High Courts06 Feb 2017Allowed
Mr. Reggie Fernandes Vs Miss Shanta C. Khovalkar
Bombay High Court · (2017) 02 BOM CK 0198
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 725 of 3,658
High Courts06 Feb 2017Dismissed
The State of Maharashtra, & Anr. Vs Jagannath Sahebrao Wabale, & Ors.
Bombay High Court · (2017) 02 BOM CK 0142
Land Acquisition Act, 1894, Section 28A - Re-determination of the amount of compensation on the basis of the award of the CourtIncome Tax Act, 1961, Section 260A,
High Courts06 Feb 2017Partly Allowed
Rajendra @ Anant Sainath Patil Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 974
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300
High Courts06 Feb 2017Dismissed
Karuppiah Mahalingam Vs M/s. Kotak Mahindra Bank Limited
Bombay High Court · (2017) 2 BC 126
Arbitration and Conciliation Act, 1996 - Section 31, Section 33(3), Section 33(7)
High Courts06 Feb 2017Disposed Off
Pradeep V. Salelkar Vs Deputy Collector & SDO Margao
Bombay High Court · (2017) 2 BCR 626
Limitation Act, 1963 - Section 14
High Courts06 Feb 2017Disposed off
Ajaykumar Shankarrao Waghmare Vs Union of India
Bombay High Court · (2017) 3 AIRBomR 226 : (2017) 3 ALLMR 501 : (2017) 2 BCR 662
Cinematograph Certification Rules, 1983 - Rule 23, Rule 26
High Courts06 Feb 2017Partly Allowed
Dudeshwar Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 754 : (2017) ALLMRCri 1254 : (2017) 2 BomCR(Cri) 342 : (2017) 1 Crimes 544 : (2017) 2 MhLJCrl 339
Penal Code, 1860 (IPC) - Section 376, Section 394, Section 397
High Courts06 Feb 2017Disposed Off
Ms. Nagina Hakimuddin Akolawala (Hirani) Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 459 : (2017) 3 MhLJ 641
Maharashtra Regional and Town Planning Act, 1966 - Section 127(1)
High Courts03 Feb 2017Allowed
Mrs. Arti Shivram Patil @ Artikumari N. Naik Vs Mr. Shivram A. Patil, son of late Shri Anantrao Patil
Bombay High Court · (2017) 02 BOM CK 0193
High Courts03 Feb 2017Allowed
Deepak S/o Kashinath Aher Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 648 : (2017) ALLMRCri 1247 : (2017) 2 BomCR(Cri) 72 : (2017) 2 MhLJCrl 379
Essential Commodities Act, 1955 - Section 6-A, Section 6-B
High Courts03 Feb 2017Allowed
Bharat Dattatray Chaudhari Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 700 : (2017) 2 ALLMR 455 : (2017) 2 BCR 658
High Courts03 Feb 2017Dismissed
Dharmaraj Vs State of Maharashtra
Bombay High Court · (2017) 2 BomCR(Cri) 160 : (2017) 2 MhLJCrl 110 : (2017) 140 SCL 443
Negotiable Instruments Act, 1881 (NI) - Section 138, Section 142(1)(b)
High Courts03 Feb 2017Dismissed
New India Assurance Co. Ltd. Vs Mahadevi Parshuram Hosamani
Bombay High Court · (2017) 2 ACC 312 : (2017) 3 ALLMR 655 : (2017) 2 BCR 612 : (2017) 3 MhLJ 109 : (2017) 2 TAC 570
Motor Vehicles Act, 1988 - Section 168Workmens Compensation Act, 1923 - Section 12
High Courts02 Feb 2017Allowed
Anna Parisa Chougule, since deceased by his heirs and legal representatives Vs Sou. Sulochana Nabhiraj Chougule
Bombay High Court · (2017) 02 BOM CK 0235
Code of Civil Procedure, 1908, Order 8Rule 6A -Limitation Act, 1963, Section 22, Article 113 - Continuing breaches and torts
High Courts02 Feb 2017
Ramesh Vs Dhuneshwar S.P. Pethe and Ors.
Bombay High Court · (2017) 02 BOM CK 0173
Code of Criminal Procedure, 1973, Section 482, Section 245 (1) - Saving of inherent powers of High Court - When accused shall be dischargedIndian Penal Code, 1860,
High Courts02 Feb 2017
Sesa Resources Ltd. Vs Asstt. Commissioner of Income-tax, & Ors.
Bombay High Court · (2017) 02 BOM CK 0163
Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 226(3), Sectio
High Courts02 Feb 2017Disposed off
Simplex Projects Ltd. Vs Asst. Commercial Tax Officer, Vasco Da Gama Ward, & Ors.
Bombay High Court · (2017) 02 BOM CK 0155
High Courts02 Feb 2017
THE VILLAGE PANCHAYAT OF CANSAULIM, THR. ITS SARPANCH, AND ORS. Vs M/S. COMPETENT AUTOMOBILES LTD., THR. ITS AUT. SINGATORY MR. AMIT GUPTA, AND ORS.
Bombay High Court · (2017) 02 BOM CK 0140
High Courts02 Feb 2017Partly Allowed
Maharashtra State Road Transport Corporation Vs Sadullah Khan Aziz Khan
Bombay High Court · (2017) 3 AIRBomR 230 : (2017) 2 ALLMR 404 : (2017) 2 CLR 316 : (2017) 1 LLJ 645 : (2017) 3 MhLJ 523
Constitution of India, 1950 - Article 226
High Courts02 Feb 2017Allowed
Shalini Vs Jagdeo Sukhdeo Kurhade
Bombay High Court · (2017) 2 TAC 81
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173