High Courts03 Mar 2017
Ajay Mehra In the matter of Enercon GmbH, & Ors. Vs Yogesh Mehra, & Ors.
Bombay High Court · (2017) 03 BOM CK 0278
Code of Civil Procedure, 1908, Section 39, Section 51, Section 2(3), Order 21, Order 21Rule 11(2),
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Bombay High Court judgments
73,156 judgments · page 715 of 3,658
High Courts03 Mar 2017
Ambhore Vinod Dutta Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0276
High Courts03 Mar 2017
Dr. Fernando Jose Mascarenhas, son of late Constancio Mascarenhas Vs Ms. Drakshayani Appasaheb Palekar, & Ors.
Bombay High Court · (2017) 03 BOM CK 0262
Code of Civil Procedure, 1908, Order 7Rule 11 -Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968, Section 56, Sec
High Courts03 Mar 2017
Dr. Jairam Karmalkar Vs State of Goa Through the Chief Secretary, & Ors.
Bombay High Court · (2017) 03 BOM CK 0261
High Courts03 Mar 2017
MARIA Vs MINISTRY OF ENVIRONMENT, FOREST AND CLIMATE CHANGE
Bombay High Court · (2017) 03 BOM CK 0235
Forest (Conservation) Act, 1980, Section 2, Section 2 - Restriction on the dereservation of forests or use of forest land for non forest purpose
High Courts03 Mar 2017
Mr. Sylvester D''Souza Vs Ana Maria D''Souza, & Ors.
Bombay High Court · (2017) 03 BOM CK 0218
High Courts03 Mar 2017
Rajashri Prakash Ahire Vs State of Maharashtra and Ors.
Bombay High Court · (2017) 03 BOM CK 0200
High Courts03 Mar 2017Dismissed
Shivram s/o Rama Lokhande Vs The State of Maharashtra, through Principal Secretary, General Administration Department, & Ors.
Bombay High Court · (2017) 03 BOM CK 0179
High Courts03 Mar 2017Disposed Off
Kannamwar Coop. Hsg. Soc. Association Vs Union of India
Bombay High Court · (2017) 03 BOM CK 0130
High Courts03 Mar 2017Dismissed
Mohan Moreshwar Agashe Vs Managing Director
Bombay High Court · (2017) 4 AIRBomR 50 : (2017) 2 ALLMR 804 : (2017) 2 BCR 794 : (2017) 3 MhLJ 892
High Courts03 Mar 2017Disposed Off
Farid Mohammed Shaikh @ Firoz Yusuf Shaikh Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 439Maharashtra Police Act, 1951 - Section 135, Section 37(1)
High Courts03 Mar 2017Disposed Off
Chipemsang Matthew Luikham Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0064
Penal Code, 1860 (IPC) - Section 306
High Courts03 Mar 2017Dismissed
Premji Keshavji Chedda Vs Central Vigilance Commission
Bombay High Court · (2017) 3 AIRBomR 560 : (2017) 2 BomCR(Cri) 586 : (2017) 2 MhLJCrl 530
Constitution of India, 1950 - Article 226
High Courts02 Mar 2017
Akshay Sureshkumar Nalavade Vs The Savitribai Phule Pune
Bombay High Court · (2017) 03 BOM CK 0277
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Mar 2017
Govind s/o Vitthal Talegave Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 03 BOM CK 0257
High Courts02 Mar 2017
Jairam Gangaram Burke & Ors. Vs The State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0252
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, Section 24, Section 64
High Courts02 Mar 2017
Mohd. Asgar Choudhari and others Vs State of Maharashtra and another
Bombay High Court · (2017) 03 BOM CK 0229
Indian Penal Code, 1860, Section 34, Section 406, Section 306, Section 498(A) - Acts done by several persons in furtherance of common intention - Punis
High Courts02 Mar 2017Dismissed
Pandurang Bahuuddeshiya Sevabhavi Sanstha, Barhali, Taluka Mukhed And Others Vs The State of Maharashtra And Others
Bombay High Court · (2017) 03 BOM CK 0205
Juvenile Justice (Care and Protection of Children) Act, 2000, Section 41, Section 8, Section 37, Section 9, Section 34,
High Courts02 Mar 2017
Sanjay Sahebrao Savant & anr. Vs State of Maharashtra
Bombay High Court · (2017) 03 BOM CK 0187
Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 323, Section 326, Section 506,
High Courts02 Mar 2017
Santshri Baba Maha Hansaji Maharaj Vs The State of Maharashtra & ORS
Bombay High Court · (2017) 03 BOM CK 0185
Code of Criminal Procedure, 1973, Section 144(2), Section 144(5) - Power to issue order in urgent cases of nuisance or apprehended danger - Power to issue order in urgent cases of nuisance or