High Courts02 Feb 2017Dismissed
Maya M. Pednekar Vs State of Goa
Bombay High Court · (2017) 3 ALLMR 788 : (2017) 2 BCR 599
Constitution of India, 1950 - Article 16Goa Government (Seniority) Rules, 1967 - Rule 5
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 726 of 3,658
High Courts02 Feb 2017Allowed
Zumbar s/o. Goroba Kadam Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 94 : (2017) ALLMRCri 843 : (2017) 2 MhLJCrl 45
Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b), Section 59
High Courts02 Feb 2017Allowed
Sopan Satappa Kore Vs The State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 666 : (2017) ALLMRCri 764 : (2017) 1 BomCR(Cri) 596 : (2017) 2 MhLJCrl 162
Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b), Section 59
High Courts02 Feb 2017Disposed Off
Vimalbai Irappa Kamble Vs Sahayak Sanchalak, Arogya Seva
Bombay High Court · (2017) 153 FLR 641 : (2017) LabLR 428
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(a)
High Courts02 Feb 2017Allowed
Anna Parisa Chougule Vs Sou. Sulochana Nabhiraj Chougule
Bombay High Court · (2017) 2 BCR 530
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6-A, Section 100Limitation Act, 1963 - Section 22
High Courts02 Feb 2017Disposed Off
Amar Nagnath Sabale Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 86
Evidence Act, 1872 - Section 24, Section 27Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts02 Feb 2017Allowed
Pawan Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 264 : (2017) 3 ALLMR 580 : (2017) 3 BCR 362
Arms Act, 1959 - Section 3, Section 4Constitution of India, 1950 - Article 21, Article 226
High Courts01 Feb 2017
Vishwanath S/o Balawant Shingnapurkar Vs Yashwant S/o Harishchandra Umale & Anr.
Bombay High Court · (2017) 02 BOM CK 0239
Maharashtra Land Revenue Code, 1966, Section 257 - Power of State Government and of certain revenue and survey officers to call for and examine records and proceedings of subordinate officers
High Courts01 Feb 2017Allowed
Mr. Ian Mcintosh, son of Mr. Donald Mcintosh, & Anr. Vs Mr. Santan Jovito Monteiro, son of late Mr. Tonio Lourdes Monteiro, & Ors.
Bombay High Court · (2017) 02 BOM CK 0199
Code of Civil Procedure, 1908, Order 9Rule 13
High Courts01 Feb 2017
Sumeet Ganpatrao Bachewar Vs The State of Maharashtra & Anr.
Bombay High Court · (2017) 02 BOM CK 0151
Indian Penal Code, 1860, Section 120B, Section 302 -Criminal Procedure Code, 1973, Section 227
High Courts01 Feb 2017Dismissed
Vivid Karyakari Seva Sahakari Society Limited Vs Union of India
Bombay High Court · (2017) AIRCC 1938 : (2017) 3 ALLMR 514 : (2017) 2 BCR 9 : (2017) 3 MhLJ 939
High Courts01 Feb 2017Dismissed
Purnendu Shekharmal Jain Vs M/s. ACG Associated Capsules P. Ltd.
Bombay High Court · (2017) 3 AIRBomR 690 : (2017) 2 BCR 17
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 4
High Courts01 Feb 2017Disposed Off
Executive Engineer Vs Mahadev
Bombay High Court · (2017) 3 ALLMR 533 : (2017) 2 BCR 22 : (2017) 3 MhLJ 379
High Courts01 Feb 2017Dismissed
Vithabai Vs Range Forest officer
Bombay High Court · (2017) 4 AIRBomR 349 : (2017) 2 ALLMR 497 : (2017) 3 MhLJ 459
Constitution of India, 1950 - Article 226
High Courts31 Jan 2017Dismissed
Anilkumar Shrivallabh Sikchi Vs Bharat Petroleum Corporation Limited, & Ors.
Bombay High Court · (2017) 01 BOM CK 0201
Code of Civil Procedure, 1908, Order 6Rule 17, Order 22Rule 4, Order 22Rule 4(2)
High Courts31 Jan 2017
Jai Tuljabhavani Bahu Samajsevi Sanstha Vs State of Maharashtra and Ors.
Bombay High Court · (2017) 01 BOM CK 0183
High Courts31 Jan 2017
LA CITADEL RESIDENTS ASSOCIATION Vs VILLAGE PANCHAYAT OF TALEIGAO
Bombay High Court · (2017) 01 BOM CK 0177
High Courts31 Jan 2017
Miss Emmeli Elizabeth Mendes Vs The Communidade of Pilerne Through the President, & Ors.
Bombay High Court · (2017) 01 BOM CK 0165
High Courts31 Jan 2017
Vijay Vs Arun and Anr.
Bombay High Court · (2017) 01 BOM CK 0122
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent power
High Courts31 Jan 2017Allowed
Nitin Vs Rekha
Bombay High Court · (2017) 2 AIRBomR 406 : (2017) 3 MhLJ 809 : (2017) 1 RCRCivil 983
Hindu Marriage Act, 1955 - Section 7