COURT ARCHIVE

Bombay High Court judgments, 2016

2,269 judgments · page 2 of 114

High Courts21 Dec 2016Allowed

Rajender Amirchand Sujanyal Vs State of Maharashtra Public Health Department

Bombay High Court · (2017) 1 AIRBomRCri 631 : (2017) ALLMRCri 1851

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 17(2), Section 28, Section 30, Section 4

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High Courts21 Dec 2016Dismissed

Suresh Shripal Chougule Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 330 : (2017) ALLMRCri 1032 : (2017) 1 BomCR(Cri) 380 : (2017) 1 MhLJCrl 229

Evidence Act, 1872 - Section 27, Section 3Penal Code, 1860 (IPC) - Section 302, Section 34

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High Courts21 Dec 2016Disposed Off

Ramanna Amannappa Masare Vs Bhanudas Dagadu Patange

Bombay High Court · (2017) 1 AIRBomR 504 : (2017) 2 BCR 371

Civil Procedure Code, 1908 (CPC) - Section 11, Section 9Evidence Act, 1872 - Section 90Limitation Act, 1963 - Article 58, Schedule 1

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High Courts21 Dec 2016Allowed

Dalpat Vs Additional Commissioner, Amravati Division, Amravati

Bombay High Court · (2017) 3 ALLMR 110 : (2017) 2 MhLJ 266

Bombay Village Panchayats Act, 1959 - Section 14(1)(j-1)Haryana Panchayati Raj Act, 1994 - Section 175(1)(q)

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High Courts21 Dec 2016Allowed

Bhagwat Vs Laxman

Bombay High Court · (2017) 1 ACC 872 : (2017) 1 TAC 337

Motor Vehicles Act, 1988 - Section 166, Section 168

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High Courts21 Dec 2016Allowed

Pappu@Akhilesh Shivshankar Mishra Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 377 : (2017) ALLMRCri 1 : (2017) 1 BomCR(Cri) 392 : (2017) CriLJ 1586 : (2017) 2 Crimes 497 : (2017) 1 MhLJCrl 87

Constitution of India, 1950 - Article 19Maharashtra Police Act, 1951 - Section 55, Section 56

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High Courts21 Dec 2016Disposed Off

Mr. Cyrone Fernandes Vs State of Goa

Bombay High Court · (2017) ALLMRCri 16 : (2017) 1 BomCR(Cri) 823

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High Courts21 Dec 2016Dismissed

Dr. Parijat Vinod Kanetkar Vs Mrs. Malika Parijat Kanetkar

Bombay High Court · (2017) 1 AIRBomRCri 311 : (2017) ALLMRCri 368 : (2017) 1 BomCR(Cri) 824 : (2017) 2 DMC 152 : (2017) 1 HLR 260 : (2017) 2 MhLJ 218 : (2017) 1 MhLJCrl 168 : (2017) 2 RCRCriminal 792

Protection of Women From Domestic Violence Act, 2005 - Section 21, Section 26, Section 36

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High Courts21 Dec 2016Disposed Off

The State of Maharashtra Vs Shri. Ashok Laxman Sawant

Bombay High Court · (2017) 1 AIRBomR 659

Maharashtra Police Act, 1951 - Section 156, Section 5Police Sub-Inspector (Recruitment) Rules, 1995 - Rule 3

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High Courts21 Dec 2016Disposed Off

Anil Prabhakar Tadkalkar Vs State of Maharashtra

Bombay High Court · (2017) AAC 570 : (2017) 1 AIRBomR 766 : (2017) 2 BCR 192

Maharashtra Motor Vehicles Rules, 1989 - Rule 251, Rule 254, Rule 263Motor Vehicles Act, 1988 - Section 140, Section 163A, Section 166

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High Courts20 Dec 2016Dismissed

Nanded Zilla Dekhrekh Sahakari Sanstha Maryadit Vs Narhar Pralhadrao Kulkarni

Bombay High Court · (2017) 2 AIRBomR 292 : (2017) 3 ALLMR 827 : (2017) 2 BCR 142 : (2017) 152 FLR 635 : (2017) LIC 1190

Payment of Gratuity Act, 1972 - Section 7(7)

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High Courts20 Dec 2016Partly Allowed

Sangita Bai Vs Commissioner, Aurangabad Municipal Corporation

Bombay High Court · (2017) 152 FLR 643 : (2017) LabLR 395

Industrial Disputes Act, 1947 - Section 2(k), Section 2A

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High Courts20 Dec 2016Partly Allowed

Dr. Sunil Kiran Noothi, Vs Union of India

Bombay High Court · (2017) 2 AIRBomR 109 : (2017) 2 BCR 642

Maharashtra Medical Council Act, 1965 - Section 2(d)

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High Courts20 Dec 2016Disposed Off

Reliance Infrastructure Ltd. Vs Commissioner of Income Tax

Bombay High Court · (2017) 291 CurTR 333 : (2017) 390 ITR 271

Income Tax Act, 1961 - Section 2(43), Section 37(1), Section 40(a)(ii), Section 80HHB, Section 91

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High Courts20 Dec 2016Allowed

Ranjitji s/o Gambhirji Thakur Vs State Of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 273 : (2017) ALLMRCri 432 : (2017) 2 BomCR(Cri) 366 : (2017) 1 MhLJCrl 163

Railway Protection Force Act, 1957 - Section 11, Section 12

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High Courts20 Dec 2016Allowed

Ramesh Narayan Patil Vs The State of Maharashtra

Bombay High Court · (2017) 2 BCR 681 : (2017) 1 MhLJ 761

Land Acquisition Act, 1894 - Section 31Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 - Section 24(2)

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High Courts20 Dec 2016Dismissed

Chitra Sachin Mapara Vs Sachin Kumar Mapara

Bombay High Court · (2017) 1 AIRBomR 582 : (2017) 2 BCR 284 : (2017) 1 DMC 329 : (2017) 1 HLR 90

Hindu Marriage Act, 1955 - Section 13(1)(ia), Section 23(l)(a)

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High Courts20 Dec 2016Dismissed

Gopal Vajani Vs State Bank of India

Bombay High Court · (2017) 1 AIRBomR 647 : (2017) 2 MhLJ 826

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 - Section 19Constitution of India, 1950 - Article 14

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High Courts20 Dec 2016Allowed

Rajesh Motilal Chandan Vs Vice Chairman and Joint Commissioner

Bombay High Court · (2017) 3 MhLJ 122

Constitution of India, 1950 - Article 226Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Cas

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High Courts20 Dec 2016Allowed

United India Insurance Co. Ltd. Vs Laila Ayyub Sayyad

Bombay High Court · (2017) 1 ACC 33 : (2017) 1 TAC 348

Motor Vehicles Act, 1988 - Section 147, Section 149, Section 149(1)

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