High Courts19 Jan 2017
Devidas Anant Gaikwad Vs State OF Maharashtra
Bombay High Court · (2017) 01 BOM CK 0193
Indian Penal Code, 1860, Section 302, Section 302, Section 147, Section 147, Section 148, Section 148,
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Bombay High Court judgments
73,156 judgments · page 730 of 3,658
High Courts19 Jan 2017Allowed
M/s Raghuveer Agencies Pvt. Ltd. Through its Authorised Signatory Mr. Kamalkant Gopalrao Deshmukh, & Ors. Vs Mr. Santosh s/o Anantrao Jagtap, & Ors.
Bombay High Court · (2017) 01 BOM CK 0174
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Specific Relief Act, 1963, Section 14, Secti
High Courts19 Jan 2017
Mangalabai Dinesh Shirsath Vs The State of Maharashtra & Ors
Bombay High Court · (2017) 01 BOM CK 0170
Indian Penal Code, 1860, Section 302, Section 34, Section 498A, Section 307 - Punishment for murder - Acts done by several persons in furtherance of c
High Courts19 Jan 2017Allowed
The Municipal Corporation of Greater Mumbai Vs Tripat Chamanlal Oberoi, & Ors.
Bombay High Court · (2017) 01 BOM CK 0126
Arbitration Act, 1940, Section 39, Section 41, Section 15, Section 16, Section 17 - Appealable orders - Procedure and powers of Court - Powe
High Courts19 Jan 2017Allowed
Narayan Dinbaji Jambhule, Vs Dr. Deorao Madguji Holi
Bombay High Court · (2017) 2 AIRBomR 274 : (2017) 2 MhLJ 807
Representation of The People Act, 1951 - Section 100(1)(d)(i), Section 191(1)(a), Section 81(1)
High Courts19 Jan 2017Partly Allowed
Mohamad Iqlak Mohamad Iqbal Qureshi Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 80 : (2017) ALLMRCri 688 : (2017) 2 MhLJCrl 692
Evidence Act, 1872 - Section 25, Section 26Penal Code, 1860 (IPC) - Section 363, Section 366A, Section 376(2)(f)
High Courts19 Jan 2017Disposed Off
Mrs. Cecilia Fernandes Vs Inspector General, Panaji
Bombay High Court · (2017) ALLMRCri 822 : (2017) 1 MhLJCrl 600
Goa Prison Rules, 2006 - Rule 324(2)
High Courts19 Jan 2017Allowed
Kanifnath Radhakishan Popalghat Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 795 : (2017) 2 BomCR(Cri) 359 : (2017) 1 MhLJCrl 582
Maharashtra Police Act, 1951 - Section 56(1)(a), Section 56(1)(b)
High Courts19 Jan 2017Disposed Off
Welcome group Searock Vs Mr. Kashinath Iyer
Bombay High Court · (2017) 2 CLR 329 : (2017) LabLR 352
Constitution of India, 1950 - Article 226
High Courts19 Jan 2017Dismissed
Suchita Newal Gawte Vs Newal @ Vaibhav Namdeorao Gawate
Bombay High Court · (2017) 2 DMC 5
Hindu Marriage Act, 1955 - Section 13B
High Courts19 Jan 2017Dismissed
Vithal Bapu Mane Vs Balasaheb Sidhu Masal
Bombay High Court · (2017) 3 ALLMR 659 : (2017) 3 MhLJ 232
Hindu Adoptions and Maintenance Act, 1956 - Section 12
High Courts18 Jan 2017Dismissed
Mr. Sandesh B. Naik, S/o Bhikaro Naik, & Anr. Vs Mormugao Municipal Council, through its Chief Officer, & Anr.
Bombay High Court · (2017) 01 BOM CK 0160
Constitution of India, Article 227 -Goa, Daman and Diu Municipalities Act, 1968, Section 184, Section 184(21)
High Courts18 Jan 2017Allowed
HDFC Bank Ltd. Vs Ashapura Minechem Ltd.
Bombay High Court · (2017) 2 AIRBomR 303 : (2017) 3 ALLMR 723 : (2017) 2 BC 515 : (2017) 3 MhLJ 511
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 19
High Courts18 Jan 2017Disposed Off
M/s. Redstone Realtors Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 394 : (2017) 2 BCR 589
Constitution of India, 1950 - Article 14
High Courts18 Jan 2017Partly Allowed
Municipal Council Vs Vilas Bhimrao Nikalje
Bombay High Court · (2017) 153 FLR 243
High Courts18 Jan 2017Allowed
Sanjay Manya Ludrik Vs Hon''ble Addl. Commissioner
Bombay High Court · (2017) 3 ALLMR 649 : (2017) 3 MhLJ 246
Constitution of India, 1950 - Article 227Maharashtra Land Revenue Code, 1966 - Section 149
High Courts17 Jan 2017Dismissed
Gupta Infrastructure (India) Private Limited Vs Tata Capital Financial Services Ltd., & Ors.
Bombay High Court · (2017) 01 BOM CK 0187
Code of Civil Procedure, 1908, Order 40Rule 1, Order 34Rule 14 -Arbitration and Conciliation (Amendment) Act, 2015, Section 16, Section 37, Section 9
High Courts17 Jan 2017
M/s Prabhat General Agencies, & Ors. Vs The Jammu & Kashmir Bank Ltd.
Bombay High Court · (2017) 01 BOM CK 0175
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(2) - Enforcement of security interest
High Courts17 Jan 2017Allowed
SANTOSH DNYANESHWAR AHER Vs STATE OF MAHARASHTRA AND ORS
Bombay High Court · (2017) 01 BOM CK 0146
Constitution of India, Article 226 - Power of High Courts to Issue certain writsLand Acquisition Act, 1894, Section 4, Section 6, Sect
High Courts17 Jan 2017Dismissed
M/s. Utkarsh Cement Sales Pvt. Ltd, Vs Omprakash Deodha People''s Cooperative Bank Ltd.
Bombay High Court · (2017) 2 AIRBomR 122 : (2017) 3 BCR 38 : (2017) 3 MhLJ 796
Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(3A)