COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 51 of 90

High Courts20 Apr 2016Allowed

Annarao @ Pintu Baburao Patil, Age: 30 years, Occu: Agriculturist, R/o. Village Shegaon, Taluka Akkalkot, District Solapur Vs State of Maharashtra and Others

Bombay High Court · (2016) 2 AIRBomRCri 353 : (2016) ALLMRCri 4891

Constitution of India, 1950 — Article 226, 227Maharashtra Police Act, 1951 — Section 56

High Courts20 Apr 2016Dismissed

Gill and Company Pvt. Ltd., Mumbai Vs Patodia Ginning Factory, Malegaon

Bombay High Court · (2016) 3 MhLJ 890 : (2016) 6 RAJ 422

Arbitration and Conciliation Act, 1996 — Section 7 (4)(a), 7(5)

High Courts20 Apr 2016Dismissed

Dilip s/o Narsingrao Sonawane Vs The State of Maharashtra

Bombay High Court · (2017) ALLMRCri 666 : (2016) 5 MhLJCrl 217

Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302

High Courts20 Apr 2016Allowed

Dr. Mrs. Gurmeet Vs Chandrashekhar

Bombay High Court · (2017) 3 ALLMR 607 : (2017) 2 MhLJ 942

Motor Vehicles Act, 1988 - Section 166

High Courts20 Apr 2016Allowed

Dnyaneshwar @ Dinesh Waman Bhosale Vs State of Maharashtra

Bombay High Court · (2016) 5 ALLMR 128 : (2016) 6 BCR 151

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 152, 154, 22(2), 23

High Courts20 Apr 2016Partly Allowed

Sameer Khan son of Zaheer Khan, aged about 33 years, resident of New Town, besides Matoshri Complex, Chandni Chowk, Badnera, Tq. and Distt. Amravati - Applicant @HASH Maher Afroz wife of Sameer Khan, aged about 29 years - Non-Applicant

Bombay High Court · (2016) ALLMRCri 4746

Criminal Procedure Code, 1973 (CrPC) - Section 125Protection of Women From Domestic Violence Act, 2005 - Section 20

High Courts20 Apr 2016Dismissed

Nitin Baliram Kharatmol - Applicant @HASH The State of Maharashtra

Bombay High Court · (2016) 4 BomCR(Cri) 449 : (2016) 5 MhLJCrl 445

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 468, Section 469, Section 482Motor Vehicles Act, 1988 - Section 314

High Courts20 Apr 2016Partly Allowed

Sau. Padma Alias Vaishali Dhammapal Ghanbahaddur Vs Dhammapal Tejrao Ghanbahaddur

Bombay High Court · (2016) ALLMRCri 4356

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts20 Apr 2016Partly Allowed

Atmaram Vs Prakash

Bombay High Court · (2016) AAC 1445 : (2016) 5 ALLMR 247

Employees Compensation Act, 1923 - Section 3, 4A(3)

High Courts20 Apr 2016Partly Allowed

Nitin Vs Maharashtra State Power Generation Company Limited

Bombay High Court · (2016) 3 ALLMR 852 : (2016) 4 MhLJ 694

Constitution of India, 1950 - Article 226

High Courts20 Apr 2016Allowed

Institute of Design of Electrical Measuring Instruments Vs Kamgar Utkarsha Sabha

Bombay High Court · (2016) 2 CLR 871 : (2016) 150 FLR 365 : (2016) 3 LLN 325

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(a)

High Courts20 Apr 2016Dismissed

Swati Anil Sawant Vs The Municipal Corporation of Greater Mumbai

Bombay High Court · (2016) 4 AIRBomR 486

High Courts20 Apr 2016Dismissed

Dadaji Vs The State of Maharashtra. Copy to be served through Public Prosecutor, High Court of Judicature at Bombay, Bench at Aurangabad.

Bombay High Court · (2016) 2 AIRBomRCri 462 : (2016) ALLMRCri 2177 : (2016) 2 BomCR(Cri) 696 : (2016) MCR 1048 : (2016) 3 MhLJCrl 743 : (2016) 3 RCRCriminal 741

Prevention of Corruption Act, 1988 — Section 13(2), 7

High Courts18 Apr 2016Dismissed

Narendra G. Goel Vs State of Maharashtra and Others

Bombay High Court · (2016) ALLMRCri 2199 : (2016) 3 BomCR(Cri) 761 : (2016) 5 MhLJCrl 449

Criminal Procedure Code, 1973 (CrPC) — Section 306

High Courts18 Apr 2016Dismissed

DIT (Exemptions) Vs M/s. Maharashtra Housing and Area Development Authority

Bombay High Court · (2017) 392 ITR 240

Income Tax Act, 1961 - Section 12AA, Section 2(15)

High Courts18 Apr 2016Disposed Off

Ramkrishna P. Kandolkar Vs Peter Paul D''Souza (since deceased)

Bombay High Court · (2017) 3 BCR 271 : (2016) 5 MhLJ 154

Constitution of India, 1950 — Article 226Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975 — Section 2(p)

High Courts18 Apr 2016Disposed Off

M/s. Zodiac Developers Pvt. Ltd. Vs Principal Commissioner of Income Tax 8

Bombay High Court · (2017) 295 CurTR 104 : (2016) 387 ITR 223

Income Tax Act, 1961 — Section 127(2)

High Courts18 Apr 2016Dismissed

Sanchita Sunil Bhadani Vs Principal, Ramrao Adik Institute of Technology

Bombay High Court · (2016) 4 MhLJ 84

High Courts18 Apr 2016Allowed

Vasant Bhagwant Pandav Vs Maharashtra State Road Transport Corporation, The Divisional Controller, Sarjepura, Ahmednagar and Others

Bombay High Court · (2016) AAC 1294 : (2016) 5 AIRBomR 46

Motor Vehicles Act, 1988 — Section 168

High Courts18 Apr 2016Partly Allowed

The Chief Executive Officer, Zilla Parishad, Ahmednagar and another. Vs Bandu Rambhau Chavan

Bombay High Court · (2016) 3 AIRBomR 720 : (2016) 5 ALLMR 237

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 30