Central Civil Service (Pension) Rules, 1972 — Rule 54(7)(a)(i)Central Civil Services (Conduct) Rules, 1964 — Rule 21Portuguese Civil Procedure Code, 1867 — Article 1058, 1072, 1073

Read judgment

High Courts24 Aug 2016Disposed Off

M/s. Zodiac Developers Pvt. Ltd. Mumbai, Vs M/s Krishna Developers Mumbai

Bombay High Court · (2016) 5 AIRBomR 827 : (2017) 1 ALLMR 749 : (2017) 1 MhLJ 166

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts24 Aug 2016Allowed

Neeta Kashinath Sawarkar Vs State of Maharashtra

Bombay High Court · (2017) 1 ALLMR 368 : (2016) 5 MhLJ 959

Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6

Read judgment

High Courts24 Aug 2016Dismissed

M/s K.K. Vidyut Vs Union of India

Bombay High Court · (2016) 6 ALLMR 21 : (2016) 5 BCR 702 : (2016) 6 MhLJ 806 : (2017) 3 RAJ 374

Constitution of India, 1950 — Article 14, 226

Read judgment

High Courts23 Aug 2016Dismissed

Vishwanath Gopinath Borude Vs Pandharinath Gopinath Borude

Bombay High Court · (2017) 2 MhLJ 75

Constitution of India, 1950 - Article 226Hyderabad Tenancy and Agricultural Lands Act, 1950 - Section 38(6), Section 40

Read judgment

High Courts23 Aug 2016Dismissed

M/s. Punjab Chemicals and Crop Protection Ltd. - Petitioner @HASH Hindustan Antibiotics Limited and Others

Bombay High Court · (2016) 6 AIRBomR 41 : (2016) 6 ALLMR 247 : (2017) 1 RCRRent 146

Constitution of India, 1950 - Article 226, Article 227Maharashtra Rent Control Act, 1999 - Section 7(9)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 4(1), Section 5, Section 9

Read judgment

High Courts23 Aug 2016Disposed Off

Prem Siddha Coop. Housing Society Vs High Power Committee-II

Bombay High Court · (2016) 11 ADJ 18 : (2016) AIR(Bombay) 253 : (2016) 5 AIRBomR 813 : (2016) 5 ALLMR 775 : (2016) 5 BCR 539 : (2016) 4 KLT 82 : (2016) 5 MhLJ 778 : (2017) 1 RCRCivil 879

Bombay High Court (Original Side) Rules, 1980 — Rule 131, 133, 986

Read judgment

High Courts22 Aug 2016Dismissed

Janshakti Shikshan Sanstha, Pandharkawada, Distt. Yavatmal through its Secretary and another - Petitioners @HASH Kum. Karuna Baburao Patil alias Smt. Karuna w/o Govindrao Kale and Others

Bombay High Court · (2016) 6 ALLMR 86 : (2016) 4 LLJ 571

Constitution of India, 1950 - Article 226Maharashtra Universities Act, 1994 - Section 59, Section 60

Read judgment

High Courts22 Aug 2016Dismissed

Sunil Ramrao Chaudhari - Petitioner @HASH The State of Maharashtra And Others

Bombay High Court · (2016) 6 ALLMR 169 : (2016) 6 MhLJ 640

Arms Act, 1959 - Section 13Constitution of India, 1950 - Article 226

Read judgment

High Courts22 Aug 2016Allowed

Anita Vs Shrikrishna Construction Company

Bombay High Court · (2016) 4 TAC 188

Motor Vehicles Act, 1988 - Section 163A, Section 173

Read judgment

High Courts22 Aug 2016Allowed

Ku. Sonal Prakash Bakade Vs Joint Commissioner and Vice Chairman

Bombay High Court · (2017) 1 ALLMR 325 : (2016) 5 MhLJ 907

Evidence Act, 1872 — Section 61Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste C

Read judgment

High Courts22 Aug 2016Allowed

Shree Ganesh Housing Agency Vs Udaram Laxman Divekar

Bombay High Court · (2016) 5 ALLMR 896

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Read judgment

High Courts22 Aug 2016Dismissed

Girjamata Labour Co-operative Society Ltd., Aurangabad Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 573 : (2017) 1 ALLMR 320 : (2017) 2 MhLJ 622

Constitution of India, 1950 — Article 14

Read judgment

High Courts20 Aug 2016Dismissed

Subhash s/o. Rabhaji Barde Vs State of Maharashtra

Bombay High Court · (2017) 1 MhLJ 246

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 - Rule 36(2), Section 13

Read judgment

High Courts20 Aug 2016Dismissed

Smt. Anupama Kishor Khanolkar, residing at 76, Nari Kamal Abhinav Nagar, Borivli (East), Mumbai 400 066 - Petitioner @HASH Abhinav Education Society, A Society, registered under the Societies Registration Act and a Trust registered under the Bombay Public

Bombay High Court · (2016) 6 AIRBomR 308 : (2017) 1 ALLMR 701 : (2016) 6 BCR 596 : (2016) LIC 4679 : (2016) 6 MhLJ 131

Constitution of India, 1950 - Article 226

Read judgment

High Courts19 Aug 2016Dismissed

Lala S/o Hodlya Gavit Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1425 : (2016) 6 MhLJCrl 523

Criminal Procedure Code, 1973 (CrPC) - Section 228, Section 465Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts19 Aug 2016Allowed

Bhupendra @ Golu s/o Suryakant Borkar Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1561 : (2016) 4 BomCR(Cri) 468 : (2016) 3 Crimes 605 : (2017) 3 MhLJCrl 393

Arms Act, 1959 — Section 25, 27, 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 439Maharashtra Control of Organised Crime Act, 1999 — Section 3(4)

Read judgment