High Courts08 Jul 2016Dismissed
Ku. Seema Hiralal Pawar Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 894 : (2016) 6 BCR 824 : (2016) 5 MhLJ 341
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 36 of 90
High Courts07 Jul 2016Partly Allowed
M/s. Mana Constructions Vs Agricultural Produce Market Committee, Katol
Bombay High Court · (2016) 5 AIRBomR 129 : (2017) 3 ALLMR 255 : (2016) 5 BCR 131
Constitution of India, 1950 — Article 14
High Courts07 Jul 2016Disposed Off
DDN SFA Ltd. Vs Union of India
Bombay High Court · (2016) 338 ELT 349
High Courts07 Jul 2016Allowed
Dinesh Bhondulal Baisware Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3517 : (2016) 4 BomCR(Cri) 149
High Courts07 Jul 2016Allowed
Alhad R. Vaidya Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 827
High Courts07 Jul 2016Allowed
Shrikant Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 855 : (2017) 1 BCR 502 : (2016) 5 MhLJ 382
High Courts07 Jul 2016Allowed
M/s. Resources International Vs John Fillipe Costa
Bombay High Court · (2016) 4 ALLMR 921 : (2016) 6 BCR 817 : (2016) 4 CivilLJ 412 : (2016) 5 MhLJ 339
High Courts05 Jul 2016Partly Allowed
Mangesh S/o. Vasant Ajmire Vs Pradeepkumar Bansilal Mohta
Bombay High Court · (2016) 6 BCR 819 : (2016) 5 MhLJ 476 : (2017) 1 RCRRent 190
Bombay Civil Courts Act, 1869 — Section 24, 28Civil Procedure Code, 1908 (CPC) — Section 21(2)Maharashtra Rent Control Act, 1999 — Section 33(1)(b), 34
High Courts05 Jul 2016Allowed
Smt. Pratibha Devendar Singh Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 47 : (2017) ALLMRCri 590 : (2017) 2 MhLJCrl 397
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2016Dismissed
Jawaharlal Nehru Port Vs Ornate Multi Model Carriers
Bombay High Court · (2017) 1 CivilLJ 902 : (2016) 6 MhLJ 742 : (2017) 3 RAJ 325
Arbitration and Conciliation Act, 1996 - Section 34, Section 37Evidence Act, 1872 - Section 58
High Courts05 Jul 2016Dismissed
Mohammad Faizan Amir Khan Vs State of Maharashtra
Bombay High Court · (2016) 4 CriCC 404 : (2016) 3 Crimes 413
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 376, 420
High Courts05 Jul 2016Allowed
Keshavrao Attamaramji Pardhi Vs State of Maharashtra
Bombay High Court · (2016) 5 MhLJ 387
Maharashtra Land Revenue Code, 1966 - Section 257
High Courts04 Jul 2016Allowed
Madankumar Kanji Joshi Vs Kailas s/o Ramlal Shriwas
Bombay High Court · (2017) 1 BCR 106 : (2017) 1 RCRRent 237
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 11, Section 12, Section 13
High Courts04 Jul 2016Allowed
Madankumar Kanji Joshi Vs Kailas
Bombay High Court · (2017) 1 BCR 106 : (2017) 1 RCRRent 237
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 11, Section 12, Section 13
High Courts04 Jul 2016Allowed
Mansing Nana Shinde Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3957 : (2016) 3 BomCR(Cri) 713 : (2016) 5 MhLJCrl 762
Penal Code, 1860 (IPC) - Section 376
High Courts04 Jul 2016Disposed Off
Balaji Motion Pictures Ltd. Vs Bharat Sanchar Nigam Ltd.
Bombay High Court · (2016) 4 BCR 485 : (2016) 67 PTC 483
High Courts04 Jul 2016Dismissed
Francisco Agnelo Soares Vs Fabrica de Igreja de St. Cruz
Bombay High Court · (2016) 167 AIC 277 : (2017) 3 AIRBomR 185 : (2016) 4 ALLMR 851 : (2017) 3 BCR 288 : (2016) 4 CivilLJ 685 : (2016) 5 MhLJ 255
High Courts04 Jul 2016Dismissed
Commissioner of Income Tax Vs Calico Dyeing and Printing Mills Pvt. Ltd.
Bombay High Court · (2016) 386 ITR 132
High Courts04 Jul 2016Allowed
Pramod Navneet Shirsat Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3555 : (2016) 3 BomCR(Cri) 322 : (2016) 5 MhLJCrl 478