High Courts16 Sept 2016Allowed
Ramdas s/o Shrihari Munjekar Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 647
Criminal Procedure Code, 1973 (CrPC) - Section 91
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 20 of 90
High Courts16 Sept 2016Dismissed
Shaikh Shahnoor s/o Sk. Abdul Rehman Vs Safiyabee w/o Sk. Shahnoor
Bombay High Court · (2017) ALLMRCri 649
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts16 Sept 2016Allowed
Bal Mandir Sanstha Vs Deputy Charity Commissioner, Nagpur
Bombay High Court · (2017) 1 ALLMR 369 : (2017) 3 MhLJ 113
Bombay Public Trusts Act, 1950 - Section 51Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Dismissed
Shirur Nagar Parishad Taluka Vs R.B. Gaikwad
Bombay High Court · (2017) 2 ALLMR 698 : (2017) 1 CLR 947 : (2017) 1 MhLJ 244
Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Disposed Off
Indian Coffee Workers Co-op. Society Ltd. Vs Albert s/o Tavid
Bombay High Court · (2016) 6 ALLMR 551 : (2017) 1 CLR 167 : (2016) 151 FLR 1015 : (2017) 1 LLN 364 : (2017) 2 MhLJ 903
Industrial Disputes Act, 1947 - Section 2(b)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Schedule IV Item 9
High Courts16 Sept 2016Dismissed
Ambedkarite Party Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 588 : (2017) 2 MhLJ 575
Bombay Provincial Municipal Corporations Act, 1949 - Section 21Constitution of India, 1950 - Article 243RMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 14(2)
High Courts16 Sept 2016Allowed
Kailash son of Pandurang Yedmewar Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 19
Penal Code, 1860 (IPC) - Section 302, Section 498A
High Courts16 Sept 2016Dismissed
Voltas Limited Vs M.P. Entertainment & Developers Pvt. Ltd.
Bombay High Court · (2017) 3 AIRBomR 545
Arbitration and Conciliation Act, 1996 - Section 11(b)
High Courts16 Sept 2016Allowed
Shri. Tanaji Baburao Tanugade Age 40 years, R/O Kanchanwadi, Tal. Karveer, Dist. Kolhapur - Petitioner @HASH The Manager Kolhapur District Central Co-op. Bank Ltd., Head Office, Kolhapur
Bombay High Court · (2016) 6 AIRBomR 190 : (2016) 6 ALLMR 241 : (2017) 2 CLR 59
Industrial Disputes Act, 1947 - Section 25F, Section 44, Section 44
High Courts16 Sept 2016Disposed Off
Tantrik Shikshan Karmachari Sahakari Pat Sanstha Maryadit, Regd. No. N.G.P./B.N.K./129/1966, Office : Industrial Training Institute, Shraddhanand Peth, Nagpur, through its Secretary Purushottam Marotrao Milmile - Petitioner @HASH Assistant Commissioner of
Bombay High Court · (2017) 2 AIRBomR 318 : (2016) 6 ALLMR 616 : (2017) 1 CLR 112 : (2016) 151 FLR 861 : (2017) LabLR 98 : (2017) 1 LLJ 248 : (2017) 2 MhLJ 844
Minimum Wages Act, 1948 - Section 2(4), Section 2(g), Section 20, Section 27
High Courts16 Sept 2016Dismissed
Mr. Manguesh Rajaram Wagle (Orig. plaintiff No. 2a) - Petitioner @HASH Mr. Suresh D. Naik, Major, C/o ''Hotel Republica'', Opp. Secretariat, Panaji
Bombay High Court · (2016) 6 AIRBomR 215 : (2017) 1 BCR 506
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 3, Order 7 Rule 14
High Courts16 Sept 2016Disposed Off
Shelf Drilling International Inc. Vs Union of India
Bombay High Court · (2016) 341 ELT 164
High Courts16 Sept 2016Dismissed
Anand Shankarlal Tiwari Vs Gulshan Santram Sahani
Bombay High Court · (2016) 2 RCRRent 466
Constitution of India, 1950 — Article 227Maharashtra Rent Control Act, 1999 — Section 16(1)(g)
High Courts15 Sept 2016Dismissed
Nandkumar s/o Vishwanath Gadam Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 645
Criminal Procedure Code, 1973 (CrPC) - Section 202Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 Sept 2016Dismissed
Zuber Baig Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 318 : (2017) ALLMRCri 1005 : (2017) 3 MhLJCrl 329
Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 201, Section 460Electricity Act, 2003 - Section 135, Section 138(D), Section 151, Section 153, Section 154
High Courts15 Sept 2016Disposed Off
Ku. Yogita Vs State of Maharashtra
Bombay High Court · (2017) 3 BCR 481 : (2017) 1 MhLJ 643 : (2017) 3 RCRCivil 7
Constitution of India, 1950 - Article 136, Article 342Maharashtra Land Revenue Code, 1966 - Section 36Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 - Section 2(j), Section 3
High Courts15 Sept 2016Allowed
Shri Subash Gunaji Gadekar, of major age, Indian National, occupation business, resident of house No. 201, Thorlebag, Keri, Pernem-Goa, represented herein through his next best friend and brother, Shri Vithal Gunaji Gadekar, of major age, Indian National,
Bombay High Court · (2017) ALLMRCri 1653 : (2016) 4 BomCR(Cri) 403
Criminal Procedure Code, 1973 (CrPC) - Section 320Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts15 Sept 2016Partly Allowed
Janardhan Barku Solanke Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 956 : (2017) ALLMRCri 263 : (2017) 2 MhLJCrl 142
Criminal Procedure Code, 1973 (CrPC) - Section 374Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts15 Sept 2016Dismissed
Sau. Sarika Vs Sachin
Bombay High Court · (2016) 6 ALLMR 711 : (2017) 1 CivCC 460 : (2017) 1 HLR 587 : (2016) 6 MhLJ 788 : (2017) 2 RCRCivil 389
Hindu Marriage Act, 1955 - Section 13(1)(i-a)
High Courts14 Sept 2016Allowed
Anoop s/o Niranjan Dodiya Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 665
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482