COURT ARCHIVE

Bombay High Court judgments

73,156 judgments · page 710 of 3,658

High Courts16 Mar 2017

Shivaji Nagnath Lokare, & Ors. Vs State of Maharashtra, Ministry of Finance, Mantralay, & Ors.

Bombay High Court · (2017) 03 BOM CK 0182

Constitution of India, Article 14, Article 226, Article 233, Article 16(1), Article 233(2) - Appointment of Commission to inquire i

Read judgment

High Courts16 Mar 2017Allowed

Smt. Hemlatabai Ravikant Darne alias Hemalatabai Kamotim Timblo, & Anr. Vs Mr. Prakash Gurudas Timblo, son of Gurudas Timblo, & Ors.

Bombay High Court · (2017) 03 BOM CK 0161

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtEvidence Act, 1872, Section 63, Section 65, Section

Read judgment

High Courts16 Mar 2017Disposed Off

Mr. Pradeep Mishra Vs Police Inspector

Bombay High Court · (2017) 2 MhLJCrl 520

Criminal Procedure Code, 1973 (CrPC) - Section 482Immoral Traffic (Prevention) Act, 1956 - Section 3, Section 4, Section 5Penal Code, 1860 (IPC) - Section 370

Read judgment

High Courts16 Mar 2017Allowed

Shri Sitakant S. Dubhashi Vs Government of India

Bombay High Court · (2017) 2 ALLMR 832 : (2017) 3 BCR 477

Constitution of India, 1950 - Article 14, Article 21, Article 226

Read judgment

High Courts15 Mar 2017

Vinodrai Haridas Kotadia of Mumbai Vs Gopaldas Haridas Kotadia (Since deceased) and Ors.

Bombay High Court · (2017) 03 BOM CK 0283

Succession Act, 1925, Section 61 - Will obtained by fraud, coercion or importunityEvidence Act, 1872, Section 45, Section 63, Section

Read judgment

High Courts15 Mar 2017

Vishwanath Yadav & Ors. Vs Mr. Kashinath Yadav & Anr.

Bombay High Court · (2017) 03 BOM CK 0282

Banking Regulation Act, 1949, Section 45ZA -Goa Succession Act, 2012, Section 15, Section 13

Read judgment

High Courts15 Mar 2017

Common Citizen of India Vs The Honble High Court Judicature of Bombay

Bombay High Court · (2017) 03 BOM CK 0265

Constitution of India, Article 226, Article 39A, Article 350, Article 132 (1), Article 132 (1), Article 134 (1)<

Read judgment

High Courts15 Mar 2017

M/s.Indian Link Chain Manufacturers Limited (In the matter of Companies Act, I of 1956 And In the matter of M/s.Navinon Limited(In Liqn)) Vs Nil

Bombay High Court · (2017) 03 BOM CK 0238

Companies Act, 1956, Section 529A, Section 555 - Overriding preferential payments. - Unpaid dividends and undistributed assets to be paid into the Companies Liquidation Account.

Read judgment

High Courts15 Mar 2017

Nagpur Distilleries Pvt. Ltd. Vs The Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Limited

Bombay High Court · (2017) 03 BOM CK 0212

Read judgment

High Courts15 Mar 2017Dismissed

The Commissioner of Income Tax Vs M/s. Velingkar Brothers

Bombay High Court · (2017) 03 BOM CK 0143

Income Tax Act, 1961, Section 32, Section 32, Section 32, Section 32, Section 147, Section 147,

Read judgment

High Courts15 Mar 2017

Torrent Pharmaceuticals Ltd., Vs Wockhardt Ltd.,

Bombay High Court · (2017) 03 BOM CK 0136

Read judgment

High Courts15 Mar 2017Disposed Off

In Re : M/s. Indian Link Chain Manufacturers Limited

Bombay High Court · (2017) 3 BCR 631 : (2017) 201 CompCas 492

Companies Act, 1956 - Section 529, Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B

Read judgment

High Courts15 Mar 2017Dismissed

Harish Khan alias Hitendra Chimnalal Panchal Vs State of Maharashtra

Bombay High Court · (2017) 2 RCRCriminal 348

Criminal Procedure Code, 1973 (CrPC) - Section 482

Read judgment

High Courts15 Mar 2017Disposed Off

Anuja Kapur Vs State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0073

Read judgment

High Courts15 Mar 2017Disposed Off

State of Maharashtra (Through the Collector of Nashik) Vs Kamaladevi Kailashchandra Kaushal

Bombay High Court · (2017) 2 ACC 176 : (2017) 3 AIRBomR 88 : (2017) 3 ALLMR 847 : (2017) 3 BCR 675 : (2017) 2 TAC 856

Motor Vehicles Act, 1988 - Section 166

Read judgment

High Courts15 Mar 2017Disposed Off

Dr. Vikas Motewar Vs State of Maharashtra

Bombay High Court · (2017) 3 AIRBomR 293 : (2017) 3 BCR 497

Constitution of India, 1950 - Article 21A, Article 226, Article 30Right of Children to Free and Compulsory Education Act, 2009 - Section 15, Section 16

Read judgment

High Courts15 Mar 2017Dismissed