High Courts04 May 2016Allowed
Jalgaon Mirai Bahuddeshiya Vikas Sanstha Vs State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 292 : (2017) 2 ALLMR 51 : (2016) 5 BCR 94
Ashram School Code, 2006-07 - Rule 2.23
COURT ARCHIVE
Bombay High Court judgments, 2016
1,794 judgments · page 47 of 90
High Courts04 May 2016Allowed
Chagan Sadashiv Jadhav Vs Manisha Ramnath Bhandare
Bombay High Court · (2017) 1 AIRBomR 171 : (2016) 3 BCR 790 : (2016) 4 MhLJ 479
Bombay Village Panchayats (Meetings) Rules, 1959 - Rule 17, 7Bombay Village Panchayats Act, 1958 - Section 35Bombay Village Panchayats Sarpanch and Up-Sarpanch (No confidence Motion) Rules, 1975 - Rule 2B
High Courts03 May 2016Allowed
Shabana Begam Shekh Ahamad Vs State of Maharashtra
Bombay High Court · (2017) 1 BCR 141
High Courts03 May 2016Dismissed
Uco Bank, Formarally United Commercial Bank Vs Asaram
Bombay High Court · (2016) 4 AIRBomR 114 : (2016) AIRCC 2101 : (2017) 2 ALLMR 92
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 10, Order 20 Rule 12
High Courts02 May 2016Dismissed
Abdul Mannan Vs State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 61 : (2016) 6 ALLMR 621 : (2016) 6 SLR 106
Constitution of India, 1950 - Article 309, 311Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 - Rule 27(1)
High Courts02 May 2016Dismissed
Pune Zilla Madhyavarti Sahakari Bank Ltd. Vs Hanuman Vividh Karykari Seva Sahakari Sanstha Maryadit & ors.
Bombay High Court · (2017) 1 AIRBomR 179 : (2016) 4 BCR 333 : (2016) 4 MhLJ 443
Evidence Act, 1872 - Section 64, 65Maharashtra Co-operative Societies Act, 1960 - Section 10, 22, 23(1), 23(4), 4, 9
High Courts02 May 2016Disposed Off
Siddheshwar Shikshan Sanstha Vs State of Maharashtra
Bombay High Court · (2016) 4 BCR 29
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5(1)
High Courts02 May 2016Dismissed
Cenzer Industries Ltd. Vs Income-Tax Officer & Ors.
Bombay High Court · (2016) 287 CurTR 219 : (2016) 385 ITR 582
Income Tax Act, 1961 - Section 37(1)
High Courts02 May 2016Allowed
Laxman Vs State of Maharashtra
Bombay High Court · (2016) 4 AIRBomR 307 : (2017) 2 ALLMR 338
Land Acquisition Act, 1894 - Section 23
High Courts02 May 2016Disposed Off
Smt. Asha Pralhad Karle Vs Sarpanch, Grampanchayat Valan Taluka Rahuri, Ahmednagar
Bombay High Court · (2016) AAC 1696 : (2017) 2 ACC 413 : (2016) 4 AIRBomR 123 : (2017) 2 ALLMR 97 : (2017) 3 MhLJ 368
Employees Compensation Act, 1923 - Section 4
High Courts02 May 2016Allowed
Smt. Suman Namdeo Barde, Vs Shri. Raosaheb Vasantrao Jadhav
Bombay High Court · (2016) 5 AIRBomR 639
Constitution of India, 1950 — Article 226Maharashtra Land Revenue Code, 1966 — Section 36, 36A
High Courts02 May 2016Disposed Off
Forum for Fairness in Education An NGO Vs Union of India and Others
Bombay High Court · (2016) 4 BCR 391
Constitution of India, 1950 - Article 226Protection of Child Rights Act, 2005 - Section 17
High Courts02 May 2016Allowed
Bajaj allianz General Insurance Co. Ltd. Vs Annasaheb
Bombay High Court · (2016) AAC 1702 : (2016) 4 AIRBomR 41 : (2016) 6 ALLMR 634 : (2016) 4 BCR 21
Motor Vehicles Act, 1988 - Section 149
High Courts02 May 2016Allowed
United India Insurance Co. Vs Khudbuddin Sumsherali Inamdar
Bombay High Court · (2016) 3 ACC 360 : (2016) 2 AnWR 355 : (2016) 3 BCR 800 : (2016) 4 TAC 115
Civil Procedure Code, 1908 (CPC) - Section 11Motor Vehicles Act, 1988 - Section 166
High Courts02 May 2016Dismissed
M/s. Pankaj Dyes & Chemicals Ltd Vs M/s. Taco Hendrickson Suspensions Pvt. Ltd
Bombay High Court · (2016) 5 MhLJ 726 : (2017) 2 RAJ 368
Arbitration and Conciliation Act, 1996 — Section 34
High Courts29 Apr 2016Disposed Off
Jolly Brothers Pvt. Ltd. Vs Surendra Nath Jolly
Bombay High Court · (2016) 4 CivilLJ 537 : (2016) 5 MhLJ 250 : (2017) 2 RAJ 286
Arbitration and Conciliation Act, 1996 — Section 2(1)(h), 31(5), 34(3)
High Courts29 Apr 2016Dismissed
Central Board of Trustees, EPF Vs M/s. Nutan Pushpak Premises Co-op. Society Ltd.
Bombay High Court · (2016) 2 CLR 892 : (2016) 150 FLR 163 : (2016) LabLR 1019
Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 16
High Courts29 Apr 2016Dismissed
Pandit @ Baban Chimaji Bhutekar Vs State of Maharashtra
Bombay High Court · (2016) ALLMRCri 5113 : (2016) 3 BomCR(Cri) 127 : (2016) 4 MhLJ 243 : (2016) 3 MhLJCrl 491
Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 18, 28
High Courts29 Apr 2016Disposed Off
Shalini Harpalsingh Dugal and Others - Applicants @HASH State of Maharashtra and Another
Bombay High Court · (2016) 4 BomCR(Cri) 435 : (2016) 5 MhLJCrl 542
Criminal Procedure Code, 1973 (CrPC) - Section 188, Section 482Penal Code, 1860 (IPC) - Section 323, Section 326, Section 34, Section 342, Section 4, Section 506
High Courts29 Apr 2016Dismissed
Farzana and others Vs Maharashtra State Road Transport Corporation
Bombay High Court · (2016) 4 ACC 191 : (2016) 3 ALLMR 870 : (2016) 4 BCR 807 : (2016) 4 MhLJ 602 : (2017) 1 TAC 288
Motor Vehicles Act, 1988 - Section 166, 173