Bombay High Court Judgments 2016 — Page 107

High Courts19 Jan 2016Partly Allowed

Anappa Maruti Kurade Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 512 : (2016) ALLMRCri 5018 : (2017) 2 BomCR(Cri) 493 : (2017) 1 MhLJCrl 422

Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304B, 498A

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High Courts19 Jan 2016Dismissed

Raghupati Ramkrishna Bhandari Vs Ram Daryanani

Bombay High Court · (2016) 4 BCR 61

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High Courts19 Jan 2016Allowed

Anuradha Anant Shitkande and Others Vs The State of Maharashtra

Bombay High Court · (2016) 1 AIRBomRCri 620 : (2016) ALLMRCri 2302 : (2016) 2 BomCR(Cri) 168 : (2016) 4 MhLJCrl 623 : (2016) 5 RCRCriminal 151

Prevention of Corruption Act, 1988 - Section 12, Section 13, Section 13(2), Section 19, Section 3, Section 7

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High Courts19 Jan 2016Allowed

Harish Vs State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 897 : (2016) ALLMRCri 3731 : (2016) 2 BomCR(Cri) 85 : (2016) 3 MhLJCrl 493

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 202(1), Section 204, Section 482<

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High Courts19 Jan 2016Dismissed

Antonio Braganza and Others Vs Antoneto John D''souza and Others

Bombay High Court · (2016) 2 BCR 399

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227

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High Courts19 Jan 2016Disposed Off

Nilkanth and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 889 : (2017) ALLMRCri 234 : (2016) 2 BomCR(Cri) 118 : (2016) 3 MhLJCrl 334

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 27

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High Courts19 Jan 2016Disposed off

Akole Taluka Education Society and Others Vs The State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomR 322 : (2017) 1 ALLMR 405

Constitution of India, 1950 - Article 136, Article 14, Article 16, Article 226

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High Courts19 Jan 2016Dismissed

Indur Kartar Chhugani Vs The State of Maharashtra and Others

Bombay High Court · (2016) 1 AIRBomRCri 581 : (2016) ALLMRCri 3371 : (2016) 1 BomCR(Cri) 718 : (2017) 1 DRTC 69 : (2016) 4 MhLJ 563 : (2016) 4 MhLJCrl 57

Constitution of India, 1950 - Article 14, Article 300AMaharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 - Section 1, Section 10, Section 11, Section 2, Section 2(d), Section 3, Section 4, Section 4(1), Secti

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High Courts19 Jan 2016Allowed

Sunflag Iron and Steel Co. Ltd. Vs The Central Board of Direct Taxes, Ministry of Finance, Govt. of India and Others

Bombay High Court · (2016) 3 BCR 850 : (2016) 287 CurTR 309 : (2016) 387 ITR 674 : (2016) 4 MhLJ 141

Income Tax Act, 1961 - Section 119, Section 154, Section 156, Section 160, Section 163, Section 163(1), Section 192, Section 194LB, Section 194LC, Section 194LD, Section 195, Section 195(2), Section 2, Section 2(7), Section 200, Section 201, Section 2

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High Courts19 Jan 2016Partly Allowed

Kai. Venkatrao Deshmukh Shilwanikar and Others Vs Sharad Shridharrao Deshmukh and Others

Bombay High Court · (2016) 4 BCR 442 : (2016) MCR 721

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 2(12), Section 2(9)

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High Courts19 Jan 2016Dismissed

The Commissioner of Customs, Central Excise and Service Tax Vs Automobile Corporation of Goa Limited

Bombay High Court · (2016) 01 BOM CK 0050

Central Excises and Salt Act, 1944 - Section 35(G)

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High Courts19 Jan 2016Disposed Off

Kirtikumar Vs Pravinbhai

Bombay High Court · (2016) 01 BOM CK 0025

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts18 Jan 2016Dismissed

The Commissioner of Income Tax-15, Mumbai Vs Sai Shraddha Construction

Bombay High Court · (2016) 01 BOM CK 0227

Income Tax Act, 1961 - Section 144, Section 260-A, Section 80 IB(10), Section 80IB (10)(c), Section 80IB(10), Section 80IB(14)(a)

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High Courts18 Jan 2016Dismissed

The Commissioner of Income Tax-10, Mumbai Vs First Data (India) Pvt. Ltd.

Bombay High Court · (2016) 384 ITR 260

Income Tax Act, 1961 - Section 260-A, Section 27(1)(c), Section 271(1)(c), Section 80

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High Courts18 Jan 2016Dismissed

Ghalappa Sardar Nadgeri Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 584 : (2016) 4 BomCR(Cri) 481 : (2016) 4 MhLJCrl 645

Evidence Act, 1872 — Section 8Prevention of Corruption Act, 1988 — Section 13 (2), 13(1)(d), 20, 7

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High Courts18 Jan 2016Disposed Off

Prabhatkumar S. Das Vs Central Administrative Tribunal

Bombay High Court · (2016) 5 ALLMR 55 : (2016) 150 FLR 878 : (2016) 4 MhLJ 98 : (2016) 5 SLR 761

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High Courts18 Jan 2016Allowed

Nirmal Bang Securities Pvt. Ltd. Vs The Assistant Commissioner of Income Tax and Others

Bombay High Court · (2016) 284 CurTR 244 : (2016) 382 ITR 93

Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 10, Section 10(23D), Section 10(33), Section 115-O, Section 132(1), Section 139, Section 142, Section 142(1), Section 142(2A), Section 143, Section 143(2), Section 143(3)

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High Courts18 Jan 2016Allowed