High Courts16 Feb 2017Allowed
Dinesh Gotiram Patel Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 261
Penal Code, 1860 (IPC) - Section 302
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 721 of 3,658
High Courts15 Feb 2017Dismissed
Chhabu Punja Gaikwad Vs Vishnu Nana Chavan
Bombay High Court · (2017) 02 BOM CK 0228
Transfer of Property Act, 1882, Section 60 - Right of mortgagor to redeem
High Courts15 Feb 2017
Irshad Ahmed Abdul Haq Vs The State of Maharashtra
Bombay High Court · (2017) 02 BOM CK 0219
Code of Criminal Procedure, 1973, Section 438, Section 439 - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail
High Courts15 Feb 2017Dismissed
M/s Shriram Insight Share Brokers Limited Vs Antonio F.X. Pereira
Bombay High Court · (2017) 02 BOM CK 0209
Limitation Act, 1963, Section 14 - Exclusion of time of proceeding bona fide in court without jurisdictionArbitration and Conciliation Act, 1996, Section 37,
High Courts15 Feb 2017Dismissed
Maharashtra Cosmopolitan Education Society MCES College of Education and Research Vs The Presiding Officer Mumbai University and College Tribunal University of Mumbai and others
Bombay High Court · (2017) 02 BOM CK 0207
High Courts15 Feb 2017Allowed
Milton Marquis Vs State of Goa through its Chief Secretary, & Ors.
Bombay High Court · (2017) 02 BOM CK 0205
Environment (Protection) Rules, 1986, Rule 4(3)(a) -Environment (Protection) Act, 1986, Section 5
High Courts15 Feb 2017
Navnath s/o Laxman Dhamore Vs The State of Maharashtra & Ors.
Bombay High Court · (2017) 02 BOM CK 0184
Code of Criminal Procedure, 1973, Section 248(1) - Acquittal or convictionIndian Penal Code, 1860, Section 147, Section 332, Sect
High Courts15 Feb 2017
Rawmin Mining and Industries Pvt. Ltd. & Anr Vs State of Maharashtra & Ors
Bombay High Court · (2017) 02 BOM CK 0171
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Land Revenue Code, 1966, Section 247, Section 256,
High Courts15 Feb 2017
THE RELIANCE GENERAL INSURANCE COMPANY Vs BALU KRISHNA CHAVAN AND OTHERS
Bombay High Court · (2017) 02 BOM CK 0144
Motor Vehicles Act, 1988, Section 147, Section 147 - Requirements of policies and limits of liability
High Courts15 Feb 2017Allowed
UNITED INDIA INSURANCE COMPANY LTD Vs VANDANA WIDOW OF SHRIPAT SHENDE & ORS
Bombay High Court · (2017) 02 BOM CK 0139
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts15 Feb 2017Disposed Off
Shri Shivajirao Bhavanrao Patil Vs Shikshan Prasarak Mandal Malshiras
Bombay High Court · (2017) 2 AIRBomR 562 : (2017) 3 BCR 333 : (2017) 3 MhLJ 644
Evidence Act, 1872 - Section 114General Clauses Act, 1897 - Section 27Maharashtra Public Trusts Act, 1950 - Section 50A
High Courts15 Feb 2017Dismissed
State of Maharashtra Vs Suresh Vitthal Mule, R/o. Kasheli, Tal. Rajapur, Dist. Ratnagiri
Bombay High Court · (2017) ALLMRCri 1711 : (2017) 2 MhLJCrl 314 : (2017) 2 RCRCriminal 210
Motor Vehicles Act, 1988 - Section 184Penal Code, 1860 (IPC) - Section 279, Section 337, Section 338
High Courts15 Feb 2017Allowed
M/s. Bombay Film Enterprises Private Limited Vs Shri S.B. Bhagat
Bombay High Court · (2017) 3 AIRBomR 699 : (2017) 2 ALLMR 684 : (2017) 2 CLR 19 : (2017) 2 LLJ 17 : (2017) 3 MhLJ 613
Constitution of India, 1950 - Article 226
High Courts15 Feb 2017Dismissed
Wardha Power Company Limited Vs State of Maharashtra Department of Labour
Bombay High Court · (2017) 3 AIRBomR 222 : (2017) 3 ALLMR 195 : (2017) 3 BCR 131 : (2017) 1 CLR 949 : (2017) 153 FLR 656 : (2017) 153 FLR 139 : (2017) LabLR 339
Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 - Section 2(d)Constitution of India, 1950 - Article 226
High Courts15 Feb 2017Dismissed
MOIL Executive Association Vs Union of India
Bombay High Court · (2017) 3 ALLMR 392 : (2017) 3 MhLJ 152
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 4(3), Section 4(5)
High Courts14 Feb 2017Allowed
Mr. Amin Khan, Son of Munawar Khan Vs The Margao Municipal Council, Through its Chief Officer
Bombay High Court · (2017) 02 BOM CK 0202
High Courts14 Feb 2017Allowed
The Board of Trustees of the Port of Mormugao Vs M/s Vishal Infrastructure Ltd.
Bombay High Court · (2017) 02 BOM CK 0150
Contract Act, 1872, Section 73 - Compensation for loss or damage caused by breach of contractArbitration and Conciliation Act, 1996, Section 37, Section 34<
High Courts14 Feb 2017Allowed
The Deputy Collector (LA) and L.A.O., Panaji, & Anr. Vs Shri Joaquim Francis Fernandes (since deceased) through his legal heirs, Vistacao Rosa Fernandes, & Ors.
Bombay High Court · (2017) 02 BOM CK 0147
High Courts14 Feb 2017
The Goa State Coop. Bank Ltd Vs The Asst. Commissioner of Income Tax & Ors
Bombay High Court · (2017) 02 BOM CK 0146
Income Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 148, Section 148,
High Courts14 Feb 2017Disposed Off
Hyderabad (Sind) National Collegiate Board Vs All India Council For Technical Education
Bombay High Court · (2017) 2 AIRBomR 820
All India Council for Technical Education Act, 1987 - Section 11Constitution of India, 1950 - Article 226