High Courts02 Sept 2016Dismissed
Shankar Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 676 : (2017) 2 MhLJ 368
Bombay Village Panchayats Act, 1959 - Section 10-1A
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 23 of 90
High Courts02 Sept 2016Allowed
Nishikant s/o Ashok Kalanke Vs Pankaja w/o Nishikant Kalanke
Bombay High Court · (2017) ALLMRCri 678
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 107, Section 34, Section 406, Section 494
High Courts02 Sept 2016Allowed
Ramesh s/o Shankar Mahajan Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 641
Criminal Procedure Code, 1973 (CrPC) - Section 202, Section 482Penal Code, 1860 (IPC) - Section 494
High Courts02 Sept 2016Allowed
Balbhim Vs Competent Authority
Bombay High Court · (2017) 2 ALLMR 717 : (2017) 1 MhLJ 279
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3National Highways Act, 1956 - Section 3-H(4)
High Courts02 Sept 2016Allowed
Amol s/o. Sureshrao Potbhare Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 736
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A
High Courts02 Sept 2016Disposed Off
Mr. Manoj Pransukhlal Sagar Vs Indian Oil Corporation Ltd.
Bombay High Court · (2016) 6 AIRBomR 293 : (2016) 6 ALLMR 568 : (2016) 5 BCR 707
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 2(h)
High Courts02 Sept 2016Disposed Off
Sachin Shripati Patil Vs State of Maharashtra
Bombay High Court · (2016) 6 ALLMR 499 : (2016) 5 BCR 802
Constitution of India, 1950 — Article 226Maharashtra Scheduled Castes, Denotified Tribes (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate
High Courts02 Sept 2016Dismissed
Ahmednagar Vijay Rajendra Kachi Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 558 : (2016) 4 BomCR(Cri) 404
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts02 Sept 2016Allowed
Purushottam Raghunath Kulkarni Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 504 : (2016) ALLMRCri 4516 : (2016) 4 BomCR(Cri) 10 : (2016) 4 CriCC 542 : (2016) 3 Crimes 430 : (2016) 6 MhLJCrl 475
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts01 Sept 2016Dismissed
Anna s/o Asaram Pakhare Vs Alkabai w/o Anna Pakhare
Bombay High Court · (2017) ALLMRCri 651
Criminal Procedure Code, 1973 (CrPC) - Section 127
High Courts01 Sept 2016Dismissed
Ashwin Bhagwandas Choksey Vs Appropriate Authorities
Bombay High Court · (2017) 392 ITR 394
Constitution of India, 1950 - Article 226
High Courts01 Sept 2016Dismissed
Sanjay @ Shripad s/o Devidas Bhalerao Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 684
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Sept 2016Dismissed
Jagjitsingh s/o Dilipsingh Chiragia Vs Satyanarayan s/o Mathuraprasad Agrawal
Bombay High Court · (2017) ALLMRCri 637
Bombay Municipal Corporation Act, 1949 - Section 398
High Courts01 Sept 2016Dismissed
Raosaheb s/o Yashwant Tambe Vs Smt. Thakubai Raosaheb Tambe
Bombay High Court · (2017) ALLMRCri 493 : (2017) 2 MhLJCrl 311
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts01 Sept 2016Dismissed
IFFCO TOKIO General Insurance Co. Ltd. Vs Mr. Kevin Fernandes
Bombay High Court · (2017) AAC 1493 : (2016) 4 ACC 918 : (2017) 3 AIRBomR 623 : (2017) 1 BCR 413
Motor Vehicles Act, 1988 - Section 149(2), Section 170
High Courts01 Sept 2016Allowed
Shivaji S/o Shrirang Bhise Vs Balasaheb S/o Annasaheb Malge
Bombay High Court · (2017) ALLMRCri 759
Criminal Procedure Code, 1973 (CrPC) - Section 202Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 427, Section 447
High Courts01 Sept 2016Dismissed
State of Maharashtra Vs Mukesh S/o. Yogiraj Dongarge New Nanded
Bombay High Court · (2017) 1 AIRBomRCri 291
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts01 Sept 2016Partly Allowed
Manisha W/o. Ravindra Humbe Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 286 : (2017) ALLMRCri 1215
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts01 Sept 2016Dismissed
Yuvraj Vs Haji Naim Kha Siddiq Kha
Bombay High Court · (2017) 1 MhLJ 729
Maharashtra Local Authority Members Disqualification Act, 1986 - Section 3(1)(b)Maharashtra Local Authority Members Disqualification Rules, 1987 - Rule 3
High Courts01 Sept 2016Allowed
M/s. Satish Motors Limited Vs Shri Syed Ashrafali Syed Maqsadali
Bombay High Court · (2016) 6 ALLMR 501 : (2017) 1 CLR 288 : (2016) 151 FLR 1003 : (2016) 4 LLJ 141 : (2017) 1 MhLJ 194
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28(1)