COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 32 of 90

High Courts25 Jul 2016Dismissed

State of Maharashtra Vs Deepak Parshuram Patil

Bombay High Court · (2016) 3 AIRBomRCri 867 : (2016) ALLMRCri 4100 : (2017) 1 BomCR(Cri) 525 : (2017) CriLJ 819 : (2016) 5 MhLJCrl 197

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 307, 325

High Courts25 Jul 2016Allowed

Balasaheb Ganpati Jadhav Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 307 : (2016) ALLMRCri 3964 : (2016) 4 BomCR(Cri) 321 : (2016) 5 MhLJCrl 173

Penal Code, 1860 (IPC) — Section 306, 34, 498A

High Courts22 Jul 2016Dismissed

Gajanan Chindhuji Atram Vs State of Maharashtra

Bombay High Court · (2016) 3 AIRBomRCri 376 : (2016) ALLMRCri 5267 : (2017) 2 BomCR(Cri) 49

Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

High Courts22 Jul 2016Dismissed

Shridhar s/o Bajirao Pawar Vs Bajirao s/o Dhondiba Pawar

Bombay High Court · (2016) 5 AIRBomR 243 : (2016) 6 ALLMR 280

High Courts22 Jul 2016Disposed Off

Nilkanth s/o Pandurang Wath Age 56 years, Occupation : Cultivator - Petitioner @HASH Amarkanth s/o Pandurang Wath, (Dead) Through Legal Heirs (i) and (ii) (i) Kaushalyabai wd/o Amarkanth Wath, Aged 50 years, Occupation : Household, R/o Subhash Ward, Dewha

Bombay High Court · (2017) 169 AIC 717 : (2017) 1 ALLMR 819 : (2016) 6 MhLJ 46

Civil Procedure Code, 1908 (CPC) - Order 8 Rule 1, Section 6AConstitution of India, 1950 - Article 226

High Courts22 Jul 2016Allowed

Mrs. Kunda Santosh Kerkar Vs Hon''ble Speaker, Goa Legislative Assembly

Bombay High Court · (2017) 2 ALLMR 491 : (2016) 5 MhLJ 593

Constitution of India, 1950 — Article 14, 226

High Courts22 Jul 2016Disposed Off

Marico Industries Ltd. Vs Goa State Agricultural Marketing Board, Goa

Bombay High Court · (2017) 1 AIRBomR 315 : (2017) 3 ALLMR 96 : (2017) 1 BCR 694 : (2016) 5 MhLJ 789

Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 — Section 31

High Courts22 Jul 2016Dismissed

Vipul Agarwal Vs Central Bureau of Investigation, SCB, Mumbai

Bombay High Court · (2016) 3 AIRBomRCri 201 : (2017) ALLMRCri 349 : (2017) 2 MhLJCrl 153

Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 120B, 201, 302

High Courts21 Jul 2016Dismissed

Sharda Vs State of Maharashtra

Bombay High Court · (2017) 2 ALLMR 726

Constitution of India, 1950 - Article 226Maharashtra Police Rules (Manual), 1999 - Rule 78(6)

High Courts21 Jul 2016Dismissed

Bhagwan Kisan Wagh Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 158 : (2016) 5 ALLMR 847 : (2017) 2 MhLJ 425

Constitution of India, 1950 — Article 14, 226

High Courts21 Jul 2016Dismissed

The State of Maharashtra Vs Jagan Sitru Dondone

Bombay High Court · (2017) 1 ALLMR 857 : (2017) 2 BCR 607 : (2016) 6 MhLJ 229

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts21 Jul 2016Dismissed

Rajendra Tikaram Bagmare Vs The District Deputy Registrar

Bombay High Court · (2016) 5 ALLMR 751

Maharashtra Agricultural Produce Marketing (Development and Regulation) Rules, 1967 — Rule 36(1)

High Courts21 Jul 2016Dismissed

Mohini Naraindas Kamwani Vs Laxman Bhausaheb Kale

Bombay High Court · (2016) 07 BOM CK 0059

Constitution of India, 1950 - Article 226Contempt of Courts Act, 1971 - Section 2(c)

High Courts21 Jul 2016Dismissed

Vidarbha Industries Association (VIA) Nagpur Th: Its Honorary Secretary Rohit M. Agrawal and 13 Others - f1Petitioners @HASH The Union of India: Through Its Secretary Ministry of Coal, New Delhi and Others

Bombay High Court · (2016) 6 ALLMR 284

Constitution of India, 1950 - Article 14, Article 226

High Courts20 Jul 2016Dismissed

Raymond Limited Vs Raymond Pharmaceutical Pvt. Ltd.

Bombay High Court · (2017) 69 PTC 79

Trade Marks Act, 1999 - Section 25, Section 29

High Courts20 Jul 2016Dismissed

Vijaya Ukarda Athor (Athawale) Vs State of Maharashtra

Bombay High Court · (2016) 5 AIRBomR 139 : (2016) 5 ALLMR 769 : (2017) 2 MhLJ 302

Constitution of India, 1950 — Article 16

High Courts20 Jul 2016Allowed

Harish Vs Sau. Kiranlata

Bombay High Court · (2016) ALLMRCri 4096 : (2017) 1 BomCR(Cri) 236 : (2016) 3 Crimes 436 : (2016) 5 MhLJCrl 347

Criminal Procedure Code, 1973 (CrPC) — Section 202, 204

High Courts20 Jul 2016Allowed

M/s. Ravindranath GE Medicate Associate Private Limited, a company registered under the Companies Act, 1956 and having its registered office at 439, Cheran Nagarm Perumbakkam, Chennai - 600-100 - Appellant/Applicant @HASH M/s. Clean Coats Private Limited,

Bombay High Court · (2017) 1 ALLMR 830 : (2016) 6 MhLJ 49 : (2017) 2 RAJ 741

Arbitration and Conciliation Act, 1996 - Section 34(3)Limitation Act, 1963 - Section 5Micro, Small and Medium Enterprises Development Act, 2006 - Section 18(2), Section 19

High Courts20 Jul 2016Disposed Off

General Electoral Trust Vs Income Tax Officer, Mumbai

Bombay High Court · (2016) 289 CurTR 284

Income Tax Act, 1961 — Section 147

High Courts20 Jul 2016Disposed Off

Damodar S/o Shamrao Pande Vs State of Maharashtra

Bombay High Court · (2017) 1 ALLMR 822 : (2017) 1 BCR 453 : (2016) 6 MhLJ 254

Maharashtra Co-operative Societies Act, 1960 — Section 73 CA(1)(i)