High Courts06 May 2016Disposed Off
Khizzer Akhtar Shah Vs The State of Maharashtra
Bombay High Court · (2016) 2 ACC 426
Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 279
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 45 of 90
High Courts06 May 2016Disposed Off
M/s. Permasteelisa (India) Pvt.Ltd. at A-307, Boomrang Chandivali Farm Road, Near Chandivali Studio, Andheri, Mumbai - 400 072 - Applicant @HASH State of Maharashtra Department of Sales Tax Vikrikar Bhavan, Mazgaon, Mumbai - 400 010
Bombay High Court · (2016) 6 BCR 454
Execution of Works Contracts (Re-enacted) Act, 1989 - Section 9(1)
High Courts06 May 2016Dismissed
Vikas Ashokrao Dekate Vs State of Maharashtra
Bombay High Court · (2017) 3 BCR 192 : (2016) 6 MhLJ 526
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3Constitution of India, 1950 - Article 226
High Courts06 May 2016Disposed Off
Ramswaroop Vs The Commissioner of Income Tax-II
Bombay High Court · (2016) 290 CurTR 520 : (2016) 388 ITR 208
Income Tax Act, 1961 — Section 127
High Courts06 May 2016Partly Allowed
Magasvargiya Shikshan Sanstha Vs Bhausaheb Sonaji Kakade
Bombay High Court · (2016) 4 BCR 533 : (2016) 2 LLN 600
Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 16(2)
High Courts06 May 2016Disposed Off
Suresh Thimiri Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 465 : (2016) ALLMRCri 4961 : (2016) 3 BomCR(Cri) 108 : (2016) 6 MhLJCrl 694
Criminal Procedure Code, 1973 (CrPC) - Section 438
High Courts06 May 2016Disposed Off
Shri Sudam Gopal Pednekar Vs Land Acquisition Officer and anr.
Bombay High Court · (2016) 4 BCR 238
Land Acquisition Act, 1894 - Section 18, 4
High Courts06 May 2016Dismissed
Dr. Aasif G. Shaikh Vs Industry, Energy and Labour Department
Bombay High Court · (2016) 150 FLR 230
Constitution of India, 1950 - Article 226Maharashtra Minimum Wages Rules, 1963 - Rule 4Minimum Wages Act, 1948 - Section 7
High Courts06 May 2016Disposed Off
Mrs. Vidyalata Nilkanth Patil Vs Chairman/Secretary, Shikshan Prasarak Samiti
Bombay High Court · (2016) 5 BCR 594 : (2016) 4 MhLJ 106
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9(1)(b)Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 - Rule 12
High Courts06 May 2016Allowed
Vishvash Machhinder Saptal Vs State of Union Territory
Bombay High Court · (2016) ALLMRCri 3282 : (2016) 3 BomCR(Cri) 273 : (2016) 3 MhLJCrl 634
Evidence Act, 1872 - Section 8Penal Code, 1860 (IPC) - Section 302
High Courts06 May 2016Partly Allowed
Majhar Nashir Shaikh Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 473 : (2017) ALLMRCri 109 : (2016) 3 BomCR(Cri) 45 : (2017) 1 MhLJCrl 436
Maharashtra Control of Organised Crime Act, 1999 - Section 3(1)Penal Code, 1860 (IPC) - Section 364A, 397
High Courts06 May 2016Allowed
Trajano D''Mello Vs State of Goa
Bombay High Court · (2016) 4 AIRBomR 66 : (2016) 6 ALLMR 581 : (2016) 5 BCR 146
Constitution of India, 1950 - Article 226
High Courts06 May 2016Disposed Off
Common Citizen of India (Common Man) Vs Hon''ble High Court Judicature of Bombay
Bombay High Court · (2016) 4 AIRBomR 297 : (2016) 4 BCR 316 : (2016) 4 MhLJ 28
Civil Procedure Code, 1908 (CPC) - Section 114Constitution of India, 1950 - Article 226
High Courts06 May 2016Allowed
Tanaji Dattu Bajbalkar Vs State of Maharashtra
Bombay High Court · (2016) 2 AIRBomRCri 403 : (2016) 3 BomCR(Cri) 241
Penal Code, 1860 (IPC) - Section 300, 302
High Courts06 May 2016Allowed
M/s N. J. Nayudu & Company Vs Employees State Insurance Corporation
Bombay High Court · (2016) 4 AIRBomR 154 : (2017) 1 ALLMR 783
Employees State Insurance Act, 1948 - Section 45A, 82
High Courts06 May 2016Disposed Off
Agnelo John Bosco Savio Fernandes Vs Maria Beatriz de Souza
Bombay High Court · (2016) 4 BCR 221 : (2016) 3 DMC 241 : (2017) 1 RCRCivil 179
Guardians and Wards Act, 1890 - Section 9
High Courts06 May 2016Allowed
Mohan Babli Ransing Vs State of Maharashtra through its Secretary, Tribal Development Department Mantralaya and others
Bombay High Court · (2016) 3 ALLMR 837 : (2016) 5 BCR 426 : (2016) 4 MhLJ 50
Constitution of India, 1950 - Article 226
High Courts06 May 2016Dismissed
Indorama Synthetics (I) Limited Vs State of Maharashtra Through the Public Prosecutor, to be served at Public Prosecutor, High Court, Mumbai
Bombay High Court · (2016) ALLMRCri 3458 : (2016) 3 BomCR(Cri) 130 : (2016) 198 CompCas 46 : (2017) 1 CompLJ 70 : (2016) 2 MadWNCri 61 : (2016) 4 MhLJ 249 : (2016) 3 MhLJCrl 437 : (2016) 136 SCL 70
Companies Act, 1956 - Section 446(1)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts06 May 2016Allowed
Karansing s/o Kachrusing Kakas Vs State of Maharashtra
Bombay High Court · (2016) 4 BCR 674
High Courts06 May 2016Disposed Off
Santosh Vs The State of Maharashtra
Bombay High Court · (2016) 4 BCR 697