Bombay High Court Judgments 2016

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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High Courts22 Dec 2016Disposed Off

Mr. Satish Banwarilal Sharma Vs Union Territory Of Diu, Daman Dadra Nagar Haveli

Bombay High Court · (2017) 1 AIRBomRCri 385 : (2017) ALLMRCri 406 : (2017) 1 BomCR(Cri) 698 : (2016) 6 MhLJCrl 766

Constitution of India, 1950 - Article 14, Article 21

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High Courts22 Dec 2016Dismissed

Village Panchayat of Collem Vs Madhukar Y. Mordekar

Bombay High Court · (2017) 2 AIRBomR 712 : (2017) 2 BCR 25 : (2017) 1 MhLJ 915

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 - Section 18, Section 23

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High Courts22 Dec 2016Disposed Off

Mrs. Manisha P. Chhadva Vs Smt. Khairunissa Bilawala

Bombay High Court · (2017) 2 ALLMR 811 : (2017) 3 BCR 76 : (2017) 3 MhLJ 633

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 12, Section 12(3)Transfer of Property Act, 1882 - Section 106

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High Courts21 Dec 2016Allowed

Rajender Amirchand Sujanyal Vs State of Maharashtra Public Health Department

Bombay High Court · (2017) 1 AIRBomRCri 631 : (2017) ALLMRCri 1851

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 17(2), Section 28, Section 30, Section 4

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High Courts21 Dec 2016Allowed

Dalpat Vs Additional Commissioner, Amravati Division, Amravati

Bombay High Court · (2017) 3 ALLMR 110 : (2017) 2 MhLJ 266

Bombay Village Panchayats Act, 1959 - Section 14(1)(j-1)Haryana Panchayati Raj Act, 1994 - Section 175(1)(q)

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High Courts21 Dec 2016Allowed

Bhagwat Vs Laxman

Bombay High Court · (2017) 1 ACC 872 : (2017) 1 TAC 337

Motor Vehicles Act, 1988 - Section 166, Section 168

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High Courts21 Dec 2016Disposed Off

Mr. Cyrone Fernandes Vs State of Goa

Bombay High Court · (2017) ALLMRCri 16 : (2017) 1 BomCR(Cri) 823

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High Courts21 Dec 2016Disposed Off

Anil Prabhakar Tadkalkar Vs State of Maharashtra

Bombay High Court · (2017) AAC 570 : (2017) 1 AIRBomR 766 : (2017) 2 BCR 192

Maharashtra Motor Vehicles Rules, 1989 - Rule 251, Rule 254, Rule 263Motor Vehicles Act, 1988 - Section 140, Section 163A, Section 166

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High Courts20 Dec 2016Dismissed

Nanded Zilla Dekhrekh Sahakari Sanstha Maryadit Vs Narhar Pralhadrao Kulkarni

Bombay High Court · (2017) 2 AIRBomR 292 : (2017) 3 ALLMR 827 : (2017) 2 BCR 142 : (2017) 152 FLR 635 : (2017) LIC 1190

Payment of Gratuity Act, 1972 - Section 7(7)

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Bombay High Court judgments, 2016