COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 49 of 90

High Courts27 Apr 2016Disposed Off

Children of the World (India) Trust Vs Roy Edward Roos and Anr.

Bombay High Court · (2016) 4 AIRBomR 389 : (2017) 2 ALLMR 366 : (2016) 6 BCR 618 : (2016) 2 RCRCivil 974

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 56

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High Courts26 Apr 2016Dismissed

Kiskinda Bapu Kale Vs Sau. Sushilabai

Bombay High Court · (2016) ACD 490 : (2016) 2 AIRBomRCri 791 : (2016) 2 BomCR(Cri) 708 : (2016) 4 CivCC 651 : (2016) 6 MhLJ 287 : (2016) 5 MhLJCrl 344 : (2017) 1 NIJ 309

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts26 Apr 2016Dismissed

Cipla Ltd. Vs Cipla Industries Pvt. Ltd.

Bombay High Court · (2016) 3 MIPR 75 : (2016) 67 PTC 509 : (2017) 2 RAJ 302

Trade Marks Act, 1999 — Section 29(1), 29(2), 29(4), 29(5), 29(8)

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High Courts26 Apr 2016Dismissed

Bonanza Commodities Brokers Pvt. Ltd. Vs Mrs. Roshanara Bhinder

Bombay High Court · (2016) 4 CivilLJ 454 : (2016) 5 MhLJ 141 : (2017) 2 RAJ 105

Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts26 Apr 2016Disposed Off

Cleartrip Private Ltd. Vs The Union of India

Bombay High Court · (2016) 288 CurTR 515

Finance Act, 1994 — Section 73, 73A, 83, 89, 91

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High Courts26 Apr 2016Disposed Off

Mahatma Gandhi Memorial Hospital and another Vs Shri Sachin Vasant Desai

Bombay High Court · (2016) 2 CLR 658 : (2016) 150 FLR 793

Industrial Employment Standing Orders Act, 1946 - Section 10(A)

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High Courts26 Apr 2016Dismissed

Dhrubajit Amiya Kumar Ghosh Vs Maharashtra Electricity Regulatory Commission and others

Bombay High Court · (2016) 3 ALLMR 855 : (2016) 4 MhLJ 634

Constitution of India, 1950 - Article 226

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High Courts26 Apr 2016Dismissed

State of Maharashtra Vs Sarvdaman alias Manohar Bagmare

Bombay High Court · (2016) ALLMRCri 2588

Bombay Village Panchayats Act, 1958 - Section 163, 164Penal Code, 1860 (IPC) - Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts26 Apr 2016Disposed Off

Sanjay Bhaskarrao Kale Vs State of Maharashtra

Bombay High Court · (2016) 04 BOM CK 0039

Constitution of India, 1950 — Article 38, 39, 47

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High Courts25 Apr 2016Allowed

The State of Maharashtra, Through the City Police Station Officer, Bhusawal Vs Madhav Vitthal Bansode, Age-57 years, R/o-15 Blocks Bhusawal, Tq-Bhusawal, Dist-Jalgaon

Bombay High Court · (2016) 3 ACC 579 : (2016) ALLMRCri 3205 : (2016) 2 BomCR(Cri) 715 : (2016) MCR 1064 : (2016) 5 MhLJCrl 516 : (2016) 4 TAC 419

Criminal Procedure Code, 1973 (CrPC) — Section 357, 377Probation of Offenders Act, 1958 — Section 4

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High Courts25 Apr 2016Dismissed

Mahanagar Telephone Nigam Ltd. Mumbai Vs Ms. SRV Telecom Pvt. Ltd.

Bombay High Court · (2017) 1 BCR 540 : (2016) 4 CivilLJ 630 : (2016) 5 MhLJ 29 : (2017) 1 RAJ 612

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts25 Apr 2016Allowed

Khaja Mustafa Kamal Vs Union of India

Bombay High Court · (2016) 337 ELT 221

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High Courts25 Apr 2016Dismissed

State of Maharashtra Vs Chagan Kannu Bankar

Bombay High Court · (2016) 2 AIRBomRCri 483 : (2016) ALLMRCri 5042 : (2017) 1 MhLJCrl 474

Evidence Act, 1872 - Section 3Penal Code, 1860 (IPC) - Section 498A

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High Courts25 Apr 2016Dismissed

Rishabhkumar Vs Secretary to the Government of India

Bombay High Court · (2016) 5 MhLJ 745 : (2017) 2 RAJ 227

Arbitration and Conciliation Act, 1996 — Section 37Bombay Court Fees Act, 1959 — Article 3 A, 4

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High Courts25 Apr 2016Dismissed

State of Maharashtra Vs Prashant Sahebrao Thool

Bombay High Court · (2016) ALLMRCri 2634

Penal Code, 1860 (IPC) - Section 376, 417, 506

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High Courts25 Apr 2016Dismissed

Dr. Rajendra Vs Shri Takhatmal Shrivallabh Brothers Partnership firm through its partners & Others

Bombay High Court · (2016) ALLMRCri 2596

Criminal Procedure Code, 1973 (CrPC) - Section 204Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420

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High Courts25 Apr 2016Disposed Off

M/s. Famous Sand Dredging Co. Vs The Commissioner of Income Tax

Bombay High Court · (2016) 386 ITR 450

Income Tax Act, 1961 - Section 256(1)

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High Courts25 Apr 2016Disposed Off

The State of Maharashtra, Through The Public Prosecutor Vs Rajendra

Bombay High Court · (2016) ALLMRCri 3199 : (2016) 2 BomCR(Cri) 723 : (2017) MCR 411 : (2016) 5 MhLJCrl 310

Penal Code, 1860 (IPC) — Section 304A

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High Courts22 Apr 2016Dismissed

Sai Accumulator Industries Sangamner Vs M/s. Sethi Brothers

Bombay High Court · (2016) ACD 520 : (2016) 168 AIC 350 : (2016) 2 AIRBomRCri 814 : (2016) ALLMRCri 3194 : (2017) 2 BC 349 : (2016) 2 BomCR(Cri) 673 : (2016) 4 CivCC 555 : (2016) 4 CriCC 341 : (2016) 5 MhLJ 936 : (2016) 5 MhLJCrl 253 : (2017) 1 NIJ 347 : (2017) 1 RCRCivil 52

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Apr 2016Dismissed

Bhaichand Hirachand Raisoni Vs Shabbirsha Shakursha

Bombay High Court · (2017) 1 AIRBomRCri 174

Negotiable Instruments Act, 1881 (NI) - Section 138

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