High Courts11 Jan 2016Allowed
State of Maharashtra Vs Ashok Daluman Hemnani
Bombay High Court · (2016) 2 AIRBomRCri 516 : (2016) ALLMRCri 4273 : (2017) 1 BomCR(Cri) 202
Prevention of Food Adulteration Act, 1954 - Section 7
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 111 of 114
High Courts11 Jan 2016Dismissed
The State of Maharashtra through Chief Security Commissioner, Secundarabad Vs Balaji
Bombay High Court · (2016) 2 AIRBomRCri 489 : (2016) ALLMRCri 4286 : (2017) 1 BomCR(Cri) 262
Criminal Procedure Code, 1973 (CrPC) - Section 164, 378
High Courts11 Jan 2016Allowed
Laxman Govind Negi & Another Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 2295 : (2016) 4 MhLJCrl 255 : (2016) 5 RCRCriminal 909
Arms Act, 1959 - Section 25, 3, 4
High Courts11 Jan 2016Allowed
Saraswati and Others Vs Chandrabhan and Others
Bombay High Court · (2016) 2 AIRBomR 787 : (2017) 1 HLR 5 : (2016) 3 HLR 100 : (2016) 6 MhLJ 668
Evidence Act, 1872 - Section 101, Section 3, Section 60Hindu Adoptions and Maintenance Act, 1956 - Section 10(iv), Section 3(a), Section 4
High Courts11 Jan 2016Dismissed
P.M. Ruikar Trust Yavatmal and Others Vs Punjaram and Others
Bombay High Court · (2016) 2 AIRBomR 459 : (2016) 2 BCR 369 : (2016) 2 MhLJ 783
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 22(ii)
High Courts11 Jan 2016Allowed
Prakash D. Kate Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 1289 : (2016) 1 BomCR(Cri) 581 : (2016) 3 MhLJCrl 366
Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 34, Section 498, Section 498A
High Courts11 Jan 2016Dismissed
Teodorico Ludovico Camilo Fernandes and Others Vs Walter Antonio Otao Fernandes and Others
Bombay High Court · (2016) 1 ALLMR 903
Constitution of India, 1950 - Article 227
High Courts11 Jan 2016Allowed
BGC International Pvt. Ltd. and Others Vs Shree Mallikarjun Shipping Office and Others
Bombay High Court · (2016) 161 AIC 426 : (2016) 1 ALLMR 900 : (2016) 3 BCR 786 : (2016) 2 CivCC 429 : (2016) 2 MhLJ 318
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14
High Courts11 Jan 2016Dismissed
Mercedes Benz India Pvt. Ltd. Vs Commissioner of C. Ex.
Bombay High Court · (2016) 41 STR 577
Central Excise Tariff Act, 1985 - Section 3, Section 4
High Courts08 Jan 2016Disposed Off
The Commissioner of Income Tax, Bombay City-I Vs Sunny Sounds P. Ltd.
Bombay High Court · (2016) 01 BOM CK 0233
Income Tax Act, 1961 - Section 12A, Section 256, Section 256(1), Section 256(2), Section 260A, Section 268A, Section 268A(1)
High Courts08 Jan 2016Disposed Off
Commissioner of Income Tax Vs Sunny Sounds (P) Ltd.
Bombay High Court · (2016) 283 CurTR 158 : (2016) 381 ITR 443
Income Tax Act, 1961 - Section 12A, Section 256, Section 256(1), Section 256(2), Section 260A, Section 268A, Section 268A(1)
High Courts08 Jan 2016Allowed
Patel Engineering Co. Ltd. Vs B.T. Patil and Sons Belgaum (Construction) Pvt. Ltd. and Others
Bombay High Court · (2016) 3 ArbiLR 162 : (2016) 3 BCR 128 : (2017) 1 RAJ 54
Arbitration and Conciliation Act, 1996 - Section 11, Section 11(6), Section 16, Section 23, Section 23(3), Section 33, Section 34Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1
High Courts08 Jan 2016Disposed Off
Ms. Naginadevi Jamunaprasad Yadav Vs Manojkumar Baburam Yadav
Bombay High Court · (2016) ALLMRCri 2297
Penal Code, 1860 (IPC) - Section 354A, 354B, 354C, 354D, 354E, 366, 380, 506
High Courts08 Jan 2016Dismissed
Sayyad Musadik Wahiuddin Kadri Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 807 : (2016) 2 BomCR(Cri) 493
Penal Code, 1860 (IPC) - Section 34, Section 392, Section 397
High Courts08 Jan 2016Disposed Off
Murmansk Shipping Company Vs Adani Power Rajasthan Ltd. and Others
Bombay High Court · (2016) 2 AIRBomR 630 : (2016) 3 BCR 204
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 1(4), Section 11Constitution of India, 1950 - Article 143, Article 253Delhi Laws Act, 1912 - Section 7
High Courts08 Jan 2016Dismissed
Ramesh Raosaheb Gaikwad Vs The Senior Inspector of Police, Kalamboli Police Station and Others
Bombay High Court · (2016) 2 AIRBomRCri 217 : (2017) ALLMRCri 227 : (2016) 1 BomCR(Cri) 585 : (2016) 3 MhLJCrl 78
Criminal Procedure Code, 1973 (CrPC) - Section 174Penal Code, 1860 (IPC) - Section 300, Section 302, Section 498-A
High Courts08 Jan 2016Dismissed
Bajarang Labour Co-operative Society and Others Vs Divisional Joint Registrar Of Co-operative Societies and Others
Bombay High Court · (2016) 2 AIRBomR 593 : (2016) AIRCC 1387 : (2016) 4 ALLMR 30 : (2016) 2 BCR 328 : (2016) 2 MhLJ 849
Maharashtra Co-operative Societies Act, 1960 - Section 154, Section 154(1), Section 158, Section 23(1A)
High Courts08 Jan 2016Dismissed
Nagpur Distillers Private Limited and Others Vs The State of Maharashtra and Others
Bombay High Court · (2016) 2 AIRBomR 219 : (2016) 1 ALLMR 875 : (2016) 2 BCR 280 : (2016) 2 MhLJ 755
Constitution of India, 1950 - Article 14, Article 19(1)(g), Article 19[1][g]East Punjab Urban Rent Restriction Act, 1949 - Section 3Income Tax Act, 1961 - Section 271B
High Courts08 Jan 2016Dismissed
Central Railway Caterer''s Association and Others Vs Union of India and Others
Bombay High Court · (2016) 2 AIRBomR 163 : (2016) 4 BCR 748 : (2016) 2 MhLJ 769
Bombay Public Trusts Act, 1950 - Section 18, Section 19Constitution of India, 1950 - Article 14, Article 19(1)(g), Article 21, Article 226, Article 227
High Courts08 Jan 2016Disposed Off
Miscellenary Marketers Vs Sun-N-Sand Pvt. Ltd.
Bombay High Court · (2016) 2 AIRBomR 129 : (2016) 5 BCR 578 : (2016) 3 MhLJ 866 : (2017) 1 RCRRent 76 : (2016) 2 RentLR 35
Easements Act, 1882 - Section 60, Section 62Presidency Small Cause Courts Act, 1882 - Section 19(h), Section 41(h)Transfer of Property Act, 1882 - Section 105, Section 107