COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 40 of 90

High Courts17 Jun 2016Allowed

ISMT Ltd. Vs Union of India

Bombay High Court · (2016) 338 ELT 356

Read judgment

High Courts17 Jun 2016Disposed Off

Sonal Govardhan Tiple Vs State of Maharashtra

Bombay High Court · (2016) 5 MhLJ 656

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 9

Read judgment

High Courts17 Jun 2016Dismissed

Shri Shivanand Konade Vs Terna Public Charitable Trust

Bombay High Court · (2016) 3 CLR 122

Constitution of India, 1950 - Article 226, 227

Read judgment

High Courts17 Jun 2016Dismissed

Sukhchand Shambhuji Bhalavi Vs State of Maharashtra

Bombay High Court · (2017) ALLMRCri 627 : (2016) 3 BomCR(Cri) 377 : (2016) 3 Crimes 127 : (2016) 4 MhLJCrl 619

Evidence Act, 1872 - Section 32 (1), 32(1)Penal Code, 1860 (IPC) - Section 302

Read judgment

High Courts17 Jun 2016Allowed

Manoharrao Vs State of Maharashtra

Bombay High Court · (2016) ALLMRCri 3034 : (2016) 3 BomCR(Cri) 758 : (2016) 6 MhLJCrl 381

Criminal Procedure Code, 1973 (CrPC) - Section 204Penal Code, 1860 (IPC) - Section 499, 500

Read judgment

High Courts17 Jun 2016Dismissed

Sayyed Mansoor Husaini Vs Sayyadabibi Amina

Bombay High Court · (2016) ALLMRCri 3027 : (2016) 4 BomCR(Cri) 682

Criminal Procedure Code, 1973 (CrPC) - Section 125

Read judgment

High Courts17 Jun 2016Disposed Off

KSB Aktiengesellschaft Vs Anil Agarwal

Bombay High Court · (2016) 4 AIRBomR 776

Read judgment

High Courts17 Jun 2016Disposed Off

State of Maharashtra Vs Vinod Jagannath Chaudhari

Bombay High Court · (2016) ALLMRCri 4344 : (2016) 3 BomCR(Cri) 420 : (2016) 3 Crimes 136

Read judgment

High Courts17 Jun 2016Allowed

Ms Fatima Razak Shaikh Vs The Municipal Commissioner of Greater Bombay

Bombay High Court · (2016) 4 AIRBomR 504

Read judgment

High Courts17 Jun 2016Dismissed

Prithviraj S. Singh Vs The Secretary, School Education Department, Mumbai

Bombay High Court · (2016) 4 AIRBomR 537 : (2016) 6 BCR 154 : (2016) LIC 3671

Read judgment

High Courts16 Jun 2016Allowed

Sudam s/o. Sampatrao Auti Vs Rupchand s/o. Budhusingh Dhage

Bombay High Court · (2017) 1 AIRBomRCri 706 : (2017) ALLMRCri 2130

Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts16 Jun 2016Dismissed

M/s. Madhav Structural Engineers Limited Vs Vice Chairman And Managing

Bombay High Court · (2017) 1 MhLJ 513

Arbitration and Conciliation Act, 1996 - Section 12(14), Section 12(3)(a), Section 15

Read judgment

High Courts16 Jun 2016Dismissed

Kasturba Health Society Vs Regional Provident Fund Commissioner

Bombay High Court · (2017) 3 AIRBomR 237

Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 2(e)

Read judgment

High Courts16 Jun 2016Allowed

Ms. Spring Fresh Drinks Pvt. Ltd. Vs Gani Sons Charitable Trust

Bombay High Court · (2016) 167 AIC 281 : (2017) 1 BCR 672 : (2016) 4 CivilLJ 651 : (2016) 5 MhLJ 400

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 10, Order 7 Rule 10AConstitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

Read judgment

High Courts16 Jun 2016Dismissed