COURT ARCHIVE

Bombay High Court judgments, 2016

2,269 judgments · page 110 of 114

High Courts13 Jan 2016Dismissed

Pramod Raghupati Joshi Vs The State of Maharashtra and Others

Bombay High Court · (2016) 01 BOM CK 0023

Constitution of India, 1950 - Article 136, Article 227Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), Section 482Penal Code, 1860 (IPC) - Section 34, Section 406, Section 420, Section 467, Section 506

Read judgment

High Courts13 Jan 2016Disposed Off

Ramchandra Govindrao Kottawar Vs Dorpadabai Appasaheb Dodmani and Ors.

Bombay High Court · (2016) 2 MhLJ 706

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 101, 64

Read judgment

High Courts12 Jan 2016Dismissed

The State of Maharashtra Vs Ronald Albert Williams

Bombay High Court · (2016) ALLMRCri 828

Penal Code, 1860 (IPC) - Section 420

Read judgment

High Courts12 Jan 2016Dismissed

The Commissioner of Income Tax, Central-IV, Mumbai Vs Emgee Foils Pvt. Ltd.

Bombay High Court · (2016) 01 BOM CK 0224

Income Tax Act, 1961 - Section 260A, Section 68

Read judgment

High Courts12 Jan 2016Dismissed

Chowgule and Company Private Limited Vs Addl. Commissioner of Income Tax

Bombay High Court · (2016) 01 BOM CK 0214

Income Tax Act, 1961 - Section 32, Section 32(1)

Read judgment

High Courts12 Jan 2016Allowed

Mohammed Nizam @ Iqbal Hidayat Iqbal Ansari Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4368 : (2017) 1 BomCR(Cri) 171

Penal Code, 1860 (IPC) — Section 392

Read judgment

High Courts12 Jan 2016Disposed Off

Nagpur Business Forms Pvt. Ltd. Vs CESTAT

Bombay High Court · (2016) 334 ELT 400

Read judgment

High Courts12 Jan 2016Dismissed

Vedprakash Garg Vs Mohd. Aslam Khan

Bombay High Court · (2016) ALLMRCri 4219 : (2017) 1 BomCR(Cri) 493

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts12 Jan 2016Partly Allowed

Atul Sadanand Dhanawade & Others Vs State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 535 : (2016) ALLMRCri 2266 : (2016) 4 BomCR(Cri) 125 : (2016) 4 MhLJCrl 139

Penal Code, 1860 (IPC) - Section 149, 307, 323, 326

Read judgment

High Courts12 Jan 2016Allowed

Dinesh Ramsevak Prajapati and Others Vs The State of Maharashtra

Bombay High Court · (2016) 2 AIRBomRCri 355 : (2016) ALLMRCri 1054 : (2016) 3 BomCR(Cri) 284

Arms Act, 1959 - Section 25(1)(B)(a), Section 3, Section 3(1), Section 39Bombay Police Act, 1951 - Section 135, Section 37Penal Code, 1860 (IPC) - Section 399, Section 402, Section 492

Read judgment

High Courts12 Jan 2016Allowed