High Courts23 Sept 2016Dismissed
Gurunath Dinkar Mane Vs State of Maharashtra
Bombay High Court · (2016) 6 ALLMR 545 : (2017) 1 MhLJ 559
Maharashtra Judicial Service Rules, 2008 - Rule 14
COURT ARCHIVE
Bombay High Court judgments
73,158 judgments · page 752 of 3,658
High Courts23 Sept 2016Allowed
Ramesh Damu Patil Vs Purushottam Umrao Chavan
Bombay High Court · (2017) 3 AIRBomR 235 : (2017) 1 MhLJ 818
Bombay Mamlatdars Courts Act, 1906 - Section 23(2), Section 23(2A)Maharashtra Land Revenue Code, 1966 - Section 13(4)
High Courts23 Sept 2016Disposed Off
Mr. Ambadas Vs State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 893
Bank Employees Pension Regulations, 1995 - Rule 48
High Courts23 Sept 2016Dismissed
State of Maharashtra Vs Parashram S/o Hari Madankar
Bombay High Court · (2016) 6 MhLJCrl 123
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 322, Section 325
High Courts23 Sept 2016Partly Allowed
Bhiwandi Nizampur City, City Municipal Corporation Kap Ali, Bali, District: Thane - Appellant (Original Respondent No. 2) @HASH The State of Maharashtra Special Land Acquisition officer, District: Thane No. 1 (Original Respondent No. 1)
Bombay High Court · (2016) 6 AIRBomR 286 : (2016) 6 ALLMR 751
Land Acquisition Act, 1894 - Section 23
High Courts23 Sept 2016Dismissed
Govind s/o. Sambhaji Hanmante Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5124 : (2017) 2 BomCR(Cri) 261 : (2016) 6 MhLJCrl 706
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 302, Section 34, Section 379
High Courts23 Sept 2016Allowed
Jijabai Bahiru Tatale Vs Raghunath Ramchandra Avhad
Bombay High Court · (2016) 6 ALLMR 557 : (2016) 6 MhLJ 859
Bombay Village Panchayats Act, 1959 - Section 35
High Courts23 Sept 2016Allowed
United India Insurance Company Ltd. Vs Neelabai
Bombay High Court · (2017) 1 ACC 359 : (2017) ACJ 1058 : (2016) 6 ALLMR 726 : (2017) 1 MhLJ 855 : (2016) 4 TAC 687
Central Motor Vehicles Rules, 1989 - Rule 3Motor Vehicles Act, 1988 - Section 173
High Courts22 Sept 2016Disposed Off
Rajeshri Shyam Kamat Vs Assistant Engineer
Bombay High Court · (2017) 2 BCR 323
Goa Public Health Act, 1985 - Section 94-A(1)(a)
High Courts22 Sept 2016Dismissed
Ahemadbee Ashrafmiya Shaikh Vs Yusuf S/o Faijusab Sayyed
Bombay High Court · (2017) 173 AIC 301 : (2017) 2 ALLMR 493 : (2017) 2 CivCC 248 : (2017) 2 MhLJ 388
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Allowed
Mr. Wasudeo Vs State of Maharashtra
Bombay High Court · (2017) 172 AIC 489 : (2017) 2 BomCR(Cri) 126 : (2017) 2 CriCC 17 : (2017) 1 MhLJ 579 : (2016) 6 MhLJCrl 378
Criminal Procedure Code, 1973 (CrPC) - Section 311Penal Code, 1860 (IPC) - Section 302
High Courts22 Sept 2016Partly Allowed
Sushilaben widow of Shanabhai Patel Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 631
Criminal Procedure Code, 1973 (CrPC) - Section 154Land Acquisition Act, 1894 - Section 11Penal Code, 1860 (IPC) - Section 34, Section 427, Section 447
High Courts22 Sept 2016Partly Allowed
Kalpana w/o Sahebrao Chavan Vs Sahebrao Devrao Chavan
Bombay High Court · (2017) ALLMRCri 633 : (2017) 3 MhLJ 715 : (2017) 2 MhLJCrl 715
Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts22 Sept 2016Allowed
ABA Vs State of Maharashtra
Bombay High Court · (2017) 171 AIC 408 : (2017) 1 MhLJ 139
Land Acquisition Act, 1894 - Section 23(1-A), Section 23(2), Section 28, Section 34
High Courts22 Sept 2016Dismissed
Dilip s/o Marotrao Sonkamble Vs Sow. Indubai w/o Dilip Sonkamble
Bombay High Court · (2017) ALLMRCri 658
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts22 Sept 2016Disposed Off
United Construction Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2016) 6 ALLMR 610 : (2017) 2 MhLJ 270
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2AMumbai Municipal Corporation Act, 1888 - Section 354A
High Courts22 Sept 2016Disposed Off
Rajaram Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1214
Prisons Act, 1894 - Section 59
High Courts22 Sept 2016Disposed Off
The State of Maharashtra, Through the Special Land Acquisition Officer, Metro Centre No. 1, Panvel, Dist. Raigad - Appellant @HASH Manohar Mukund Patil (Since Deceased), Through his LRs
Bombay High Court · (2016) 6 AIRBomR 209 : (2017) 2 MhLJ 417
Land Acquisition Act, 1894 - Section 23
High Courts22 Sept 2016Partly Allowed
Uttam Vaiju Majukar Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 873 : (2017) ALLMRCri 967 : (2016) 6 MhLJCrl 627
Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts22 Sept 2016Allowed
Shri Nabraj Alias Nagraj Anant Prabhu Vs The Goa Urban Cooperative Bank Ltd.
Bombay High Court · (2017) 2 AIRBomR 586 : (2017) 1 BCR 462
Specific Relief Act, 1963 - Section 19(b)