COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 30 of 90

High Courts03 Aug 2016Allowed

Sau. Amrapali Jeevan Gawai Vs Sau. Vaishali Sumedh Shirsat

Bombay High Court · (2016) 5 AIRBomR 704 : (2017) 1 ALLMR 60 : (2016) 5 BCR 34 : (2016) 6 MhLJ 351

Bombay Village Panchayats Act, 1958 — Section 15(5)(a), 15(b) & 15(6)Constitution of India, 1950 — Article 226

High Courts03 Aug 2016Disposed Off

The Agricultural Produce Market Committee Vs Vijay Govindrao Bakre

Bombay High Court · (2017) 1 ALLMR 810 : (2017) 1 BCR 72 : (2016) 6 MhLJ 385

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 102, 104

High Courts03 Aug 2016Dismissed

Mr. Suresh Ramsingh Gurkha Vs Shri Durgaram Shankar Naik

Bombay High Court · (2016) 5 AIRBomR 479

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts02 Aug 2016Disposed Off

Ajay Shinde Vs Union of India

Bombay High Court · (2016) 339 ELT 565

High Courts02 Aug 2016Allowed

Shri. Trimbak s/o Ramchandra Sontakke Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 343

Constitution of India, 1950 — Article 226Maharashtra Civil Services (Pension) Rules, 1982 — Rule 129A, 129B, 27(3)

High Courts02 Aug 2016Dismissed

Logic Eastern India Private Limited having its registered office at Red Ford Capital Parsvnath Tower, Level 1, Bhai Veer Singh Marg, Gole Market, New Delhi-110 001. Also at B-2, Sector-31, Noida-201 301 - Petitioner @HASH KEC International Limited(Cables

Bombay High Court · (2016) 6 ALLMR 77 : (2016) 6 ArbiLR 134 : (2016) 6 BCR 382 : (2016) 3 DCR 454 : (2017) 3 RAJ 714

Arbitration and Conciliation Act, 1996 - Section 34(3)

High Courts02 Aug 2016Disposed Off

The Chief Executive Officer Vs Prakash Ramchandra Waghmare

Bombay High Court · (2016) 5 ALLMR 240 : (2016) 3 CLR 592 : (2016) 151 FLR 677 : (2016) LabLR 1014 : (2016) 3 LLN 320

Constitution of India, 1950 - Article 226

High Courts02 Aug 2016Allowed

Vasantrao Digambarrao Nalkande Vs Raghunath Deolal Nalkande

Bombay High Court · (2016) 5 ALLMR 349

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts02 Aug 2016Dismissed

Ramavtar B. Jajodia Villa No.5, Gen A.K. Vaidya Marg, Goregaon (East), Mumbai 400 097 - Petitioner @HASH Hon''ble Mr. Shyam Lilani Ld.Sole Arbitrator, having his address at 304, Mangal Bhavan, Corner of 14th Road, P.D. Hinduja Marg, Khar (W), Mumbai - 40 0

Bombay High Court · (2016) 6 ALLMR 208

Arbitration and Conciliation Act, 1996 - Section 12, Section 13, Section 14(2), Section 16

High Courts02 Aug 2016Dismissed

Employees State Insurance Corporation Vs State of Maharashtra

Bombay High Court · (2017) 1 ALLMR 700 : (2017) 3 BCR 479 : (2016) 3 CLR 352 : (2016) 151 FLR 868 : (2017) LabLR 101 : (2016) 4 LLJ 608 : (2016) 6 MhLJ 112

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 45 A

High Courts02 Aug 2016Allowed

Balaji S/o Vithalrao Savalkar Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 362

Constitution of India, 1950 — Article 226

High Courts01 Aug 2016Allowed

Ravi Anandrao Gurpude Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 218 : (2017) ALLMRCri 1509 : (2017) 3 MhLJCrl 354

Penal Code, 1860 (IPC) - Section 506Protection of Children from Sexual Offences Act, 2012 - Section 3(a), 4, 5(1), 5(j)(ii), 6

High Courts01 Aug 2016Partly Allowed

Deorao S/o Bhujangrao Fuke Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 404 : (2016) 6 BCR 529

Constitution of India, 1950 — Article 226Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 35Maharashtra Agricultural Produce Marketing Committee (Recruitment and Promotion) Rules, 1969 — R

High Courts01 Aug 2016Allowed

Prabhakar s/o. Ambadasrao Dongre Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 251 : (2016) 5 BCR 50

Constitution of India, 1950 — Article 311Maharashtra Civil Services (Pension) Rules, 1982 — Rule 27(2)(a)

High Courts01 Aug 2016Disposed off

Dr. Jagannath Ganesh Hegde Vs M/s. In Depth Entertaining Arts Pvt. Ltd.

Bombay High Court · (2017) 2 AIRBomR 547 : (2017) 1 BCR 184

Single Bench

High Courts01 Aug 2016Allowed

Ashok S/o Bhika Hirole Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 525

High Courts29 Jul 2016Disposed Off

Sau. Sharda W/o. Gopal Kalore Vs The Collector, Buldana Collectorate, Buldana

Bombay High Court · (2017) 1 BCR 834 : (2016) 6 MhLJ 236

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 3(1)(a), 3(1)(b)Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 7(6)(ii)(b)

High Courts29 Jul 2016Allowed

Divisional Controller, Maharashtra State Road Transport Corporation Vs Arjun

Bombay High Court · (2016) 5 ALLMR 868 : (2016) 3 CLR 358

Constitution of India, 1950 — Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts29 Jul 2016Allowed

M/s. Mamata Canvasser Vs Chief Commercial Manager, Central Railways

Bombay High Court · (2017) 169 AIC 707 : (2017) 1 ALLMR 671 : (2017) 1 BCR 546 : (2016) 6 MhLJ 334

Railways Act, 1989 — Section 78

High Courts29 Jul 2016Dismissed

Dr. Ashish Mishra Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 433 : (2017) 1 ALLMR 756 : (2017) 1 BCR 195 : (2016) 5 MhLJ 944

Constitution of India, 1950 — Article 226