COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 28 of 90

High Courts11 Aug 2016Disposed Off

Balasaheb Sahebrao Bodkhe Vs State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 335 : (2016) 6 BCR 765

Bombay General Clauses Act, 1904 — Section 24Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 4(4)

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High Courts11 Aug 2016Disposed Off

M/s Kotak Mahindra Prime Ltd. Vs M/s Lifeline Industries Ltd. (In Liqn.)

Bombay High Court · (2016) 6 BCR 813 : (2016) 198 CompCas 291 : (2017) 1 DRTC 212 : (2016) 137 SCL 366

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 5Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)

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High Courts11 Aug 2016Allowed

State of Maharashtra Vs Shankar Gaud

Bombay High Court · (2016) 3 AIRBomRCri 469 : (2016) ALLMRCri 5331 : (2017) 2 BomCR(Cri) 553

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 7

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High Courts11 Aug 2016Allowed

Asaram Dhansing Umre Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 474 : (2016) ALLMRCri 4321 : (2016) 4 BomCR(Cri) 54 : (2016) 6 MhLJCrl 558

Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts11 Aug 2016Partly Allowed

Baban Vs Estate Manager, Maharashtra State Farming Corporation Ltd.

Bombay High Court · (2016) 6 BCR 410 : (2017) 152 FLR 17 : (2016) LabLR 1140

Payment of Gratuity Act, 1972 — Section 2(b), 2(c), 2(s) 4, 2A, 7, 8

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High Courts11 Aug 2016Dismissed

Datta Shankar Unhale Vs Gokarnabai w/o Rajaram Unhale

Bombay High Court · (2016) 5 ALLMR 886

Evidence Act, 1872 — Section 62

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High Courts11 Aug 2016Dismissed

Mahendra s/o Parashram Chakate Vs State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 25 : (2017) ALLMRCri 164 : (2016) 4 BomCR(Cri) 112 : (2016) 5 MhLJCrl 593

Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 2016Dismissed

Sandeep s/o. Sambhaji Yadav, Vs Sushant s/o. Ulhasrao Kawade

Bombay High Court · (2016) 5 AIRBomR 708 : (2016) 6 BCR 688

Constitution of India, 1950 — Article 226

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High Courts11 Aug 2016Allowed

Rehana Sultana Begum Vs Hashmi Syed Mujib

Bombay High Court · (2016) 3 AIRBomRCri 409 : (2016) ALLMRCri 4347 : (2016) 4 BomCR(Cri) 225 : (2016) 3 Crimes 234 : (2016) 6 MhLJCrl 548

Criminal Procedure Code, 1973 (CrPC) - Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 - Section 3

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High Courts10 Aug 2016Allowed

Fanindrakumar Laxman Baghele Vs Zilla Parishad, Bhandara

Bombay High Court · (2017) 1 ALLMR 633 : (2017) 1 BCR 433 : (2016) 6 MhLJ 246

Constitution of India, 1950 — Article 226

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High Courts10 Aug 2016Allowed

Ramchandra Gangaram Sangole, Vs Shri Prakash Eknath Choudhari

Bombay High Court · (2016) 5 AIRBomR 561

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High Courts10 Aug 2016Partly Allowed

Vikrant @ Vikki s/o Kashinath Khandare Vs The State of Maharashtra

Bombay High Court · (2017) 1 AIRBomRCri 902 : (2016) ALLMRCri 4604 : (2016) 4 BomCR(Cri) 86 : (2016) 6 MhLJCrl 657

Penal Code, 1860 (IPC) — Section 149, 306, 452

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High Courts09 Aug 2016Partly Allowed

M/s Evergreen Engineering Company Pvt. Ltd. Vs Employees Provident Fund

Bombay High Court · (2016) 151 FLR 674 : (2016) LabLR 1096

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q

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High Courts09 Aug 2016Dismissed

Cipla Limited Vs The Assistant Commissioner of Income Tax

Bombay High Court · (2016) 6 BCR 607 : (2016) 290 CurTR 387 : (2016) 387 ITR 52

Income Tax Rules, 1962 — Rule 4

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High Courts09 Aug 2016Partly Allowed

Gangaram Nathu Satpute Vs Ahmednagar Merchants Cooperative Bank Ltd.

Bombay High Court · (2017) 3 ALLMR 19 : (2016) LabLR 1156

Constitution of India, 1950 — Article 226

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High Courts09 Aug 2016Dismissed

Sachin s/o Vyankatrao Thosare Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 649 : (2017) ALLMRCri 256 : (2017) 2 MhLJCrl 372

Penal Code, 1860 (IPC) — Section 201, 203, 302

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High Courts09 Aug 2016Dismissed

Board of Trustees of Port Vs Tukaram R. Katkar

Bombay High Court · (2016) 3 CLR 596 : (2017) 152 FLR 647

Industrial Disputes Act, 1947 — Section 10(1)

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High Courts09 Aug 2016Dismissed

Ambadas s/o Dattatraya Rahinj, Vs Exide Industries Limited, Ahmednagar

Bombay High Court · (2016) 5 AIRBomR 545 : (2017) 1 CLR 603 : (2017) 152 FLR 780 : (2016) 4 LLJ 413

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(2)Trade Unions Act, 1926 — Section 26

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High Courts08 Aug 2016Dismissed

Paramjitsingh @ Kake Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 1079 : (2016) 6 MhLJCrl 131

Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 201, Section 302

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High Courts08 Aug 2016Dismissed

Malojirao B. Bhosale Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 364 : (2016) 5 MhLJ 722

Constitution of India, 1950 — Article 226, 227

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