COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 29 of 90

High Courts08 Aug 2016Partly Allowed

State of Maharashtra Vs Shripati Rama Kanase

Bombay High Court · (2016) 3 AIRBomRCri 279 : (2017) ALLMRCri 553 : (2016) 4 BomCR(Cri) 215 : (2016) 5 MhLJCrl 130

Criminal Procedure Code, 1973 (CrPC) — Section 374(1), 377Penal Code, 1860 (IPC) — Section 302

High Courts08 Aug 2016Dismissed

Dinesh s/o Nanhaku Rathor Age: 31 Yrs., occu. Press Operator R/o House No. 24, Vadgaon (Ko) Tq. and Dist. Aurangabad - Appellant @HASH The Manager, Varad Industries, Plot No.31, MIDC, Waluj, Aurangabad, District Aurangabad

Bombay High Court · (2016) 151 FLR 675 : (2017) LabLR 444 : (2017) LabLR 80

Employees State Insurance Act, 1948 - Section 53

High Courts08 Aug 2016Dismissed

High-G Transmissions Pvt. Ltd., Mumbai Vs Maharashtra State Road Development Corporation Ltd., Mumbai

Bombay High Court · (2016) 5 AIRBomR 590 : (2016) 6 BCR 584

Constitution of India, 1950 — Article 14, 226

High Courts08 Aug 2016Partly Allowed

Smt. Anjali Ashok Samarth, Vs The Education Officer, (Secondary), Zilla Parishad, Nagpur

Bombay High Court · (2016) 5 AIRBomR 637

Constitution of India, 1950 — Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5

High Courts08 Aug 2016Dismissed

M/s. Komal Construction, Aurangabad Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 568 : (2017) 1 ALLMR 636 : (2017) 1 BCR 88 : (2016) 6 MhLJ 400 : (2017) 3 RAJ 169

Constitution of India, 1950 — Article 14

High Courts08 Aug 2016Allowed

Tahnee Heights Co-Op. Housing Society Ltd. Vs Union of India

Bombay High Court · (2016) 339 ELT 356

High Courts08 Aug 2016Dismissed

The Commissioner of Income Tax-6 - Appellant @HASH M/s. Merck Ltd.,

Bombay High Court · (2016) 290 CurTR 226 : (2016) 389 ITR 70

Income Tax Act, 1961 - Section 260A

High Courts05 Aug 2016Allowed

Smt. Manda Purushottam Zatte Vs Chandrakumar Parasmalji Chordiya

Bombay High Court · (2017) 1 BCR 126

Specific Relief Act, 1963 - Section 41(h)Transfer of Property Act, 1882 - Section 53A

High Courts05 Aug 2016Dismissed

M/s. Shree Parshwa Heights Vs Smt. Nirmala Dhandukhlal Thakkar

Bombay High Court · (2016) 5 AIRBomR 370 : (2016) AIRCC 2994 : (2016) 5 BCR 326

Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 — Section 7, 7-A

High Courts05 Aug 2016Allowed

Shri Vijay A. Palekar Major of age, r/o Anand Bhavan, Durgavadi, Taleigao, Goa 403 002 MOBILE :9822688918 Email:[email protected] - Appellant @HASH The State of Goa Through the Chief Secretary, Secretariat Complex, Porvorim, Bardez, Goa - Respo

Bombay High Court · (2017) 169 AIC 712 : (2017) 1 ALLMR 71 : (2017) 1 BCR 135 : (2016) 6 MhLJ 60

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 - Section 29Transfer of Property Act, 1882 - Section 105

High Courts05 Aug 2016Disposed Off

Sushant s/o. Ulhasrao Kawade Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 700 : (2016) 5 ALLMR 739 : (2016) 5 BCR 38

Constitution of India, 1950 — Article 16, 226

High Courts05 Aug 2016Allowed

Mr. Vivek Goenka Vs Mr. Rajabhau Damodar Raikar

Bombay High Court · (2016) ALLMRCri 4068 : (2016) 3 BomCR(Cri) 632 : (2016) 5 MhLJCrl 115

Criminal Procedure Code, 1973 (CrPC) - Section 200, 482Penal Code, 1860 (IPC) - Section 500

High Courts05 Aug 2016Allowed

Darton Zink Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 256 : (2016) ALLMRCri 4078 : (2016) 3 BomCR(Cri) 613 : (2016) 5 MhLJCrl 280

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, 406, 420

High Courts04 Aug 2016Dismissed

Jitesh Bhaiyalal Sahu, Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 498 : (2016) 6 BCR 802 : (2016) 6 MhLJ 356

Land Acquisition Act, 1894 — Section 12(2)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24

High Courts04 Aug 2016Dismissed

Mohammed Nazim Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 232 : (2016) ALLMRCri 3919 : (2016) 4 BomCR(Cri) 204 : (2016) 6 MhLJCrl 635

Penal Code, 1860 (IPC) - Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

High Courts03 Aug 2016Allowed

Smt. Husana Banu Vs State Of Goa

Bombay High Court · (2017) ALLMRCri 323 : (2017) 2 MhLJCrl 723

Criminal Procedure Code, 1973 (CrPC) - Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3, Section 8(b)

High Courts03 Aug 2016Allowed

Mr. Cedric Vaz Vs Police Station-in-Charge

Bombay High Court · (2017) 1 AIRBomRCri 742 : (2017) ALLMRCri 326 : (2017) 2 MhLJCrl 166

Criminal Procedure Code, 1973 (CrPC) - Section 482

High Courts03 Aug 2016Dismissed

State of Maharashtra Vs Ibrahim

Bombay High Court · (2016) 3 AIRBomRCri 276 : (2017) ALLMRCri 1542 : (2016) 3 BomCR(Cri) 611 : (2016) 6 MhLJCrl 602

Criminal Procedure Code, 1973 (CrPC) - Section 378(1)(3)Penal Code, 1860 (IPC) - Section 306, 323

High Courts03 Aug 2016Disposed Off

Balaji Uttam Mogale Vs The State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 612

Maharashtra Universities Act, 1994 — Section 8(3)

High Courts03 Aug 2016Disposed Off

Madha Taluka Shikshan Prasarak Mandal Vs Prashant Kamalakar Narkhade

Bombay High Court · (2016) 5 AIRBomR 688 : (2016) 5 BCR 253

Constitution of India, 1950 — Article 226, 227, 311