COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 18 of 90

High Courts22 Sept 2016Partly Allowed

Sushilaben widow of Shanabhai Patel Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 631

Criminal Procedure Code, 1973 (CrPC) - Section 154Land Acquisition Act, 1894 - Section 11Penal Code, 1860 (IPC) - Section 34, Section 427, Section 447

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High Courts22 Sept 2016Partly Allowed

Kalpana w/o Sahebrao Chavan Vs Sahebrao Devrao Chavan

Bombay High Court · (2017) ALLMRCri 633 : (2017) 3 MhLJ 715 : (2017) 2 MhLJCrl 715

Protection of Women From Domestic Violence Act, 2005 - Section 12

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High Courts22 Sept 2016Allowed

ABA Vs State of Maharashtra

Bombay High Court · (2017) 171 AIC 408 : (2017) 1 MhLJ 139

Land Acquisition Act, 1894 - Section 23(1-A), Section 23(2), Section 28, Section 34

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High Courts22 Sept 2016Dismissed

Dilip s/o Marotrao Sonkamble Vs Sow. Indubai w/o Dilip Sonkamble

Bombay High Court · (2017) ALLMRCri 658

Criminal Procedure Code, 1973 (CrPC) - Section 125

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High Courts22 Sept 2016Disposed Off

United Construction Vs Municipal Corporation of Greater Mumbai

Bombay High Court · (2016) 6 ALLMR 610 : (2017) 2 MhLJ 270

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2AMumbai Municipal Corporation Act, 1888 - Section 354A

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High Courts22 Sept 2016Disposed Off

Rajaram Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1214

Prisons Act, 1894 - Section 59

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High Courts22 Sept 2016Disposed Off

The State of Maharashtra, Through the Special Land Acquisition Officer, Metro Centre No. 1, Panvel, Dist. Raigad - Appellant @HASH Manohar Mukund Patil (Since Deceased), Through his LRs

Bombay High Court · (2016) 6 AIRBomR 209 : (2017) 2 MhLJ 417

Land Acquisition Act, 1894 - Section 23

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High Courts22 Sept 2016Partly Allowed

Uttam Vaiju Majukar Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 873 : (2017) ALLMRCri 967 : (2016) 6 MhLJCrl 627

Penal Code, 1860 (IPC) - Section 300, Section 304

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High Courts22 Sept 2016Allowed

Shri Nabraj Alias Nagraj Anant Prabhu Vs The Goa Urban Cooperative Bank Ltd.

Bombay High Court · (2017) 2 AIRBomR 586 : (2017) 1 BCR 462

Specific Relief Act, 1963 - Section 19(b)

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High Courts21 Sept 2016Allowed

Deepak s/o Shamsundar Sarda Vs Baban s/o Narayanrao Chormare

Bombay High Court · (2017) ALLMRCri 638 : (2017) 2 MhLJCrl 700

Criminal Procedure Code, 1973 (CrPC) - Section 202Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts21 Sept 2016Allowed

Rajdhar Shivdas Koli Vs Sau. Khatubai @ Laxmibai Rajdhar Koli

Bombay High Court · (2017) ALLMRCri 733

Criminal Procedure Code, 1973 (CrPC) - Section 125Hindu Marriage Act, 1955 - Section 7

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High Courts21 Sept 2016Disposed Off

M/s. Mahatma Gandhi Seva Mandir Vs Regional Provident Fund Commissioner

Bombay High Court · (2017) 1 CLR 628 : (2017) 153 FLR 644 : (2017) LabLR 595

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, Section 7A, Section 7Q

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High Courts21 Sept 2016Allowed

L & L Florida Gardens Cooperative Housing Maintenance Society Ltd. Vs Mr. Simon Fernandes

Bombay High Court · (2017) 1 BCR 782

Air (Prevention and control of Pollution) Act, 1981 - Section 31ACivil Procedure Code, 1908 (CPC) - Order 2 Rule 2

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High Courts21 Sept 2016Dismissed

Mr. Balasaheb Madhukar Bende Aged about 42 years, Occ - Nil At Post and Taluka Mangalwedha District Solapur, Maharashtra - Petitioner @HASH The General Manager BEST undertakings BEST Bhavan, Bombay 400 001

Bombay High Court · (2016) 6 ALLMR 536 : (2017) 1 CLR 328 : (2017) 153 FLR 26 : (2016) 4 LLJ 329

Constitution of India, 1950 - Article 227

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High Courts21 Sept 2016Dismissed

Narayan Govindrao Patil, age 43 years, having address at Jeur, Taluka Karmala, Dist. Solapur - Applicant @HASH The Maharashtra Election Commission Mantralaya, Mumbai 400 032

Bombay High Court · (2016) 6 AIRBomR 366

Conduct of Elections Rules, 1961 - Rule 94ARepresentation of the People Act, 1951 - Section 83

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High Courts21 Sept 2016Dismissed

Rashtriya Vij Kamgar Sahakari Patsanstha Limited, Through its Chairman, Plot No.24, Kohinoor Garden, Maliwada, Ahmednagar - Petitioner @HASH Ashok Rambhau Khillare, R/o Suvarnnagar, Kedgaon, Tq. and Dist. Ahmednagar

Bombay High Court · (2016) 151 FLR 672

Constitution of India, 1950 - Article 226

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High Courts21 Sept 2016Disposed Off

Kishan Govind Patil Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 799 : (2016) ALLMRCri 5116 : (2017) 1 BomCR(Cri) 479 : (2016) 6 MhLJCrl 358

Criminal Procedure Code, 1973 (CrPC) - Section 169, Section 319

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High Courts20 Sept 2016Allowed

M/s. Crisna Esvonta Ambo Vs Suryakant Kelu Kavlekar

Bombay High Court · (2017) 2 BCR 332

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 40

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High Courts20 Sept 2016Dismissed

Mrs. Oujilvie Fernandes Vs Mr. Joaquim Maria Salvador Coutinho de Figueiredo

Bombay High Court · (2017) 3 AIRBomR 608 : (2017) 1 BCR 824

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A

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High Courts20 Sept 2016Dismissed

Maroti @ Banaji s/o Anandrao Zalke Age 22 years, Occu. Agri., R/o Gawatwadi, Tq. Hadgaon, District Nanded - Appellant @HASH The State of Maharashtra (Copy to be served through the Public Prosecutor, High Court of Judicature of Bombay, Bench at Aurangabad)

Bombay High Court · (2017) 1 AIRBomRCri 113 : (2016) ALLMRCri 4508 : (2016) 6 MhLJCrl 482

Evidence Act, 1872 - Section 9Penal Code, 1860 (IPC) - Section 366, Section 376(1)

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