High Courts09 Jun 2016Dismissed
M.I.D.C. Prakalpgrast Majur Kamgar, Sahakari Sanstha, Maryadit, Amravati Vs Amravati District Labour Cooperative Society''s Union Ltd.
Bombay High Court · (2016) 4 AIRBomR 580 : (2016) 6 BCR 217 : (2016) 5 MhLJ 390
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 43 of 90
High Courts09 Jun 2016Allowed
M/s. The Madras Pharmaceuticals Vs The State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3443 : (2016) 4 BomCR(Cri) 471 : (2016) CriLJ 3415
High Courts09 Jun 2016Dismissed
Ashok Deochand Mali (Bhamre) Vs Malti Ashok Mali (Bhamre)
Bombay High Court · (2017) ALLMRCri 588 : (2016) 3 BomCR(Cri) 808 : (2017) 3 MhLJ 717 : (2017) 2 MhLJCrl 600
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts09 Jun 2016Disposed Off
Kirit Navnitlal Damania Hindu Inhabitant of Bombay Vs Anuradha Anil Bhagwat
Bombay High Court · (2016) 4 AIRBomR 758 : (2017) 1 HLR 23 : (2016) 6 MhLJ 756
High Courts08 Jun 2016Allowed
Dadasaheb s/o. Govindrao Shinde Vs The State of Maharashtra
Bombay High Court · (2016) 6 BCR 725 : (2016) 5 MhLJ 480
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 — Rule 28, 9
High Courts08 Jun 2016Disposed Off
Ms. Virginia Pascol Patil Vs Shashikant Mahadeo Patil @ Pascol Francis Patil
Bombay High Court · (2016) 3 RCRCriminal 581
Protection of Women From Domestic Violence Act, 2005 - Section 12Special Marriage Act, 1954 - Section 37(2)
High Courts08 Jun 2016Dismissed
Appasaheb Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 619 : (2016) ALLMRCri 4650 : (2016) 3 BomCR(Cri) 357
Criminal Procedure Code, 1973 (CrPC) - Section 154Evidence Act, 1872 - Section 101Penal Code, 1860 (IPC) - Section 306, 498A
High Courts08 Jun 2016Disposed Off
Commissioner of Income Tax-21 Mumbai Vs Shree Parleshwar Coop. Housing Society Ltd. Mumbai
Bombay High Court · (2016) 287 CurTR 468
Income Tax Act, 1961 - Section 4
High Courts08 Jun 2016Dismissed
General Manager, Greater Bombay Milk Scheme and others Vs Government Milk Scheme Employees Union
Bombay High Court · (2016) 2 CLR 904 : (2016) 151 FLR 284 : (2016) 5 SLR 795
Constitution of India, 1950 - Article 226Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 - Section 28, 44
High Courts08 Jun 2016Disposed Off
Rahul Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 3068
Arms Act, 1959 - Section 25, 4Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 143, 147, 148, 149, 323, 324, 452, 506
High Courts08 Jun 2016Allowed
Bapurao and others Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 604 : (2016) ALLMRCri 4084 : (2016) 3 BomCR(Cri) 463 : (2016) 2 Crimes 717
Penal Code, 1860 (IPC) - Section 34, 436
High Courts08 Jun 2016Dismissed
Rakesh Kisan Nagarale Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 598 : (2016) ALLMRCri 3985 : (2016) 3 BomCR(Cri) 9
Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 376
High Courts08 Jun 2016Allowed
Mangal Sanjay Gaikwad Vs Sanjay Chandu Gaikwad
Bombay High Court · (2017) ALLMRCri 138 : (2016) 3 BomCR(Cri) 497 : (2016) 2 Crimes 706 : (2016) 5 MhLJCrl 789
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts08 Jun 2016Allowed
Mr. Dhananjay Mahadev Dessai Vs The Canacona Urban Co-operative Credit Society Limited
Bombay High Court · (2016) 3 BomCR(Cri) 687
Criminal Procedure Code, 1973 (CrPC) - Section 311Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts08 Jun 2016Allowed
Babulal Harchand Beldar Vs Sitaram Kathu Borse (Dhobi)
Bombay High Court · (2016) 5 AIRBomR 680 : (2017) 3 ALLMR 85 : (2016) 4 BCR 512 : (2016) 5 MhLJ 816
High Courts08 Jun 2016Disposed Off
Uttam another Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 609 : (2016) ALLMRCri 4987 : (2016) 3 BomCR(Cri) 1 : (2016) 2 Crimes 730 : (2016) 6 MhLJCrl 670
Penal Code, 1860 (IPC) - Section 395
High Courts08 Jun 2016Disposed Off
Jitendra Chandralal Navlani Vs Union of India through Joint Secretary
Bombay High Court · (2016) 386 ITR 288
High Courts07 Jun 2016Dismissed
Nandkumar alias Laxman Sahadu Borude, age: 65 years, Occ: Agriculture, R/o At Post and Taluka Shrigonda, Pedgaon Road, District Ahmednagar - Petitioner @HASH The State of Maharashtra, through the Secretary, Urban Development Department, Mantralaya, Mumbai
Bombay High Court · (2017) 1 BCR 131 : (2016) 6 MhLJ 87
Constitution of India, 1950 - Article 226
High Courts07 Jun 2016Partly Allowed
Sanjay Narayanrao Meshram Vs Election Commission of India
Bombay High Court · (2016) 6 BCR 135 : (2016) 5 MhLJ 533
Constitution of India, 1950 — Article 190(3), 191(1)Representation of the People Act, 1951 — Section 8(3)
High Courts07 Jun 2016Partly Allowed
Association of College and University Vs The State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 67 : (2016) 6 MhLJ 320
Constitution of India, 1950 — Article 226