High Courts07 Jan 2016Allowed
Cedric Bosco Savio Lobo Vs State of Goa and Anr.
Bombay High Court · (2016) ALLMRCri 4737 : (2016) 1 BomCR(Cri) 703
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 113 of 114
High Courts06 Jan 2016Dismissed
The Commissioner of Income Tax-2 Vs Indusind Bank Ltd.
Bombay High Court · (2016) 01 BOM CK 0223
Income Tax Act, 1961 - Section 145(1), Section 14A, Section 260-A
High Courts06 Jan 2016Dismissed
Shaikh Anwar Shaikh Lala, Ahmednagar Vs Mahatma Phule Krishi Vidyapeeth, Through Its Registrar
Bombay High Court · (2016) MCR 799
High Courts06 Jan 2016Dismissed
The Commissioner of Income Tax -5, Mumbai Vs Air India Ltd., Mumbai
Bombay High Court · (2016) 289 CurTR 287 : (2016) 383 ITR 284
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 19, Order 41 Rule 3Income Tax Act, 1961 - Section 225, Section 252(1), Section 254(1), Section 254(2), Section 255(5), Section 260-A
High Courts06 Jan 2016Dismissed
State of Maharashtra Vs Raju Vasant Kalsait
Bombay High Court · (2016) 2 AIRBomRCri 570 : (2017) ALLMRCri 768
Penal Code, 1860 (IPC) - Section 306, 498A
High Courts06 Jan 2016Disposed Off
Lopesh Shantilal Vora Vs Union of India
Bombay High Court · (2016) 01 BOM CK 0142
Constitution of India, 1950 - Article 21
High Courts06 Jan 2016Disposed Off
Sapat International Pvt. Ltd. Vs Girnar Food and Beverages Pvt. Ltd.
Bombay High Court · (2016) 3 AIRBomR 541 : (2016) 2 BCR 360 : (2016) 1 MIPR 299 : (2016) 65 PTC 499 : (2016) 4 RAJ 375
Trade Marks Act, 1999 - Section 29, Section 32, Section 9
High Courts06 Jan 2016Allowed
Shobha Raosaheb Deshmukh Vs Election Returning Officer, Zilla Parishad and Panchayat Samiti and Others
Bombay High Court · (2016) 2 AIRBomR 48 : (2017) 1 ALLMR 370 : (2016) 2 BCR 310 : (2016) MCR 632
Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961 - Section 12, Section 14, Section 239, Section 25, Section 26, Section 27, Section 27(2), Section 27(5)(a), Section 27(5)(b), Section 29, Section 33(2)Representation of the People Act
High Courts06 Jan 2016Disposed off
B.I.F.R. and Others Vs KMA Limited and Others
Bombay High Court · (2016) 3 BCR 654 : (2016) 194 CompCas 197 : (2017) 2 CompLJ 143 : (2016) 1 LLN 309 : (2016) 134 SCL 398 : (2016) 4 SCT 150
Constitution of India, 1950 - Article 254Factories Act, 1948 - Section 79, Section 80Industrial Disputes Act, 1947 - Section 25-N, Section 25-O, Section 25-O(6)
High Courts06 Jan 2016Dismissed
Regional Provident Fund Commissioner, Thane Vs Official Liquidator, High Court, Mumbai of M/s. Zodana Electronic Ltd.
Bombay High Court · (2016) 3 AIRBomR 583 : (2016) 1 ALLMR 923 : (2016) 2 BCR 110 : (2016) 2 CLR 17 : (2017) 201 CompCas 485 : (2016) 148 FLR 896 : (2016) LabLR 193 : (2016) LabLR 1153 : (2016) LIC 3361 : (2016) 2 MhLJ 439 : (2016) 2 SCT 261
Presidency Towns Insolvency Act, 1909 - Section 46(1)Sick Industrial Companies (Special Provisions) Act, 1985 - Section 4Transfer of Property Act, 1882 - Section 6(e)
High Courts06 Jan 2016Dismissed
Eknath Daval Thete Vs Ganpat Dagdu Thete and Others
Bombay High Court · (2016) 2 AIRBomR 1 : (2016) AIRCC 1067 : (2017) 1 ALLMR 236 : (2016) 2 BCR 126 : (2016) 3 CivilLJ 577 : (2016) 3 MhLJ 735
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 - Section 10, Section 12, Section 2(10), Section 2(10), Section 2(4), Section 2(4), Section 29, Section 36A, Section 36A, Section 36-A, Section 36-A, Section 36B, Section 36B,
High Courts06 Jan 2016Allowed
Jayantilal Modi Residing at Ahmedabad and another Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 189 : (2016) ALLMRCri 1017 : (2016) 3 BomCR(Cri) 233
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts05 Jan 2016Dismissed
Manisha Vs The State of Maharashtra and Others
Bombay High Court · (2016) 01 BOM CK 0239
High Courts05 Jan 2016Allowed
Mohammad Azad Baharammiya Khan Vs State Of Maharashtra
Bombay High Court · (2017) ALLMRCri 86
Penal Code, 1860 (IPC) - Section 302, Section 307
High Courts05 Jan 2016Allowed
The Nagpur District Central Co-operative Bank Ltd. Vs Prashant Ashokrao Salunke and Others
Bombay High Court · (2016) 2 AIRBomR 389 : (2016) 2 CLR 3 : (2016) 3 LLJ 191 : (2016) 1 MhLJ 706
Constitution of India, 1950 - Article 136Industrial Disputes Act, 1947 - Section 2, Section 2 (bb), Section 2 (oo), Section 2 (oo) (bb), Section 2(oo), Section 2(oo)(bb), Section 25F, Section 25-F, Section 25F(b), Section 25G, Section 25-G, S
High Courts05 Jan 2016Dismissed
Manawat Plastics Pvt. Ltd. Vs The Customs, Excise and Service Tax Appellate Tribunal and Others
Bombay High Court · (2016) 1 BCR 850
Customs Act, 1962 - Section 130
High Courts05 Jan 2016Dismissed
Higino Vilar de Maria Viegas Vs Government of Goa and Others
Bombay High Court · (2016) 01 BOM CK 0052
Constitution of India, 1950 - Article 226, Article 227
High Courts05 Jan 2016Allowed
The Oriental Insurance Company Ltd. Vs Chandrakala Ramesh Sonune and Others
Bombay High Court · (2016) 1 ALLMR 849 : (2016) 2 BCR 124 : (2016) 2 MhLJ 264
Motor Vehicles Act, 1988 - Section 166
High Courts05 Jan 2016Dismissed
Raju Vs The State of Maharashtra
Bombay High Court · (2016) 01 BOM CK 0021
Evidence Act, 1872 - Section 106, Section 145, Section 27Penal Code, 1860 (IPC) - Section 302
High Courts05 Jan 2016Allowed
Mohammad Azad Baharammiya Khan Vs The State of Maharashtra
Bombay High Court · (2016) 01 BOM CK 0020
Penal Code, 1860 (IPC) - Section 302, Section 307, Section 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(10), Section 3(2)(5), Section 3(2)(V)