High Courts23 Jun 2016Disposed Off
Himmat Shriram Maghade Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3032
Penal Code, 1860 (IPC) - Section 406Prize Chits and Money Circulation Schemes Banning Act, 1978 - Section 3, 4
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 39 of 90
High Courts23 Jun 2016Disposed Off
Sk. Bashir Sk.Shabhir Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3037 : (2016) 4 BomCR(Cri) 523
Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 435, 436
High Courts23 Jun 2016Dismissed
Jyotsna Rasiklal Maniar Vs Bakul Chandulal Mehta
Bombay High Court · (2016) 168 AIC 332 : (2016) 4 MhLJ 842
High Courts22 Jun 2016Dismissed
Sudhakar Vs Lokmanya Tilak Smarak Mandal
Bombay High Court · (2017) 3 ALLMR 290 : (2017) 2 MhLJ 583
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts22 Jun 2016Dismissed
Mr. Imtiyaz Hussain Vs Central Government Delhi
Bombay High Court · (2016) 3 AIRBomRCri 1 : (2017) ALLMRCri 94 : (2016) 4 BomCR(Cri) 417 : (2017) 1 MhLJCrl 484
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226
High Courts22 Jun 2016Disposed Off
Montana Developers Private Vs Aditya Developers
Bombay High Court · (2017) 3 BCR 236 : (2016) 6 MhLJ 660 : (2017) 3 RAJ 291
Arbitration and Conciliation Act, 1996 - Section 27
High Courts22 Jun 2016Allowed
Foundation Brake Kamgar Sanghatna Vs M/s Foundation Brake Manufacturing Pvt. Ltd.
Bombay High Court · (2017) 2 ALLMR 423 : (2017) 1 BCR 37 : (2016) 6 BCR 756 : (2016) 150 FLR 619 : (2016) LabLR 1158 : (2016) 3 LLJ 696 : (2016) 5 MhLJ 638
Constitution of India, 1950 - Article 226Industrial Employment (Standing Orders) Act, 1946 - Section 6(1)
High Courts21 Jun 2016Dismissed
ICICI Bank Ltd. Vs Babasaheb Dhanpal Gat (Desai) & Ors.
Bombay High Court · (2016) 151 FLR 111 : (2016) LabLR 883 : (2016) 3 LLN 65 : (2016) 4 MhLJ 852 : (2016) 5 SLR 673
Constitution of India, 1950 - Article 226, 227Industrial Disputes (Central) Rules, 1957 - Rule 10B (9), 22
High Courts21 Jun 2016Dismissed
Indrasen Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3029
Penal Code, 1860 (IPC) - Section 304
High Courts21 Jun 2016Dismissed
Madhukar Shrirang Sonwane Vs Tatyarao Gangaram Mule
Bombay High Court · (2017) ALLMRCri 1004 : (2016) 3 BomCR(Cri) 336 : (2017) 1 MhLJ 578 : (2016) 6 MhLJCrl 304
High Courts20 Jun 2016Partly Allowed
Shri Rajaram Giri Naik, son of Giri Naik, 55 years old, businessman, residing at C/o Shubham Textiles, 2nd Floor, Dr. Gokhle''s Building, Upper Bazar, Ponda, Goa - Petitioner @HASH State of Goa, through the Secretary, Department of Mines, with its office a
Bombay High Court · (2016) 6 BCR 19
Constitution of India, 1950 - Article 141, Article 26Evidence Act, 1872 - Section 65B
High Courts20 Jun 2016Disposed Off
Shri Madhav A. Sahakari, major of age, Indian National, Director, The Goa State Co-op. Milk Producers Union Ltd., Curti, Ponda Goa - Petitioner @HASH Assistant Registrar of Co-operative Societies, South Zone, Margao, Department of Co-operation, Government
Bombay High Court · (2016) 6 BCR 346
Constitution of India, 1950 - Article 226Goa Co-operative Societies Act, 2001 - Section 114, Section 59-A
High Courts20 Jun 2016Dismissed
Ashok son of Babulal Agrawal Vs Kantilal Sakharam Parekh
Bombay High Court · (2017) 169 AIC 692 : (2017) 2 BCR 411 : (2016) 4 CivCC 349 : (2016) 5 MhLJ 671
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts20 Jun 2016Dismissed
Maharashtra Electrosmelt Kamgar Union Vs Dy. Director (IR) Ministry
Bombay High Court · (2017) 3 ALLMR 733 : (2017) 3 BCR 68 : (2016) 151 FLR 669 : (2016) 5 MhLJ 548
Industrial Disputes Act, 1947 — Section 2(a)
High Courts20 Jun 2016Disposed Off
Vijay Subbanna Poojary Vs Union of India
Bombay High Court · (2016) 338 ELT 351
High Courts20 Jun 2016Allowed
Kisan Ramchandra Kokane Vs Anjani Laxman Kapase
Bombay High Court · (2016) 4 AIRBomR 565 : (2016) 4 BCR 584 : (2017) 2 CivCC 344 : (2016) 6 MhLJ 115
High Courts20 Jun 2016Allowed
Larsen and Toubro Limited, Chennai Vs Allahabad Bank, Mumbai
Bombay High Court · (2016) 4 AIRBomR 574 : (2017) 2 BC 672 : (2016) 6 BCR 335
High Courts20 Jun 2016Allowed
Smt. Urvashi w/o Rajiv Yashroy Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3471 : (2016) 3 BomCR(Cri) 422 : (2016) 4 CriCC 403 : (2016) 3 Crimes 418 : (2016) 4 MhLJCrl 643
High Courts17 Jun 2016Allowed
Bank of Maharashtra Vs Additional District Magistrate
Bombay High Court · (2017) 171 AIC 417 : (2017) AIR(Bombay) 92 : (2017) 2 AIRBomR 729 : (2017) 1 MhLJ 480
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14, Section 31(i)
High Courts17 Jun 2016Disposed Off
Jitendra G. Janavale Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 561 : (2017) 2 BCR 609 : (2016) 6 MhLJ 232
Mumbai Municipal Corporation Act, 1888 — Section 16(I D), 18