017Allowed

M/s Umed Realators Vs Smt Shobha

Bombay High Court · (2017) 3 AIRBomR 217 : (2017) 3 ALLMR 518 : (2017) 3 BCR 567 : (2017) 3 MhLJ 308

Limitation Act, 1963 - Article 64, Article 65

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High Courts17 Mar 2017Disposed Off

State of Maharashtra Vs Judge, Labour Court & Commissioner for Workmen''s Compensation

Bombay High Court · (2017) 2 LLN 89

Employees Compensation Act, 1923 - Section 22, Section 3Maharashtra Employment Guarantee Act, 1977 - Section 16, Section 7(2)(xiv)

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High Courts16 Mar 2017

Kanta Tejas Maun Vs Dr. Tejas Knubhai Maun

Bombay High Court · (2017) 03 BOM CK 0280

Hindu Marriage Act, 1955 — Section 13(1), 23(1), 25(2)

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High Courts16 Mar 2017

M/s. Shakti International Private Limited Vs M/s. Excel Metal Processors Private Limit

Bombay High Court · (2017) 3 AIRBomR 388

Code of Civil Procedure, 1908 — Order 40Arbitration and Conciliation Act, 1996 — Section 9, Section 5, Section 17

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High Courts16 Mar 2017Allowed

JISAM SALAM, & ANR. Vs GOA UNIVERSITY, Through its Vice Chancellor, Having office at Goa University, & Ors.

Bombay High Court · (2017) 03 BOM CK 0251

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts16 Mar 2017

M/s. Zuari Global Ltd. Vs The Assistant Commissioner of Income-Tax-Circle-2(1), & Ors.

Bombay High Court · (2017) 03 BOM CK 0239

Income Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 143(3), Section 143(3)

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High Courts16 Mar 2017

Messer Holdings Limited Vs Bombay Oxygen Corporation Ltd.

Bombay High Court · (2017) 03 BOM CK 0233

Code of Civil Procedure, 1908, Section 9A, Order 14Rule 2 -Limitation Act, 1963, Article 113, Article 59

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High Courts16 Mar 2017

Rukhsana Hanif Pathan Vs The State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0193

Indian Penal Code, 1860, Section 379 - Punishment for theftEvidence Act, 1872, Section 3, Section 114(e) - Interpretation clause - Court may presume

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