COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 31 of 90

High Courts28 Jul 2016Disposed Off

Sagar Bhagwat Vs Kiran

Bombay High Court · (2016) 5 AIRBomR 366 : (2016) 5 ALLMR 826 : (2017) 1 BCR 476 : (2016) 6 MhLJ 368 : (2017) 1 RCRRent 233

Maharashtra Rent Control Act, 1999 - Section 15(2), Section 25, Section 7(15)

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High Courts28 Jul 2016Disposed Off

Sunil s/o Gopalrao Pande Vs Amravati Zilla Parishad

Bombay High Court · (2016) 5 AIRBomR 229 : (2016) LIC 4133 : (2016) 6 MhLJ 576

Constitution of India, 1950 — Article 16

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High Courts28 Jul 2016Disposed Off

Smt. Pushpanjali Subodha Shenvi Vs Nagrik Seva Mandal

Bombay High Court · (2016) 5 AIRBomR 187 : (2017) 1 BCR 346 : (2016) 5 MhLJ 856

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 9

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High Courts28 Jul 2016Allowed

Ibrahim Gulam Nabi Shaikh Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 237 : (2016) 5 ALLMR 731 : (2017) 1 BCR 557 : (2016) 6 MhLJ 157

Haj Committee Act, 2002 — Section 8(2)

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High Courts28 Jul 2016Dismissed

Shri Sagar Bhagwat Vs Smt. Kiran Wife of Ishkumar Leekha

Bombay High Court · (2016) 5 AIRBomR 366 : (2016) 5 ALLMR 826 : (2017) 1 BCR 476 : (2016) 6 MhLJ 368 : (2017) 1 RCRRent 233

Maharashtra Rent Control Act, 1999 — Section 15(2), 16(1)

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High Courts28 Jul 2016Dismissed

Darshil Rajesh Thakkar Vs Principal R. A. Podar

Bombay High Court · (2017) 1 ALLMR 859 : (2016) 6 MhLJ 540

Constitution of India, 1950 - Article 226

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High Courts28 Jul 2016Dismissed

Maharashtra State Cooperative Cotton Growers'' Marketing Vs Appellate Authority

Bombay High Court · (2016) 151 FLR 290 : (2016) 4 LLN 322

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High Courts28 Jul 2016Disposed Off

Dr. Ujwal Narayanrao Chirde Vs Union of India

Bombay High Court · (2016) 5 AIRBomR 615

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10A, 11

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High Courts28 Jul 2016Dismissed

Shirshal s/o Rajendra Potdukhe Vs The State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 754 : (2017) 1 BCR 844 : (2016) 3 CLR 585 : (2016) 6 MhLJ 346

Constitution of India, 1950 — Article 226

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High Courts28 Jul 2016Dismissed

Sharad Shantilal Chheda Vs Concord Builders

Bombay High Court · (2017) 2 ALLMR 251 : (2017) 3 MhLJ 917

Limitation Act, 1963 - Article 65, Article 65, Section 58Specific Relief Act, 1963 - Section 6, Section 6

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High Courts28 Jul 2016Dismissed

State of Maharashtra Vs Mandabai Ashok Sawant

Bombay High Court · (2016) ALLMRCri 4065 : (2016) 4 BomCR(Cri) 442 : (2016) 5 MhLJCrl 300

Penal Code, 1860 (IPC) — Section 409

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High Courts27 Jul 2016Dismissed

The State of Maharashtra Vs Shri Ravindranath Kautik Mohite

Bombay High Court · (2017) 1 ALLMR 547 : (2017) 1 BCR 550 : (2016) 6 MhLJ 440

Constitution of India, 1950 — Article 226, 227

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High Courts26 Jul 2016Allowed

Commissioner of Income Vs M/s. Hindustan Unilever Ltd.

Bombay High Court · (2017) 394 ITR 73

Income Tax Act, 1961 - Section 10a, Section 10b, Section 80IB, Section 80IC, Section 92, Section 92c

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High Courts26 Jul 2016Partly Allowed

Mrs. Maria de Lourdes Filomena Figueiredo de Albuquerque Vs Ministry of Environment

Bombay High Court · (2016) 5 AIRBomR 202

Environment (Protection) Act, 1986 — Section 10, 2 Mines And Minerals (Development And Regulation) Act, 1957, 5 Forests (Conservation) Act, 1980

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High Courts26 Jul 2016Partly Allowed

Corporation Limited (HDFC Ltd.)Nagpur Vs The District Magistrate, Washim

Bombay High Court · (2016) 167 AIC 297 : (2016) 4 BC 597 : (2017) 1 DRTC 377 : (2016) 5 MhLJ 100

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14

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High Courts26 Jul 2016Allowed

Someshwar s/o Baburao Kuthe Vs The State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 545

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts26 Jul 2016Partly Allowed

Principal, Shrikrishna Adhyapak Vs State of Maharashtra

Bombay High Court · (2017) 1 ALLMR 817 : (2016) 6 MhLJ 437

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High Courts26 Jul 2016Allowed

Mrs. Farida Aslam Khan Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 139 : (2016) ALLMRCri 4121 : (2017) 1 BomCR(Cri) 402 : (2016) 5 MhLJCrl 245

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482

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High Courts25 Jul 2016Disposed Off

Ajit Sonbhau Gawade Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 428

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 376, 506

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High Courts25 Jul 2016Allowed

Shri Hrishikesh Vasantrao Kumbhar Vs The Zilla Parishad

Bombay High Court · (2016) 3 CLR 354 : (2017) 1 MhLJ 103 : (2016) 5 MhLJ 554

Constitution of India, 1950 — Article 226

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