High Courts09 Dec 2016Dismissed
Shri Popat Pandharinath Sutar Vs Member of Bar Association
Bombay High Court · (2017) 1 MhLJ 833
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Bombay High Court judgments, 2016
2,269 judgments · page 5 of 114
High Courts09 Dec 2016Allowed
Vinay @ Mukka s/o Chawariya Vs Divisional Commissioner, Nagpur Division
Bombay High Court · (2017) ALLMRCri 10 : (2017) 1 MhLJCrl 199
Constitution of India, 1950 - Article 19Maharashtra Police Act, 1951 - Section 55, Section 56
High Courts09 Dec 2016Disposed Off
Anant H. Ulahalkar Vs Chief Election Commissioner
Bombay High Court · (2017) 1 AIRBomR 327 : (2017) 1 ALLMR 1 : (2017) 1 BCR 230 : (2017) 1 ESC 483 : (2017) 1 MhLJ 431
Bombay High Court (Appellate Side) Rules, 1960 - Rule 7Constitution of India, 1950 - Article 243VMaharashtra Municipal Councils Nagar Panchayats and Industrial Township Act, 1965 - Section 9A, Section 9A
High Courts09 Dec 2016Disposed Off
Sainand Vs Kalpana
Bombay High Court · (2017) 1 DMC 217
Hindu Marriage Act, 1955 - Section 10, Section 13(1)(i-a), Section 13(i-b), Section 9
High Courts08 Dec 2016Allowed
Abdul Wasif Abdul Latif Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 634 : (2017) 2 MhLJ 356
Maharashtra Land Revenue Code, 1966 - Section 47(8), Section 48(7)
High Courts08 Dec 2016Dismissed
Sunita Chandrakant Kalekar Vs The Zilla Parishad, Kolhapur
Bombay High Court · (2017) 1 ALLMR 559 : (2017) 1 MhLJ 629
Maharashtra Zilla Parishad, District Services (Discipline and Appeal) Rules, 1964 - Rule 3
High Courts08 Dec 2016Allowed
Diliprao M. Mokashi Vs State of Maharashtra
Bombay High Court · (2017) 1 ALLMR 539 : (2017) 1 MhLJ 677
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 14(3)
High Courts08 Dec 2016Partly Allowed
''A'' Vs ''B''
Bombay High Court · (2017) 2 AIRBomR 19
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Guardians And Wards Act, 1890 - Section 17, Section 7
High Courts08 Dec 2016Dismissed
Sonwane Arjun Patil Bua Vs Adarsh Shikshan Sanstha
Bombay High Court · (2017) 1 ALLMR 566 : (2017) 3 MhLJ 107
Constitution of India, 1950 - Article 226, Article 227Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 5, Section 9
High Courts08 Dec 2016Partly Allowed
The President, Mahatma Phule Education Society, Parbhani Vs Babu Nagappa Phulari
Bombay High Court · (2017) 1 AIRBomR 654 : (2017) 3 ALLMR 717
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 - Section 9
High Courts08 Dec 2016Dismissed
Dr. Udaysingh S/o Mansingh Patil Vs The State of Maharashtra
Bombay High Court · (2017) ALLMRCri 23 : (2017) 2 BomCR(Cri) 393 : (2017) 2 MhLJ 232 : (2017) 1 MhLJCrl 196
Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 - Section 23, Section 28, Section 29, Section 4(3), Section 5, Section 6
High Courts08 Dec 2016Allowed
Dinanath Co-operative Housing Society Ltd. Vs State of Maharashtra
Bombay High Court · (2017) 1 AIRBomR 362
Constitution of India, 1950 - Article 14, Article 19(1)(c), Article 43BMaharashtra Co-operative Societies Act, 1960 - Section 165
High Courts08 Dec 2016Dismissed
Suresh S/o Kawaduji Yenodkar Vs State of Maharashtra
Bombay High Court · (2017) 2 ALLMR 217
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 - Section 45(1)
High Courts07 Dec 2016Allowed
Sukhdeo Pandurang Bawankule Vs Vasant Eknath Bawankule
Bombay High Court · (2017) 1 ALLMR 555
Specific Relief Act, 1963 - Section 39
High Courts07 Dec 2016Disposed Off
Mohd. Azan Aslam Butt Vs The Divisional Commissioner, Nashik Division, Nashik
Bombay High Court · (2017) 1 AIRBomRCri 761
Constitution of India, 1950 - Article 226Prisons (Bombay Furlough and Parole) Rules, 1959 - Rule 3, Rule 4Prisons Act, 1894 - Section 59
High Courts07 Dec 2016Disposed Off
Gajanan Vs Mohd. Jamil Mohd. Amad
Bombay High Court · (2017) 173 AIC 273 : (2017) AIR(Bombay) 57 : (2017) 1 AIRBomR 530 : (2017) 2 BCR 400 : (2017) 1 MhLJ 660
Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 227Provincial Small Cause Courts Act, 1887 - Section 26A
High Courts07 Dec 2016Allowed
Hanumant Sahebrao Patil Vs The Additional Commissioner Nasik
Bombay High Court · (2017) 1 AIRBomR 557 : (2017) 3 ALLMR 209
Bombay Village Panchayats Act, 1959 - Section 14Evidence Act, 1872 - Section 35
High Courts07 Dec 2016Dismissed
M/s. Jeevan Investment and Finance Pvt. Ltd. Vs The Commissioner of Income Tax
Bombay High Court · (2017) 291 CurTR 241
Income Tax Act, 1961 - Section 263
High Courts07 Dec 2016Dismissed
Morpheus Media Ventures Private Limited Vs Anthony Maharaj
Bombay High Court · (2017) 1 AIRBomR 756 : (2017) 2 BCR 459
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 1Stamp Act, 1899 - Section 35, Section 36
High Courts07 Dec 2016Disposed Off
Vinergy International Pvt. Ltd. Vs Dimple Dineshbhai Shah
Bombay High Court · (2017) AIR(Bombay) 109 : (2017) 1 AIRBomR 393 : (2017) 1 ALLMR 581
Civil Procedure Code, 1908 (CPC) - Order 37 Rule 1Evidence Act, 1872 - Section 137