COURT ARCHIVE

Bombay High Court judgments, 2016

1,794 judgments · page 52 of 90

High Courts18 Apr 2016Disposed Off

State of Maharashtra Vs Kailash Shiva Rangari

Bombay High Court · (2016) 163 AIC 508 : (2016) AIR(Bombay) 141 : (2016) 3 AIRBomR 742 : (2016) 4 ALLMR 513 : (2016) 4 BCR 1 : (2017) 1 CTC 225 : (2016) 3 KLT 22 : (2016) 3 LawHeraldSC 2151 : (2016) 3 MhLJ 457 : (2016) 3 RCRCivil 96

Constitution of India, 1950 — Article 300A, 31ALand Acquisition Act, 1894 — Section 11, 16, 17, 34, 34, 4, 6

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High Courts16 Apr 2016Disposed Off

Pandharinath Vs Chaitanya

Bombay High Court · (2017) MCR 190

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 22 Rule 10

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High Courts16 Apr 2016Disposed Off

Mrs. Leena R. Phadnis Vs Commissioner of Income Tax-I

Bombay High Court · (2017) 293 CurTR 175 : (2016) 387 ITR 721

Income Tax Act, 1961 — Section 119(2)

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High Courts16 Apr 2016Allowed

The Commissioner of Income Tax-12 Vs M/s. Monika India

Bombay High Court · (2016) 286 CurTR 435 : (2016) 386 ITR 617

Income Tax Act, 1961 — Section 37(1), 43B

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High Courts16 Apr 2016Disposed Off

The Commissioner of Income Tax, Bombay City-I, Bombay Vs Monica India

Bombay High Court · (2016) 286 CurTR 426 : (2016) 386 ITR 608

Income Tax Act, 1961 — Section 37(1), 43B

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High Courts16 Apr 2016Dismissed

Shahrukh Yunus Khan Vs State of Maharashtra and Others

Bombay High Court · (2016) ALLMRCri 3187 : (2016) 2 BomCR(Cri) 728 : (2016) 5 MhLJCrl 523

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)Penal Code, 1860 (IPC) — Section 307

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High Courts16 Apr 2016Dismissed

Chaya and other Vs Superintendent of Police and Other

Bombay High Court · (2016) 2 AIRBomRCri 258 : (2016) ALLMRCri 4210 : (2017) 1 BomCR(Cri) 206

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 482

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High Courts15 Apr 2016Disposed Off

State Bank of India Vs Rakesh

Bombay High Court · (2016) ALLMRCri 4313 : (2017) 1 BomCR(Cri) 274

Criminal Procedure Code, 1973 (CrPC) — Section 326Negotiable Instruments Act, 1881 (NI) — Section 143

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High Courts15 Apr 2016Dismissed

Shri Dwijendra Nath Sen Vs The Chairman-cum-Managing Director, Manganese Ore (India) Limited

Bombay High Court · (2016) 5 MhLJ 642

Civil Procedure Code, 1908 (CPC) — Section 9AConstitution of India, 1950 — Article 311Manganese Ore (India) Limited Employees (Disciplinary) Rules, 1978 — Rule 6

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High Courts13 Apr 2016Dismissed