High Courts20 Sept 2016Allowed
Raghunath Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 796 : (2017) ALLMRCri 860 : (2017) 2 MhLJCrl 688
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Evidence Act, 1872 - Section 32
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 19 of 90
High Courts20 Sept 2016Dismissed
State of Maharashtra Vs Yuvraj Yesaji Jodgan
Bombay High Court · (2016) 3 AIRBomRCri 564 : (2016) ALLMRCri 4424 : (2017) 1 BomCR(Cri) 245
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts19 Sept 2016Partly Allowed
New India Assurance Co. Ltd. Vs Shri Mono Janu Gaonkar
Bombay High Court · (2017) 2 BCR 48
Income Tax Act, 1961 - Section 145A
High Courts19 Sept 2016Allowed
M/s. Saint Gobain India Pvt. Ltd, Palghar Vs Secretary,Maharashtra Rajya Mathadi Transport, General Kamgar Union
Bombay High Court · (2017) 1 CLR 944
Maharashtra Mathadi, Hamal and other Manual Workers (Regulation of Employment and Welfare) Act, 1969 - Section 14, Section 5
High Courts19 Sept 2016Partly Allowed
Ajitsingh s/o Babusingh Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 642
Criminal Procedure Code, 1973 (CrPC) - Section 227Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts19 Sept 2016Disposed Off
Krishnarao Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 323 : (2017) ALLMRCri 1221
Penal Code, 1860 (IPC) - Section 149, Section 300
High Courts19 Sept 2016Dismissed
Advance Magazine Publishers Vs M/s. Just Lifestyle Pvt. Ltd.
Bombay High Court · (2017) 1 MIPR 5
Trade Marks Act, 1999 - Section 29(4)
High Courts19 Sept 2016Dismissed
Federation of Linguistic and Religious Minority Education Institutions Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 706 : (2017) 3 MhLJ 52
Constitution of India, 1950 - Article 226, Article 30Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012 - Section 3, Section 6, Section 7Right of Children to Free and Compulsory Education Act, 2009 - Section 1
High Courts19 Sept 2016Dismissed
Shaikh Farooq s/o. Shaikh Amir Bagwan, Age43 years, Occu: Business, R/oSabjimandi, Paithan Gate, Aurangabad (Orig. Complainant) - Appellant @HASH Shaikh Rafiq s/o. Shaikh Ayyub, Age41 years, Occ: Business, R/oNear Joshi Hospital, Kokadpura, Sabjimandi, Au
Bombay High Court · (2016) ALLMRCri 4730 : (2017) 1 MhLJ 586 : (2016) 6 MhLJCrl 390 : (2016) 2 NIJ 456
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts19 Sept 2016Dismissed
M/s. Dabhol Educational Society, Through its President, Mr. Shaban Amir Bamne and Others - Petitioners @HASH The State of Maharashtra, Through the Secretary, Dept. of Primary Education and Sports and Others
Bombay High Court · (2016) 6 AIRBomR 227 : (2017) 1 ALLMR 92 : (2017) 2 MhLJ 586
Constitution of India, 1950 - Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 18, Section 19
High Courts19 Sept 2016Allowed
Commissioner Of C. Ex., Pune-II Vs Daimler Chrysler India Pvt. Ltd.
Bombay High Court · (2016) 342 ELT 28
High Courts19 Sept 2016Dismissed
Suresh Atmaram Indore Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5171 : (2016) 6 MhLJCrl 184
Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 300
High Courts19 Sept 2016Partly Allowed
Vijay s/o. Nagu Kamble Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 529 : (2017) ALLMRCri 89 : (2016) 4 BomCR(Cri) 413 : (2016) 6 MhLJCrl 592
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts19 Sept 2016Allowed
Deepak Fertilisers and Petrochemicals Vs Union of India
Bombay High Court · (2016) 341 ELT 3
High Courts19 Sept 2016Disposed Off
Tulsiram Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4391 : (2017) 1 BomCR(Cri) 508
Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506Probation of Offenders Act, 1958 — Section 4
High Courts19 Sept 2016Allowed
Dr. Dashrath Bhande Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4394 : (2017) 1 BomCR(Cri) 179 : (2016) 6 MhLJCrl 110
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 306
High Courts19 Sept 2016Disposed Off
R. Shridhar, Regional Manager Prabhat Agri Bio-Tech Ltd. Vs State Department of Agriculture
Bombay High Court · (2016) ALLMRCri 4409 : (2017) 1 BomCR(Cri) 518
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Seeds Act, 1966 — Section 19(a), 7(b)Seeds Rules, 1968 — Rule 10, 7, 8
High Courts19 Sept 2016Partly Allowed
M/s Ashmit Motors Private Limited, 145/2A, Near Hotel Chaitanya Classic, Bolhegaon Phata, Manmad Road, Nagapur, Ahmednagar through its Director Harish Lalchand Nayyar age 30 years, Occ. Business - Petitioner @HASH The Assistant Provident Fund Commissioner
Bombay High Court · (2017) 1 CLR 41 : (2017) 152 FLR 459 : (2017) LabLR 10 : (2017) LIC 1234 : (2016) 4 LLJ 315 : (2017) 1 MhLJ 885
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, Section 7B, Section 7I
High Courts19 Sept 2016Disposed Off
High Court on its own Motion Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 575 : (2016) 4 CriCC 678 : (2017) CriLJ 218 : (2016) 4 RCRCivil 508 : (2016) 4 RCRCriminal 417
Medical Termination of Pregnancy Act, 1971 - Section 3, 4, 5
High Courts16 Sept 2016Allowed
Managing Director Solapur Zilla Sahakari Dudh Utpadak Sangh Vs Vilas Satyavan More
Bombay High Court · (2017) 1 CLR 915
Industrial Disputes Act, 1947 - Section 33C(2)