High Courts29 Jun 2016Allowed
Prakash Gurudas Timblo Vs Hemlatabai Ravikant Darne alias Hemalatabai Kamotim Timblo
Bombay High Court · (2016) 4 ALLMR 913 : (2016) 6 BCR 185 : (2016) 4 CivCC 681 : (2016) 5 MhLJ 320
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 38 of 90
High Courts29 Jun 2016Dismissed
Mrs. Bindiya H. Malkani Vs Commissioner of Income Tax
Bombay High Court · (2016) 287 CurTR 184 : (2016) 386 ITR 87
Income Tax Act, 1961 - Section 2(29B)
High Courts29 Jun 2016Disposed Off
RPG Enterprises Ltd. Vs Deputy Commissioner of Income Tax
Bombay High Court · (2016) 386 ITR 401
High Courts29 Jun 2016Disposed Off
Deccan Education Society Vs Mrs. Leena Ravindra Kakrambe
Bombay High Court · (2016) 4 MhLJ 888
High Courts28 Jun 2016Dismissed
CTR Manufacturing Industries Ltd. Vs Sergi Transformer Explosion Prevention Technologies Private Limited
Bombay High Court · (2016) 68 PTC 142 : (2017) 2 RAJ 560
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 11, Order 39 Rule 2A
High Courts28 Jun 2016Dismissed
National Securities Clearing Corporation Ltd Vs Prime Broking Company (India) Ltd.
Bombay High Court · (2016) 4 AIRBomR 677 : (2016) 197 CompCas 115 : (2016) 4 CompLJ 219
Companies Act, 1956 - Section 433, 434Contract Act, 1872 - Section 176
High Courts28 Jun 2016Allowed
Dayanand L. Naik Vs Vasco Urban Co-operative Credit Society Ltd.
Bombay High Court · (2016) 4 ALLMR 860 : (2016) 6 BCR 133 : (2016) 5 MhLJ 356
High Courts27 Jun 2016Disposed Off
Kaka Carpets Vs Union of India
Bombay High Court · (2016) 338 ELT 353
High Courts27 Jun 2016Allowed
Ghazala Shehroz Malik Vs Union of India
Bombay High Court · (2016) 339 ELT 575
High Courts27 Jun 2016Dismissed
Devidas S/o Gangaram Mundfhale Vs Malanbai W/o Devidas Mundfhale
Bombay High Court · (2016) 6 MhLJCrl 384
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 397
High Courts27 Jun 2016Disposed Off
Mr. Tome Carvalho Vs Communidade of Cortalim
Bombay High Court · (2016) 3 BomCR(Cri) 793
Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), 372, 482
High Courts27 Jun 2016Disposed Off
Mrudul Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 923 : (2016) 5 MhLJ 359
High Courts24 Jun 2016Dismissed
Dharmuji Mukund Meshram Vs State of Maharashtra
Bombay High Court · (2017) 2 AIRBomRCri 134
Penal Code, 1860 (IPC) - Section 376
High Courts24 Jun 2016Dismissed
Abhishek s/o Vikram Boke Vs Dr. Ashwinikumar Arvind Deshmukh
Bombay High Court · (2016) AIR(Bombay) 238 : (2016) 5 AIRBomR 169 : (2017) 2 ALLMR 826 : (2017) 1 CivCC 493 : (2017) 1 MhLJ 342
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6C
High Courts24 Jun 2016Dismissed
Buwaji Sahadeo Hazare Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 30 : (2016) ALLMRCri 4539 : (2017) 2 BomCR(Cri) 640 : (2016) CriLJ 4849 : (2016) 5 MhLJCrl 653 : (2017) 1 RCRCriminal 359
Constitution of India, 1950 — Article 20(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 300Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4 (10)
High Courts24 Jun 2016Dismissed
Union of India Vs Mr. Vishwas Jaywantrao Bhosale
Bombay High Court · (2016) 6 AIRBomR 63 : (2017) 1 BCR 372 : (2016) LIC 4577 : (2016) 5 MhLJ 828
Constitution of India, 1950 — Article 226
High Courts24 Jun 2016Disposed Off
Vimalbai Supdu Patil Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 664 : (2017) 1 BCR 207 : (2016) 6 MhLJ 191
High Courts23 Jun 2016Partly Allowed
Sangeeta Raju Shinde Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 61 : (2017) ALLMRCri 1065 : (2016) 4 BomCR(Cri) 252 : (2016) 5 MhLJCrl 730
Penal Code, 1860 (IPC) — Section 307
High Courts23 Jun 2016Allowed
Gurudas Alavani, son of late Vinayak Alavani, major of age, Priest of the Temple of Shree Santhari, one of the Affiliated Temples of Shree Ramnath Devasthan, Ramnathi, Bandora, Ponda-Goa, presently resident of House near Ramnathi Parking, Ramnathi, Bandor
Bombay High Court · (2016) 6 BCR 146
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 2-A, Order 39 Rule 3-A
High Courts23 Jun 2016Partly Allowed
Dr. Dilip Amonkar Vs State of Goa
Bombay High Court · (2017) 2 MhLJCrl 565
Goa Childrens Act, 2003 - Section 2(m)(iii), Section 30(1), Section 8(2)Penal Code, 1860 (IPC) - Section 201, Section 304, Section 468, Section 471