High Courts18 Jul 2016Partly Allowed
Gunga Natha Patil Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 128 : (2017) ALLMRCri 133
Penal Code, 1860 (IPC) - Section 302, 506(2)
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 34 of 90
High Courts15 Jul 2016Dismissed
Digambar Vs State of Maharashtra
Bombay High Court · (2016) 6 BCR 740
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Partly Allowed
Padmanath S/o Gotiram Lande Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 60 : (2017) 2 ALLMR 616
Constitution of India, 1950 — Article 14, 16
High Courts15 Jul 2016Dismissed
Sunil Kisan Bhojane Vs Maharashtra Tourism Development Corporation
Bombay High Court · (2017) 2 ALLMR 191 : (2017) 1 BomCR(Cri) 124 : (2016) 5 MhLJ 695
Maharashtra Tourism Development Corporation Employees Service Regulations — Regulation 5(i), Regulation 9(i)
High Courts15 Jul 2016Disposed Off
Rajaram s/o. Dnyandeo Nakade, Age 45 years, Occu : Nil, R/o. Nakade Wadi, At Post Jat-Deole, Taluka Pathardi, District Ahmednagar - Petitioner @HASH The State of Maharashtra, Through its Secretary, School Education Department, Mantralaya, Mumbai-32 - Resp
Bombay High Court · (2016) 6 ALLMR 218 : (2017) 1 BCR 805
Constitution of India, 1950 - Article 226
High Courts15 Jul 2016Allowed
Noor Islam S/o Sadik Ali Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 85 : (2016) ALLMRCri 3480 : (2016) 3 BomCR(Cri) 656 : (2016) 6 MhLJCrl 210
High Courts14 Jul 2016Allowed
Kritika Nagpal Vs Geojit Financial Services Ltd.
Bombay High Court · (2017) 1 BCR 40
Arbitration and Conciliation Act, 1996 - Section 34National Stock Exchange Regulations - Regulation 3.10(a), Regulation 3.10(b)
High Courts14 Jul 2016Disposed Off
Dr. Deepak s/o Shyamsunder Sane Vs State of Maharashtra
Bombay High Court · (2017) 171 AIC 427 : (2016) 3 AIRBomRCri 107 : (2016) 5 ALLMR 716 : (2017) 1 BCR 156 : (2017) 1 MhLJ 379
Constitution of India, 1950 — Article 226Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 3A, 4Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Se
High Courts14 Jul 2016Dismissed
Mukund Education Society Vs Sant Gadge Baba Amravati University
Bombay High Court · (2016) 5 AIRBomR 173 : (2016) 5 BCR 213 : (2017) 1 MhLJ 396
All India Council for Technical Education (Grant of Approvals for Technical Institutions) Regulations, 2012 — Clause 4.18All India Council for Technical Education Act, 1987 — Section 10
High Courts14 Jul 2016Allowed
Mohd. Sattarul Najrul Mulla Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 131 : (2017) ALLMRCri 577 : (2017) 2 MhLJCrl 344
Penal Code, 1860 (IPC) - Section 302, 34
High Courts13 Jul 2016Dismissed
State Vs Shri Anand Naik
Bombay High Court · (2017) 1 AIRBomRCri 441 : (2017) ALLMRCri 2368 : (2016) 5 MhLJCrl 673
Penal Code, 1860 (IPC) - Section 120B, Section 302, Section 307
High Courts13 Jul 2016Dismissed
Hamida Mistry Adult Vs Municipal Corporation of Greater Mumbai
Bombay High Court · (2016) 5 AIRBomR 246
Constitution of India, 1950 — Article 14Mumbai Municipal Corporation Act, 1888 — Section 326A
High Courts13 Jul 2016Dismissed
M/s. Maya Developers Vs Neelam R. Thakkar
Bombay High Court · (2016) 6 BCR 629
Maharashtra Co-operative Societies Act, 1960 - Section 43, Section 44, Section 45, Section 45, Section 79-A, Section 79-A, Section 91(1)
High Courts13 Jul 2016Allowed
Purushottam Devidas Yogi Vs Sub Divisional Officer
Bombay High Court · (2017) 1 ALLMR 824 : (2016) 6 MhLJ 803
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 - Section 111Maharashtra Land Revenue Code, 1966 - Section 148, Section 247
High Courts13 Jul 2016Allowed
Sau. Vanita Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 809 : (2016) 6 MhLJ 632
Constitution of India, 1950 - Article 226Maharashtra Land Revenue Code, 1966 - Section 149, Section 37-A
High Courts13 Jul 2016Dismissed
Shankar Dabhade Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 62 : (2017) 3 ALLMR 354 : (2016) 6 BCR 329 : (2016) 6 MhLJ 555
Constitution of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 150, 31
High Courts13 Jul 2016Partly Allowed
Shambhavi Co-op. Housing Society Ltd. Vs Shri. Shrikrishna Talak
Bombay High Court · (2016) 5 AIRBomR 51 : (2017) 2 ALLMR 611
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Goa Co-operative Societies Act, 2001 — Section 83
High Courts13 Jul 2016Allowed
Mansi Mohan Chandarkar Vs Mohan Vishnu Chandarkar
Bombay High Court · (2016) 5 AIRBomR 39
Hindu Marriage Act, 1955 — Section 13(1)(ia)
High Courts13 Jul 2016Dismissed
Ananta s/o Vishwanath Dhotre Vs The Registrar, Maharashtra Animal
Bombay High Court · (2016) 5 ALLMR 765 : (2016) 6 BCR 659
Constitution of India, 1950 — Article 226
High Courts13 Jul 2016Disposed Off
Ashok Ramling More Vs Union of India
Bombay High Court · (2017) 2 ALLMR 792
Constitution of India, 1950 - Article 226National Highways Act, 1956 - Section 34H(4), Section 3H(3)