COURT ARCHIVE

Bombay High Court judgments

73,156 judgments · page 735 of 3,658

High Courts04 Jan 2017Dismissed

SHRI RUBEN VASCO DA GAMA AND ANR. Vs CANNON FR.SANTANA JACINTO DOS REMEDIOS FALEIRO AND ORS.

Bombay High Court · (2017) 01 BOM CK 0137

Code of Civil Procedure, 1908, Section 100, Order 41Rule 27, Order 43Rule 1(u), Order 41Rule 27(b) - Second appeal

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High Courts04 Jan 2017

Smt. Sushila J. Tiwari & Ors. Vs Assistant Commissioner & Ors.

Bombay High Court · (2017) 01 BOM CK 0131

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMaharashtra Regional and Town Planning Act, 1966, Section 149 - Finality of orders(

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High Courts04 Jan 2017Dismissed

Omprakash Devandas Khanna Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 839

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 300, Section 302

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High Courts04 Jan 2017Partly Allowed

Dr. Rajendra s/o Kalidas Kapgate Vs The State of Maharashtra

Bombay High Court · (2017) 2 AIRBomRCri 66 : (2017) ALLMRCri 705 : (2017) 2 BomCR(Cri) 322 : (2017) 1 MhLJCrl 585

Penal Code, 1860 (IPC) - Section 302

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High Courts04 Jan 2017Dismissed

Jagannath Narahari Naik Vs Vasudev Datta Malik

Bombay High Court · (2017) 1 ACC 573 : (2017) 2 BCR 165 : (2017) 2 TAC 302

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High Courts04 Jan 2017Dismissed

New India Assurance Co. Ltd. Vs Nandini Prabhakar Desai

Bombay High Court · (2017) 1 ACC 195 : (2017) 2 BCR 51 : (2017) 1 TAC 619

Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173

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High Courts04 Jan 2017Dismissed

Bhojraj @ Raj Lalkant Bhattarai Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 811 : (2017) CriLJ 2130

Evidence Act, 1872 - Section 134Penal Code, 1860 (IPC) - Section 307, Section 324, Section 452

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High Courts04 Jan 2017Allowed

Madhusudan S/o Ramvilas Sharma @ Chomwal Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 807

Penal Code, 1860 (IPC) - Section 306, Section 34

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High Courts04 Jan 2017Disposed Off

Commissioner of Income Tax, TDS, Mumbai Vs M/s. Jet Airways (India)Ltd.

Bombay High Court · (2017) 292 CurTR 7

Income Tax Act, 1961 - Section 194, Section 260A

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High Courts23 Dec 2016Dismissed

Smt. Sheela Ravindra Nibrad Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 625 : (2017) ALLMRCri 2107

Evidence Act, 1872 - Section 118, Section 3, Section 8Penal Code, 1860 (IPC) - Section 300, Section 300, Section 34

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High Courts23 Dec 2016Allowed

Shiva S/o Devrao Bawankule Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 642 : (2017) ALLMRCri 2000

Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 300

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High Courts23 Dec 2016Disposed Off

The Commissioner of Income Tax Vs M/s. Likproof India P. Ltd.

Bombay High Court · (2017) 291 CurTR 493 : (2017) 390 ITR 377 : (2017) 245 Taxman 76

Income Tax Act, 1961 - Section 132

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High Courts23 Dec 2016Disposed Off

West Hills Realty Private Ltd. Vs Neelkamal Realtors Tower Pvt. Ltd.

Bombay High Court · (2017) 1 AIRBomR 542 : (2017) 2 ALLMR 36 : (2017) 2 BCR 693 : (2017) 200 CompCas 179 : (2017) 3 MhLJ 384

Companies (Court) Rules, 1959 - Rule 26Companies Act, 1956 - Section 433(e)

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High Courts23 Dec 2016Dismissed

Zuari Management Services Limited Vs Commissioner of Income Tax

Bombay High Court · (2017) 292 CurTR 327

Income Tax Act, 1961 - Section 263

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High Courts22 Dec 2016Disposed Off

Hiralal Motilal Desarda Vs State of Maharashtra

Bombay High Court · (2017) 2 AIRBomR 114 : (2017) 1 ALLMR 663 : (2017) 2 BCR 87

Constitution of India, 1950 - Article 226, Article 6

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High Courts22 Dec 2016Allowed

Vishnu Vasant Developers Vs State of Maharashtra

Bombay High Court · (2017) 2 BCR 647 : (2017) 2 MhLJ 284

Maharashtra Regional and Town Planning Act, 1966 - Section, Section 127(1)

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High Courts22 Dec 2016Dismissed

Ujwala Pawar Vs Harish V. Milani and Others

Bombay High Court · (2017) 173 AIC 295 : (2017) 2 AIRBomR 415 : (2017) 3 ALLMR 341 : (2017) 2 MhLJ 308

Civil Procedure Code, 1908 (CPC) - Order 23 Rule (3)Constitution of India, 1950 - Article 227

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High Courts22 Dec 2016Dismissed

Smt. Rubina Suleman Memon Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 764

Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 4(13)Prisons Act, 1894 - Section 59

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High Courts22 Dec 2016Partly Allowed

Shri Asif S/o. Shaukat Qureshi Vs The State of Maharashtra

Bombay High Court · (2017) 2 BCR 73 : (2017) 2 MhLJ 178

Waqf Act, 1995 - Section 14(l)(b)(iii), Section 15

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High Courts22 Dec 2016Dismissed

Ranjit Baburao Awhad Vs Divisional Controller, Maharashtra State Road Transport Corporation

Bombay High Court · (2017) 152 FLR 848 : (2017) LabLR 210

Constitution of India, 1950 - Article 226

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