High Courts20 Jul 2016Dismissed
Smt. Shalini Dilip Gamare Vs Industrial Home for Blind Women
Bombay High Court · (2016) 3 CLR 589 : (2017) 152 FLR 968
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 33 of 90
High Courts20 Jul 2016Allowed
Community Development Trust Vs Sarva Shramik Sangh
Bombay High Court · (2016) 150 FLR 1012 : (2016) LabLR 1229
Constitution of India, 1950 - Article 226Industrial Employment (Standing Orders) Act, 1946 - Section 4-C, 4-D
High Courts20 Jul 2016Disposed Off
The Bombay Diocesan Trust Association Pvt. Ltd. Vs Employees Provident Fund Organization
Bombay High Court · (2016) 3 CLR 961 : (2016) 151 FLR 418 : (2016) LabLR 1006
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 8F(3)(i)
High Courts20 Jul 2016Dismissed
Tulsidas Trading Pvt. Ltd. Vs Tax Recovery Officer
Bombay High Court · (2016) 288 CurTR 202
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 220(2)
High Courts19 Jul 2016Allowed
Mohammad Munaf Mohammad Hanif Bedre Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 206 : (2016) 6 ALLMR 179 : (2016) 6 BCR 531 : (2016) 5 MhLJ 607
Maharashtra Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of Issuance and Verification of) Caste Certificate Act, 2000 — Section 6
High Courts19 Jul 2016Dismissed
Kashinath s/o Chaudhari Kirange Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 288
Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2016Dismissed
United Church of Northern India Trust Association, having its registered office at, 19, August Kranti Marg, Mumbai4000007 through its lawful Power of Attorney Mrs. Rachana Singh, aged about 47 years, Occ. Honorary Secretary, Nagpur Diocesan Council and me
Bombay High Court · (2017) 3 ALLMR 282 : (2016) 6 BCR 67 : (2017) 2 MhLJ 747
Civil Procedure Code, 1908 (CPC) - Order 11 Rule 21Constitution of India, 1950 - Article 226
High Courts19 Jul 2016Partly Allowed
Shri. Pradeep Sakharam Mayekar Vs State of Maharashtra
Bombay High Court · (2017) 3 ALLMR 212 : (2017) 1 BCR 101 : (2016) 5 MhLJ 766
Constitution of India, 1950 — Article 226, 309Maharashtra Legislature Secretariat (Recruitment and Condition of Service) Rules, 1973 — Rule 4(a), 6(2)(b)
High Courts19 Jul 2016Allowed
Dinkar Hanumant Dokhe Vs Shri Saibaba Sansthan Vishwastha Vyavastha
Bombay High Court · (2016) 5 ALLMR 853
High Courts19 Jul 2016Disposed Off
Abhijit G. Devroy Vs State of Maharashtra
Bombay High Court · (2016) 4 RCRCriminal 613
Penal Code, 1860 (IPC) — Section 376D
High Courts19 Jul 2016Allowed
Sahebrao Rangrao Bawane Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 133 : (2016) ALLMRCri 5325
Penal Code, 1860 (IPC) - Section 302, 34
High Courts19 Jul 2016Partly Allowed
Syed Asad s/o. Syed Yusuf Vs The State of Maharashtra
Bombay High Court · (2016) 6 BCR 544 : (2016) 3 LLJ 547
Constitution of India, 1950 - Article 226Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5
High Courts19 Jul 2016Allowed
Vikas s/o Jayram Date Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 97 : (2016) ALLMRCri 3542 : (2016) 4 BomCR(Cri) 78 : (2016) 6 MhLJCrl 177
High Courts18 Jul 2016Allowed
Narendra S/o Vitthalrao Hingane Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 130
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302
High Courts18 Jul 2016Disposed Off
Our Lady of Vailankanni Vs St. Michael''s Church
Bombay High Court · (2016) 5 BCR 454 : (2017) 1 MhLJ 151 : (2016) 5 MhLJ 631
Development Control Regulations for Greater Mumbai, 1991 — Regulation 33(7)Maharashtra Housing and Area Development Act, 1976 — Section 190Maharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Ma
High Courts18 Jul 2016Allowed
Garden Silk Mills Ltd. Vs Union of India
Bombay High Court · (2016) 338 ELT 670
High Courts18 Jul 2016Dismissed
Principal Commr. of Cus. (General) Vs Ratnadip Shipping Pvt. Ltd.
Bombay High Court · (2016) 339 ELT 63
High Courts18 Jul 2016Allowed
Annarao Govindrao Patil Vs Amit Vilasrao Deshmukh
Bombay High Court · (2016) 5 AIRBomR 121
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 100(2), 123, 77
High Courts18 Jul 2016Allowed
Dr. Selwyn Colaco Vs State of Goa
Bombay High Court · (2017) ALLMRCri 1660 : (2016) 4 BomCR(Cri) 157
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 403, 420
High Courts18 Jul 2016Dismissed
Aannapaa Avdhut Haladvdru Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 13 : (2016) ALLMRCri 3529 : (2016) 3 BomCR(Cri) 668 : (2016) 5 MhLJCrl 708