COURT ARCHIVE

Bombay High Court judgments, 2015

3,391 judgments · page 2 of 170

High Courts21 Dec 2015Partly Allowed

Abhishek Mishra Vs The State of Goa and Others

Bombay High Court · (2015) 12 BOM CK 0099

Constitution of India, 1950 - Article 19(1)(g)Immoral Traffic (Prevention) Act, 1956 - Section 3, 4, 5, 6, 7Penal Code, 1860 (IPC) - Section 324, 327, 34, 341, 370

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High Courts21 Dec 2015Disposed Off

Umakant Kisan Mane Vs The Dean, Rajawadi Municipal Hospital and Others

Bombay High Court · (2016) 2 BomCR 55 : (2016) 2 MhLj 266

Constitution of India, 1950 - Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 357

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High Courts21 Dec 2015Dismissed

Development Credit Bank Ltd. Vs Appellate Tribunal for Forfeited Property, New Delhi and Others

Bombay High Court · (2016) 1 ABR 820 : (2016) 2 BomCR 236

Arbitration and Conciliation Act, 1996 - Section 33, 34Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1)Constitution of India, 1950 - Article 226

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High Courts21 Dec 2015Partly Allowed

Vaidyakiya Karmachari Sanghatana, Ahmednagar District and Others Vs Pravara Medical Trust

Bombay High Court · (2016) 148 FLR 799 : (2016) 1 LLJ 619

Bombay Industrial Relations Act, 1946 - Section 30Industrial Disputes Act, 1947 - Section 2A, 31(1), 33, 33(1)(a), 33(2)(b)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 21, 22

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High Courts18 Dec 2015Disposed Off

Chowgule Industries Pvt. Ltd. Vs Sakharam Gad and Others

Bombay High Court · (2015) 12 BOM CK 0077

Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 10A, 12(3), 18, 18(3)

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High Courts18 Dec 2015Dismissed

Satish Vs Durgesh B. Gaokar and Others

Bombay High Court · (2015) 12 BOM CK 0076

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High Courts18 Dec 2015Dismissed

Chandrabhan Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 335

Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302, 363, 376

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High Courts18 Dec 2015Disposed Off

Kondabai Ganu Barkale and Others Vs Pandit and Others

Bombay High Court · (2016) 2 ALLMR 86 : (2016) 2 MhLj 282

Bombay Tenancy and Agricultural Lands Act, 1948 - Section 32, 32BMaharashtra Revenue Patels (Abolition of Offices) Act, 1962 - Section 2(1)(a), 2(1)(h), 2(1)(l), 2(1)(m), 3

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High Courts18 Dec 2015Dismissed

Ballarpur Industries Limited Vs Maharashtra Lok Kamgar Sanghatana and Others

Bombay High Court · (2016) 2 ALLMR 1 : (2016) 1 LLJ 638 : (2016) 1 LLN 51 : (2016) 2 MhLj 183

Bombay Industrial Relations Act, 1946 - Section 2Constitution of India, 1950 - Article 14Industrial Employment Standing Orders Act, 1946 - Section 2-A

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High Courts18 Dec 2015Partly Allowed

Hukumchand and Others Vs The Collector, Nagpur and Others

Bombay High Court · (2015) 12 BOM CK 0007

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High Courts17 Dec 2015Disposed Off

Nagesh H. Akkalkote Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 MhLj 73

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High Courts17 Dec 2015Dismissed

Futarmal Kapurji Borana and Others Vs The State of Maharashtra

Bombay High Court · (2016) 1 BomCR(Cri) 814

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 114(a)Penal Code, 1860 (IPC) - Section 302, 392, 394, 395, 396

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High Courts17 Dec 2015Disposed Off

Trajano D''Mello Vs State of Goa and Others

Bombay High Court · (2015) 12 BOM CK 0011

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High Courts17 Dec 2015Dismissed

Govind B. Prabhugaonkar Vs Romaldina Barreto E. Carneiro and Others

Bombay High Court · (2016) ALLMR(Cri) 348

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 73Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts17 Dec 2015Allowed

Arun Ramchandra Hublikar Vs Cummins Diesel Sales & Service (I) Ltd.

Bombay High Court · (2015) 12 BOM CK 0009

Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 2(s), 2(s)(iii)

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High Courts16 Dec 2015

SBI Home Finance Ltd. Vs Lalit C. Gandhi and Others

Bombay High Court · (2015) 12 BOM CK 0086

Bombay Stamp Act, 1958 - Section 18, 3, 34Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 22 Rule 10(A), Order 22 Rule 10A, Order 22 Rule 22, Order 22 Rule 4Limitation Act, 1963 - Section 5

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High Courts16 Dec 2015Dismissed

Narayana Farm Produce Pvt. Ltd., Nagpur and Others Vs The Bank of Maharashtra, Nagpur

Bombay High Court · (2015) 12 BOM CK 0065

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 13(4), 17, 18

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High Courts16 Dec 2015Allowed

Kanchan Vishwanath Jagtap and Others Vs Maharashtra Administrative Tribunal and Others

Bombay High Court · (2016) 1 MhLj 934

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High Courts15 Dec 2015Allowed

Leading Hotels Vs Anthony Mendes and Others

Bombay High Court · (2016) 2 BomCR 213

Constitution of India, 1950 - Article 226, 227Environment (Protection) Act, 1986 - Section 3, 5National Greens Tribunal Act, 2010 - Section 14, 16, 16(g), 16(h), 2(c)

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High Courts15 Dec 2015

Sindhudurg Zilla Shikshan Sanstha Chalak Mandal and Others Vs The Union of India and Others

Bombay High Court · (2016) 1 ABR 801

Constitution of India, 1950 - Article 12(1)(b), 12(1)(c), 14, 15, 15(5)Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(7), 4(6)Right of Children to Free and Compulsory Education Act, 2009 - Section 11, 12, 17, 18, 18(2)

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