COURT ARCHIVE

Bombay High Court judgments

73,156 judgments · page 720 of 3,658

High Courts20 Feb 2017Disposed Off

Chaudhari Nooruddin M. Younus Vs Mote Rahul Maharudre

Bombay High Court · (2017) 2 AIRBomR 627 : (2017) 3 BCR 56

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of The People Act, 1951 - Section 100, Section 87

Read judgment

High Courts20 Feb 2017Allowed

Smt. Priya Karekar Vs Police Inspector

Bombay High Court · (2017) ALLMRCri 1451 : (2017) 2 MhLJCrl 354

Goa Childrens Act, 2003 - Section 2(m), Section 8Penal Code, 1860 (IPC) - Section 504, Section 506

Read judgment

High Courts20 Feb 2017Dismissed

Ms. Mrinmayi Vs State of Maharashtra

Bombay High Court · (2017) 4 AIRBomR 345 : (2017) 3 BCR 453

Constitution of India, 1950 - Article 14, Article 226Maharashtra Unaided Private Professional Education Institutions (Regulation of Admission to Full Time Professional Undergraduate Medical and Dental Courses) Rules, 2016 - Rule 5(C)(i)

Read judgment

High Courts17 Feb 2017

Vinod s/o. Kadubal Rathod Vs Maharashtra State Electricity Generation Co. Ltd.

Bombay High Court · (2017) 02 BOM CK 0241

Read judgment

High Courts17 Feb 2017Disposed off

Balasaheb Dempurikar Vidhya Mandir, Umari, & Ors. Vs The State of Maharashtra, & Ors.

Bombay High Court · (2017) 02 BOM CK 0234

Constitution of India, Article 254(2), Article 254 - Inconsistency between laws made by Parliament and laws made by the Legislatures of States - Inconsistency between laws made by Parliament a

Read judgment

High Courts17 Feb 2017Allowed

Dr. Jose Floriano Cristovam Pinto, major and his wife Vs Dr. Michelle N. Pinto Souza

Bombay High Court · (2017) 02 BOM CK 0224

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 1, Order 39Rule 1, Order 39Rule 1,

Read judgment

High Courts17 Feb 2017Dismissed

Mr. Tarzan Da Costa, Son Vs Mario Cornelio Francisco De Souza

Bombay High Court · (2017) 02 BOM CK 0197

Code of Civil Procedure, 1908, Section 11, Order 39Rule 1, Order 39Rule 2 - Res Judicata

Read judgment

High Courts17 Feb 2017Allowed

Prateek Chandrashekhar Patil, & Anr. Vs State of Maharashtra Through Government Pleader, & Ors.

Bombay High Court · (2017) 02 BOM CK 0177

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMedical Council Act, 1956, Section 33, Section 25(2),

Read judgment

High Courts17 Feb 2017Disposed Off

Balasaheb Dempurikar Vidhya Mandir Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 791 : (2017) 3 BCR 145 : (2017) 3 MhLJ 825

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16(1)(c)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 16Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 19, Rule 20

Read judgment

High Courts17 Feb 2017Allowed

Mr. Siddharam Shivappa Patil Vs State of Maharashtra

Bombay High Court · (2017) 4 AIRBomR 55 : (2017) 2 ALLMR 693 : (2017) 3 BCR 124 : (2017) 3 MhLJ 159

Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 6Maharashtra Regional and Town Planning Act, 1966 - Section 127

Read judgment

High Courts17 Feb 2017Disposed Off

Sunil Vs State of Maharashtra

Bombay High Court · (2017) 3 MhLJ 404

Constitution of India, 1950 - Article 226Succession Act, 1925 - Section 388

Read judgment

High Courts17 Feb 2017Dismissed

Anita Sitaram Sawant Vs Gosar Developers

Bombay High Court · (2017) 3 ALLMR 497 : (2017) 3 BCR 449

Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1 (3)Evidence Act, 1872 - Section 3Oaths Act, 1969 - Section 4(1)(a), Section 8

Read judgment

High Courts16 Feb 2017Dismissed

M/s Ramdeobaba Padmavati Developers & Builders, & Ors. Vs Ganesh Vitthaldas Chandak, & Ors.

Bombay High Court · (2017) 02 BOM CK 0210

Code of Civil Procedure, 1908, Section 115 - RevisionArbitration and Conciliation Act, 1996, Section 8 - Power to refer parties to arbitration where there is an arbitratio

Read judgment

High Courts16 Feb 2017

Mohan Vs The State of Maharashtra

Bombay High Court · (2017) 02 BOM CK 0204

Indian Penal Code, 1860, Section 302, Section 302, Section 304, Section 304, Section 34, Section 34,

Read judgment

High Courts16 Feb 2017Allowed

Mr. Vithoba Raghoba Fatrekar Vs Shri Gajanan Fatrekar, & Anr.

Bombay High Court · (2017) 02 BOM CK 0194

Goa, Daman and Diu Land Revenue Code, 1968, Section 33

Read judgment

High Courts16 Feb 2017Disposed off

Pandurang Bapu Patil Vs Chief Administrative Officer, Maharashtra Jivan Pradhikaran and Others

Bombay High Court · (2017) 02 BOM CK 0181

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

Read judgment

High Courts16 Feb 2017Dismissed