High Courts12 Jan 2017Partly Allowed
Shri Mukund Vs Pradnyasheela
Bombay High Court · (2017) 2 AIRBomR 238 : (2017) 3 ALLMR 227 : (2017) 2 MhLJ 691
Family Courts Act, 1984 - Section 7
COURT ARCHIVE
Bombay High Court judgments
73,156 judgments · page 732 of 3,658
High Courts12 Jan 2017Disposed Off
Chhabildas Vs Jalgaon Municipal Council, Jalgaon
Bombay High Court · (2017) 2 AIRBomR 381 : (2017) 3 ALLMR 505 : (2017) 2 BCR 627
Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 226
High Courts12 Jan 2017Disposed Off
Otters Club Vs Director Of Income Tax (Exemptions) Mumbai
Bombay High Court · (2017) 392 ITR 244
Income Tax Act, 1961 - Section 254(1)Income Tax Appellant Tribunal Rules, 1963 - Rule 34(5)(c), Rule 34(8)
High Courts12 Jan 2017Allowed
Arpita Ashok Kane Vs Brihanmumbai Municipal Commissioner
Bombay High Court · (2017) 2 AIRBomR 234 : (2017) 2 BCR 653
Constitution of India, 1950 - Article 16
High Courts12 Jan 2017Allowed
Dattatreya Mahadev Pusalekar Vs State of Maharashtra
Bombay High Court · (2017) 2 MhLJ 556
High Courts12 Jan 2017Partly Allowed
The Oriental Insurance Company Limited Vs Smt. Ramilaben
Bombay High Court · (2017) 2 ACC 648 : (2017) 4 AIRBomR 171 : (2017) 3 ALLMR 223 : (2017) 2 BCR 792 : (2017) 2 MhLJ 822
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts12 Jan 2017Partly Allowed
Pankaj Bapu Gaikwad Vs The State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 116 : (2017) ALLMRCri 837 : (2017) 2 MhLJCrl 425
Penal Code, 1860 (IPC) - Section 307, Section 342
High Courts11 Jan 2017Disposed off
City and Industrial Development Corporation of Maharashtra Limited (CIDCO), Through their Authorized Signatory, Shri Sanjay K. Karhad Vs Rashmi Constructions Pvt. Ltd.
Bombay High Court · (2017) 01 BOM CK 0196
Code of Civil Procedure, 1908, Order 21Rule 41
High Courts11 Jan 2017Disposed off
Messrs. Raghuvir Cotton Ginning & Pressing Pvt. Ltd. Vs Messrs. Vijay Cotton & Fibre Co. Mumbai
Bombay High Court · (2017) 01 BOM CK 0166
Arbitration and Conciliation (Amendment) Act, 2015, Section 37, Section 34, Section 37(c)
High Courts11 Jan 2017
Mr. Menino Jose Fernandes & Ors. Vs The State of Goa, through the Secretary & Ors.
Bombay High Court · (2017) 01 BOM CK 0162
Land Acquisition Act, 1894, Section 4, Section 6 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purpose
High Courts11 Jan 2017
Mr. Rui Ferreira, son of late Dr. Joao Filipe Ferreira, & Ors. Vs The Registrar of Co-operative Societies & Ex-Officio Joint Secretary to the Government of Goa, & Ors.
Bombay High Court · (2017) 01 BOM CK 0161
High Courts11 Jan 2017Partly Allowed
Mr. Damodar Rambhau Gulhane Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 850 : (2017) 2 BomCR(Cri) 346 : (2017) MCR 406 : (2017) 1 MhLJCrl 668
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 34, Section 406, Section 417, Section 498A, Section 514, Section 516
High Courts11 Jan 2017Allowed
The Gondwana Club Vs State of Maharashtra
Bombay High Court · (2017) 2 BCR 820 : (2017) 2 MhLJ 561
Bombay Entertainments Duty Act, 1923 - Section 2(a), Section 3, Section 4
High Courts11 Jan 2017Disposed Off
The Pachora Peoples'' Cooperative Bank Ltd. Vs The Employees Provident Fund Organization
Bombay High Court · (2017) 1 AIRBomR 817 : (2017) 1 ALLMR 512 : (2017) 2 BCR 302 : (2017) 1 CLR 953 : (2017) 152 FLR 1037 : (2017) LabLR 229 : (2017) LIC 981 : (2017) 2 MhLJ 946
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(b), Section 7AIndustrial Disputes Act, 1947 - Section 2(s)
High Courts10 Jan 2017
Kapila Sahakari Dudh Utpadak, Vyavasavik Saunstha Limited, & Anr. Vs The Asst. Election Officer & Asst. Registrar of Co-op Societies (Elections), & Ors.
Bombay High Court · (2017) 01 BOM CK 0180
High Courts10 Jan 2017
Muskan Vs The State of Maharashtra
Bombay High Court · (2017) 01 BOM CK 0156
Code of Criminal Procedure, 1973, Section 313, Section 313 - Power to examine the accused - Power to examine the accusedIndian Penal Code, 1860, Secti
High Courts10 Jan 2017Dismissed
Shri Nitin Yeshwant Patekar, son of Yeshwant Patekar Vs Village Panchayat Dhargal, through its Sarpanch, & Ors.
Bombay High Court · (2017) 01 BOM CK 0140
High Courts10 Jan 2017
Shri Rudresh S. Prabhu, & Ors. Vs The Assistant Registrar of Co-op Societies, Ponda Zone, Department of Co-operation, Government of Goa, & Ors.
Bombay High Court · (2017) 01 BOM CK 0136
State Co-operative Societies Act 2001, Section 61, Section 66
High Courts10 Jan 2017Dismissed
Store One Retail India Ltd. Vs Waterfall Infra Pvt. Ltd.
Bombay High Court · (2017) 01 BOM CK 0130
Companies Act, 1956, Section 434(1)(a) - Company when deemed unable to pay its debts.Companies (Court) Rules, 1959, Rule 28
High Courts10 Jan 2017Dismissed
M/s. Niketan Land and Estate Pvt. Limited Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomR 330 : (2017) 2 ALLMR 222 : (2017) 3 MhLJ 754
Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 29