High Courts22 Feb 2017
Mrs. R. A. Jebanesam, w/o. Late Roche Anthony, & Ors. Vs The Administrator, Communidades of North Zone, & Ors.
Bombay High Court · (2017) 02 BOM CK 0190
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 719 of 3,658
High Courts22 Feb 2017Allowed
Ms. Vina Dattaram Patkar, Alias Ms. Vina Vaman Ghode Vs Mr. Dattaram Jaya Vilas Patkar Alias Mr. Dajvip Patkar
Bombay High Court · (2017) 02 BOM CK 0187
High Courts22 Feb 2017
Satish Janardhan Sakhare Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0166
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981, Rule 41
High Courts22 Feb 2017Disposed off
Shri Rashikant Vaman Hadfadkar, s/o. Late Vaman Hadfadkar Vs Department of Post, India, O/o. Senior Supdt. of Post Office, & Ors.
Bombay High Court · (2017) 02 BOM CK 0157
High Courts22 Feb 2017
The State of Maharashtra Vs Abdul Sattar Haji Usman and others
Bombay High Court · (2017) 02 BOM CK 0143
Constitution of India, Article 14, Article 14, Article 226, Article 226, Article 300A, Article 300A - Appoin
High Courts22 Feb 2017
Vijay Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0137
Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 376(2)(f)(i) - Punishment for rape
High Courts22 Feb 2017Partly Allowed
Noor Aamad Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 783 : (2017) CriLJ 2197
Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27, Section 3, Section 3Penal Code, 1860 (IPC) - Section 300, Section 300, Section 304
High Courts22 Feb 2017Disposed Off
Vishwambhar S/o Jyotiram Sawant Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 864 : (2017) ALLMRCri 1814 : (2017) 2 MhLJCrl 81
Constitution of India, 1950 - Article 226Maharashtra Police Act, 1951 - Section 56(1)(b)
High Courts22 Feb 2017Allowed
Bhalchandra Vs Maharashtra SRTC
Bombay High Court · (2017) 2 TAC 29
Motor Vehicles Act, 1988 - Section 173
High Courts22 Feb 2017Allowed
Maharashtra State Road Transport Corporation Vs Baburao Raoji Shinde
Bombay High Court · (2017) LabLR 669 : (2017) LabLR 399 : (2017) 2 LLJ 145 : (2017) 3 MhLJ 364
Constitution of India, 1950 - Article 226
High Courts22 Feb 2017Disposed Off
Shree Sai Samarth Nagari Sah Patsanstha Ltd. Vs Employees Provident Fund Organisation
Bombay High Court · (2017) LabLR 484
Constitution of India, 1950 - Article 226
High Courts22 Feb 2017Dismissed
Mehboob Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 680 : (2017) ALLMRCri 1918 : (2017) 2 MhLJCrl 64
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 324
High Courts22 Feb 2017Disposed Off
Chetan Navnitlal Shah Vs Fizza Navnitlal Shah
Bombay High Court · (2017) 3 BCR 182
Limitation Act, 1963 - Article 65, Section 113, Section 58
High Courts21 Feb 2017Dismissed
Satish Dharmu Rathod Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 779 : (2017) 2 BomCR(Cri) 471 : (2017) 1 DMC 802 : (2017) 2 MhLJCrl 275
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A
High Courts21 Feb 2017Disposed Off
Terna Matsyavyavsai Sahakari Sanstha Ltd. Vs The State Minister (Fisheries) Government of Maharashtra
Bombay High Court · (2017) 3 AIRBomR 224 : (2017) 3 ALLMR 653 : (2017) 3 MhLJ 323
Maharashtra Co-operative Societies Act, 1960 - Section 23(1)
High Courts20 Feb 2017Disposed off
Bhanumati Satardekar, Major Vs Kashinath Ganesh Satardekar & Ors.
Bombay High Court · (2017) 02 BOM CK 0231
Goa Panchayat Raj Act, 1994, Section 66(3), Section 64(1), Section 66(4)
High Courts20 Feb 2017Dismissed
Mrs. Bernadette Maria C. Mascarenhas Vs Mr. Kanta N. Morajkar
Bombay High Court · (2017) 02 BOM CK 0192
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtGoa, Daman and Diu Agricultural Tenancy Act, 1964, Section 7,
High Courts20 Feb 2017
Pratap Bhogilal Vs City Industrial Development Corporation
Bombay High Court · (2017) 02 BOM CK 0178
Land Acquisition Act,1894, Section 4, Section 30 -Maharashtra Regional and Town Planning Act,1966, Section 113A, Section 118, Section 118(2)
High Courts20 Feb 2017
Razia Khatoon Rizvi & Anr. Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 02 BOM CK 0170
Code of Criminal Procedure, 1973, Section 482, Section 188 - Saving of inherent powers of High Court - Offence committed outside IndiaIndian Penal Code, 1860,
High Courts20 Feb 2017Allowed
State Bank of India Vs Mr. Aurelio Jose Da Costa & Ors.
Bombay High Court · (2017) 02 BOM CK 0152
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 7Rule 11(d) - RevisionHindu Marriage Act, 1955,