Bombay High Court Judgments

High Courts08 Mar 2017

The State of Maharashtra Vs Rajaram Yashwant Rasal

Bombay High Court · (2017) 03 BOM CK 0139

Code of Criminal Procedure, 1973, Section 264, Section 255(1), Section 378(1) - Judgment in cases tried summarily - Acquittal or conviction - Appeal in case of acquittal

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High Courts08 Mar 2017Allowed

Sopan s/o Angadrao Akele Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 154 : (2017) ALLMRCri 1829 : (2017) 2 BomCR(Cri) 437 : (2017) 3 MhLJCrl 270

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 302

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High Courts08 Mar 2017Dismissed

Eknath S/o Rangnath Kadam Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 166 : (2017) ALLMRCri 1792 : (2017) 2 BomCR(Cri) 573 : (2017) 2 MhLJCrl 752

Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 324, Section 336, Section 341, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(R)(5), Section 3(2)(5)

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High Courts08 Mar 2017Disposed Off

Shree Sai Shradda Mandal Vs Sachin R. Rahate

Bombay High Court · (2017) 03 BOM CK 0066

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High Courts08 Mar 2017Dismissed

Narayan Dada Bokhare Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1465 : (2017) 2 MhLJCrl 662

Penal Code, 1860 (IPC) - Section 302, Section 506

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High Courts08 Mar 2017Allowed

Smt. Shobha Vs Shri Mohan

Bombay High Court · (2017) 3 MhLJ 334

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, Section 96(2)

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High Courts08 Mar 2017Dismissed

Mohommad Khan Vs Shri Shankar

Bombay High Court · (2017) 3 ALLMR 380 : (2017) 3 BCR 472 : (2017) 3 MhLJ 135

Bombay Mamlatdars Courts Act, 1906 - Section 23, Section 5Civil Procedure Code, 1908 (CPC) - Section 100, Section 9

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High Courts08 Mar 2017Disposed Off

Shri Vijay Machindra Markad Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1488 : (2017) 2 BomCR(Cri) 532 : (2017) 2 MhLJCrl 540

Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts08 Mar 2017Dismissed

Vithal Mallu Chintalwar Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 270 : (2017) 2 ALLMR 816 : (2017) 3 MhLJ 661

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High Courts08 Mar 2017Dismissed

Gurbir Shivdev Singh Vs Naresh Nathulal Pal

Bombay High Court · (2017) 3 BCR 382

Hindu Succession Act, 1956 - Section 15, Section 16, Section 8, Section 9

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High Courts07 Mar 2017

Ajay & Anr. Vs State of Maharashtra & Anr.

Bombay High Court · (2017) 03 BOM CK 0279

Indian Penal Code, 1860, Section 302, Section 201, Section 397, Section 34, Section 307, Section 392,

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High Courts07 Mar 2017Allowed

Maruti Dagadu Charwad (Since Deceased) Through his Legal Heirs Vs Shri. Bhau Nama Gujar (Since deceased) Through his legal heirs and Representatives

Bombay High Court · (2017) 03 BOM CK 0234

Limitation Act, 1963, Article 65

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High Courts07 Mar 2017

Mr. Lawrence Pereira & ors. Vs Mateus Avelino Pereira & ors.

Bombay High Court · (2017) 03 BOM CK 0226

Code of Civil Procedure, 1908, Order 16 Rule 1

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High Courts07 Mar 2017

Naresh Devilal Patle Vs The State of Maharashtra

Bombay High Court · (2017) 03 BOM CK 0209

Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder

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High Courts07 Mar 2017

Shri Rajendra S/o. Hiralal Jain Vs The State Government

Bombay High Court · (2017) 03 BOM CK 0172

Maharashtra Co-operative Societies Act, 1960, Section 152, Section 166, Section 73AAA( 3), Section 77A (1) - Appeals - Repeal, saving and constructi

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High Courts07 Mar 2017Dismissed

Sou Mangal Popatrao Sodmise Vs Sou. Abdagiri Vishvanath Narale, Through her Power of Attorney holder Shri. Lahu Vishvanath Narale

Bombay High Court · (2017) 03 BOM CK 0156

Transfer of Property Act, 1882, Section 60, Section 58(c) - Right of mortgagor to redeem - "Mortgage", "mortgagor", "mortgagee", "mortgage-money", and "mortgage- deed" defined

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High Courts07 Mar 2017Dismissed

State of Goa, Through Mapusa Police Station, Mapusa Goa Vs Mr. Mervin Thomas Menezes, S/o Aloysius Menezes, & Anr.

Bombay High Court · (2017) 03 BOM CK 0152

Indian Penal Code, 1860, Section 302, Section 34, Section 299 - Punishment for murder - Acts done by several persons in furtherance of common intention - Culpable homicide<

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High Courts07 Mar 2017Allowed

The Union of India, through the Secretary, Ministy of Mines, Shastri Bhavan, & Ors. Vs Central Administrative Tribunal, Bombay Bench, Camp at Nagpur, & Ors.

Bombay High Court · (2017) 03 BOM CK 0137

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High Courts07 Mar 2017Dismissed

Akshay Sureshkumar Nalavade Vs Savitribai Phule Pune University

Bombay High Court · (2017) 3 AIRBomR 18 : (2017) 2 ALLMR 773 : (2017) 3 BCR 434 : (2017) 3 MhLJ 844

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High Courts07 Mar 2017Dismissed

Adam Narsayya Narayan Vs Praniti Shinde

Bombay High Court · (2017) 3 AIRBomR 127

Representation of The People Act, 1951 - Section 123

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