High Courts19 Aug 2016Dismissed
Pranjali Bhalchandra Shirsat - Petitioner @HASH State of Maharashtra and Others
Bombay High Court · (2016) 6 AIRBomR 303 : (2017) 1 ALLMR 308
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 27 of 90
High Courts19 Aug 2016Disposed Off
Amravati Zilla Parishad Shikshan Sahakari Bank Ltd. Vs Manohar
Bombay High Court · (2016) 6 BCR 684 : (2017) 2 MhLJ 292
Constitution of India, 1950 - Article 226Maharashtra Co-operative Societies Act, 1960 - Section 91
High Courts19 Aug 2016Dismissed
Wamanrao Vyankatrao Kawane Vs Vyankatrao Karkaji Kawane
Bombay High Court · (2016) 5 ALLMR 913
High Courts18 Aug 2016Allowed
Nitesh Pundlikrao Kathe Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 329 : (2016) ALLMRCri 5273 : (2016) 4 BomCR(Cri) 493 : (2016) 3 Crimes 600 : (2016) 5 MhLJCrl 337
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 315
High Courts18 Aug 2016Partly Allowed
Madhukar Ganpatrao Wankhede (since deceased through its legal heirs) - Petitioner @HASH Smt. Lilabai wd/o Manoharrao Wankhede, (since deceased, through L.Rs.)
Bombay High Court · (2016) 6 ALLMR 261
Civil Procedure Code, 1908 (CPC) - Section 2(2), Section 96Partition Act, 1893 - Section 2, Section 3, Section 4, Section 8
High Courts18 Aug 2016Dismissed
Bhagwan Jagannath Nitnaware Vs Union of India
Bombay High Court · (2016) 3 CLR 955 : (2017) 152 FLR 651
Industrial Disputes Act, 1947 - Section 10
High Courts18 Aug 2016Dismissed
Humayun Suleman Merchant Vs Chief Commissioner of Income Tax
Bombay High Court · (2016) 290 CurTR 496 : (2016) 387 ITR 421
Income Tax Act, 1961 — Section 54F
High Courts18 Aug 2016Allowed
Ramesh Gajanan Nigudkar, Vs The Bank of Baroda, Mumbai
Bombay High Court · (2016) 5 AIRBomR 533 : (2017) 3 BCR 103 : (2017) 1 LLJ 179 : (2016) 6 MhLJ 718
Constitution of India, 1950 — Article 14, 226
High Courts16 Aug 2016Dismissed
Shri Venkata Naga Raghavendra Ravi Kiran Gorti Vs State Of Goa
Bombay High Court · (2017) ALLMRCri 331 : (2016) 5 MhLJCrl 704
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 498A, Section 504
High Courts16 Aug 2016Disposed Off
Union of India through Deputy Salt Commissioner, Government of India Exchange Building, 4th Floor, Sir Shivagar Ramgulam Marg, Ballard Estate, Mumbai - 400038 - Appellant (Org. Plaintiff) @HASH Alark Laxman Desai (Executors and Trustee of the Will of Late
Bombay High Court · (2016) 6 AIRBomR 335
Civil Procedure Code, 1908 (CPC) - Section 9Maharashtra Land Revenue Code, 1966 - Section 20
High Courts16 Aug 2016Allowed
M/s. Aditya Developers Vs Manish Ranganath Thorat
Bombay High Court · (2017) ALLMRCri 1551 : (2016) 4 BomCR(Cri) 52 : (2017) 1 CPR 34 : (2016) 5 MhLJ 941 : (2016) 5 MhLJCrl 390
Consumer Protection Act, 1986 — Section 27
High Courts12 Aug 2016Disposed Off
Dahiben Vs Maharashtra Revenue Tribunal, Nagpur
Bombay High Court · (2017) 2 ALLMR 721 : (2017) 1 MhLJ 142
Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 - Section 3, Section 3(1), Section 4, Section 6Maharashtra Restoration of Lands to Scheduled Tribes Rules, 1975 - Rule 10, Rule 3
High Courts12 Aug 2016Dismissed
Rajendra Vs Returning Officer
Bombay High Court · (2017) 3 ALLMR 610 : (2017) 2 MhLJ 798
Bombay Village Panchayats Act, 1959 - Section 15(1), Section 15(7)
High Courts12 Aug 2016Disposed Off
Maharashtra Urdu Shala Sangharsha Samiti Vs State of Maharashtra
Bombay High Court · (2016) 6 BCR 746
Constitution of India, 1950 - Article 14, Article 29, Article 30
High Courts12 Aug 2016Allowed
Smt. Vijaya d/o Sahebrao Chaudhari - Petitioner @HASH The State of Maharashtra
Bombay High Court · (2016) 6 ALLMR 33
Constitution of India, 1950 - Article 226
High Courts12 Aug 2016Allowed
Shri Adhar s/o Ragho Patil Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 484 : (2017) ALLMRCri 780
Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 307
High Courts12 Aug 2016Dismissed
Everest Educational Society, Aurangabad, through its President Dr. Abdul Gaffar Quadri s/o Abdul Razzaq quadri, Age : 59 years, Occu. Medical Practitioner, R/o Azam Colony, Roshan Gate, Aurangabad - Petitioner @HASH The Admissions Regulating Authority for
Bombay High Court · (2016) 6 ALLMR 183
Constitution of India, 1950 - Article 226
High Courts12 Aug 2016Disposed Off
Ranjeet Nabha Vs Udita Nabha
Bombay High Court · (2016) 4 RCRCivil 154
Hindu Marriage Act, 1955 - Section 13(1)(ia)Special Marriage Act, 1954 - Section 27(1)(d)
High Courts11 Aug 2016Dismissed
M/s Armor''s Developers Pvt. Ltd. Vs Smt. Asha
Bombay High Court · (2017) 173 AIC 305 : (2017) 2 CivCC 204 : (2017) 2 MhLJ 324
Civil Procedure Code, 1908 (CPC) - Section 148Specific Relief Act, 1963 - Section 28
High Courts11 Aug 2016Disposed Off
The Registrar, University of Mumbai Vs Parag Bhaskar Ghag
Bombay High Court · (2017) 1 CLR 164
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, Section 30