High Courts30 Aug 2016Disposed Off
Eros International Media Ltd. Vs Bharat Sanchar Nigam Ltd.
Bombay High Court · (2016) 08 BOM CK 0030
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 25 of 90
High Courts29 Aug 2016Dismissed
Head Master, Vivek Vardhini Madhyamik Vidyalaya Vs Alka Namdeo Khalekar
Bombay High Court · (2017) 2 BCR 701 : (2017) 1 MhLJ 105
Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 11-AMaharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
High Courts29 Aug 2016Dismissed
Ramesh Dewoo Dhamankar Vs The Bank of India Officers Association
Bombay High Court · (2017) 1 CLR 145 : (2017) 153 FLR 463
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 8, Section 9Trade Unions Act, 1926 - Section 28A(1)
High Courts29 Aug 2016Allowed
Chief Executive Officer Vs Shri Prashant Raghunath Kulkarni
Bombay High Court · (2016) 6 ALLMR 1 : (2016) 3 LLN 580 : (2016) 6 MhLJ 688
Constitution of India, 1950 — Article 226
High Courts29 Aug 2016Allowed
Vijay Kewalramji Randive Vs The Chairman & Competent Authority Vidharbha
Bombay High Court · (2016) 5 ALLMR 897 : (2016) 6 MhLJ 863
Vidarbha Konkan Gramin Bank (Officers and Employees) Service Regulations, 2013 — Clause 45(3), Clause 45(4)
High Courts26 Aug 2016Allowed
Pankaj Bhallaji Atram Vs State of Maharashtra
Bombay High Court · (2017) 2 BomCR(Cri) 1
Maharashtra Police Act, 1951 - Section 56, Section 63
High Courts26 Aug 2016Dismissed
Vikas Kamalraj Jaiswal Vs The State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 879
Bombay Prohibition Act, 1949 - Section 54, Section 56
High Courts26 Aug 2016Dismissed
Manish Ramesh Nagrani Vs The State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 850
High Courts26 Aug 2016Allowed
Nuzhatunssae Begum Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 397 : (2016) 4 BomCR(Cri) 445 : (2016) 6 MhLJCrl 526
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts26 Aug 2016Disposed Off
XXX Vs YYY
Bombay High Court · (2016) 4 RCRCivil 843
Civil Procedure Code, 1908 (CPC) — Section 35Hindu Marriage Act, 1955 — Section 13(1)(ia), 13(1)(ia), 23(1)(b), 23(1)(b)
High Courts26 Aug 2016Partly Allowed
Bhagwan s/o Wamanrao Vanway Vs Ramchandra s/o Bhagwan Vanway
Bombay High Court · (2016) 3 AIRBomRCri 416
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Aug 2016Dismissed
Sheshrao Motiram Jadhav Vs Division Controller, MSRTC
Bombay High Court · (2016) 3 CLR 958 : (2017) 152 FLR 960 : (2017) 1 LLJ 253
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, Section 30, Section 44
High Courts26 Aug 2016Dismissed
Raju Pavalas Pakhre Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 638 : (2017) ALLMRCri 271
Penal Code, 1860 (IPC) — Section 302
High Courts26 Aug 2016Allowed
Wallace Flour Mills Co. Ltd. Vs C.I.T.
Bombay High Court · (2016) 289 CurTR 444
Income Tax Act, 1961 — Section 37(1)
High Courts26 Aug 2016Partly Allowed
Prakash s/o Motiram Rathod Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 821
Constitution of India, 1950 — Article 16, 226
High Courts25 Aug 2016Dismissed
Shahnawaz Nurul Hassan Khan Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 539 : (2016) ALLMRCri 4692 : (2016) 4 BomCR(Cri) 191 : (2016) 5 MhLJCrl 493
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 143, 144, 147, 149, 307, 324
High Courts25 Aug 2016Disposed Off
Padma w/o. Satish Deshmukh, Vs Vaishali w/o. Krishna Kusumar
Bombay High Court · (2016) 5 AIRBomR 767 : (2016) 6 ALLMR 687 : (2016) 6 MhLJ 919
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2016Dismissed
Kalpana Kamlesh Patadia Vs Sitaram Kunthe
Bombay High Court · (2016) 5 ALLMR 889 : (2016) 6 MhLJ 573
Contempt of Courts Act, 1971 — Section 2
High Courts25 Aug 2016Dismissed
Union of India Vs Saradhi Ramanand Rao
Bombay High Court · (2016) 5 ALLMR 892 : (2016) 6 MhLJ 828
Constitution of India, 1950 — Article 226
High Courts24 Aug 2016Disposed Off
Yakinali Nasirali Shaikh Vs State of Maharashtra
Bombay High Court · (2017) ALLMRCri 1116 : (2017) 3 MhLJCrl 112
Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 19