COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 22 of 90

High Courts08 Sept 2016Disposed Off

Bharat Conductors Pvt. Ltd. Vs The Executive Engineer (S&W), Aquem, Margao, Goa 403601

Bombay High Court · (2016) 6 AIRBomR 107 : (2017) 1 ALLMR 643 : (2016) 6 BCR 447 : (2016) 6 MhLJ 408

Constitution of India, 1950 — Article 226

High Courts08 Sept 2016Partly Allowed

Ashok Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4317 : (2017) 1 BomCR(Cri) 366

Prevention of Corruption Act, 1988 — Section 12, 15, 7

High Courts08 Sept 2016Dismissed

State of Maharashtra Vs Shivaji

Bombay High Court · (2016) ALLMRCri 4436 : (2017) 1 BomCR(Cri) 196

Penal Code, 1860 (IPC) — Section 307, 342

High Courts08 Sept 2016Dismissed

Saroj w/o Ramesh Jadhav Vs Kongaree Veera Reddy

Bombay High Court · (2017) 3 AIRBomR 232 : (2016) 5 ALLMR 903 : (2016) 5 BCR 760

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3(a)

High Courts08 Sept 2016Disposed Off

Hindustan Lever Ltd. Vs Commissioner of Income Tax, Bombay City II, Bombay

Bombay High Court · (2016) 387 ITR 513

Income Tax Act, 1961 — Section 256(1), 36

High Courts07 Sept 2016Dismissed

Syed Muzaffar Ali Vs Mehrunnisa Begum d/o Afzal Khan

Bombay High Court · (2017) ALLMRCri 635

High Courts07 Sept 2016Allowed

Dhimant Mehta Vs M/s. Ramdil Resorts P. Ltd.

Bombay High Court · (2017) 172 AIC 485 : (2016) 3 AIRBomRCri 688 : (2016) ALLMRCri 4448 : (2016) 4 BomCR(Cri) 40 : (2017) 2 CivCC 59 : (2016) 3 Crimes 478 : (2016) 3 MadWNCri 138 : (2017) 1 MhLJ 582 : (2016) 6 MhLJCrl 353

Criminal Procedure Code, 1973 (CrPC) — Section 258Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts07 Sept 2016Dismissed

Smt. Phulabai Prakash Pawar, Padwal Nagar, Behind Masjid, Thergaon, Pune 411 033 - Petitioner (Orig. Complainant) @HASH SKF India Ltd, Chinchwad, Pune-411 033 /(Orig. Respondent)

Bombay High Court · (2016) 6 AIRBomR 154 : (2016) 6 ALLMR 185 : (2017) 1 CLR 22

Constitution of India, 1950 - Article 226

High Courts07 Sept 2016Disposed Off

Shiv Shakti Shetkari Sahakari Sakhar Karkhana Ltd. Vs Union of India

Bombay High Court · (2016) 151 FLR 1020

High Courts07 Sept 2016Allowed

M/s. Force Motors Limited Vs Mr. Subhash Simratmal Gugale

Bombay High Court · (2016) 151 FLR 1012

High Courts07 Sept 2016Dismissed

Rayat Shikshan Sanstha, Satara Vs Appa Bhimrao Pol

Bombay High Court · (2016) 6 ALLMR 232 : (2016) 5 BCR 752

Constitution of India, 1950 — Article 226, 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

High Courts07 Sept 2016Allowed

Parvatibai Tanu Shivgan Vs Shri Dhondu Sakharam Gurav

Bombay High Court · (2016) 6 ALLMR 16 : (2016) 5 BCR 744

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64, 65

High Courts07 Sept 2016Disposed Off

Pinnya Alias Ajinath Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 4432 : (2017) 1 BomCR(Cri) 214

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7APenal Code, 1860 (IPC) — Section 354

High Courts06 Sept 2016Allowed

Pradeep Manikrao Chikte Vs Deputy Director Vocational Education and Training

Bombay High Court · (2016) 6 ALLMR 730 : (2017) 2 MhLJ 462

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28Penal Code, 1860 (IPC) - Section 143, Section 427

High Courts06 Sept 2016Dismissed

Kim Chemicals Ltd. Vs Union of India

Bombay High Court · (2017) 346 ELT 94

High Courts06 Sept 2016Disposed Off

USMS Saffron Co. Inc. Vs Union of India

Bombay High Court · (2017) 346 ELT 582

High Courts06 Sept 2016Partly Allowed

Divisional Controller, Maharashtra State Road Transportation Corporation, Division Office Camp, Amravati - Petitioner @HASH Baban s/o Sonasa Khandare President of Consumer Society, Anjangaon Surji, District. Amravati

Bombay High Court · (2016) 6 ALLMR 14

Constitution of India, 1950 - Article 226Consumer Protection Act, 1986 - Section 15

High Courts06 Sept 2016Dismissed

Bhatia Industries and Infrastructure Limited, having its registered office at Plot No. 4, 6th Avenue, Harington Road, Chetpet, Chennai - 31 - Appellant @HASH Asian Natural Resources (India) Limited (formerly Bhatia International Limited), a company incorp

Bombay High Court · (2016) 6 AIRBomR 132 : (2017) 201 CompCas 46 : (2016) 138 SCL 282

Civil Procedure Code, 1908 (CPC) - Section 46

High Courts06 Sept 2016Dismissed

Mr. Oveash Mohsin Kadiwala - Appellant/Applicant @HASH Mr. A. Rahim Haroon Malkani and Others

Bombay High Court · (2016) 6 ALLMR 166

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 43 Rule 1

High Courts06 Sept 2016Allowed

Sau. Chandabai w/o Dadarao Kale, age 49 years, occupation - Scrap Business, Tq. and Dist. - Amravati - Petitioner @HASH State of Maharashtra, through Home Department (Special), Mantralaya, Madam Cama Road, Mumbai 400032

Bombay High Court · (2017) 1 AIRBomRCri 22 : (2016) ALLMRCri 4797

Persons and Video Pirates Act, 1981 - Section 3(3)