High Courts16 Jun 2016Disposed Off
M/s. MCA Constructions, Mumbai Vs Mrs. Ranjana Rajesh Patil
Bombay High Court · (2016) 4 AIRBomR 497
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 41 of 90
High Courts16 Jun 2016Dismissed
Ganesh Ramkisan Bairagi Vs Parwatabai
Bombay High Court · (2016) 4 AIRBomR 699 : (2016) 6 MhLJ 393
High Courts15 Jun 2016Dismissed
Dr. Anjana Singh Vs Ms. Metropolis Healthcare Limited
Bombay High Court · (2017) 1 BCR 589 : (2016) 4 CivilLJ 520 : (2016) 5 MhLJ 185 : (2017) 2 RAJ 173
Arbitration and Conciliation Act, 1996 — Section 34
High Courts15 Jun 2016Allowed
B.P.H.E. Society''s Institute of Management Studies Vs The State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 178 : (2016) 6 MhLJ 242
Constitution of India, 1950 — Article 226
High Courts15 Jun 2016Allowed
Subhash Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 560 : (2017) ALLMRCri 121 : (2016) 3 BomCR(Cri) 439 : (2016) 3 Crimes 125 : (2017) 1 MhLJCrl 602
Penal Code, 1860 (IPC) - Section 498A
High Courts15 Jun 2016Disposed Off
Abhijit Govind Katre Vs Mrs. Prachi Abhijit Katre & Anr.
Bombay High Court · (2016) ALLMRCri 3077
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 403, 409, 420, 463, 467
High Courts15 Jun 2016Dismissed
Gajanan Sadashiv Hivarkar Vs State of Maharashtra
Bombay High Court · (2016) 3 AIRBomRCri 353 : (2016) 3 BomCR(Cri) 544
High Courts15 Jun 2016Dismissed
Maharashtra State Road Transport Corporation Vs Shri Tulshiram
Bombay High Court · (2017) 2 ALLMR 412 : (2016) 6 BCR 561 : (2016) 3 CLR 55 : (2017) 152 FLR 1050 : (2016) 4 LLJ 242 : (2016) 4 LLN 617 : (2016) 5 MhLJ 611
Limitation Act, 1963 - Section 5
High Courts14 Jun 2016Dismissed
Meena Vs Additional Commissioner
Bombay High Court · (2017) 1 MhLJ 324
Bombay Village Panchayats Act, 1959 - Section 33(5)
High Courts14 Jun 2016Partly Allowed
Shri Nilkanth s/o Gulabrao Nihul, Aged 46 years, Occupation - Service, Resident of 171, Empress Mill Cooperative Housing Society, Shrinagar, Nagpur - Petitioner @HASH State of Maharashtra, through Secretary to Department of Environment, Mantralaya, Mumbai
Bombay High Court · (2017) 1 ALLMR 543 : (2016) 6 BCR 477 : (2016) 6 MhLJ 108
High Courts14 Jun 2016Disposed Off
Shri Sachin Yeshwant Pokre Vs Shri Jayprakash M. Jadhav
Bombay High Court · (2016) ALLMRCri 3050 : (2016) 3 BomCR(Cri) 593 : (2016) 5 MhLJ 23 : (2016) 5 MhLJCrl 32 : (2016) 3 RCRCivil 611
Bombay Police Act, 1951 — Section 55, 56, 57, 60
High Courts14 Jun 2016Allowed
Ashok Vs State of Maharashtra
Bombay High Court · (2016) 4 ALLMR 391 : (2016) 4 BCR 489
Constitution of India, 1950 - Article 226
High Courts14 Jun 2016Dismissed
Shri Poornanad Saraswati Co-op. Housing Society Limited Vs Divisional Joint Registrar (Appeal) Mumbai
Bombay High Court · (2016) 4 AIRBomR 478
High Courts14 Jun 2016Disposed Off
Somnath Gangadhar Karale Vs The State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 724 : (2016) 5 BCR 185
High Courts13 Jun 2016Disposed Off
Shaikh Irfan Shaikh Usman Vs Ziaunnisabi Shaikh Irfan
Bombay High Court · (2017) 1 AIRBomRCri 828
Criminal Procedure Code, 1973 (CrPC) - Section 125Evidence Act, 1872 - Section 2
High Courts13 Jun 2016Dismissed
Ms. Shirdi Country Inns Pvt. Ltd. Vs Ms. Suvidha Engineers India Pvt. Ltd.
Bombay High Court · (2016) 4 CivilLJ 466 : (2016) 5 MhLJ 152 : (2017) 2 RAJ 37
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts13 Jun 2016Partly Allowed
Shrirang s/o Baburao Dhakate, Aged about 39 years, resident of Armori, District : Gadchiroli - Petitioner @HASH The State of Maharashtra, Through its Secretary, Tribal Development Department, Mantralaya, Mumbai-32
Bombay High Court · (2016) 6 BCR 525 : (2016) 6 MhLJ 146
Constitution of India, 1950 - Article 14, Article 226
High Courts13 Jun 2016Allowed
Tyresoles India Pvt. Ltd. Vs Union of India
Bombay High Court · (2016) 340 ELT 73
High Courts13 Jun 2016Partly Allowed
Shri. Arvind Shreenivas Bobde Vs State of Maharashtra
Bombay High Court · (2016) 5 AIRBomR 16
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts13 Jun 2016Dismissed
Nazir Ahmad Sange Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 721 : (2016) ALLMRCri 4523 : (2017) 2 BomCR(Cri) 250 : (2016) CriLJ 3696 : (2016) 6 MhLJCrl 496
Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 36A(4)