High Courts14 Sept 2016Allowed
Smt. Vibha Vs Arun s/o Narayan Goswami
Bombay High Court · (2016) 6 AIRBomR 525
Hindu Marriage Act, 1955 - Section 13(1)(i-a)
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 21 of 90
High Courts14 Sept 2016Allowed
Manoranjan Pradhan Vs Union of India
Bombay High Court · (2016) 6 ALLMR 561 : (2017) 1 MhLJ 163
Limitation Act, 1963 - Section 5Railways Act, 1989 - Section 123, Section 124
High Courts14 Sept 2016Disposed Off
Mrs. Nadia Maggie de Costa Vs State of Goa
Bombay High Court · (2017) ALLMRCri 878 : (2017) 2 MhLJCrl 682
Criminal Procedure Code, 1973 (CrPC) - Section 482Immigration Act, 1983 - Section 10, Section 24, Section 25Penal Code, 1860 (IPC) - Section 34, Section 417, Section 420
High Courts14 Sept 2016Dismissed
Sharad Kantilal Shah Vs Deputy Commissioner of Income Tax
Bombay High Court · (2017) 393 ITR 594
Income Tax Act, 1961 - Section 142(2A)
High Courts14 Sept 2016Dismissed
The Commissioner of Income Vs Alstom Projects India Limited
Bombay High Court · (2017) 394 ITR 141
Income Tax Act, 1961 - Section 92, Section 92c
High Courts14 Sept 2016Disposed Off
Vandana Creations Pvt. Ltd., A Company registered under the Companies Act, 1956, having its Office at Shop No.2, Rajdoot Khar Co-operative Housing Society Ltd., Linking Road, Khar (West), Mumbai - 400 052. Through its Director Nanji Vershi Faria of Mumbai
Bombay High Court · (2016) 6 ALLMR 173
Maharashtra Regional and Town Planning Act, 1966 - Section 149, Section 53(1)
High Courts14 Sept 2016Dismissed
Shaikh Yunus Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 4297 : (2017) 1 BomCR(Cri) 506
Criminal Procedure Code, 1973 (CrPC) — Section 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3Penal Code, 1860 (IPC) — Section 34, 353, 379
High Courts14 Sept 2016Dismissed
Shah Nanji Nagsi Exports Pvt. Ltd. Vs Joint DGFT
Bombay High Court · (2016) 340 ELT 168
High Courts14 Sept 2016Dismissed
The Secretariat Staff Co-operative Credit Society Ltd. Vs Registrar of Co-operative Societies
Bombay High Court · (2017) 3 BCR 308
Constitution of India, 1950 - Article 226Goa Co-operative Societies Rules, 1962 - Rule 73(1)Maharashtra Co-operative Societies Act, 1960 - Section 93(1)
High Courts14 Sept 2016Disposed Off
Bhimappa Barikai, Age : Major, Occu. Prisoner C. No. 4823, District Open Jail Paith - Petitioner @HASH The State of Maharashtra through Secretary, Home Department, Mantralaya, Mumbai
Bombay High Court · (2017) ALLMRCri 660 : (2016) 4 BomCR(Cri) 360 : (2017) 2 MhLJCrl 337
Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 6Prisons Act, 1894 - Section 59
High Courts14 Sept 2016Dismissed
Dr. Gautam Sen Vs Chief Commissioner of Income-tax
Bombay High Court · (2016) 289 CurTR 478
Income Tax Act, 1961 — Section 132(1), 158BC
High Courts08 Sept 2016Dismissed
M/s. Popular Stock and Share Services Ltd. Vs The State of Maharashtra
Bombay High Court · (2017) 2 CompLJ 189
Maharashtra Protection of Interest of Depositors Act, 1989 - Section 2(C)
High Courts08 Sept 2016Dismissed
Provincial Housings and Property Ltd. - Petitioner @HASH Union of India and Others
Bombay High Court · (2016) 6 AIRBomR 56 : (2016) 6 BCR 393
Constitution of India, 1950 - Article 14, Article 226Works of the Defence Act, 1903 - Section 7(c)
High Courts08 Sept 2016Allowed
Vishwaradhya S/o Mahaling Swamy Age : 34 years, Occ : Rudraksha Business, R/o Near Old Water Tank, Bhalki - Applicant @HASH The State of Maharashtra Through the Incharge Police Station Officer, Bhagya Nagar, Police Station, Nanded Tq. Biloli, Dist. Nanded
Bombay High Court · (2016) ALLMRCri 4977 : (2016) 4 BomCR(Cri) 352 : (2016) 6 MhLJCrl 667
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A
High Courts08 Sept 2016Disposed Off
Bajaj Auto Ltd. Bombay Vs Commissioner of Income Tax-II
Bombay High Court · (2016) 389 ITR 259 : (2017) 244 Taxman 31
Income Tax Act, 1961 - Section 256(1), Section 256(1), Section 35B(1)(b)
High Courts08 Sept 2016Partly Allowed
Kailas Sambhaji Lohakre Vs State of Maharashtra
Bombay High Court · (2017) 170 AIC 283 : (2017) 1 BCR 159 : (2016) 6 MhLJ 956
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15(1)(a), Section 19(1)Penal Code, 1860 (IPC) - Section 323, Section 324, Section 34, Section 504, Section 506
High Courts08 Sept 2016Partly Allowed
Anil Vs Siddeshwar Krida Mandal
Bombay High Court · (2017) 1 ALLMR 180 : (2017) 2 BCR 839 : (2016) 6 MhLJ 933
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 28, Rule 9
High Courts08 Sept 2016Dismissed
Regional Provident Vs Tata Consultancy Services
Bombay High Court · (2017) 2 ALLMR 574 : (2017) 1 CLR 419 : (2017) 152 FLR 237 : (2016) 151 FLR 865 : (2017) LabLR 341 : (2017) LabLR 180 : (2017) LabLR 15 : (2017) 1 LLJ 245 : (2016) 6 MhLJ 821
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 5, Section 7(1)
High Courts08 Sept 2016Dismissed
Eastern Star Hotels Vs Sanjeev Dhingra
Bombay High Court · (2017) 170 AIC 273 : (2017) 1 BCR 468 : (2016) 6 MhLJ 564
Specific Relief Act, 1963 - Section 10
High Courts08 Sept 2016Dismissed
Shri Dipak Bhajekar Vs State of Goa
Bombay High Court · (2016) 6 AIRBomR 72 : (2017) 2 ALLMR 170 : (2016) 6 BCR 578 : (2016) LIC 4586 : (2016) 6 MhLJ 276
Constitution of India, 1950 — Article 226