High Courts19 Dec 2016Dismissed
M/s. CMS Info Systems Limited Vs Union of India
Bombay High Court · (2017) 2 AIRBomR 241 : (2017) 61 GST 33
Constitution of India, 1950 - Article 14Customs Act, 1962 - Section 26, Section 27
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 3 of 114
High Courts19 Dec 2016Allowed
Subhash Tikaram Jadhav Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 668 : (2017) ALLMRCri 2240
Evidence Act, 1872 - Section 32, Section 8Penal Code, 1860 (IPC) - Section 300, Section 304
High Courts19 Dec 2016Allowed
Bapu alias Suhas Vs Divisional Commissioner
Bombay High Court · (2017) 2 BomCR(Cri) 526 : (2017) MCR 555 : (2017) 1 MhLJCrl 259
Maharashtra Police Act, 1951 - Section 55, Section 56
High Courts19 Dec 2016Dismissed
Shirpur Shetkari Sahakari Sakhar Karkhana Ltd T Vs Regional Provident Fund Commissioner II Nasik
Bombay High Court · (2017) 2 AIRBomR 228 : (2017) 3 ALLMR 537 : (2017) 2 CLR 53 : (2017) 152 FLR 842 : (2017) LabLR 205 : (2017) LIC 1128
Constitution of India, 1950 - Article 226, Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7I, Section 7O
High Courts19 Dec 2016Allowed
Deepak s/o Dattu Suryawanshi Vs Commissioner of Police Pune City
Bombay High Court · (2017) 1 AIRBomRCri 400 : (2017) ALLMRCri 416 : (2017) 1 BomCR(Cri) 588 : (2017) 1 MhLJCrl 201
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 - Section 3(2)
High Courts19 Dec 2016Allowed
Sharad s/o. Vithalrao Munde Vs State Of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 392 : (2017) ALLMRCri 388 : (2017) 1 BomCR(Cri) 488 : (2017) 1 MhLJCrl 223
Maharashtra Police Act, 1951 - Section 55, Section 56
High Courts16 Dec 2016Allowed
Vishal @ Shivaji Mahadeo Kamble Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 351 : (2017) ALLMRCri 1877 : (2017) 1 BomCR(Cri) 561
Criminal Procedure Code, 1973 (CrPC) - Section 250Evidence Act, 1872 - Section 106, Section 3Penal Code, 1860 (IPC) - Section 302, Section 302, Section 376
High Courts16 Dec 2016Allowed
Dayal Marumal Bhojwani Vs State of Maharashtra
Bombay High Court · (2017) 1 BomCR(Cri) 522
Bombay Prohibition Act, 1949 - Section 65, Section 66, Section 81, Section 83, Section 98Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts16 Dec 2016Dismissed
Divisional Traffic Supdt. Vs Dajiba Fakirrao Shinde
Bombay High Court · (2017) 152 FLR 556
High Courts16 Dec 2016Allowed
Union of India Vs Shri Velumani Chinnasamy Sanyasi
Bombay High Court · (2017) 2 BCR 633 : (2017) 1 MhLJ 704
Constitution of India, 1950 - Article 226
High Courts16 Dec 2016Dismissed
National Insurance Company Limited Vs Smt. Sharda
Bombay High Court · (2017) AAC 1498 : (2017) 3 AIRBomR 667 : (2017) 3 ALLMR 293 : (2017) 2 MhLJ 917
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts16 Dec 2016Allowed
Urvi A. Piramal Vs State of Maharashtra
Bombay High Court · (2017) 1 MhLJCrl 781
Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Penal Code, 1860 (IPC) - Section 406, Section 409, Section 418, Section 420
High Courts16 Dec 2016Allowed
Madhuri Dhananjay Nalawade Vs State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 814
Evidence Act, 1872 - Section 90
High Courts16 Dec 2016Dismissed
Archana Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 661 : (2017) ALLMRCri 1045 : (2017) 1 MhLJCrl 182
Evidence Act, 1872 - Section 32(1)Penal Code, 1860 (IPC) - Section 201, Section 302, Section 498A
High Courts16 Dec 2016Dismissed
Punja Rama Bodke Vs Shivaji Vitoba Bodke
Bombay High Court · (2017) 1 AIRBomR 731 : (2017) 2 BCR 169 : (2017) 2 CivCC 23 : (2017) 2 MhLJ 111
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 1, Order 6 Rule 2Limitation Act, 1963 - Article 65
High Courts16 Dec 2016Allowed
Jamadar Mehaboob Ghudubai Vs State of Maharashtra
Bombay High Court · (2017) 1 MhLJ 797
Maharashtra Scheduled Castes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Rules, 2012 - Rule 12, Rule 13
High Courts16 Dec 2016Disposed Off
Paul Parambi, Chief Promoter, Springs CHS Ltd. Vs The Bombay Dyeing and Manufacturing Co. Ltd.
Bombay High Court · (2017) 1 AIRBomR 673
Maharashtra Co-operative Societies Act, 1960 - Section 9Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Transfer) Act, 1963 - Section 10(2)
High Courts16 Dec 2016Dismissed
Sou. Sheetal Ulhas Dangi Vs Subhash Shivaji Sawant
Bombay High Court · (2017) 172 AIC 507 : (2017) 1 MhLJ 734
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 11
High Courts15 Dec 2016Dismissed
Hemlatabai Deorao Tekade Vs State of Maharashtra
Bombay High Court · (2017) 2 BCR 104
Maharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 42(3)
High Courts15 Dec 2016Dismissed
Nashik s/o Ramhari Gawande Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomRCri 690
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 149, Section 300, Section 324