High Courts13 Jul 2016Dismissed
Ahmedali Khan Vs The State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 36 : (2016) ALLMRCri 3521 : (2016) 3 BomCR(Cri) 688 : (2016) 6 MhLJCrl 154
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 35 of 90
High Courts13 Jul 2016Disposed Off
Shri Shivaji Education Society Vs Assistant Commissioner of Provident Fund
Bombay High Court · (2016) 150 FLR 1020 : (2016) LabLR 1229
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 7A, 7I
High Courts12 Jul 2016Allowed
Devidas @ Sahadeo Sukhdeo Wankhede Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 51 : (2016) ALLMRCri 4299 : (2016) 3 BomCR(Cri) 626 : (2016) 5 MhLJCrl 437
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 2016Dismissed
Renuka @ Balabai Nivrutti Bhise Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 102 : (2017) ALLMRCri 1520
Penal Code, 1860 (IPC) — Section 302, 34, 452
High Courts12 Jul 2016Allowed
Narendra Ramdas Meshram Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 95 : (2017) ALLMRCri 214
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Jul 2016Dismissed
M/s. William Industries Pvt. Ltd. - Petitioner @HASH Anil Shantaram Shinde and Others
Bombay High Court · (2017) 1 ALLMR 696 : (2016) 6 MhLJ 187
Constitution of India, 1950 - Article 226
High Courts12 Jul 2016Disposed Off
Padma Thakore Vs Dilip Sumanlal Shah
Bombay High Court · (2016) 5 AIRBomR 17 : (2016) 6 BCR 358 : (2016) 4 CivCC 583 : (2016) 6 MhLJ 374
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts12 Jul 2016Dismissed
Akhtar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 839 : (2016) ALLMRCri 3475 : (2016) 3 BomCR(Cri) 705 : (2016) 6 MhLJCrl 323
Criminal Procedure Code, 1973 (CrPC) - Section 154Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 354
High Courts12 Jul 2016Dismissed
Royal Palms (India) Private Limited A Company incorporated under the Companies Act, 1956 having its Registered Office at Survey No.169, C.T.C. No.1627, Aarey Milk Colony, Goregaon (East) Mumbai - 400 065 - Appellant (Orig.Petitioner) @HASH Neeta Jignesh P
Bombay High Court · (2016) 6 MhLJ 214 : (2017) 3 RAJ 131
Arbitration and Conciliation Act, 1996 - Section 34, Section 37
High Courts12 Jul 2016Dismissed
P.S. Patkar Vs Central Administrative Tribunal
Bombay High Court · (2016) 4 ALLMR 833 : (2016) 6 MhLJ 537
High Courts12 Jul 2016Allowed
Raju s/o Mahesh Dhruv Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 123 : (2017) ALLMRCri 496 : (2017) 2 MhLJCrl 299
Penal Code, 1860 (IPC) - Section 201, 300, 302
High Courts11 Jul 2016Dismissed
Shri Gorakh Baban Kankate Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 320
Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts11 Jul 2016Disposed Off
Empire India Multitrade Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 340 ELT 128
High Courts11 Jul 2016Disposed Off
Orient Trade International Fze Vs Union of India
Bombay High Court · (2016) 339 ELT 570
High Courts11 Jul 2016Dismissed
Shri. Girish B. Rai Vs Kalindi K. Rai
Bombay High Court · (2016) 5 AIRBomR 55 : (2017) 2 ALLMR 605 : (2017) 3 MhLJ 478
Constitution of India, 1950 — Article 114Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 3(2)
High Courts11 Jul 2016Dismissed
Nalanda Magasvargiya Majoor Sahakari Sanstha Maryadit, Akola a Cooperative Society bearing registration no. 1057, through its President Shri Deepak Rupaji Naik, Aged 60 years, resident of Akot file, Akola, Tahsil and District Akola - Petitioner @HASH The
Bombay High Court · (2016) 6 ALLMR 215 : (2017) 2 MhLJ 924
Constitution of India, 1950 - Article 226
High Courts11 Jul 2016Allowed
Syed Amin Syed Nabi Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 42 : (2017) ALLMRCri 245 : (2017) 2 MhLJCrl 115
Penal Code, 1860 (IPC) — Section 302
High Courts11 Jul 2016Disposed Off
The Central Board of Trustees Vs Maharashtra State Handloom Corporation Ltd
Bombay High Court · (2017) 1 CLR 906 : (2016) 150 FLR 1010 : (2016) LabLR 1230
Constitution of India, 1950 - Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 14B, 7I, 7Q
High Courts11 Jul 2016Dismissed
Mr. Prashant Pandit Salve Vs Mrs. Suvarna Prashant Salve
Bombay High Court · (2016) ALLMRCri 3548 : (2016) 4 BomCR(Cri) 107 : (2016) 5 MhLJCrl 737
High Courts08 Jul 2016Dismissed
Saderaj Baba Nagraj Baba Kapate @ Anupam Padmakar Bodade Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 57 : (2016) ALLMRCri 3487 : (2016) 4 BomCR(Cri) 120 : (2016) 5 MhLJCrl 536